High Courts16 May 2012Allowed
Dr Smt. Ritambhari Devi Vs The State of Bihar and Others
Patna High Court · (2012) 05 PAT CK 0005
Patna University Act, 1976 — Section 35, 46, 47, 48, 56
COURT ARCHIVE
Patna High Court judgments, 2012
1,402 judgments · page 37 of 71
High Courts15 May 2012Disposed Off
Sahdeo Mandal Vs State of Bihar
Patna High Court · (2013) 2 BBCJ 66 : (2012) 3 BLJud 97
High Courts15 May 2012Dismissed
Subrata Basu Vs The State of Bihar and Others
Patna High Court · (2013) 3 PLJR 608
Constitution of India, 1950 — Article 14, 16, 226, 309, 311(2)Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 201, 302, 304B, 34, 498A
High Courts15 May 2012
Abdul Hafeez Vs The State of Bihar and Others
Patna High Court · (2012) 4 PLJR 488
High Courts15 May 2012Allowed
Firoz Khan @ Firoz Akhtar Khan and Others Vs Om Prakash Mahto and Others
Patna High Court · (2013) 3 PLJR 922
Benami Transactions (Prohibition) Act, 1988 — Section 4Civil Procedure Code, 1908 (CPC) — Section 100
High Courts15 May 2012Dismissed
Munir Hussain Vs Syed Muzaffar Hussain and Qaisri Begum and Others
Patna High Court · (2012) 05 PAT CK 0079
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1)(a)
High Courts15 May 2012Allowed
Sri Kishun Singh Vs The State of Bihar and Others
Patna High Court · (2012) 05 PAT CK 0074
Criminal Procedure Code, 1973 (CrPC) — Section 147, 147(3), 148, 482
High Courts15 May 2012Allowed
M. Balachandran, the Chairman, Bank of India (Trustee of the Company), Mumbai Main Branch, 70/80 Mahatma Gandhi Road, Post Box No. 238, Mumbai-400023 Vs The State of Bihar and Others
Patna High Court · (2012) 4 PLJR 895
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 120B, 406, 420Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 22(1)
High Courts15 May 2012Dismissed
Sant Prasad Rai @ Saint Prasad Rai Vs Ramawati Devi
Patna High Court · (2012) 05 PAT CK 0042
High Courts15 May 2012Dismissed
Baijnath Madasia and Others Vs The State of Bihar and Another
Patna High Court · (2013) 1 PLJR 722
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 202Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 178, 406, 498A
High Courts14 May 2012Disposed Off
Sambhu Jha Vs The State of Bihar
Patna High Court · (2013) 1 BBCJ 319 : (2012) 3 BLJud 291
High Courts14 May 2012Allowed
Govind Modi and Others, Murli Barnwal, Bhagwati Devi and Renu Devi Vs State of Bihar and Pushpa Devi
Patna High Court · (2012) 05 PAT CK 0093
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 120B, 34, 436
High Courts14 May 2012Dismissed
Shri Naresh Kumar Azad @ Naresh Kr. Azad Vs The State of Bihar. and Smt. Sarita
Patna High Court · (2012) 05 PAT CK 0052
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 182, 182(2)Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 406, 494, 495, 498A
High Courts14 May 2012Dismissed
Naiyar Azam Vs Sri Ram Deo Mahto
Patna High Court · (2012) 05 PAT CK 0040
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 191(1), 192, 200, 202
High Courts14 May 2012Allowed
Nurul Hoda Vs The State of Bihar, Devilal Prasad
Patna High Court · (2013) 1 PLJR 188
Criminal Procedure Code, 1973 (CrPC) — Section 107, 156(3), 192, 202, 245Penal Code, 1860 (IPC) — Section 153, 323, 379, 427, 447
High Courts14 May 2012Allowed
Upendra Singh and Another Vs The State of Bihar
Patna High Court · (2012) 4 PLJR 358
High Courts14 May 2012
Yashwant Singh and Others Vs The State of Bihar and Others
Patna High Court · (2012) 4 PLJR 841
Constitution of India, 1950 — Article 141, 142
High Courts14 May 2012
Dr. Smt. Indira Kumari and Dr. Birendra Kumar Vs Dr. Ashok Kumar Srivastava and Others
Patna High Court · (2012) 05 PAT CK 0023
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts14 May 2012Allowed
Rajendra Prasad Yadav @ Rajendra Yadav Vs The State of Bihar
Patna High Court · (2012) 05 PAT CK 0022
Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts14 May 2012Dismissed
Shri Naresh Kumar Azad @ Naresh Kr. Azad Vs The State of Bihar and Smt. Sarita
Patna High Court · (2012) 05 PAT CK 0018
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 178(c), 179, 182Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 177, 179, 182, 34, 406