High Courts31 Jan 2020Dismissed
Bablu Kumar @ Bablu Singh Vs State Of Bihar
Patna High Court · (2020) 01 PAT CK 0405
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 414, 467, 468, 471
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 377 of 2,660
High Courts29 Jan 2020Dismissed
State Of Bihar And Ors Vs Manoj Madhup And Anr
Patna High Court · (2020) 01 PAT CK 0422
General Clauses Act, 1897 — Section 6Government of India Act 1935 — Section 240Police Act, 1861 — Section 7
High Courts29 Jan 2020Dismissed
Mukesh Kumar Vs Umesh Rai
Patna High Court · (2020) 01 PAT CK 0404
Code Of Civil Procedure, 1908 — Order 7 Rule 11
High Courts29 Jan 2020Allowed
Rishu Kumar @ Rishav Kumar Vs State Of Bihar
Patna High Court · (2020) 01 PAT CK 0403
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(i)(r)(s), 14(A)(2)Indian Penal Code, 1860 — Section 34, 323, 341, 504Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts29 Jan 2020Allowed
Yogendra Paswan Vs State Of Bihar And Anr
Patna High Court · (2020) 01 PAT CK 0402
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(i)(r)(s)(G)(F), 3(2)(Va), 14(A)(2)Indian Penal Code, 1860 — Section 34, 323, 341, 379, 427, 448, 504Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts29 Jan 2020Allowed
Ajay Yadav Vs State Of Bihar
Patna High Court · (2020) 01 PAT CK 0401
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 2(2)(v), 14(A)(2)Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 504Arms Act, 1959 — Section 27
High Courts29 Jan 2020Disposed Of
Jitendra Singh And Ors Vs State Of Bihar And Ors
Patna High Court · (2020) 01 PAT CK 0400
Code Of Criminal Procedure, 1973 — Section 73, 82Indian Penal Code, 1860 — Section 34, 120(B), 307, 323, 332, 333, 342, 353, 504, 506Bihar Prohibition And Excise Act, 2016 — Section 45
High Courts29 Jan 2020Allowed
Ashok Kumar @ Ashok Rai Vs State Of Bihar And Ors
Patna High Court · (2020) 01 PAT CK 0399
Bihar Prohibition And Excise Act, 2016 — Section 30(a), 73, 73(e)
High Courts29 Jan 2020Allowed
Jitan Paswan @ Jeet Paswan Vs State Of Bihar And Ors
Patna High Court · (2020) 01 PAT CK 0398
Bihar Prohibition And Excise Act, 2016 — Section 30(a), 58, 58(1), 73(e)
High Courts29 Jan 2020Allowed
Deepak Kumar Vs State Of Bihar And Ors
Patna High Court · (2020) 01 PAT CK 0397
Bihar Government Servants (Classification, Control And Appeal) Rules 2005 — Rule 24(2)
High Courts29 Jan 2020Disposed Of
Pinki Devi Vs State Of Bihar And Ors
Patna High Court · (2020) 01 PAT CK 0396
High Courts29 Jan 2020Dismissed
Kumari Pushpanjali Bala Vs State Of Bihar And Ors
Patna High Court · (2020) 01 PAT CK 0395
High Courts29 Jan 2020Allowed
Hemant Kumar And Ors Vs State Of Bihar And Ors
Patna High Court · (2020) 01 PAT CK 0394
Bihar Panchayat Raj Act, 2006 — Section 44(3), 44(3)(i), 44(3)(ii)
High Courts29 Jan 2020Disposed Of
Kameshwar Prasad Sinha Vs State Of Bihar And Ors
Patna High Court · (2020) 01 PAT CK 0393
High Courts29 Jan 2020Disposed Of
Rajaram Saw @ Raja Ram Sav Vs State Of Bihar And Ors
Patna High Court · (2020) 01 PAT CK 0392
Bihar Prohibition And Excise Act, 2016 — Section 30(a), 73(e)Constitution Of India, 1950 — Article 226
High Courts29 Jan 2020Allowed
Dhiraj Kumar Vs State Of Bihar And Ors
Patna High Court · (2020) 01 PAT CK 0391
Bihar Prohibition And Excise (Amendment) Act, 2016 — Section 30(a), 32(2), 37(b), 37(c), 56, 56(b), 58(1)
High Courts29 Jan 2020Disposed Of
Damodar Singh Vs State Of Bihar And Ors
Patna High Court · (2020) 01 PAT CK 0390
Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 26
High Courts29 Jan 2020Disposed Of
Ram Swarath Thakur @ Matwala Vs State Of Bihar And Ors
Patna High Court · (2020) 01 PAT CK 0389
Constitution Of India, 1950 — Article 14, 16, 21
High Courts29 Jan 2020Dismissed
Shatrughan Singh @ Shatrudhan Singh Vs State Of Bihar And Anr
Patna High Court · (2020) 01 PAT CK 0388
Code Of Criminal Procedure, 1973 — Section 161, 482Indian Penal Code, 1860 — Section 34, 302
High Courts29 Jan 2020Dismissed
Heena Jai Singh Vs State Of Bihar And Anr
Patna High Court · (2020) 01 PAT CK 0387
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 494, 498ADowry Prohibition Act, 196 — Section 4