CourtKutchehry.com

COURT ARCHIVE

Patna High Court judgments

53,185 judgments · page 513 of 2,660

High Courts12 Feb 2018

Fatingan Bind Vs The State of Bihar

Patna High Court · (2018) 02 PAT CK 0006

Code of Criminal Procedure, 1973, Section 156(3) - Police officers power to Investigate cognizable caseIndian Penal Code, 1860, Section 34, Section 307
Read judgment
High Courts12 Feb 2018Dismissed

Amar Mandal & Ors Vs State of Bihar

Patna High Court · (2018) 02 PAT CK 0005

Indian Penal Code, 1860, Section 147, Section 323, Section 426 - Punishment for rioting - Punishment for voluntarily causing hurt - Punishment for mischief
Read judgment
High Courts09 Feb 2018Allowed

Manoj Singh Vs State Of Bihar

Patna High Court · (2018) 3 PLJR 248

Indian Penal Code, 1860 — Section 302Arms Act, 1959 — Section 27Code Of Criminal Procedure, 1973 — Section 313
Read judgment
High Courts09 Feb 2018Dismissed

Chandan Kumar Vs The State of Bihar

Patna High Court · (2018) 02 PAT CK 0055

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 201, Section 34, Sect
Read judgment
High Courts08 Feb 2018

Zamir Hasan Ansari Vs The State of Bihar

Patna High Court · (2018) 02 PAT CK 0053

Narcotic Drugs and Psychotropic Substances Act, 1985, Section 50, Section 20(B)(II)(c), Section 22(c), Section 42 (ii) - Conditions under which search of
Read judgment
High Courts08 Feb 2018Allowed

Pal Bihari Mahto Vs State of Bihar

Patna High Court · (2018) 02 PAT CK 0051

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 324 - Voluntarily causing hurt by dangerous weapons or mea
Read judgment
High Courts08 Feb 2018

Kishori Sah Vs State of Bihar

Patna High Court · (2018) 02 PAT CK 0050

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 147, Section 324, Se
Read judgment