High Courts13 Feb 2017Allowed
Devendra Prasad Singh Vs The State of Bihar
Patna High Court · (2017) LIC 1182 : (2017) 2 PLJR 56
Constitution Of India, 1950 — Article 309Bihar Service Code, 1950 — Rule 184
COURT ARCHIVE
Patna High Court judgments, 2017
713 judgments · page 29 of 36
High Courts13 Feb 2017Disposed off
Sudhanshu Kumar son of Sri Sanjay Singh Vs The Bihar School Examination Board
Patna High Court · (2017) 2 PLJR 135
High Courts13 Feb 2017Allowed
Vijay Laxmi Singh Vs The State of Bihar
Patna High Court · (2017) 2 BLJud 219 : (2017) 1 PCCR 470
Criminal Procedure Code, 1973 (CrPC) - Section 173, Section 207
High Courts13 Feb 2017Dismissed
Binod Singh Vs State of Bihar
Patna High Court · (2017) 2 BLJud 56
Bihar Panchayat Election Rules, 2006 - Rule 76Bihar Panchayat Raj Act, 2006 - Section 15Constitution of India, 1950 - Article 226
High Courts13 Feb 2017Dismissed
Bigan Bind Vs The State of Bihar
Patna High Court · (2017) 2 ECrC 384
Criminal Procedure Code, 1973 (CrPC) - Section 157, Section 164, Section 53APenal Code, 1860 (IPC) - Section 376
High Courts10 Feb 2017Allowed
Santosh Kumar Singh Vs State of Bihar
Patna High Court · (2017) 2 BLJud 167 : (2017) 2 PCCR 72
Criminal Procedure Code, 1973 (CrPC) - Section 482Negotiable Instruments Act, 1881 (NI) - Section 138, Section 147Penal Code, 1860 (IPC) - Section 418
High Courts10 Feb 2017Allowed
Ram Narain Sah Vs State of Bihar
Patna High Court · (2017) 2 BLJud 64 : (2017) 2 PCCR 58
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 323, Section 447, Section 504
High Courts10 Feb 2017Allowed
MANAGMENT OF BIHAR STATE ELECTRICITY BOARD Vs STATE OF BIHAR & ORS.
Patna High Court · (2017) 153 FLR 374 : (2018) 2 PLJR 352
Industrial Disputes Act, 1947, Section 10(1)(b) - Reference of disputes to Boards, Courts or Tribunals
High Courts09 Feb 2017Disposed Off
Shaikh Abdul Mannan Vs The State of Bihar
Patna High Court · (2017) LIC 1157
Bihar Pension Rules, 1950 - Rule 43(b)Constitution of India, 1950 - Article 226, Article 309
High Courts09 Feb 2017Dismissed
Shambhu Nath Vs The State of Bihar
Patna High Court · (2017) 2 BLJud 130 : (2017) 2 ECrC 269 : (2017) 2 PCCR 75
Criminal Procedure Code, 1973 (CrPC) - Section 397, Section 401Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 177, Section 209, Section 307, Section 341, Section 452, Section 468, Section 504
High Courts09 Feb 2017Allowed
Imran Alam Vs State of Bihar
Patna High Court · (2017) 2 BLJud 18
Constitution of India, 1950 - Article 226Right To Information Act, 2005 - Section 20
High Courts09 Feb 2017Disposed off
Nishant Kumar, Son of Sri Vimal Kumar Vs The State of Bihar
Patna High Court · (2017) 2 PLJR 70
High Courts08 Feb 2017Dismissed
Prabhat Zarda Factory India Pvt. Ltd. Vs Union of India
Patna High Court · (2017) 347 ELT 208 : (2017) 3 PLJR 57
Food Safety And Standards (Prohibition And Restrictions On Sales) Regulations, 2011 — Regulation 2.3.4Constitution Of India, 1950 — Article 14, 19(1)(a), 19(1) (g)Central Excise Act, 1944 — Section 3, 3A
High Courts08 Feb 2017Dismissed
Binod Yadav Son of Mahabir Yadav Vs State of Bihar
Patna High Court · (2017) 2 BLJud 103 : (2017) 1 PCCR 530
Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 302, Section 337Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 14, Section 3(2)(iv), Section 3(2)(v)
High Courts08 Feb 2017Dismissed
Hansraj Gond Vs State of Bihar
Patna High Court · (2017) 2 BLJud 50 : (2017) CriLJ 2530 : (2017) 2 ECrC 250 : (2017) 1 PCCR 517
Penal Code, 1860 (IPC) - Section 302, Section 307
High Courts08 Feb 2017Disposed Off
Anand Mishra Vs State of Bihar
Patna High Court · (2017) 173 AIC 454 : (2017) 2 BLJud 40 : (2017) 2 ECrC 264 : (2017) 2 PLJR 722
Code Of Criminal Procedure, 1973 (CrPC) — Section 200, 202, 203, 204, 397, 401, 401(2)Limitation Act, 1963 — Section 5
High Courts07 Feb 2017Disposed Off
Ravi Kumar Vs State of Bihar
Patna High Court · (2017) 2 BLJud 139 : (2017) 2 PCCR 66
Criminal Procedure Code, 1973 (CrPC) - Section 482Juvenile Justice (Care and Protection of Children) Act, 2015 - Section 14Penal Code, 1860 (IPC) - Section 34, Section 376(2)(g)
High Courts07 Feb 2017Disposed Off
Mostt. Sharda Devi Vs The State of Bihar
Patna High Court · (2017) 1 PLJR 962
Constitution of India, 1950 - Article 226
High Courts07 Feb 2017Disposed Off
Moti Sah Vs State of Bihar
Patna High Court · (2017) 2 BLJud 63 : (2017) 2 ECrC 261 : (2017) 2 PCCR 67
Arms Act, 1959 - Section 25(1-B)(a), Section 26, Section 35, Section 35Criminal Procedure Code, 1973 (CrPC) - Section 397, Section 401, Section 428
High Courts07 Feb 2017Dismissed
Jagdish Rai Vs State of Bihar
Patna High Court · (2017) 2 BLJud 1 : (2017) 1 PCCR 469
Criminal Procedure Code, 1973 (CrPC) - Section 246Penal Code, 1860 (IPC) - Section 120B, Section 34, Section 406, Section 420, Section 467, Section 468, Section 471