COURT ARCHIVE

Patna High Court judgments, 2017

713 judgments · page 8 of 36

High Courts06 Oct 2017Dismissed

Shambhu Prasad @ Shambhu Ram Vs The State of Bihar

Patna High Court · (2017) 10 PAT CK 0005

Code of Criminal Procedure, 1973, Section 300, Section 245 - Person once convicted or acquitted not to be tried for same offence - When accused shall be discharged

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High Courts04 Oct 2017Disposed off

Md. Jabbar S/o Md. Ismail Vs Neelam Devi W/o Pramaod Mandal

Patna High Court · (2017) 10 PAT CK 0004

Land Acquisition Act, 1894, Section 30, Section 30 - Dispute as to apportionment - Dispute as to apportionment

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High Courts03 Oct 2017Allowed

Mahanth Bishambhar Saran Deojee Chela Rash Bihari Saran Deojee And Ors Vs State Of Bihar And Ors

Patna High Court · (2018) 2 PLJR 408

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 415, 420, 464, 467, 468

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High Courts03 Oct 2017Allowed

Kumar Sonu @ Sonu @ Punit Kumar Mishra Vs State Of Bihar

Patna High Court · (2018) 2 PLJR 480

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 406, 420

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High Courts03 Oct 2017Allowed

Chief Electoral Officer Vs Chinta Devi @ China Devi And Ors

Patna High Court · (2018) 2 PLJR 23

Indian Contract Act, 1872 — Section 182, 185

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High Courts03 Oct 2017Allowed

Rameshwar Pd.Sinha @ Shrivastava Vs The State of Bihar

Patna High Court · (2017) 10 PAT CK 0003

Bihar Pension Rules, 1950, Rule 43(b)

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High Courts03 Oct 2017Dismissed

Phuleshwar Chaudhary S/O Late Banbari Prasad Chaudhary Vs The State Of Bihar

Patna High Court · (2017) 10 PAT CK 0002

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High Courts01 Oct 2017

Deep Sikha Bharti, D/o Sri Nawal Kishore Vs The Union of India

Patna High Court · (2017) 10 PAT CK 0001

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High Courts22 Sept 2017Dismissed

Sushil Kumar Goenka @ S. K. Goenka Vs The State of Bihar

Patna High Court · (2017) 09 PAT CK 0036

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtFactories Act, 1948, Section 92, Section 116,

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High Courts22 Sept 2017Dismissed

Yognarayan Choudhary Vs The State of Bihar

Patna High Court · (2017) 09 PAT CK 0035

Essential Commodities Act, 1955, Sections 7

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High Courts22 Sept 2017Disposed off

Md. Musafir Miyan, son of Bandhu Miyan Vs The State of Bihar

Patna High Court · (2017) 09 PAT CK 0034

Indian Penal Code, 1860, Section 34, Section 414, Section 272, Section 273 - Acts done by several persons in furtherance of common intention - Assistin

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High Courts21 Sept 2017

Akhilesh Prasad & Ors Vs State of Bihar & Anr

Patna High Court · (2017) 09 PAT CK 0033

Code of Criminal Procedure, 1973, Section 205 - Corresponding old law.-Section 204 of the Code (V of 1898)

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High Courts21 Sept 2017

Ramadhar Sharma Vs State of Bihar

Patna High Court · (2017) 09 PAT CK 0032

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 420, Section 468, Se

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High Courts21 Sept 2017Dismissed

Pramod Kumar Vs The State of Bihar

Patna High Court · (2017) 09 PAT CK 0025

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482, Section 457 - Savin

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High Courts20 Sept 2017

Mungeshwar Yadav & Ors Vs The State of Bihar & Ors

Patna High Court · (2017) 09 PAT CK 0031

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Civil Procedure, 1908, Order 22Rule 4 -Bengal Tenancy Act,

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High Courts20 Sept 2017

Umesh Sahani & Ors Vs The State of Bihar

Patna High Court · (2017) 09 PAT CK 0030

Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,

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High Courts18 Sept 2017Disposed off

Smt. Laxmi Devi, Wife of Sri Mahendra Kumar Vs The State of Bihar

Patna High Court · (2017) 09 PAT CK 0029

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High Courts18 Sept 2017Disposed off

Bhola Chaudhary Vs The State of Bihar

Patna High Court · (2017) 09 PAT CK 0028

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High Courts18 Sept 2017Disposed off

Daymanti Devi Wife of Gore Lal Yadav Vs The State of Bihar

Patna High Court · (2017) 09 PAT CK 0027

Bihar Excise Act, 1915, Section 47(a)

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High Courts18 Sept 2017

Deepak Singh, S/o Shri Sardar Singh Yadav Vs The State of Bihar

Patna High Court · (2017) 09 PAT CK 0026

Code of Criminal Procedure, 1973, Section 482, Section 439(2) - Saving of inherent powers of High Court - Special powers of High Court or Court of Session regarding bailIn

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