High Courts27 Nov 2014
Ram Prasad Rai Vs The State of Bihar
Patna High Court · (2014) 11 PAT CK 0003
Criminal Procedure Code, 1973 (CrPC) — Section 145Penal Code, 1860 (IPC) — Section 147, 307, 323, 448
COURT ARCHIVE
Patna High Court judgments, 2014
1,174 judgments · page 6 of 59
High Courts26 Nov 2014
Rama Shankar Singh Vs The State of Bihar
Patna High Court · (2015) CriLJ 875
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 20(b)(ii)(c), 21, 22, 42
High Courts26 Nov 2014
Muzaffarpur Re-rolling Mills Vs Binod Kumar Mohta
Patna High Court · (2014) 11 PAT CK 0047
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 2Partnership Act, 1932 — Section 69(2)
High Courts25 Nov 2014
Sashibhushan Kumar Vs The State of Bihar
Patna High Court · AIR 2015 Patna 24 : (2015) 2 ESC 838 : (2015) 144 FLR 719 : (2015) 2 LLJ 173 : (2015) 2 LLN 781 : (2014) 4 PLJR 761 : (2015) 3 SCT 257
Constitution of India, 1950 — Article 14, 16, 21, 311(2)
High Courts25 Nov 2014
Kusum Devi Vs Ram Seni Devi
Patna High Court · (2014) 11 PAT CK 0045
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146Evidence Act, 1872 — Section 32(5), 50Penal Code, 1860 (IPC) — Section 494, 495, 497, 498
High Courts25 Nov 2014Allowed
Sumit Kumar Jha Vs The State of Bihar and Others
Patna High Court · (2015) 3 PLJR 383
Constitution of India, 1950 - Article 226Negotiable Instruments Act, 1881 (NI) - Section 1
High Courts20 Nov 2014Disposed Off
M/S Belbanwa Machhua Toli Sahkari Grih Nirman Sahyog Samiti Vs State of Bihar
Patna High Court · (2015) 1 BBCJ 135
High Courts20 Nov 2014Allowed
Banshidhar Paswan Vs State of Bihar and Others
Patna High Court · (2015) 2 PLJR 129
Constitution of India, 1950 - Article 14, 21
High Courts20 Nov 2014
Apne Aap Women Worldwide Trust India and Others Vs The State of Bihar and Others
Patna High Court · (2015) 1 PLJR 268
Bihar Police Act, 2007 — Section 19Constitution of India, 1950 — Article 23, 39, 45, 47Immoral Traffic (Prevention) Act, 1956 — Section 13, 13(1)(2), 13(3), 15, 16
High Courts20 Nov 2014
Anwar Ali Ansari and Others Vs The State of Bihar and Others
Patna High Court · (2015) 1 PLJR 634
Constitution of India, 1950 — Article 14, 16Right of Children to Free and Compulsory Education Act, 2009 — Section 12(c)(d), 23, 32, 4
High Courts20 Nov 2014
Ghulam Rabbani Vs The State of Bihar
Patna High Court · (2014) 11 PAT CK 0051
Penal Code, 1860 (IPC) — Section 323, 35, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(i)(x)
High Courts20 Nov 2014
Pallo Rabidas Vs The State of Bihar
Patna High Court · (2014) 11 PAT CK 0032
Criminal Procedure Code, 1973 (CrPC) — Section 294, 311, 313Penal Code, 1860 (IPC) — Section 302
High Courts20 Nov 2014
Birendra Kumar Sinha Vs The State of Bihar
Patna High Court · (2014) 11 PAT CK 0017
High Courts19 Nov 2014Allowed
Mahesh Yadav Vs State of Bihar and Others
Patna High Court · (2015) 2 PLJR 56
Penal Code, 1860 (IPC) - Section 307, 395, 397 — Unlawful Activities (Prevention) Act, 1967 - Section 10, 11, 13
High Courts19 Nov 2014
Daya Nand Singh Vs The State of Bihar and Others
Patna High Court · (2015) 1 PLJR 933
Penal Code, 1860 (IPC) — Section 147, 323, 341, 379, 427
High Courts19 Nov 2014
Manoj Kumar Vs The State of Bihar
Patna High Court · (2015) 1 Crimes 472
Penal Code, 1860 (IPC) — Section 272, 273, 419, 420
High Courts19 Nov 2014
Nasruddin Vs The State of Bihar
Patna High Court · (2014) 11 PAT CK 0031
Criminal Procedure Code, 1973 (CrPC) — Section 164, 172(2)Penal Code, 1860 (IPC) — Section 396
High Courts19 Nov 2014
Waris Vs State of Bihar
Patna High Court · (2014) 11 PAT CK 0030
Criminal Procedure Code, 1973 (CrPC) — Section 190(1)(a), 200, 202, 204, 482Penal Code, 1860 (IPC) — Section 147, 148, 323, 420, 467