COURT ARCHIVE

Patna High Court judgments, 2017

713 judgments · page 10 of 36

High Courts04 Sept 2017

Vivek Singh Vs The State Of Bihar & Ors.

Patna High Court · (2017) 09 PAT CK 0005

Constitution of India, Article 14, Article 226, Article 298 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonom

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High Courts01 Sept 2017Allowed

BALESHWAR SINGH SON OF RAMJANAM SINGH Vs THE STATE OF BIHAR

Patna High Court · (2017) 09 PAT CK 0003

Code of Criminal Procedure, 1973, Section 313, Section 156(3) - Power to examine the accused - Police officers power to Investigate cognizable caseIndian Penal Code, 1860<

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High Courts01 Sept 2017Disposed off

Bithan Prakhand Matasyajeevi Sahyog Samiti Ltd. Vs The State Of Bihar

Patna High Court · (2017) 09 PAT CK 0002

Constitution of India, Article 226 - Power of High Courts to Issue certain writsBihar Co-operative Societies Act, 1935, Section 11B

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High Courts01 Sept 2017Allowed

Niranjan Das son of Late Ram Chandar Ram Resident Vs Khalilur Rahman, Mutawalli

Patna High Court · (2017) 09 PAT CK 0001

Waqf Act, 1995, Section 83 - Constitution of Tribunals, etc

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High Courts31 Aug 2017Disposed off

Rajendra Manjhi, son of Lte Baldeo Manjhi Vs The State of Bihar

Patna High Court · (2017) 08 PAT CK 0028

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High Courts30 Aug 2017Allowed

RANGLAL PASWAN SON OF LATE LALLAN PASWAN Vs THE STATE OF BIHAR

Patna High Court · (2017) 08 PAT CK 0039

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 147, Section 149, Se

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High Courts30 Aug 2017Allowed

Sudha Devi Wife of Late Krishna Prasad Vs State of Bihar

Patna High Court · (2017) 08 PAT CK 0038

Indian Penal Code, 1860, Section 34, Section 323, Section 341, Section 498(A) - Acts done by several persons in furtherance of common intention - Punis

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High Courts30 Aug 2017Allowed

Mukesh Kumar Pandey & Ors Vs The State of Bihar & Ors

Patna High Court · (2017) 08 PAT CK 0037

Constitution of India, Article 226, Article 40 - Power of High Courts to Issue certain writs - Organisation of village panchayatsBihar Panchayat Raj Act, 2006,

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High Courts25 Aug 2017Dismissed