High Courts18 Apr 2018Allowed
Ram Briksh Sah Vs Bihar Industrial Area Development Authority And Ors
Patna High Court · (2018) 2 PLJR 900
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 505 of 2,660
High Courts18 Apr 2018Allowed
Mukesh Mahto & Anr Vs The State of Bihar
Patna High Court · (2018) 04 PAT CK 0026
Indian Penal Code, 1860 — Section 34, 227, 228, 304(2), 304B, 376, 511, 341, 323, 302Code Of Criminal Procedure, 1973 — Section 173, 216, 217, 221(2), 386, 386(a), 313, 464
High Courts18 Apr 2018Dismissed
The State Of Bihar & Ors Vs Rhituraj Saraubh & Anr
Patna High Court · (2019) 1 PLJR 444
Bihar Nagar Primary Teachers (Employment and Service Conditions) Rules, 2006 — Rule 10
High Courts18 Apr 2018Dismissed
Vijay YADAV & ORS. Vs THE STATE OF BIHAR
Patna High Court · (2018) 04 PAT CK 0024
Indian Penal Code, 1860 — Section 34, 302Arms Act, 1959 — Section 27Code of Criminal Procedure, 1973 — Section 161, 313
High Courts18 Apr 2018Disposed of
Ramanand Ram Vs The State Of Bihar & Ors
Patna High Court · (2018) 04 PAT CK 0023
Prevention of Corruption Act, 1988 — Section 13(2), 13(1)(e)Government of India Act, 1935 — Section 43(c ), 241(2)
High Courts17 Apr 2018Allowed/Disposed Of
Bihar Yuva Adhiwakta Kalyan Samittee Vs Patna High Court And Ors
Patna High Court · (2018) 2 PLJR 649
Bihar Civil Court Staff (Class III And Class IV) Rules, 2009 — Rule 11Constitution Of India, 1950 — Article 14, 16
High Courts17 Apr 2018Allowed
Sanjiv Kumar Vs The Union of India & Ors
Patna High Court · (2018) 04 PAT CK 0022
High Courts17 Apr 2018Partly Allowed
Jabbar Mian & Ors Vs The State of Bihar
Patna High Court · (2018) 04 PAT CK 0021
Indian Penal Code, 1860 — Section 148, 149, 307, 324, 326, 341Arms Act, 1959 — Section 27(1)Code Of Criminal Procedure, 1973 — Section 313, 428
High Courts17 Apr 2018Dismissed
Daljit Singh Vs The State of Bihar
Patna High Court · (2018) 3 PLJR 258
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14A(1), 3(1)(10)(11)Code Of Criminal Procedure, 1973 — Section 154(3), 156(3), 227Indian Penal Code, 1860 — Section 323, 354, 452
High Courts17 Apr 2018Dismissed
Shambhu Kumar & Ors Vs The State Of Bihar & Ors
Patna High Court · (2018) 04 PAT CK 0019
High Courts16 Apr 2018Dismissed
A V I Cable Network And Ors Vs State Of Bihar, Through Its Chief Secretary And Ors
Patna High Court · (2019) 2 PLJR 543
Constitution Of India, 1950 — Article 14, 19(1)(g), 301, 304Bihar Entertainments Tax Rules, 1984 — Rule 19(A), 19(A)(1)Bihar Entertainment Tax Act, 1984 — Section 2, 3(A)(A)
High Courts16 Apr 2018Dismissed
Baijnath Rai & Vs Vs. The State of Bihar
Patna High Court · (2018) 04 PAT CK 0018
Indian Penal Code, 1860 — Section 32, 307, 313, 342
High Courts16 Apr 2018Allowed
NAWAL KISHORE CHAUDHARY Vs STATE OF BIHAR
Patna High Court · (2018) 04 PAT CK 0017
Indian Penal Code,1860 — Section 201, 302, 364Code of Criminal Procedure, 1973 — Section 313
High Courts16 Apr 2018Dismissed
NARESH GOPE @ NARESH YADAV Vs THE STATE OF BIHAR
Patna High Court · (2018) 04 PAT CK 0016
Indian Penal Code, 1860 — Section 120(B), 148, 149, 302, 307, 337Arms Act, 1959 — Section 27Code Of Criminal Procedure, 1973 — Section 161, 313, 319
High Courts16 Apr 2018Dismissed
BIJENDRA GOPE & ORS. Vs THE STATE OF BIHAR
Patna High Court · (2018) 04 PAT CK 0015
Indian Penal Code, 1860 — Section 307, 302, 147, 148, 149, 307, 337, 120(B)Arms Act, 1959 — Section 27Code Of Criminal Procedure, 1973 — Section 161, 313, 319
High Courts13 Apr 2018Allowed
Md. Abdul Halim Vs State Of Bihar
Patna High Court · (2018) 2 PLJR 886
Arms Act, 1959 — Section 25(1B)(a), 26Indian Penal Code, 1860 — Section 143, 182, 211, 323, 326A, 326B, 341,354, 354A, 354B, 354C, 354D, 376, 376A, 376B, 376C, 376D, 376E, 379, 504, 506, 509Code Of Criminal Procedure, 1973 — Section 154, 155, 156, 157, 162, 164(5A), 169, 170, 173, 173(2), 173(8), 482 Constitution Of India, 1950 — Article 14, 20, 24, 32, 226, 227
High Courts13 Apr 2018Dismissed
Suman Kumar Jha, P D D No. 213421 Vs The State Of Bihar & Ors
Patna High Court · (2018) 04 PAT CK 0078
High Courts13 Apr 2018Allowed
Ram Pravesh Sharma @ Ram Pravesh Prasad Sharma Vs The State of Bihar & Ors
Patna High Court · (2018) 04 PAT CK 0014
Bihar Reorganization Act, 2000 — Section 30(2)(b), 62Road Transport Act, 1950 — Section 34, 30(2B), 38(2)(b)Industrial Disputes Act, 1947 — Section 2(K), 2(A)Industrial Employment Standing Orders Act, 1946 — Section 13A, 1(3)
High Courts12 Apr 2018Allowed
Ramanand Yadav @ Ram Nandan And Ors Vs State Of Bihar
Patna High Court · (2018) 3 PLJR 530
Indian Penal Code, 1860 — Section 34, 302, 323, 325, 504Arms Act, 1959 — Section 27
High Courts12 Apr 2018Allowed
Nira Devi @ Nira Devi Vs State Of Bihar And Ors
Patna High Court · (2018) 3 PLJR 312
Code Of Criminal Procedure, 1973 — Section 147