High Courts29 Oct 2015Dismissed
Dhrub Prasad Vs The State of Bihar
Patna High Court · (2015) 4 BBCJ 213 : (2016) 1 BLJud 242
Bihar State Housing Board Act, 1982 - Section 29(q)Constitution of India, 1950 - Article 226
COURT ARCHIVE
Patna High Court judgments, 2015
1,541 judgments · page 10 of 78
High Courts29 Oct 2015Allowed
Prabhu Yadav Vs State of Bihar
Patna High Court · (2015) 4 BBCJ 231 : (2016) 1 BLJud 146
Bihar Tenancy Act, 1885 - Section 48EConstitution of India, 1950 - Article 226
High Courts29 Oct 2015Allowed
Poonam Kumari and Others Vs The State of Bihar and Others
Patna High Court · (2015) 4 PLJR 911
Constitution of India, 1950 - Article 14, 16
High Courts29 Oct 2015Dismissed
Jasim Ansari Vs The State of Bihar
Patna High Court · (2015) 10 PAT CK 0099
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(i)(xii)
High Courts29 Oct 2015Allowed
Deepak Kumar Vs The State of Bihar
Patna High Court · (2015) 10 PAT CK 0097
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20, 20(b), 20(b)(i), 20(b)(ii)(c), 22
High Courts29 Oct 2015Dismissed
Dhrub Prasad Vs The State of Bihar and Others
Patna High Court · (2015) 10 PAT CK 0084
Bihar Shops and Establishments Act, 1953 - Section 2(16)Bihar State Housing Board Act, 1982 - Section 29(q)Constitution of India, 1950 - Article 14, 16, 226
High Courts29 Oct 2015Allowed
Abhijeet Kumar Jha Vs The State of Bihar and Others
Patna High Court · (2015) 4 PLJR 899
High Courts29 Oct 2015Dismissed
Chandrachur Prasad Singh Vs The State of Bihar and Others
Patna High Court · (2016) 1 LLJ 280
Constitution of India, 1950 - Article 14, 16, 166(3), 226Industrial Disputes Act, 1947 - Section 25(F)
High Courts29 Oct 2015Dismissed
Surendra Roy and Others Vs The State of Bihar and Others
Patna High Court · (2015) 10 PAT CK 0071
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 - Section 10, 10(3), 11, 15, 5(1)(3)Constitution of India, 1950 - Article 226, 227
High Courts29 Oct 2015Dismissed
Sadanand Pandey and Others Vs The State of Bihar and Others
Patna High Court · (2015) 10 PAT CK 0068
Constitution of India, 1950 - Article 226
High Courts29 Oct 2015Dismissed
Zafiruddin Khan Vs The State of Bihar and Others
Patna High Court · (2015) 10 PAT CK 0061
Bihar Municipal Act, 2007 - Section 18(1)(n), 18(2), 49
High Courts29 Oct 2015Dismissed
Sudha Kumari Vs The Chairman, Bihar Sanskrit Shiksha Board and Others
Patna High Court · (2015) 4 PLJR 913
High Courts29 Oct 2015Dismissed
Bajrang Prasad Vs Bharat Petroleum Corporation Limited and Others
Patna High Court · (2015) 10 PAT CK 0006
Constitution of India, 1950 - Article 12, 226
High Courts27 Oct 2015Allowed
Nepali Yadav Vs The State of Bihar
Patna High Court · (2015) 10 PAT CK 0094
Arms Act, 1959 - Section 27Penal Code, 1860 (IPC) - Section 307
High Courts27 Oct 2015Allowed
The General Manager, East Central Railway, Vaisali and Others Vs Alishan Construction and Others
Patna High Court · (2015) 10 PAT CK 0074
Arbitration and Conciliation Act, 1996 - Section 11(6), 31, 31(5), 32, 33Limitation Act, 1963 - Section 10, 11, 12, 13, 14
High Courts27 Oct 2015Allowed
Chandan Mandal Vs The State of Bihar
Patna High Court · (2015) 10 PAT CK 0064
Penal Code, 1860 (IPC) - Section 302, 452
High Courts16 Oct 2015Allowed
Bakhori Yadav and Others Vs The State of Bihar
Patna High Court · (2015) 10 PAT CK 0098
Arms Act, 1959 - Section 27(1)Criminal Procedure Code, 1973 (CrPC) - Section 161Penal Code, 1860 (IPC) - Section 149, 302
High Courts16 Oct 2015Dismissed
Fulo Yadav Vs The State of Bihar and Others
Patna High Court · (2015) 4 PLJR 736
Bihar Control of Crimes Act, 1981 - Section 12(1), 12(2), 12(3), 17, 18Constitution of India, 1950 - Article 22(5)Penal Code, 1860 (IPC) - Section 392, 395
High Courts16 Oct 2015Dismissed
Harihar Prasad Vs Prem Chandra Prasad
Patna High Court · (2015) 10 PAT CK 0078
Civil Procedure Code, 1908 (CPC) - Section 11Registration Act, 1908 - Section 35, 36, 47, 73, 73(2)Specific Relief Act, 1963 - Section 31
High Courts16 Oct 2015Dismissed
Anuj Kumar Vs The State of Bihar and Others
Patna High Court · (2015) 4 PLJR 741
Arms Act, 1959 - Section 25(1-b)(a), 26, 27, 35Criminal Procedure Code, 1973 (CrPC) - Section 157, 167, 167(1), 167(2), 173(2)Penal Code, 1860 (IPC) - Section 307, 34, 341, 387, 389