COURT ARCHIVE

Patna High Court judgments, 2017

713 judgments · page 18 of 36

High Courts11 May 2017Dismissed

Syndicate Bank through its Regional Manager Vs Rajesh Kumar

Patna High Court · AIR 2017 Pat 126 : (2017) 3 BC 471 : (2017) 4 PLJR 98

Code Of Civil Procedure, 1908 (CPC) — Order 5 Rule 19(A)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(3A), 13(4), 14(2), 14(1), 14(2)

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High Courts11 May 2017Dismissed

Sapna Singh Vs The State of Bihar & Anr

Patna High Court · AIR 2017 Pat 129 : (2017) 2 PLJR 948

Constitution Of India, 1950 — Article 13, 13(2), 14, 15, 15(1), 15(4), 16(4), 19(1), 19(1)(d), 19(1)(g), 21, 29, 38, 46, 141

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High Courts11 May 2017Disposed off

Manoj Kumar Rawat @ Manoj Rawat Vs District Selection Committee, Jamui

Patna High Court · (2017) 05 PAT CK 0036

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High Courts11 May 2017Disposed off

Tarachand Kapri @ Taranand Kapri @ Karo Kapri Vs The State of Bihar

Patna High Court · (2017) 05 PAT CK 0035

Indian Penal Code, 1860, Section 302, Section 149 - Punishment for murder - Every member of unlawful assembly guilty of offence committed in prosecution of common object

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High Courts10 May 2017Dismissed

BIHAR STATE SCHEDULED CASTE CO-OPERATIVE DEVELOPMENT CORPORATION LIMITED Vs EMPLOYEES PROVIDENT FUND ORGANIZATION & ORS.

Patna High Court · (2017) 05 PAT CK 0034

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High Courts10 May 2017

Vijay Kumar Bharti Son Of Shri Krishna Dev Prasad Resident Vs The State Of Bihar

Patna High Court · (2017) 05 PAT CK 0033

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtDrugs and Cosmetics Act, 1940, Section 28, Section 18(a),

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High Courts10 May 2017Allowed

Sheo Ranjan Son Of Rajendra Prasad Resident Vs The State Of Bihar

Patna High Court · (2017) 05 PAT CK 0032

Indian Penal Code, 1860, Section 420, Section 468, Section 467, Section 469 - Cheating and dishonestly inducing delivery of property - Forgery for pur

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High Courts10 May 2017Allowed

Dr. Syed Mohhammad Azfar Vs The State of Bihar & Anr

Patna High Court · (2017) CriLJ 3731 : (2017) 4 PLJR 101

Code Of Criminal Procedure, 1973 (CrPC) — Section 482Indian Penal Code 1860, (IPC) — Section 34, 320, 323, 342, 427, 504, 506

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High Courts10 May 2017Allowed

Ram Niwas Giri @ Ram Niwas Gosai Vs The State of Bihar

Patna High Court · (2017) 2 PLJR 923

Code Of Criminal Procedure, 1973 (CrPC) — 192, 202, 204, 482Indian Penal Code 1860, (IPC) — 34, 323, 379

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High Courts10 May 2017Allowed

Ajit Kumar, S/o Basudeo Prasad Vs The State of Bihar

Patna High Court · (2017) 05 PAT CK 0029

Code of Criminal Procedure, 1973, Section 482, Section 320 - Saving of inherent powers of High Court - Compounding of offencesIndian Penal Code, 1860,

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High Courts10 May 2017Dismissed

Naresh Sah @ Ram Naresh Sah Vs The State of Bihar

Patna High Court · (2017) 2 PLJR 534

Code Of Criminal Procedure, 1973 (CrPC) — Section 313, 428Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 23(C), 43, 52(A), 53, 55

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High Courts09 May 2017Allowed

Ashutosh Kumar Lakhotia Vs The State of Bihar & Anr

Patna High Court · (2018) CriLJ 572 : (2017) 3 PLJR 169

Code Of Criminal Procedure, 1973 (CrPC) — Section 468, 469, 470, 472, 473, 482Essential Commodities Act, 1955 — Section 3, 3(a), 3(2)(a), 3(2)(h), 3(2)(i), 7, 7(1)(c)(i)7(1)(a)(i)

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High Courts08 May 2017Dismissed