High Courts23 Mar 2012Dismissed
Md. Irshad Vs The State of Bihar and Another
Patna High Court · (2012) 2 PLJR 438
Criminal Procedure Code, 1973 (CrPC) — Section 227, 245, 482Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Patna High Court judgments, 2012
1,402 judgments · page 51 of 71
High Courts23 Mar 2012Allowed
Raj Kumar Singh Vs The State of Bihar
Patna High Court · (2012) 03 PAT CK 0033
Criminal Procedure Code, 1973 (CrPC) — Section 294Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 27, 29, 32B, 35Penal Code, 1860 (IPC) — Section 34, 414, 489B, 489C
High Courts23 Mar 2012Dismissed
Md. Mister Mian and Another Vs The State of Bihar and Another
Patna High Court · (2012) 3 PLJR 751
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 304B, 34
High Courts23 Mar 2012Allowed
Gorakh Thakur Vs The State of Bihar
Patna High Court · (2012) 2 PLJR 446
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 22
High Courts23 Mar 2012Dismissed
Shivendra Kumar Vs The State of Bihar and Others
Patna High Court · (2013) 1 PLJR 79
Bihar Municipal Act, 2007 — Section 3(1)(2), 3(2)(1)Bihar State Housing Board Act, 1982 — Section 28, 78
High Courts21 Mar 2012
Om Prakash Sharma and Another Vs The State of Bihar
Patna High Court · (2013) 2 PLJR 519
Arms Act, 1959 — Section 25, 25(1)(a), 26(2)Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 5
High Courts21 Mar 2012
Abhishek Kumar and Others Vs The State of Bihar and Others Rajan Sharma Vs State of Bihar and Others
Patna High Court · (2012) 3 PLJR 174
Land Acquisition Act, 1894 — Section 28A
High Courts21 Mar 2012Allowed
Bharat Sanchar Nigam Limited and Others Vs Sudama Singh
Patna High Court · (2012) 2 PLJR 775
Arbitration and Conciliation Act, 1996 — Section 11(1)Constitution of India, 1950 — Article 311(2)
High Courts21 Mar 2012Dismissed
Pintu Das Vs The State of Bihar and Others
Patna High Court · (2012) 2 PLJR 317
High Courts21 Mar 2012
Manzar Hussain Vs The State of Bihar and Others
Patna High Court · (2012) 3 PLJR 509
Waqf Act, 1954 — Section 36B(2), 36B(4)
High Courts21 Mar 2012
Md. Sahabuddin @ Sahabuddin and Others Vs The State of Bihar and Another
Patna High Court · (2012) 3 PLJR 763
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 420, 423
High Courts20 Mar 2012
State Bank of India and Another Vs The State of Bihar and Others
Patna High Court · (2013) 1 PLJR 159
Protection of Human Rights Act, 1993 — Section 2(d), 21
High Courts20 Mar 2012
Dadan Ojha @ Dadanjee Ojha and Others Vs Shiv Mandir Ojha and Others
Patna High Court · (2012) 2 PLJR 804
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4, 151, 152
High Courts20 Mar 2012Allowed
Shashibala Rai @ Shashiraj and Another Vs The State of Bihar
Patna High Court · (2012) 2 PLJR 821
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12(1)Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302
High Courts20 Mar 2012
Shashank Shaekhar Prasad Vs Patna Municipal Corporation and Others
Patna High Court · (2012) 3 PLJR 807
High Courts20 Mar 2012Allowed
Smt. Lakshmi Devi Singhania and Gopi Kumar Singhania Vs The State of Bihar and M/s. Indian Handloom
Patna High Court · (2012) 03 PAT CK 0105
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 406
High Courts20 Mar 2012Allowed
Guddu Choubey Vs State of Bihar State of Bihar Vs Guddu Chaubey
Patna High Court · (2012) 03 PAT CK 0103
High Courts20 Mar 2012Dismissed
Vinay Kumar Thakur Vs The Union of India
Patna High Court · (2012) 03 PAT CK 0068
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts20 Mar 2012Allowed
Md. Umar and Others Vs The State of Bihar
Patna High Court · (2012) 03 PAT CK 0064
Penal Code, 1860 (IPC) — Section 149, 307, 323, 324, 325
High Courts20 Mar 2012Dismissed
Airport Authority of India Vs Ramakant Singh
Patna High Court · (2012) 03 PAT CK 0059
Arbitration and Conciliation Act, 1996 — Section 28(2), 31(3), 34Contract Act, 1872 — Section 73