High Courts23 Feb 2018

Dharmveer Rajak Vs The State of Bihar

Patna High Court · (2018) 02 PAT CK 0031

Code of Criminal Procedure, 1973, Section 161, Section 313, Section 207 - Examination of witnesses by police - Power to examine the accused - Supply to the accused of copy
High Courts22 Feb 2018Allowed

Ramavtar Jha Vs State Of Bihar

Patna High Court · (2018) 2 PLJR 718

Indian Penal Code, 1860 — Section 147, 148, 149, 182, 211, 323, 341, 342, 504, 506Code Of Criminal Procedure, 1973 — Section 195, 468
High Courts22 Feb 2018Allowed

Kapildeo Sahni Vs The State of Bihar

Patna High Court · (2018) 02 PAT CK 0028

Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,
High Courts22 Feb 2018Disposed Off

Mohammad Yusuf Vs State of Bihar

Patna High Court · (2018) 02 PAT CK 0027

Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 397, Section 412,
High Courts21 Feb 2018Allowed

Pushpa Devi Vs Tinku Kumar

Patna High Court · (2018) 2 PLJR 750

Code Of Civil Procedure, 1908 — Section 96(1), 96(3), 151, Order 43 Rule 1, Order 43 Rule 1(A), Order 43 Rule 1(m), Order 23 Rule 3, Order 23 Rule 3(A)Family Courts Act, 1984 — Section 10, 19(1), 19(2)Hindu Marriage Act, 1955 — Section 13(B)