High Courts20 Mar 2012
Manju Kumari Sinha Vs The State of Bihar and Others
Patna High Court · (2013) 1 PLJR 165
COURT ARCHIVE
Patna High Court judgments, 2012
1,402 judgments · page 52 of 71
High Courts19 Mar 2012Dismissed
Biresh Prasad Vs The State of Bihar and Others
Patna High Court · (2013) 3 PLJR 274
High Courts19 Mar 2012Allowed
Dr. Chandradeo Prasad Sinha Vs The Magadh University and Others
Patna High Court · (2013) 2 PLJR 913
High Courts19 Mar 2012Dismissed
Shanker Mahto and Another Vs The State of Bihar and Others
Patna High Court · (2013) 2 PLJR 20
High Courts19 Mar 2012Dismissed
Lakh Raj Singh Vs The State of Bihar and Others
Patna High Court · (2012) 3 PLJR 30
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114, 114(e), 32
High Courts19 Mar 2012
Priya Ranjan Kumar Mehta Vs The State of Bihar
Patna High Court · (2012) CriLJ 2295 : (2012) 2 PLJR 205
Bihar Police Manual, 1978 — Rule 653, 653, 656, 656, 824Criminal Procedure Code, 1973 (CrPC) — Section 144, 482Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 19(1), 19(3), 22
High Courts19 Mar 2012Allowed
Baldeo Choudhary Vs The State of Bihar and Others
Patna High Court · (2012) 3 PLJR 192
High Courts19 Mar 2012Allowed
Sanjai Kumar @ Sanjai Rai Vs The State of Bihar
Patna High Court · (2012) 3 PLJR 716
Penal Code, 1860 (IPC) — Section 376(2)
High Courts19 Mar 2012
Assistant Provident Fund Commissioner, Sub-Regional Office, Employees'' Provident Fund Organisation Vs Katihar Medical College and Others
Patna High Court · (2013) 137 FLR 37 : (2012) 4 PLJR 137
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 15, 17, 7A, 7B
High Courts19 Mar 2012Dismissed
Md. Afsar Hussain, Pervez @ A.H. Pervez Vs State of Bihar and Another
Patna High Court · (2012) 3 Crimes 432
Criminal Procedure Code, 1973 (CrPC) — Section 192, 205, 482Penal Code, 1860 (IPC) — Section 147, 148, 307, 325, 326
High Courts16 Mar 2012
Birendra Singh Vs The State of Bihar
Patna High Court · (2012) 3 PLJR 478
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302
High Courts16 Mar 2012Dismissed
Manjula Devi Yadav Vs The State of Bihar, Suresh Malakar and Uma Kant Malakar
Patna High Court · (2012) 03 PAT CK 0083
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 482
High Courts16 Mar 2012
Rajendra Prasad Vs The State of Bihar and Others
Patna High Court · (2012) 03 PAT CK 0044
Bihar Public Land Encroachment Act, 1956 — Section 10, 3
High Courts16 Mar 2012
Nand Kishore Ram and Others Vs The State of Bihar and Others
Patna High Court · (2012) 3 PLJR 15
High Courts16 Mar 2012Allowed
Employees'' State Insurance Corporation and Others Vs M/s. Palm Tree Service Station
Patna High Court · (2013) LLR 68 : (2013) 2 SCT 441
Employees State Insurance Act, 1948 — Section 45A, 75(1)(g)
High Courts16 Mar 2012Allowed
Sanjay Kumar Rai Vs The State of Bihar and Others
Patna High Court · (2012) 4 PLJR 563
High Courts15 Mar 2012
Nilima Sinha Vs The State of Bihar and Others
Patna High Court · (2012) 03 PAT CK 0090
Constitution of India, 1950 — Article 226
High Courts15 Mar 2012Allowed
Dudhnath Chaudhary and Others Vs The State of Bihar
Patna High Court · (2012) 03 PAT CK 0058
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 149, 302
High Courts15 Mar 2012Allowed
Vidya Bhushan Pandey and Others Vs The State of Bihar and Another
Patna High Court · (2012) 2 PLJR 652
Arms Act, 1959 — Section 25, 26Criminal Procedure Code, 1973 (CrPC) — Section 203, 362, 482Penal Code, 1860 (IPC) — Section 341, 392, 504, 506
High Courts15 Mar 2012
Dr. Usha Kiran Narain Vs The State of Bihar and Others
Patna High Court · (2012) 3 PLJR 17