High Courts28 Jan 2021Disposed Of
Puttu Kumar @ Puttus Kumar Vs State Of Bihar
Patna High Court · (2021) 01 PAT CK 0239
Bihar Prohibition And Excise Act, 2016 — Section 30(a), 38, 41Code Of Criminal Procedure, 1973 — Section 438(2)
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 257 of 2,660
High Courts28 Jan 2021Disposed Of
Rita Devi Vs State Of Bihar
Patna High Court · (2021) 01 PAT CK 0238
Indian Penal Code, 1860 — Section 379, 411Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts27 Jan 2021Dismissed
Md. Khurshid @ Mu. Khurshid @ Md. Khurshid Alam Vs State Of Bihar And Anr
Patna High Court · (2021) 01 PAT CK 0237
Indian Penal Code, 1860 — Section 34, 498(A)Dowry Prohibition Act, 1961 — Section 3, 4
High Courts27 Jan 2021Disposed Of
Ranjit Gupta @ Ranjit Kumar Tanti @ Raju Vs State Of Bihar
Patna High Court · (2021) 01 PAT CK 0236
Indian Penal Code, 1860 — Section 34, 302
High Courts27 Jan 2021Disposed Of
Vikash Kumar @ Bhura @ Bharsu Vs State Of Bihar
Patna High Court · (2021) 01 PAT CK 0235
Bihar Prohibition And Excise Act, 2016 — Section 30(a)
High Courts27 Jan 2021Disposed Of
Lalyogi Baitha And Anr Vs State Of Bihar
Patna High Court · (2021) 01 PAT CK 0234
Indian Penal Code, 1860 — Section 147, 148, 307, 323, 324, 341, 379, 504, 506
High Courts27 Jan 2021Disposed Of
Rakesh Kumar Singh And Ors Vs State Of Bihar And Anr
Patna High Court · (2021) 01 PAT CK 0233
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 08, 20(b), 22, 23
High Courts27 Jan 2021Disposed Of
Munna Kumar @ Munna Rai Vs State Of Bihar
Patna High Court · (2021) 01 PAT CK 0232
Bihar Prohibition And Excise Act, 2016 — Section 30(a), 56(c)
High Courts27 Jan 2021Disposed Of
Ankit Kumar Vs State Of Bihar
Patna High Court · (2021) 01 PAT CK 0231
Indian Penal Code, 1860 — Section 399, 402, 411Arms Act, 1959 — Section 25(1B)A, 26, 35
High Courts27 Jan 2021Dismissed
Munir @ Mustaque Vs State Of Bihar
Patna High Court · (2021) 01 PAT CK 0230
Indian Penal Code, 1860 — Section 34, 323, 354A, 354B, 504, 506Code Of Criminal Procedure, 1973 — Section 164Information Technology Act, 2000 — Section 66E, 67A
High Courts27 Jan 2021Disposed Of
Vikash Kumar Vs State Of Bihar
Patna High Court · (2021) 01 PAT CK 0229
Bihar Prohibition And Excise Act, 2016 — Section 30(a), 41(1)(2)
High Courts27 Jan 2021Dismissed
Niraj Kumar Singh Vs State Of Bihar
Patna High Court · (2021) 01 PAT CK 0228
Indian Penal Code, 1860 — Section 147, 148, 307, 323, 341, 354B, 379, 504, 506
High Courts27 Jan 2021Disposed Of
Sohan Kumar Vs State Of Bihar
Patna High Court · (2021) 01 PAT CK 0227
Bihar Prohibition And Excise Act, 2016 — Section 30(a), 56(b)
High Courts27 Jan 2021Dismissed
Ajay Kumar Vs State Of Bihar
Patna High Court · (2021) 01 PAT CK 0226
Indian Penal Code, 1860 — Section 34, 302, 307, 323, 324, 341
High Courts27 Jan 2021Dismissed
Anil Kumar Mahto @ Anil Kr. Mahto @ Anil Mahto Vs State Of Bihar
Patna High Court · (2021) 01 PAT CK 0225
Indian Penal Code, 1860 — Section 34, 201, 304B
High Courts27 Jan 2021Disposed Of
Arvind Rajbanshi Vs State Of Bihar
Patna High Court · (2021) 01 PAT CK 0224
Bihar Prohibition And Excise Act, 2016 — Section 30(a)
High Courts27 Jan 2021Disposed Of
Gulzar Alam Vs State Of Bihar
Patna High Court · (2021) 01 PAT CK 0223
Indian Penal Code, 1860 — Section 34, 302Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(s)Bihar Prohibition And Excise Act, 2016 — Section 37(i)(ii)
High Courts27 Jan 2021Disposed Of
Rahul Kumar Vs State Of Bihar
Patna High Court · (2021) 01 PAT CK 0222
Indian Penal Code, 1860 — Section 399, 401, 414Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20, 22
High Courts27 Jan 2021Disposed Of
Binde Yadav Vs State Of Bihar
Patna High Court · (2021) 01 PAT CK 0221
Indian Penal Code, 1860 — Section 34, 304(B), 323, 498(A)Dowry Prohibition Act, 1961 — Section 4
High Courts27 Jan 2021Dismissed
Swasti Keshari Vs State Of Bihar And Anr
Patna High Court · (2021) 01 PAT CK 0220
Indian Penal Code, 1860 — Section 34, 323, 341, 354, 504Protection Of Children From Sexual Offences Act, 2012 — Section 12