High Courts24 Feb 2012Allowed
Malti Devi Vs The State of Bihar and Others
Patna High Court · (2012) 2 PLJR 390
COURT ARCHIVE
Patna High Court judgments, 2012
1,402 judgments · page 58 of 71
High Courts24 Feb 2012Dismissed
Rabindra Singh Vs The State of Bihar and Others
Patna High Court · (2012) 2 PLJR 540
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 145(5)
High Courts24 Feb 2012
Sarswati Devi Vs The State of Bihar and Others
Patna High Court · (2012) 3 PLJR 486
High Courts24 Feb 2012Allowed
The Branch Manager, United India Insurance Company Limited Vs Rajni Tiwari and Others
Patna High Court · (2013) 1 ACC 72 : (2012) 2 PLJR 510
High Courts24 Feb 2012Allowed
Abdul Kaium and Others Vs The State of Bihar and Another
Patna High Court · (2012) 4 PLJR 565
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 147, 323, 379, 420, 468
High Courts23 Feb 2012Dismissed
Anjani Kumar Chaudhary Vs The State of Bihar
Patna High Court · (2013) 1 BBCJ 247
High Courts23 Feb 2012
Harikant Thakur Vs The State of Bihar and Others
Patna High Court · (2012) 4 PLJR 302
High Courts23 Feb 2012Dismissed
Kameshwar Prasad Singh Vs The Patna University and Others
Patna High Court · (2012) 2 PLJR 277
Constitution of India, 1950 — Article 1, 14, 9Patna University Act, 1976 — Section 27, 27(5)
High Courts23 Feb 2012Dismissed
Rudra Pratap Duttaa Vs Satendra Nath Duttaa and Others
Patna High Court · (2012) 02 PAT CK 0064
High Courts23 Feb 2012Allowed
Ramayan Choudhary and Jamuna Choudhary Vs The State of Bihar
Patna High Court · (2012) 02 PAT CK 0060
Penal Code, 1860 (IPC) — Section 302, 304, 34, 394, 412
High Courts23 Feb 2012Allowed
Raja Ram Singh and Others Vs The State of Bihar
Patna High Court · (2012) 02 PAT CK 0056
Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 147, 323
High Courts23 Feb 2012
Mahendra Pd. Singh Vs Magadh University, Bodh Gaya and Others
Patna High Court · (2012) 2 PLJR 172
Constitution of India, 1950 — Article 14
High Courts23 Feb 2012Dismissed
Suman Saurav Vs The State of Bihar and others
Patna High Court · (2012) 02 PAT CK 0045
Constitution of India, 1950 — Article 14, 226
High Courts23 Feb 2012Allowed
Ramsagar Tiwary and Others Vs State of Bihar and Another
Patna High Court · AIR 2012 Patna 133
Succession Act, 1925 — Section 276
High Courts22 Feb 2012Allowed
Bhola Tiwary Vs The State of Bihar
Patna High Court · (2012) 02 PAT CK 0062
Penal Code, 1860 (IPC) — Section 302
High Courts22 Feb 2012
Satya Narayan Barahai Vs Collector, Begusarai, Deputy Collector, Land Reforms, Begusarai and Anchaladhikari (Circle Officer), Balia Anchal, District Begusarai
Patna High Court · (2012) 02 PAT CK 0061
High Courts22 Feb 2012Allowed
S.K. Trithraj Himmat Singh @ Tirthraj Himmatsinghka Vs The State of Bihar and Om Prakash Prasad
Patna High Court · (2012) 4 BC 248
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 420
High Courts22 Feb 2012Allowed
Kanti Devi Vs The State of Bihar and Others
Patna High Court · AIR 2012 Patna 86 : (2012) 2 PLJR 184
Civil Procedure Code, 1908 (CPC) — Section 151Legal Services Authorities Act, 1987 — Section 19, 2(1), 20, 21, 22
High Courts22 Feb 2012
Jai Prakash Yadav and Another and Others Vs The State of Bihar
Patna High Court · (2012) 2 PLJR 429
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 120B, 148, 302
High Courts22 Feb 2012
Ram Pravesh Sharma Vs The State of Bihar and Others
Patna High Court · (2012) 3 PLJR 1