High Courts27 Apr 2017
Pradip Kumar Byahut Vs The State of Bihar
Patna High Court · (2017) 04 PAT CK 0049
COURT ARCHIVE
Patna High Court judgments, 2017
713 judgments · page 20 of 36
High Courts26 Apr 2017Dismissed
Dr. Dig Vijay Narayan Singh Son of Sri Shyam Narayan Singh Vs The State of Bihar
Patna High Court · (2017) 04 PAT CK 0048
High Courts26 Apr 2017Allowed
Madan Chaudhary S/O Late Sheo Bachan Chaudhary Vs The State Of Bihar
Patna High Court · (2017) 04 PAT CK 0047
Indian Penal Code, 1860, Section 302 - Punishment for murderArms Act, 1959, Section 27 - Punishment for using arms, etc
High Courts25 Apr 2017Dismissed
Brahmanand Singh, son of Sri Sadhu Sharan Singh Vs The State of Bihar, & Ors.
Patna High Court · (2017) 04 PAT CK 0046
Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regionsHaryana Panchayati Raj Act, 1994
High Courts25 Apr 2017Dismissed
Jitendra Prasad Singh Vs The State of Bihar & Ors.
Patna High Court · (2017) 04 PAT CK 0045
Code of Civil Procedure, 1908, Order 8Rule 10 -Limitation Act, 1963, Section 3, Article 18 - Bar of limitation - Effect of acknowledgmen
High Courts25 Apr 2017Allowed
Kumarjee Jha S/O Bauajee Jha Vs The State Of Bihar
Patna High Court · (2017) 04 PAT CK 0044
Code of Criminal Procedure, 1973, Section 482, Section 120B, Section 37, Section 34, Section 147, Section 324
High Courts25 Apr 2017
Bastha Primary Agriculture Credit Cooperative Society Ltd. Vs The State of Bihar
Patna High Court · (2017) 04 PAT CK 0043
High Courts24 Apr 2017Allowed
Pappu Yadav, Son Of Jodha Yadav Vs The State Of Bihar
Patna High Court · (2017) 04 PAT CK 0042
Indian Penal Code, 1860, Section 302, Section 147, Section 148, Section 149 - Punishment for murder - Punishment for rioting - Rioting, armed with dea
High Courts24 Apr 2017
Bijendra Kumar, Son of late Ram Lakshan Rai Vs The State of Bihar
Patna High Court · (2017) 04 PAT CK 0041
High Courts21 Apr 2017Disposed off
Shekhar Singh, S/o Late Ram Ran Vijay Singh Vs The State of Bihar
Patna High Court · (2017) 04 PAT CK 0027
High Courts21 Apr 2017Dismissed
Shiv Kumar Singh, Son of Late Sudama Singh Vs The State of Bihar
Patna High Court · (2017) 04 PAT CK 0026
High Courts21 Apr 2017Disposed off
Sudhir Kumar, S/o Late Raghunandan Prasad Yadav Vs The State of Bihar
Patna High Court · (2017) 04 PAT CK 0025
High Courts20 Apr 2017
David Peter son of late Peter John Vs The State of Bihar
Patna High Court · (2017) 04 PAT CK 0040
High Courts20 Apr 2017Dismissed
Abhimanyu Kumar Singh @ Abhimanu Singh Vs The State Of Bihar
Patna High Court · (2017) 04 PAT CK 0039
Indian Penal Code, 1860, Section 420, Section 468, Section 471, Section 467 - Cheating and dishonestly inducing delivery of property - Forgery for pur
High Courts19 Apr 2017Allowed
BISHNU KUMAR Vs STATE OF BIHAR
Patna High Court · (2017) 04 PAT CK 0032
Minimum Wages Act, 1948, Section 5(1), Section 20, Section 12(1), Section 18, Section 5, Section 12,
High Courts19 Apr 2017Allowed
Dipendra Bhushan, Son of Late Parmeshwar Dayal Vs The State of Bihar
Patna High Court · (2017) 04 PAT CK 0031
Code of Criminal Procedure, 1973, Section 190(1) - Cognizance of offences by MagistratesIndian Penal Code, 1860, Section 120B, Section 468,
High Courts19 Apr 2017Allowed
Sadhna Kumari wife of Shree Prakash Sharma, & Ors. Vs The Bihar State Food & Civil Supplies Corporation Limited, & Ors.
Patna High Court · (2017) 04 PAT CK 0030
Arbitration and Conciliation Act, 1996, Section 8, Section 12(5), Section 11(6) - Power to refer parties to arbitration where there is an arbitration agreement - Grounds for chall
High Courts19 Apr 2017Disposed off
Shankar Kumar @ Shankar Sonar S/o Sri Sheo Nandan Prasad Vs The State of Bihar
Patna High Court · (2017) 04 PAT CK 0029
Indian Penal Code, 1860, Section 420, Section 468, Section 471, Section 467, Section 34, Section 419,
High Courts17 Apr 2017Dismissed
Ashish Kumar Vs Vishundeo Prasad Singh
Patna High Court · (2017) 2 RSJ 301
Legal Services Authorities Act, 1987 - Section 22-A(b)
High Courts17 Apr 2017
Bihar Private Technical and Professional Institutions Association Vs State of Bihar
Patna High Court · (2017) 04 PAT CK 0028
Constitution of India, Article 14, Article 226 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Power of High Courts