High Courts28 Jun 2016Dismissed
Nisar Ahmad Vs State of Bihar
Patna High Court · (2017) 171 AIC 369 : (2016) 3 BBCJ 279 : (2016) 4 PLJR 47
Land Acquisition Act, 1894 — Section 15A, 48
COURT ARCHIVE
Patna High Court judgments, 2016
1,525 judgments · page 33 of 77
High Courts28 Jun 2016Allowed
Manjeet Kumar Vs The State of Bihar
Patna High Court · (2017) 1 PLJR 517
Constitution of India, 1950 - Article 226
High Courts27 Jun 2016Allowed
Raghubir Das, Son of Ram Sewak Das, Resident of Mohalla - Alalganj, Aajam Nagar, P.S. - Lalit Narayan Mithila University, District - Darbhanga - Appellant @HASH The State of Bihar
Patna High Court · (2016) 4 ECrC 32 : (2017) 1 PCCR 145
Penal Code, 1860 (IPC) - Section 324, Section 376, Section 511
High Courts27 Jun 2016Dismissed
Pramod Yadav - Appellant @HASH The State of Bihar
Patna High Court · (2016) 4 ECrC 247
Arms Act, 1959 - Section 27Penal Code, 1860 (IPC) - Section 302
High Courts27 Jun 2016Allowed
Moti Yadav, Son of Karelal Yadav, Resident of Village-Sadhua, P.S. Gopalpur (Rangra), District - Bhagalpur - Petitioner @HASH The State of Bihar through Chief Secretary, Government of Bihar
Patna High Court · (2018) 1 PLJR 383 : (2016) 2 BBCJ 411 : (2016) 3 BLJud 266 : (2016) 4 ECrC 38 : (2017) 1 PCCR 42
Bihar Control of Crimes Act, 1981 - Section 3(3)Constitution of India, 1950 - Article 226
High Courts27 Jun 2016Allowed
Baleshwar Singh Vs State of Bihar
Patna High Court · (2016) 4 BLJud 247 : (2016) 4 PLJR 171
Arms Act, 1959 — Section 13, 14Constitution of India, 1950 — Article 226
High Courts27 Jun 2016Allowed
Chinta Shah w/o Muneshwar Prasad Shah Vs State of Bihar
Patna High Court · (2016) 3 BBCJ 282 : (2016) 4 ECrC 24 : (2017) 1 PCCR 204 : (2016) 4 PLJR 50
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 34, 498A
High Courts27 Jun 2016Allowed
Tara Devi Vs Dr. Gulab Chandra Prasad
Patna High Court · (2016) 4 PLJR 511
Civil Procedure Code, 1908 (CPC) - Section 151Constitution of India, 1950 - Article 227
High Courts27 Jun 2016Dismissed
Sampatti Devi Vs Lalita Devi
Patna High Court · (2016) 4 PLJR 507
Civil Procedure Code, 1908 (CPC) - Section 10Constitution of India, 1950 - Article 226
High Courts27 Jun 2016Dismissed
Awadhesh Mandal Vs State of Bihar
Patna High Court · (2016) 3 BLJud 234 : (2016) 4 PLJR 199
Bihar Control of Crimes Act, 1981 — Section 12Constitution of India, 1950 — Article 226
High Courts27 Jun 2016Dismissed
The Union of India Vs Sudhanshu Jyoti
Patna High Court · (2016) 4 ACC 308 : (2016) 150 FLR 676 : (2016) LabLR 1100 : (2016) 3 PLJR 856 : (2016) 3 TAC 383
Workmens Compensation Act, 1923 - Section 3, 30
High Courts27 Jun 2016Allowed
Dukhi Singh Vs Bihar State Electricity Board
Patna High Court · (2016) 3 BBCJ 281 : (2016) 4 BLJud 299 : (2016) 4 PLJR 49
High Courts27 Jun 2016Disposed Off
Ajay Kumar Vs Union of India
Patna High Court · (2016) 4 PLJR 52
Constitution of India, 1950 — Article 226
High Courts24 Jun 2016Allowed
Dilip Singh, son of Late Dhurdev Singh, Resident of village Sar Narayan Amnor, P.S. Amnor, District - Saran at Chapra - Appellant @HASH The State of Bihar
Patna High Court · (2016) 4 ECrC 43 : (2017) 1 PCCR 217
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20(b) (ii)(c), Section 22(c)
High Courts24 Jun 2016Allowed
Bijendra Yadav S/o Sudhdeo Yadav R/o Vill-Banshi Bigha Mohanpur, P.S.-Sarmera, Distt-Nalanda - Appellants @HASH The State of Bihar
Patna High Court · (2016) 4 ECrC 169 : (2017) 1 PCCR 156
Penal Code, 1860 (IPC) - Section 148, Section 149, Section 302, Section 341
High Courts24 Jun 2016Dismissed
Umesh Chaurasiya, son of late Dwarika Pd. Chaurasiya, r/o village - Prakashnagar, P.S. Shikarpur, District - West Champaran (Bettiah) - Appellants @HASH The State of Bihar
Patna High Court · (2016) 4 ECrC 163 : (2017) 1 PCCR 128
Penal Code, 1860 (IPC) - Section 302, Section 364A
High Courts24 Jun 2016Dismissed
The State of Bihar - Appellant @HASH Ranjeet Jha, Son of Babu Saheb Jha, resident of Mohalla - Chandni Chowk, Bishnupur, District - Begusarai
Patna High Court · (2016) 4 ECrC 224 : (2017) 1 PCCR 214
Penal Code, 1860 (IPC) - Section 376Protection of Children from Sexual Offences Act, 2012 - Section 4, Section 8
High Courts24 Jun 2016Dismissed
Birendra Kumar Sinha son of late Kamala Prasad Sinha resident of Road No. 24 Mohalla Rajiv Nagar, P.S. Digha Town Dist. Patna - Appellant @HASH State of Bihar Thru.C.B.I. (South Bihar) Patna
Patna High Court · (2016) 4 ECrC 15 : (2017) 1 PCCR 50
Penal Code, 1860 (IPC) - Section 418, Section 420, Section 477APrevention of Corruption Act, 1988 - Section 12(2), Section 13(1)(c), Section 13(1)(d), Section 13(2)