High Courts30 Jun 2016Allowed
Bhawesh Kumar Derhgawen Vs State of Bihar
Patna High Court · (2017) 1 BBCJ 19 : (2016) 4 PLJR 821
COURT ARCHIVE
Patna High Court judgments, 2016
1,525 judgments · page 32 of 77
High Courts30 Jun 2016Dismissed
Ashwini Kumar Singh Vs Bihar State Power Holding Co. Ltd.
Patna High Court · (2017) 1 BBCJ 12 : (2016) 4 PLJR 811
High Courts30 Jun 2016Allowed
Ram Kishore Prasad Singh Vs State of Bihar
Patna High Court · (2016) 4 PLJR 565
Constitution of India, 1950 - Article 226
High Courts30 Jun 2016Dismissed
Satyendra Kumar Vs State of Bihar
Patna High Court · (2016) 4 PLJR 564
Constitution of India, 1950 - Article 226
High Courts30 Jun 2016Dismissed
Life Insurance Corporation of India Vs Union of India
Patna High Court · (2016) 4 PLJR 153
Constitution of India, 1950 — Article 226Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 8
High Courts30 Jun 2016Dismissed
Rajnish Kumar Prem Vs Union of India
Patna High Court · (2016) 4 PLJR 194
Constitution of India, 1950 — Article 226
High Courts30 Jun 2016Dismissed
Vijay Kumar Mishra Vs State of Bihar
Patna High Court · (2017) 1 PLJR 575
Bihar Pension Rules, 1950 - Rule 27, Rule 43(b)
High Courts29 Jun 2016Dismissed
Rajiv Kumar, Son of Late Sanjit Prasad, Resident of Village and P.O., Lohra, P.S., Harnaut, District, Nalanda - Appellant @HASH The State of Bihar
Patna High Court · (2016) 4 ECrC 316 : (2017) 2 PCCR 100
Penal Code, 1860 (IPC) - Section 120B, Section 302, Section 34
High Courts29 Jun 2016Disposed Off
Banke Bihari Singh Vs The State of Bihar
Patna High Court · (2017) 1 PLJR 496
Bihar Government Servants (Classification, Control and Appeal) Rules, 2005 - Rule 9(1)(A)
High Courts28 Jun 2016Dismissed
Raghubansh Kunwar, Son of Late Ram Ekbal Kunwar - Appellant @HASH The State of Bihar through the Vigilance, Patna
Patna High Court · (2016) 4 ECrC 414
Bihar Special Courts Act, 2009 - Section 13
High Courts28 Jun 2016Allowed
Ajay Kumar Mandal Son of Sahdeo Mandal, Resident of Village - Singhnan, P.S.- Rajaun and District - Banka - Petitioner @HASH The State of Bihar - Opposite Party
Patna High Court · (2016) 4 ECrC 233 : (2017) 1 PCCR 148 : (2016) 4 PLJR 650
Criminal Procedure Code, 1973 (CrPC) - Section 203, Section 210Penal Code, 1860 (IPC) - Section 409, Section 420, Section 467, Section 468
High Courts28 Jun 2016Dismissed
Shambhu Choudhary son of Late Basant Choudhary - Appellant @HASH The State of Bihar
Patna High Court · (2016) 4 ECrC 412 : (2017) 1 PCCR 270
Arms Act, 1959 - Section 27Penal Code, 1860 (IPC) - Section 302, Section 34
High Courts28 Jun 2016Allowed
Pappu Yadav, Son of Jodha Yadav @ Ayodhya Yadav, Resident of Village-Kare, P.S. Sheikhpura, District-Sheikhpura - Appellant @HASH The State of Bihar
Patna High Court · (2016) 4 ECrC 423 : (2017) 2 PCCR 10
Arms Act, 1959 - Section 27Penal Code, 1860 (IPC) - Section 302
High Courts28 Jun 2016Dismissed
Karu Manjhi S/o Prabhu Manjhi R/o Village-Hariharpur, P.S. - Sikandra, District - Jamui - Appellant @HASH The State of Bihar
Patna High Court · (2016) 4 ECrC 427 : (2017) 2 PCCR 3
Penal Code, 1860 (IPC) - Section 302, Section 307, Section 376
High Courts28 Jun 2016Dismissed
State of Bihar Vs Ram Badan Singh
Patna High Court · (2017) 1 BBCJ 113 : (2016) 4 PLJR 596
Constitution of India, 1950 - Article 226
High Courts28 Jun 2016Disposed Off
State of Bihar Vs Dr. Radha Krishan Chaudhary
Patna High Court · (2016) 4 PLJR 554
Constitution of India, 1950 - Article 226
High Courts28 Jun 2016Dismissed
Bihar State Electricity Board Vs Abhishek Ranjan
Patna High Court · (2016) 3 PLJR 849
High Courts28 Jun 2016Allowed
Nirmala Kumari Sinha @ Nirmala Devi Vs Oriental Insurance Company Ltd.
Patna High Court · (2016) 166 AIC 559 : (2016) 2 BBCJ 424 : (2016) 3 BLJud 202 : (2016) 3 PLJR 313 : (2016) 3 TAC 399
High Courts28 Jun 2016Allowed
Shiv Shankar Dixit Vs The Union of India
Patna High Court · (2017) 1 PLJR 670
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 67
High Courts28 Jun 2016Dismissed
Rina Bharati Vs State of Bihar
Patna High Court · (2016) 4 PLJR 53
Constitution of India, 1950 — Article 226