COURT ARCHIVE

Patna High Court judgments

53,185 judgments · page 527 of 2,660

High Courts22 Nov 2017Dismissed

Abhishek Kumar Son of Dinesh Kumar Gupta Vs The State of Bihar

Patna High Court · (2018) 1 PLJR 670

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtElectricity Act, 2003, Section 154, Section 135 - Procedure

High Courts21 Nov 2017Allowed

M/s Vishal Builtech (India) Pvt. Ltd Vs State Of Bihar And Ors

Patna High Court · (2018) 2 PLJR 513

High Courts21 Nov 2017

Bihar Pradesh Mukhiya Mahasangh Vs The State of Bihar & Ors

Patna High Court · (2018) 1 PLJR 699

Constitution of India, Article 32, Article 246, Article 213, Article 248, Article 247, Article 40,

High Courts21 Nov 2017Dismissed

The Bihar State Housing Board Vs Radha Ballabh Health Care and Research Institute (P) Ltd

Patna High Court · (2017) 11 PAT CK 0034

High Courts21 Nov 2017

Md. Tauheed son of late Wajid Ali Vs The State of Bihar

Patna High Court · (2017) 11 PAT CK 0033

Code of Criminal Procedure, 1973, Section 482, Section 227, Section 228(1)(a) - Saving of inherent powers of High Court - Discharge - Framing of charge

High Courts20 Nov 2017Dismissed

Rajan Singh Vs Krishna Singh

Patna High Court · (2018) 2 PLJR 490

High Courts20 Nov 2017Allowed

Ram Sagun Yadav Vs The State of Bihar

Patna High Court · (2018) 1 PLJR 525

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 376, Section 511, Se

High Courts17 Nov 2017Dismissed

Babu Saheb Rai, Son of Sri Kalyan Rai Vs The State of Bihar.

Patna High Court · (2017) 11 PAT CK 0032

High Courts17 Nov 2017Allowed

Bipin Bihari Singh (Managing Director), Vs Union of India through the Registrar of Companies

Patna High Court · (2017) 11 PAT CK 0031

Code of Criminal Procedure, 1973, Section 482, Section 468, Section 472, Section 468(2)(a) - Saving of inherent powers of High Court - Bar to taking c

High Courts17 Nov 2017Dismissed

Rabindra Singh son of Kedar Singh Vs The State of Bihar

Patna High Court · (2017) 11 PAT CK 0030

Code of Criminal Procedure, 1973, Section 482, Section 227 - Saving of inherent powers of High Court - DischargeIndian Penal Code, 1860, Section 147

High Courts16 Nov 2017Disposed off

Most. Nirmala Singh W/o Late Harandra Vs The State of Bihar.

Patna High Court · (2017) 11 PAT CK 0029

High Courts16 Nov 2017Disposed off

Ram Pyari Devi, W/o Late Paras Nath Singh Vs The State of Bihar

Patna High Court · (2017) 11 PAT CK 0028

High Courts16 Nov 2017Disposed off

Balika Devi, Wife of Late Kashi Nath Dubey Vs The State of Bihar

Patna High Court · (2017) 11 PAT CK 0027

High Courts15 Nov 2017Dismissed

Ram Babu Rai Vs Nachari Mishra & Ors

Patna High Court · (2018) 2 PLJR 509

Constitution of India, Article 227 - Power of superintendence over all courts by the High Court

High Courts15 Nov 2017Allowed

Dr. Girish Kumar Singh, S/o Prof. R.V. Singh, Vs The State of Bihar

Patna High Court · (2018) 1 PLJR 172

Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 34, Section 34,

High Courts14 Nov 2017Dismissed

Indu Devi, W/o Late Suresh Mohan Thakur Vs The State of Bihar

Patna High Court · (2017) 11 PAT CK 0021

High Courts14 Nov 2017Disposed off

Rekha Sinha, Wife of Late Rajesh Kumar Vs The State of Bihar

Patna High Court · (2017) 11 PAT CK 0020

High Courts13 Nov 2017

Sitaram Sasi, Son of Late Ram Krishna Mahto Vs The State of Bihar

Patna High Court · (2017) 11 PAT CK 0017

High Courts13 Nov 2017Dismissed

Arjun Kumar, Son of Shri Ram Chandra Prasad Vs The State of Bihar

Patna High Court · (2017) 11 PAT CK 0016

All India Services (Death-Cum-Retirement Benefits) Rules, 1958, Rule 16

High Courts11 Nov 2017Allowed

Galmuni Ram Vs The State of Bihar

Patna High Court · (2017) 11 PAT CK 0015

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 201, Sec