High Courts19 Mar 2021Disposed Of
Urmila Devi @ Urmila Kumari Vs State Of Bihar
Patna High Court · (2021) 03 PAT CK 0157
Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 323, 324, 325, 341Code Of Criminal Procedure, 1973 — Section 438(2)
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 223 of 2,660
High Courts19 Mar 2021Dismissed
Manoj Choudhary @ Manoj Kumar Choudhary Vs State Of Bihar
Patna High Court · (2021) 03 PAT CK 0156
Indian Penal Code, 1860 — Section 272, 273, 414, 420Bihar Prohibition And Excise Act, 2016 — Section 30(a), 41(1)
High Courts19 Mar 2021Dismissed
Dinesh Sah And Ors Vs State Of Bihar
Patna High Court · (2021) 03 PAT CK 0155
Indian Penal Code, 1860 — Section 120B, 201, 304B
High Courts19 Mar 2021Disposed Of
Nitish Kumar Vs State Of Bihar
Patna High Court · (2021) 03 PAT CK 0154
Indian Penal Code, 1860 — Section 34, 366ACode Of Criminal Procedure, 1973 — Section 164, 438(2)
High Courts18 Mar 2021Disposed Of
Ujjval Kumar Vs State Of Bihar And Ors
Patna High Court · (2021) 03 PAT CK 0170
Indian Penal Code, 1860 — Section 34, 272, 273, 279, 414, 427Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(b)(c), 38(1), 41(1), 56, 58, 92, 93Code Of Criminal Procedure, 1973 — Section 340
High Courts18 Mar 2021Disposed Of
Suresh Choudhary Vs State Of Bihar And Ors
Patna High Court · (2021) 03 PAT CK 0169
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 Courts18 Mar 2021Allowed
Gigal Yadav @ Vidyanath Yadav And Ors Vs State Of Bihar
Patna High Court · (2021) 03 PAT CK 0168
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(v)(a), 14A(2)Indian Penal Code, 1860 — Section 34, 302Arms Act, 1959 — Section 27
High Courts18 Mar 2021Allowed
Shailesh Manjhi And Anr Vs State Of Bihar And Anr
Patna High Court · (2021) 03 PAT CK 0167
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 34, 201, 302
High Courts18 Mar 2021Dismissed
Nunnu Choudhary @ Aditya Kumar Shandilya Vs State Of Bihar
Patna High Court · (2021) 03 PAT CK 0166
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 34, 201, 302
High Courts18 Mar 2021Allowed
Md. Nakir @ Md. Nakir Ansari And Ors Vs State Of Bihar
Patna High Court · (2021) 03 PAT CK 0165
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 14A(2)Indian Penal Code, 1860 — Section 34, 323, 325, 341, 354, 448, 504, 506
High Courts18 Mar 2021Allowed
Manmohan Prasad Gupta Vs State Of Bihar
Patna High Court · (2021) 03 PAT CK 0164
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 376, 420, 506Protection Of Children From Sexual Offences Act, 2012 — Section 4
High Courts18 Mar 2021Allowed
Md Ansarul Vs State Of Bihar
Patna High Court · (2021) 03 PAT CK 0163
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 34, 201, 302
High Courts18 Mar 2021Allowed
Md. Sanaullah Vs State Of Bihar And Ors
Patna High Court · (2021) 03 PAT CK 0152
High Courts18 Mar 2021Dismissed
Meha Verma Vs State Of Bihar And Ors
Patna High Court · (2021) 03 PAT CK 0151
High Courts18 Mar 2021Disposed Of
Manish Kumar Vs State Of Bihar
Patna High Court · (2021) 03 PAT CK 0150
Constitution Of India, 1950 — Article 226
High Courts18 Mar 2021Disposed Of
Laxman Manjhi And Ors Vs State Of Bihar
Patna High Court · (2021) 03 PAT CK 0149
Indian Penal Code, 1860 — Section 147, 149, 186, 307, 323, 337, 338, 341, 353Bihar Prohibition And Excise Act, 2016 — Section 30(a), 45Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts17 Mar 2021Disposed Of
Dharti Jha And Ors Vs Karamandana And Ors
Patna High Court · (2021) 03 PAT CK 0148
Arbitration And Conciliation Act, 1996 — Section 11(6)
High Courts17 Mar 2021Allowed
Lal Bahadur Sharma Vs State Of Bihar And Ors
Patna High Court · (2021) 03 PAT CK 0147
High Courts17 Mar 2021Dismissed
Subhash Yadav Vs State Of Bihar
Patna High Court · (2021) 03 PAT CK 0146
Indian Penal Code, 1860 — Section 34, 307, 323, 324, 325, 341, 379, 509
High Courts17 Mar 2021Disposed Of
Madhu Patel Vs State Of Bihar
Patna High Court · (2021) 03 PAT CK 0145
Indian Penal Code, 1860 — Section 34, 323, 341, 498ADowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 438(2)