COURT ARCHIVE

Patna High Court judgments

53,185 judgments · page 206 of 2,660

High Courts08 Jun 2021Disposed Of

Jarina Khatoon @ Rubina Khatoon Vs State Of Bihar

Patna High Court · (2021) 06 PAT CK 0025

Indian Penal Code, 1860 — Section 34, 323, 324, 325, 341, 354A, 379, 447, 504, 506Code Of Criminal Procedure, 1973 — Section 438(2)

High Courts08 Jun 2021Dismissed

Md. Salauddin Ansari Vs State Of Bihar

Patna High Court · (2021) 06 PAT CK 0024

Indian Penal Code, 1860 — Section 34, 323, 324, 325, 341, 354A, 379, 504, 506

High Courts08 Jun 2021Disposed Of

Nirbhay Kumar Mishra @ Nirbhay Kr. Mishra Vs State Of Bihar

Patna High Court · (2021) 06 PAT CK 0023

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

High Courts07 Jun 2021Disposed Of

Sunil Kumar Prasad @ Sunil Bin Vs State Of Bihar & Ors

Patna High Court · (2021) 06 PAT CK 0018

Bihar Prohibition and Excise Act, 2016 — Section 37C

High Courts07 Jun 2021Disposed Of

Shyam Sundar Kumar @ Karu Singh Vs State Of Bihar

Patna High Court · (2021) 06 PAT CK 0017

Bihar Prohibition And Excise Act, 2016 — Section 30(a)Indian Penal Code, 1860 — Section 120B

High Courts03 Jun 2021Disposed Of

Rajesh Kumar @ Rajesh Mahto & Ors Vs State Of Bihar

Patna High Court · (2021) 06 PAT CK 0009

Indian Penal Code, 1860 — Section 366Code Of Criminal Procedure, 1973 — Section 164, 438(2)

High Courts03 Jun 2021Dismissed

Amarjyoti Prasad Thakur Vs State Of Bihar

Patna High Court · (2021) 06 PAT CK 0008

Indian Penal Code, 1860 — Section 34, 307, 323, 324, 341, 504

High Courts03 Jun 2021Disposed Of

National Federation of the Blind Vs State of Bihar & ORS

Patna High Court · (2021) 06 PAT CK 0007

Rights of Persons with Disabilities Act, 2016 — Section 34

High Courts03 Jun 2021Disposed Of

Renu Kumari Vs State Of Bihar & Ors

Patna High Court · (2021) 06 PAT CK 0006

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

High Courts03 Jun 2021Disposed Of

Dinesh Manjhi Vs State Of Bihar & Ors

Patna High Court · (2021) 06 PAT CK 0005

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

High Courts03 Jun 2021Disposed Of

Sugriv Narayan Vs State Of Bihar & Ors

Patna High Court · (2021) 06 PAT CK 0004

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

High Courts03 Jun 2021Disposed Of

Raghunandan Kumar @ Mukesh Kumar @ Mukesh Kumar Yadav Vs State Of Bihar

Patna High Court · (2021) 06 PAT CK 0003

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

High Courts03 Jun 2021Disposed Of

Puja Thakur Vs State Of Bihar

Patna High Court · (2021) 06 PAT CK 0002

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

High Courts03 Jun 2021Disposed Of

National Federation Of The Blind Vs State Of Bihar

Patna High Court · (2021) 06 PAT CK 0001

Rights Of Persons With Disabilities Rules, 2017 — Rule 11Persons With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Act, 1995 — Section 33Rights Of Persons With Disabilities Act, 2016 — Section 34

High Courts02 Jun 2021Disposed Of

Jamuna Mochi @ Jamun Mochi Vs State Of Bihar & Ors

Patna High Court · (2021) 06 PAT CK 0014

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

High Courts02 Jun 2021Disposed Of

Dinesh Kumar Vs State Of Bihar & Ors

Patna High Court · (2021) 06 PAT CK 0013

Bihar Prohibition And Excise Act, 2016 — Section 58

High Courts02 Jun 2021Disposed Of

Jagarnath Kumar Vs State Of Bihar & Ors

Patna High Court · (2021) 06 PAT CK 0012

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

High Courts02 Jun 2021Disposed Of

Md. Kudus & Ors Vs State Of Bihar

Patna High Court · (2021) 06 PAT CK 0011

Indian Penal Code, 1860 — Section 34, 147, 148, 149, 307, 323, 324, 341, 354, 379, 427, 435, 437, 504, 506, 524Code Of Criminal Procedure, 1973 — Section 438(2)Scheduled Castes and the Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(i)(x)

High Courts02 Jun 2021Disposed Of

Birendar Choudhari Vs State Of Bihar

Patna High Court · (2021) 06 PAT CK 0010

Bihar Prohibition And Excise Act, 2016 — Section 30(a), 32, 76(2)Code Of Criminal Procedure, 1973 — Section 438

High Courts01 Jun 2021Disposed Of

Vikash Kumar Vs State Of Bihar & Ors

Patna High Court · (2021) 06 PAT CK 0016

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