High Courts16 Oct 2017Allowed
Suresh Prasad Singh Vs Md. Mustaque Alam & Ors
Patna High Court · (2017) 10 PAT CK 0023
Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation
COURT ARCHIVE
Patna High Court judgments, 2017
713 judgments · page 7 of 36
High Courts16 Oct 2017Allowed
Tribhuwan Thakur Son Jageshwar Thakur Vs State of Bihar
Patna High Court · (2017) 10 PAT CK 0022
Indian Penal Code, 1860, Section 498A, Section 348 - Husband or relative of husband of a woman subjecting her to cruelty - Wrongful confinement to extort confession or compel restoration of o
High Courts16 Oct 2017Allowed
Smt. Geeta Devi @ Geeta Devi Vs The State of Bihar
Patna High Court · (2017) 10 PAT CK 0020
Code of Criminal Procedure, 1973, Section 245 - When accused shall be dischargedIndian Penal Code, 1860, Section 420, Section 468,
High Courts13 Oct 2017Allowed
Sanjay Kumar Tiwary, S/o Late Brij Bihari Tiwari Vs The State of Bihar
Patna High Court · (2017) 10 PAT CK 0019
High Courts13 Oct 2017Allowed
Tribhuan Pathak S/o - Vidya Sagar Pathak Vs The State of Bihar
Patna High Court · (2017) 10 PAT CK 0018
Indian Penal Code, 1860, Section 420 - Cheating and dishonestly inducing delivery of property
High Courts13 Oct 2017Allowed
United India Insurance Company Limited Vs Anwari Khatoon & Ors
Patna High Court · (2017) 10 PAT CK 0017
Indian Penal Code, 1860, Section 279, Section 304A - Rash driving or riding on a public way - Causing death by negligenceMotor Vehicles Act, 1988, Se
High Courts13 Oct 2017Allowed
Binay Kumar Singh S/o Late Shambhu Sharan Singh Vs The State of Bihar
Patna High Court · (2017) 10 PAT CK 0016
Code of Criminal Procedure, 1973, Section 397, Section 144, Section 195(1)(a) - Calling for records to exercise powers of revision - Power to issue order in urgent cases o
High Courts12 Oct 2017
Ram Ayodhya Upadhaya S/o Tribhuvan Upadhaya Vs The State of Bihar
Patna High Court · (2017) 10 PAT CK 0021
Code of Criminal Procedure, 1973, Section 300 - Person once convicted or acquitted not to be tried for same offence
High Courts12 Oct 2017Allowed
Sudama Devi Wife of Late Janeshwar Singh Vs State of Bihar
Patna High Court · (2017) 10 PAT CK 0015
Dowry Prohibition Act, 1961, Section 3, Section 4 - Penalty for giving or taking dowry - Penalty for demanding dowry
High Courts10 Oct 2017Allowed
Urmila Devi Wife of late Mohan Ram Vs The State of Bihar
Patna High Court · (2017) 10 PAT CK 0014
Code of Criminal Procedure, 1973, Section 239 - When accused shall be discharged
High Courts10 Oct 2017Dismissed
Rohan Kumar Vs The Vice Chancellor, Tilka Manjhi Bhagalpur University
Patna High Court · (2017) 10 PAT CK 0013
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts10 Oct 2017Dismissed
Osiyar Singh @ Osihar Singh Vs The State of Bihar
Patna High Court · (2017) 10 PAT CK 0012
Code of Criminal Procedure, 1973, Section 482 -Bihar Electricity Act, 2003, Section 135
High Courts09 Oct 2017Disposed Of
Dr. (Prof) Lakshmi Roy Vs State Of Bihar And Ors
Patna High Court · (2018) 2 PLJR 660
Code Of Criminal Procedure, 1973 — Section 482Bihar Public Service Commission (Conditions Of Service) Regulations, 1960 — Regulation 2(e), 2(f), 2(g), 2(c)(d)(e)(f), 2(c)(d)(e)(g), 4, 4A, 4(kha), 5A, 6, 6(1), 6(2), 6(3)(i), 7, 9, 9(3), 9(1), 9(2), 9(2)(iv), 10, 12, 12(1)(i), 12(1)(ii), 12(2), 13, 14, 15Constitution Of India, 1950 — Article 163, 226, 315, 316, 316(3), 317, 317(1), 317(3), 318, 319, 323
High Courts09 Oct 2017Allowed
Barkat Mian S/o Shaukat Mian Vs The State of Bihar
Patna High Court · (2017) 4 PLJR 701
Indian Penal Code, 1860 — Section 34, 302Arms Act, 1959 — Section 27Code Of Criminal Procedure, 1973 — Section 313
High Courts09 Oct 2017Allowed
Asha Devi & Ors Vs Oriental Insurance Co. Ltd. & Ors
Patna High Court · (2017) 10 PAT CK 0010
Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation
High Courts09 Oct 2017Dismissed
Ram Das Yadav son of Baleshwar Yadav Vs The State of Bihar
Patna High Court · (2017) 10 PAT CK 0009
Indian Penal Code, 1860, Section 302, Section 34 - Punishment for murder - Acts done by several persons in furtherance of common intention
High Courts07 Oct 2017Allowed
Rajiv Lochan Sharma Vs State of Bihar
Patna High Court · (2017) 10 PAT CK 0008
Code of Criminal Procedure, 1973, Section 161, Section 164 - Examination of witnesses by police - Recording of confessions and statementsIndian Penal Code, 1860,
High Courts07 Oct 2017Allowed
Brahmdeo Poddar alias Bipat Poddar Vs State of Bihar
Patna High Court · (2017) 10 PAT CK 0007
Indian Penal Code, 1860, Section 147, Section 307, Section 326, Section 148, Section 149 - Punishment for rioting - Attempt to mu
High Courts07 Oct 2017
Damodar Singh Vs The State of Bihar
Patna High Court · (2017) 10 PAT CK 0006
Code of Criminal Procedure, 1973, Section 360(4) - Order to release on probation of good conduct or after admonitionIndian Penal Code, 1860, Section 34,
High Courts06 Oct 2017Disposed Of
Suraj Kumar And Ors Vs State Of Bihar And Ors
Patna High Court · (2018) 2 PLJR 52
Constitution Of India, 1950 — Article 14, 226