CourtKutchehry.com

COURT ARCHIVE

Patna High Court judgments, 2023

929 judgments · page 14 of 47

High Courts11 Sept 2023Dismissed

Danish @ Danish Alam Khan Vs State Of Bihar

Patna High Court · (2023) 09 PAT CK 0022

Indian Penal Code, 1860 — Section 34, 90, 323, 341, 342, 354, 354A, 375, 376, 493, 504, 506Code Of Criminal Procedure, 1973 — Section 164, 438(2)Evidence Act, 1872 — Section 114A
Read judgment
High Courts11 Sept 2023Dismissed

Amar Gosai Vs State Of Bihar

Patna High Court · (2023) 09 PAT CK 0021

Indian Penal Code, 1860 — Section 323, 376, 376(2)(i), 376(2)(i)(M), 506Protection of Children from Sexual Offences Act, 2012 — Section 6Code Of Criminal Procedure, 1973 — Section 164, 313
Read judgment
High Courts08 Sept 2023Allowed

Sevak Sanjay Nath Vs State Of Bihar

Patna High Court · (2023) 09 PAT CK 0016

Constitution Of India, 1950 — Article 300ACode Of Criminal Procedure, 1973 — Section 107, 144Registration Act, 1908 — Section 17
Read judgment
High Courts08 Sept 2023Allowed

Vinay Singh, Vs State Of Bihar

Patna High Court · (2023) 09 PAT CK 0014

Indian Penal Code, 1860 — Section 147, 148, 149, 302, 337Code Of Criminal Procedure, 1973 — Section 164, 313Arms Act, 1959 — Section 27
Read judgment
High Courts06 Sept 2023Partly Allowed

Sunil Kumar Puspam @ Sunil Kumar Yadav Vs State Of Bihar

Patna High Court · (2023) 09 PAT CK 0017

Indian Penal Code, 1860 — Section 34, 300, 302, 304IICode Of Criminal Procedure, 1973 — Section 161, 313, 374(2)Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(i)(x) , 3(i)(xi), 3(2)(v)
Read judgment
High Courts05 Sept 2023Dismissed

Giridhar Gopal Vs Ramawati Devi

Patna High Court · (2023) 09 PAT CK 0010

Constitution Of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151, Order 1 Rule 10, Order 1 Rule 10(2)
Read judgment
High Courts05 Sept 2023Disposed Of

Rohitash Kumar Vs State Of Bihar

Patna High Court · (2023) 09 PAT CK 0008

Indian Penal Code, 1860 — Section 90, 375, 376, 420, 493, 506Code Of Criminal Procedure, 1973 — Section 438, 438(1)Dowry Prohibition Act, 1961 — Section 3, 4
Read judgment
High Courts05 Sept 2023Allowed

Kumod Mandal Vs State Of Bihar

Patna High Court · (2023) 09 PAT CK 0007

Indian Penal Code, 1860 — Section 323, 341, 376, 506Code Of Criminal Procedure, 1973 — Section 164, 374(2), 428Protection of Children from Sexual Offences Act, 2012 — Section 2(1)(d), 4, 5(r), 6, 29, 30, 34, 34(2)
Read judgment
High Courts04 Sept 2023Allowed

Binda Ram Vs State Of Bihar

Patna High Court · (2023) 09 PAT CK 0038

Bihar Pension Rules, 1950 — Rule 43A, 43BBihar Civil Services (Classification, Control and Appeal) Rules, 2005 — Section 17(4), 17(5), 18(3)Prevention of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)
Read judgment
High Courts04 Sept 2023Allowed

Rambilash Mahto Vs State Of Bihar

Patna High Court ·

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 34, 147, 148, 149, 302, 323, 324, 35Code Of Criminal Procedure, 1973 — Section 161, 313, 313(2)
Read judgment