High Courts02 Jun 2016Allowed
Md. Barik Vs State of Bihar
Patna High Court · (2016) 2 BBCJ 418 : (2016) 3 BLJud 138 : (2016) 3 PLJR 613
Constitution of India, 1950 - Article 21Criminal Procedure Code, 1973 (CrPC) - Section 125
COURT ARCHIVE
Patna High Court judgments, 2016
1,525 judgments · page 37 of 77
High Courts02 Jun 2016Allowed
Ram Kumar Singh Vs State of Bihar
Patna High Court · (2016) AIR(Patna) 151 : (2016) 3 BBCJ 112 : (2016) 3 BLJud 128 : (2016) 3 PLJR 496
Bihar Land Disputes Resolution Act, 2009 - Section 14, 4
High Courts02 Jun 2016Disposed Off
Prem Lata Singh Vs State Bank of India
Patna High Court · (2016) 168 AIC 549 : (2016) 3 PLJR 503
High Courts02 Jun 2016Allowed
Mallu Yadav Vs State of Bihar
Patna High Court · (2016) 2 BBCJ 412 : (2016) 3 BLJud 120
Bihar Control of Crimes Act, 1981 - Section 3
High Courts01 Jun 2016Allowed
Pankaj Chhabra @ Pankaj Vs State of Bihar
Patna High Court · (2016) 166 AIC 555 : (2016) 2 BBCJ 415 : (2016) 3 BLJud 114 : (2016) 4 ECrC 482 : (2016) 3 PLJR 242
Constitution of India, 1950 - Article 226Food Safety and Standards Act, 2006 - Section 3(1)(zz), 59, 60, 63, 66, 67Penal Code, 1860 (IPC) - Section 269, 272, 273, 284, 34
High Courts01 Jun 2016Disposed Off
Kamlesh Tiwary Vs Punjab Bank
Patna High Court · (2016) 3 PLJR 498
Constitution of India, 1950 - Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13, 17
High Courts26 May 2016Allowed
Sunil Patel Vs The State of Bihar
Patna High Court · (2016) 3 ECrC 655 : (2017) 1 PCCR 64
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)
High Courts26 May 2016Allowed
M/s Satyadeo Tiwari Vs State of Bihar
Patna High Court · (2017) 1 BBCJ 15 : (2016) 4 PLJR 817
High Courts26 May 2016Allowed
Ram Sumir Sharma Son of Late Chandrika Sharma Resident of Village Vs State of Bihar through the Chief Secretary, Government of Bihar, Patna
Patna High Court · (2016) 2 BBCJ 353 : (2016) 3 BLJud 1 : (2016) 2 PLJR 919 : (2016) 3 RCRCriminal 272
Bihar and Orissa Excise Act, 1915 — Section 19(4)
High Courts26 May 2016Dismissed
Yogesh Ranjan Vs The Bihar State Power (Holding) Company Ltd.
Patna High Court · (2017) 1 PLJR 34
High Courts25 May 2016Dismissed
Nawal Singh Vs The State of Bihar
Patna High Court · (2016) 3 ECrC 593 : (2017) 1 PCCR 105
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts25 May 2016Dismissed
Kumar @ Akhilesh Rai @ Aklesh Kumar @ Aklesh Rai Vs The State of Bihar
Patna High Court · (2016) 3 ECrC 610
Penal Code, 1860 (IPC) — Section 376
High Courts25 May 2016Dismissed
Chitaranjan Kumar Sinha Vs State of Bihar
Patna High Court · (2016) 2 BBCJ 316 : (2016) 3 BLJud 162 : (2016) LIC 3056
Bihar Health Service (Appointment and Service Conditions) Rules, 2013 - Rule 2Constitution of India, 1950 - Article 309
High Courts25 May 2016Allowed
Shivajee Singh Vs Chairman-Cum-Managing Director, Central Bank of India
Patna High Court · (2017) 1 PLJR 810
High Courts25 May 2016Allowed
Sanjeet Mukhiya Vs The State of Bihar
Patna High Court · (2016) 2 BBCJ 345 : (2016) 3 BLJud 156 : (2017) 1 PLJR 866
Evidence Act, 1872 - Section 101, Section 106Penal Code, 1860 (IPC) - Section 302, Section 304B
High Courts24 May 2016Allowed
Shankar Rai Vs The State of Bihar
Patna High Court · (2016) 3 ECrC 657 : (2017) 1 PCCR 61
Penal Code, 1860 (IPC) — Section 302, 34
High Courts24 May 2016Dismissed
Vinod Mehtar @ Chuchuhia Mehtar Vs The State of Bihar
Patna High Court · (2016) 3 ECrC 619 : (2017) 1 PCCR 33
Penal Code, 1860 (IPC) — Section 376(2)(f)
High Courts24 May 2016Disposed Off
Imamullah Vs State of Bihar
Patna High Court · (2016) 3 BBCJ 156 : (2016) 4 BLJud 212 : (2016) 3 ECrC 605 : (2016) 6 FLT 876 : (2016) 3 PLJR 513
Criminal Procedure Code, 1973 (CrPC) - Section 190, 195Environment (Protection) Act, 1986 - Section 15, 19Penal Code, 1860 (IPC) - Section 188, 290
High Courts23 May 2016Allowed
Bijay Mandal Vs The State of Bihar
Patna High Court · (2016) 2 BBCJ 370 : (2016) 3 BLJud 165 : (2016) 3 ECrC 615
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts20 May 2016Allowed
Ramakant Singh Vs The State of Bihar
Patna High Court · (2016) 3 ECrC 625 : (2017) 1 PCCR 92
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 302, 34