CourtKutchehry.com

COURT ARCHIVE

Patna High Court judgments, 2017

713 judgments · page 35 of 36

High Courts13 Jan 2017Allowed

Rajesh Kumar Vs The State of Bihar

Patna High Court · (2017) 2 ECrC 87

Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 53, Section 7Juvenile Justice (Care and Protection of Children) Rules, 2007 - Rule 12
Read judgment
High Courts12 Jan 2017Dismissed

Jagriti Kumari Vs The State of Bihar

Patna High Court · (2017) 1 BBCJ 222 : (2017) 1 BLJud 235 : (2017) 1 PCCR 397

Criminal Procedure Code, 1973 (CrPC) - Section 319Dowry Prohibition Act, 1961 - Section 3, Section 4Penal Code, 1860 (IPC) - Section 498A
Read judgment
High Courts12 Jan 2017Dismissed

Ram Nath Ray Vs The State of Bihar

Patna High Court · (2017) 1 PCCR 531 : (2017) 1 PLJR 965

Criminal Procedure Code, 1973 (CrPC) - Section 204, Section 482Penal Code, 1860 (IPC) - Section 147, Section 323, Section 448
Read judgment
High Courts12 Jan 2017Dismissed

Upendra Rai Vs State of Bihar

Patna High Court · (2017) 1 BBCJ 223 : (2017) 1 BLJud 254 : (2017) CriLJ 2039 : (2017) 2 DMC 74 : (2017) 2 ECrC 43 : (2017) 1 PCCR 432 : (2018) 3 PLJR 562

Code Of Criminal Procedure, 1973 (CrPC) — Section 11, 13, 14, 18, 171, 177, 178, 178(c), 179, 192, 198A, 202, 220, 221, 462Dowry Prohibition Act, 1961 — Section 3, 4Indian Penal Code 1860, (IPC) — Section 34, 304(B), 406, 498, 498A
Read judgment
High Courts11 Jan 2017Disposed Off

Shailesh Kumar @ Shalesh Kumar Vs State of Bihar

Patna High Court · (2017) 1 BBCJ 200 : (2017) 2 ECrC 18 : (2018) 3 PLJR 365

Code Of Criminal Procedure, 1973 (CrPC) — Section 57, 167, 439Constitution Of India, 1950 — Article 14, 19, 21, 22, 22(2), 32, 226, 300Government Of India Act, 1858 — Section 10, 65
Read judgment