CourtKutchehry.com

COURT ARCHIVE

Patna High Court judgments

53,185 judgments · page 185 of 2,660

High Courts25 Oct 2021Allowed

Surendra Mahto Vs State Of Bihar

Patna High Court · (2021) 10 PAT CK 0025

Constitution of India, 1950 — Article 72, 161, 226Indian Penal Code, 1860 — Section 34, 45, 53, 55, 302, 376Indian Penal Code, 1860 — Section 366, 432, 432(1)
Read judgment
High Courts25 Oct 2021Allowed

Birendra Kumar Vs State Of Bihar

Patna High Court · (2021) 10 PAT CK 0023

Constitution of India, 1950 — Article 226Bihar Government Servant (Classification, Control and Appeal) Rules, 2005 — Rule 18(1)Prevention of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)
Read judgment
High Courts08 Oct 2021Dismissed

Rajive Nandan Mourya Vs State Of Bihar Bihar

Patna High Court · (2021) 10 PAT CK 0019

Constitution Of India, 1950 — Article 226, 227Bihar Government Servants (Classification, Control & Appeal) Rules, 2005 — Rule 17Indian Penal Code, 1860 — Section 420, 467, 468, 471
Read judgment
High Courts08 Oct 2021

Dr. Raj Kumar Mazumdar Vs State Of Bihar

Patna High Court · (2021) 10 PAT CK 0006

Constitution of India, 1950 — Article 16(4A), 16(4B), 226Bihar State Universities Act, 1976 — Section 2(m), 2(am), 2(o), 2(r), 2(s), 2(v), 7, 9(7)(i), 10(14), 14, 14(1), 14(3), 26, 26(5)(i)(a), 26(5)(i)(b), 57, 57A, 57B, 62, 64(a), 67, 67(a)Bihar State Universities (Amendment and Validation) Act, 2012 — Section 2
Read judgment
High Courts05 Oct 2021Disposed Of

Bihari Rai Vs State Of Bihar

Patna High Court · (2021) 10 PAT CK 0018

Indian Penal Code, 1860 — Section 34, 307, 323, 374, 379Code Of Criminal Procedure, 1973 — Section 438(2)
Read judgment
High Courts05 Oct 2021Allowed

Manas Mohan Jha Vs State Of Bihar

Patna High Court · (2021) 10 PAT CK 0015

Indian Penal Code, 1860 — Section 34, 323, 324, 341, 379, 504, 506Code Of Criminal Procedure, 1973 — Section 438(2)Scheduled Castes And Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(va)
Read judgment
High Courts05 Oct 2021

State Of Bihar Vs Taslim (Name Changed)

Patna High Court · (2021) 10 PAT CK 0011

Protection of hildren from Sexual Offences Rules, 2020 — Rule 9Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 2(35), 9(1), 9(2), 9(3), 14, 21, 36, 74, 94, 94(1), 94(2), 94(2)(iii), 94(3)Indian Penal Code, 1860 — Section 120B, 201, 221, 223, 302, 363, 376AB
Read judgment
High Courts05 Oct 2021Dismissed

Sheo Kumar @ Shiv Kumar Vs State Of Bihar

Patna High Court · (2021) 10 PAT CK 0010

Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12Protection of Children from Sexual Offenses Act, 2012 — Section 4, 5(f), 6Indian Penal Code, 1860 — Section 376, 376(2)(f)
Read judgment
High Courts04 Oct 2021Disposed Of

Prabhat Ranjan Vs State Of Bihar

Patna High Court · (2021) 10 PAT CK 0014

Indian Penal Code, 1860 — Section 34, 120B, 379, 420, 467, 468Code Of Criminal Procedure, 1973 — Section 438(2)
Read judgment