High Courts07 Feb 2018Dismissed
Aminur Rashied Vs Branch Manager, Bhumi Vikash Bank
Patna High Court · (2018) 2 PLJR 121
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 514 of 2,660
High Courts07 Feb 2018Dismissed
Anil Kumar Singh And Ors Vs State Of Bihar And Anr
Patna High Court · (2018) 2 PLJR 182
Code Of Criminal Procedure, 1973 — Section 202, 482Indian Penal Code, 1860 — Section 379(s), 406Negotiable Instruments Act, 1881 — Section 138, 138(s)
High Courts07 Feb 2018Allowed
Abhijeet Kumar Vs State Of Bihar Through The Chief Secretary And Ors
Patna High Court · (2018) 2 PLJR 784
Code Of Criminal Procedure, 1973 — Section 107
High Courts07 Feb 2018Dismissed
Amleeya Khatoon & Ors Vs Iftekhar Ahmad & Ors
Patna High Court · (2018) 02 PAT CK 0049
Code of Civil Procedure, 1908, Section 151, Order 12Rule 6 - Saving of Inherent powers of Court
High Courts07 Feb 2018Allowed
Mangal Singh Vs The State of Bihar
Patna High Court · (2018) 02 PAT CK 0048
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 34, Section 307 - Acts done by several
High Courts07 Feb 2018Dismissed
Bijay Kumar Pandey Vs State of Bihar
Patna High Court · (2018) 02 PAT CK 0047
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 307, Section 342, Se
High Courts06 Feb 2018Dismissed
Kumar Brajendra Nath Vs State Of Bihar And Ors
Patna High Court · (2018) 3 PLJR 214
General Clauses Act, 1897 — Section 4, 5, 6(c), 17, 17(2)Payment Of Gratuity Act, 1972 — Section 4
High Courts06 Feb 2018Dismissed
Mahtma Vyasanand @ Shambhunath Pathak And Ors Vs State Of Bihar And Anr
Patna High Court · (2018) 2 PLJR 207
Code Of Criminal Procedure, 1973 — Section 156(3), 202, 482Indian Penal Code, 1860 — Section 34, 120(B), 147, 148, 149, 323, 341, 342, 379, 380, 427, 452, 472, 504
High Courts06 Feb 2018Allowed
Ramjanam Singh Vs State Of Bihar Through The Industrial And Ors
Patna High Court · (2018) 2 PLJR 537
High Courts06 Feb 2018Allowed
Chandrama Dusadh & Ors Vs State of Bihar
Patna High Court · (2018) 02 PAT CK 0046
Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 34, Section 366A,
High Courts06 Feb 2018Dismissed
Anil Harijan & Ors Vs The State of Bihar
Patna High Court · (2018) 02 PAT CK 0045
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 324, Section 307, Se
High Courts06 Feb 2018Dismissed
Opiya @ Upendra Mandal Vs State of Bihar
Patna High Court · (2018) 02 PAT CK 0044
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 34, Section 307, Sect
High Courts05 Feb 2018Allowed
Manoj Kumar Vs State Of Bihar And Ors
Patna High Court · (2018) 3 PLJR 501
Drugs And Cosmetics Act, 1940 — Section 21Drug And Cosmetic Rule, 1945 — Rule 59(1)Bihar Government Servant (Classification, Control And Appeal) Rules, 2005 — Rule 14(9), 18, 28(1)(iv)(ख)
High Courts05 Feb 2018Disposed Of
Om Prakash Ram Vs State Of Bihar And Ors
Patna High Court · (2018) 3 PLJR 120
Bihar Government Servants (Classification Control And Appeal) Rules, 2005 — Rule 14
High Courts05 Feb 2018Allowed
Arun Kumar Vs Union Of India Through The General Manager And Ors
Patna High Court · (2018) 1 PLJR 903
High Courts05 Feb 2018Dismissed
Krishna Kumar Chaudhary @ Kishun Chaudhary Vs Surekha Devi
Patna High Court · (2018) 2 PLJR 779
Hindu Marriage Act, 1955 — Section 12, 12(1)(d), 12(2)(b), 12(2)(b)(ii), 13, 13(1), 13(1)(i)Child Marriage Restraint (Amendment) Act, 1978 — Section 5, 5(ii)
High Courts05 Feb 2018Allowed
Dr. Chandan Prasad Singh Vs State Of Bihar Through Its Secretary And Ors
Patna High Court · (2018) 2 PLJR 204
High Courts05 Feb 2018Allowed
Satish Chandra Jha Vs State Of Bihar And Ors
Patna High Court · (2018) 2 PLJR 203
Constitution Of India, 1950 — Article 226
High Courts05 Feb 2018Allowed
Lakshman Sah & Anr Vs The State of Bihar
Patna High Court · (2018) 02 PAT CK 0043
Indian Penal Code, 1860, Section 106, Section 201, Section 34, Section 304B - Right of private defence against a deadly assault when there is risk of
High Courts05 Feb 2018Allowed
Ashok Mukhia & Anr Vs The State of Bihar & Ors
Patna High Court · (2018) 02 PAT CK 0042
Code of Criminal Procedure, 1973, Section 161, Section 313, Section 294 - Examination of witnesses by police - Power to examine the accused - No formal proof of certain do