High Courts20 Aug 2016Dismissed
Malti Prasad Vs State of Bihar
Patna High Court · (2017) 1 BBCJ 29 : (2016) 4 PLJR 846
COURT ARCHIVE
Patna High Court judgments, 2016
1,525 judgments · page 20 of 77
High Courts20 Aug 2016Allowed
Meena Devi Vs State of Bihar
Patna High Court · (2017) 1 BBCJ 144 : (2017) 1 LLJ 17 : (2016) 4 PLJR 630
Constitution of India, 1950 - Article 226
High Courts20 Aug 2016Allowed
Uday Shankar Prasad Vs The Bihar Vidhan Parishad
Patna High Court · (2016) 3 PLJR 1026
Bihar Vidhan Parishad Secretariat (Recruitment and Conditions of Service) Rules, 1965 — Rule 3
High Courts20 Aug 2016Dismissed
Shakti Vishal Vs State of Bihar
Patna High Court · (2016) 166 AIC 536 : (2016) 4 BLJud 55 : (2017) CriLJ 1579 : (2016) 4 ECrC 343
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 207, 239
High Courts19 Aug 2016Dismissed
R.P.S. Residential Public School Vs The Regional Provident Fund Commissioner
Patna High Court · (2017) 1 CLR 431 : (2016) 151 FLR 207 : (2016) LabLR 1084 : (2017) 1 LLJ 103 : (2016) 4 LLN 530 : (2016) 4 PLJR 456
High Courts19 Aug 2016Allowed
Dablu Bind @ Dharmendra Kumar son of Laljee Bind, resident of village - Bind Purwa Tola, P.S. - Nuaon, District - Kaimur at Bhabhua - Petitioner @HASH The State of Bihar - Opposite Party
Patna High Court · (2016) 168 AIC 532 : (2016) 3 BBCJ 389 : (2016) 4 ECrC 348 : (2017) 1 PCCR 316
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 366A
High Courts19 Aug 2016Dismissed
Sanjay Kumar, son of Sri Dashrath Sah, resident of Village Kiratpur, P.S. Bhagwanpur, District Vaishali - Petitioner @HASH The State of Bihar - Opposite Party
Patna High Court · (2017) 1 CriCC 446 : (2016) CriLJ 4540 : (2017) 1 Crimes 354 : (2016) 4 ECrC 358 : (2017) 1 PCCR 334 : (2017) 1 PLJR 56
Criminal Procedure Code, 1973 (CrPC) - Section 323
High Courts19 Aug 2016Allowed
Amalesh Kumar @ Amaresh Kumar, S/o Brij Kishore Singh, Resident of Village - Bariyarpur, P.S. and District - Sitamarhi, Under the Guardianship of his father Brij Kishore Singh S/o Late Ram Swaroop Singh, Resident of Village - Bariyarpur, P.S., District -
Patna High Court · (2016) 4 ECrC 369 : (2017) 2 PCCR 8
Penal Code, 1860 (IPC) - Section 385, Section 387
High Courts19 Aug 2016Dismissed
Smt. Mira Singh Vs Smt. Kamala Devi
Patna High Court · (2017) 1 BBCJ 163 : (2017) 1 BLJud 285
Transfer of Property Act, 1882 - Section 54
High Courts19 Aug 2016Allowed
Amar Lal Vs State of Bihar
Patna High Court · (2016) 4 BLJud 102
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 - Section 5(1)(iii)Constitution of India, 1950 - Article 226
High Courts19 Aug 2016Disposed Off
Shyamal Kishore Singh Vs The State of Bihar
Patna High Court · (2017) 1 PLJR 764
Bihar Saw Mills (Regulation) Act, 1990 - Section 14, Section 19, Section 7Bihar Saw Mills (Regulation) Rules, 1993 - Rule 6
High Courts18 Aug 2016Allowed
Ravi Bhushan Prasad, Son of Sri Shyam Bihari Prasad, Resident of C/1 Housing Colony, Lohiya Nagar, P.S.- Kankarbagh, District - Patna - Petitioner @HASH The State of Bihar - Opposite Party
Patna High Court · (2016) 168 AIC 529 : (2016) 4 ECrC 379 : (2017) 1 PCCR 326
Penal Code, 1860 (IPC) - Section 323, Section 34, Section 341, Section 354, Section 498
High Courts18 Aug 2016Allowed
Manish Kumar Pandey son of Laxmi Nidhi Pandey - Petitioner @HASH The State of Bihar - Opposite Party
Patna High Court · (2016) 4 BLJud 202 : (2016) 4 ECrC 519 : (2017) 1 PLJR 8
Dowry Prohibition Act, 1961 - Section 3, Section 4Penal Code, 1860 (IPC) - Section 34, Section 347, Section 376, Section 387, Section 406, Section 420, Section 498(A)
High Courts18 Aug 2016Allowed
Nandini Kumari Vs The State of Bihar
Patna High Court · (2016) 3 BBCJ 383 : (2016) 4 BLJud 114
High Courts18 Aug 2016Dismissed
Narendradeo Choubey Vs The State of Bihar
Patna High Court · (2017) 1 PLJR 113
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 - Section 16(3)
High Courts17 Aug 2016Allowed
Md. Faiyaz Ahmad, son of Late Md. Habibur Rahman, resident of Mohalla - Shearpur, P.S. Bihar, District - Nalanda - Appellant @HASH The State of Bihar
Patna High Court · (2016) 4 BLJud 195 : (2016) 4 ECrC 382 : (2017) 2 PLJR 447
Penal Code, 1860 (IPC) - Section 34, Section 364
High Courts17 Aug 2016Allowed
Chief General Manager, East Zone N.T.P.C. Vs Mahboob Azim
Patna High Court · (2016) 4 PLJR 562
High Courts17 Aug 2016Dismissed
Ramkeshwar Singh Vs Bihar State Election Authority
Patna High Court · (2016) 4 PLJR 545
Bihar State Election Authority Act, 2008 - Section 12, Section 42
High Courts17 Aug 2016Dismissed
Surinder Choudhary Vs Union of India
Patna High Court · (2016) 341 ELT 11 : (2017) 1 PLJR 498
High Courts17 Aug 2016Dismissed
Ajay Kumar Chaurasia Vs Sanjay Kumar Chaurasia
Patna High Court · (2017) AIRCC 454 : (2016) 3 BBCJ 237 : (2016) 4 BLJud 74 : (2016) 4 PLJR 1 : (2017) 1 RCRRent 63
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1)(c)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226