COURT ARCHIVE

Patna High Court judgments

53,185 judgments · page 465 of 2,660

High Courts04 Apr 2019Allowed

Fr. Joseph Pulickal @ Father Joseph @ Father Josif Vs State Of Bihar And Ors

Patna High Court · (2020) 1 PLJR 509

Code Of Criminal Procedure, 1973 — Section 144, 155(2), 156(1), 482Indian Penal Code, 1860 — Section 147, 148, 149, 427, 447Constitution Of India, 1950 — Article 226

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High Courts04 Apr 2019Dismissed

Indu Kumari Sinha @ Indu Devi @ Kumari Indu Sinha Vs State Of Bihar And Ors

Patna High Court · (2019) 04 PAT CK 0030

Indian Penal Code, 1860 — Section 34, 302Arms Act, 1959 — Section 27Code Of Criminal Procedure, 1973 — Section 164

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High Courts04 Apr 2019Dismissed

Ram Pravesh Paswan Vs State Of Bihar And Ors

Patna High Court · (2019) 04 PAT CK 0029

Limitation Act, 1963 — Section 5Code Of Criminal Procedure, 1973 — Section 311, 313, 378(3)Indian Penal Code, 1860 — Section 34, 201, 304B

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High Courts04 Apr 2019Dismissed

Devendra Kumar Sinha Vs State Bank Of India And Ors

Patna High Court · (2019) 04 PAT CK 0028

Banking Regulation Act, 1949 — Section 10(1)(b)(i)Food Corporation Of India (Staff) Regulations, 1971 — Regulation 8(a)

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High Courts03 Apr 2019Disposed Of

Janki Mahto And Ors Vs Archana Kumari @ Pali Devi And Ors

Patna High Court · (2019) 3 PLJR 626

Code Of Civil Procedure, 1908 — Order 47 Rule 1Evidence Act, 1872 — Section 107, 108Limitation Act, 1963 — Section 5

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High Courts03 Apr 2019Dismissed

Dilip Kumar Gupta Vs Kameshwar Prasad Gupta

Patna High Court · (2019) 2 PLJR 685

Code Of Civil Procedure, 1908 — Section 115, Order 7 Rule 11

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High Courts03 Apr 2019Allowed

Surya Deo Yadav And Ors Vs State Of Bihar

Patna High Court · (2019) 04 PAT CK 0027

Code Of Criminal Procedure, 1973 — Section 161, 313, 374(2)Indian Penal Code, 1860 — Section 34, 201, 302, 364Arms Act, 1959 — Section 27

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High Courts03 Apr 2019Allowed

Prakash Kushwaha And Ors Vs State Of Bihar

Patna High Court · (2019) 2 PLJR 670

Indian Penal Code, 1860 — Section 34, 147, 302, 304, 304BCode Of Criminal Procedure, 1973 — Section 313, 353, 354, 354(i)(b), 367Evidence Act, 1872 — Section 113B, 136

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High Courts02 Apr 2019Dismissed

Bishesa Rani Vs State Of Bihar And Ors

Patna High Court · (2019) 04 PAT CK 0025

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High Courts02 Apr 2019Dismissed

Sanjay Kumar Vs State Of Bihar And Ors

Patna High Court · (2020) 1 PLJR 517

Code Of Criminal Procedure, 1973 — Section 195, 482, 495Indian Penal Code, 1860 — Section 120A, 120B, 417, 463, 466, 467, 468, 469, 471, 475, 476

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High Courts02 Apr 2019Allowed

Rajesh Sahni @ Shambhu Sahni Vs State Of Bihar

Patna High Court · (2019) 4 PLJR 1081

Code Of Criminal Procedure, 1973 — Section 313, 374(2)Indian Penal Code, 1860 — Section 34, 302Explosive Substances Act, 1883 — Section 3, 4

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High Courts01 Apr 2019Allowed

Amit Shukla And Ors Vs State Of Bihar And Ors

Patna High Court · (2019) 04 PAT CK 0022

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High Courts01 Apr 2019Allowed

Mahadev Carrier Pvt. Ltd Vs State Of Bihar And Ors

Patna High Court · (2019) 04 PAT CK 0021

Bihar Prohibition And Excise Act, 2016 — Section 14, 14(4), 30(a)Constitution Of India, 1950 — Article 301, 302, 304(b)

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High Courts01 Apr 2019Allowed

Umesh Kumar Singh Vs State Of Bihar

Patna High Court · (2019) 2 PLJR 645

Indian Penal Code, 1860 — Section 409, 419, 420, 435, 436Code Of Criminal Procedure, 1973 — Section 173(2), 197, 258, 309, 311, 437(6), 468, 482Constitution Of India, 1950 — Article 21, 38, 39A, 226, 227

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High Courts01 Apr 2019Allowed