High Courts21 Aug 2023Dismissed
Dil Kumar Yadav Vs State Of Bihar
Patna High Court · (2023) 08 PAT CK 0063
Indian Penal Code, 1860 — Section 302, 364Code Of Criminal Procedure, 1973 — Section 313
COURT ARCHIVE
Patna High Court judgments, 2023
929 judgments · page 17 of 47
High Courts21 Aug 2023Dismissed
Jalbar Miya @ Jabbar Miya @ Javar Alam Vs State Of Bihar
Patna High Court · (2023) 08 PAT CK 0060
Code Of Criminal Procedure, 1973 — Section 144, 145
High Courts21 Aug 2023Dismissed
Pawan Tiwari Vs State Of Bihar
Patna High Court · (2023) 08 PAT CK 0059
Indian Penal Code, 1860 — Section 120B, 201, 302, 364, 365Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 106
High Courts18 Aug 2023Dismissed
M/S Aastha Enterprises Vs State Of Bihar
Patna High Court · (2023) 08 PAT CK 0055
Bihar Goods and Services Tax Act, 2017 — Section 16, 16(1), 16(2)(a), 16(2)(b), 16(2)(c), 16(2)(d), 19, 19(16), 107Karnataka Value Added Tax Act, 2003 — Section 70
High Courts18 Aug 2023Allowed
Arun Kumar Goenka Vs State Of Bihar
Patna High Court · (2023) 08 PAT CK 0048
Bihar Land Reforms Rule, 1951 — Rule 4Bihar Land Reforms Act, 1950 — Section 4(h)
High Courts17 Aug 2023Allowed
Sanjay Kumar Vs State Of Bihar
Patna High Court · (2023) 08 PAT CK 0053
Indian Penal Code, 1860 — Section 414, 420, 467, 471Prevention of Cruelty to Animals Act, 1960 — Section 11(1)(D)
High Courts17 Aug 2023Disposed Of
Ram Sharan Singh Evening College Vs Magadh University
Patna High Court · (2023) 08 PAT CK 0052
High Courts17 Aug 2023Dismissed
Abhimanyu Prasad Singh Vs State Of Bihar
Patna High Court · (2023) 08 PAT CK 0051
Indian Penal Code, 1860 — Section 120B, 323, 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 94
High Courts17 Aug 2023Disposed Of
Rakesh Kumar @ Chandan Mandal Vs State Of Bihar
Patna High Court · (2023) 08 PAT CK 0050
Indian Penal Code, 1860 — Section 34, 307, 323, 325, 341, 447, 504, 506Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 134
High Courts17 Aug 2023Partly Allowed
Munna Singh Vs State Of Bihar
Patna High Court · (2023) 08 PAT CK 0049
Indian Penal Code, 1860 — Section 376, 376(2)(i)Code Of Criminal Procedure, 1973 — Section 164, 207, 374(2), 389(1)Protection of Children from Sexual Offences Act, 2012 — Section 2(1)(d), 3, 4, 6 29, 30, 42
High Courts16 Aug 2023Allowed
M/S Shree Mahadevji Rice Mill Private Limited And Anr Vs State Of Bihar
Patna High Court · (2023) 08 PAT CK 0058
High Courts16 Aug 2023Disposed Of
Om Prakash Verma Vs State Of Bihar
Patna High Court · (2023) 08 PAT CK 0057
High Courts16 Aug 2023Dismissed
Biswanath Sao Vs State Of Bihar
Patna High Court · (2023) 08 PAT CK 0056
Bihar Tenants� Holdings (Maintenance of Records) Act, 1973 — Section 16Bihar Land Mutation Act, 2011 — Section 8(1), 23, 23(2)Transfer of Property Act, 1882 — Section 54
High Courts16 Aug 2023Disposed Of
M/S Jay Shree Tea And Industry Limited Vs Hindustan Petroleum Corporation Limited
Patna High Court · (2023) 08 PAT CK 0054
High Courts11 Aug 2023Dismissed
Shailendra Kumar Vs Santosh Kumar Tekriwal
Patna High Court · (2023) 08 PAT CK 0037
Code Of Criminal Procedure, 1973 — Section 145Code of Civil Procedure, 1908 — Section 100
High Courts11 Aug 2023Dismissed
Bijay Kumar Mantri @ Vijay Kumar Mantri Vs Shiv Nandan Mantri
Patna High Court · (2023) 08 PAT CK 0036
Code of Civil Procedure, 1908 — Section 115, Order 14 Rule 2, Order 7 Rule 11, Order 7 Rule 11(d)Registration Act, 1908 — Section 17(1)(b)Transfer of Property Act, 1882 — Section 17(1)(b)
High Courts11 Aug 2023Allowed
Bihar Public Service Commission Vs Vijay Kumar Gupta
Patna High Court · (2023) 08 PAT CK 0026
High Courts10 Aug 2023Dismissed
Rajanish Kumar Mishra Vs State Of Bihar
Patna High Court · (2023) 08 PAT CK 0031
High Courts10 Aug 2023Allowed
Xx Vs State Of Bihar
Patna High Court · (2023) 08 PAT CK 0030
Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 15, 74, 101(5)Indian Penal Code, 1860 — Section 34, 302Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
High Courts10 Aug 2023Allowed
X-1 Vs State Of Bihar
Patna High Court · (2023) 08 PAT CK 0029
Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 74, 101(5)Indian Penal Code, 1860 — Section 34, 120B, 302, 376DScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)