High Courts26 Apr 2012Dismissed
National Insurance Company Vs Hemanti Devi
Patna High Court · (2012) 3 PLJR 607
Motor Vehicles Act, 1988 — Section 173Penal Code, 1860 (IPC) — Section 279, 304
COURT ARCHIVE
Patna High Court judgments, 2012
1,402 judgments · page 43 of 71
High Courts26 Apr 2012Allowed
Raj Kumari Devi and Others Vs The State of Bihar
Patna High Court · (2012) 04 PAT CK 0056
Penal Code, 1860 (IPC) — Section 302, 304B, 498A
High Courts25 Apr 2012Allowed
Most. Kanchan Kuwar @ Kanchan Devi Vs The State of Bihar and Others
Patna High Court · (2012) 3 PLJR 660
Criminal Procedure Code, 1973 (CrPC) — Section 203, 482Penal Code, 1860 (IPC) — Section 302, 34
High Courts25 Apr 2012
Soni Kumari Singh Vs The State of Bihar and Others
Patna High Court · (2012) 3 PLJR 651
High Courts25 Apr 2012Dismissed
Anil Kumar Vs Ramuday Singh and Others
Patna High Court · (2012) 3 PLJR 323
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)
High Courts25 Apr 2012Allowed
Dr. Smt. Ritambhari Devi Vs The State of Bihar and Others
Patna High Court · (2012) 04 PAT CK 0051
Bihar Pension Rules, 1950 — Rule 27, 43Civil Services (Classification, Control and Appeal) Rules — Rule 55
High Courts25 Apr 2012Allowed
Ajay Chauhan @ Gautam Singh and Rambrikh Singh @ Rambrikh Chauhan Vs State of Bihar
Patna High Court · (2013) 2 PLJR 232
Constitution of India, 1950 — Article 21, 22, 22(1), 39ACriminal Procedure Code, 1973 (CrPC) — Section 273, 303, 304, 304(1), 304(2)Penal Code, 1860 (IPC) — Section 120B, 364A
High Courts25 Apr 2012Allowed
Fagu Ram Vs The State of Bihar
Patna High Court · (2012) 4 PLJR 501
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts25 Apr 2012Dismissed
Sant Pandey Vs Kedar Nath Tiwary and Others
Patna High Court · (2012) 4 PLJR 817
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 33, 100, 9
High Courts24 Apr 2012Allowed
Chandra Prakash Jaiswal and Others Vs The State of Bihar and Another
Patna High Court · (2013) 3 PLJR 530
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 304(A), 465
High Courts24 Apr 2012Allowed
Alim Jang Khan Vs The State of Bihar and Others
Patna High Court · (2012) 4 PLJR 568
Bihar Reorganisation Act, 2000 — Section 84
High Courts24 Apr 2012Allowed
Prem Kumar Prasad Vs The State of Bihar
Patna High Court · (2012) 04 PAT CK 0070
Bihar and Orissa Excise Act, 1915 — Section 47Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 50, 81
High Courts24 Apr 2012
Aqiqur Rehman Vs Husbul Nisha, Afshana
Patna High Court · (2012) 04 PAT CK 0057
Motor Vehicles Act, 1988 — Section 140
High Courts24 Apr 2012
Krishnanand Kumar @ Ashok Kumar and Hriday Narayan Kumar Vs Shambhu Kunwar @ Kunar and Others
Patna High Court · (2012) 04 PAT CK 0054
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts24 Apr 2012Dismissed
Amitabh Bachan @ Amitabh Bachan Ram and Another Vs The State of Bihar and Another
Patna High Court · (2012) 4 PLJR 421
Essential Commodities Act, 1955 — Section 7
High Courts24 Apr 2012Allowed
NTPC Limited Vs Union of India and Others
Patna High Court · (2013) 1 PLJR 42
Employees State Insurance Act, 1948 — Section 1, 40, 41, 41(1A), 44
High Courts23 Apr 2012
Mithilesh Kumar Vs The State of Bihar and Another
Patna High Court · (2013) 2 PLJR 778
Criminal Procedure Code, 1973 (CrPC) — Section 155, 161, 176, 177, 187Penal Code, 1860 (IPC) — Section 323, 354, 498A, 504
High Courts23 Apr 2012
Sri Haridwar Pandey Vs The State of Bihar
Patna High Court · (2012) 04 PAT CK 0100
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151Criminal Procedure Code, 1973 (CrPC) — Section 362Prevention of Corruption Act, 1947 — Section 7(A)
High Courts23 Apr 2012
Ram Kripal Singh Vs The Union of India
Patna High Court · (2012) 4 LLJ 797 : (2012) 3 PLJR 437
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17
High Courts23 Apr 2012Dismissed
Dilip Kumar Mishra Vs The Union of India and Others
Patna High Court · (2012) 3 PLJR 332
Representation of the People Act, 1950 — Section 16, 4, 4(d)Representation of the People Act, 1951 — Section 2(d), 2(e)