CourtKutchehry.com

COURT ARCHIVE

Patna High Court judgments

53,185 judgments · page 198 of 2,660

High Courts16 Jul 2021Allowed

Shamim Ansari Vs State Of Bihar

Patna High Court · (2021) 07 PAT CK 0060

Indian Penal Code, 1860 — Section 147, 148, 307, 323, 341, 354B, 379, 504, 506Code Of Criminal Procedure, 1973 — Section 438(2)Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(i)(s)
Read judgment
High Courts15 Jul 2021Disposed Of

Gajendra Shukla Vs State Of Bihar

Patna High Court · (2021) 07 PAT CK 0058

Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 341, 504, 506Code Of Criminal Procedure, 1973 — Section 438(2)Arms Act, 1959 — Section 27
Read judgment
High Courts15 Jul 2021Allowed

Ajay Yadav Vs State Of Bihar

Patna High Court · (2021) 07 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 34, 302
Read judgment
High Courts15 Jul 2021Allowed

Sudama Kumar Vs State Of Bihar

Patna High Court · (2021) 07 PAT CK 0054

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(i)(r), 3(2)(V), 14A(2)Indian Penal Code, 1860 — Section 147, 148, 149, 307, 341, 353
Read judgment
High Courts15 Jul 2021Allowed

Abhay Kumar Yadav Vs State Of Bihar

Patna High Court · (2021) 07 PAT CK 0053

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(V)(Va), 14A(2)Indian Penal Code, 1860 — Section 302
Read judgment
High Courts13 Jul 2021Disposed Of

Krishna Ram Vs State Of Bihar

Patna High Court · (2021) 07 PAT CK 0049

Indian Penal Code, 1860 — Section 34, 188, 353, 409, 420Code Of Criminal Procedure, 1973 — Section 438(2)
Read judgment
High Courts13 Jul 2021Disposed Of

Ravi Ranjan Ojha Vs State Of Bihar

Patna High Court · (2021) 07 PAT CK 0048

Indian Penal Code, 1860 — Section 34, 307, 323, 324, 338, 341, 357, 504, 506Code Of Criminal Procedure, 1973 — Section 438(2)
Read judgment
High Courts13 Jul 2021Disposed Of

Vineet Shilpee Vs State Of Bihar

Patna High Court · (2021) 07 PAT CK 0044

Constitution Of India, 1950 — Article 215Indian Penal Code, 1860 — Section 34, 272, 273, 279, 427Code Of Criminal Procedure, 1973 — Section 340
Read judgment
High Courts13 Jul 2021Allowed

Raju Prasad Gupta @ Raju Kumar Vs State Of Bihar

Patna High Court · (2021) 07 PAT CK 0043

Indian Penal Code, 1860 — Section 34, 323, 341, 386, 406, 420, 467, 468, 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)(ra)
Read judgment