High Courts20 Feb 2024Allowed
Sunita Devi Vs State Of Bihar
Patna High Court · (2024) 02 PAT CK 0060
Indian Penal Code, 1860 — Section 34, 149, 302, 307Code Of Criminal Procedure, 1973 — Section 161, 313
COURT ARCHIVE
Patna High Court judgments, 2024
540 judgments · page 20 of 27
High Courts20 Feb 2024Dismissed
Mukul Singh, Vs State Of Bihar
Patna High Court · (2024) 02 PAT CK 0054
Indian Penal Code, 1860 — Section 24, 120A, 120B, 409, 411, 467, 468, 469, 472
High Courts19 Feb 2024
Vinod Kumar @ Binod Kumar Sahi Vs None
Patna High Court · (2024) 02 PAT CK 0057
Code of Civil Procedure, 1908 — Section 4, 96, 104, Order 41, Order 43, Order 43 Rule 1Indian Succession Act, 1925 — Section 268, 286, 295, 299, 373, 384, 384(2)Family Courts Act, 1984 — Section 19
High Courts19 Feb 2024
Digambar Nath Dubey Vs State Of Bihar
Patna High Court · (2024) 02 PAT CK 0056
High Courts19 Feb 2024Disposed Of
Amarjeet Kumar Vs State Of Bihar
Patna High Court · (2024) 02 PAT CK 0055
Essential Commodities Act, 1955 — Section 7, 9Code Of Criminal Procedure, 1973 — Section 239
High Courts16 Feb 2024Dismissed
Santosh Kumar Jha Vs Deputy Commissioner Of Income Tax
Patna High Court · (2024) 02 PAT CK 0044
Disaster Management Act, 2005 — Section 50
High Courts16 Feb 2024Allowed
Kuber Kumar Ram Vs State Of Bihar
Patna High Court · (2024) 02 PAT CK 0043
Indian Penal Code, 1860 — Section 409, 420, 467, 468, 471
High Courts16 Feb 2024Allowed
Anil Kumar Choudhary Vs State Of Bihar
Patna High Court · (2024) 02 PAT CK 0042
High Courts16 Feb 2024Dismissed
Ramesh Yadav Vs State Of Bihar
Patna High Court · (2024) 02 PAT CK 0041
Indian Penal Code, 1860 — Section 376Protection of Children from Sexual Offences Act, 2012 — Section 4, 6, 8, 12Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(w)(ii), 3(2)(va)
High Courts16 Feb 2024Dismissed
Rajeev Ranjan Upaddhyay @ Ghan Shyam Upadhyay Vs Pramod Kumar Upadhyay
Patna High Court · (2024) 02 PAT CK 0040
Constitution of India, 1950 — Article 227Limitation Act, 1963 — Article 59Code of Civil Procedure, 1908 — Order 32 Rule 3, Order 32 Rule 7, Order 7 Rule 11 (d)
High Courts16 Feb 2024Allowed
Ram Awadh Yada Vs State Of Bihar
Patna High Court · (2024) 02 PAT CK 0039
Code Of Criminal Procedure, 1973 — Section 161Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 302Arms Act, 1959 — Section 27
High Courts15 Feb 2024
Chandra Bilas Sharma Vs State Of Bihar
Patna High Court · (2024) 02 PAT CK 0048
Bihar Pension Rules, 1950 — Rule 43B
High Courts15 Feb 2024Disposed Of
M/S Netway Solution (A Sole Proprietorship Firm) Vs Union Of India
Patna High Court · (2024) 02 PAT CK 0047
Constitution of India, 1950 — Article 226Bihar Goods and Services Tax Act, 2017 — Section 107(6), 109, 112, 112(8), 112(9), 172
High Courts15 Feb 2024Disposed Of
Harideo Jha Vs State Of Bihar
Patna High Court · (2024) 02 PAT CK 0046
Bihar Pension Rules, 1950 — Rule 59
High Courts15 Feb 2024
Zahid Ali Vs State Of Bihar
Patna High Court · (2024) 02 PAT CK 0045
Code Of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 363, 366A, 376, 447, 448Protection of Children from Sexual Offences Act, 2012 — Section 4, 34
High Courts13 Feb 2024
Shukul Singh Vs Birendra Singh
Patna High Court · (2024) 02 PAT CK 0051
Constitution of India, 1950 — Article 227
High Courts13 Feb 2024Dismissed
Tribhuwan Mahto Vs State Of Bihar
Patna High Court · (2024) 02 PAT CK 0050
Indian Penal Code, 1860 — Section 364, 365Code Of Criminal Procedure, 1973 — Section 313
High Courts13 Feb 2024Allowed
Bhola Kumar Vs State Of Bihar
Patna High Court · (2024) 02 PAT CK 0049
Indian Penal Code, 1860 — Section 34, 376DB, 376D, 376Code Of Criminal Procedure, 1973 — Section 53A, 164Protection of Children from Sexual Offences Act, 2012 — Section 4, 6, 34, 34(1), 34(2)
High Courts13 Feb 2024Dismissed
Rupesh Kumar Vs State Of Bihar
Patna High Court · (2024) 02 PAT CK 0034
Code Of Criminal Procedure, 1973 — Section 209, 372Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 364
High Courts13 Feb 2024Allowed
Rekha Devi @ Rekha Jha Vs State Of Bihar
Patna High Court · (2024) 02 PAT CK 0033
Bihar Panchayat Raj Act, 2006 — Section 44, 44(1), 44(3), 44(3)(ii), 44(3)(iii), 157