High Courts10 Nov 2017Disposed Of
Hemlata Kumari Vs State Of Bihar And Ors
Patna High Court · (2018) 2 PLJR 318
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 528 of 2,660
High Courts10 Nov 2017Allowed
Md. Rajak, son of Asagar Ali Vs The State of Bihar
Patna High Court · (2017) 11 PAT CK 0014
Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,
High Courts10 Nov 2017Disposed off
Ram Chandra Prasad Rastogi S/o late Bhawan Das Rastogi Vs Prem Devi, W/o late Jagdish Lal
Patna High Court · (2018) 1 PLJR 646
Code Of Civil Procedure, 1908 (CPC) — Section 115, Order 1 Rule 10, Order 22 Rule 3Indian Succession Act, 1925 — Section 222, 278
High Courts10 Nov 2017Disposed off
Rajnandan Sharma son of Late Janki Singh Vs The State of Bihar
Patna High Court · (2017) 11 PAT CK 0012
Code of Criminal Procedure, 1973, Section 482, Section 82, Section 83 - Saving of inherent powers of High Court - Proclamation for person absconding - Attachment of property
High Courts09 Nov 2017Disposed Of
Z. A. Islamia College Vs State Of Bihar And Ors
Patna High Court · (2018) 2 PLJR 487
Constitution Of India, 1950 — Article 29(1), 29(2), 30, 39(2)
High Courts08 Nov 2017Dismissed
S. Shabab Fatima Wife of Dr. Syed Mohammad Saklain Vs Dr. Syed Mohammad Saklain Son of Shahid Mehdi
Patna High Court · (2017) 11 PAT CK 0011
Guardians and Wards Act, 1890, Section 25, Section 25, Section 9, Section 9, Section 9(1), Section 9(1) - Title of
High Courts08 Nov 2017Allowed
Ishrat Khatoon @ Ishrat Praveen Vs The State of Bihar
Patna High Court · (2017) 11 PAT CK 0010
Indian Penal Code, 1860, Section 379, Section 323, Section 504 - Punishment for theft - Punishment for voluntarily causing hurt - Intentional insult with intent to provoke
High Courts07 Nov 2017Dismissed
Gopal Saran Singh Son of Late Kishundeo Prasad Singh Vs The State of Bihar
Patna High Court · (2017) 11 PAT CK 0009
High Courts07 Nov 2017Allowed
Govind Prasad Rajgarhia Vs The State of Bihar
Patna High Court · (2017) 11 PAT CK 0008
Indian Penal Code, 1860, Section 506, Section 465 - Punishment for criminal ,intimidation - Punishment for forgery
High Courts06 Nov 2017Disposed off
Dinesh Chandra Sinha, S/o Late Kamla Prasad Vs The State of Bihar
Patna High Court · (2017) 11 PAT CK 0007
High Courts06 Nov 2017Allowed
Sudhir Choudhary, S/o Late Kalru Choudhary Vs The State of Bihar
Patna High Court · (2017) 11 PAT CK 0006
High Courts03 Nov 2017Allowed
Kamni Kaushal Vs State Of Bihar And Ors
Patna High Court · (2018) 2 PLJR 526
High Courts03 Nov 2017Dismissed
Sonamati Devi And Ors Mahendra Vishwakarma And Ors
Patna High Court · (2018) 2 PLJR 492
Transfer Of Property Act, 1982 — Section 122, 123Code Of Civil Procedure, 1908 — Order 41 Rule 11, Order 41 Rule 31
High Courts03 Nov 2017Dismissed
Arvind Prasad Sah, Son of Sri Madan Prasad Sah Vs The Union of India
Patna High Court · (2017) 11 PAT CK 0005
High Courts03 Nov 2017Dismissed
Shabana Tabassum Vs The State of Bihar
Patna High Court · (2017) 11 PAT CK 0004
High Courts02 Nov 2017Allowed
MESHO CHOUDHARY SON OF LATE DASHRATH CHOUDHARY Vs THE STATE OF BIHAR
Patna High Court · (2017) 11 PAT CK 0002
Code of Criminal Procedure, 1973, Section 100, Section 313 - Person in charge of closed place to allow search - Power to examine the accusedArms Act, 1959,
High Courts01 Nov 2017Allowed
Vimla Devi Vs State Of Bihar And Ors
Patna High Court · (2018) 2 PLJR 366
Indian Penal Code, 1860 — Section 323, 427, 504Code Of Criminal Procedure, 1973 — Section 482
High Courts01 Nov 2017Allowed
Ram Lakhan Sahni Vs State Of Bihar And Ors Ram Lakhan Sahni
Patna High Court · (2018) 2 PLJR 476
Indian Penal Code, 1860 — Section 464, 465Code Of Criminal Procedure, 1973 — Section 482
High Courts01 Nov 2017Dismissed
Harendra Upadhya, S/o Sri Krishna Kumar Upadhya Vs The State of Bihar
Patna High Court · (2017) 11 PAT CK 0018
High Courts01 Nov 2017Dismissed
Md. Jamaluddin Hussain Mansuri Vs The State of Bihar
Patna High Court · (2017) 11 PAT CK 0001
Bihar Pension Rules, 1950, Rule 43(b)