High Courts13 Dec 2005Dismissed
Mahendra Thakur and Others Vs State of Bihar and Another
Patna High Court · (2006) 1 PLJR 676
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,305 of 2,661
High Courts13 Dec 2005
Smt. Bhukhali Mestarani Vs The State of Bihar and Others
Patna High Court · (2006) 1 PLJR 465
High Courts13 Dec 2005Allowed
Mosmt. Manti Devi Vs The State of Bihar and Others
Patna High Court · (2006) 1 PLJR 415
High Courts13 Dec 2005Allowed
Sheorati Devi and Another Vs Sabhapati Singh
Patna High Court · (2005) 12 PAT CK 0002
High Courts12 Dec 2005
Nageshwar Thakur and Others Vs The State of Bihar and Others
Patna High Court · (2006) 1 PLJR 407
Criminal Procedure Code, 1973 (CrPC) — Section 340
High Courts09 Dec 2005
Kumar Nand Kishore Singh Vs The State of Bihar
Patna High Court · (2006) 2 PLJR 53
Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 201, 302, 34, 376
High Courts09 Dec 2005Dismissed
The State of Bihar Vs Laxmi Sharma and Others
Patna High Court · (2006) 1 PLJR 663
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts09 Dec 2005
Ram Naresh Thakur and Others Vs State of Bihar and Another
Patna High Court · (2006) 4 BC 264 : (2006) 1 PLJR 455
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 34, 406, 420
High Courts09 Dec 2005Dismissed
Awadh Kishore Choudhory and Others Vs The State of Bihar and Another
Patna High Court · (2006) 1 PLJR 699
Criminal Procedure Code, 1973 (CrPC) — Section 107, 192(1), 202, 482Penal Code, 1860 (IPC) — Section 323, 327, 34, 380, 427
High Courts09 Dec 2005Allowed
Jagdish Prasad Singh Vs State of Bihar and Others
Patna High Court · (2006) 1 PLJR 466
Criminal Procedure Code, 1973 (CrPC) — Section 482Industrial Disputes Act, 1947 — Section 29
High Courts09 Dec 2005Dismissed
Kapildeo Singh and Others Vs The State of Bihar and Another
Patna High Court · (2006) 1 PLJR 723
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 379
High Courts09 Dec 2005Allowed
Pintu Singh @ Rajiv Ranjan Kumar Singh Vs State of Bihar
Patna High Court · (2006) 2 PLJR 226
Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(1), 311Penal Code, 1860 (IPC) — Section 144, 323, 341, 504
High Courts07 Dec 2005Dismissed
Neelam Sinha Vs The State of Bihar and Others
Patna High Court · (2006) 1 PLJR 416
High Courts06 Dec 2005Dismissed
Sri Dipak Kumar Thakur Vs State of Bihar and Others
Patna High Court · (2006) 1 PLJR 495
Constitution of India, 1950 — Article 226
High Courts06 Dec 2005Dismissed
Kumar Suman Singh Vs State of Bihar
Patna High Court · (2005) 12 PAT CK 0046
High Courts06 Dec 2005Dismissed
Binay Kumar Sinha @ Chhote Vs State of Bihar
Patna High Court · (2006) 2 DMC 47 : (2006) 1 PLJR 354
Penal Code, 1860 (IPC) — Section 302, 307, 324, 326, 498A
High Courts06 Dec 2005Dismissed
Pesticides Entrepreneur Association Bihar, Patna Vs The State of Bihar and Others
Patna High Court · (2006) 1 PLJR 273
Constitution of India, 1950 — Article 19(1)(g), 309Insecticides Act, 1968 — Section 12, 13(3), 37
High Courts06 Dec 2005Allowed
Bihar Rajya Utpad Sipahi Mahasangh and Others Vs State of Bihar and Others
Patna High Court · (2005) 12 PAT CK 0030
High Courts06 Dec 2005Allowed
Shankar Patel and Others Vs The State of Bihar and Another
Patna High Court · (2006) 4 PLJR 314
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 148, 380, 448, 498(A)
High Courts06 Dec 2005Allowed
Parmatma Sharan Kansal @ P.S. Kansal Vs The State of Bihar and Others
Patna High Court · (2006) 3 PLJR 578
Penal Code, 1860 (IPC) — Section 120B, 409, 420, 467, 468