High Courts09 Dec 2022Disposed Of
Nagendra Singh, Vs State Of Bihar
Patna High Court · (2022) 12 PAT CK 0025
Indian Penal Code, 1860 — Section 34, 307, 323, 324, 341, 504
COURT ARCHIVE
Patna High Court judgments
55,954 judgments · page 131 of 2,798
High Courts09 Dec 2022Disposed Of
Ranju Devi @ Manju Devi Vs State Of Bihar
Patna High Court · (2022) 12 PAT CK 0024
Indian Penal Code, 1860 — Section 34, 201, 304B, 328
High Courts09 Dec 2022Disposed Of
Abhijeet Kumar Vs State Of Bihar
Patna High Court · (2022) 12 PAT CK 0023
Indian Penal Code, 1860 — Section 120B, 143, 147, 148, 149, 307, 341, 323, 332, 333, 338, 353, 395, 412, 427, 435, 436,504Arms Act, 1959 — Section 27Prevention of Damage of Public Property Act, 1984 — Section 3, 4
High Courts09 Dec 2022Disposed Of
Nitish Kumar Vs State Of Bihar
Patna High Court · (2022) 12 PAT CK 0022
Indian Penal Code, 1860 — Section 392
High Courts09 Dec 2022Disposed Of
Navneet Kumar @ Navneet Kumar Bhatt Vs State Of Bihar
Patna High Court · (2022) 12 PAT CK 0021
Indian Penal Code, 1860 — Section 120B, 143, 147, 148, 149, 307, 341, 323, 332, 333, 338, 353, 395, 412, 427, 435, 436,504Arms Act, 1959 — Section 27Prevention of Damage of Public Property Act, 1984 — Section 3, 4
High Courts08 Dec 2022Disposed Of
Sujit Kumar De Proprietor Of M/S Swagto Enterprises, Vs State Of Bihar
Patna High Court · (2022) 12 PAT CK 0031
Constitution Of India, 1950 — Article 39ACode of Civil Procedure, 1908 — Section 89
High Courts08 Dec 2022Disposed Of
Bhawani Build Con And Project (P) Ltd Vs State Of Bihar
Patna High Court · (2022) 12 PAT CK 0030
Constitution Of India, 1950 — Article 39ACode of Civil Procedure, 1908 — Section 89
High Courts08 Dec 2022Disposed Of
Anant Kumar Singh Vs State Of Bihar
Patna High Court · (2022) 12 PAT CK 0029
Constitution Of India, 1950 — Article 39ACode of Civil Procedure, 1908 — Section 89
High Courts08 Dec 2022Allowed
Manoj Rai Vs State Of Bihar
Patna High Court · (2022) 12 PAT CK 0028
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 341, 504, 506Code Of Criminal Procedure, 1973 — Section 437(3)
High Courts08 Dec 2022Allowed
Mendar Singh @ Vijay Singh Vs State Of Bihar
Patna High Court · (2022) 12 PAT CK 0027
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(s), 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 34, 182, 211, 302Code Of Criminal Procedure, 1973 — Section 437(3)
High Courts08 Dec 2022Allowed
Ganesh Choudhary Vs Union Of India
Patna High Court · (2022) 12 PAT CK 0026
Railways Act, 1989 — Section 123(c)
High Courts07 Dec 2022Allowed
Subodh Yadav Vs State Of Bihar
Patna High Court · (2022) 12 PAT CK 0017
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 147, 149, 307, 323, 324, 325, 341, 354, 427, 504, 506Code Of Criminal Procedure, 1973 — Section 437(3)
High Courts07 Dec 2022Dismissed
Krishna Deo Prasad Vs Sita Mahto
Patna High Court · (2022) 12 PAT CK 0016
Indian Succession Act, 1925 — Section 70
High Courts07 Dec 2022Allowed
Ram Prasad Sardar Vs Union Of India
Patna High Court · (2022) 12 PAT CK 0009
High Courts07 Dec 2022
Sardar Yadav Vs State Of Bihar
Patna High Court · (2022) 12 PAT CK 0008
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(i), 3(1)(h), 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 370Code Of Criminal Procedure, 1973 — Section 437(3)
High Courts07 Dec 2022Dismissed
Mansoor Alam Vs Gopal Kumar Sarawagi
Patna High Court · (2022) 12 PAT CK 0007
High Courts07 Dec 2022Dismissed
Mostt. Sandhya Singh Vs Meera Singh And Ors
Patna High Court · (2022) 12 PAT CK 0006
Indian Succession Act, 1925 — Section 372
High Courts06 Dec 2022Disposed Of
Luxmi Construction And Electrical Works Vs State Of Bihar
Patna High Court · (2022) 12 PAT CK 0015
Constitution Of India, 1950 — Article 39ACode of Civil Procedure, 1908 — Section 89
High Courts06 Dec 2022Disposed Of
Mohd. Safdar Imam Vs State Of Bihar
Patna High Court · (2022) 12 PAT CK 0014
Constitution Of India, 1950 — Article 39ACode of Civil Procedure, 1908 — Section 89
High Courts06 Dec 2022Allowed
M/S Maa Vindvasini Enterprises Vs State Of Bihar
Patna High Court · (2022) 12 PAT CK 0013
Bihar Financial Rules, 1950 — Rule 131A, 131J(c), 131J