High Courts06 Apr 2021Dismissed
Abhay Kumar Vs State Of Bihar And Ors
Patna High Court · (2021) 04 PAT CK 0011
Constitution Of India, 1950 — Article 14, 16, 226
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 217 of 2,660
High Courts06 Apr 2021Allowed
Md. Muqaddar Khan Vs State Of Bihar And Ors
Patna High Court · (2021) 04 PAT CK 0010
Bihar Prohibition And Excise Act, 2016 — Section 37(c)Indian Penal Code, 1860 — Section 323, 341Bihar Government Servants (Classification, Control And Appeal) Rules, 2005 — Rule 20
High Courts06 Apr 2021Disposed Of
Khudbudiya Sahni @ Khudbudiya @ Indal Sahni Vs State Of Bihar
Patna High Court · (2021) 04 PAT CK 0009
Indian Penal Code, 1860 — Section 34, 201, 302Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts05 Apr 2021Disposed Of
Lakshman Prasad Vs State Of Bihar And Ors
Patna High Court · (2021) 04 PAT CK 0085
High Courts05 Apr 2021Disposed Of
Ravi Ranjan Kumar Vs State Of Bihar And Ors
Patna High Court · (2021) 04 PAT CK 0084
Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(c), 37(b)(c), 38(1), 41(1), 56, 58, 92, 93Indian Penal Code, 1860 — Section 34, 272, 273, 279, 427Code Of Criminal Procedure, 1973 — Section 340
High Courts05 Apr 2021Disposed Of
Pramod Kumar Vs State Of Bihar And Ors
Patna High Court · (2021) 04 PAT CK 0083
Bihar Prohibition And Excise (Amendment) Act, 2018 — Section 30(a)Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(b)(c), 38(1), 41(1), 56, 58, 92, 93Indian Penal Code, 1860 — Section 34, 272, 273, 279, 427
High Courts05 Apr 2021Disposed Of
Nago Ray Vs State Of Bihar And Ors
Patna High Court · (2021) 04 PAT CK 0082
Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(b)(c), 38(1), 41(1), 56, 58, 92, 93Indian Penal Code, 1860 — Section 34, 272, 273, 279, 427Code Of Criminal Procedure, 1973 — Section 340
High Courts05 Apr 2021Disposed Of
Ayodhya Sah Vs State Of Bihar And Ors
Patna High Court · (2021) 04 PAT CK 0081
Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(b)(c), 38(1), 41(1), 56, 58, 92, 93Indian Penal Code, 1860 — Section 34, 272, 273, 279, 427Code Of Criminal Procedure, 1973 — Section 340
High Courts05 Apr 2021Disposed Of
Arun Ray Vs State Of Bihar And Ors
Patna High Court · (2021) 04 PAT CK 0080
Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(b)(c), 38(1), 41(1), 56, 58, 92, 93Indian Penal Code, 1860 — Section 34, 272, 273, 279, 427Code Of Criminal Procedure, 1973 — Section 340
High Courts05 Apr 2021Disposed Of
Pappu Ram @ Pappu Kumar Ram And Ors Vs State Of Bihar
Patna High Court · (2021) 04 PAT CK 0020
Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 325, 341, 354B, 379, 448, 504, 506Code Of Criminal Procedure, 1973 — Section 438(2)Dowry Prohibition Act, 1961 — Section — Section 3, 4
High Courts05 Apr 2021Dismissed
Murli Prasad Vs State Of Bihar
Patna High Court · (2021) 04 PAT CK 0019
Indian Penal Code, 1860 — Section 420, 467, 468
High Courts05 Apr 2021Disposed Of
Dhaneshwar Thakur And Ors Vs State Of Bihar
Patna High Court · (2021) 04 PAT CK 0018
Indian Penal Code, 1860 — Section 34, 147, 149, 307, 323, 324, 342, 379, 504, 506Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts05 Apr 2021Disposed Of
Ashok Raut Vs State Of Bihar
Patna High Court · (2021) 04 PAT CK 0017
Indian Penal Code, 1860 — Section 34, 307, 323, 324, 341, 354, 447, 503Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts05 Apr 2021Disposed Of
Rakhi Kumari And Ors Vs State Of Bihar
Patna High Court · (2021) 04 PAT CK 0016
Indian Penal Code, 1860 — Section 34, 308, 323, 341, 379, 504Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts05 Apr 2021Disposed Of
Lalan Yadav Vs State Of Bihar
Patna High Court · (2021) 04 PAT CK 0015
Indian Penal Code, 1860 — Section 34, 304BCode Of Criminal Procedure, 1973 — Section 438(2)
High Courts05 Apr 2021Allowed
Subhash Kumar Vs State Of Bihar And Anr
Patna High Court · (2021) 04 PAT CK 0014
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 406, 420
High Courts05 Apr 2021Allowed
Kamaldeo Thakur @ Kamalbhab Thakur Vs State Of Bihar
Patna High Court · (2021) 04 PAT CK 0008
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(i)(r), 3(ii)(va), 14A(2)Indian Penal Code, 1860 — Section 34, 302, 307, 323, 324, 341, 379, 427, 452, 504, 506Arms Act, 1959 — Section 27
High Courts05 Apr 2021Disposed Of
Anand Kishore Prasad Sinha Vs State Of Bihar And Ors
Patna High Court · (2021) 04 PAT CK 0007
Indian Penal Code, 1860 — Section 147, 148, 149, 188, 323, 341, 452, 354, 379, 427, 504Specific Relief Act 1963 — Section 6Code Of Criminal Procedure, 1973 — Section 456
High Courts05 Apr 2021Disposed Of
Prem Ranjan Kumar Vs State Of Bihar And Ors
Patna High Court · (2021) 04 PAT CK 0006
Bihar Pension Rules, 1950 — Rule 43(b), 139
High Courts05 Apr 2021Disposed Of
Rishav Kumar @ Rishav Bhagat Vs State Of Bihar
Patna High Court · (2021) 04 PAT CK 0005
Indian Penal Code, 1860 — Section 34, 323, 341, 354, 379, 504, 506Code Of Criminal Procedure, 1973 — Section 438(2)