High Courts15 Jan 2018Allowed
Bhulan Sah Vs The State of Bihar
Patna High Court · (2018) 01 PAT CK 0053
Indian Penal Code, 1860, Section 304(II) - Punishment for culpable homicide not amounting to murder
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 521 of 2,660
High Courts13 Jan 2018Allowed
Satya Deo Sao Vs State Of Bihar
Patna High Court · (2018) 3 PLJR 55
Indian Penal Code, 1860 — Section 307, 326, 452Arms Act, 1959 — Section 27
High Courts13 Jan 2018Disposed Off
Bharat Sharma & Ors Vs State of Bihar
Patna High Court · (2018) 01 PAT CK 0051
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 34, Section 324, Sect
High Courts13 Jan 2018Allowed
Bhawesh Pathak Vs The State of Bihar
Patna High Court · (2018) 01 PAT CK 0050
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 201, Sec
High Courts13 Jan 2018Disposed Off
Baijnath Ram & Ors Vs State of Bihar
Patna High Court · (2018) 01 PAT CK 0049
Indian Penal Code, 1860, Section 34, Section 307 - Acts done by several persons in furtherance of common intention - Attempt to murder
High Courts12 Jan 2018Dismissed
National Bank For Agriculture And Rural Development And Ors Vs Multi State Cooperative Land Development Bank Limited And Ors
Patna High Court · (2018) 1 PLJR 538
High Courts12 Jan 2018Disposed Of
Shio Kumar Chaubey Vs State Of Bihar And Ors
Patna High Court · (2018) 2 PLJR 260
High Courts11 Jan 2018Allowed
Prem Kumari Devi Vs State Of Bihar Through The Secretary And Ors
Patna High Court · (2019) 2 PLJR 464
High Courts11 Jan 2018Disposed Of
Shambhu Sharan Singh Vs State Of Bihar And Ors
Patna High Court · (2018) 1 PLJR 733
High Courts11 Jan 2018Allowed
Suman Kumar Suman Vs State Of Bihar And Ors
Patna High Court · (2018) 2 PLJR 101
High Courts10 Jan 2018Allowed
Paro Singh And Ors Vs State Of Bihar
Patna High Court · (2018) 3 PLJR 475
Indian Penal Code, 1860 — Section 34, 307, 323, 341Code Of Criminal Procedure, 1973 — Section 319Evidence Act, 1872 — Section 134
High Courts10 Jan 2018Dismissed
State Of Bihar Through The Secretary And Ors Vs Prabhakar Mishra And Ors
Patna High Court · (2018) 3 PLJR 38
Modified Assured Career Progression (MACP) Rules, 2010 — Rule 10, 22Assured Career Progression Rules, 2003 — Rule 3, 4(3)
High Courts10 Jan 2018Dismissed
Taskeen Tufail Vs State Of Bihar And Anr
Patna High Court · (2018) 2 PLJR 230
Graduate Medical Education Regulations, 1997 — Regulation 6, 12(1)Indian Medical Council Act, 1956 — Section 11(2)
High Courts10 Jan 2018Allowed
Sultan Ahmed Vs State Of Bihar Through The Chief Secretary And Ors
Patna High Court · (2018) 2 PLJR 218
Bihar Government Servants (Classification, Control And Appeal) Rules, 2005 — Rule 18, 24(2)
High Courts10 Jan 2018Dismissed
Bipin Bihari Chaubey And Anr Vs State Of Bihar And Ors
Patna High Court · (2018) 2 PLJR 165
High Courts10 Jan 2018Dismissed
Rajeev Kumar Manjhi Vs State Of Bihar And Ors
Patna High Court · (2018) 2 PLJR 116
Constitution Of India, 1950 — Article 14
High Courts09 Jan 2018Dismissed
Awadhesh Kumar Singh Vs Union Of India Through The Director And Ors
Patna High Court · (2018) 3 PLJR 445
High Courts09 Jan 2018Allowed
Dilip Kumar Pandey Vs State Of Bihar And Ors
Patna High Court · (2018) 1 PLJR 619
Bihar Government Servants (Classification, Control And Appeal) Rules, 2005 — Rule 18
High Courts09 Jan 2018Dismissed
Md. Shamim Vs State Of Bihar Through The Principal Secretary And Ors
Patna High Court · (2018) 1 PLJR 600
Constitution Of India — Article 226, 329(b)Bihar Co-Operative Societies Rules, 1959 — Rule 12(A), 23, 23(2)(a)Bihar State Election Authority Rules, 2008 — Rule 7
High Courts09 Jan 2018Allowed
Amrendra Kumar Rajak Vs State Of Bihar And Ors
Patna High Court · (2018) 1 PLJR 659
Bihar Government Servants (Classification, Control & Appeal) Rules, 2005 — Rule 18