High Courts11 Jan 2019Dismissed
Binod Kumar Vs State Of Bihar And Ors
Patna High Court · (2019 ) 1 PLJR 377
Code Of Criminal Procedure, 1973 — Section 202, 482
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 472 of 2,660
High Courts11 Jan 2019Dismissed
Roop Devi Vs State Of Bihar And Ors
Patna High Court · (2019) 01 PAT CK 0025
Bihar Panchayat Raj Act, 2006 — Section 125A, 137, 139Bihar Panchayat Raj Rules, 2006 — Rule 39, 108Code Of Civil Procedure, 1908 — Order 4 Rule 1, Order 6 Rule 15, Order 7 Rule 11
High Courts10 Jan 2019Disposed Of
Pashupati Bagchi Vs State Of Bihar And Anr
Patna High Court · (2019) 2 PLJR 75
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 153(3), 154, 154(1), 154(3), 155(2), 156(1), 156(3), 482Indian Penal Code, 1860 — Section 415, 420, 467, 468, 471
High Courts10 Jan 2019Allowed
Gayatri Devi Vs Basanti Devi And Ors
Patna High Court · (2019) 01 PAT CK 0024
Arbitration Act, 1940 — Section 14, 17
High Courts10 Jan 2019Dismissed
Sukhdeo Bhagat And Ors Vs State Of Bihar And Ors
Patna High Court · (2019 ) 1 PLJR 370
Code Of Criminal Procedure, 1973 — Section 397, 482Indian Penal Code, 1860 — Section 420
High Courts09 Jan 2019Dismissed
Subhan Vs State Of Bihar
Patna High Court · (2019) 01 PAT CK 0022
Code Of Criminal Procedure, 1973 — Section 161, 313, 374(2)Indian Penal Code, 1860 — Section 376
High Courts08 Jan 2019Dismissed
Shashank Shekhar Sinha Vs State Of Bihar Through The Principal Secretary And Ors
Patna High Court · (2019) 2 PLJR 16
Constitution Of India, 1950 — Article 226
High Courts08 Jan 2019Disposed off
Assistant Commissioner of Income Tax Vs Union of India
Patna High Court · (2019) 01 PAT CK 0014
Income Tax Act, 1961 — Section 153, 153A, 153C, 234A, 234B, 234C, 245A, 245B, 245C, 245D(4), 245C(1), 245D(1), 245D(4), 245D(2C)Constitution of India, 1950 — Article 226
High Courts08 Jan 2019Allowed
Subodh Kumar Vs State of Bihar And Ors
Patna High Court · (2019) 01 PAT CK 0013
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 341, 380
High Courts08 Jan 2019Allowed
Sudhir Kumar Chourasia Vs State of Bihar
Patna High Court · (2019) 01 PAT CK 0012
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 279, 304A
High Courts08 Jan 2019Allowed
Rataneswar Upadhaya And Ors Vs State of Bihar And Ors
Patna High Court · (2019) 01 PAT CK 0011
Code of Criminal Procedure, 1973 — Section 145, 482Indian Penal Code, 1860 — Section 420, 468, 471
High Courts08 Jan 2019Allowed
Munna Gope Vs State of Bihar
Patna High Court · (2019) 2 PLJR 1171
Indian Penal Code, 1860 — Section 34, 302, 307, 323, 341Arms Act, 1959 — Section 27Code of Criminal Procedure, 1973 — Section 161, 172(2), 313
High Courts08 Jan 2019Dismissed
Siya Ram Bind @ Shiya Ram Bind Vs State of Bihar
Patna High Court · (2019) 01 PAT CK 0009
Indian Penal Code, 1860 — Section 147, 148, 149, 201, 302Arms Act, 1959 — Section 27, 27(i)Code of Criminal Procedure, 1973 — Section 161, 313
High Courts08 Jan 2019Dismissed
Bijendra Goswami And Ors Vs Surendra Goshwami
Patna High Court · (2019) 01 PAT CK 0008
Code of Civil Procedure, 1908 — Order 23 Rule 1(3), Order 23 Rule 1AConstitution of India, 1950 — Article 227
High Courts08 Jan 2019Dismissed
State of Bihar & Ors Vs Kaushal Kumar Singh
Patna High Court · (2019 ) 1 PLJR 790
Bihar Home Guard Rules, 1953 — Rule 7, 15, 16
High Courts08 Jan 2019Dismissed
Urmila Devi Vs State of Bihar
Patna High Court · (2019) 01 PAT CK 0006
Land Acquisition Act, 1894 — Section 5AConstitution of India, 1950 — Article 251, 254
High Courts08 Jan 2019Dismissed
Chandrama Kumari Vs State of Bihar And Ors
Patna High Court · (2019) 01 PAT CK 0005
High Courts07 Jan 2019Allowed
Ashok Roy And Ors Vs State of Bihar And Ors
Patna High Court · (2019 ) 1 PLJR 739
Indian Penal Code, 1860 — Section 376, 511Code of Criminal Procedure, 1973 — Section 192(2), 202, 313
High Courts07 Jan 2019Dismissed
Tejashwi Prasad Yadav Vs State of Bihar And Ors
Patna High Court · (2019 ) 1 PLJR 508
Bihar Ministers’ Salaries and Allowances Act, 1953 — Section 2ABihar Government Premises (Rent, Recovery and Eviction) Act, 1956 — Section 2A, 14(2)Bihar Government Premises Allotment Administration Pool Rules, 1996 — Rule 2(Ka), 3(ka), 4, 7(Kha)11
High Courts04 Jan 2019Dismissed
Shiv Lal Mandar Vs State Of Bihar And Ors
Patna High Court · (2019) 2 PLJR 1193
Constitution Of India, 1950 — Article 226Bihar Land Reforms (Fixation Of Ceiling Area And Acquisition Of Surplus Land) Act, 1961 — Section 2(f), 16(3)