High Courts17 Aug 2012Dismissed
Tribhuwan Roy Vs The State of Bihar
Patna High Court · (2012) 4 PLJR 916
Constitution of India, 1950 — Article 21Prevention of Corruption Act, 1988 — Section 13, 13(1)(E), 13(2), 19, 3
COURT ARCHIVE
Patna High Court judgments, 2012
1,402 judgments · page 23 of 71
High Courts17 Aug 2012Allowed
M/s. Imperial Arms Co. Gun Factory and Others Vs The Union of India and Others
Patna High Court · (2013) 2 PLJR 40
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2(9), 7APartnership Act, 1932 — Section 18, 19, 4
High Courts17 Aug 2012
Rajesh Kumar @ Raj Kumar Yadav and Others Vs The State of Bihar
Patna High Court · (2012) 4 PLJR 338
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 482Penal Code, 1860 (IPC) — Section 302, 34, 394
High Courts17 Aug 2012Allowed
Rama Mahto and Others Vs The State of Bihar
Patna High Court · (2012) 08 PAT CK 0003
Penal Code, 1860 (IPC) — Section 323, 425, 452
High Courts16 Aug 2012Allowed
Sanjay Kumar Yadav Vs The State of Bihar and Others
Patna High Court · (2013) 2 PLJR 291
Bihar Municipal Act, 2007 — Section 100, 12, 166, 45, 45(1)(a)(vi)Constitution of India, 1950 — Article 243B, 243D, 243G, 243P(d), 243Q
High Courts16 Aug 2012Allowed
Suresh Raut Vs The State of Bihar and Others
Patna High Court · (2012) 4 PLJR 615
Constitution of India, 1950 — Article 12, 14
High Courts16 Aug 2012Allowed
Shyam Deo Singh Vs The State of Bihar and Others
Patna High Court · (2012) 4 PLJR 929
Constitution of India, 1950 — Article 226
High Courts16 Aug 2012Dismissed
Anshumali Singh and Others Vs The Bhupendra Narayan Mandal University and Others
Patna High Court · (2012) 4 PLJR 941
Constitution of India, 1950 — Article 226
High Courts14 Aug 2012Dismissed
Pama Devi Vs The State of Bihar and Another
Patna High Court · (2013) 2 PLJR 481
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Explosive Substances Act, 1908 — Section 4Penal Code, 1860 (IPC) — Section 302, 307, 324, 341
High Courts14 Aug 2012
The State of Bihar and Others Vs Bikrama Singh The State of Jharkhand Vs The State of Bihar and Others
Patna High Court · (2012) 4 PLJR 354
High Courts14 Aug 2012
Muralidhar Singh and Others Vs The State of Bihar and Others
Patna High Court · (2012) 4 PLJR 368
High Courts13 Aug 2012
Associated Cement Company @ ACC Ltd. Vs The Union of India
Patna High Court · (2013) 3 PLJR 532
High Courts13 Aug 2012
Ram Singhashan Singh and Others Vs The State of Bihar
Patna High Court · (2012) 4 PLJR 851
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 149, 302, 307
High Courts09 Aug 2012
The State of Bihar Vs Rajendra Upadhyay
Patna High Court · (2013) 2 PLJR 242
Contempt of Courts Act, 1971 — Section 6Criminal Procedure Code, 1973 (CrPC) — Section 164Dowry Prohibition Act, 1961 — Section 3, 4
High Courts09 Aug 2012Allowed
Harilal Kora Vs The State of Bihar
Patna High Court · (2012) 4 PLJR 1103
Arms Act, 1959 — Section 25(1)(a), 26(1)
High Courts09 Aug 2012Allowed
Chandrika Singh Vs Suresh Singh and Anr
Patna High Court · (2012) 08 PAT CK 0058
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31
High Courts09 Aug 2012Dismissed
Dulhin Dulari Devi Vs Rajendra Pasi and Others
Patna High Court · (2012) 08 PAT CK 0047
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Specific Relief Act, 1963 — Section 31
High Courts09 Aug 2012Dismissed
Jhabar Mian Vs The State of Bihar
Patna High Court · (2012) 08 PAT CK 0046
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 311, 313Evidence Act, 1872 — Section 134
High Courts09 Aug 2012Dismissed
Sukhadeo Chaupal and Another Vs State of Bihar
Patna High Court · (2012) CriLJ 4339
Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 323
High Courts08 Aug 2012Dismissed
Alfred Bernard Thakur Vs Mery Hilarian Bernard
Patna High Court · (2015) 1 BBCJ 173