CourtKutchehry.com

COURT ARCHIVE

Patna High Court judgments, 2022

975 judgments · page 4 of 49

High Courts09 Dec 2022Disposed Of

Navneet Kumar @ Navneet Kumar Bhatt Vs State Of Bihar

Patna High Court · (2022) 12 PAT CK 0021

Indian Penal Code, 1860 — Section 120B, 143, 147, 148, 149, 307, 341, 323, 332, 333, 338, 353, 395, 412, 427, 435, 436,504Arms Act, 1959 — Section 27Prevention of Damage of Public Property Act, 1984 — Section 3, 4
Read judgment
High Courts08 Dec 2022Allowed

Manoj Rai Vs State Of Bihar

Patna High Court · (2022) 12 PAT CK 0028

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 341, 504, 506Code Of Criminal Procedure, 1973 — Section 437(3)
Read judgment
High Courts08 Dec 2022Allowed

Mendar Singh @ Vijay Singh Vs State Of Bihar

Patna High Court · (2022) 12 PAT CK 0027

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(s), 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 34, 182, 211, 302Code Of Criminal Procedure, 1973 — Section 437(3)
Read judgment
High Courts07 Dec 2022Allowed

Subodh Yadav Vs State Of Bihar

Patna High Court · (2022) 12 PAT CK 0017

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 147, 149, 307, 323, 324, 325, 341, 354, 427, 504, 506Code Of Criminal Procedure, 1973 — Section 437(3)
Read judgment
High Courts07 Dec 2022

Sardar Yadav Vs State Of Bihar

Patna High Court · (2022) 12 PAT CK 0008

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(i), 3(1)(h), 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 370Code Of Criminal Procedure, 1973 — Section 437(3)
Read judgment