High Courts24 Mar 2015Dismissed
Bijendra Kumar Singh and Others Vs The State of Bihar and Others
Patna High Court · (2015) 3 PLJR 370
Constitution of India, 1950 - Article 226
COURT ARCHIVE
Patna High Court judgments, 2015
1,541 judgments · page 56 of 78
High Courts24 Mar 2015Dismissed
Bihar State Board of Religious Trusts Vs Gudar Raut and Others
Patna High Court · (2015) 03 PAT CK 0033
High Courts24 Mar 2015Dismissed
Prahalad Stone Works and Others Vs State of Bihar and Others
Patna High Court · (2015) 3 PLJR 349
High Courts23 Mar 2015Dismissed
Mukh Ram Singh Vs State of Bihar.
Patna High Court · (2015) 2 BBCJ 426
High Courts23 Mar 2015Disposed Off
Ekramul Hasan Vs State of Bihar
Patna High Court · (2015) 2 BBCJ 422
High Courts23 Mar 2015Dismissed
Parmeshwar Pathak Vs The State of Bihar and Others
Patna High Court · (2015) 3 PLJR 854
High Courts23 Mar 2015Partly Allowed
Sukh Narain Tiwari Vs The State of Bihar and Others
Patna High Court · (2015) 4 PLJR 290
Limitation Act, 1963 - Section 5
High Courts23 Mar 2015
Adhikaro Kuwar Vs The State of Bihar and Others
Patna High Court · (2015) 4 PLJR 644
Constitution of India, 1950 - Article 226
High Courts23 Mar 2015Allowed
Gangajal Devi Vs The Union of India
Patna High Court · (2015) 4 ACC 688 : (2015) 3 PLJR 221
Railway Claims Tribunal Act, 1987 - Section 16, 23Railways Act, 1989 - Section 123, 123(c)(2), 125
High Courts23 Mar 2015Allowed
Daya Nand Pandit Vs The State of Bihar and Others
Patna High Court · (2015) 2 PLJR 823
High Courts23 Mar 2015
Binod Kumar Vs State of Bihar
Patna High Court · (2015) 03 PAT CK 0031
Criminal Procedure Code, 1973 (CrPC) - Section 161, 313(1)(b)Penal Code, 1860 (IPC) - Section 302
High Courts23 Mar 2015Dismissed
Ashok Kumar Singh Vs State of Bihar and Others
Patna High Court · (2015) 03 PAT CK 0030
Arms Act, 1959 - Section 25(1-B)(a), 26, 27, 35Constitution of India, 1950 - Article 226, 227Criminal Procedure Code, 1973 (CrPC) - Section 161
High Courts23 Mar 2015Allowed
Chandeshwar Singh Vs State of Bihar
Patna High Court · (2015) 03 PAT CK 0029
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 302, 307, 323, 34, 341
High Courts20 Mar 2015Disposed Off
Uday Chandra Jha Vs State of Bihar
Patna High Court · (2015) 2 BLJud 324
High Courts20 Mar 2015Allowed
State of Bihar Vs Ajay Kumar
Patna High Court · (2015) 2 BBCJ 181 : (2015) 2 BLJud 230
High Courts20 Mar 2015Dismissed
Binit Prasad Vs The State of Bihar and Others
Patna High Court · (2015) 2 PLJR 664
Constitution of India, 1950 - Article 226
High Courts20 Mar 2015Disposed off
Sunaina Devi Vs State of Bihar and Others
Patna High Court · AIR 2015 Patna 141 : (2015) 4 PLJR 277
Arms Act, 1959 - Section 26, 27Constitution of India, 1950 - Article 21, 22(1), 226Explosive Substances Act, 1908 - Section 3, 4, 5
High Courts20 Mar 2015Disposed off
Uday Chandra Jha and Others Vs State of Bihar and Others
Patna High Court · (2015) 03 PAT CK 0028
Constitution of India, 1950 - Article 14, 162, 309
High Courts20 Mar 2015Disposed off
Prabhat Kumar and Others Vs State of Bihar and Others
Patna High Court · (2015) 03 PAT CK 0027
Constitution of India, 1950 - Article 14, 162, 309