High Courts14 May 2018Allowed
Chandramani Sah Vs The State of Bihar & Ors
Patna High Court · (2018) 05 PAT CK 0062
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 499 of 2,660
High Courts14 May 2018Allowed
Dr. Prabodh Kumar Singh Vs The State of Bihar & Ors
Patna High Court · (2018) 05 PAT CK 0061
Bihar Pension Rues, 1950 — Rule 139, 139(c )
High Courts14 May 2018Disposed of
National Insurance Comp. Ltd. Vs Kamla Devi & Ors
Patna High Court · (2018) 05 PAT CK 0060
Motor Vehicles Act, 1988 — Section 166
High Courts14 May 2018Dismissed
The New India Assurance Company Ltd & Ors Vs Kalyani Devi & Ors
Patna High Court · (2019 ) 1 PLJR 134
Motor Vehicles Act, 1988 — Section 166Indian Penal Code, 1860 — Section 279, 337, 338, 304A
High Courts11 May 2018Allowed
Sujit Kumar Vs State Of Bihar
Patna High Court · (2018) 4 PLJR 17
Indian Penal Code, 1860 — Section 34, 304(B), 307, 324, 326, 498(A)
High Courts11 May 2018Dismissed
Bal Mukund Prasad Singh Vs Punjab National Bank Through Its Chairman And Ors
Patna High Court · (2018) 3 PLJR 677
Punjab National Bank Officer Employees’ (Discipline And Appeal) Regulations, 1977 — Regulation 4(h)
High Courts11 May 2018Disposed of
Birendra Kumar Vs The State of Bihar & Ors
Patna High Court · (2018) 05 PAT CK 0058
Prevention of Corruption Act, 1988 — Section 7
High Courts11 May 2018Allowed
Jiut Manjhi Vs The State of Bihar
Patna High Court · (2018) 05 PAT CK 0057
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22(c )Code of Criminal Procedure, 1973 — Section 293, 313
High Courts11 May 2018Dismissed
Hareram Sah Vs The State of Bihar
Patna High Court · (2018) 05 PAT CK 0056
Indian Penal Code, 1860 — Section 34, 304b, 306, 498ACode of Criminal Procedure, 1973 — Section 313Indian Evidence Act, 1872 — Section 113A, 113
High Courts11 May 2018Dismissed
Adya Sharan Chaudhary Vs The State of Bihar & Ors
Patna High Court · (2018) 05 PAT CK 0055
Bihar State Legal Services Authority Regulation, 1998 — Section 22B, 39
High Courts11 May 2018Allowed
Branch Manager, United India Insurance Company Ltd. Vs Smt. Parwati Devi
Patna High Court · (2018) 05 PAT CK 0054
Motor Vehicles Act, 1988 — Section 147, 163A
High Courts11 May 2018Dismissed
Meena Devi Vs The State of Bihar
Patna High Court · (2018) 05 PAT CK 0038
Indian Penal Code, 1860 — Section 304Code of Criminal Procedure, 1973 — Section; Section 313
High Courts11 May 2018Allowed
Ashwani Kumar Singh & Ors. Vs State of Bihar & Anr
Patna High Court · (2018) 05 PAT CK 0037
Code of Criminal Procedure, 1973 — Section 245, 245(1), 482
High Courts11 May 2018Dismissed
Arun Kumar Vs The State Of Bihar & Ors
Patna High Court · (2018) 05 PAT CK 0036
High Courts11 May 2018Allowed
Rekha Devi & Ors Vs State Of Bihar & Anr
Patna High Court · (2018) 05 PAT CK 0035
Code of Criminal Procedure, 1973 — Section;v 482Indian Penal Code, 1860 — Section 3, 4, 498A, 323, 379, 504
High Courts11 May 2018Allowed
Sushil Yadav & Anr Vs The State Of Bihar
Patna High Court · (2018) 05 PAT CK 0034
Indian Penal Code, 1860 — Section 34, 147, 120B, 148, 149, 324, 342, 307, 302Army Act, 1950 — Section 27, 27(1)Code of Criminal Procedure, 1973 — Section 313
High Courts11 May 2018Allowed
Sulo Yadav @ Sulla Yadav & Anr. Vs The State Of Bihar
Patna High Court · (2018) 05 PAT CK 0033
Indian Penal Code, 1860 — Section 34, 147, 148, 149, 302Army Act, 1950 — Section 27Scheduled Castes And Scheduled Tribes ( Prevention of Atrocities), Act 1989 — Section 3(1)(x), 3(ii)
High Courts10 May 2018Allowed
Subodh Kumar Singh Vs State Of Bihar And Anr
Patna High Court · (2018) 3 PLJR 431
Code Of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 27, 138, 138(b), 138(c), 142, 142(c)
High Courts10 May 2018Allowed
Miraja Mogal Beg Vs The Union of India & Ors
Patna High Court · (2018) 05 PAT CK 0032
Railways Act, 1989 — Section 123(c )
High Courts10 May 2018Dismissed
Phul Kumari Devi & Anr Vs The State of Bihar
Patna High Court · (2018) 05 PAT CK 0031
Indian Penal Code, 1860 — Section 304B, 498ACode of Criminal Procedure, 1973 — Section 293, 313Indian Evidence Act, 1872 — Section 32(1), 113B