COURT ARCHIVE

Patna High Court judgments, 2012

1,402 judgments · page 8 of 71

High Courts06 Nov 2012Dismissed

Ghanshyam Lal Jamuar Vs Satrughan Sinha and Others

Patna High Court · (2013) 2 PLJR 358

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 16, Order 7 Rule 11Constitution of India, 1950 — Article 329(b)Penal Code, 1860 (IPC) — Section 406

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High Courts05 Nov 2012Dismissed

Abdul Hafiz Vs Babu Vishal Mahto

Patna High Court · (2015) 1 BBCJ 183

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High Courts05 Nov 2012Allowed

Pankaj Kant Jha Vs The State of Bihar

Patna High Court · (2013) 2 BBCJ 417

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High Courts05 Nov 2012Disposed Off

Dr. Pramod Kumar Singh Vs The State of Bihar

Patna High Court · (2013) 2 BBCJ 390

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High Courts05 Nov 2012

Uma Sahay Vs The State of Bihar and Others

Patna High Court · (2013) 3 PLJR 522

Bihar State Universities Act, 1976 — Section 58(10)

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High Courts05 Nov 2012Dismissed

Raghunath Yadav, Prem Kumar Yadav @ Tuntun Yadav Vs The State of Bihar

Patna High Court · (2012) 11 PAT CK 0056

Penal Code, 1860 (IPC) — Section 120B, 34, 364A

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High Courts05 Nov 2012

Shiv Jee Rai and Others Vs The State of Bihar and Another

Patna High Court · (2013) 3 PLJR 139

Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 498A

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High Courts05 Nov 2012Allowed

Rekha Choudhary and Others Vs The State Of Bihar

Patna High Court · (2012) 11 PAT CK 0046

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 107, 144, 145Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 321

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High Courts05 Nov 2012Allowed

Md. Naushad Ahmad @ Naushad Ahmad Vs The State of Bihar and Another

Patna High Court · (2013) 1 PLJR 394

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 239, 482Penal Code, 1860 (IPC) — Section 120B, 406, 420, 467, 468

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High Courts05 Nov 2012Allowed

Chandrabali Rai Vs The State of Bihar and Others

Patna High Court · (2013) 2 PLJR 562

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High Courts05 Nov 2012

Radhe Shyam Das Vs State of Bihar and Others

Patna High Court · (2012) 11 PAT CK 0026

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High Courts05 Nov 2012Dismissed

Shesh Narayan Singh Vs The State of Bihar and Another

Patna High Court · (2013) 1 PLJR 293

Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 17B, 18(a)(1), 18(a)(i), 18(a)(ii), 18(c)Penal Code, 1860 (IPC) — Section 34, 420, 468

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High Courts05 Nov 2012Allowed