High Courts06 Feb 2020Dismissed
Birendra Mishra @ Varinder Mishra Vs State Of Bihar And Ors
Patna High Court · (2020) 02 PAT CK 0185
Code Of Criminal Procedure, 1973 — Section 319Indian Penal Code, 1860 — Section 34, 366A
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 370 of 2,660
High Courts06 Feb 2020Dismissed
Surendra Singh @ Munna Singh @ Surendra Kumar And Anr Vs State Of Bihar
Patna High Court · (2020) 02 PAT CK 0184
Code Of Criminal Procedure, 1973 — Section 161, 482Indian Penal Code, 1860 — Section 34, 120B, 201, 302
High Courts06 Feb 2020Disposed Of
Ranjit Kumar Vs State Of Bihar
Patna High Court · (2020) 02 PAT CK 0183
Indian Penal Code, 1860 — Section 419, 420, 467, 468, 474Information Technology Act, 2000 — Section 66(B)©Bihar Conduct Of Examinations Act, 1981 — Section 3, 10
High Courts06 Feb 2020Disposed Of
Shailendra Shekhar Mishra And Anr Vs State Of Bihar
Patna High Court · (2020) 02 PAT CK 0182
Indian Penal Code, 1860 — Section 34, 120B, 302Arms Act, 1959 — Section 27
High Courts06 Feb 2020Disposed Of
Pankaj Kumar Singh Vs State Of Bihar And Ors
Patna High Court · (2020) 02 PAT CK 0049
Bihar Prohibition And Excise Act, 2016 — Section 37(c), 56, 58(1), 73, 73(1)(e)
High Courts06 Feb 2020Dismissed
Ram Bahadur Mandal Vs State Of Bihar Represented Through And Ors
Patna High Court · (2020) 02 PAT CK 0045
Constitution Of India, 1950 — Article 226
High Courts06 Feb 2020Dismissed
Shanker Chhetri @ Shankar Chhetri Vs Chairman, State Bank Of India And Ors
Patna High Court · (2020) 02 PAT CK 0044
High Courts06 Feb 2020Disposed Of
Anil Kumar And Ors Vs State Of Bihar Through The Principal Secretary And Ors
Patna High Court · (2020) 02 PAT CK 0036
High Courts06 Feb 2020Dismissed
Sanjay Choudhary @ Sanjay Kumar Choudhary Vs Union Of India Through The General Manager And Ors
Patna High Court · (2020) 02 PAT CK 0033
High Courts06 Feb 2020Disposed Of
Ram Prasad Mishra Vs State Of Bihar Through The Secretary And Ors
Patna High Court · (2020) 02 PAT CK 0019
High Courts06 Feb 2020Dismissed
Jhulan Rai And Ors Vs State Of Bihar Through The Chief Secretary And Ors
Patna High Court · (2020) 02 PAT CK 0006
Indian Penal Code, 1860 — Section 34, 323, 341, 406, 415, 420, 504, 506Code Of Criminal Procedure, 1973 — Section 156(3), 200
High Courts06 Feb 2020Allowed
Manju Devi Vs State Of Bihar Through The Principal Secretary And Ors
Patna High Court · (2020) 02 PAT CK 0005
Constitution Of India, 1950 — Article 226, 227
High Courts06 Feb 2020Allowed
Ramavati Devi Vs State Of Bihar Through The Chief Secretary And Ors
Patna High Court · (2020) 02 PAT CK 0004
Bihar Panchayat Raj Act, 2006 — Section 44(3)(i), 44(3)(1)
High Courts05 Feb 2020Allowed
Jaydeo Singh @ Jaydeo Kumar @ Jaydev Singh And Ors Vs State Of Bihar
Patna High Court · (2020) 02 PAT CK 0181
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(i)(r)(s), 2(vq), 14A(2)Indian Penal Code, 1860 — Section 34, 323, 341, 379, 504, 506Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts05 Feb 2020Dismissed
Subeer Kumar Bhattacharya Vs State Of Bihar And Ors
Patna High Court · (2020) 02 PAT CK 0180
High Courts05 Feb 2020Dismissed
Col (Retd.) Niraj Nayan Bajpayee Vs Nagar Panchayat Tekari And Ors
Patna High Court · (2020) 02 PAT CK 0179
Constitution Of India, 1950 — Article 226
High Courts05 Feb 2020Allowed
Ramji Paswan Vs State Of Bihar And Ors
Patna High Court · (2020) 02 PAT CK 0178
Indian Penal Code, 1860 — Section 272, 273Bihar Prohibition And Excise Act, 2016 — Section 30(a), 56(b), 58(1)
High Courts05 Feb 2020Disposed Of
Sunil Kumar Vs State Of Bihar And Ors
Patna High Court · (2020) 02 PAT CK 0177
Bihar Prohibition And Excise Act, 2016 — Section 30, 30(g), 38, 38(i)(ii), 56, 58, 58(1), 62, 73(1)(e), 73(e)
High Courts05 Feb 2020Disposed Of
Mintu Kumar Vs State Of Bihar And Ors
Patna High Court · (2020) 02 PAT CK 0176
Bihar Prohibition And Excise Act, 2016 — Section 30(a), 58(1), 73(e)
High Courts05 Feb 2020Dismissed
Mukteshwar Mishra Vs State Of Bihar
Patna High Court · (2020) 02 PAT CK 0175
Code Of Criminal Procedure, 1973 — Section 227, 482Indian Penal Code, 1860 — Section 34, 120(B), 302Arms Act, 1959 — Section 27