High Courts18 Dec 2019Disposed Of
Shanti Devi Vs State Of Bihar
Patna High Court · (2019) 12 PAT CK 0227
Indian Penal Code, 1860 — Section 34, 302, 498ACode Of Criminal Procedure, 1973 — Section 164
COURT ARCHIVE
Patna High Court judgments, 2019
1,524 judgments · page 2 of 77
High Courts18 Dec 2019Disposed Of
Manoj Kumar Vs State Of Bihar
Patna High Court · (2019) 12 PAT CK 0226
Indian Penal Code, 1860 — Section 384, 386Unlawful Activities (Prevention) Act, 1967 — Section 14, 16, 18, 19, 20, 40
High Courts18 Dec 2019Disposed Of
Nagina Devi Vs State Of Bihar
Patna High Court · (2019) 12 PAT CK 0225
Indian Penal Code, 1860 — Section 34, 201, 302
High Courts18 Dec 2019Disposed Of
Sanoj Rajak Vs State Of Bihar
Patna High Court · (2019) 12 PAT CK 0224
Indian Penal Code, 1860 — Section 34, 323, 366(A)Protection Of Children From Sexual Offences Act, 2012 — Section 8
High Courts18 Dec 2019Disposed Of
Ravi Malakar Vs State Of Bihar
Patna High Court · (2019) 12 PAT CK 0223
Indian Penal Code, 1860 — Section 34, 379, 411, 420, 467, 468, 471, 741Information Technology Act, 2000 — Section 66(A)
High Courts18 Dec 2019Dismissed
Sujeet Kumar And Anr Vs State Of Bihar
Patna High Court · (2019) 12 PAT CK 0222
Indian Penal Code, 1860 — Section 354, 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 13, 14Information Technology Act, 2000 — Section 67A
High Courts18 Dec 2019Disposed Of
Birendra Kumar Vs State Of Bihar
Patna High Court · (2019) 12 PAT CK 0221
Indian Penal Code, 1860 — Section 392
High Courts18 Dec 2019Dismissed
Indrawati Devi Vs State Of Bihar
Patna High Court · (2019) 12 PAT CK 0220
Indian Penal Code, 1860 — Section 302, 326(A)
High Courts18 Dec 2019Disposed Of
Khushwant Kumar Manjhi Vs State Of Bihar
Patna High Court · (2019) 12 PAT CK 0219
Indian Penal Code, 1860 — Section 34, 304B
High Courts18 Dec 2019Disposed Of
Rahul Kumar Vs State Of Bihar
Patna High Court · (2019) 12 PAT CK 0218
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20(b)(ii)(C), 25, 29
High Courts18 Dec 2019Disposed Of
Kapil Kumar And Ors Vs State Of Bihar Through The Chief Secretary And Ors
Patna High Court · (2020) 1 PLJR 287
Constitution Of India, 1950 — Article 12, 13(2), 13(3)(a), 14, 16, 16(1), 19, 21, 39(a), 162, 226, 299(1), 309General Clauses Act, 1897 — Section 16
High Courts18 Dec 2019Allowed
Naveen Kuwar Vs State Of Bihar
Patna High Court · (2019) 12 PAT CK 0182
Constitution Of India, 1950 — Article 14, 21Juvenile Justice (Care And Protection Of Children) Rules, 2007 — Rule 12, 12(3), 19Indian Penal Code, 1860 — Section 312, 376
High Courts17 Dec 2019Disposed Of
Rajan Vs State Of Bihar Through The Principal Secretary And Ors
Patna High Court · (2019) 12 PAT CK 0266
High Courts17 Dec 2019Disposed Of
Murari Rai Vs State Of Bihar Through Principal Secretary And Ors
Patna High Court · (2019) 12 PAT CK 0265
Public Demand Recovery Act, 1913 — Section 9
High Courts17 Dec 2019Disposed Of
Pintu Kumar Singh Vs State Of Bihar And Ors
Patna High Court · (2019) 12 PAT CK 0264
Essential Commodities Act, 1955 — Section 7
High Courts17 Dec 2019Dismissed
Bhrigu Nath Singh Vs General Manager And Ors
Patna High Court · (2019) 12 PAT CK 0258
High Courts17 Dec 2019Dismissed
Singeshwar Roy @ Bilayati Roy Vs State Of Bihar And Anr
Patna High Court · (2019) 12 PAT CK 0251
Indian Penal Code, 1860 — Section 494, 498A
High Courts17 Dec 2019Disposed Of
Md. Saraj @ Sarazuddin And Ors Vs State Of Bihar
Patna High Court · (2019) 12 PAT CK 0233
Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 325, 341, 504Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts17 Dec 2019Disposed Of
Saurabh Kumar @ Sourav Kumar Vs State Of Bihar
Patna High Court · (2019) 12 PAT CK 0232
Indian Penal Code, 1860 — Section 363, 366(A), 504, 506Code Of Criminal Procedure, 1973 — Section 164, 438(2)
High Courts17 Dec 2019Disposed Of
Mohammad Nausad Alam Vs State Of Bihar Through And Ors
Patna High Court · (2019) 12 PAT CK 0217
Bihar Land Ceiling Act, 1961 — Section 15(1), 47Bihar Land Reforms (Fixation Of Ceiling Area And Acquisition Of Surplus Land) Act, 1950 — Section 15