High Courts20 May 2016Allowed
Raj Kumar Prasad @ Raju Vs The State of Bihar
Patna High Court · (2016) 3 ECrC 571 : (2017) 1 PCCR 96
Penal Code, 1860 (IPC) — Section 395, 412
COURT ARCHIVE
Patna High Court judgments, 2016
1,525 judgments · page 38 of 77
High Courts20 May 2016Dismissed
Sanjay Mahto @ Dakua Vs The State of Bihar
Patna High Court · (2016) 3 ECrC 630 : (2017) 1 PCCR 66
Penal Code, 1860 (IPC) — Section 302
High Courts20 May 2016Allowed
Pawan Kumar Vs State of Bihar
Patna High Court · (2016) 4 PLJR 448
Constitution of India, 1950 - Article 226
High Courts20 May 2016Allowed
Emcure Pharmaceuticals Ltd. Vs State of Bihar
Patna High Court · (2016) 4 PLJR 103
Constitution of India, 1950 — Article 226Drugs and Cosmetics Rules, 1945 — Rule 66(2)
High Courts20 May 2016Dismissed
Bijay Kumar Sinha Vs State of Bihar
Patna High Court · (2016) 3 BBCJ 339 : (2016) 4 PLJR 91
High Courts20 May 2016Allowed
Ranjan Kumar Vs State of Bihar
Patna High Court · (2016) 3 PLJR 968
Bihar Police Manual, 1978 — Rule 853 AConstitution of India, 1950 — Article 226
High Courts20 May 2016Allowed
District Manager, State Food Corporation Kaimur at Bhabhua Vs Sone Valley Rice Mill
Patna High Court · (2016) 2 PLJR 833
Bihar and Orissa Public Demands Recovery Act, 1914 - Section 3(6), 5
High Courts20 May 2016Disposed Off
Arjun Manjhi Vs State of Bihar
Patna High Court · (2016) AIR(Patna) 127 : (2016) 2 BBCJ 306 : (2016) 3 BLJud 121
High Courts20 May 2016Allowed
Eden Transport Pvt. Ltd. Vs Bihar State Road Transport Corporation
Patna High Court · (2016) 4 PLJR 44
Constitution of India, 1950 — Article 226
High Courts20 May 2016Dismissed
The Divisional Manager, National Insurance Co. Ltd. Vs Sanju Devi
Patna High Court · (2016) 3 BLJud 109
Motor Vehicles Act, 1988 - Section 140
High Courts20 May 2016Disposed Off
Sulabh International Social Service Organization Vs Regional Provident Fund Commissioner, Bihar
Patna High Court · (2017) 1 CLR 148 : (2017) LabLR 304
Constitution of India, 1950 - Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 2(f), Section 7A
High Courts20 May 2016Allowed
Radheshyam Gupta Vs State of Bihar
Patna High Court · (2016) 2 BBCJ 369 : (2016) 3 BLJud 60
Bihar and Orissa Public Demands Recovery Act, 1914 - Section 4, Section 5, Section 6
High Courts20 May 2016Dismissed
Rajan Kumar Dubey Vs The State of Bihar
Patna High Court · (2017) 1 PLJR 539
High Courts20 May 2016Allowed
M/s Shree Ram Int. Udyog Vs State of Bihar
Patna High Court · (2016) 2 BBCJ 309 : (2016) 3 BLJud 139
High Courts19 May 2016Dismissed
Deokant Mishra Vs The State of Bihar
Patna High Court · (2016) 3 ECrC 689 : (2017) 1 PCCR 502
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 307, 324
High Courts19 May 2016Allowed
Dharmendra Tiwary Vs State of Bihar
Patna High Court · (2016) 2 BBCJ 221 : (2016) 3 BLJud 124 : (2016) 3 PLJR 705
Bihar Control of Crimes Act, 1981 — Section 3(3)
High Courts19 May 2016Dismissed
Mohammad Awais Vs The Union of India
Patna High Court · (2017) 1 PLJR 478
Constitution of India, 1950 - Article 226
High Courts19 May 2016Dismissed
Shyamanand Jha Vs The State of Bihar
Patna High Court · (2017) 1 PLJR 752
High Courts19 May 2016Dismissed
Assistant Commissioner of Income Tax Vs Bihar Industrial Area Development Authority
Patna High Court · (2017) 390 ITR 475
Income Tax Act, 1961 - Section 4, Section 5
High Courts19 May 2016Allowed
Bikash Kumar Vs State of Bihar
Patna High Court · (2017) 1 PLJR 550
Constitution of India, 1950 - Article 226