High Courts25 Sept 2023Dismissed
Arvind Singh Vs State Of Bihar
Patna High Court · (2023) 09 PAT CK 0057
Code of Criminal Procedure, 1973 — Section 2(wa), 313, 372Indian Penal Code, 1860 — Section 120B, 302, 307, 323, 341Arms Act, 1959 — Section 27
COURT ARCHIVE
Patna High Court judgments, 2023
929 judgments · page 12 of 47
High Courts25 Sept 2023Allowed
Siya Ram Singh Vs State Of Bihar
Patna High Court · (2023) 09 PAT CK 0056
Indian Penal Code, 1860 — Section 147, 148, 149, 302Arms Act, 1959 — Section 27Evidence Act, 1872 — Section 154
High Courts25 Sept 2023Dismissed
Arun Kumar Mahto Vs State Of Bihar
Patna High Court · (2023) 09 PAT CK 0055
Constitution Of India, 1950 — Article 14, 15, 16, 16(1), 16(4), 16(4A), 16(4B), 335Public Works Department Code, — Rule 2A, 27Bihar Reservation of Vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribes and Other Backward Classes) Act, 1991 — Section 4, 6
High Courts25 Sept 2023Dismissed
Kalawati Devi Vs Mohan Prasad Gupta
Patna High Court · (2023) 09 PAT CK 0054
Family Courts Act, 1984 — Section 7Hindu Adoptions and Maintenance Act, 1956 — Section 20Code of Criminal Procedure, 1973 — Section 125
High Courts22 Sept 2023Dismissed
Bibha Kumari Vs State Of Bihar
Patna High Court · (2023) 09 PAT CK 0074
Constitution Of India, 1950 — Article 10, 10(1), 13(4), 14(4), 15, 16, 16(4), 39A
High Courts22 Sept 2023Disposed Of
Sita Ram Choudhary @ Adarsh Choudhary Vs State Of Bihar
Patna High Court · (2023) 09 PAT CK 0059
Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 12, 101(5)
High Courts22 Sept 2023Allowed
Jagarnath Jha @ Jagannath Jha Vs State Of Bihar And Ors
Patna High Court · (2023) 09 PAT CK 0052
Bihar Land Reforms Act, 1950 — Section 4(h)
High Courts21 Sept 2023Allowed
Rajiv Kumar Vs State Of Bihar
Patna High Court · (2023) 09 PAT CK 0062
Protection of Children from Sexual Offences Act, 2012 — Section 4, 8, 13, 18Indian Penal Code, 1860 — Section 376Code of Criminal Procedure, 1973 — Section 164, 313
High Courts21 Sept 2023Disposed Of
Vimala Devi Vs State Of Bihar
Patna High Court · (2023) 09 PAT CK 0061
High Courts21 Sept 2023Dismissed
Nageshwar Ram Vs State Of Bihar
Patna High Court · (2023) 09 PAT CK 0060
Indian Penal Code, 1860 — Section 302
High Courts21 Sept 2023Disposed Of
Sanatan Sah Vs Rakesh Kumar Gupta
Patna High Court · (2023) 09 PAT CK 0051
Bihar Building (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1)(c), 14(8)Code of Civil Procedure, 1908 — Section 115
High Courts20 Sept 2023Allowed
Anima Banerjee Vs State Of Bihar
Patna High Court · (2023) 09 PAT CK 0069
Transfer of Property Act, 1882 — Section 111
High Courts20 Sept 2023Disposed Of
Umesh Singh Vs State Of Bihar
Patna High Court · (2023) 09 PAT CK 0053
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 307, 323, 325, 341, 379, 504
High Courts20 Sept 2023Allowed
Arun Kumar Agarwala Vs Union Of India
Patna High Court · (2023) 09 PAT CK 0050
Companies Act, 1956 — Section 159, 160, 162, 162(1), 166, 210, 220, 391(1), 394, 581ZN(11)
High Courts20 Sept 2023Disposed Of
Ramji Prasad Singh @ Ramji Singh Vs State Of Bihar
Patna High Court · (2023) 09 PAT CK 0049
High Courts20 Sept 2023Dismissed
Kailash Ram @ Kailash Das Vs State Of Bihar
Patna High Court · (2023) 09 PAT CK 0048
Indian Penal Code, 1860 — Section 149, 201, 302Arms Act, 1959 — Section 27Code of Criminal Procedure, 1973 — Section 313
High Courts19 Sept 2023Dismissed
Sameer Kumar Singh Vs State Of Bihar
Patna High Court · (2023) 09 PAT CK 0047
Bihar Panchayat Raj Act, 2006 — Section 130(2), 130(12)(3), 130 (12)(1A)Code of Criminal Procedure, 1973 — Section 41A
High Courts19 Sept 2023Dismissed
Rajkumar Yadav @ Raja Yadav Vs State Of Bihar
Patna High Court · (2023) 09 PAT CK 0046
Indian Penal Code, 1860 — Section 34, 141, 147, 148, 149, 302, 307, 323, 324, 326Arms Act, 1959 — Section 27Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts19 Sept 2023Dismissed
Param Kumar Vs State Of Bihar
Patna High Court · (2023) 09 PAT CK 0042
Constitution Of India, 1950 — Article 226, 227Indian Penal Code, 1860 — Section 34, 307, 324Arms Act, 1959 — Section 27
High Courts18 Sept 2023
Praveen Singh Vs State Of Bihar
Patna High Court · (2023) 09 PAT CK 0071
Indian Penal Code, 1860 — Section 406, 420Right of Children to Free and Compulsory Education Act, 2009 — Section 23, 23(2)National Council for Teacher Education Act, 1993 — Section 12A, 32(2)(dd)