High Courts23 Nov 2012Allowed
Vishvanand Prasad Vs Sanjay Mistry
Patna High Court · (2013) 2 BBCJ 460
COURT ARCHIVE
Patna High Court judgments, 2012
1,402 judgments · page 6 of 71
High Courts23 Nov 2012Disposed Off
Abdul Gaffar Vs The State of Bihar
Patna High Court · (2013) 2 BBCJ 481 : (2013) 1 BLJud 246
High Courts23 Nov 2012Dismissed
Chandwa Pasi and Others Vs Laxman Yadav and Others
Patna High Court · (2012) 11 PAT CK 0065
Evidence Act, 1872 — Section 90, 91Registration Act, 1908 — Section 17, 49Transfer of Property Act, 1882 — Section 117
High Courts23 Nov 2012Dismissed
Niranjan Prasad and Another Vs Dina Nath Prasad Raut and Others
Patna High Court · (2013) 2 PLJR 619
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 23 Rule 3A, 151, 96(1), 96(3)Constitution of India, 1950 — Article 227
High Courts23 Nov 2012Dismissed
M/s Laxmi Narayan Ram Narayan Vs The State of Bihar and Others
Patna High Court · (2013) 2 PLJR 566
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 91Constitution of India, 1950 — Article 226
High Courts22 Nov 2012Dismissed
Sheshnath Sah Vs The State of Bihar
Patna High Court · (2013) 2 BBCJ 189
High Courts22 Nov 2012
Shyama Devi and Others Vs State of Bihar
Patna High Court · (2012) 11 PAT CK 0076
High Courts22 Nov 2012
Ram Baboo Bhagat and Others Vs The State of Bihar
Patna High Court · (2012) 11 PAT CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34, 364
High Courts22 Nov 2012Allowed
Guddu Rai Vs The State of Bihar
Patna High Court · (2012) 4 PLJR 1064
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 34, 379, 384, 386
High Courts22 Nov 2012Allowed
Jai Narain Mahto and Others Vs The State of Bihar
Patna High Court · (2013) CriLJ 522 : (2013) 1 PLJR 783
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts21 Nov 2012
The State of Bihar Vs Satto Yadav and Others Ablu Yadav, Hari Yadav and Bichhu Yadav Vs The State of Bihar
Patna High Court · (2012) 11 PAT CK 0016
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 148, 149, 302, 324, 34
High Courts09 Nov 2012Allowed
Saumitra Gaur Vs The State of Bihar and Another
Patna High Court · (2013) 1 PLJR 73
Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1)
High Courts09 Nov 2012Allowed
Sanjay Agrawal Vs The State of Bihar and Surendra Singh
Patna High Court · (2012) 11 PAT CK 0034
Negotiable Instruments Act, 1881 (NI) — Section 138, 142Penal Code, 1860 (IPC) — Section 420
High Courts09 Nov 2012Dismissed
The State of Bihar Vs Shishir Kumar Ghosh
Patna High Court · (2012) 11 PAT CK 0032
High Courts08 Nov 2012Dismissed
The State Of Bihar Vs Saryu Roy, Govind Roy, Kaushaliya Devi and Santosh @ Bhokan Roy
Patna High Court · (2012) 11 PAT CK 0058
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 494, 498A
High Courts08 Nov 2012Dismissed
Md. Abdul Bashar Vs State of Bihar and Others
Patna High Court · (2012) 11 PAT CK 0057
High Courts08 Nov 2012Dismissed
Smt. Ratna Kumari Vs Sushila Devi and Others
Patna High Court · (2013) 2 PLJR 542
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(b), 115, 15Court Fees Act, 1870 — Section 7, 7(iv), 7(iv)(c), 7(v), 7(v)Suits Valuation Act, 1887 — Section 8
High Courts08 Nov 2012
Kunti Devi Vs Rama Kant Tiwari and Another
Patna High Court · (2013) 2 PLJR 540
Constitution of India, 1950 — Article 227Succession Act, 1925 — Section 2(bb), 264, 264(1), 265, 265(1)
High Courts08 Nov 2012Dismissed
Chunchun Prasad Singh Vs Surendra Prasad Singh
Patna High Court · (2013) 2 PLJR 788
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1)(c), 14, 14(8), 20Civil Procedure Code, 1908 (CPC) — Section 115Specific Relief Act, 1963 — Section 34
High Courts08 Nov 2012Allowed
Canara Bank, Panjwara Branch Vs Urmila Devi and Others
Patna High Court · (2013) 2 PLJR 795
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 14 Rule 1(5), Order 17 Rule 2, Order 17 Rule 3, Order 18 Rule 1Limitation Act, 1963 — Section 5