High Courts16 Mar 2016Disposed Off
Mosmat Vimla Devi Vs Union of India
Patna High Court · (2016) 3 PLJR 779
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Patna High Court judgments, 2016
1,525 judgments · page 58 of 77
High Courts16 Mar 2016Disposed off
Md. Imtyaj @ Md. Sonu @ Md. Imteyaz @ Sonu Son and another Vs State of Bihar
Patna High Court · (2016) 2 ECrC 665
Arms Act, 1959 — Section 125(1-AA), 25(1-B)(a), 25(1-C), 26(1), 26(2), 26(3), 35Criminal Procedure Code, 1973 (CrPC) — Section 439Unlawful Activities (Prevention) Act, 1967 — Section 17, 20
High Courts16 Mar 2016Dismissed
Dudh Nath Guru Vs State of Bihar
Patna High Court · (2016) 165 AIC 381 : (2016) 2 BBCJ 64 : (2016) 2 BLJud 219 : (2016) 2 ECrC 663 : (2016) 3 PLJR 86
Penal Code, 1860 (IPC) — Section 302, 506
High Courts16 Mar 2016Allowed
Surya Nafrayan Mandal and Others Vs The State of Bihar
Patna High Court · (2016) 03 PAT CK 0053
Arms Act, 1959 - Section 27(1)Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 302, Section 379
High Courts16 Mar 2016Disposed Off
Prem Kumar Sinha Vs The State of Bihar and Others
Patna High Court · (2016) 2 BBCJ 88 : (2016) 2 PLJR 747
High Courts16 Mar 2016Disposed Off
M/S Cachet Pharmaceuticals Pvt. Ltd. Vs Commissioner of Income Tax
Patna High Court · (2017) 390 ITR 466
Income Tax Act, 1961 - Section 260A, Section 32, Section 43(3)
High Courts16 Mar 2016Allowed
M/S Bihar State Warehousing Corporation Ltd. Vs Commissioner of Income Tax
Patna High Court · (2017) 393 ITR 386
Income Tax Act, 1961 - Section 2(24)(x), Section 36(1)(va)
High Courts15 Mar 2016Dismissed
Irfan Ahmad Khan Vs State of Bihar
Patna High Court · (2016) 3 PLJR 895
Constitution of India, 1950 — Article 226
High Courts15 Mar 2016Allowed
Chairman Bihar School Examination Board Vs Lalla Shankar Prasad Sinha
Patna High Court · (2016) 2 BBCJ 86 : (2016) 2 BLJud 225 : (2016) 3 PLJR 96
High Courts15 Mar 2016Disposed Off
Arvind Kumar Vs State of Bihar
Patna High Court · (2016) 2 PLJR 652
High Courts15 Mar 2016Dismissed
Sarvesh Kumar Tiwari Vs State of Bihar and Others
Patna High Court · (2016) 2 ECrC 527
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 160(1)Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2)
High Courts15 Mar 2016Disposed off
Sumitra Devi Vs State of Bihar and Others
Patna High Court · (2016) 2 ECrC 515
Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 120B, 302, 34, 380, 452
High Courts15 Mar 2016Dismissed
Md. Yunus Vs State of Bihar
Patna High Court · (2016) 161 AIC 818
Penal Code, 1860 (IPC) — Section 302
High Courts15 Mar 2016Dismissed
Vandana Vs The State of Bihar and Others
Patna High Court · (2016) 2 ECrC 508
Constitution of India, 1950 — Article 226, 227Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2)
High Courts15 Mar 2016Disposed Off
Md. Shamim Akhtar Vs The State of Bihar and Others
Patna High Court · (2016) 03 PAT CK 0057
High Courts15 Mar 2016Dismissed
Pintoo Mahto Vs The State of Bihar
Patna High Court · (2016) 03 PAT CK 0052
Penal Code, 1860 (IPC) - Section 120(B), Section 148, Section 149, Section 223, Section 302, Section 307
High Courts15 Mar 2016Allowed
Amar Nath Yadav and Others Vs The State of Bihar
Patna High Court · (2016) 03 PAT CK 0040
Arms Act, 1959 - Section 27Criminal Procedure Code, 1973 (CrPC) - Section 145Penal Code, 1860 (IPC) - Section 302, Section 34
High Courts15 Mar 2016Dismissed
Ram Pravesh Rai Vs The Union of India and Others
Patna High Court · (2016) 03 PAT CK 0028
Criminal Procedure Code, 1973 (CrPC) - Section 173(2), Section 207, Section 209, Section 227, Section 228, Section 482Penal Code, 1860 (IPC) - Section 120-B, Section 221, Section 405, Section 406, Section 408, Section 409, Section 420, Sectio
High Courts15 Mar 2016Disposed Off
Dr. Naw Kant Thakur Vs Bhupendra Narayan Mandal University
Patna High Court · (2017) 1 PLJR 767
Constitution of India, 1950 - Article 226
High Courts15 Mar 2016Dismissed
Nitesh Kumar Singh @ Nitesh Kumar Vs State of Bihar
Patna High Court · (2016) 2 BBCJ 204 : (2016) 3 BLJud 26
Criminal Procedure Code, 1973 (CrPC) - Section 173(2)(ii), Section 482