High Courts01 Nov 2018Dismissed
Bibi Aisha Begum @APPELLANT@Hash Bibi Shahnaz Begum
Patna High Court · (2018) 11 PAT CK 0013
Code of Civil Procedure, 1908 — Order 40 Rule 1, Order 41 Rule 5
COURT ARCHIVE
Patna High Court judgments, 2018
1,105 judgments · page 6 of 56
High Courts01 Nov 2018Dismissed
Bhola Rai @APPELLANT@Hash State of Bihar
Patna High Court · (2018) 11 PAT CK 0012
Indian Penal Code, 1860 — Section 34, 307, 324, 325, 326, 341Code of Criminal Procedure, 1973 — Section 313
High Courts01 Nov 2018Disposed off
Kiran Kumar @APPELLANT@Hash State of Bihar
Patna High Court · (2018) 11 PAT CK 0011
Bihar State Universities Act, 1976 — Section 35
High Courts01 Nov 2018Disposed off
Tripurari Raut @APPELLANT@Hash State Of Bihar
Patna High Court · (2018) 11 PAT CK 0010
Indian Penal Code, 1860 — Section 34, 302, 307, 324, 327Arms Act, 1959 — Section 27Code of Criminal Procedure, 1973 — Section 161, 207, 313
High Courts01 Nov 2018Allowed
Bachu Singh @APPELLANT@Hash State of Bihar
Patna High Court · (2018) 11 PAT CK 0009
Indian Penal Code, 1860 — Section 34, 201, 302, 304B, 328Code of Criminal Procedure, 1973 — Section 164, 313, 353(6)Evidence Act, 1872 — Section 47, 67
High Courts01 Nov 2018Disposed off
Dental Council of India @APPELLANT@Hash Dr. B. R. Ambedkar Institute of Dental Sciences and Hospital
Patna High Court · (2018) 11 PAT CK 0008
Dentists Act, 1948 — Section 10(1), 11, 16, 16A, 16A(4), 17Dentists (Amendment) Act, 1993 — Section 10B
High Courts01 Nov 2018Dismissed
Raju Mahto @APPELLANT@Hash Ranjana Singh
Patna High Court · (2018) 11 PAT CK 0007
Bihar Municipal Act, 2007 — Section 25, 25(4), 50, 50(2), 50(3)Bihar Municipal No Confidence Motion Process Rules, 2010 — Rule 2, 2(vi)
High Courts01 Nov 2018Dismissed
Sourav Kumar @APPELLANT@Hash Union of India
Patna High Court · (2018) 11 PAT CK 0006
Constitution of India, 1950 — Article 14, 16
High Courts01 Nov 2018Allowed
Punam Devi @APPELLANT@Hash Union of India
Patna High Court · (2018) 11 PAT CK 0005
Railway Claim Tribunal Act, 1987 — Section 17
High Courts01 Nov 2018Dismissed
Harishankar Prasad @APPELLANT@Hash State of Bihar
Patna High Court · (2018) 11 PAT CK 0002
Bihar Pension Rules, 1950 — Section 58
High Courts01 Nov 2018
Baleshwar Roy @APPELLANT@Hash State of Bihar
Patna High Court · (2018) 11 PAT CK 0001
Essential Commodities Act, 1955 — Section 3, 6(2), 6A, 6B, 6C, 6D, 6E, 7Code Of Criminal Procedure, 1973 — Section 3, 3(4), 3(4)(a), 5, 482Indian Forest Act, 1927 — Section 52, 52A, 52C, 52D, 53, 54, 55(2), 61
High Courts31 Oct 2018Dismissed
Arvind Kumar @APPELLANT@Hash State of Bihar
Patna High Court · (2018) 10 PAT CK 0067
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 29, 30Constitution of India, 1950 — Article 226
High Courts31 Oct 2018Disposed off
Arpana Kumari @APPELLANT@Hash State of Bihar
Patna High Court · (2018) 10 PAT CK 0066
Bihar Universities Act, 1976 — Section 21(2)(d)
High Courts31 Oct 2018
Rajendra Prasad Singh @APPELLANT@Hash State of Bihar
Patna High Court · (2018) 10 PAT CK 0065
Industrial Disputes Act, 1947 — Section 2(oo)(bb), 25, 25F
High Courts31 Oct 2018Allowed
Kameshwar Pandit @APPELLANT@Hash State of Bihar
Patna High Court · (2018) 10 PAT CK 0064
Indian Penal Code, 1860 — Section 147, 149, 307, 323, 325, 341Code Of Criminal Procedure, 1973 — Section 313
High Courts31 Oct 2018Allowed
Akshay Kumar Yadav @APPELLANT@Hash State of Bihar
Patna High Court · (2018) 10 PAT CK 0063
Indian Penal Code, 1860 — Section 148, 149, 302Bihar Victim Compensation Scheme, 2011 — Section 3Code Of Criminal Procedure, 1973 — Section 202, 313
High Courts31 Oct 2018Allowed
Sipahi Singh Yadav @APPELLANT@Hash State of Bihar
Patna High Court · (2018) 10 PAT CK 0062
Indian Penal Code, 1860 — Section 147, 148, 149, 302, 304, 323, 447Arms Act, 1959 — Section 27Code Of Criminal Procedure, 1973 — Section 161, 162, 313
High Courts31 Oct 2018
Bhupnarayan Yadav @APPELLANT@Hash State of Bihar
Patna High Court · (2018) 10 PAT CK 0061
Indian Penal Code, 1860 — Section 34, 304B, 328Code Of Criminal Procedure, 1973 — Section 228, 293, 311, 313, 428Evidence Act, 1872 — Section 106, 165
High Courts31 Oct 2018Disposed off
Shankar Dayal Singh @APPELLANT@Hash State of Bihar
Patna High Court · (2018) 10 PAT CK 0060
High Courts31 Oct 2018Allowed
Md. Rayesuddin @APPELLANT@Hash State of Bihar
Patna High Court · (2018) 10 PAT CK 0059
Arms Act, 1959 — Section 27Indian Penal Code, 1860 — Section 147, 148, 149, 302, 323, 341, 376, 379, 406, 447, 452Code Of Criminal Procedure, 1973 — Section 107, 161