High Courts01 Mar 2016Dismissed
Akhilesh Narayan Singh Vs The State of Bihar
Patna High Court · (2017) 1 PLJR 79
COURT ARCHIVE
Patna High Court judgments, 2016
1,525 judgments · page 63 of 77
High Courts29 Feb 2016Allowed
Ravindar Prasad Vs State of Bihar
Patna High Court · (2016) 2 ECrC 504
Penal Code, 1860 (IPC) — Section 201, 304B, 34
High Courts29 Feb 2016Allowed
Pankaj Kumar Vs The State of Bihar and Others
Patna High Court · (2016) ACD 622 : (2016) 2 ECrC 474
Criminal Procedure Code, 1973 (CrPC) - Section 200, Section 202, Section 482Negotiable Instruments Act, 1881 (NI) - Section 138, Section 142
High Courts29 Feb 2016Allowed
Hans Raj Singh Vs The State of Bihar and Others
Patna High Court · (2016) 2 BBCJ 453 : (2016) 3 PLJR 37
Penal Code, 1860 (IPC) - Section 120(B), Section 406, Section 407, Section 467, Section 471
High Courts29 Feb 2016Allowed
Raja Ram @ Raja Kumar - Vs The State of Bihar and another
Patna High Court · (2016) 2 ECrC 455
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401
High Courts29 Feb 2016Dismissed
Sahajnath Singh Vs The State of Bihar and another
Patna High Court · (2016) 3 DMC 422 : (2016) 2 ECrC 432
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 498A
High Courts29 Feb 2016Dismissed
Sukhari Pandit Vs The State of Bihar
Patna High Court · (2016) 2 ECrC 412
Penal Code, 1860 (IPC) — Section 302
High Courts29 Feb 2016Allowed
Ranjeet Kumar @ Ranjeet Yadav Vs The State of Bihar
Patna High Court · (2016) 2 ECrC 411
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401
High Courts29 Feb 2016Dismissed
Devendra Kumar Vs The State of Bihar and another
Patna High Court · (2016) 2 ECrC 478
Criminal Procedure Code, 1973 (CrPC) — Section 482Electricity Act, 2003 — Section 135, 138, 151Penal Code, 1860 (IPC) — Section 379
High Courts29 Feb 2016Disposed Off
Naresh Kumar Yadav Vs State of Bihar
Patna High Court · (2016) 2 BLJud 353
Arms Act, 1959 - Section 27Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 482
High Courts26 Feb 2016Disposed Off
Dabur India Ltd. Vs Union of India
Patna High Court · (2016) 335 ELT 392
High Courts26 Feb 2016Dismissed
Shiv Kumar Prasad Vs State of Bihar
Patna High Court · (2016) 2 PLJR 906
Constitution of India, 1950 - Article 14
High Courts26 Feb 2016Disposed Off
Dabur India Limited Vs The Union of India and Others
Patna High Court · (2016) 02 PAT CK 0078
Constitution of India, 1950 - Article 226
High Courts26 Feb 2016Allowed
Arun Kumar Mowar and Others Vs Madan Pd. Singh Mowar and Others
Patna High Court · (2016) 02 PAT CK 0041
Arbitration and Conciliation Act, 1996 - Section 18, Section 19, Section 20, Section 21, Section 22, Section 23, Section 25, Section 26, Section 27, Section 28, Section 29, Section 30, Section 31, Section 32, Section 33, Section 34, Section 34(1), Sec
High Courts26 Feb 2016Dismissed
Union of India represented through the Secretary, Railway Board and Ors. Vs Ashok Kumar Choudhary
Patna High Court · (2016) 149 FLR 798 : (2016) LIC 1876 : (2016) 2 PLJR 278
High Courts26 Feb 2016Allowed
Raghunandan Sahu Vs State of Bihar
Patna High Court · (2016) 2 BLJud 281
Bihar Tenancy Act, 1885 - Section 106Constitution of India, 1950 - Article 226
High Courts26 Feb 2016Dismissed
DNA Infrastructure Pvt. Ltd. Vs State of Bihar
Patna High Court · (2016) 2 BBCJ 172
Constitution of India, 1950 - Article 226
High Courts26 Feb 2016Allowed
Arun Kumar Mowar Vs Madan Pd. Singh Mowar @ Madan Prasad Singh
Patna High Court · (2016) 2 BBCJ 48
Arbitration and Conciliation Act, 1996 - Section 34
High Courts25 Feb 2016Dismissed
Commissioner of Central Excise, Patna Vs Bata India Ltd.
Patna High Court · (2016) 336 ELT 198