High Courts13 Apr 2021Disposed Of
Bhola Ram And Ors Vs State Of Bihar
Patna High Court · (2021) 04 PAT CK 0078
Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 341, 504, 506Code Of Criminal Procedure, 1973 — Section 438(2)
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 214 of 2,660
High Courts13 Apr 2021Dismissed
Kanhaiya Rai @ Kanhaiya Kumar Rai Vs State Of Bihar
Patna High Court · (2021) 04 PAT CK 0077
Indian Penal Code, 1860 — Section 34, 302Arms Act, 1959 — Section 27
High Courts12 Apr 2021Allowed
Deepak Mahto @ Deepak Kumar Vs State Of Bihar
Patna High Court · (2021) 04 PAT CK 0076
Indian Penal Code, 1860 — Section 376, 511Protection Of Children From Sexual Offences Act, 2012 — Section 6, 18Code Of Criminal Procedure, 1973 — Section 154, 161, 164, 173
High Courts12 Apr 2021Disposed Of
Rishu Kumar @ Rishu Singh And Anr Vs State Of Bihar
Patna High Court · (2021) 04 PAT CK 0075
Bihar Prohibition And Excise Act, 2016 — Section 30(a), 36Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts12 Apr 2021Disposed Of
Nilam Devi And Ors Vs State Of Bihar
Patna High Court · (2021) 04 PAT CK 0074
Bihar Prohibition And Excise Act, 2016 — Section 30(a), 76(2)Code Of Criminal Procedure, 1973 — Section 438
High Courts09 Apr 2021Allowed
Sk. Sobrati And Anr Vs State Of Bihar
Patna High Court · (2021) 04 PAT CK 0073
Indian Penal Code, 1860 — Section 34, 323, 341, 376, 504, 511Code Of Criminal Procedure, 1973 — Section 156(3)
High Courts09 Apr 2021Disposed Of
Sunil Kumar Suman Vs State Of Bihar And Ors
Patna High Court · (2021) 04 PAT CK 0072
High Courts09 Apr 2021Dismissed
Baldev Rai @ Baldev Roy Vs State Of Bihar
Patna High Court · (2021) 04 PAT CK 0071
Indian Penal Code, 1860 — Section 120B, 302Arms Act, 1959 — Section 27
High Courts09 Apr 2021Disposed Of
Deepak Kumar Vs State Of Bihar
Patna High Court · (2021) 04 PAT CK 0070
Indian Penal Code, 1860 — Section 34, 342, 354A, 354B, 506Protection Of Children From Sexual Offences Act, 2012 — Section 8, 12Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts09 Apr 2021Disposed Of
Badri Ram And Ors Vs State Of Bihar
Patna High Court · (2021) 04 PAT CK 0069
Indian Penal Code, 1860 — Section 34, 304(B), 307Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts09 Apr 2021Disposed Of
Rabi Verma @ Ravi Kumar Verma And Ors Vs State Of Bihar
Patna High Court · (2021) 04 PAT CK 0068
Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 324, 325, 326(B), 341, 379, 427, 504, 506Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts09 Apr 2021Disposed Of
Suganti Kumari And Anr Vs State Of Bihar
Patna High Court · (2021) 04 PAT CK 0067
Indian Penal Code, 1860 — Section 34, 302, 307, 323, 341, 504, 506Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts09 Apr 2021Dismissed
Durga Yadav @ Durg Kumar Vs State Of Bihar
Patna High Court · (2021) 04 PAT CK 0066
Indian Penal Code, 1860 — Section 379, 386, 387Criminal Law Amendment Act, 1932 — Section 17
High Courts09 Apr 2021Disposed Of
Ramesh Rai Vs State Of Bihar
Patna High Court · (2021) 04 PAT CK 0065
Indian Penal Code, 1860 — Section 34, 414Bihar Prohibition And Excise Act, 2016 — Section 30(a), 76(2)Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts09 Apr 2021Dismissed
Shravan Kumar @ Sharvan Kumar And Ors Vs State Of Bihar
Patna High Court · (2021) 04 PAT CK 0064
Indian Penal Code, 1860 — Section 147, 149, 323, 337, 341, 353, 379, 504, 506
High Courts09 Apr 2021Disposed Of
Radhey Shyam Yadav And Ors Vs State Of Bihar
Patna High Court · (2021) 04 PAT CK 0063
Indian Penal Code, 1860 — Section 34, 323, 324, 379, 504Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts09 Apr 2021Disposed Of
Jay Jay Ram Mukhia And Anr Vs State Of Bihar
Patna High Court · (2021) 04 PAT CK 0062
Indian Penal Code, 1860 — Section 34, 201, 304(B)Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts09 Apr 2021Disposed Of
Arun Prasad @ Arun Ray Vs State Of Bihar
Patna High Court · (2021) 04 PAT CK 0061
Bihar Prohibition And Excise Act, 2016 — Section 30(a), 76(2)Code Of Criminal Procedure, 1973 — Section 100, 438
High Courts09 Apr 2021Dismissed
Rishideo Yadav And Ors Vs State Of Bihar
Patna High Court · (2021) 04 PAT CK 0060
Indian Penal Code, 1860 — Section 34, 307, 324, 341, 504, 506Arms Act, 1959 — Section 27
High Courts08 Apr 2021Allowed
Bhaiya Ram Singh @ Bhaiya Ram Yadav And Anr Vs State Of Bihar
Patna High Court · (2021) 04 PAT CK 0059
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(2)(Va), 14A(2)Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 341, 504Arms Act, 1959 — Section 27