High Courts18 Mar 2017Dismissed
Kamal Kishore Prasad Vs The State of Bihar
Patna High Court · (2017) 03 PAT CK 0053
Bihar and Orissa Municipal Act, 1922, Section 42(1)
COURT ARCHIVE
Patna High Court judgments, 2017
713 judgments · page 24 of 36
High Courts18 Mar 2017Disposed off
Jitendra Mistri Vs The State of Bihar
Patna High Court · (2017) 03 PAT CK 0052
High Courts18 Mar 2017Allowed
Vijay Kumar Singh & Ors. Vs The State of Bihar & Ors.
Patna High Court · (2017) 03 PAT CK 0051
Indian Penal Code, 1860, Section 420, Section 471, Section 467, Section 506, Section 511, Section 405,
High Courts17 Mar 2017Disposed Off
Nagendra Rai Vs The State of Bihar
Patna High Court · (2017) 2 PLJR 469
Criminal Procedure Code, 1973 (CrPC) - Section 167(2)
High Courts17 Mar 2017Disposed off
Nandu Jaiswal @ Nandu Prasad Jaiswal Vs The State of Bihar & Ors.
Patna High Court · (2017) 03 PAT CK 0050
High Courts17 Mar 2017Disposed off
Managing Director Biscomaun Vs Ram Baran Prasad S/O Late Ram Kishun Mahton Resident
Patna High Court · (2017) 03 PAT CK 0049
High Courts16 Mar 2017Allowed
Lalita Devi Vs The State of Bihar
Patna High Court · (2017) 2 PLJR 466
Constitution of India, 1950 - Article 226
High Courts16 Mar 2017Dismissed
Bihar State Hydro Electric Power Corporation Ltd. Vs State of Bihar
Patna High Court · (2017) 153 FLR 530
Constitution of India, 1950 - Article 226Trade Unions Act, 1926 - Section 10
High Courts16 Mar 2017Dismissed
RAJEEV PRASAD Vs STATE OF BIHAR & ORS
Patna High Court · (2017) 03 PAT CK 0036
Constitution of India, Article 300A - Persons not to be deprived of property save by authority of lawRegistration Act, 1908, Section 17 - Documents of which registrati
High Courts16 Mar 2017Disposed off
Rajiv Kumar Ranjan S/o Shri Jaynath Prasad Yadav Vs Sangita Kumari, S/o Sri Govind Prasad Yadav
Patna High Court · (2017) 03 PAT CK 0035
Family Courts Act, 1984, Section 19(4) - Appeal
High Courts16 Mar 2017Dismissed
Sujata Kumari Vs The State of Bihar
Patna High Court · (2017) 03 PAT CK 0033
High Courts15 Mar 2017Dismissed
Mrs. Pramiti Bose Vs Mr. Kabir Shankar Bose
Patna High Court · (2017) 2 BLJud 207 : (2017) 2 DMC 197
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11Constitution of India, 1950 - Article 227Hindu Marriage Act, 1955 - Section 12(1)(c), Section 12(2)(a)
High Courts15 Mar 2017Dismissed
Ganpat Mauar @ Ganpati Mauar Vs The State of Bihar
Patna High Court · (2017) 03 PAT CK 0043
Code of Criminal Procedure, 1973, Section 397, Section 401, Section 398, Section 319, Section 300(5) - Calling for records to exe
High Courts15 Mar 2017
Ratichandra Mandal Vs The State of Bihar & Ors
Patna High Court · (2017) 03 PAT CK 0042
Code of Criminal Procedure, 1973, Section 145, Section 147, Section 145(1), Section 107, Section 147(1), Section
High Courts15 Mar 2017
Arwind Kumar & others Vs State of Bihar & others
Patna High Court · (2017) 03 PAT CK 0041
High Courts15 Mar 2017Dismissed
Arvind Kumar Prasad Vs Geeta Prasad
Patna High Court · (2017) 173 AIC 585 : (2017) 2 BLJud 155 : (2017) 2 KerLJ 9 : (2017) 2 PLJR 482
Hindu Marriage Act, 1955 - Section 13(1)(ia)
High Courts10 Mar 2017Allowed
Rashda Khatoon Vs State of Bihar
Patna High Court · (2017) LIC 1955
Bihar Pension Rules, 1950 - Rule 139, Rule 43(b)Constitution of India, 1950 - Article 226, Article 309
High Courts10 Mar 2017Dismissed
Nasima Khatoon Vs State of Bihar
Patna High Court · (2017) AIR(Patna) 68 : (2017) 2 PLJR 205
Constitution Of India, 1950 — Article 226Bihar Municipal No Confidence Motion Process Rules, 2010 — Rule 2(i), 2(iii)Evidence Act, 1872 — Section 106
High Courts09 Mar 2017Dismissed
Lakshman Tatma Vs The State of Bihar
Patna High Court · (2017) 03 PAT CK 0014
High Courts09 Mar 2017
Mojamil Shekh & Anr Vs The State of Bihar
Patna High Court · (2017) 03 PAT CK 0013
Code of Criminal Procedure, 1973, Section 313, Section 428 - Power to examine the accused - Period of detention undergone by the accused to be set off against the sentence of imprisonment