High Courts06 Jan 2020Disposed Of
Ram Niwas Singh And Ors Vs State Of Bihar
Patna High Court · (2020) 01 PAT CK 0081
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 302, 341, 504, 506
COURT ARCHIVE
Patna High Court judgments, 2020
2,559 judgments · page 128 of 128
High Courts06 Jan 2020Disposed Of
Arbind Dubey @ Arvind Kumar Dubey And Ors Vs State Of Bihar
Patna High Court · (2020) 01 PAT CK 0080
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 147, 323, 504Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(i)(r)
High Courts06 Jan 2020Disposed Of
Afroz Alam Vs State Of Bihar And Anr
Patna High Court · (2020) 01 PAT CK 0079
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 363, 365, 366(A), 376, 376(G), 504Protection Of Children from Sexual Offences Act, 2012 — Section 4
High Courts06 Jan 2020Dismissed
Sangeeta Singh @ Sangeeta Devi And Anr Vs State Of Bihar
Patna High Court · (2020) 01 PAT CK 0078
Indian Penal Code, 1860 — Section 34, 302, 306Code Of Criminal Procedure, 1973 — Section 227, 228
High Courts06 Jan 2020Allowed
Sharavan Kumar Chauhan Vs State Of Bihar And Anr
Patna High Court · (2020) 01 PAT CK 0077
Indian Penal Code, 1860 — Section 406, 498ACode Of Criminal Procedure, 1973 — Section 320, 482
High Courts06 Jan 2020Allowed
Samarjeet Kumar @ Samarjeet Yadav And Ors Vs State Of Bihar
Patna High Court · (2020) 01 PAT CK 0076
Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 102Indian Penal Code, 1860 — Section 34, 307, 323, 341, 506Arms Act, 1959 — Section 27
High Courts06 Jan 2020Dismissed
Arun Kumar Choudhary @ Arun Kumar And Ors Vs Mukta Singh And Ors
Patna High Court · (2020) 01 PAT CK 0075
Bihar Buildings (Lease Rent And Eviction) Control Act, 1982 — Section 2, 5, 11(1)(c), 14, 14(8), 17, 18
High Courts06 Jan 2020Disposed Of
Dhiru Yadav @ Dhanuk Vs State Of Bihar
Patna High Court · (2020) 01 PAT CK 0015
Arms Act, 1959 — Section 25(1)(B)(A), 26, 35Criminal Law Amendment Act, 1935 — Section 17
High Courts06 Jan 2020Disposed Of
Lakshaman Mahto And Ors Vs State Of Bihar
Patna High Court · (2020) 01 PAT CK 0014
Indian Penal Code, 1860 — Section 34, 307, 323, 324, 341, 354, 379, 504, 506Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts06 Jan 2020Dismissed
Sangita Devi Vs State Of Bihar
Patna High Court · (2020) 01 PAT CK 0010
Bihar Prohibition And Excise Act, 2016 — Section 30(a), 41(1)Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts06 Jan 2020Dismissed
Md. Manobar @ Md. Monabbar And Ors Vs State Of Bihar
Patna High Court · (2020) 01 PAT CK 0009
Indian Penal Code, 1860 — Section 34, 120B, 304B, 307, 323, 324, 326, 341, 498(A)
High Courts06 Jan 2020Disposed Of
Vikash Prasad Saw @ Sao And Anr Vs State Of Bihar
Patna High Court · (2020) 01 PAT CK 0008
Railways Property (Unlawful Possession) Act, 1966 — Section 3
High Courts06 Jan 2020Allowed
Bhola Sah Vs State Of Bihar
Patna High Court · (2020) 01 PAT CK 0007
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(g), 3(1)(Z), 14(A)(2), 18Indian Penal Code, 1860 — Section 147, 323, 341, 379, 427, 447, 504, 506Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts06 Jan 2020Allowed
Md. Rahimuddin And Ors Vs State Of Bihar And Anr
Patna High Court · (2020) 01 PAT CK 0006
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(w), 3(2)(va), 14(A)(2)Indian Penal Code, 1860 — Section 34, 323, 341, 354, 504Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts06 Jan 2020Allowed
Jainullah Khatoon @ Jainul Khatoon And Ors Vs State Of Bihar
Patna High Court · (2020) 01 PAT CK 0005
Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Amendment Act, 2015 — Section 3(i)(r)(2)(va), 14(A)(2)Indian Penal Code, 1860 — Section 34, 323, 341, 379, 504Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts06 Jan 2020Allowed
Mukhi Yadav And Ors Vs State Of Bihar
Patna High Court · (2020) 01 PAT CK 0004
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(i)(x), 14(A)(2)Indian Penal Code, 1860 — Section 34, 323, 341, 447Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts06 Jan 2020Allowed
Ganesh Sah @ Ganesh Sa And Ors Vs State Of Bihar
Patna High Court · (2020) 01 PAT CK 0003
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(i)(r)(s), 14(A)(2)Indian Penal Code, 1860 — Section 34, 323, 341, 504, 506Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts06 Jan 2020Disposed Of
Suryawanti Devi Vs State Of Bihar Through The Chief Secretary And Ors
Patna High Court · (2020) 01 PAT CK 0002
High Courts06 Jan 2020
Md. Ehsanul Haque @ Md. M.E. Haque And Ors Vs State Of Bihar And Anr
Patna High Court · (2020) 01 PAT CK 0001
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 41(1)(a), 155(2), 156(1), 156(3), 157(1), 159, 482Indian Penal Code, 1860 — Section 120B, 406, 409, 420, 504