High Courts09 Mar 2017Dismissed
Ishwar Chandra Bhagat S/O Late Satyanarayan Bhagat Resident Vs The Hindustan Petroleum Corporation Ltd.,
Patna High Court · (2017) 03 PAT CK 0012
COURT ARCHIVE
Patna High Court judgments, 2017
713 judgments · page 25 of 36
High Courts08 Mar 2017Allowed
Rajeev Kumar @ Rajiv Kumar Vs Sate of Bihar
Patna High Court · (2017) 1 BBCJ 525 : (2017) 2 BLJud 93 : (2017) 2 ECrC 628 : (2017) 1 PCCR 410
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 14A, Section 3(1)(x)
High Courts08 Mar 2017Allowed
Jitendra Singh Vs The State of Bihar
Patna High Court · (2017) 3 Crimes 324 : (2017) 1 BBCJ 496 : (2017) 2 ECrC 584 : (2017) 2 PLJR 480
Bihar Excise (Amendment) Act, 2016 — Section 47, 47(a), 53(b), 54, 68(G)Code Of Criminal Procedure, 1973 — Section 362
High Courts08 Mar 2017Dismissed
The Vice Chanellor, Rajendra Agriculture University Vs Priyatosh Kumar Priyadarshi S/O Shri Indra Deo Singh
Patna High Court · (2017) 03 PAT CK 0011
High Courts08 Mar 2017Dismissed
Akhilesh Mishra @ Akhilesh Kumar Mishra Vs The State Of Bihar
Patna High Court · (2017) 03 PAT CK 0010
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34 - Punishment for murde
High Courts07 Mar 2017Dismissed
Pradeep Rai Vs The State of Bihar
Patna High Court · (2017) 1 BBCJ 494 : (2017) 2 PLJR 486
High Courts07 Mar 2017Dismissed
Suresh Kumar Vs Jhotil Singh
Patna High Court · (2017) 2 BLJud 108
Specific Relief Act, 1963 - Section 31, Section 34
High Courts07 Mar 2017Dismissed
Sanju Devi @ Kumari Rubi Vs State of Bihar
Patna High Court · (2017) CriLJ 2305
Criminal Procedure Code, 1973 (CrPC) - Section 438Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 18, Section 3(2)(v), Section 8(c)
High Courts07 Mar 2017Dismissed
Dina Nath Chamar Vs The State of Bihar
Patna High Court · (2017) 2 BLJud 168 : (2017) 1 PCCR 454
Criminal Procedure Code, 1973 (CrPC) - Section 311
High Courts07 Mar 2017Dismissed
Bihar College of Pharmacy Vs State of Bihar
Patna High Court · (2017) 1 BBCJ 516 : (2017) 153 FLR 369 : (2017) LIC 1702 : (2017) 2 PLJR 546
Industrial Disputes Act, 1947 — Section 2(j), 2(s), 33(c)(2)Industrial Disputes (Amendment) Act, 1982 — Section 1(2), 2(j)
High Courts07 Mar 2017Disposed off
Ram Videshi Singh College Vs The State of Bihar
Patna High Court · (2017) 03 PAT CK 0009
High Courts06 Mar 2017Dismissed
Siko Singh Vs The State of Bihar
Patna High Court · (2017) 2 ECrC 525
Penal Code, 1860 (IPC) - Section 376, Section 377
High Courts06 Mar 2017Disposed off
Mohan Miskar Vs The State of Bihar
Patna High Court · (2017) 3 Crimes 446 : (2017) 1 BBCJ 486 : (2017) 2 ECrC 532 : (2017) 3 PLJR 862
Indian Penal Code, 1860 — Section 34, 211, 302Code Of Criminal Procedure, 1973 — Section 432, 432(2)
High Courts06 Mar 2017Dismissed
The Union of India Vs Bijay Kumar Srivastava
Patna High Court · (2017) 03 PAT CK 0008
High Courts06 Mar 2017Allowed
Bank Of India And Ors Vs Union Of India And Ors
Patna High Court · (2017) 154 FLR 538 : (2017) LabIC 2093 : (2017) 4 LLN 259 : (2017) LLR 625 : (2017) 2 PLJR 184
Industrial Dispute Act, 1947 — Section 10(1)(d), 11(A)
High Courts06 Mar 2017Allowed
Manoj Kumar Vs The State of Bihar
Patna High Court · (2017) 03 PAT CK 0006
Bihar Panchayat Elementary Teacher (Employment and Service Conditions) Rule, 2012, Rule 15
High Courts03 Mar 2017Dismissed
Asgar Mian @ Asgar Ali Vs The State of Bihar
Patna High Court · (2017) 2 ECrC 534
Penal Code, 1860 (IPC) - Section 304
High Courts03 Mar 2017Dismissed
Md. Nadeem Iqbal @ Nadeem Iqwal @ Arman Vs State of Bihar
Patna High Court · (2017) 173 AIC 575 : (2017) 1 BBCJ 468 : (2017) 2 BLJud 69 : (2017) 2 ECrC 519 : (2017) 1 PCCR 400
Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 52, Section 7AJuvenile Justice (Care and Protection of Children) Rules, 2007 - Rule 12(3)
High Courts03 Mar 2017Allowed
Milan Singh Vs State of Bihar
Patna High Court · (2017) 2 BLJud 89 : (2017) 1 PCCR 407
Penal Code, 1860 (IPC) - Section 34, Section 364A
High Courts03 Mar 2017Allowed
Bimal Kumari Vs State of Bihar
Patna High Court · (2017) 2 BLJud 95 : (2017) 1 PCCR 386
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 500