High Courts07 May 2024
Sujit Ranjan Vs Chairman, Uttar Bihar Gramin Bank
Patna High Court · (2024) 05 PAT CK 0063
COURT ARCHIVE
Patna High Court judgments, 2024
540 judgments · page 8 of 27
High Courts07 May 2024Dismissed
Rahil Ahmed Vs State Of Bihar
Patna High Court · (2024) 05 PAT CK 0062
Constitution of India, 1950 — Article 12, 226, 309, 310, 310(2), 311Code of Civil Procedure, 1908 — Section 115Bihar Government Servants (Classification, Control & Appeal) Rules, 2005 — Rule 17
High Courts07 May 2024Allowed
Anupma Kumari Vs Prabhash Kumar
Patna High Court · (2024) 05 PAT CK 0061
Hindu Marriage Act, 1955 — Section 13(1A), 13(1)(ia), 23A, 23(1)(a), 24, 25, 27Code of Criminal Procedure, 1973 — Section 125
High Courts07 May 2024Allowed
Chhotka @ Gonga Paswan Vs State Of Bihar
Patna High Court · (2024) 05 PAT CK 0060
Code of Criminal Procedure, 1973 — Section 313, 374(2)Indian Penal Code, 1860 — Section 34, 302, 326, 341
High Courts07 May 2024Dismissed
Nirmala Devi Vs Hira Lal Swarnkar
Patna High Court · (2024) 05 PAT CK 0059
Constitution of India, 1950 — Article 226, 227Code of Civil Procedure, 1908 — Section 115, Order 20 Rule 6A(2), Order 6 Rule 15(4)Transfer of Property Act, 1882 — Section 60, 83, 91
High Courts06 May 2024Allowed
Banshidhar Singh @ Banshi Singh Vs State Of Bihar
Patna High Court · (2024) 05 PAT CK 0072
Indian Penal Code, 1860 — Section 396Code of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 134
High Courts06 May 2024Allowed
Vicky Kumar Vs State Of Bihar
Patna High Court · (2024) 05 PAT CK 0071
Indian Penal Code, 1860 — Section 34, 120B, 201, 364, 498ACode of Criminal Procedure, 1973 — Section 164, 313, 374(2)Evidence Act, 1872 — Section 27
High Courts06 May 2024Allowed
Vijita Mishra @ Vijita Kumari Vs State Of Bihar
Patna High Court · (2024) 05 PAT CK 0070
Constitution of India, 1950 — Article 226Indian Penal Code, 1860 — Section 498ACode of Criminal Procedure, 1973 — Section 153, 155(2), 156(1), 156(3)
High Courts06 May 2024Allowed
Triveni Prasad Mandal Vs State Of Bihar
Patna High Court · (2024) 05 PAT CK 0069
Constitution of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 323, 379, 418, 420Code of Criminal Procedure, 1973 — Section 155(2), 156(1), 482
High Courts06 May 2024Dismissed
Manish Raj @ Mani Kumar @ Manish Kumar Vs State Of Bihar
Patna High Court · (2024) 05 PAT CK 0068
High Courts06 May 2024Dismissed
Gurudeo Sharan Tiwari Vs State Of Bihar
Patna High Court · (2024) 05 PAT CK 0067
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 6 Rule 17Indian Succession Act, 1925 — Section 295
High Courts06 May 2024Allowed
Dina Nath Prasad Vs Jay Prakash Singh
Patna High Court · (2024) 05 PAT CK 0066
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151, 152, Order 6 Rule 17
High Courts06 May 2024Allowed
Kanchan Jha Vs State Of Bihar
Patna High Court · (2024) 05 PAT CK 0065
Constitution of India, 1950 — Article 226Indian Penal Code, 1860 — Section 420Negotiable Instrument Act, 1881 — Section 138, 142
High Courts03 May 2024Dismissed
Vijay Sharma Vs State Of Bihar
Patna High Court · (2024) 05 PAT CK 0075
Indian Penal Code, 1860 — Section 34, 302, 307Code of Criminal Procedure, 1973 — Section 157(1)Arms Act, 1959 — Section 25
High Courts03 May 2024Allowed
Uday Yadav Vs State Of Bihar
Patna High Court · (2024) 05 PAT CK 0074
Indian Penal Code, 1860 — Section 34, 363, 363A, 364, 364A, 365Code of Criminal Procedure, 1973 — Section 161, 164, 207, 209, 313, 374(2)Evidence Act, 1872 — Section 65B, 155(3)
High Courts03 May 2024Allowed
Pankaj Kumar Pandey Vs State Of Bihar
Patna High Court · (2024) 05 PAT CK 0073
Indian Penal Code, 1860 — Section 34, 307, 324, 364AArms Act, 1959 — Section 27, 27(1)Code of Criminal Procedure, 1973 — Section 164
High Courts02 May 2024Disposed Of
M/S Balaji Enterprises Vs State Of Bihar
Patna High Court · (2024) 05 PAT CK 0005
Constitution of India, 1950 — Article 19(1)(g), 19(6), 48A, 51A(f), 51A(g), 226Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Sotrage) Rules, 2019 — Rule 28Bihar Minor Mineral Rules, 1972 — Rule 25(1)
High Courts02 May 2024Dismissed
Dinesh Prasad Vs State Of Bihar
Patna High Court · (2024) 05 PAT CK 0001
Indian Penal Code, 1860 — Section 307, 323, 325, 341
High Courts01 May 2024Dismissed
State Of Bihar Vs Pranav Kant Babban
Patna High Court · (2024) 05 PAT CK 3146
High Courts01 May 2024Allowed
Rakesh Ram Vs State OF Bihar
Patna High Court · (2024) 05 PAT CK 0036
Indian Penal Code, 1860 — Section 34, 147, 323, 324, 341, 342, 376D, 379, 506Code of Criminal Procedure, 1973 — Section 53A, 164Protection of Children from Sexual Offences Act, 2012 — Section 4, 6, 17