High Courts19 Jan 2018Allowed
Binod Tatwa Vs State of Bihar
Patna High Court · (2018) 01 PAT CK 0077
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 34, Section 307 - Acts done by several
COURT ARCHIVE
Patna High Court judgments, 2018
1,105 judgments · page 52 of 56
High Courts19 Jan 2018Allowed
Anil Yadav & Anr Vs The State of Bihar
Patna High Court · (2018) 01 PAT CK 0003
Indian Penal Code, 1860, Section 379, Section 412, Section 395 - Punishment for theft - Dishonestly receiving property stolen in the commission of a dacoity - Punishment f
High Courts18 Jan 2018Disposed Of
M/S Supreme Enterprises A Company Vs State Of Bihar Through Its Principal Secretary And Ors
Patna High Court · (2019) 1 PLJR 759
High Courts18 Jan 2018Dismissed
Commissioner, Patna Municipal Corporation, And Ors Vs Ruby Prasad And Ors
Patna High Court · (2018) 3 PLJR 89
High Courts18 Jan 2018Allowed
Ram Shringar Ram Vs State Of Bihar And Anr
Patna High Court · (2018) 3 PLJR 190
Code Of Criminal Procedure, 1973 — Section 161(3), 397(3), 482Indian Penal Code, 1860 — Section 376, 511
High Courts18 Jan 2018Allowed
Uma Prasad Gupta And Ors Vs State Of Bihar
Patna High Court · (2018) 1 PLJR 900
Indian Penal Code, 1860 — Section 34, 156(3), 304B, 498A
High Courts18 Jan 2018Dismissed
Hira Lal Sahu Vs Chairman-Cum-Managing Director, Punjab National Bank And Ors
Patna High Court · (2018) 1 PLJR 581
High Courts18 Jan 2018Dismissed
Gayatri Devi Vs Union Of India Through The General Manager And Ors
Patna High Court · (2018) 2 PLJR 224
High Courts18 Jan 2018Allowed
Ramakant Prasad Vs State Of Bihar And Ors
Patna High Court · (2018) 2 PLJR 225
Bihar Service Code, 1952 — Rule 97(3)
High Courts18 Jan 2018Dismissed
Virendra Kumar Singh And Ors Vs State Of Bihar And Ors
Patna High Court · (2018) 2 PLJR 810 : (2018) 2 PLJR 380
Bihar Tenancy Act, 1885 — Section 23(4)Bihar Land Reforms Act, 1950 — Section 4
High Courts18 Jan 2018Allowed
Bulbul Devi And Ors Vs State Of Bihar And Ors
Patna High Court · (2018) 2 PLJR 263
Code Of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2Code Of Criminal Procedure, 1973 — Section 144, 145, 146, 146(1), 482
High Courts18 Jan 2018Disposed Off
Bihar Rajya Zila Karamchari Mahasangh Vs The State of Bihar & Ors
Patna High Court · (2018) 01 PAT CK 0076
Bihar Panchayat Samitis and Zila Parishad (Condition of Service) Rules, 1964, Rule 7
High Courts18 Jan 2018Allowed
Baleshwar Paswan Vs The State of Bihar
Patna High Court · (2018) 2 PLJR 400
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 120B, Section 302, S
High Courts17 Jan 2018Dismissed
Ravindra Ram Vs State Of Bihar And Ors
Patna High Court · (2018) 1 PLJR 536
High Courts17 Jan 2018Allowed
Fadi Fadel Vs State Of Bihar Through Its Home Secretary And Ors
Patna High Court · (2018) 2 PLJR 296
Indian Penal Code, 1860 — Section 120B, 463, 464, 467, 468, 471Foreigners Act, 1946 — Section 3, 3(2)(C), 4, 13, 14, 14(A), 14(B)Code Of Criminal Procedure, 1898 — Section 61
High Courts17 Jan 2018Dismissed
Pawan Kumar Vs State Of Bihar And Anr
Patna High Court · (2018) 2 PLJR 99
Code Of Criminal Procedure, 1973 — Section 82, 362, 482Indian Penal Code, 1860 — Section 34, 307, 323, 379, 498A, 504Dowry Prohibition Act, 1961 — Section 3, 4
High Courts17 Jan 2018Dismissed
Anil Kumar Thakur Vs The State of Bihar
Patna High Court · (2018) 01 PAT CK 0073
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 304 - Punishment for mur
High Courts16 Jan 2018Dismissed
Union Of India Through The Chief Post Master General And Ors Vs Shambhu Mishra And Anr
Patna High Court · (2018) 3 PLJR 448
High Courts16 Jan 2018Allowed
Ranjeet Sahm Vs State Of Bihar
Patna High Court · (2019) 2 PLJR 878
Indian Penal Code, 1860 — Section 366, 376Code Of Criminal Procedure, 1973 — Section 164, 313
High Courts16 Jan 2018Allowed
Amar Nath @ Bunti Vs State Of Bihar And Ors
Patna High Court · (2018) 1 PLJR 531
Wakf Act, 1995 — Section 27(2)(j), 54Wakf Rules, 2002 — Rule 46(3)