High Courts09 Mar 2021Disposed Of
Baidyanath Rai @ Baidyanath Kumar Rai And Anr Vs State Of Bihar
Patna High Court · (2021) 03 PAT CK 0082
Bihar Prohibition And Excise Act, 2016 — Section 30(a), 76(2)
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 230 of 2,660
High Courts09 Mar 2021Allowed/Disposed Of
Santosh Kumar Yadav And Ors Vs State Of Bihar And Ors
Patna High Court · (2021) 03 PAT CK 0081
High Courts08 Mar 2021Allowed
Md. Mashuque @ Masuque @ Masum Ali Vs State Of Bihar
Patna High Court · (2021) 03 PAT CK 0080
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(r), 14A(2)Indian Penal Code, 1860 — Section 307Arms Act, 1959 — Section 27
High Courts08 Mar 2021Allowed
Sanjeev Mandal Vs State Of Bihar
Patna High Court · (2021) 03 PAT CK 0079
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(i)(r)(s), 14A(2)Indian Penal Code, 1860 — Section 34, 304, 323, 324, 341, 379, 504, 506
High Courts08 Mar 2021Allowed
Md Ishaque And Ors Vs State Of Bihar
Patna High Court · (2021) 03 PAT CK 0078
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)(1)(s), 14A(2)Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 324, 326
High Courts08 Mar 2021Dismissed
Prince Giri Vs State Of Bihar
Patna High Court · (2021) 03 PAT CK 0077
Indian Penal Code, 1860 — Section 34, 307, 323, 341Arms Act, 1959 — Section 27
High Courts08 Mar 2021Disposed Of
Kaseli Yadav @ Deepak Kumar Vs State Of Bihar
Patna High Court · (2021) 03 PAT CK 0076
Indian Penal Code, 1860 — Section 302Arms Act, 1959 — Section 27
High Courts08 Mar 2021Disposed Of
Teshlal Singh Vs State Of Bihar
Patna High Court · (2021) 03 PAT CK 0075
Indian Penal Code, 1860 — Section 120B, 201, 302
High Courts08 Mar 2021Disposed Of
Keshav Kumar Vs State Of Bihar
Patna High Court · (2021) 03 PAT CK 0074
Indian Penal Code, 1860 — Section 414Bihar Prohibition And Excise Act, 2016 — Section 30(a), 41(1)(2), 76(2)Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts08 Mar 2021Disposed Of
Mina Devi And Anr Vs State Of Bihar
Patna High Court · (2021) 03 PAT CK 0073
Indian Penal Code, 1860 — Section 34, 272, 273, 308Bihar Prohibition And Excise Act, 2016 — Section 30(a), 76(2)Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts08 Mar 2021Dismissed
Sukri Devi Vs State Of Bihar
Patna High Court · (2021) 03 PAT CK 0072
Bihar Prohibition And Excise Act, 2016 — Section 30(a), 30(c), 76(2)
High Courts08 Mar 2021Dismissed
Anjesh Mishra @ Pintu Vs State Of Bihar
Patna High Court · (2021) 03 PAT CK 0071
Indian Penal Code, 1860 — Section 34, 307, 323, 341, 379, 504, 506
High Courts08 Mar 2021Allowed
Noor Alam @ Jhunna Vs State Of Bihar
Patna High Court · (2021) 03 PAT CK 0059
Indian Penal Code, 1860 — Section 34, 489A, 489CNarcotic Drugs And Psychotropic Substances Act, 1985 — Section 20, 20(ii)(c), 22(c), 41, 42, 43, 50, 50(5), 50(6)Code Of Criminal Procedure, 1973 — Section 100, 313
High Courts05 Mar 2021Disposed Of
Sanjay Kumar Bharti And Ors Vs State Of Bihar And Ors
Patna High Court · (2021) 03 PAT CK 0070
High Courts05 Mar 2021Dismissed
Abhishek Kumar Vs State Of Bihar
Patna High Court · (2021) 03 PAT CK 0069
Indian Penal Code, 1860 — Section 376Protection Of Children From Sexual Offences Act, 2012 — Section 4, 8Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 15, 18, 19
High Courts05 Mar 2021Dismissed
Shashi Sharma Vs State Of Bihar
Patna High Court · (2021) 03 PAT CK 0068
Indian Penal Code, 1860 — Section 30, 34, 120B
High Courts05 Mar 2021Dismissed
Gorakh Ravidas @ Gorakh Ram @ Gora @ Gorakha Ram Vs State Of Bihar
Patna High Court · (2021) 03 PAT CK 0067
Indian Penal Code, 1860 — Section 147, 148, 149, 302, 323, 379Arms Act, 1959 — Section 27
High Courts05 Mar 2021Dismissed
Anita Devi Vs State Of Bihar
Patna High Court · (2021) 03 PAT CK 0066
Indian Penal Code, 1860 — Section 34, 302
High Courts05 Mar 2021Disposed Of
Govind Raj @ Govinda Rai Vs State Of Bihar
Patna High Court · (2021) 03 PAT CK 0065
Indian Penal Code, 1860 — Section 34, 120B, 147, 148, 149, 307, 323, 341Arms Act, 1959 — Section 27Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts05 Mar 2021Disposed Of
Subodh Kumar @ Subodh Kumar Singh And Ors Vs State Of Bihar
Patna High Court · (2021) 03 PAT CK 0064
Indian Penal Code, 1860 — Section 302Arms Act, 1959 — Section 27Code Of Criminal Procedure, 1973 — Section 438(2)