High Courts21 Dec 2011Dismissed
Arun Kumar Sharma Vs The State of Bihar and Others
Patna High Court · (2011) 12 PAT CK 0107
COURT ARCHIVE
Patna High Court judgments, 2011
1,858 judgments · page 2 of 93
High Courts21 Dec 2011Allowed
Raghuwansh Mani Vs Lakshman Prasad @ Lakshaman Narayan Prasad and Others
Patna High Court · (2012) 3 PLJR 128
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts21 Dec 2011Allowed
The State of Bihar Vs Ram Lakhan Singh and Others
Patna High Court · (2013) 2 PLJR 60
Arms Act, 1959 — Section 25(1B)A, 26, 27, 35, 39Criminal Procedure Code, 1973 (CrPC) — Section 294, 294(3), 311Penal Code, 1860 (IPC) — Section 307, 34, 353
High Courts21 Dec 2011Allowed
Bijoy Sah Vs The State of Bihar
Patna High Court · (2011) 12 PAT CK 0045
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 302, 304B, 34
High Courts21 Dec 2011Allowed
Manzar Khan @ Md. Manzar Khan @ Guddu Vs The State of Bihar
Patna High Court · (2011) 12 PAT CK 0022
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 307, 34, 498A
High Courts21 Dec 2011Allowed
Yezdi Khan @ Yezdi Vs The State of Bihar
Patna High Court · (2011) 12 PAT CK 0021
Penal Code, 1860 (IPC) — Section 376, 450
High Courts21 Dec 2011Dismissed
Devendra Prasad Sah and Anr Vs Lakshmi Sao @ Lakshmi Sah and Others
Patna High Court · (2012) 3 PLJR 277
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 22 Rule 4, 151Constitution of India, 1950 — Article 227
High Courts20 Dec 2011Allowed
Arun Kumar Vs State of Bihar and Others
Patna High Court · (2011) 12 PAT CK 0106
High Courts20 Dec 2011Allowed
Raghubar Chaudhary Vs The State of Bihar
Patna High Court · (2011) 12 PAT CK 0105
High Courts20 Dec 2011Allowed
Sukhdeo Pd. Mandal and Others Vs The State of Bihar and Others
Patna High Court · (2012) 3 PLJR 288
High Courts20 Dec 2011Allowed
Anupama Saha Vs The State of Bihar and Others
Patna High Court · (2013) 1 PLJR 871
High Courts20 Dec 2011
Dr. Arun Kumar Mishra Vs The State of Bihar and Others
Patna High Court · (2012) 2 PLJR 27
High Courts20 Dec 2011Allowed
Ram Sakhi Devi Vs The State of Bihar and Maheshwar Mahto
Patna High Court · (2011) 12 PAT CK 0025
Criminal Procedure Code, 1973 (CrPC) — Section 164, 482Penal Code, 1860 (IPC) — Section 366A
High Courts20 Dec 2011Allowed
Pukar Singh and Rajeshwar Singh Vs The State of Bihar
Patna High Court · (2011) 12 PAT CK 0024
Penal Code, 1860 (IPC) — Section 307, 324, 325, 326, 34
High Courts20 Dec 2011Allowed
Bijendra Gope Vs State of Bihar
Patna High Court · (2011) 12 PAT CK 0023
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 307
High Courts20 Dec 2011Allowed
Proshan Kumar Roy and Others Vs The State of Bihar and Others
Patna High Court · (2012) 4 PLJR 166
Bihar Panchayat Raj Act, 1993 — Section 27
High Courts20 Dec 2011
Shreeniwas Poddar Vs The State of Bihar and Others
Patna High Court · (2011) 12 PAT CK 0002
High Courts19 Dec 2011Dismissed
Gauri Mandal Vs The State of Bihar and Others
Patna High Court · (2012) 4 PLJR 417
Constitution of India, 1950 — Article 142
High Courts19 Dec 2011Allowed
Bahadur Ray and Pashupati Rai Vs The State of Bihar
Patna High Court · (2011) 12 PAT CK 0133
Arms Act, 1959 — Section 25B(1), 26, 27Penal Code, 1860 (IPC) — Section 143, 144, 147, 307, 353
High Courts19 Dec 2011Allowed
Rajeshwari Singh Vs State of Bihar
Patna High Court · (2011) 12 PAT CK 0132