COURT ARCHIVE

Patna High Court judgments, 2017

713 judgments · page 19 of 36

High Courts03 May 2017Dismissed

Binod Yadav Son of late Baleshwar Yadav Vs The State of Bihar

Patna High Court · (2017) 05 PAT CK 0015

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34, Sect

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High Courts03 May 2017

Arun Kumar Singh Vs The Bihar State Electricity Board and Ors.

Patna High Court · (2017) 05 PAT CK 0014

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High Courts03 May 2017

Kanhaiya Ram S/O Sri Padarath Ram Vs The Union of India

Patna High Court · (2018) 1 PLJR 110

Industrial Disputes Act, 1947, Section 25F - Conditions precedent to retrenchment of workmenCentral Civil Services (Classification, Control and Appeal) Rules, 1965, R

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High Courts02 May 2017

Shital Das Yadav Vs The State of Bihar

Patna High Court · (2017) 05 PAT CK 0012

Indian Penal Code, 1860, Section 34, Section 34, Section 34, Section 34, Section 34, Section 34,

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High Courts02 May 2017Dismissed

Laxman Singh Vs Basistha Pathak S/o Late Baleshwar Pathak

Patna High Court · (2017) 05 PAT CK 0011

Code of Civil Procedure, 1908, Order 22Rule 4(4)

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High Courts02 May 2017Disposed off

Daneshwar Sada, S/o Ritu Sada Vs The Department of Food and Consumer Protection

Patna High Court · (2017) 05 PAT CK 0010

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High Courts02 May 2017

Shital Das Yadav Vs State of Bihar

Patna High Court · (2017) 05 PAT CK 0009

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 34, Section 323, Sect

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High Courts02 May 2017Disposed off

Kamladityya Constructions Pvt. Ltd. Vs The State of Bihar

Patna High Court · (2017) 05 PAT CK 0008

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High Courts01 May 2017Dismissed

Bhageran Ram S/O Late Nathun Rai R/O Village Vs The State of Bihar

Patna High Court · (2017) 05 PAT CK 0007

Indian Penal Code, 1860, Section 304B - Dowry deathEvidence Act, 1872, Section 32 - Case in which statement of relevant fact by person who is dead or cannot be found,

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High Courts01 May 2017Disposed off

Rajeev Kumar Sinha Vs The State of Bihar and others

Patna High Court · (2017) 05 PAT CK 0006

Code of Criminal Procedure, 1973, Section 125, Section 125(4) - Order for maintenance of wives, children and parents - Order for maintenance of wives, children and parents

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High Courts01 May 2017Disposed off

Arbind Kumar Sharma Vs The State of Bihar

Patna High Court · (2017) 05 PAT CK 0005

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts01 May 2017Disposed off

Bihar Bhoodan Yagna Committee Karykarta Sangh Vs The State of Bihar

Patna High Court · (2017) 05 PAT CK 0004

Bihar Bhoodan Yagna Act, 1954, Section 3, Section 3, Section 4, Section 4, Section 24, Section 24

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High Courts01 May 2017Disposed off

Shobha Rani, W/o Bijay Yadav Vs The State of Bihar

Patna High Court · (2017) 05 PAT CK 0003

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High Courts01 May 2017Dismissed

The Union of India through the General Manager & Anr Vs Sri Sanjay Kumar

Patna High Court · (2017) 05 PAT CK 0002

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High Courts01 May 2017Dismissed

Sujata Kumari Vs The State of Bihar

Patna High Court · (2017) 05 PAT CK 0001

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High Courts28 Apr 2017Dismissed

Maharana Pratap Singh, S/o Late Baudh Singh Vs Allahabad Bank & Ors.

Patna High Court · (2017) 04 PAT CK 0054

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 13(2), Section 13(4) - Enforcement of security interest - Enforcement of security

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High Courts28 Apr 2017