High Courts12 Dec 2013Allowed
In Re: Hari Har Rai @ Harhir Rai and Smt. Sumitra Devi
Patna High Court · AIR 2014 Patna 26
Succession Act, 1925 — Section 273, 276
COURT ARCHIVE
Patna High Court judgments, 2013
1,134 judgments · page 2 of 57
High Courts11 Dec 2013Dismissed
Shiv Shankar Sharma Vs High Court of Judicature at Patna
Patna High Court · (2013) 4 BBCJ 458
High Courts11 Dec 2013Disposed Off
M/s. Anmol Homes Pvt. Ltd. Vs The Patna Municipal Corporation and Others
Patna High Court · (2014) 1 PLJR 188
Bihar Municipal Act, 2007 — Section 312(1)(b)(i), 319, 327Constitution of India, 1950 — Article 300A
High Courts11 Dec 2013Dismissed
Kishori Prasad Vs State of Bihar and Others
Patna High Court · (2014) LabIC 402
Constitution of India, 1950 — Article 226
High Courts11 Dec 2013Allowed
Rajendra Prasad Vs The State of Bihar
Patna High Court · (2013) 12 PAT CK 0069
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 307
High Courts11 Dec 2013Allowed
Ram Bachan Rai, Arun Kumar Rai @ Arun Rai Vs The State of Bihar
Patna High Court · (2013) 12 PAT CK 0068
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 307, 34
High Courts11 Dec 2013Allowed
Ramji Rai Vs The State of Bihar
Patna High Court · (2013) 12 PAT CK 0066
Penal Code, 1860 (IPC) — Section 307, 34
High Courts11 Dec 2013Allowed
Harinagar Sugar Mill Ltd. Vs The State of Bihar
Patna High Court · (2014) 2 PLJR 656
High Courts11 Dec 2013Allowed
Farid Vs The State of Bihar
Patna High Court · (2013) 12 PAT CK 0054
Penal Code, 1860 (IPC) — Section 302, 498A
High Courts11 Dec 2013Dismissed
Urmila Devi and Sita Ram Prasad Vs The State of Bihar
Patna High Court · (2013) 12 PAT CK 0053
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 304(ii), 325, 34
High Courts11 Dec 2013Dismissed
Tilak Das Vs The State of Bihar
Patna High Court · (2014) CriLJ 988
Penal Code, 1860 (IPC) — Section 307, 323, 326
High Courts11 Dec 2013Allowed
Mahanth Rajendra Das and Others Vs The State of Bihar
Patna High Court · (2013) 12 PAT CK 0043
Criminal Procedure Code, 1973 (CrPC) — Section 203Penal Code, 1860 (IPC) — Section 323, 436Probation of Offenders Act, 1958 — Section 4
High Courts11 Dec 2013Allowed
M/s. Kailash Art International, Sri Saryug Prasad Singh and Smt. Sabitri Devi Vs Central Bank of India and Others
Patna High Court · (2013) 12 PAT CK 0041
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18(2), Order 21 Rule 103, Order 21 Rule 35, Order 21 Rule 89, Order 21 Rule 90Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 193, 195, 196, 228
High Courts11 Dec 2013Allowed
Shankar Singh and Kanhaiya Singh Vs The State of Bihar
Patna High Court · (2013) 12 PAT CK 0032
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 148, 149, 302, 34, 379
High Courts11 Dec 2013Allowed
Jogendra @ Jagat Tanti @ Jagat Gupta @ Yagendra Tanti and Others Vs The State of Bihar
Patna High Court · (2013) 12 PAT CK 0027
Penal Code, 1860 (IPC) — Section 201, 304B, 34
High Courts11 Dec 2013Allowed
Dayanand Ram, Chhote Ram and Krishna Ram Vs The State of Bihar
Patna High Court · (2013) 12 PAT CK 0025
Penal Code, 1860 (IPC) — Section 323, 324
High Courts11 Dec 2013Dismissed
Prakash Dubey Vs The Union of India
Patna High Court · (2014) 2 PLJR 342
High Courts11 Dec 2013Allowed
State of Bihar and Others Vs Rajendra Prasad Singh
Patna High Court · (2014) LabIC 1072
High Courts10 Dec 2013Allowed
Maya Yadav Vs State of Bihar
Patna High Court · (2014) 2 BBCJ 198 : (2014) 1 BLJud 146
High Courts10 Dec 2013Allowed
Raja Devi Vs Parbhawati Devi
Patna High Court · (2014) 2 BBCJ 284 : (2014) 1 BLJud 156