High Courts03 Feb 2020Disposed Of
Madan Mohan Thakur Vs State Of Bihar And Ors
Patna High Court · (2020) 02 PAT CK 0132
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 374 of 2,660
High Courts03 Feb 2020Dismissed
Sanjay Kumar Vs Employees State Insurance Corporation And Ors
Patna High Court · (2020) 02 PAT CK 0131
High Courts03 Feb 2020Disposed Of
Dhananjay Kumar Vs State Of Bihar And Ors
Patna High Court · (2020) 02 PAT CK 0130
Bihar Prohibition And Excise Act, 2016 — Section 30(a), 58(1)
High Courts03 Feb 2020Disposed Of
Bangali Ray Vs State Of Bihar And Ors
Patna High Court · (2020) 02 PAT CK 0129
Bihar Prohibition And Excise Act, 2016 — Section 30(a), 58(1)
High Courts03 Feb 2020Disposed Of
Sarasvati Devi @ Sarasvati Kumari Vs State Of Bihar And Ors
Patna High Court · (2020) 02 PAT CK 0128
Bihar Prohibition And Excise Act, 2016 — Section 30(a), 58(1)Constitution Of India, 1950 — Article 226
High Courts03 Feb 2020Disposed Of
Vishnu Dev Viswas Vs State Of Bihar And Ors
Patna High Court · (2020) 02 PAT CK 0127
Indian Penal Code, 1860 — Section 272, 273Bihar Prohibition And Excise Act, 2016 — Section 30(a)Constitution Of India, 1950 — Article 226
High Courts03 Feb 2020Disposed Of
Krishna Singh Yadav Vs State Of Bihar And Ors
Patna High Court · (2020) 02 PAT CK 0126
Bihar Prohibition And Excise Act, 2016 — Section 30(a), 32Constitution Of India, 1950 — Article 226
High Courts03 Feb 2020Disposed Of
Satjeet Kumar Govind @ Govind Kumar Vs State Of Bihar And Ors
Patna High Court · (2020) 02 PAT CK 0125
Indian Penal Code, 1860 — Section 34, 272, 273Bihar Prohibition And Excise Act, 2016 — Section 30(a)Constitution Of India, 1950 — Article 226
High Courts03 Feb 2020Disposed Of
Viltu Singh @ Biltu Singh Vs State Of Bihar And Ors
Patna High Court · (2020) 02 PAT CK 0124
Bihar Prohibition And Excise Act, 2016 — Section 30(a)Constitution Of India, 1950 — Article 226
High Courts03 Feb 2020Disposed Of
Ritesh Kumar Yadav And Anr Vs State Of Bihar And Ors
Patna High Court · (2020) 02 PAT CK 0123
Bihar Prohibition And Excise Act, 2016 — Section 30(a)Constitution Of India, 1950 — Article 226, 227
High Courts03 Feb 2020Disposed Of
Ambuj Kumar Vs State Of Bihar And Ors
Patna High Court · (2020) 02 PAT CK 0122
Bihar Prohibition And Excise Act, 2016 — Section 30(a), 56(d)Constitution Of India, 1950 — Article 226, 227
High Courts03 Feb 2020Disposed Of
Ashish Kumar Vs State Of Bihar And Ors
Patna High Court · (2020) 02 PAT CK 0121
Bihar Prohibition And Excise Act, 2016 — Section 30(a)Constitution Of India, 1950 — Article 226
High Courts03 Feb 2020Allowed
Sujeet Kumar @ Sujit Kumar Vs State Of Bihar And Ors
Patna High Court · (2020) 02 PAT CK 0120
Bihar Prohibition And Excise Act, 2016 — Section 30(a), 37(b), 37(c), 58(1)
High Courts03 Feb 2020Allowed
Dayanand Kumar Sharma @ Dayanand Kumar Vs State Of Bihar And Ors
Patna High Court · (2020) 02 PAT CK 0119
Bihar Prohibition And Excise Act, 2016 — Section 30(a), 32(2)
High Courts03 Feb 2020Dismissed
Awadhesh Singh Vs Ramashray Singh And Ors
Patna High Court · (2020) 02 PAT CK 0118
High Courts03 Feb 2020Allowed
Sunil Kumar Sinha Vs State Of Bihar
Patna High Court · (2020) 02 PAT CK 0117
Indian Penal Code, 1860 — Section 80, 81, 95, 147, 323, 324, 325, 341, 353, 500, 504, 506Code Of Criminal Procedure, 1973 — Section 239, 240
High Courts03 Feb 2020Allowed
Pawan Kumar And Ors Vs State Of Bihar And Anr
Patna High Court · (2020) 02 PAT CK 0116
Code Of Criminal Procedure, 1973 — Section 156(3), 482Indian Penal Code, 1860 — Section 34, 420, 465, 467, 468, 471
High Courts03 Feb 2020Allowed
Uday Kumar Vs State Of Bihar And Ors
Patna High Court · (2020) 02 PAT CK 0115
Indian Penal Code, 1860 — Section 279, 304A
High Courts03 Feb 2020Allowed
Chotu Yadav Vs State Of Bihar And Ors
Patna High Court · (2020) 02 PAT CK 0114
Code Of Criminal Procedure, 1973 — Section 164, 482Indian Penal Code, 1860 — Section 34, 120(B), 366, 366(A)Protection Of Children From Sexual Offences Act, 2012 — Section 8, 12
High Courts03 Feb 2020Disposed Of
Kariya Singh @ Vishal Kumar Singh And Anr Vs State Of Bihar
Patna High Court · (2020) 02 PAT CK 0113
Indian Penal Code, 1860 — Section 34, 147, 148, 149, 302, 320, 323Code Of Criminal Procedure, 1973 — Section 2(wa), 161(3), 173(2), 207, 313, 357A, 357(A)(2), 357(A)(3), 357(A)(4)