COURT ARCHIVE

Patna High Court judgments, 2016

1,525 judgments · page 17 of 77

High Courts07 Sept 2016Allowed

Prakash Kumar, minor son of late Ganesh Rai, under the guardianship of his mother, Nanhaki Devi, resident of village - Bhadwar, P.S. - Chandi, District Bhojpur - Petitioner @HASH The State of Bihar

Patna High Court · (2016) 4 ECrC 503 : (2017) 2 PCCR 77

Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 12, Section 53, Section 7A

High Courts07 Sept 2016Disposed Off

Bittu Mahato, son of Dasai Mahato, resident of village - Vijay Chhapra, P. Sahiyapur, District Muzaffarpur - Petitioner @HASH The State of Bihar

Patna High Court · (2016) 4 ECrC 508 : (2017) 2 PCCR 127

Criminal Procedure Code, 1973 (CrPC) - Section 397, Section 401Penal Code, 1860 (IPC) - Section 379

High Courts07 Sept 2016Dismissed

Roji Vs Bihar Public Service Commission

Patna High Court · (2017) 1 BBCJ 21 : (2016) 4 PLJR 836

Bihar Civil Services (Judicial Branch) Recruitment Rules, 1955 - Rule 19

High Courts07 Sept 2016Disposed Off

Md. Shahabuddin Vs State of Bihar

Patna High Court · (2016) 4 BLJud 95

Criminal Procedure Code, 1973 (CrPC) - Section 439

High Courts07 Sept 2016Dismissed

Shiv Dayal Singh Vs State of Bihar

Patna High Court · (2017) CriLJ 433

Criminal Procedure Code, 1973 (CrPC) - Section 154Penal Code, 1860 (IPC) - Section 302, Section 34

High Courts07 Sept 2016Allowed

Vimal Kumari Vs The State of Bihar

Patna High Court · (2017) 1 PLJR 11

High Courts07 Sept 2016Dismissed

Awadhesh Kumar Vs The Union of India

Patna High Court · (2017) 1 PLJR 104

Constitution of India, 1950 - Article 226

High Courts06 Sept 2016Dismissed

Most Sita Devi wife of Late Rupa Rai - Appellant @HASH Mahal Sahkari Grih Nirman Samiti Ltd. Patna, through its Secretary, Panchi Lal Rai, Son of Sri Pran Rai, R/o Naya Tola Saguna, P.O. and P.S.- Danapur Cantt. District-Patna

Patna High Court · (2016) AIR(Patna) 191 : (2017) 1 PLJR 941

Contract Act, 1872 - Section 55Specific Relief Act, 1963 - Section 16(c), Section 21(5), Section 22

High Courts06 Sept 2016Allowed

Archana Wife of Gauri Shankar resident of Village - Gaurai, Police Station - Chakmehsi, District - Samastipur - Petitioner @HASH The State of Bihar - Opposite Party

Patna High Court · (2017) 172 AIC 401 : (2016) 4 ECrC 514 : (2017) 1 PCCR 329 : (2016) 4 PLJR 779

Criminal Procedure Code, 1973 (CrPC) - Section 226, Section 227, Section 228(1) (a), Section 482Penal Code, 1860 (IPC) - Section 302, Section 34, Section 498A

High Courts06 Sept 2016Allowed

Pradhan Kisku Vs State of Bihar

Patna High Court · (2017) 1 BBCJ 107 : (2016) 4 PLJR 835

Bihar Tenancy Act, 1885 - Section 48E

High Courts06 Sept 2016Dismissed

Ganesh Mahaseth Vs State of Bihar

Patna High Court · (2016) 4 PLJR 824

High Courts06 Sept 2016Allowed

Shiv Prakash Singh Vs State of Bihar

Patna High Court · (2017) 1 BBCJ 14 : (2016) 4 PLJR 813

High Courts06 Sept 2016Allowed

Ganita Devi Vs State of Bihar

Patna High Court · (2017) 1 BBCJ 106 : (2016) 4 PLJR 833

High Courts06 Sept 2016Allowed

Oriental Insurance Company Vs State of Bihar

Patna High Court · (2017) 1 BBCJ 99 : (2016) 4 PLJR 825

Criminal Procedure Code, 1973 (CrPC) - Section 482

High Courts06 Sept 2016Dismissed

Bihar Rajya Bhumi Vikas Bank Simit Vs State of Bihar

Patna High Court · (2016) 4 PLJR 294

Arbitration and Conciliation Act, 1996 — Section 34(5)

High Courts06 Sept 2016Dismissed

Nitish Kumar Vs The Union of India

Patna High Court · (2017) 1 PLJR 411

High Courts06 Sept 2016Dismissed

Akhilesh Kumar Singh Vs Union of India (N.I.A)

Patna High Court · (2017) CriLJ 366

Criminal Procedure Code, 1973 (CrPC) - Section 437, Section 439National Investigation Agency Act, 2008 - Section 16, Section 21(4)Unlawful Activities (Prevention) Act, 1967 - Section 43D(5)

High Courts06 Sept 2016Allowed

Ram Narayan Uraon Vs State of Bihar

Patna High Court · (2016) 4 BLJud 240

Bihar Tenancy Act, 1885 - Section 48-E

High Courts06 Sept 2016Dismissed

Mohammad Ali Vs State of Bihar

Patna High Court · (2017) 1 PLJR 221

Industrial Disputes Act, 1947 - Section 25F

High Courts06 Sept 2016Allowed

Jay Shankar Vs The State of Bihar

Patna High Court · (2017) 1 PLJR 25

Bihar Municipal Elementary Teachers (Employment and Service Conditions) Rules, 2006 - Rule 9