High Courts12 May 2016Dismissed
Lalita Devi Vs State of Bihar
Patna High Court · (2016) 163 AIC 741 : (2016) 2 BBCJ 236 : (2016) 3 BLJud 90 : (2016) 3 ECrC 661 : (2016) 3 PLJR 901
Evidence Act, 1872 - Section 3Penal Code, 1860 (IPC) - Section 376
COURT ARCHIVE
Patna High Court judgments, 2016
1,525 judgments · page 42 of 77
High Courts12 May 2016Dismissed
Vijay Kumar Mishra Vs High Court of Judicature at Patna
Patna High Court · (2016) 3 PLJR 1028
Constitution of India, 1950 — Article 233(2)
High Courts12 May 2016Dismissed
Dr. Vimlesh Vivuti Ranjan Vs State of Bihar
Patna High Court · (2016) 2 PLJR 830
High Courts12 May 2016Dismissed
Rakesh Ranjan Vs State of Bihar
Patna High Court · (2016) 4 PLJR 1079
Bihar Civil Services (Junior Branch) (Recruitment) Rules, 1955 - Rule 15(c), Rule 19
High Courts11 May 2016Disposed Off
Jai Prakash Singh Vs The State of Bihar
Patna High Court · (2016) 3 ECrC 705 : (2017) 2 PCCR 92
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts11 May 2016Allowed
Washim Akram @ Md. Akram Vs The State of Bihar
Patna High Court · (2016) 3 ECrC 702 : (2017) 1 PCCR 89
Penal Code, 1860 (IPC) — Section 304B
High Courts11 May 2016Dismissed
Nandu Bhagat @ Nand Kumar Singh Vs The State of Bihar
Patna High Court · (2016) 3 ECrC 514
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 148, 149, 302, 302
High Courts11 May 2016Dismissed
Shailendra Kumar Singh Vs State of Bihar
Patna High Court · (2016) 4 BLJud 375 : (2016) 3 PLJR 736
Bihar Panchayat Election Rules, 2006 — Rule 10, 11, 9Bihar Panchayat Raj Act, 2006 — Section 138, 15(5), 38(1), 65(1)Constitution of India, 1950 — Article 16, 243D(3)
High Courts10 May 2016Disposed Off
Manoj Kumar Vyas Vs State of Bihar
Patna High Court · (2016) AIR(Patna) 183 : (2016) 3 BBCJ 268 : (2017) 1 CivCC 673 : (2016) 4 PLJR 25
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4, 151Limitation Act, 1963 — Article 122, 137, 5
High Courts10 May 2016Dismissed
Md. Taslimuddin Vs Union of India
Patna High Court · (2016) 2 BBCJ 322 : (2016) 3 BLJud 94 : (2016) 3 PLJR 826
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 6, 7Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 14Revenue Recovery Act, 1890 — Section 3(1)
High Courts10 May 2016Dismissed
Janardan Prasad Singh Vs Smt. Tara Devi
Patna High Court · (2016) 4 PLJR 233
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 14(8)
High Courts10 May 2016Allowed
Dharmesh Prasad Verma Vs State of Bihar
Patna High Court · (2016) 163 AIC 734 : (2016) 2 BBCJ 391 : (2017) 1 PLJR 401
Criminal Procedure Code, 1973 (CrPC) - Section 190, 195Penal Code, 1860 (IPC) - Section 171G, 171H, 188Representation of the People Act, 1951 - Section 127
High Courts10 May 2016Allowed
Kuber Yadav Vs State of Bihar
Patna High Court · (2016) 3 ECrC 391 : (2017) 2 PCCR 49 : (2017) 2 PLJR 432
High Courts10 May 2016Dismissed
Vinay Kumar @ Vinay Kumar Shrivastav Vs State of Bihar
Patna High Court · (2016) 3 ECrC 285 : (2017) 2 PCCR 86
High Courts10 May 2016Dismissed
Roma Jha Vs B.N. Mandal University
Patna High Court · (2016) 3 PLJR 510
High Courts10 May 2016Dismissed
Khalil Ahmad Khan Vs Prakash Kumar
Patna High Court · (2017) 1 PLJR 477
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 - Section 11(1)(c), Section 14(8)
High Courts09 May 2016Disposed Off
Md. Anzar Vs Md. Manzar Ali @ Kali
Patna High Court · (2016) AIRCC 2360 : (2016) 2 BBCJ 290 : (2016) 3 BLJud 191 : (2016) 4 CivCC 419 : (2017) 2 PLJR 490
Registration Act, 1908 — Section 17(1A), 49Specific Relief Act, 1963 — Section 15, 20Transfer of Property Act, 1882 — Section 53A, 54
High Courts09 May 2016Dismissed
Amita Kochar Vs Acit, Central Circle-2, Patna
Patna High Court · (2016) 389 ITR 345
Income Tax Act, 1961 - Section 158BC
High Courts09 May 2016Dismissed
Meera Kumari Vs State of Bihar
Patna High Court · (2016) 3 BBCJ 320 : (2016) 4 PLJR 159
Bihar Panchayat Elementary Teachers (Employment and Service Conditions) Rules, 2006 — Rule 20(H)Constitution of India, 1950 — Article 226