High Courts07 Feb 2011
Ram Naresh Singh and Smt. Savit Devi Vs The Union of India(UOI)
Patna High Court · (2011) 02 PAT CK 0057
COURT ARCHIVE
Patna High Court judgments, 2011
1,858 judgments · page 84 of 93
High Courts07 Feb 2011Allowed
Shrikant Mishra and Others Vs The State of Bihar and Sujeet Kumar Mishra
Patna High Court · (2011) 02 PAT CK 0051
Criminal Procedure Code, 1973 (CrPC) — Section 227
High Courts07 Feb 2011Dismissed
Bali Ram Pandey Vs The Bihar State Housing Board
Patna High Court · (2011) 02 PAT CK 0022
High Courts07 Feb 2011
The Oriental Insurance Company Ltd. Vs Smt. Sheela Choudhary and Smt. Shail Devi Choudhary
Patna High Court · (2011) 02 PAT CK 0006
High Courts04 Feb 2011Dismissed
Lt. Col. Arun Kumar Sinha, through his father Kamla Prasad, Attorney Holder on behalf of him Vs The State of Bihar and Others
Patna High Court · (2011) 02 PAT CK 0086
High Courts04 Feb 2011Allowed
M.D. Bashir Vs The State of Bihar and S.K. Anawarul Haque @ S.K. Hamdullah
Patna High Court · (2011) 59 BLJR 1055
Criminal Procedure Code, 1973 (CrPC) — Section 156Penal Code, 1860 (IPC) — Section 120B, 147, 182, 211, 323Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 4
High Courts04 Feb 2011Dismissed
Mohd. Ibrar and Others Vs Fasiuddin and Others
Patna High Court · (2011) 02 PAT CK 0078
High Courts04 Feb 2011Dismissed
Shreekant Chaudhary and Others Vs Ramakant Sharma and Others
Patna High Court · (2011) 02 PAT CK 0072
High Courts04 Feb 2011Allowed
Indira Kumari Vs Anurag Kumar
Patna High Court · AIR 2011 Patna 321 : (2011) 59 BLJR 803 : (2011) 7 RCR(Criminal) 377
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 420
High Courts04 Feb 2011Allowed
Md. Nizam Vs The State of Bihar and Others
Patna High Court · (2011) 59 BLJR 795
Criminal Procedure Code, 1973 (CrPC) — Section 203, 482Penal Code, 1860 (IPC) — Section 182, 211, 34, 341, 436
High Courts04 Feb 2011Dismissed
Narendra Kumar Mandal Vs State of Bihar, Sushil Kumar Mandal and Aruna Devi Mandal
Patna High Court · (2011) 59 BLJR 792
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 2, 3, 4
High Courts04 Feb 2011Allowed
Manoj Kumar Agrawal Vs State of Bihar
Patna High Court · (2011) 59 BLJR 682
Essential Commodities Act, 1955 — Section 12(A)(A), 7Penal Code, 1860 (IPC) — Section 379, 414
High Courts04 Feb 2011Dismissed
Sarswati Devi and Dayanand Bhagat Vs State of Bihar and Nakchhed Bhagat
Patna High Court · (2011) 59 BLJR 674 : (2011) 8 RCR(Criminal) 1060
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 420, 467, 468
High Courts04 Feb 2011Allowed
Ajay Kumar Keshari @ Ajay Keshari, Sunil Kumar Keshari @ Sunil Keshari, Anjani Kumari @ Anjani Keshari All Above and Dr. Bans Ropan Keshari @ Bansropan Keshari Vs The State of Bihar and Rajendra Prasad Keshari
Patna High Court · (2011) 59 BLJR 678
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 147, 148, 182, 211, 379
High Courts04 Feb 2011Allowed
T.N. Choubey @ Triloki Nath Choubey Vs The State of Bihar and Mamta Kumari
Patna High Court · (2011) 59 BLJR 686
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 380, 448
High Courts04 Feb 2011Dismissed
Abul Lais Vs The State of Bihar Harsh Kumar and Saurabh Kumar Vs The State Of BiharThe District Magistrate, Principal Secretary, Humanresources Development Department, Govt. of Bihar and The District Education Officer Manoranjan Kumar Mishra Vs The State of Bihar, Principal Secretary, Deptt. of Human Resources Development, Govt. of Bihar and The District Magistrate
Patna High Court · (2011) 02 PAT CK 0058
High Courts04 Feb 2011Allowed
Prabhakar Sinha Vs The State of Bihar and Siyaram Sharan Sharma
Patna High Court · (2011) 59 BLJR 789 : (2011) 7 RCR(Criminal) 390
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts04 Feb 2011Allowed
Anil Kumar Tripathi Vs State of Bihar, Sri Ram Nath Pandey and Sri Chhotan Singh
Patna High Court · (2011) 02 PAT CK 0054
High Courts04 Feb 2011Allowed
Dil Ram Singh, Megh Raj Singh and Ramashis Singh @ Keshwar Singh Vs The State of Bihar
Patna High Court · (2011) 59 BLJR 1045 : (2011) 3 Crimes 470
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 300, 302, 324, 34
High Courts04 Feb 2011Allowed
Mithilesh Pandey and Others Vs The State of Bihar and Sukh Deo Lathore Natua
Patna High Court · (2011) 02 PAT CK 0032