High Courts05 Aug 2016Dismissed
Krishnandan Kumar Vs The State of Bihar
Patna High Court · (2017) 1 PLJR 821
Constitution of India, 1950 - Article 226
COURT ARCHIVE
Patna High Court judgments, 2016
1,525 judgments · page 23 of 77
High Courts04 Aug 2016Allowed
Shiv Sundar Bharti Vs State of Bihar
Patna High Court · (2016) 165 AIC 733 : (2016) 3 BBCJ 193 : (2016) 4 BLJud 11 : (2016) CriLJ 4761 : (2017) 1 Crimes 351
Penal Code, 1860 (IPC) — Section 504
High Courts04 Aug 2016Disposed Off
Kedar Turha S/o Nagina Turha R/o village - Miskarahi Mathiya, P.S. Mairwa, District - Siwan - Petitioner @HASH The State of Bihar through the Director General of Police, Govt. of Bihar, Patna
Patna High Court · (2017) 1 AICLR 96 : (2016) 3 BBCJ 197 : (2016) 3 BLJud 322 : (2016) CriLJ 4524 : (2017) 2 Crimes 413 : (2016) 4 ECrC 325 : (2016) 4 PLJR 471
Constitution of India, 1950 - Article 226, Article 227
High Courts04 Aug 2016Allowed
Indu Kumari Vs State of Bihar
Patna High Court · (2016) 4 BLJud 91
Constitution of India, 1950 - Article 226
High Courts04 Aug 2016Dismissed
Narendra Prasad Singh Vs The State of Bihar
Patna High Court · (2017) 1 PLJR 519
Constitution of India, 1950 - Article 226
High Courts03 Aug 2016Allowed
Fula Devi W/o Sudarshan Ram - Appellant @HASH Mithilesh Kumar Singh S/o Sri. Hari Shankar Singh
Patna High Court · (2016) AAC 2235 : (2017) 1 CivilLJ 143 : (2017) 1 PLJR 951 : (2016) 4 TAC 14
Motor Vehicles Act, 1988 - Section 168
High Courts03 Aug 2016Dismissed
Dr. Panchanand Prasad (Son of Late Shri Mahadeo Lal Das, Resident of Village Ramanakabad, P.S. Haveli Kharagpur, District Munger) - Petitioner @HASH The State of Bihar Through Vigilance - Opposite Party
Patna High Court · (2016) 3 BBCJ 204 : (2016) 4 BLJud 96 : (2016) CriLJ 4749 : (2016) 4 PLJR 616
Criminal Procedure Code, 1973 (CrPC) - Section 197
High Courts03 Aug 2016Dismissed
Raj Ballabh Bind, S/O Late Nandu Bind, R/O Village - Barbigha Moriyama, P.S. - Dhanarua, District-Patna - Appellant @HASH The State of Bihar
Patna High Court · (2016) 4 ECrC 394 : (2017) 1 PCCR 303
Arms Act, 1959 - Section 27Penal Code, 1860 (IPC) - Section 149, Section 302
High Courts03 Aug 2016Dismissed
Krishna Kumar Jha, Son of Lakshman Jha, resident of Village - Tumaul, P.S. - Bahera, District - Darbhanga - Appellant @HASH The State of Bihar
Patna High Court · (2016) 4 ECrC 392 : (2017) 2 PCCR 125
Penal Code, 1860 (IPC) - Section 307, Section 323, Section 341
High Courts03 Aug 2016Disposed Off
M/s. Surendra Prasad Singh Vs The State of Bihar
Patna High Court · (2016) 166 AIC 715
Constitution of India, 1950 — Article 226
High Courts03 Aug 2016Allowed
Sahabuddin Vs State of Bihar
Patna High Court · (2017) 1 PLJR 216
Bihar State Employees Conditions of Service (Assured Career Progression Scheme) Rules, 2003 - Rule 3(1)
High Courts03 Aug 2016Dismissed
Kulbansh Singh Vs The State of Bihar
Patna High Court · (2016) 3 BBCJ 187 : (2016) 4 BLJud 61
Land Acquisition Act, 1894 - Section 18, Section 30
High Courts03 Aug 2016Dismissed
The South Bihar Power Distribution Company Ltd. Vs The Consumer Grievance Redressal Forum
Patna High Court · (2017) 1 PLJR 3
High Courts02 Aug 2016Allowed
Ajit Kumar S/O Sri Raghunandan Prasad Singh R/O Village Chandrapura Khurd, P.S. Alauli, District Khagaria - Petitioner @HASH The State of Bihar - Opposite Party
Patna High Court · (2016) 4 ECrC 274 : (2017) 2 PCCR 1
Penal Code, 1860 (IPC) - Section 120B, Section 419, Section 465
High Courts02 Aug 2016Dismissed
Bhawani Devi, wife of Late Palakdhari Rai, resident of Village - Bhangaha Tula, P.S. - Barhara, District - Purnea - Appellant @HASH The State of Bihar
Patna High Court · (2016) 4 ECrC 277 : (2017) 1 PCCR 318
Arms Act, 1959 - Section 27Penal Code, 1860 (IPC) - Section 109, Section 147, Section 148, Section 157, Section 307, Section 323, Section 380, Section 411, Section 426, Section 427, Section 435, Section 452
High Courts02 Aug 2016Allowed
Nakul Tiwary, Son of Late Lali Tiwry, Resident of Village - Paura, P.S. - Chand, District - Kaimur at Bhabua - Appellant @HASH The State of Bihar
Patna High Court · (2017) 1 BLJud 107 : (2016) 4 ECrC 297 : (2017) 1 PCCR 321
Penal Code, 1860 (IPC) - Section 302, Section 376, Section 511
High Courts02 Aug 2016Dismissed
Veer Kunwar Singh University Vs Dr. Pramod Kumar Singh
Patna High Court · (2016) 4 PLJR 663
Bihar State Universities Act, 1976 - Section 26
High Courts02 Aug 2016Dismissed
Kishwar Sultana Vs State of Bihar
Patna High Court · (2016) 4 PLJR 454
Constitution of India, 1950 - Article 226
High Courts02 Aug 2016Disposed Off
The State of Bihar Vs Parmeshwar Nath Mishra
Patna High Court · (2017) 1 PLJR 92
Constitution of India, 1950 - Article 226
High Courts01 Aug 2016Allowed
Anjani Kumar Vs The Union of India
Patna High Court · (2017) ACD 184 : (2016) 165 AIC 731 : (2016) AIR(Patna) 153 : (2016) 3 BBCJ 196 : (2017) 1 DRTC 136 : (2016) 4 PLJR 529
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(22), 22