High Courts05 Feb 2018
Dharmendra Kumar & Anr Vs State of Bihar
Patna High Court · (2018) 02 PAT CK 0041
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 34, Section 324, Sect
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Patna High Court judgments
53,185 judgments · page 515 of 2,660
High Courts05 Feb 2018Allowed
Bibhuti Yadav Vs State of Bihar
Patna High Court · (2018) 02 PAT CK 0040
Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,
High Courts03 Feb 2018Disposed Off
Lila Devi @ Nilam Devi Vs The State of Bihar
Patna High Court · (2018) 02 PAT CK 0039
Indian Penal Code, 1860, Section 34, Section 324, Section 307, Section 326 - Acts done by several persons in furtherance of common intention - Voluntar
High Courts03 Feb 2018
Jado Sah & Ors Vs The State of Bihar
Patna High Court · (2018) 02 PAT CK 0038
Code of Criminal Procedure, 1973, Section 313, Section 342, Section 208, Section 209 - Power to examine the accused - Power to order costs - Supply of
High Courts03 Feb 2018Allowed
Lal Mohan Singh & Ors Vs State of Bihar
Patna High Court · (2018) 2 PLJR 972
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34, Sect
High Courts03 Feb 2018Allowed
Chandeshwar Mahto Vs State of Bihar
Patna High Court · (2018) 02 PAT CK 0036
Code of Criminal Procedure, 1973, Section 145, Section 144 - Procedure where dispute concerning land or water is likely to cause breach of peace - Power to issue order in urgent cases of nuisa
High Courts02 Feb 2018Dismissed
Krishna Prasad @ Krishna Sah Vs Kusum Devi And Ors
Patna High Court · (2018) 2 PLJR 918
Code Of Civil Procedure, 1908 — Order 41 Rule 11
High Courts02 Feb 2018Allowed
Ishwari Singh & Ors. Vs State of Bihar
Patna High Court · (2018) 02 PAT CK 0022
Code of Criminal Procedure, 1973, Section 144 - Power to issue order in urgent cases of nuisance or apprehended dangerIndian Penal Code, 1860, Section 307,
High Courts02 Feb 2018
Gunjan Kumar Vs The State of Bihar & ORS
Patna High Court · (2018) 02 PAT CK 0021
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts02 Feb 2018Disposed Off
Chandra Deo Mehta Vs State of Bihar
Patna High Court · (2018) 02 PAT CK 0020
Code of Criminal Procedure, 1973, Section 313, Section 360(3) - Power to examine the accused - Order to release on probation of good conduct or after admonitionIndian Pena
High Courts02 Feb 2018Allowed
Dhanpato Devi Kuer & Ors Vs The State of Bihar & Ors
Patna High Court · (2018) 02 PAT CK 0019
Registration Act, 1908, Section 60, Section 61 -Bihar (Land Fixation of Ceiling Area and Acquisition of Surplus) Act, 1961, Section 16(3)
High Courts02 Feb 2018
The Central Bank of India & Ors Vs Ram Swarup Mistry
Patna High Court · (2018) 3 PLJR 478
High Courts01 Feb 2018Dismissed
State Bank Of India Through The Chairman And Ors Vs Kamal Kishore Prasad
Patna High Court · (2018) 1 PLJR 893
High Courts01 Feb 2018Dismissed
Sarwan Mahto Vs Sujay Kumar Mahto
Patna High Court · (2018) 3 PLJR 27
Code Of Civil Procedure, 1908 — Section 100
High Courts01 Feb 2018Allowed
Naresh Kumar Mandal @ Naresh Kumar Mandal And Anr Vs State Of Bihar And Ors
Patna High Court · (2018) 4 PLJR 364
Constitution Of India, 1950 — Article 226
High Courts01 Feb 2018Allowed
Bibi Hushana And Anr Vs State Of Bihar
Patna High Court · (2018) 2 PLJR 700
Indian Penal Code, 1860 — Section 34, 304(B), 498(A)Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 113(B)
High Courts01 Feb 2018Allowed
Ram Jyoti Devi And Ors Vs Ram Bilas Sahni And Ors
Patna High Court · (2018) 2 PLJR 202
Code Of Civil Procedure, 1908 — Order 34 Rule 1Transfer Of Property Act, 1882 — Section 83, 84
High Courts01 Feb 2018Allowed
Bhandaria Yadav & Ors Vs The State of Bihar
Patna High Court · (2018) 02 PAT CK 0004
Indian Penal Code, 1860, Section 34, Section 324, Section 307 - Acts done by several persons in furtherance of common intention - Voluntarily causing hurt by dangerous weap
High Courts01 Feb 2018
Vinay Singh & Ors. Vs The State of Bihar & Ors
Patna High Court · (2018) 02 PAT CK 0003
Code of Criminal Procedure, 1973, Section 145, Section 482, Section 144 - Procedure where dispute concerning land or water is likely to cause breach of peace - Saving of i
High Courts01 Feb 2018
Hari Shankar Chaudhary Vs The State of Bihar
Patna High Court · (2018) 02 PAT CK 0002
Code of Criminal Procedure, 1973, Section 313, Section 374(2), Section 389(i) - Power to examine the accused - Appeals from convictions - Suspension of sentence pending th