High Courts28 Mar 2016Allowed
Radheshyam Sharma Vs State of Bihar
Patna High Court · (2016) 2 ECrC 648
Criminal Procedure Code, 1973 (CrPC) — Section 468(2)(c), 473, 482Penal Code, 1860 (IPC) — Section 323, 34, 341, 354, 504, 506
COURT ARCHIVE
Patna High Court judgments, 2016
1,525 judgments · page 57 of 77
High Courts28 Mar 2016Disposed off
Surendra Kumar Vs The State of Bihar and Others
Patna High Court · (2016) 03 PAT CK 0056
Constitution of India, 1950 - Article 309
High Courts28 Mar 2016Allowed
Md. Tamanna Vs The State of Bihar and Others
Patna High Court · (2016) 03 PAT CK 0049
High Courts18 Mar 2016Allowed
Ms. M.J. and Sons Distillery and Breweries Pvt. Ltd. Vs State of Bihar
Patna High Court · (2016) 3 PLJR 719
Bihar and Orissa Excise Act, 1915 — Section 42
High Courts18 Mar 2016Dismissed
Shri. Mahabir Jee Deity Vs State of Bihar
Patna High Court · (2016) 3 PLJR 202
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 - Section 10, 35Constitution of India, 1950 - Article 226, 227
High Courts18 Mar 2016Allowed
M/s Agastya Engineers Pvt. Ltd. Vs State of Bihar
Patna High Court · (2016) 3 BankJ 685 : (2016) 2 BBCJ 93 : (2016) 2 BLJud 183 : (2016) 2 DRTC 624 : (2016) 3 PLJR 82
Bihar and Orissa Public Demands Recovery Act, 1914 - Article 8A
High Courts18 Mar 2016Dismissed
Anil Kumar Rai Vs State of Bihar
Patna High Court · (2016) 164 AIC 491
High Courts18 Mar 2016Allowed
Shivanand Paswan @ Hridaya Paswan, son of Late Agamlal Paswan, resident of Mohalla Sidheshwar Nagar,Police Station Patliputra, District Patna Vs State of Bihar and another
Patna High Court · (2016) 2 PLJR 547
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 406, 420, 468, 471
High Courts18 Mar 2016Allowed
Sona Sati Organics Private Limited, A Company Incorporated under the Companies Act, 1956 having its registered Office at and works at Raja Patti Kothi P.O. and P.S. Baikunthpur, District-Gopalganj through its Director Ramashankar Prasad Son of Late Loal B
Patna High Court · (2016) 2 PLJR 542
Bihar and Orissa Excise Act, 1915 — Section 42
High Courts18 Mar 2016Allowed
Raj Kumari Chaudharain Vs Ratan Kumar Mishra and Others
Patna High Court · (2016) 03 PAT CK 0060
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10Specific Relief Act, 1963 - Section 19, Section 27Transfer of Property Act, 1882 - Section 52
High Courts18 Mar 2016Dismissed
Braj Kishore Upadhyay and Others Vs The State of Bihar and Others
Patna High Court · (2016) 03 PAT CK 0042
Bihar Panchayat Raj Act, 2006 - Section 13, Section 171, Section 171(e)
High Courts18 Mar 2016Allowed
M.J. and Sons Distillery and Breweries Pvt. Ltd. Vs The State of Bihar and Others
Patna High Court · (2016) 03 PAT CK 0036
Bihar and Orissa Excise Act, 1915 - Section 42, Section 42(b)(c)
High Courts18 Mar 2016Allowed
Suresh Chandra Pd. Sinha Vs State of Bihar
Patna High Court · (2016) 3 BLJud 176
Land Acquisition Act, 1894 - Section 12(2), Section 17(4), Section 9
High Courts18 Mar 2016Disposed Off
Jhabru Mandal Vs State of Bihar
Patna High Court · (2016) 2 BBCJ 66
Bihar Panchayat Teachers (Appointment and Service Conditions) Rules, 2006 - Rule 18
High Courts17 Mar 2016Dismissed
Mukesh Kumar Choudhary Vs State of Bihar
Patna High Court · (2016) 3 PLJR 899
Constitution of India, 1950 — Article 226
High Courts17 Mar 2016Partly Allowed
Chandra Kishore Kumar Vs State of Bihar
Patna High Court · (2016) 3 PLJR 834
Bihar and Orissa Co-operative Societies Act, 1935 — Section 58Constitution of India, 1950 — Article 20(3), 226Penal Code, 1860 (IPC) — Section 161
High Courts17 Mar 2016Disposed Off
Anant Kumar Singh @ Anant Singh Vs State of Bihar
Patna High Court · (2016) 2 PLJR 851
Constitution of India, 1950 - Article 188
High Courts17 Mar 2016Disposed Off
Bhrigu Kumar Ranjan and Others Vs State of Bihar and Others
Patna High Court · (2016) 2 BBCJ 91 : (2016) 2 BLJud 203 : (2016) 2 PLJR 540
Bihar Panchayat Elementary Teachers (Employment and Service Conditions) Rules, 2006 — Rule 18
High Courts17 Mar 2016Dismissed
Ganpat Bawri Vs The State of Bihar
Patna High Court · (2016) 03 PAT CK 0066
Penal Code, 1860 (IPC) - Section 379, Section 395, Section 397, Section 412
High Courts17 Mar 2016Partly Allowed
Chandra Kishore Kumar and Others Vs The State of Bihar and Others
Patna High Court · (2016) 03 PAT CK 0034
Bihar Co-operative Societies Act, 1935 - Section 13, Section 3, Section 58Constitution of India, 1950 - Article 12, Article 20(3)Criminal Procedure Code, 1973 (CrPC) - Section 197