High Courts07 Feb 2017Allowed
Canara Bank Vs Krishna Kumar Mishra
Patna High Court · (2017) 2 BLJud 66 : (2017) 2 PLJR 45
Indian Penal Code 1860, (IPC) — Section 34, 323, 341, 353
COURT ARCHIVE
Patna High Court judgments, 2017
713 judgments · page 30 of 36
High Courts07 Feb 2017Allowed
Dr. Sant Chaudhary Vs State of Bihar
Patna High Court · (2017) 153 FLR 193
Bihar Pension Rules, 1950 - Rule 43(b)
High Courts07 Feb 2017Dismissed
Alok Kumar Jha Son of Sri Rajendra Jha Vs Bhagmati Devi Wife of Late Anurag Sahani
Patna High Court · (2017) 02 PAT CK 0008
Motor Vehicles Act, 1988, Section 140, Section 140 - Liability to pay compensation in certain cases on the principle of no fault
High Courts06 Feb 2017Dismissed
Ram Yatan Prasad Vs State of Bihar
Patna High Court · (2017) CriLJ 1853
Criminal Procedure Code, 1973 (CrPC) - Section 239Penal Code, 1860 (IPC) - Section 120B, Section 420, Section 467, Section 468, Section 471
High Courts06 Feb 2017Dismissed
Smita Verma Vs L.N. Mithila University
Patna High Court · (2017) AIR(Patna) 53
National Council for Teacher Education Act, 1993 - Section 32
High Courts06 Feb 2017Dismissed
M/s Star Build Max Pvt. Ltd. Vs State of Bihar
Patna High Court · (2017) AIR(Patna) 51
Constitution of India, 1950 - Article 14, Article 226
High Courts06 Feb 2017Disposed Off
Umashankar Kanth Vs State of Bihar
Patna High Court · (2017) 2 BLJud 60
Constitution of India, 1950 - Article 226
High Courts06 Feb 2017Allowed
Dr. Pravin Kumar, S/o Jagat Ram Singh Vs The State of Bihar
Patna High Court · (2017) 2 ECrC 262
Criminal Procedure Code, 1973 (CrPC) - Section 482Dowry Prohibition Act, 1961 - Section 3, Section 4Penal Code, 1860 (IPC) - Section 498A
High Courts06 Feb 2017Disposed Off
Sabitri Devi Vs Sri Lakhan @ Ramjiwan Prasad
Patna High Court · (2017) AIR(Patna) 85
Evidence Act, 1872 - Section 6Registration Act, 1908 - Section 17
High Courts04 Feb 2017Dismissed
Kishori Das Vs The State of Bihar
Patna High Court · (2017) LIC 996 : (2017) 2 PLJR 338
Bihar State Commission for Backward Classes Act, 1993 - Section 11, Section 9Constitution of India, 1950 - Article 226
High Courts04 Feb 2017Allowed
Vijay Mistry Vs State of Bihar
Patna High Court · (2017) 1 BLJud 335 : (2017) 2 ECrC 240 : (2017) 1 PCCR 486
Criminal Procedure Code, 1973 (CrPC) - Section 162, Section 164, Section 313Evidence Act, 1872 - Section 24Penal Code, 1860 (IPC) - Section 201, Section 302, Section 34, Section 34, Section 34, Section 364
High Courts04 Feb 2017Dismissed
Nand Kishore Yadav @ Mandal Vs The State of Bihar
Patna High Court · (2017) 2 ECrC 366
Penal Code, 1860 (IPC) - Section 302
High Courts04 Feb 2017
Kamla Devi Vs The State Of Bihar & Ors
Patna High Court · (2017) 02 PAT CK 0005
Indian Penal Code, 1860, Section 498A, Section 323, Section 494 - Husband or relative of husband of a woman subjecting her to cruelty - Punishment for voluntarily causing
High Courts04 Feb 2017
Girdhari Yadav, S/O Sakhichand Yadav Vs The State Of Bihar
Patna High Court · (2017) 02 PAT CK 0003
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 120B, Section 302, S
High Courts03 Feb 2017Dismissed
Sami Akhtar Vs The State of Bihar
Patna High Court · (2017) 2 ECrC 258 : (2017) 1 PCCR 480 : (2017) 1 PLJR 914
Criminal Procedure Code, 1973 (CrPC) - Section 156(3), Section 482
High Courts03 Feb 2017Dismissed
Naresh Sada Vs The State of Bihar
Patna High Court · (2017) CriLJ 2431 : (2017) 2 ECrC 272
Arms Act, 1959 - Section 27Penal Code, 1860 (IPC) - Section 302, Section 34
High Courts02 Feb 2017Dismissed
Achal Kumar Rana Vs State of Bihar
Patna High Court · (2017) 172 AIC 811 : (2017) 1 BBCJ 569 : (2017) 1 BLJud 347 : (2017) 2 ECrC 271 : (2017) 1 PCCR 512
Criminal Procedure Code, 1973 (CrPC) - Section 227, Section 482Penal Code, 1860 (IPC) - Section 109, Section 120B, Section 201, Section 420, Section 466, Section 467, Section 471Prevention of Corruption Act, 1988 - Section 13(1)(d)
High Courts02 Feb 2017Disposed Off
Shyam Sundar Prasad Vs The State of Bihar
Patna High Court · (2017) 1 BBCJ 540 : (2017) 1 PLJR 960
Constitution of India, 1950 - Article 226
High Courts02 Feb 2017Allowed
Bhubaneshwar Thakur Vs State of Bihar
Patna High Court · (2017) 172 AIC 818 : (2017) 1 BBCJ 560 : (2017) 1 BLJud 321 : (2017) 2 ECrC 266 : (2017) 1 PCCR 493 : (2017) 2 PLJR 251
Criminal Procedure Code, 1973 (CrPC) - Section 202, Section 482Penal Code, 1860 (IPC) - Section 499, Section 500
High Courts02 Feb 2017Allowed
Shailendra Kumar @ Shailendra Pandey Vs State of Bihar
Patna High Court · (2017) 173 AIC 457 : (2017) 1 BBCJ 564 : (2017) 1 BLJud 316 : (2017) 2 ECrC 247 : (2017) 2 PCCR 63
Criminal Procedure Code, 1973 (CrPC) - Section 482Dowry Prohibition Act, 1961 - Section 4Penal Code, 1860 (IPC) - Section 494, Section 498A