High Courts13 Apr 2017Dismissed
Rita Devi sife fo Nand Kishr Sah Vs Shobha Devi wife of Sri Upendra Kumar Singh
Patna High Court · (2017) 04 PAT CK 0023
Constitution of India, Article 227 - Power of superintendence over all courts by the High Court
COURT ARCHIVE
Patna High Court judgments, 2017
713 judgments · page 21 of 36
High Courts13 Apr 2017Disposed off
Naresh Chandra Prasad Son of Sri Lachhuman Ram Vs The State of Bihar
Patna High Court · (2017) 04 PAT CK 0021
High Courts12 Apr 2017Dismissed
MIRDUL KUMAR SAHANI Vs UNION OF INDIA & ORS.
Patna High Court · AIR 2017 Pat 180 : (2017) 3 PLJR 846
Constitution Of India, 1950 — Article 14, 16Homoeopathy Central Council Act, 1973 — Section 3, 7(1)Indian Medicine Central Council Act, 1970 — Section 7
High Courts12 Apr 2017Dismissed
Sudama Choudhary S/o Laxman Choudhary Vs The State Of Bihar
Patna High Court · (2017) 3 PLJR 503
Code Of Criminal Procedure, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 106Indian Penal Code 1860, (IPC) — Section 34, 302
High Courts11 Apr 2017Dismissed
Nandu Sah, son of Sri Ram Chandra Sah Vs The State of Bihar
Patna High Court · (2017) 04 PAT CK 0018
Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,
High Courts11 Apr 2017
Ram Lalit Singh Vs The State of Bihar & Ors
Patna High Court · (2017) 04 PAT CK 0017
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtCode of Criminal
High Courts11 Apr 2017Dismissed
Usha Bharti Wife Of Shri Dinesh Kumar Ram Vs The State Of Bihar
Patna High Court · (2017) 04 PAT CK 0016
High Courts11 Apr 2017Dismissed
Pramila Singh Wife of Sri Anil Singh Vs The State of Bihar
Patna High Court · (2017) 04 PAT CK 0015
High Courts11 Apr 2017Dismissed
Bihar State Industrial Development Vs Employees Provident Fund Organization & Anr
Patna High Court · (2017) 154 FLR 534 : (2017) 154 FLR 88 : (2017) 3 LLJ 174 : (2017) LLR 605 : (2017) LLR 738 : (2017) 2 PLJR 551
Employees'' Provident Fund Appellate Tribunal (Procedure) Rules, 1997 — Rule 7(2)Central Excise Act, 1944 — Section 35(H)(1)Employees' Provident Funds And Miscellaneous Provisions Act, 1952 — Section 7(1), 14(B)
High Courts10 Apr 2017Allowed
Manager Yadav Vs Union of India
Patna High Court · (2017) AIR(Patna) 99 : (2017) 2 BLJud 313 : (2017) 3 PLJR 424
Indian Penal Code, 1860 — Section 126, 395
High Courts08 Apr 2017Dismissed
Sharda Devi wife of Late Prem Chand Upadhaya Vs The State of Bihar
Patna High Court · (2017) 3 PLJR 245
High Courts08 Apr 2017Allowed
Chandrabali Thakur S/o Late Sadhu Sharan Thakur Vs The State of Bihar
Patna High Court · (2017) 04 PAT CK 0012
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 417,
High Courts08 Apr 2017Allowed
Raju Singh S/O Late Ram Narayan Singh Resident Vs The State Of Bihar
Patna High Court · (2017) 04 PAT CK 0011
Code of Criminal Procedure, 1973, Section 173(2) - Report of police officer on completion of InvestigationIndian Penal Code, 1860, Section 34, Section
High Courts07 Apr 2017Allowed
Jitendra Prasad Son of Ram Prasad Vs The State of Bihar
Patna High Court · (2017) 04 PAT CK 0010
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 307, Section 323, Se
High Courts06 Apr 2017Allowed
Krishnadeo Lal Vs State of Bihar
Patna High Court · (2017) CriLJ 2511 : (2017) 3 PLJR 431
Indian Penal Code, 1860 — Section 363, 364, 511Code Of Criminal Procedure, 1973 — Section 313
High Courts06 Apr 2017Dismissed
Mirjiaul Haque Vs State of Bihar
Patna High Court · (2017) 2 BLJud 225
Penal Code, 1860 (IPC) - Section 120B, Section 366A, Section 372, Section 376
High Courts06 Apr 2017Allowed
Vishwanath Chaudhary and Ors. Vs The State of Bihar and Anr.
Patna High Court · (2017) 2 PLJR 871
Code Of Criminal Procedure, 1973 — Section 200, 202, 482Indian Penal Code, 1860 — Section 115, 415, 420Negotiable Instrument Act, 1881 — Section 138, 138(c), 142
High Courts06 Apr 2017Dismissed
Kapil Deo Sahani, Son of Late Laddu Lal Sahani Vs The State of Bihar
Patna High Court · (2017) 3 PLJR 68
Bihar Municipal Act, 2007 — Section 12Bihar Municipal Election Rules, 2007 — Rule 29, 29(2)(iv)(iii)
High Courts06 Apr 2017Disposed off
Ram Pravesh Singh, Son of Late Babu Ram Singh Vs The State of Bihar
Patna High Court · (2017) 04 PAT CK 0007
High Courts04 Apr 2017Allowed
Tribhuwan Kumar Mishra Vs State of Bihar
Patna High Court · (2017) 2 BLJud 239
Criminal Procedure Code, 1973 (CrPC) - Section 482