High Courts30 Mar 2016Dismissed
Smt. Pushpa Kumari Vs The State of Bihar
Patna High Court · (2017) 1 PLJR 81
COURT ARCHIVE
Patna High Court judgments, 2016
1,525 judgments · page 56 of 77
High Courts29 Mar 2016Allowed
Most. Munni Kuwar and Others Vs The State of Bihar and Others
Patna High Court · (2016) 2 BBCJ 101 : (2016) 2 BLJud 242 : (2016) 2 ECrC 673 : (2016) 3 PLJR 173
Advocates Act, 1961 - Section 35, Section 35(1), Section 49(1)(c)Constitution of India, 1950 - Article 226, Article 227, Article 32Contract Act, 1872 - Section 23
High Courts29 Mar 2016Dismissed
Priyanka Vs UCO Bank and Others
Patna High Court · (2016) 2 PLJR 553
Constitution of India, 1950 — Article 226
High Courts29 Mar 2016Dismissed
Muntahana Parween Daughter of Late Md. Musa, Resident of Village Bhawanipur, P.S-Abadpur, District-Katihar Vs State of Bihar and Others
Patna High Court · (2016) 2 PLJR 552
Criminal Procedure Code, 1973 (CrPC) — Section 203
High Courts29 Mar 2016Dismissed
Md. Masrurul Hasan @ Kale Vs State of Bihar and Others
Patna High Court · (2016) 2 ECrC 671
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 144, 147
High Courts29 Mar 2016Disposed off
Jawala Prasad Singh @ Jawala Singh and Others Vs State of Bihar
Patna High Court · (2016) 2 ECrC 651
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 364, 365, 367
High Courts29 Mar 2016Dismissed
Bittu Kumar Vs State of Bihar through the Cheif Secretary and Ors.
Patna High Court · (2016) 2 PLJR 293
High Courts29 Mar 2016Dismissed
Manoj Kumar and Others Vs The State of Bihar and Others
Patna High Court · (2016) 03 PAT CK 0059
Constitution of India, 1950 - Article 226, Article 227Criminal Procedure Code, 1973 (CrPC) - Section 145, Section 145(1), Section 146, Section 146(1)
High Courts29 Mar 2016Dismissed
Jawahar Lall and Others Vs The State of Bihar and Others
Patna High Court · (2016) 03 PAT CK 0055
Constitution of India, 1950 - Article 12, Article 14, Article 16, Article 309, Article 310, Article 311, Article 311(2)Criminal Procedure Code, 1973 (CrPC) - Section 173, Section 197Penal Code, 1860 (IPC) - Section 120-B
High Courts29 Mar 2016Dismissed
The State of Bihar Vs Sushil Kumar
Patna High Court · (2016) 03 PAT CK 0050
Criminal Procedure Code, 1973 (CrPC) - Section 313 (1) (b), Section 378(1)(3)Penal Code, 1860 (IPC) - Section 120B, Section 302, Section 34
High Courts29 Mar 2016Allowed
Ashok Sah Vs The State of Bihar and Others
Patna High Court · (2016) 03 PAT CK 0048
Bihar and Orissa Excise Act, 1915 - Section 20, Section 22, Section 42, Section 42(1), Section 42(1)(c), Section 61, Section 66, Section 67, Section 68, Section 7, Section 7 (2), Section 7 (2) (b), Section 7 (2) (c), Section 7(2)(b), Section 89
High Courts29 Mar 2016Allowed
Asha Devi and Others Vs Shyam Narain Singh and Others
Patna High Court · (2016) 03 PAT CK 0041
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 22 Rule 10, Order 26 Rule 14, Section 151Transfer of Property Act, 1882 - Section 52
High Courts29 Mar 2016Disposed Off
Sanjeet Kumar Vs The State of Bihar
Patna High Court · (2017) 1 PLJR 467
Bihar Value Added Tax Act, 2005 - Section 31
High Courts29 Mar 2016Allowed
Asha Devi @ Asha Devi Vs Shyam Narain Singh @ Sham Lal Singh
Patna High Court · (2016) 2 BBCJ 58
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Section 151
High Courts29 Mar 2016Allowed
Madhusudan Prasad Singh Vs State of Bihar
Patna High Court · (2016) 2 BBCJ 152
Constitution of India, 1950 - Article 226
High Courts29 Mar 2016Allowed
State of Bihar Vs Ram Nath Roy
Patna High Court · (2016) 2 BBCJ 29
Constitution of India, 1950 - Article 226, Article 29, Article 30
High Courts28 Mar 2016Disposed Off
Dr. Surendra Kumar Vs State of Bihar
Patna High Court · (2016) 3 BBCJ 305 : (2016) 4 PLJR 112
Constitution of India, 1950 — Article 226Senior Resident, Tutor, Bihar Medical Education Service Cadre Recruitment, Appointment and Promotion Rules, 2008 — Rule 7
High Courts28 Mar 2016Allowed
Lakshmi Narayan Yadav Vs State of Bihar
Patna High Court · (2016) 4 PLJR 140
Constitution of India, 1950 — Article 226
High Courts28 Mar 2016Dismissed
Assistant Provident Fund Commissioner Vs M/s Nand Lal and Company
Patna High Court · (2016) 151 FLR 724 : (2017) LabLR 197 : (2017) LabLR 83 : (2016) 3 PLJR 373
Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 7A
High Courts28 Mar 2016Dismissed
Union of India Vs Sanjay Kumar Singh
Patna High Court · (2016) 3 PLJR 387
Constitution of India, 1950 - Article 226