High Courts14 Nov 2013Dismissed
Bindeshawar Sah Vs State of Bihar, Siya Ram Chaudhary, Suresh Chaudhary and Surendra Chaudhary
Patna High Court · (2013) 11 PAT CK 0043
Criminal Procedure Code, 1973 (CrPC) — Section 401Evidence Act, 1872 — Section 9
COURT ARCHIVE
Patna High Court judgments, 2013
1,134 judgments · page 8 of 57
High Courts14 Nov 2013
Atal Bihari Singh, Satyendra Narayan Singh, Jitendra Narayan Singh and Sri Kunj Narayan Singh @ Kunj Bihari Singh Vs State of Bihar
Patna High Court · (2013) 11 PAT CK 0034
Criminal Procedure Code, 1973 (CrPC) — Section 161, 403Penal Code, 1860 (IPC) — Section 307, 319, 320, 323, 34
High Courts13 Nov 2013
The State of Bihar Vs Sudhanshu Kumar Sinha
Patna High Court · (2014) 1 PLJR 462
High Courts13 Nov 2013
The State of Bihar Vs Lambu @ Lakhan Singh @ Subhash Yadav @ Kameshwar Yadav
Patna High Court · (2014) 1 PLJR 63
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302
High Courts13 Nov 2013Allowed
Ram Naresh Singh and Ramanand Singh Vs The State of Bihar
Patna High Court · (2013) 11 PAT CK 0030
Penal Code, 1860 (IPC) — Section 365
High Courts12 Nov 2013Dismissed
Bihar State Sunni Wakf Board Vs Syed Shah Waqaruddin Ahmad
Patna High Court · (2014) 1 BLJud 59
High Courts12 Nov 2013Allowed
Jayant Kumar Singh Vs The State of Bihar and Another
Patna High Court · (2014) 1 PLJR 75
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 239, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 379, 498A
High Courts12 Nov 2013Dismissed
Nawal Kapar Vs The State of Bihar
Patna High Court · (2013) 11 PAT CK 0040
Penal Code, 1860 (IPC) — Section 307, 326
High Courts12 Nov 2013Allowed
Md. Sadique Alam @ Sadique Alam Vs State of Bihar
Patna High Court · (2013) 11 PAT CK 0021
Penal Code, 1860 (IPC) — Section 376, 417
High Courts12 Nov 2013Dismissed
Bihar State Sunni Wakf Board Vs Syed Shah Waqaruddin Ahmad and Others
Patna High Court · (2013) 11 PAT CK 0013
Bihar Land Reforms Act, 1950 — Section 6Criminal Procedure Code, 1973 (CrPC) — Section 145Land Acquisition Act, 1894 — Section 5A
High Courts12 Nov 2013Dismissed
Most. Quraisa Khatoon Vs Sri S.P.N. Singh
Patna High Court · (2014) 1 PLJR 12
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 14Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115Constitution of India, 1950 — Article 227
High Courts12 Nov 2013
Koshmi Devi and Another Vs The State of Bihar and Others
Patna High Court · (2014) 1 PLJR 19 : (2014) 2 SCT 578
High Courts11 Nov 2013Disposed Off
Technocrats Industrial Training Centre Vs The Union of India
Patna High Court · (2014) 2 PLJR 402
High Courts11 Nov 2013
Ranjit Kumar and Another Vs The State of Bihar and Another
Patna High Court · AIR 2014 Patna 14 : (2014) 1 PLJR 74
Essential Commodities Act, 1955 — Section 3, 5, 6A, 6B
High Courts11 Nov 2013Allowed
Manoj Paswan Vs The State of Bihar
Patna High Court · (2013) 11 PAT CK 0045
Penal Code, 1860 (IPC) — Section 364A
High Courts01 Nov 2013
Narendra Kumar Singh and Another Vs The State of Bihar and Another
Patna High Court · (2014) 1 PLJR 519
High Courts01 Nov 2013Dismissed
Abdur Rajjaque Vs The State of Bihar and Another
Patna High Court · AIR 2014 Patna 1
High Courts01 Nov 2013Dismissed
Kanhaiya Kumar Jha Vs The State of Bihar and Madan Mohan Jha
Patna High Court · (2014) 1 PLJR 745
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313, 360, 361Penal Code, 1860 (IPC) — Section 109, 307, 323, 326, 342
High Courts01 Nov 2013Allowed
Afroz Jahan Vs Syed Najmul Hoda and Others
Patna High Court · AIR 2014 Patna 10
High Courts01 Nov 2013
Shailesh Kumar Vs The State of Bihar
Patna High Court · (2014) CriLJ 142
Arms Act, 1959 — Section 25(1B), 26(1)Penal Code, 1860 (IPC) — Section 34, 364, 379Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 5