High Courts06 Nov 2017Allowed
Sudhir Choudhary, S/o Late Kalru Choudhary Vs The State of Bihar
Patna High Court · (2017) 11 PAT CK 0006
COURT ARCHIVE
Patna High Court judgments, 2017
713 judgments · page 6 of 36
High Courts03 Nov 2017Allowed
Kamni Kaushal Vs State Of Bihar And Ors
Patna High Court · (2018) 2 PLJR 526
High Courts03 Nov 2017Dismissed
Sonamati Devi And Ors Mahendra Vishwakarma And Ors
Patna High Court · (2018) 2 PLJR 492
Transfer Of Property Act, 1982 — Section 122, 123Code Of Civil Procedure, 1908 — Order 41 Rule 11, Order 41 Rule 31
High Courts03 Nov 2017Dismissed
Arvind Prasad Sah, Son of Sri Madan Prasad Sah Vs The Union of India
Patna High Court · (2017) 11 PAT CK 0005
High Courts03 Nov 2017Dismissed
Shabana Tabassum Vs The State of Bihar
Patna High Court · (2017) 11 PAT CK 0004
High Courts02 Nov 2017Allowed
MESHO CHOUDHARY SON OF LATE DASHRATH CHOUDHARY Vs THE STATE OF BIHAR
Patna High Court · (2017) 11 PAT CK 0002
Code of Criminal Procedure, 1973, Section 100, Section 313 - Person in charge of closed place to allow search - Power to examine the accusedArms Act, 1959,
High Courts01 Nov 2017Allowed
Vimla Devi Vs State Of Bihar And Ors
Patna High Court · (2018) 2 PLJR 366
Indian Penal Code, 1860 — Section 323, 427, 504Code Of Criminal Procedure, 1973 — Section 482
High Courts01 Nov 2017Allowed
Ram Lakhan Sahni Vs State Of Bihar And Ors Ram Lakhan Sahni
Patna High Court · (2018) 2 PLJR 476
Indian Penal Code, 1860 — Section 464, 465Code Of Criminal Procedure, 1973 — Section 482
High Courts01 Nov 2017Dismissed
Harendra Upadhya, S/o Sri Krishna Kumar Upadhya Vs The State of Bihar
Patna High Court · (2017) 11 PAT CK 0018
High Courts01 Nov 2017Dismissed
Md. Jamaluddin Hussain Mansuri Vs The State of Bihar
Patna High Court · (2017) 11 PAT CK 0001
Bihar Pension Rules, 1950, Rule 43(b)
High Courts30 Oct 2017Dismissed
Mukesh Pandey Son of Sri Shivadhar Pandey Vs State Bank of India
Patna High Court · (2017) 10 PAT CK 0032
Industrial Disputes Act, 1947, Section 25(f), Section 10(1)(d)(2A) - Prohibition of financial aid to illegal strikes and lock-outs - Reference of disputes to Boards, Courts or Tribunals
High Courts30 Oct 2017Disposed off
Sabila Khatoon wife of Molvi Alam Resident of Mohalla Vs The State of Bihar
Patna High Court · (2017) 10 PAT CK 0031
Bihar Municipal Act, 2007, Section 6
High Courts18 Oct 2017Allowed
Shailendra Kumar Rai, S/o Avadhesh Rai Vs The State of Bihar
Patna High Court · (2017) 10 PAT CK 0030
High Courts18 Oct 2017Allowed
Shailendra Kumar Rai, S/o Avadhesh Rai, Vs The State of Bihar
Patna High Court · (2017) 10 PAT CK 0029
High Courts18 Oct 2017Dismissed
Kanchana Kumari, W/O Vinay Kumar Vs The State Of Bihar
Patna High Court · (2017) 10 PAT CK 0028
Bihar Panchayat Primary Teachers (Employment and Service Conditions) Rules, 2006, Rule 18
High Courts18 Oct 2017Allowed
Kaushal Kishore Tiwary, Vs The State of Bihar
Patna High Court · (2017) 10 PAT CK 0027
Bihar Panchayat Elementary Teacher (Employment and Service Conditions) Rules, 2006, Rule 20(iii)
High Courts17 Oct 2017Disposed Of
Krishna Kumar Singh And Ors Vs State Of Bihar And Ors
Patna High Court · (2018) 2 PLJR 164
Right To Fair Compensation And Transparency In Land Acquisition Rehabilitation And Resettlement Act, 2013 — Section 4, 24(2)
High Courts17 Oct 2017Allowed
Ratnesh Kumar Singh, Son of Sri Deo Narayan Singh Vs The State of Bihar
Patna High Court · (2017) 10 PAT CK 0026
High Courts17 Oct 2017Allowed
Bhola Yadav S/o Upendra Yadav Vs The State of Bihar
Patna High Court · (2017) 10 PAT CK 0025
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 376, Section 379, Se
High Courts16 Oct 2017Allowed
Om Prakash Gupta @ O.P.Gupta Vs The State of Bihar
Patna High Court · (2017) 10 PAT CK 0024
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 34,