High Courts19 Nov 2014
Baidya Nath Prasad Singh Vs The State of Bihar
Patna High Court · (2014) 11 PAT CK 0016
Penal Code, 1860 (IPC) — Section 147, 182, 211, 323, 427
COURT ARCHIVE
Patna High Court judgments, 2014
1,174 judgments · page 7 of 59
High Courts18 Nov 2014
Arun Paswan Vs The State of Bihar
Patna High Court · (2014) 11 PAT CK 0019
Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 323, 34, 341, 379, 448
High Courts18 Nov 2014
The Employees Provident Fund Organisation Vs Janta Cold Storage Mahnar
Patna High Court · (2015) 144 FLR 711 : (2015) 1 LLJ 319 : (2015) LLR 419 : (2015) 3 PLJR 652
Central Excises and Salt Act, 1944 — Section 35HConstitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 15, 21, 7A, 7B, 7J
High Courts18 Nov 2014
Mahendra Sharma Vs The State of Bihar
Patna High Court · (2014) 4 PLJR 764
Arms Act, 1959 — Section 27Bihar Control of Crimes Act, 1981 — Section 12, 17, 21, 22, 3Penal Code, 1860 (IPC) — Section 120B, 302, 34
High Courts18 Nov 2014
Dheeraj Kumar Singh Vs The State of Bihar
Patna High Court · (2014) 4 PLJR 756
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 11A, 16, 17, 17(1)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24
High Courts17 Nov 2014
Jiwan Shah Vs Keshav Pd. Agrawal
Patna High Court · (2014) 11 PAT CK 0052
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1), 11(d), 11(i)(c), 12(1)(f), 14Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 7 Rule 10, 115Criminal Procedure Code, 1973 (CrPC) — Section 107, 144
High Courts17 Nov 2014
Krishna Dutt Jha Vs The State of Bihar
Patna High Court · (2014) 11 PAT CK 0029
Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 323, 365, 379, 504
High Courts17 Nov 2014
Bhagwan Singh Vs The State of Bihar
Patna High Court · (2014) 11 PAT CK 0018
Criminal Procedure Code, 1973 (CrPC) — Section 145, 197, 202Penal Code, 1860 (IPC) — Section 120B, 193, 371, 384, 420
High Courts17 Nov 2014
Harinandan Sao Vs State of Bihar
Patna High Court · (2014) 11 PAT CK 0015
Penal Code, 1860 (IPC) — Section 302, 34
High Courts17 Nov 2014Disposed off
Nayyar Khurshid Vs The Jammu and Kashmir Bank Ltd. and Others
Patna High Court · (2015) 2 PLJR 863
Constitution of India, 1950 - Article 12
High Courts14 Nov 2014Dismissed
Sanjay Kumar Vs State of Bihar and Others
Patna High Court · (2015) 2 PLJR 31
High Courts14 Nov 2014
Munni Devi Vs The State of Bihar and Others
Patna High Court · (2015) 1 PLJR 741
Constitution of India, 1950 — Article 226
High Courts14 Nov 2014
Ram Lakhan Vs State of Bihar
Patna High Court · (2014) 11 PAT CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 172(2)Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts14 Nov 2014
Raj Kishore Tiwary Vs The State of Bihar
Patna High Court · (2014) 11 PAT CK 0028
Penal Code, 1860 (IPC) — Section 379, 504
High Courts13 Nov 2014
Rina Devi and Others Vs State of Bihar and Others
Patna High Court · (2015) 2 PLJR 476
Bihar Land Disputes Resolution Act, 2009 - Section 2, 3, 4, 4(1)(d), 4(5) — Bihar Tenancy Act, 1885 - Section 26 — Constitution of India, 1950 - Article 14 — Transfer of Property Act, 1882 - Section 54
High Courts13 Nov 2014
Manoj Kumar Singh Vs The State of Bihar and Others
Patna High Court · (2015) 1 PLJR 639
Bihar Co-operative Societies Act, 1935 — Section 14(3), 2(i), 40, 66-BConstitution of India, 1950 — Article 19(c), 243-ZT, 43-B
High Courts13 Nov 2014Allowed
Jagarnath Prasad and Others Vs State of Bihar and Others
Patna High Court · (2015) 2 PLJR 450
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 - Section 11, 15(1) — Bihar Land Tribunal Act, 2009 - Section 15, 9
High Courts13 Nov 2014
Ishwari Vs State of Bihar
Patna High Court · (2014) 11 PAT CK 0058
Penal Code, 1860 (IPC) — Section 302, 34
High Courts13 Nov 2014
Dharam Prakash Vs The State of Bihar
Patna High Court · (2015) 1 PLJR 804
Criminal Procedure Code, 1973 (CrPC) — Section 145