High Courts25 Jan 2018Dismissed
Raj Kishore Mandal Vs The Govt. Of India
Patna High Court · (2018) 01 PAT CK 0002
COURT ARCHIVE
Patna High Court judgments, 2018
1,105 judgments · page 51 of 56
High Courts25 Jan 2018Allowed
Nirbhay Kumar Singh Vs The State Of Bihar & Ors
Patna High Court · (2018) 01 PAT CK 0001
High Courts24 Jan 2018Dismissed
Rakesh Kumar Singh Vs State Of Bihar Through The Principal Secretary And Ors
Patna High Court · (2018) 3 PLJR 245
High Courts24 Jan 2018Allowed
Shashi Shankar Vs State Of Bihar
Patna High Court · (2018) 2 PLJR 197
Code Of Criminal Procedure, 1973 — Section 156(3), 482Indian Penal Code, 1860 — Section 120B, 406, 420, 467, 468, 471
High Courts24 Jan 2018Allowed
Ritesh Kumar Upadhyay & Anr Vs The State Of Bihar & Anr
Patna High Court · (2018) 01 PAT CK 0020
Indian Penal Code, 1860, Section 420, Section 34, Section 323, Section 506, Section 406, Section 504 - Cheati
High Courts24 Jan 2018
Arun Kumar Singh & Ors Vs The State of Bihar
Patna High Court · (2018) 01 PAT CK 0019
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 201, Sec
High Courts24 Jan 2018Dismissed
Abdul Noor & Ors Vs The State of Bihar & Anr
Patna High Court · (2018) 01 PAT CK 0018
Indian Penal Code, 1860, Section 167, Section 465, Section 166, Section 177 - Public servant framing an incorrect document with intent to cause injury
High Courts24 Jan 2018Dismissed
Hazrat Belal Vs The State of Bihar & Ors
Patna High Court · (2018) 01 PAT CK 0017
High Courts24 Jan 2018
Pawan Kumar Khetan & Anr Vs The State of Bihar & Anr
Patna High Court · (2018) 3 PLJR 596
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 34,
High Courts24 Jan 2018Disposed Off
Umesh Kumar Singh Vs The State of Bihar
Patna High Court · (2018) 01 PAT CK 0015
Constitution of India, Article 21, Article 20 - Amendment of the Schedule - Protection in respect of conviction for offencesIndian Forest Act, 1927, Sect
High Courts24 Jan 2018Allowed
Surya Kuer Vs The State of Bihar & Ors
Patna High Court · (2018) 3 PLJR 201
Arbitration and Conciliation Act, 1996, Section 36 - EnforcementNational Highways Act, 1956, Section 3-A(1), Section 3-A, Section 3-
High Courts24 Jan 2018Disposed Off
Raj Kumar Singh Vs The State of Bihar
Patna High Court · (2018) 01 PAT CK 0013
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts24 Jan 2018Disposed Off
Dharmendra Kumar Singh & Anr Vs The State of Bihar & Ors
Patna High Court · (2018) 01 PAT CK 0011
Constitution of India, Article 21, Article 226, Article 20 - Amendment of the Schedule - Power of High Courts to Issue certain writs - Protection in respect of conviction fo
High Courts24 Jan 2018Allowed
Chhanu Rai Vs The State of Bihar
Patna High Court · (2018) 01 PAT CK 0010
Narcotic Drugs and Psychotropic Substances Act, 1985, Section 21, Section 23, Section 20, Section 42, Section 52, Sect
High Courts23 Jan 2018Allowed
State Of Bihar And Ors Vs Sudama Devi And Ors
Patna High Court · (2018) 3 PLJR 243
Bihar Pension Rules, 1950 — Rule 43, 43(B)
High Courts23 Jan 2018Allowed
Sheo Ratan Paswan Vs State Of Bihar
Patna High Court · (2019) 1 PLJR 61
Indian Penal Code, 1860 — Section 395Code Of Criminal Procedure, 1973 — Section 161, 162, 205, 273, 313, 317Evidence Act, 1872 — Section 9, 138, 146,
High Courts23 Jan 2018Dismissed
Devendra Kumar Sinha Vs State Bank Of India And Ors
Patna High Court · (2018) 2 PLJR 789
Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471, 477APrevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)Banking Regulation Act, 1949 — Section 10(1)(b)(i)
High Courts19 Jan 2018Dismissed
State Of Bihar Vs Sukhdeo Sah And Ors
Patna High Court · (2018) 3 PLJR 187
Indian Penal Code, 1860 — Section 147, 148, 149, 302, 341, 380, 427Code Of Criminal Procedure, 1973 — Section 313
High Courts19 Jan 2018Dismissed
Union Of India And Ors Vs Rajnish Kumar Singh
Patna High Court · (2018) 1 PLJR 621
High Courts19 Jan 2018Dismissed
Sushil Kumar Vs Bihar School Examination Board Through Chairman And Anr
Patna High Court · (2018) 2 PLJR 168
Constitution Of India, 1950 — Article 226Bihar Service Code, 1952 — Rule 97(3)