High Courts27 Aug 2010Allowed
Ganga Gupta Vs The State of Bihar
Patna High Court · (2010) 08 PAT CK 0175
Criminal Procedure Code, 1973 (CrPC) — Section 482Electricity Act, 1910 — Section 39, 44Penal Code, 1860 (IPC) — Section 379
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 985 of 2,661
High Courts27 Aug 2010
Bhagwan Singh and Anirudh Kumar Vs The State of Bihar and Anwar Ali Hussain
Patna High Court · (2010) 08 PAT CK 0174
Bihar Tenancy Act, 1885 — Section 48DCriminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 120B, 193, 467, 471, 76
High Courts27 Aug 2010
Hotel Samrat International and Others Vs The State of Bihar and Parmanand Kumar, Labour Superintendent Cum Inspecting Officer
Patna High Court · (2011) 59 BLJR 150
Criminal Procedure Code, 1973 (CrPC) — Section 482Minimum Wages Act, 1948 — Section 22(A)
High Courts27 Aug 2010Dismissed
Lalit Kumar Verma Vs The State of Bihar and Others
Patna High Court · (2011) 1 PLJR 416
High Courts27 Aug 2010Dismissed
The State of Bihar Vs Mithu Singh and Chunchun Singh
Patna High Court · (2010) 08 PAT CK 0159
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts27 Aug 2010Allowed
Sri Janmejay Kumar Vs The Union of India (UOI) and Others
Patna High Court · (2010) 08 PAT CK 0116
High Courts27 Aug 2010Allowed
Yogendra Mallik and Others Vs The State of Bihar and Others
Patna High Court · (2011) 1 PLJR 389
Bihar Agricultural Produce Market (Repeal) Act, 2006 — Section 6Constitution of India, 1950 — Article 14, 16
High Courts27 Aug 2010Allowed
Messina Beej Pvt. Limited Vs New India Assurance Comp. Ltd. and Others
Patna High Court · (2011) 1 PLJR 646
Constitution of India, 1950 — Article 226Insurance Act, 1938 — Section 64, 64(2), 64(3), 64(4)Redressal of Public Grievances Rules, 1998 — Rule 12, 13
High Courts27 Aug 2010Allowed
Smt. Rampati Devi, Chando Mahto, Bharat Mahto and Mahendra Mahto all Sons of Durgi Mahto Vs State of Bihar and Others
Patna High Court · (2010) 08 PAT CK 0094
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 482
High Courts27 Aug 2010Allowed
Prakash @ Sri Prakash Shrivastava Vs State of Bihar and Praveen Anand
Patna High Court · (2010) 08 PAT CK 0087
Criminal Procedure Code, 1973 (CrPC) — Section 482Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 323, 380, 429, 448
High Courts27 Aug 2010Allowed
Branch Manager, LIC of India and Others Vs The State of Bihar and Saryu Prasad
Patna High Court · (2010) 08 PAT CK 0086
High Courts27 Aug 2010Allowed
Vishambhar Nath Prasad Sah Vs The State of Bihar and Prakash Kumar Chaudhary
Patna High Court · (2010) 08 PAT CK 0078
Penal Code, 1860 (IPC) — Section 323, 34, 341, 504
High Courts27 Aug 2010Allowed
Mr. Jerome Varman and director of Amway India Enterprises Vs The State of Bihar and Mr. Bimal Bohra
Patna High Court · (2010) 08 PAT CK 0077
High Courts27 Aug 2010Dismissed
Smt. Reena Jha Vs The State of Bihar and Others
Patna High Court · (2012) 2 PLJR 79
High Courts27 Aug 2010
The State of Bihar and Others Vs Vishnu Sugar Mills Limited and Another
Patna High Court · (2013) 1 PLJR 339
Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981 — Section 2(i), 31, 32, 32AConstitution of India, 1950 — Article 14, 21, 31
High Courts27 Aug 2010Allowed
Paras Nath Singh Vs The State of Bihar and Others
Patna High Court · (2010) 08 PAT CK 0012
High Courts27 Aug 2010
Kiran Devi Vs Batul Kumar Verma
Patna High Court · AIR 2011 Patna 16 : (2011) 1 PLJR 222
High Courts26 Aug 2010Allowed
Janta Dal Mill Vs The State of Bihar and Others
Patna High Court · (2011) 2 PLJR 715
High Courts26 Aug 2010Allowed
Dineshwar Singh, Chandradeo Singh, Surendra Singh and Brajesh Singh Vs The State of Bihar and Deodhari Singh
Patna High Court · (2010) 08 PAT CK 0163
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 379, 504
High Courts26 Aug 2010Allowed
Shankar Saw Mills Vs Bihar Industrial Area Development Authority and Others
Patna High Court · (2010) 08 PAT CK 0146