High Courts29 Nov 2018Allowed
Gopal Prasad Sah S/O Late Lelhu Sah Resident Of Mohalla- Binodpur Vs State Of Bihar
Patna High Court · (2018) 11 PAT CK 0047
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 402, 420
COURT ARCHIVE
Patna High Court judgments, 2018
1,105 judgments · page 4 of 56
High Courts29 Nov 2018Disposed off
Arun Kumar Patel, son of Rishi Kumar Patel Vs State of Bihar
Patna High Court · (2018) 11 PAT CK 0046
High Courts29 Nov 2018Dismissed
Kumari Anita wife of Sri Manoj Diwakar Vs State of Bihar and ors
Patna High Court · (2018) 11 PAT CK 0045
High Courts28 Nov 2018Dismissed
Dipak Bajaj, S/o Late Awat Ram Bajaj @APPELLANT@Hash Union of India through Department of Revenue and ors
Patna High Court · (2019) 1 PLJR 282
Customs And Central Excise Laws (Amendment) Act, 1988 — Section 5Customs Act, 1962 — Section 129(DA)Constitution Of India, 1950 — Article 226, 227
High Courts27 Nov 2018Dismissed
Arinjay Kumar Sharma And Ors Vs State Of Bihar Through Commissioner And Ors
Patna High Court · (2019) 1 PLJR 483
Bihar Timber And other Forest Produce (Regulation Of Transit) Rules, 1973 — Rule 3Indian Forest Act, 1927 — Section 31, 41, 41(1), 42, 42(3), 42(4)(b), 42(5), 52, 52(A), 52(B), 52(1), 52(4)
High Courts27 Nov 2018Dismissed
Laxmi Choudhary Vs State Of Bihar, Through The Secretary And Ors
Patna High Court · (2019) 1 PLJR 419
Bihar Saw Mills (Regulation) Act, 1990 — Section 7(5)
High Courts27 Nov 2018Dismissed
Bali Ram Prasad Singh, son of Sri Ram Pravesh Singh @APPELLANT@Hash General Manager (H.R.) Cum Reviewing Authority Bank of India
Patna High Court · (2018) 11 PAT CK 0043
Constitution of India 1950 — Article 40, 226
High Courts27 Nov 2018Disposed off
Rahul Kumar Son of Late Rana Pratap Singh @APPELLANT@Hash State of Bihar and ors
Patna High Court · (2018) 11 PAT CK 0042
High Courts26 Nov 2018Allowed
Ram Sagar Paswan, S/O Ram Krishna Paswan @APPELLANT@Hash State of Bihar and ors
Patna High Court · (2018) 11 PAT CK 0041
Constitution of India 1950 — Article 14, 16
High Courts26 Nov 2018Disposed off
Rajesh Kumar S/O Saryug Prasad @APPELLANT@Hash State Of Bihar and ors
Patna High Court · (2018) 11 PAT CK 0040
High Courts26 Nov 2018Disposed off
Shivendra Narayan Singh Son of Sri Tapeshwar Prasad Singh @APPELLANT@Hash State of Bihar
Patna High Court · (2018) 11 PAT CK 0039
High Courts26 Nov 2018Dismissed
Gouhar Idris S/o Md Idris and ors @APPELLANT@Hash State of Bihar and ors
Patna High Court · (2018) 11 PAT CK 0038
High Courts26 Nov 2018Dismissed
Balmiki Pathak, S/o Late Ram Pathak @APPELLANT@Hash State of Bihar and ors
Patna High Court · (2019) 1 PLJR 364
Constitution of India 1950 — Article 226
High Courts26 Nov 2018Dismissed
Yushvir Raj, son of Sri Ram Briksh Yadav and ors @APPELLANT@Hash State of Bihar
Patna High Court · (2018) 11 PAT CK 0036
High Courts26 Nov 2018Dismissed
Tulika Shekhar, daughter of Chandra Shekhar Chaudhary @APPELLANT@Hash State of Bihar and ors
Patna High Court · (2018) 11 PAT CK 0035
Constitution of India 1950 — Article 14, 16
High Courts26 Nov 2018Allowed
Ravi Ranjan @ Ritu Raj Son of Chandreshwar Prasad Singh @APPELLANT@Hash State of Bihar
Patna High Court · (2018) 11 PAT CK 0034
Indian Penal Code, 1860 — Section 420, 490, 511Bihar Conduct Of Examinations Act, 1981 — Section 3, 10
High Courts22 Nov 2018Disposed Of
M/S Grihastha Cold Storage Pvt Ltd. Vs State Of Bihar And Ors
Patna High Court · (2019) 1 PLJR 411
High Courts22 Nov 2018Allowed
Balmiki Kumar Vs State Of Bihar Through The Chief And Ors
Patna High Court · (2019) 1 PLJR 506
High Courts22 Nov 2018Dismissed
Ganpat Mehta @ Ganpat Prasad Mehta, S/o- Late Daurik Lal Mehta @APPELLANT@Hash State of Bihar
Patna High Court · (2019) 1 PLJR 456
Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 379, 435, 448, 504, 506Code of Criminal Procedure, 1973 — Section 2(g), 173, 173(2), 173(3), 173(8), 190, 190(1)(b) , 193, 200, 201, 202, 204, 209, 319Constitution of India, 1950 — Article 21
High Courts20 Nov 2018Allowed
Makesh Sharma And Ors Vs State Of Bihar Through The Principal Secretary And Ors
Patna High Court · (2019) 1 PLJR 502
Constitution Of India, 1950 — Article 14, 16