High Courts19 Jun 2017
Mukesh Kumar Pandey & Ors. Vs The State of Bihar
Patna High Court · (2017) 06 PAT CK 0007
Bihar Panchayat Raj Act, 2006, Section 40(4) -Bihar Panchayat Election Rules, 2006, Rule 87
COURT ARCHIVE
Patna High Court judgments, 2017
713 judgments · page 16 of 36
High Courts19 Jun 2017
Amar Nath Sharma & Ors Vs Babli Tiwari & Ors.
Patna High Court · (2017) 06 PAT CK 0006
Specific Relief Act, 1963, Section 31 - When cancellation may be orderedBihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956, Section 4(c)
High Courts19 Jun 2017Disposed off
Rajendra Nath Trivedi Son of Late Kamalsharan Vs The State of Bihar
Patna High Court · (2017) 06 PAT CK 0005
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 34,
High Courts19 Jun 2017Dismissed
Basant Raj son of Aditya Kumar Vs The Union of India
Patna High Court · (2017) 06 PAT CK 0004
High Courts30 May 2017Dismissed
Mantu Sharma @ Praduman Sharma Vs The State of Bihar
Patna High Court · (2017) 05 PAT CK 0074
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtIndian Penal Code
High Courts29 May 2017Allowed
Shubham Kumar, Son of Sri Rajendra Singh Vs The State of Bihar
Patna High Court · (2017) 05 PAT CK 0073
Indian Penal Code, 1860, Section 272, Section 273 - Adulteration of food or drink intended for sale - Sale of noxious food or drinkJuvenile Justice (Care and Protection of
High Courts29 May 2017Allowed
Jayachandran T., Son of Shri P. Thiruvengadam Vs The State of Bihar
Patna High Court · (2017) 05 PAT CK 0072
Indian Penal Code, 1860, Section 420, Section 406, Section 415, Section 419 - Cheating and dishonestly inducing delivery of property - Punishment for
High Courts25 May 2017Allowed
Mohd. Arif Hussain Son of Late Md. Gyas Vs The State of Bihar
Patna High Court · (2017) 05 PAT CK 0071
High Courts24 May 2017Dismissed
Om Prakash Chowrasia S/O Late Dhuplal Chowrasia Vs The State of Bihar
Patna High Court · (2017) 05 PAT CK 0070
High Courts24 May 2017Allowed
Madhukar Anand, S/O Birendra Kumar Sharma Vs The State of Bihar
Patna High Court · (2017) 05 PAT CK 0069
Code of Criminal Procedure, 1973, Section 482, Section 202 - Saving of inherent powers of High Court - Postponement of issue of processIndian Penal Code, 1860,
High Courts24 May 2017
Shambhu Sharan Paswan S/o Ram Lakhan Paswan Vs The State of Bihar
Patna High Court · (2017) 05 PAT CK 0068
High Courts23 May 2017Allowed
Kamlesh Yadav Son of Sri Sitaram Yadav Vs The State Of Bihar
Patna High Court · (2017) 05 PAT CK 0067
Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 302, Section 447,
High Courts23 May 2017Dismissed
Md. Jahid Mian Son of Md. Zulfikar Mian Vs The State of Bihar
Patna High Court · (2017) 05 PAT CK 0066
Indian Penal Code, 1860, Section 147, Section 324, Section 307, Section 148, Section 149, Section 109,
High Courts22 May 2017Dismissed
Dilip Paswan Son of Bhothar Paswan @ Bharat Paswan Vs The State of Bihar
Patna High Court · (2017) 05 PAT CK 0065
Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,
High Courts22 May 2017Disposed off
Raghubir Choudhary, S/O Late Devilal Choudhary Vs The State Of Bihar
Patna High Court · (2017) 05 PAT CK 0064
High Courts22 May 2017Dismissed
Mahesh Bahadur Singh, s/o Dhir Bahadur Singh Vs The State of Bihar
Patna High Court · (2017) 05 PAT CK 0063
Code of Criminal Procedure, 1973, Section 482, Section 319, Section 202 - Saving of inherent powers of High Court - Power to proceed against other persons appearing to be
High Courts22 May 2017
Ram Dulari Devi Wife of late Dahin Ram Gram Vs The State of Bihar
Patna High Court · (2017) 05 PAT CK 0062
High Courts19 May 2017Allowed
Renu Gupta & Ors Vs Rajendra Purbey & Ors
Patna High Court · (2017) 05 PAT CK 0061
Hindu Succession Act, 1956, Section 14(1), Section 14(2) - Property of a female Hindu to be her absolute property - Property of a female Hindu to be her absolute property
High Courts19 May 2017Allowed
Ashok Kumar Vs Smt. Kumari Bachchi Devi @ Bina Roy
Patna High Court · (2017) 05 PAT CK 0060
Evidence Act, 1872, Section 4, Section 112 - "May presume" - Birth during marriage, conclusive proof of legitimacyHindu Marriage Act, 1955, Section 13
High Courts18 May 2017
Ind-Swift Ltd & Ors Vs The State of Bihar & Anr
Patna High Court · (2017) 05 PAT CK 0059
Code of Criminal Procedure, 1973, Section 482, Section 155(2), Section 156(1) - Saving of inherent powers of High Court - Information as to non-cognizable cases and Invest