High Courts17 May 2018Allowed
Hira Lal Paswan @ Hira Lala Ram Vs State Of Bihar And Ors
Patna High Court · (2018) 3 PLJR 986
Code Of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 34, 302Arms Act, 1959 — Section 27
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 498 of 2,660
High Courts17 May 2018
Ram Kishore Tiwari Vs The State of Bihar
Patna High Court · (2018) 05 PAT CK 0077
Indian Penal Code, 1860 — Section 34, 302, 307, 304Arms Act, 1959 — Section 27Code of Criminal Procedure, 1973 — Section 107, 162, 313
High Courts17 May 2018Dismissed
Navin Kuamr Vs The State of Bihar Through The
Patna High Court · (2018) 05 PAT CK 0076
Code of Criminal Procedure, 1973 — Section 197, 482Prevention of Corruption Act, 1988 — Section 7, 13(2), 13(1)(d), 19(c )
High Courts17 May 2018Allowed
Malay Kumar Vs The State of Bihar & Ors
Patna High Court · (2018) 05 PAT CK 0075
Disciplinary Rule — Rule 17(4), 17(3)
High Courts17 May 2018Allowed
Reema Kumari Vs Bharat Petroleum Corpn.Ltd.&Or
Patna High Court · (2018) 05 PAT CK 0074
High Courts17 May 2018Allowed
Musani Devi Vs The State of Bihar
Patna High Court · (2018) 05 PAT CK 0073
Indian Penal Code, 1860 — Section 304BCode of Criminal Procedure, 1973 — Section 217, 313
High Courts17 May 2018Dismissed
Satyanarayan Prasad Vs The State of Bihar & Ors
Patna High Court · (2018) 3 PLJR 131
Constitution of India, 1950 — Article 12, 14
High Courts17 May 2018Allowed
Ram Dayal Rai Vs The State of Bihar
Patna High Court · (2018) 05 PAT CK 0071
Indian Penal Code, 1860 — Section 34, 307, 324, 341Code of Criminal Procedure, 1973 — Section 313
High Courts16 May 2018Allowed
Om Prakash Singh Vs State Of Bihar Through The Secretary And Ors
Patna High Court · (2018) 3 PLJR 588
Constitution Of India, 1950 — Article 226Bihar Police Manual, 1978 — Rule 854(A)
High Courts16 May 2018
Dr. Kashi Nath Vs Patna University, Through The Registrar And Ors
Patna High Court · (2018) 3 PLJR 178
Patna University Act, 1976 — Section 24(e), 64(c)(i), 64(c)(ii), 64(24)
High Courts16 May 2018Disposed of
M/s Diamond Carriers Vs The Indian Oil Corporation Ltd. & Ors
Patna High Court · (2018) 3 PLJR 415
High Courts16 May 2018
Arvind Kumar Singh @ Arvind Singh Vs The State of Bihar
Patna High Court · (2018) 05 PAT CK 0069
Arms Act, 1959 — Section 25(1A)b, 26(1)Indian Penal Code, 1860 — Section 414Code of Criminal Procedure, 1973 — Section 313, 452
High Courts16 May 2018Allowed
Anandi Mahto & Anr Vs The State of Bihar
Patna High Court · (2018) 05 PAT CK 0068
Indian Penal Code, 1860 — Section 324, 323Code of Criminal Procedure, 1973 — Section 313, 320(1)Probation of Offenders Act, 1958 — Section 3
High Courts15 May 2018Dismissed
Dr. Sunil Kumar Yadav Vs State Of Bihar Through The Chief Secretary And Ors
Patna High Court · (2018) 3 PLJR 354
Constitution Of India, 1950 — Article 14, 16, 21Bihar State University Act, 1960 — Section 4(1)(14)
High Courts15 May 2018Allowed
Bhagwan Choudhary @ Paltu Choudhary And Ors Vs State Of Bihar
Patna High Court · (2018) 3 PLJR 449
Indian Penal Code, 1860 — Section 149, 302
High Courts15 May 2018Dismissed
Md. Majharul @ Md. Majharul Haque Vs The State of Bihar
Patna High Court · (2018) 05 PAT CK 0067
Indian Penal Code, 1860 — Section 376, 417Code of Criminal Procedure, 1973 — Section 91, 313Indian Evidence Act, 1872 — Section 53A, 54
High Courts15 May 2018Disposed of
Divisional Manager, United India Insurance Co. Ltd. Vs Sunita Devi & Ors.
Patna High Court · (2018) 3 PLJR 129
Motor Vehicles Act, 1988 — Section 166
High Courts15 May 2018Dismissed
Dropadi Devi Vs Union of India
Patna High Court · (2018) 05 PAT CK 0065
High Courts15 May 2018Allowed
Pawan Yadav & Anr Vs The State Of Bihar
Patna High Court · (2018) 05 PAT CK 0064
Indian Penal Code, 1860 — Section 34, 120B, 302, 307Army Act, 1950 — Section 27, 27(1)Code of Criminal Procedure, 1973 — Section 313
High Courts15 May 2018Allowed
Ganesh Das Vs The State Of Bihar
Patna High Court · (2018) 05 PAT CK 0063
Code of Criminal Procedure, 1973 — Section 120B, 156(3), 294, 304B, 313, 374(2), 389(1)Indian Penal Code, 1860 — Section 34, 201, 302Indian Evidence Act, 1872 — Section 106