High Courts22 Mar 2021Dismissed
Vivekanand Swami Vs State Of Bihar And Ors
Patna High Court · (2021) 03 PAT CK 0205
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 221 of 2,660
High Courts22 Mar 2021Disposed Of
Sadhu Yadav And Anr Vs State Of Bihar And Anr
Patna High Court · (2021) 03 PAT CK 0204
Indian Penal Code, 1860 — Section 494, 498ACode Of Criminal Procedure, 1973 — Section 438(2)
High Courts22 Mar 2021Dismissed
Pawan Sah Vs State Of Bihar
Patna High Court · (2021) 03 PAT CK 0203
Indian Penal Code, 1860 — Section 399, 402Arms Act, 1959 — Section 25(1B)(a), 26, 35
High Courts22 Mar 2021Disposed Of
Vinod Kumar Mahto And Ors Vs State Of Bihar
Patna High Court · (2021) 03 PAT CK 0202
Indian Penal Code, 1860 — Section 34, 272, 273, 353Bihar Prohibition And Excise Act, 2016 — Section 30(a), 76(2)
High Courts22 Mar 2021Dismissed
Kundan Kumar Vs State Of Bihar
Patna High Court · (2021) 03 PAT CK 0201
Indian Penal Code, 1860 — Section 34, 380, 414, 511
High Courts22 Mar 2021Disposed Of
Juganu Kumar @ Sonu Kumar @ Juganu Vs State Of Bihar
Patna High Court · (2021) 03 PAT CK 0200
Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 438(2)Arms Act, 1959 — Section 27
High Courts22 Mar 2021Dismissed
Ajay Kumar Yadav Vs State Of Bihar
Patna High Court · (2021) 03 PAT CK 0199
Indian Penal Code, 1860 — Section 34, 420, 467, 468, 471
High Courts22 Mar 2021Dismissed
Bablu Rai Vs State Of Bihar And Anr
Patna High Court · (2021) 03 PAT CK 0198
Indian Penal Code, 1860 — Section 498A
High Courts22 Mar 2021Disposed Of
Parvej Khan Vs State Of Bihar
Patna High Court · (2021) 03 PAT CK 0197
Indian Penal Code, 1860 — Section 34, 323, 341, 354, 448, 509Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts22 Mar 2021Dismissed
Mukhiya Smt. Sahima Khatoon @ Sahima Khatoon Vs State Of Bihar And Anr
Patna High Court · (2021) 03 PAT CK 0196
Indian Penal Code, 1860 — Section 34, 409, 419, 420, 467, 468
High Courts22 Mar 2021Disposed Of
Kuer Vijai Sharma @ Dhaneshwar Sharma And Ors Vs State Of Bihar
Patna High Court · (2021) 03 PAT CK 0195
Indian Penal Code, 1860 — Section 34, 307, 323, 341, 342, 353, 504, 506Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts22 Mar 2021Allowed
Pawan Kumar Mahto @ Pawan Kumar Singh @APPELLLANT @Hash State Of Bihar
Patna High Court · (2021) 03 PAT CK 0194
Indian Penal Code, 1860 — Section 366A, 376Protection Of Children From Sexual Offences Act, 2012 — Section 4Code Of Criminal Procedure, 1973 — Section 164
High Courts22 Mar 2021Allowed
Ankit Patel @ Ankit Kumar Patel @APPELLLANT @Hash State Of Bihar
Patna High Court · (2021) 03 PAT CK 0193
Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 12, 101(5)Indian Penal Code, 1860 — Section 34, 201, 302
High Courts22 Mar 2021Allowed
M/S Naturals Dairy Private Ltd @APPELLLANT @Hash State Of Bihar And Ors
Patna High Court · (2021) 03 PAT CK 0192
High Courts22 Mar 2021Dismissed
Jayanti Devi @APPELLLANT @Hash State Of Bihar And Ors
Patna High Court · (2021) 03 PAT CK 0191
Bihar Municipal Act, 2007 — Section 25(4), 48, 48(2), 48(3), 419Bihar Municipal No Confidence Motion Process Rules, 2010 — Section 2, 2(i), 2(iii)Constitution Of India, 1950 — Article 226
High Courts22 Mar 2021Disposed Of
Gopal Sharan Bharatia @APPELLLANT @Hash State Of Bihar And Ors
Patna High Court · (2021) 03 PAT CK 0190
Bihar Municipal Act, 2007 — Section 329Constitution Of India, 1950 — Article 12, 226, 227
High Courts22 Mar 2021Disposed Of
Bishnu Kumar @ Bishnu Paswan @APPELLLANT @Hash State Of Bihar
Patna High Court · (2021) 03 PAT CK 0189
Indian Penal Code, 1860 — Section 201, 302, 363, 376DProtection Of Children From Sexual Offences Act, 2012 — Section 4, 6, 8, 10Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 12
High Courts22 Mar 2021Allowed
Ramchandra Mandal And Ors Vs State Of Bihar And Ors
Patna High Court · (2021) 03 PAT CK 0160
Code Of Criminal Procedure, 1973 — Section 397, 401Indian Penal Code, 1860 — Section 414Unlawful Activities (Prevention) Act, 1967 — Section 3, 10, 13, 15, 25, 25(6)
High Courts19 Mar 2021Allowed
Anshu Prasad @ Anshu Kumar @APPELLLANT @Hash State Of Bihar
Patna High Court · (2021) 03 PAT CK 0188
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 325, 341, 504, 506
High Courts19 Mar 2021Allowed
Ramchandra Sah @APPELLLANT @Hash State Of Bihar
Patna High Court · (2021) 03 PAT CK 0187
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(i)(x), 14A(2)Indian Penal Code, 1860 — Section 302, 307, 323, 341, 504