High Courts16 Jan 2024Dismissed
Md. Murtuza Vs State Of Bihar
Patna High Court · (2024) 01 PAT CK 0067
Indian Penal Code, 1860 — Section 302, 307Code Of Criminal Procedure, 1973 — Section 209, 313, 374(2)
COURT ARCHIVE
Patna High Court judgments, 2024
540 judgments · page 25 of 27
High Courts16 Jan 2024Allowed
Raju Sah Vs Rinku Devi
Patna High Court · (2024) 01 PAT CK 0066
Code of Civil Procedure, 1908 — Order 9 Rule 1, Order 9 Rule 2, Order 9 Rule 3, Order 9 Rule 4, Order 9 Rule 5, Order 9 Rule 6, Order 9 Rule 7, Order 9 Rule 8, Order 9 Rule 9Hindu Marriage Act, 1955 — Section 9
High Courts16 Jan 2024Dismissed
Uday Shankar Yadav Vs State Of Bihar
Patna High Court · (2024) 01 PAT CK 0045
Bihar Intermediate Education Council (Establishment of Colleges and Conduct of Examination) Rule, 1994 — Rule 12(1), 12(10)
High Courts16 Jan 2024Allowed
Mritunjay Kumar Gupta Vs State Of Bihar
Patna High Court · (2024) 01 PAT CK 0044
High Courts16 Jan 2024Allowed
Pinthalanickal Joseph Thomas @ P.J. Thomas Vs State Of Bihar
Patna High Court · (2024) 01 PAT CK 0043
Indian Penal Code, 1860 — Section 34, 323, 384, 504Code Of Criminal Procedure, 1973 — Section 204
High Courts15 Jan 2024Allowed
Subhash Kumar Chaudhary Vs State Of Bihar
Patna High Court · (2024) 01 PAT CK 0102
Code Of Criminal Procedure, 1973 — Section 107, 144Bihar Land Mutation Act, 2011 — Section 6(12)Bihar Land Dispute Redressal Act, 2009 — Section 15
High Courts15 Jan 2024Dismissed
Bindu Devi Vs State Of Bihar
Patna High Court · (2024) 01 PAT CK 0049
Constitution of India, 1950 — Article 341, 342Representation of the People Act, 1950 — Section 20Indian Succession Act, 1925 — Section 15, 16
High Courts15 Jan 2024Disposed Of
Suresh Prasad Singh Vs State Of Bihar
Patna High Court · (2024) 01 PAT CK 0048
Constitution of India, 1950 — Article 226Bihar Agriculture Produce Market Repeal Act, 2006 — Section 6
High Courts15 Jan 2024Dismissed
Raushan Kumar @ Roshan Singh Vs Union Of India
Patna High Court · (2024) 01 PAT CK 0047
Prevention of Illicit Traffic in Narcotics Drugs and Psychotropic Substance Act, 1988 — Section 3(1), 9(b)
High Courts15 Jan 2024Dismissed
Shibjee Pd. Singh @ Shivjee Singh Vs Manju Devi
Patna High Court · (2024) 01 PAT CK 0046
Code of Civil Procedure, 1908 — Order 6 Rule 1
High Courts12 Jan 2024Allowed
Most. Bimla Devi Vs Most. Laxmi Devi
Patna High Court · (2024) 01 PAT CK 0056
Code of Civil Procedure, 1908 — Order 8 Rule 10, Order 41 Rule 27
High Courts12 Jan 2024Disposed Of
Nitish Kumar @ Nitish Ram @ Nitish Kumar Ram Vs State Of Bihar
Patna High Court · (2024) 01 PAT CK 0055
Constitution of India, 1950 — Article 15(3), 21Indian Penal Code, 1860 — Section 375Code Of Criminal Procedure, 1973 — Section 164
High Courts12 Jan 2024Allowed
Lal Mohar Sah @ Basawan Sah Vs State Of Bihar
Patna High Court · (2024) 01 PAT CK 0054
Indian Penal Code, 1860 — Section 302, 304, 307, 323, 324, 379, 504Arms Act, 1959 — Section 27Code Of Criminal Procedure, 1973 — Section 313
High Courts12 Jan 2024Dismissed
Shailesh Rai Vs State Of Bihar
Patna High Court · (2024) 01 PAT CK 0053
Indian Penal Code, 1860 — Section 302Explosive Substances Act, 1908 — Section 3, 4
High Courts12 Jan 2024Allowed
Kumar Gaurav Singh Vs Bihar Staff Selection Commission
Patna High Court · (2024) 01 PAT CK 0052
Constitution of India, 1950 — Article 309
High Courts12 Jan 2024Allowed
H. R. Properties Pvt. Ltd. Vs Assistant Commissioner Of Income Tax
Patna High Court · (2024) 01 PAT CK 0051
High Courts12 Jan 2024Partly Allowed
Tuntun @ Dharmendra Ravidas Vs State Of Bihar
Patna High Court · (2024) 01 PAT CK 0050
Indian Penal Code, 1860 — Section 376, 511Code Of Criminal Procedure, 1973 — Section 164, 313
High Courts12 Jan 2024Disposed Of
Aneeta Devi Vs State Of Bihar
Patna High Court · (2024) 01 PAT CK 0042
Bihar Panchayat Raj Act, 2006 — Section 44, 46, 156, 157< /li>
High Courts12 Jan 2024Allowed
Sunita Kumari Vs State Of Bihar
Patna High Court · (2024) 01 PAT CK 0041
Right of Children to Free and Compulsory Education Act, 2009 — Section 23(2)
High Courts12 Jan 2024Dismissed
Shahjahan Vs Honble High Court Of Judicature At Patna
Patna High Court · (2024) 01 PAT CK 0040
Constitution of India, 1950 — Article 14Rajasthan Medical Service (Collegiate Branch) Rules, 1962 — Rule 11A, 35< /li>