CourtKutchehry.com

COURT ARCHIVE

Patna High Court judgments

53,185 judgments · page 188 of 2,660

High Courts14 Sept 2021Allowed

Sanjay Kumar Vs State Of Bihar

Patna High Court · (2021) 09 PAT CK 0065

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(i)(r)(s), 14A(2)Indian Penal Code, 1860 — Section 323, 341, 376, 504, 506, 511
Read judgment
High Courts13 Sept 2021Allowed

Sanjay Kumar Vs State Of Bihar

Patna High Court · (2021) 09 PAT CK 0055

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(i)(r), 3(i)(s), 14A(2)Indian Penal Code, 1860 — Section 323, 341, 376, 504, 506, 511
Read judgment
High Courts10 Sept 2021Dismissed/Allowed

State Of Bihar Vs Durgawati Devi

Patna High Court · (2021) 09 PAT CK 0043

Indian Penal Code, 1860 — Section 34, 120B, 201, 302Code Of Criminal Procedure, 1973 — Section 100(6), 161(3), 173(2), 207, 273, 292, 293, 293(2), 293(4), 313, 313(1)(b), 366Evidence Act, 1872 — Section 60, 106
Read judgment
High Courts09 Sept 2021Disposed Of

M/S Shashikant Singh Vs Union Of India

Patna High Court · (2021) 09 PAT CK 0040

Constitution of India, 1950 — Article 265Central Goods And Service Tax Act, 2017 — Section 16, 16(4), 39, 164(3)Bihar Goods and Service Tax Act, 2017 — Section 16(4)
Read judgment
High Courts09 Sept 2021Disposed Of

Hakim Kumar Yadav Vs State Of Bihar

Patna High Court · (2021) 09 PAT CK 0039

Constitution of India, 1950 — Article 215Indian Penal Code, 1860 — Section 34, 272, 273, 279, 290, 427Code Of Criminal Procedure, 1973 — Section 340
Read judgment