High Courts15 Sept 2015
Lalan Singh Vs The State of Bihar and Others
Patna High Court · (2016) 1 PLJR 198
Arms Act, 1959 - Section 17(3)(a), 17(3)(b), 27Penal Code, 1860 (IPC) - Section 147, 148, 149, 307, 323
COURT ARCHIVE
Patna High Court judgments, 2015
1,541 judgments · page 18 of 78
High Courts15 Sept 2015Allowed
Dinesh Yadav Vs The State of Bihar
Patna High Court · (2015) 09 PAT CK 0105
Arms Act, 1959 - Section 25(1-B)(a), 26, 27, 35Penal Code, 1860 (IPC) - Section 307, 353, 399, 402
High Courts15 Sept 2015Allowed
Dua Lal Yadav and Others Vs The State of Bihar
Patna High Court · (2015) 09 PAT CK 0092
Arms Act, 1959 - Section 27Penal Code, 1860 (IPC) - Section 149, 302, 307, 34
High Courts15 Sept 2015Disposed off
Spicy Beverage Pvt. Ltd. Vs The State of Bihar and Others
Patna High Court · (2015) 4 PLJR 312
Bihar and Orissa Excise Act, 1915 - Section 42, 42(1)(a), 42(1)(h), 42(1)(h)(i), 42(h)(i)Constitution of India, 1950 - Article 226
High Courts15 Sept 2015Allowed
Manju Devi Vs The State of Bihar and Others
Patna High Court · (2016) 1 PLJR 437
Constitution of India, 1950 - Article 226
High Courts15 Sept 2015Allowed
P.F. Topno and Others Vs State of Bihar
Patna High Court · (2015) 4 PLJR 582
Criminal Procedure Code, 1973 (CrPC) - Section 161, 313, 313(1), 313(1)(a), 313(1)(b)Evidence Act, 1872 - Section 45Penal Code, 1860 (IPC) - Section 120-A, 120B, 120-B, 409, 477A
High Courts15 Sept 2015Allowed
Vikarma Pal Vs The State of Bihar and Others
Patna High Court · (2016) 1 PLJR 321
Constitution of India, 1950 - Article 226, 227Criminal Procedure Code, 1973 (CrPC) - Section 167, 167(2), 167(2)(a)(i), 309, 309(2)Penal Code, 1860 (IPC) - Section 120-B, 201, 304-B, 34
High Courts15 Sept 2015Dismissed
Chandeshwar Thakur Vs The State of Bihar and Others
Patna High Court · (2015) 09 PAT CK 0033
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 - Section 37Constitution of India, 1950 - Article 227
High Courts15 Sept 2015Allowed
Moti Prasad and Others Vs Dwarika Prasad and Others
Patna High Court · (2015) 09 PAT CK 0032
Civil Procedure Code, 1908 (CPC) - Section 11
High Courts14 Sept 2015Allowed
Raj Kumar Singh Vs State of Bihar
Patna High Court · (2015) 4 BBCJ 251 : (2016) 1 BLJud 129
Arms Act, 1959 - Section 13, Section 14Constitution of India, 1950 - Article 226
High Courts14 Sept 2015Allowed
Ashok Kumar Sharma and Others Vs State of Bihar and Others
Patna High Court · (2015) LabIC 4670 : (2015) 4 LLJ 221 : (2016) 1 PLJR 232
High Courts14 Sept 2015
Vinay Kumar Kantha Vs The Patna University and Others
Patna High Court · (2015) 4 PLJR 311
High Courts14 Sept 2015Allowed
Nagendra Sharma Vs The Superintendent of Police, Jehanabad and Others
Patna High Court · (2015) 4 PLJR 816
Arms Act, 1959 - Section 13, 14
High Courts14 Sept 2015Dismissed
Ashutosh Kumar Vs The State of Bihar and Others
Patna High Court · (2015) 4 PLJR 609
High Courts14 Sept 2015Dismissed
Harihar Singh Vs The State of Bihar
Patna High Court · (2015) 09 PAT CK 0107
Criminal Procedure Code, 1973 (CrPC) - Section 107Evidence Act, 1872 - Section 101, 106, 114Penal Code, 1860 (IPC) - Section 120-B, 302, 34, 366
High Courts14 Sept 2015
Kaushalya Devi and Others Vs The State of Bihar
Patna High Court · (2015) 09 PAT CK 0090
Penal Code, 1860 (IPC) - Section 120B, 304B, 498A
High Courts14 Sept 2015
Janardhan Mandal and Others Vs The State of Bihar
Patna High Court · (2015) 09 PAT CK 0074
Penal Code, 1860 (IPC) - Section 201, 304(B), 304B
High Courts14 Sept 2015Dismissed
Quaiyum Vs The State of Bihar
Patna High Court · (2015) 09 PAT CK 0066
Arms Act, 1959 - Section 27Criminal Procedure Code, 1973 (CrPC) - Section 161Penal Code, 1860 (IPC) - Section 302
High Courts11 Sept 2015Disposed off
State of Bihar and Others Vs Vijay Kumar Sharma
Patna High Court · (2015) 4 PLJR 319
High Courts11 Sept 2015Disposed off
Birendra Kumar Singh and Others Vs The State of Bihar and Others
Patna High Court · (2015) 09 PAT CK 0011