High Courts19 Feb 2021Disposed Of
Gulzar Ahmad Vs State Of Bihar And Anr
Patna High Court · (2021) 02 PAT CK 0219
Indian Penal Code, 1860 — Section 498ADowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 438(2)
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Patna High Court judgments
53,185 judgments · page 242 of 2,660
High Courts19 Feb 2021Disposed Of
Shamim Khan And Ors Vs State Of Bihar And Anr
Patna High Court · (2021) 02 PAT CK 0218
Indian Penal Code, 1860 — Section 34, 323, 324, 325, 341, 498ADowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts19 Feb 2021Disposed Of
Vikash Kumar And Anr Vs State Of Bihar
Patna High Court · (2021) 02 PAT CK 0217
Indian Penal Code, 1860 — Section 34, 307, 323, 325, 337, 341, 448, 504, 506Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts19 Feb 2021Dismissed
Neeraj Thakur And Anr Vs State Of Bihar
Patna High Court · (2021) 02 PAT CK 0216
Indian Penal Code, 1860 — Section 34, 307, 323, 341, 380, 427, 448, 504Arms Act, 1959 — Section 27
High Courts18 Feb 2021Allowed
Dr. Vinoy @ Dr. Vinoy Singh Vs State Of Bihar And Ors
Patna High Court · (2021) 02 PAT CK 0261
Bihar Service Code, 1979 — Rule 74(b)Constitution Of India, 1950 — Article 226
High Courts18 Feb 2021Dismissed
Simpi Kumari Vs State Of Bihar And Ors
Patna High Court · (2021) 02 PAT CK 0222
Constitution Of India, 1950 — Article 226
High Courts18 Feb 2021Disposed Of
Santawan Das Vs State Of Bihar And Ors
Patna High Court · (2021) 02 PAT CK 0221
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 Courts18 Feb 2021Allowed
Shailendra Thakur @ Shailendra Kumar Thakur Vs State Of Bihar And Ors
Patna High Court · (2021) 02 PAT CK 0220
Bihar Service Code, 1952 — Rule 97(3)Constitution Of India, 1950 — Article 14
High Courts18 Feb 2021Disposed Of
Ravindra Nath @ Ravindra Paswan And Ors Vs State Of Bihar And Anr
Patna High Court · (2021) 02 PAT CK 0215
Bihar Public Land Encroachment Act, 1956 — Section 3
High Courts18 Feb 2021Disposed Of
Vikash Kumar Neelam Vs State Of Bihar And Anr
Patna High Court · (2021) 02 PAT CK 0214
High Courts18 Feb 2021Dismissed
Birendra Prasad Singh Vs State Of Bihar And Anr
Patna High Court · (2021) 02 PAT CK 0213
High Courts18 Feb 2021Disposed Of
Satya Prakash And Ors Vs State Of Bihar And Ors
Patna High Court · (2021) 02 PAT CK 0211
High Courts18 Feb 2021Dismissed
Dr. Kundan Kumar @ Kundan Kumar Vs State Of Bihar And Ors
Patna High Court · (2021) 02 PAT CK 0210
Constitution Of India, 1950 — Article 226
High Courts18 Feb 2021Disposed Of
Abdul Rahman Vs State Of Bihar And Ors
Patna High Court · (2021) 02 PAT CK 0209
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 Feb 2021Disposed Of
Ramayan Ram Vs State Of Bihar And Ors
Patna High Court · (2021) 02 PAT CK 0208
High Courts18 Feb 2021Disposed Of
Sanjay Kumar Vs State Of Bihar And Ors
Patna High Court · (2021) 02 PAT CK 0207
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 Feb 2021Allowed
Ritesh Kumar Vs State Of Bihar And Ors
Patna High Court · (2021) 02 PAT CK 0206
High Courts18 Feb 2021Disposed Of
Ravi Ranjan Kumar @ Ravi Ranjan Verma Vs State Of Bihar And Ors
Patna High Court · (2021) 02 PAT CK 0205
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 Feb 2021Dismissed
Ajay Kumar And Ors Vs State Of Bihar And Ors
Patna High Court · (2021) 02 PAT CK 0204
High Courts18 Feb 2021Allowed
Sailesh Kumar Keshari Vs State Of Bihar And Ors
Patna High Court · (2021) 02 PAT CK 0200
Bihar Government Servant (Classification, Control And Appeal) Rules, 2005 — Rule 9, 9(1), 9(1)(c)Constitution Of India, 1950 — Article 226