High Courts06 May 2019Allowed
Bijendra Ram Vs State Of Bihar
Patna High Court · (2019) 05 PAT CK 0016
Code Of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 302
COURT ARCHIVE
Patna High Court judgments, 2019
1,524 judgments · page 66 of 77
High Courts06 May 2019Dismissed
Kamlesh Kumar Singh Vs State Of Bihar And Ors
Patna High Court · (2019) 05 PAT CK 0005
High Courts03 May 2019Dismissed
Shiv Shankar Prasad Singh Vs State Of Bihar Through Secretary And Ors
Patna High Court · (2019) 2 PLJR 1212
Constitution Of India, 1950 — Article 226
High Courts03 May 2019Dismissed
Chandan Rai @ Chandan Roy Vs State Of Bihar
Patna High Court · (2019) 05 PAT CK 0022
Code Of Criminal Procedure, 1973 — Section 161, 313, 374(2)Indian Penal Code, 1860 — Section 34, 304(B)
High Courts03 May 2019Dismissed
Shanker Ram Vs State Of Bihar And Ors
Patna High Court · (2019) 05 PAT CK 0018
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(i)(x)Indian Penal Code, 1860 — Section 307, 323, 324, 341, 504Probation Of Offenders Act, 1907 — Section 3
High Courts02 May 2019Dismissed
Shailendra Gupta @ Shailendra Prasad Vs State Of Bihar And Anr
Patna High Court · (2019) 3 PLJR 901
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 409
High Courts02 May 2019
Bimal Chandra Mishra And Ors Vs State Of Bihar And Ors
Patna High Court · (2019) 05 PAT CK 0075
Constitution Of India, 1950 — Article 215, 323(B)Indian Penal Code, 1860 — Section 120B, 406, 409, 420, 468, 471, 477APrevention Of Corruption Act, 1988 — Section 13(1)(A), 13(2)
High Courts02 May 2019Disposed Of
Sheo Nandan Singh Vs State Of Bihar Through The Chief Secretary And Ors
Patna High Court · (2019) 05 PAT CK 0057
Constitution Of India, 1950 — Article 226Prevention Of Corruption Act, 1988 — Section 5(2)Indian Penal Code, 1860 — Section 120B, 409, 420, 467, 468, 471, 477A
High Courts02 May 2019Dismissed
Manoj Kumar Vs State Of Bihar Through
Patna High Court · (2019) 05 PAT CK 0050
Code Of Criminal Procedure, 1973 — Section 202, 239
High Courts02 May 2019Allowed
Rajesh Mishra And Anr Vs State Of Bihar And Anr
Patna High Court · (2019) 4 PLJR 53
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 156(3), 200, 203, 204, 482Indian Penal Code, 1860 — Section 292, 292(2)(a), 292(2)(b), 294, 383, 384, 420
High Courts02 May 2019Disposed Of
Madan Gopal Gupta Vs State Of Bihar Through Forest Secretary And Ors
Patna High Court · (2019) 2 PLJR 1199
Constitution Of India, 1950 — Article 14
High Courts02 May 2019Disposed Of
Commissioner Of Central Excise Vs M/S Mansi Steels (P) Ltd. Phase Ii
Patna High Court · (2019) 05 PAT CK 0011
Code Of Civil Procedure, 1908 — Order 41 Rule 11Central Excise Act, 1944 — Section 35G
High Courts01 May 2019Dismissed
Manoranjan Kumar Sinha Vs State Of Bihar (Through The Principal Secretary) And Ors
Patna High Court · (2019) 05 PAT CK 0071
Bihar Panchayat Elementary Teachers (Employment And Service Conditions) Rules, 2006 — Rule 18
High Courts01 May 2019Allowed
Birla Tyres Ltd. Vs State Of Bihar Through Commissione And Ors
Patna High Court · (2019) 05 PAT CK 0068
High Courts01 May 2019Allowed
Shyam Babu Yadav Vs State Of Bihar And Anr
Patna High Court · (2019) 05 PAT CK 0051
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482Indian Penal Code, 1860 — Section 405, 406
High Courts01 May 2019Disposed Of
Syed Azim Akhtar @ Syed Anim Akhtar Vs State Of Bihar And Anr
Patna High Court · (2019) 05 PAT CK 0033
Indian Penal Code, 1860 — Section 406Code Of Criminal Procedure, 1973 — Section 468, 468(2)(c), 473, 482
High Courts01 May 2019Dismissed
Liyakat Khan Vs State Of Bihar And Ors
Patna High Court · (2019) 05 PAT CK 0025
Indian Penal Code, 1860 — Section 34, 307, 324, 341, 504Arms Act, 1959 — Section 27
High Courts01 May 2019Allowed
Diwali Paswan And Ors Vs State Of Bihar And Ors
Patna High Court · (2019) 05 PAT CK 0020
Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 452Arms Act, 1959 — Section 27Code Of Criminal Procedure, 1973 — Section 144, 313
High Courts01 May 2019Dismissed
Ram Prasad Mehta And Ors Vs State Of Bihar And Ors
Patna High Court · (2019) 05 PAT CK 0014
Indian Penal Code, 1860 — Section 147, 148, 149, 302, 304, 307, 323, 324, 341, 379Code Of Criminal Procedure, 1973 — Section 161, 313
High Courts30 Apr 2019Allowed
Niranjan Kumar Dutta Vs State Of Bihar And Ors
Patna High Court · (2019) 2 PLJR 983
Civil Services (Classification, Control And Appeal) Rules, 1956 — Rule 55(a)