High Courts04 Apr 2017Dismissed
Manoj Kumar Vs State of Bihar
Patna High Court · (2017) AIR(Patna) 97 : (2017) 2 BLJud 217
Bihar Municipal Act, 2007 - Section 12Bihar Municipal Election Rules, 2007 - Rule 31
COURT ARCHIVE
Patna High Court judgments, 2017
713 judgments · page 22 of 36
High Courts04 Apr 2017
Purushottam Narayan Singh & Ors Vs Narendra Kumar Srivastava & Ors
Patna High Court · (2017) 04 PAT CK 0006
Code of Criminal Procedure, 1973, Section 397, Section 401, Section 193, Section 195(1), Section 195, Section 34
High Courts04 Apr 2017Allowed
Mritunjay Kumar Mandal Son of Brahmdeo Mandal Vs The State of Bihar
Patna High Court · (2017) 04 PAT CK 0005
Code of Criminal Procedure, 1973, Section 313, Section 53A - Power to examine the accused - Examination of person accused of rape by medical practitionerIndian Penal Code,
High Courts03 Apr 2017
Tarkeshwar Ram Son Of Late Buddha Ram Vs The State Of Bihar
Patna High Court · (2017) 04 PAT CK 0004
High Courts03 Apr 2017Allowed
Upendra Singh Vs The State of Bihar
Patna High Court · (2017) 04 PAT CK 0003
High Courts03 Apr 2017
The Bihar State Pollution Control Board Vs The Union of India
Patna High Court · (2017) 04 PAT CK 0002
Constitution of India, Article 226, Article 226, Article 254, Article 254 - Power of High Courts to Issue certain writs - Power of High Courts to Issu
High Courts03 Apr 2017
Deepak Kumar Vs The State of Bihar
Patna High Court · (2017) 04 PAT CK 0001
Constitution of India, Article 342, Article 341 (2) - Scheduled Tribes - Scheduled CastesBihar State Commission for Backward Classes Act, 1993, Section
High Courts31 Mar 2017Allowed
M/s Vishnu Sugar Mills Ltd., Vs The State of Bihar & Ors.
Patna High Court · (2017) 03 PAT CK 0048
High Courts30 Mar 2017Allowed
State Bank of India Vs The Union of India
Patna High Court · (2017) 2 PLJR 471
Constitution of India, 1950 - Article 226State Bank of India Employees Pension Fund Rules, 1955 - Rule 7, Rule 8
High Courts29 Mar 2017
Murshid Alalm Son of Rahmuddin, Vs The State of Bihar Ors.
Patna High Court · (2017) 03 PAT CK 0087
High Courts29 Mar 2017Allowed
Firoj Mian Son of Syed Rien Resident of Village Kochas Vs The State Of Bihar
Patna High Court · (2017) 03 PAT CK 0086
Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 302 - Punishment for murder
High Courts29 Mar 2017Disposed Off
Ramadhar Singh Vs Raj Mangal Singh
Patna High Court · (2017) AIR(Patna) 83
Arbitration and Conciliation Act, 1996 - Section 11, Section 8
High Courts28 Mar 2017Dismissed
Shailendra Kumar & Ors. Vs The State of Bihar
Patna High Court · (2017) 03 PAT CK 0085
Code of Civil Procedure, 1908, Order 7Rule 11(d), Order 8Rule 10 -Limitation Act, 1963, Section 3, Article 5
High Courts27 Mar 2017Dismissed
Umesh Kumar Nirmal, S/o Sri Jagannath Prasad Vs The State of Bihar
Patna High Court · (2017) 03 PAT CK 0084
High Courts27 Mar 2017
Dr. Rabindra Prasad Vs The State of Bihar & Ors
Patna High Court · (2017) 03 PAT CK 0083
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts27 Mar 2017Disposed off
Sri Lakshmi Narayan Trust @ Chorout Math Vs The State of Bihar & Ors.
Patna High Court · (2017) 03 PAT CK 0082
Constitution of India, Article 226 -Bihar Land Ceiling Act, 1961, Section 11(1), Section 45B
High Courts24 Mar 2017Dismissed
Om Prakash Singh Vs The State of Bihar
Patna High Court · (2017) 03 PAT CK 0081
Code of Criminal Procedure, 1973, Section 4, Section 5 - Trial of offences under the Indian Penal Code and other laws - SavingPrevention of Corruption Act, 1988,
High Courts24 Mar 2017
Munmun Kumari W/o Rakesh Vs The State of Bihar
Patna High Court · (2017) 03 PAT CK 0080
High Courts24 Mar 2017Dismissed
Chaturbhuj Choudhary Vs The State of Bihar
Patna High Court · (2017) 03 PAT CK 0079
High Courts24 Mar 2017Allowed
Dr. Ripusudan Shrivastava @ Ripusudan Prasad Shrivastava Vs The State of Bihar
Patna High Court · (2017) 03 PAT CK 0078
Code of Criminal Procedure, 1973, Section 156(3) - Police officers power to Investigate cognizable caseIndian Penal Code, 1860, Section 120B, Section