High Courts15 Feb 2008Dismissed
Rakesh Ranjan Kumar @ Lalan Kumar Vs State of Bihar and Another
Patna High Court · (2008) 02 PAT CK 0077
Criminal Procedure Code, 1973 (CrPC) — Section 154, 202Penal Code, 1860 (IPC) — Section 405, 406, 420, 504
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,148 of 2,661
High Courts15 Feb 2008Allowed
Lal Babu @ Lal Bahadur Paswan and Another Vs The State of Bihar
Patna High Court · (2008) 3 PLJR 288
Penal Code, 1860 (IPC) — Section 395
High Courts15 Feb 2008Allowed
Ramashish Mahto Vs State of Bihar
Patna High Court · (2008) CriLJ 2318
Penal Code, 1860 (IPC) — Section 411, 412
High Courts15 Feb 2008Allowed
Kapileshwar Mahto Vs The State of Bihar and Others
Patna High Court · (2008) 3 PLJR 523
High Courts15 Feb 2008Dismissed
Kamakhya Narayan Singh Vs The State of Bihar and Others
Patna High Court · (2008) 3 PLJR 520
Bihar Co-operative Societies Act, 1935 — Section 48
High Courts14 Feb 2008Dismissed
Ram Bilash Malakar Vs The State of Bihar and Another
Patna High Court · (2009) 1 PLJR 484
Criminal Procedure Code, 1973 (CrPC) — Section 157, 159, 164Penal Code, 1860 (IPC) — Section 34, 363, 364
High Courts14 Feb 2008
Karelal Kora and Others Vs The State of Bihar and Others
Patna High Court · (2008) 2 PLJR 594
High Courts14 Feb 2008
M/s Arjun Singh and Co. Vs The Union of India and Others
Patna High Court · (2008) 2 PLJR 485
Constitution of India, 1950 — Article 14
High Courts14 Feb 2008
Union of India (UOI) and Others Vs Abhay Kumar Mishra
Patna High Court · (2008) 117 FLR 1016 : (2008) 2 PLJR 646 : (2008) 2 PLJR 369
High Courts14 Feb 2008Dismissed
The Union of India and Others Vs Sita Ram Prasad and Another
Patna High Court · (2008) 2 PLJR 638
High Courts14 Feb 2008Dismissed
Nand Kishore Singh Vs Director General cum Inspector and Others
Patna High Court · (2008) 02 PAT CK 0091
High Courts14 Feb 2008Allowed
Randhir Bahadur Singh and Others Vs State of Bihar
Patna High Court · (2008) 56 BLJR 1723 : (2009) 3 PLJR 1058
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 468, 473, 482Penal Code, 1860 (IPC) — Section 307, 323, 324, 34, 341
High Courts14 Feb 2008Allowed
Sulabh International Social Service Vs The State of Bihar and Others
Patna High Court · (2008) 02 PAT CK 0072
High Courts14 Feb 2008Allowed
Ashutosh Singh Vs Chandrawati Devi and Others
Patna High Court · (2008) 2 PLJR 511
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(4), Order 7 Rule 11(d)
High Courts13 Feb 2008Dismissed
The State of Bihar and Others Vs Paras Nath Singh and Others
Patna High Court · (2008) 3 PLJR 340
High Courts13 Feb 2008Allowed
Mrs. Madhurima Singh Vs The State of Bihar and Others
Patna High Court · (2008) 2 PLJR 643
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 107
High Courts13 Feb 2008Allowed
Aradhana Kumari Vs The State of Bihar and Others
Patna High Court · (2008) 2 PLJR 345
High Courts13 Feb 2008
Rakesh Kumar Vs Sri Ramanand Prasad Singh and Others
Patna High Court · (2008) 2 PLJR 402
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11Constitution of India, 1950 — Article 164(4)Government of Union Territories Act, 1963 — Section 14, 4
High Courts13 Feb 2008Dismissed
Rintu Yadav Vs State of Bihar
Patna High Court · (2008) 02 PAT CK 0081
High Courts13 Feb 2008Allowed
Mathura Mahto and Others Vs State of Bihar
Patna High Court · (2009) 3 PLJR 221
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 114(G)Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323