High Courts30 Aug 2016Allowed
S.M. Ali Imam Vs S.M. Naiyar Imam
Patna High Court · (2016) 3 BBCJ 480 : (2016) 4 PLJR 287
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1
COURT ARCHIVE
Patna High Court judgments, 2016
1,525 judgments · page 19 of 77
High Courts30 Aug 2016Disposed Off
Ranjeet Kumar Vs State of Bihar
Patna High Court · (2016) 4 BLJud 339
Protection of Human Rights Act, 1993 - Section 18
High Courts30 Aug 2016Allowed
Rajesh Singh @ Rajesh Kumar Vs State of Bihar
Patna High Court · (2017) 1 ECrC 122
Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 12Penal Code, 1860 (IPC) - Section 379, Section 414
High Courts30 Aug 2016Allowed
Ram Pramod Sah Vs State of Bihar
Patna High Court · (2017) 1 ECrC 117
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 323, Section 341, Section 427, Section 435Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)
High Courts30 Aug 2016Disposed Off
State of Bihar Vs Narayan Kumar
Patna High Court · (2016) 3 BBCJ 368 : (2017) 1 BLJud 26 : (2017) 1 PLJR 188
Civil Procedure Code, 1908 (CPC) - Section 114
High Courts30 Aug 2016Allowed
Anuranjan Kumar ''Anupam'' Vs The State of Bihar
Patna High Court · (2016) 3 BBCJ 359
Bihar Municipal Elementary Teachers (Employment and Service Conditions) Rules, 2006 - Rule 20(iii)
High Courts29 Aug 2016Allowed
Md. Rashid Manzoor Vs State of Bihar
Patna High Court · (2016) 168 AIC 538 : (2017) 1 ECrC 108
Criminal Procedure Code, 1973 (CrPC) - Section 245(1), Section 482
High Courts29 Aug 2016Allowed
Pradeep Kumar Jaiswal Vs State of Bihar
Patna High Court · (2016) 168 AIC 534 : (2016) 3 BBCJ 380
Criminal Procedure Code, 1973 (CrPC) - Section 177, Section 178
High Courts29 Aug 2016Allowed
Dhirendra Pandey, Son of Late Ramchandra Pandey Vs State of Bihar
Patna High Court · (2017) 1 ECrC 110
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 323, Section 498A
High Courts29 Aug 2016Allowed
Vidyadaan Institute of Technology And Management Vs The State of Bihar
Patna High Court · (2017) 1 PLJR 64
Aryabhat Knowledge University Act, 2008 - Section 17
High Courts29 Aug 2016Dismissed
Rajarshi Kumar Vs Indian Railway
Patna High Court · (2017) 1 PLJR 86
Constitution of India, 1950 - Article 226
High Courts26 Aug 2016Dismissed
Sardar Harbhajan Singh - Appellant @HASH Smt. Leela Rai Wife of Late Darwari Singh
Patna High Court · (2016) 167 AIC 758
Civil Procedure Code, 1908 (CPC) - Section 100
High Courts24 Aug 2016Allowed
Shamshir Alam @ Shamsher Allam S/o Noor Alam, resident of Village-Pipra, P.S. - Petitioner @HASH State of Bihar
Patna High Court · (2018) 1 PLJR 508 : (2016) 167 AIC 607 : (2016) 3 BBCJ 371 : (2016) 4 BLJud 328 : (2017) 2 Crimes 143
Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 2 (1), Section 2 (k), Section 20, Section 7A
High Courts24 Aug 2016Dismissed
Brajendra Nath Ojha Vs Kishori Devi
Patna High Court · (2016) 4 PLJR 495
Constitution of India, 1950 - Article 227Hindu Adoptions and Maintenance Act, 1956 - Section 19
High Courts24 Aug 2016Disposed Off
Manish Kumar Chand Vs The State of Bihar
Patna High Court · (2016) 3 BBCJ 363
Constitution of India, 1950 - Article 226Shikshak Niyukti Niyamawali, 2006 - Rule 18
High Courts23 Aug 2016Allowed
Bala Kant Pathak son of Late Satya Deo Pathak, R/o:- At and P.O. Bheja, via Madhepura, P.S.- Bheja, District - Madhubani. Presently posted as District Programme Officer, Darbhanga - Petitioner @HASH State of Bihar - Opposite Party
Patna High Court · (2019) 2 PLJR 257 : (2016) 167 AIC 624 : (2016) 3 BBCJ 210 : (2017) 1 BLJud 16
Penal Code, 1860 (IPC) - Section 34, Section 418, Section 465
High Courts23 Aug 2016Allowed
Vijay Kumar Sinha Vs State of Bihar
Patna High Court · (2016) 4 BLJud 335
Bihar Police Manual, 1978 - Rule 840(b)(5)
High Courts23 Aug 2016Disposed Off
Ram Chandra Prasad Singh Vs The State of Bihar
Patna High Court · (2017) 1 BLJud 119 : (2017) 1 PLJR 29
High Courts22 Aug 2016Dismissed
Ramashankar Manjhi Vs State of Bihar
Patna High Court · (2016) 4 BLJud 111
Constitution of India, 1950 - Article 226
High Courts22 Aug 2016Allowed
Syed Nooruddin Ashraf Vs State of Bihar
Patna High Court · (2017) 1 ECrC 53
Criminal Procedure Code, 1973 (CrPC) - Section 204, Section 482Penal Code, 1860 (IPC) - Section 323, Section 341