High Courts09 Jan 2020Dismissed
Kala Devi Vs State Of Bihar And Ors
Patna High Court · (2020) 01 PAT CK 0161
Indian Penal Code, 1860 — Section 34, 364, 504Code Of Criminal Procedure, 1973 — Section 156(3)
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 391 of 2,660
High Courts09 Jan 2020Disposed Of
Md. Abdul Jabbar @ Md. Abdul Vs State Of Bihar And Ors
Patna High Court · (2020) 01 PAT CK 0160
High Courts09 Jan 2020Disposed Of
Pratima Shukla Vs Jagannath Mishra And Anr
Patna High Court · (2020) 01 PAT CK 0159
Motor Vehicles Act, 1988 — Section 140, 166, 173Indian Penal Code, 1860 — Section 279, 337, 338
High Courts09 Jan 2020Disposed Of
Ravindra Prasad Gupta And Ors Vs Bageshwari Prasad And Ors
Patna High Court · (2020) 01 PAT CK 0158
Code Of Civil Procedure 1908 — Section 107, Order 1 Rule 8, Order 1 Rule 8(2), Order 41 Rule 23, Order 41 Rule 23(A), Order 41 Rule 25, Order 41 Rule 31, Order 43 Rule 1(u)
High Courts09 Jan 2020Dismissed
Kameshwar Yadav Vs State Of Bihar
Patna High Court · (2020) 01 PAT CK 0037
Code Of Criminal Procedure, 1973 — Section 311, 482
High Courts09 Jan 2020Allowed
Sanjiv Kumar Vs State Of Bihar
Patna High Court · (2020) 01 PAT CK 0036
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, 353, 354(A)(B), 385, 504, 506Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts09 Jan 2020Dismissed
Atul Kumar Singh Vs State Of Bihar Through The Principal Secretary And Ors
Patna High Court · (2020) 01 PAT CK 0028
Constitution Of India, 1950 — Article 226
High Courts08 Jan 2020Dismissed
Parwez Alam @ Md. Prawez Alam Vs State Of Bihar
Patna High Court · (2020) 01 PAT CK 0423
Code Of Criminal Procedure, 1973 — Section 228, 482Arms Act, 1959 — Section 3, 25(1B)a, 25(1AA), 26, 27
High Courts08 Jan 2020Disposed Of
Bikram Ram Vs State Of Bihar
Patna High Court · (2020) 01 PAT CK 0156
Indian Penal Code, 1860 — Section 34, 307, 506Arms Act, 1959 — Section 27, 30Bihar Prohibition And Excise Act, 2016 — Section 30(a), 37(a), 37(b), 37©
High Courts08 Jan 2020Disposed Of
Pradeep Paswan Vs State Of Bihar
Patna High Court · (2020) 01 PAT CK 0155
Bihar Prohibition And Excise Act, 2016 — Section 30(a)
High Courts08 Jan 2020Disposed Of
Rajesh Singh @ Tahal Jee Vs State Of Bihar
Patna High Court · (2020) 01 PAT CK 0154
Bihar Prohibition And Excise Act, 2016 — Section 30(a)
High Courts08 Jan 2020Disposed Of
Ravi Kumar @ Anup Vs State Of Bihar
Patna High Court · (2020) 01 PAT CK 0153
Indian Penal Code, 1860 — Section 34, 366ACode Of Criminal Procedure, 1973 — Section 438(2)
High Courts08 Jan 2020Disposed Of
Dhruplal Manjhi And Anr Vs State Of Bihar
Patna High Court · (2020) 01 PAT CK 0150
Indian Penal Code, 1860 — Section 34, 120B, 147, 148, 149, 307, 323, 324, 325, 326, 332, 333, 341, 353, 379Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts08 Jan 2020Disposed Of
Bittu Kumar (M) Vs State Of Bihar
Patna High Court · (2020) 01 PAT CK 0148
Indian Penal Code, 1860 — Section 34, 307, 324, 341, 379, 498A, 504, 506Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts08 Jan 2020Dismissed
Md. Shamim And Ors Vs State Of Bihar
Patna High Court · (2020) 01 PAT CK 0147
Code Of Criminal Procedure, 1973 — Section 227, 228, 482Indian Penal Code, 1860 — Section 147, 148, 307, 323, 341, 504, 506Arms Act, 1959 — Section 27
High Courts08 Jan 2020Dismissed
Md. Hasim @ Md. Hasim Miyan And Ors Vs State Of Bihar
Patna High Court · (2020) 01 PAT CK 0146
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 302Arms Act, 1959 — Section 27
High Courts08 Jan 2020Dismissed
Arun Kumar Ray Vs State Of Bihar And Anr
Patna High Court · (2020) 01 PAT CK 0145
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 406, 420Negotiable Instruments Act, 1881 — Section 138, 142(A)
High Courts08 Jan 2020Dismissed
Raghubansh Singh And Ors Vs State Of Bihar And Anr
Patna High Court · (2020) 01 PAT CK 0144
Indian Penal Code, 1860 — Section 323, 379, 427, 504Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(v), 3(1)(x)
High Courts08 Jan 2020Allowed
Md. Serajuddin Vs State Of Bihar And Ors
Patna High Court · (2020) 01 PAT CK 0143
Indian Penal Code, 1860 — Section 182, 211, 364Code Of Criminal Procedure, 1973 — Section 156(3), 173, 203
High Courts08 Jan 2020Allowed
Ratna Gupta Vs State Of Bihar And Anr
Patna High Court · (2020) 01 PAT CK 0142
Indian Penal Code, 1860 — Section 34, 420Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 482