COURT ARCHIVE

Patna High Court judgments, 2012

1,402 judgments · page 35 of 71

High Courts20 Jun 2012Allowed

Bharat Prasad and Others Vs The State Of Bihar and Lakshmi Devi

Patna High Court · (2012) 3 PLJR 584

Criminal Procedure Code, 1973 (CrPC) — Section 202, 300, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 379, 498 A

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High Courts20 Jun 2012Dismissed

Bhavesh Kumar Sahu Vs The State of Bihar and Others

Patna High Court · (2012) 4 PLJR 571

Criminal Procedure Code, 1973 (CrPC) — Section 439(2)Penal Code, 1860 (IPC) — Section 323, 34, 341, 365, 379

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High Courts20 Jun 2012

Vikash Kumar Vs The State Of Bihar

Patna High Court · (2013) 1 Crimes 549 : (2012) 3 PLJR 769

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 202, 482Penal Code, 1860 (IPC) — Section 323, 380

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High Courts20 Jun 2012Allowed

Kartal Das, Guddu Das and Lalmuni Devi Vs The State of Bihar Gautam Das Vs State of Bihar

Patna High Court · (2012) 4 PLJR 143

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 201, 302, 34

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High Courts20 Jun 2012Allowed

B. Vijay Kumar, P. Prabakaran @ Prabakaran and Mahesh Sharma Vs The State of Bihar, Washimul Haque Nazmi

Patna High Court · (2013) 1 PLJR 115

Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 120B, 405, 406, 415, 418

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High Courts20 Jun 2012

Mostt. Vishalti Kuwar and Another Vs The State of Bihar and Others

Patna High Court · (2012) 06 PAT CK 0009

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High Courts20 Jun 2012

Nagendra Prasad Singh Vs The Union of India

Patna High Court · (2012) 06 PAT CK 0008

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High Courts20 Jun 2012

Shivji Pandey Vs The State of Bihar and Others

Patna High Court · (2013) 1 PLJR 84

Constitution of India, 1950 — Article 14

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High Courts20 Jun 2012

Sandeep Kumar Vs The State of Bihar

Patna High Court · (2013) 3 PLJR 425

Criminal Procedure Code, 1973 (CrPC) — Section 205, 482Prevention of Corruption Act, 1988 — Section 13(1)(C), 13(2)

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High Courts19 Jun 2012Dismissed

Vandana Vs The State of Bihar

Patna High Court · (2013) 1 BBCJ 526

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High Courts19 Jun 2012Dismissed

Radhiya Khatoon @ Usia Vs The State of Bihar

Patna High Court · (2012) 4 PLJR 295

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 120B, 365, 366, 368, 373

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High Courts18 Jun 2012Allowed

Vijay Shankar, Ravi Shankar and Sheo Kumari Devi Vs The State of Bihar and Pratima Bharti

Patna High Court · (2012) 06 PAT CK 0050

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 192, 200, 202Penal Code, 1860 (IPC) — Section 323, 379, 420, 504

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High Courts18 Jun 2012Allowed

Sholey Mandal @ Sholba Mandal Vs Smt. Rekha Devi

Patna High Court · (2012) 4 PLJR 96

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11, 14, 14(8)

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High Courts18 Jun 2012

Girija Prasad Singh and Awnish Kumar Singh Vs The State of Bihar and Nawal Kishore Chaudhary

Patna High Court · (2012) 06 PAT CK 0043

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482, 483Dowry Prohibition Act, 1961 — Section 3, 4

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High Courts18 Jun 2012Allowed

Supriya Chaudhary and Others Vs The State of Bihar and Randhir Sharan Sinha

Patna High Court · (2012) 06 PAT CK 0036

Criminal Procedure Code, 1973 (CrPC) — Section 192, 202, 482Penal Code, 1860 (IPC) — Section 120B, 405, 406, 420

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High Courts18 Jun 2012Allowed

Sabita Kumari @ Sabita Devi and Others Vs Pankaj Kumar and Others

Patna High Court · (2013) 2 ACC 8 : (2013) 1 ACC 511 : AIR 2013 Patna 41 : (2012) 4 PLJR 150 : (2012) 3 PLJR 532

Motor Vehicles Act, 1988 — Section 140, 163A, 2(35), 5Penal Code, 1860 (IPC) — Section 279, 337, 338, 427

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High Courts18 Jun 2012Allowed

Sutapa Chakraborty and Others Vs State of Bihar and Another

Patna High Court · (2013) 1 Crimes 537 : (2012) 3 PLJR 817

Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17Penal Code, 1860 (IPC) — Section 405, 406, 415, 418, 420

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High Courts18 Jun 2012

Md. Aminuddin @ Aminuddin Vs Sri 108 Mohair Jee, Sri 108 Mahadev Jee, both situated and installed at Mohalla-Balbhadrapur, P.s.-Laheriasarri, District-Darbhanga

Patna High Court · (2012) 4 PLJR 104

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(a)

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High Courts18 Jun 2012

Shambhu Singh Vs The State of Bihar and Others

Patna High Court · (2012) 4 PLJR 282

Bihar Buildings (Lease, Rent and Eviction) Control (Amendment) Act, 1955 — Section 2Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 2(bb)Constitution of India, 1950 — Article 226

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High Courts18 Jun 2012

Ravindra Prasad Chourasia Vs The State of Bihar and Others

Patna High Court · (2013) 1 PLJR 98

Bihar Hindu Religious Trusts Act, 1950 — Section 29(2), 38, 5

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