High Courts04 Sept 2023
Rajesh Kumar Vs State Of Bihar
Patna High Court · (2023) 09 PAT CK 0004
Code Of Criminal Procedure, 1973 — Section 144
COURT ARCHIVE
Patna High Court judgments, 2023
929 judgments · page 15 of 47
High Courts04 Sept 2023Dismissed
Prushotam Yadav @ Chotu Vs State Of Bihar
Patna High Court · (2023) 09 PAT CK 0003
Indian Penal Code, 1860 — Section 34, 120B, 302Code Of Criminal Procedure, 1973 — Section 362, 407, 407(2), 408
High Courts01 Sept 2023Disposed Of
M/S Dilip Kumar And Associates Vs Union Of India
Patna High Court · (2023) 09 PAT CK 0006
High Courts01 Sept 2023Disposed Of
Binod Kumar Vs Magadh University
Patna High Court · (2023) 09 PAT CK 0005
Bihar State University Act, 1976 — Section 2(v), 35
High Courts01 Sept 2023
Lalan Kumar Singh Vs State Of Bihar
Patna High Court · (2023) 09 PAT CK 0002
Constitution Of India, 1950 — Article 226Bihar Co-operative Societies Act, 1935 — Section 48
High Courts01 Sept 2023Dismissed
Girja Chaudhary Vs State Of Bihar
Patna High Court · (2023) 09 PAT CK 0001
Indian Penal Code, 1860 — Section 34, 120B, 302Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 106
High Courts31 Aug 2023Allowed
Maharaja Harendra Kishore Inter College Vs State Of Bihar
Patna High Court · (2023) 08 PAT CK 0084
High Courts31 Aug 2023Allowed
Kamlesh Kumar Thakur Vs State Of Bihar
Patna High Court · (2023) 08 PAT CK 0083
Bihar Universities Act, 1976 — Section 4(1), 4(14), 35
High Courts31 Aug 2023Disposed Of
Kiran Devi Vs State Of Bihar
Patna High Court · (2023) 08 PAT CK 0082
High Courts30 Aug 2023Allowed
Lakhan Singh Vs State Of Bihar
Patna High Court ·
Code Of Criminal Procedure, 1973 — Section 313, 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20, 20(b)(ii)(C), 41(2), 42, 43, 44, 52(3), 53
High Courts30 Aug 2023
Based On The Letter Of Sri Mansoor Quadri, Unicef, Vs State Of Bihar
Patna High Court · (2023) 08 PAT CK 0087
Indian Penal Code, 1860 — Section 34, 201, 302, 376, 376(d)Code Of Criminal Procedure, 1973 — Section 357AProtection of Children from Sexual Offences Act, 2012 — Section 4, 6, 8
High Courts30 Aug 2023Allowed
Latyain Yadav Vs State Of Bihar
Patna High Court · (2023) 08 PAT CK 0086
Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 313, 374(2)
High Courts30 Aug 2023Allowed
Deepak Kumar @ Deepak Baitha Vs State Of Bihar
Patna High Court · (2023) 08 PAT CK 0085
Indian Penal Code, 1860 — Section 201, 302, 366A, 376Code Of Criminal Procedure, 1973 — Section 172(2), 313Protection of Children from Sexual Offences Act, 2012 — Section 4, 29, 30
High Courts30 Aug 2023Dismissed
Ladali Khatoon Vs State Of Bihar
Patna High Court · (2023) 08 PAT CK 0073
Indian Penal Code, 1860 — Section 34, 307, 493Dowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 82, 83, 299
High Courts30 Aug 2023Disposed Of
Mansur Alam Vs State Of Bihar
Patna High Court · (2023) 08 PAT CK 0072
Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 307, 363, 365, 384, 447, 504, 506Arms Act, 1959 — Section 27
High Courts29 Aug 2023Allowed
Shyam Sundar Sharma Vs State Of Bihar
Patna High Court · (2023) 08 PAT CK 0091
Bihar Service Code, 1952 — Rule 74, 74(a)
High Courts29 Aug 2023Allowed
Krishna Kumari Yadav, Vs State Of Bihar
Patna High Court · (2023) 08 PAT CK 0077
Constitution Of India, 1950 — Article 14, 154, 166(1), 166(2), 226, 243Bihar Panchayat Samiti and Zila Parishad (Conditions of Service) Rules, 1964 — Rule 3, 4, 7(4)Rules of Executive Business Bihar, 1977 — Rule 5, 6, 8
High Courts29 Aug 2023Disposed Of
Nitish Kumar Vs State Of Bihar
Patna High Court · (2023) 08 PAT CK 0076
Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 101(5)
High Courts29 Aug 2023Dismissed
Vinay Thakur Vs State Of Bihar
Patna High Court · (2023) 08 PAT CK 0075
Indian Penal Code, 1860 — Section 392Code Of Criminal Procedure, 1973 — Section 245, 397, 397(1), 397(3), 482
High Courts29 Aug 2023Dismissed
Bajrang Shankar Vs National Investigation Agency
Patna High Court · (2023) 08 PAT CK 0074
National Investigation Agency Act, 2008 — Section 19, 21(4)Indian Penal Code, 1860 — Section 34, 120B, 121, 379, 414Arms Act, 1959 — Section 25(1A), 25(1AA), 25(1B)(a), 26, 35