High Courts17 Feb 2020Allowed
Mohammad Seraj Vs State Of Bihar
Patna High Court · (2020) 02 PAT CK 0054
Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 12
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 367 of 2,660
High Courts17 Feb 2020Dismissed
Md. Akthar Son Vs State Of Bihar And Ors
Patna High Court · (2020) 02 PAT CK 0053
Code Of Criminal Procedure, 1973 — Section 125
High Courts14 Feb 2020Allowed
Raj Nath Sharma Vs Bihar State Bar Council And Ors
Patna High Court · (2020) 02 PAT CK 0392
Advocates Act, 1961 — Section 3, 3(2), 3(3), 5, 6, 7(1), 7(1)(g), 7(g), 9, 9(1), 9(1)(a), 9(2), 9(A), 9(a)(1), 9(a)(2), 10(1)(a), 10(1)(b), 10A, 10(3), 15, 15(2)(c), 15(3), 48(b), 48B(1), 49, 49(1)(i), 49ABar Council Of Bihar Rules, 1962 — Rule 1, 1(b), 8, 8(1), 9, 12, 15Constitution Of India, 1950 — Article 14, 226
High Courts14 Feb 2020Dismissed
Banarsi Kuer @ Maya Devi Vs Gita Devi And Ors
Patna High Court · (2020) 02 PAT CK 0391
Evidence Act 1872 — Section 13, 32(5), 32(6), 32(7), 50, 104Indian Penal Code, 1860 — Section 494, 495, 497, 498Transfer Of Property Act 1882 — Section 52
High Courts14 Feb 2020Allowed
Pramod Prasad Singh @ Shambhu Singh Vs State Of Bihar
Patna High Court · (2020) 02 PAT CK 0235
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x), 14A(2)Indian Penal Code, 1860 — Section 323, 341, 504Code Of Criminal Procedure, 1973 — Section 82, 83, 438(2)
High Courts14 Feb 2020Disposed Of
Yashoda Devi And Ors Vs State Of Bihar
Patna High Court · (2020) 02 PAT CK 0234
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s)(w)(i), 14A(2)Indian Penal Code, 1860 — Section 147, 323, 341, 354(B), 448, 504Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts14 Feb 2020Allowed
Amzed Hussain @ Amjad Hussain Vs State Of Bihar And Anr
Patna High Court · (2020) 02 PAT CK 0233
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 14A(2)Indian Penal Code, 1860 — Section 34, 323, 341, 448, 504Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts14 Feb 2020Allowed
Gunwant Ram @ Jamwant Ram Vs State Of Bihar And Ors
Patna High Court · (2020) 02 PAT CK 0232
High Courts14 Feb 2020Disposed Of
Mahesh Ram Vs State Of Bihar And Ors
Patna High Court · (2020) 02 PAT CK 0231
High Courts14 Feb 2020Disposed Of
Jai Mangal Rai And Ors Vs State Of Bihar And Ors
Patna High Court · (2020) 02 PAT CK 0230
High Courts14 Feb 2020Disposed Of
Rajendra Baitha Vs State Of Bihar And Ors
Patna High Court · (2020) 02 PAT CK 0229
High Courts14 Feb 2020Disposed Of
Rupchand Chaudhary Vs State Of Bihar And Ors
Patna High Court · (2020) 02 PAT CK 0228
High Courts14 Feb 2020Dismissed
Triloki Nath Dubey And Ors Vs State Of Bihar And Ors
Patna High Court · (2020) 02 PAT CK 0227
Constitution Of India, 1950 — Article 12, 309
High Courts14 Feb 2020Disposed Of
Rinku Devi Vs State Of Bihar And Ors
Patna High Court · (2020) 02 PAT CK 0226
Bihar Fish Jalkar Management Act, 2006 — Section 14(i)
High Courts14 Feb 2020Disposed Of
Satyendra Narayan Singh And Ors Vs State Of Bihar And Ors
Patna High Court · (2020) 02 PAT CK 0225
Bihar Land Mutation Act, 2011 — Section 7
High Courts14 Feb 2020Disposed Of
Indu Devi Vs State Of Bihar And Ors
Patna High Court · (2020) 02 PAT CK 0224
High Courts14 Feb 2020Allowed
Girish Kumar Vs State Of Bihar And Ors
Patna High Court · (2020) 02 PAT CK 0223
High Courts14 Feb 2020Dismissed
Ram Babu Kumar Vs State Of Bihar And Ors
Patna High Court · (2020) 02 PAT CK 0222
High Courts14 Feb 2020Dismissed
Anupam Kumari Vs State Of Bihar And Ors
Patna High Court · (2020) 02 PAT CK 0221
High Courts14 Feb 2020Disposed Of
Pramod Kumar @ Pramod Kumar Mahto Vs State Of Bihar And Ors
Patna High Court · (2020) 02 PAT CK 0220
Bihar Prohibition And Excise Act, 2016 — Section 30(a), 37, 37(b), 37(c), 58(1)