High Courts28 Nov 2013Allowed
Gauri Shankar Sah Vs The Union of India
Patna High Court · (2014) 2 PLJR 326
COURT ARCHIVE
Patna High Court judgments, 2013
1,134 judgments · page 6 of 57
High Courts28 Nov 2013Partly Allowed
Yogendra Sah and Ganesh Ram Vs The State of Bihar
Patna High Court · (2013) 11 PAT CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 109, 376, 506
High Courts27 Nov 2013Dismissed
Md. Imteyaz Vs State of Bihar
Patna High Court · (2013) 4 BBCJ 599 : (2014) 1 BLJud 206
High Courts27 Nov 2013Disposed Off
Raghunath Prasad Vs The State of Bihar
Patna High Court · (2014) 1 BBCJ 503 : (2014) 1 BLJud 50
High Courts27 Nov 2013
Kanti Prabha Karketta Vs The Punjab National Bank
Patna High Court · (2014) 2 PLJR 373
High Courts27 Nov 2013Allowed
Most. Kari Devi and Others Vs Madho Yadav and Others
Patna High Court · (2013) 11 PAT CK 0046
Specific Relief Act, 1963 — Section 34
High Courts26 Nov 2013Allowed
Amerender Singh @ Amrender Prasad Singh and Rabinder Singh @ Ramender Singh Vs The State of Bihar
Patna High Court · (2013) 11 PAT CK 0026
Penal Code, 1860 (IPC) — Section 323, 326
High Courts26 Nov 2013Allowed
Daya Shankar Singh Vs The State of Bihar
Patna High Court · (2013) 11 PAT CK 0025
Explosive Substances Act, 1908 — Section 3, 4Penal Code, 1860 (IPC) — Section 307, 34, 341
High Courts26 Nov 2013
Krishna Sah Vs The State of Bihar
Patna High Court · (2013) 11 PAT CK 0024
Penal Code, 1860 (IPC) — Section 326, 34, 341
High Courts26 Nov 2013
Ranjay Kumar @ Ranjay Thakur Vs The State of Bihar
Patna High Court · (2013) 11 PAT CK 0019
Criminal Procedure Code, 1973 (CrPC) — Section 313(1)(b)Penal Code, 1860 (IPC) — Section 376
High Courts26 Nov 2013Disposed Off
Subhash Mishra Vs The State of Bihar
Patna High Court · (2013) 11 PAT CK 0018
Criminal Procedure Code, 1973 (CrPC) — Section 313(1)(b)Penal Code, 1860 (IPC) — Section 302, 307, 324, 34
High Courts26 Nov 2013Dismissed
Parmeshwar Mandal Vs The State of Bihar and Others
Patna High Court · (2014) CriLJ 1046 : (2014) 1 PLJR 377
Constitution of India, 1950 — Article 136, 141Criminal Procedure Code, 1973 (CrPC) — Section 198, 198(1((a), 2, 2(wa), 24(8)Dowry Prohibition Act, 1961 — Section 3, 4
High Courts26 Nov 2013Dismissed
Shri Bhagwan Singh and Others Vs Smt. Surati Devi and Others
Patna High Court · (2013) 11 PAT CK 0003
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts25 Nov 2013Allowed
Tahir Khan Vs State of Bihar
Patna High Court · (2013) 4 BBCJ 472 : (2014) 1 BLJud 54
High Courts25 Nov 2013Allowed
Suraj Narain Prasad Sinha Vs State of Bihar
Patna High Court · (2014) 2 BBCJ 74
High Courts25 Nov 2013Allowed
Maduri Devi @ Mundri Devi Vs State of Bihar
Patna High Court · (2014) 1 BLJud 104
High Courts25 Nov 2013Allowed
Raghunandan Yadav and Ram Pravesh Yadav Vs State of Bihar
Patna High Court · (2013) 11 PAT CK 0027
Penal Code, 1860 (IPC) — Section 307, 34, 426, 448
High Courts25 Nov 2013Dismissed
Satya Narayan Singh Vs The State of Bihar
Patna High Court · (2013) 11 PAT CK 0020
Penal Code, 1860 (IPC) — Section 302, 304(II), 307
High Courts25 Nov 2013Dismissed
Bujhawan Sahni and Others Vs The State of Bihar
Patna High Court · (2013) 11 PAT CK 0005
Penal Code, 1860 (IPC) — Section 307, 323, 325, 34, 379
High Courts25 Nov 2013Allowed
Shubh Narain Mishra and Bhagyawati Devi Vs The State of Bihar
Patna High Court · (2013) 11 PAT CK 0004
Penal Code, 1860 (IPC) — Section 201, 304B, 498A