High Courts11 Sept 2017Disposed off
Laxmi Pathak, wife of Late Sobha Kant Pathak Vs The State of Bihar.
Patna High Court · (2017) 09 PAT CK 0014
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 532 of 2,660
High Courts11 Sept 2017Disposed off
Nawal Kishore Singh @ Dr. Nawal Kishore Singh Vs The State of Bihar
Patna High Court · (2017) 09 PAT CK 0013
High Courts11 Sept 2017Disposed off
Ajay Kumar Gupta, Managing Director Vs The State of Bihar
Patna High Court · (2017) 09 PAT CK 0012
Code of Criminal Procedure, 1973, Section 205 - Corresponding old law.-Section 204 of the Code (V of 1898)
High Courts08 Sept 2017Allowed
Girija Shankar Dubey @ Girija Dubey Vs The State of Bihar
Patna High Court · (2017) 09 PAT CK 0011
Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,
High Courts07 Sept 2017Disposed off
Prem Prakash, Son of Ajay Kumar Singh Vs The State of Bihar
Patna High Court · (2017) 09 PAT CK 0010
High Courts06 Sept 2017Allowed
Ram Swarth Sah And Ors Vs State Of Bihar And Ors
Patna High Court · (2018) 2 PLJR 815
Code Of Criminal Procedure, 1973 (CrPC) — Section 156(3), 177, 178, 178(c), 179, 204, 482Dowry Prohibition Act, 1961 — Section 3, 4Indian Penal Code 1860, (IPC) — Section 34, 147, 323, 404, 406, 498(A), 506
High Courts06 Sept 2017Dismissed
M/S G.G. Photo Limited Vs The State of Bihar
Patna High Court · (2017) 09 PAT CK 0009
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 120B, Section 420,
High Courts06 Sept 2017Allowed
Sunil Kumar Lal Das son of Late Balkrishan Lal Das Vs The State of Bihar
Patna High Court · (2017) 09 PAT CK 0008
High Courts05 Sept 2017
Pammi Kumari & Ors Vs The State of Bihar
Patna High Court · (2017) 09 PAT CK 0007
Code of Criminal Procedure, 1973, Section 193, Section 319 - Cognizance of offences by Courts of Session - Power to proceed against other persons appearing to be guilty of offence
High Courts04 Sept 2017Dismissed
Dinesh, Son of Late Ramgya Singh Vs The Bihar Public Service Commission
Patna High Court · (2017) 09 PAT CK 0006
High Courts04 Sept 2017
Vivek Singh Vs The State Of Bihar & Ors.
Patna High Court · (2017) 09 PAT CK 0005
Constitution of India, Article 14, Article 226, Article 298 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonom
High Courts01 Sept 2017Allowed
BALESHWAR SINGH SON OF RAMJANAM SINGH Vs THE STATE OF BIHAR
Patna High Court · (2017) 09 PAT CK 0003
Code of Criminal Procedure, 1973, Section 313, Section 156(3) - Power to examine the accused - Police officers power to Investigate cognizable caseIndian Penal Code, 1860<
High Courts01 Sept 2017Disposed off
Bithan Prakhand Matasyajeevi Sahyog Samiti Ltd. Vs The State Of Bihar
Patna High Court · (2017) 09 PAT CK 0002
Constitution of India, Article 226 - Power of High Courts to Issue certain writsBihar Co-operative Societies Act, 1935, Section 11B
High Courts01 Sept 2017Allowed
Niranjan Das son of Late Ram Chandar Ram Resident Vs Khalilur Rahman, Mutawalli
Patna High Court · (2017) 09 PAT CK 0001
Waqf Act, 1995, Section 83 - Constitution of Tribunals, etc
High Courts31 Aug 2017Disposed off
Rajendra Manjhi, son of Lte Baldeo Manjhi Vs The State of Bihar
Patna High Court · (2017) 08 PAT CK 0028
High Courts30 Aug 2017Allowed
RANGLAL PASWAN SON OF LATE LALLAN PASWAN Vs THE STATE OF BIHAR
Patna High Court · (2017) 08 PAT CK 0039
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 147, Section 149, Se
High Courts30 Aug 2017Allowed
Sudha Devi Wife of Late Krishna Prasad Vs State of Bihar
Patna High Court · (2017) 08 PAT CK 0038
Indian Penal Code, 1860, Section 34, Section 323, Section 341, Section 498(A) - Acts done by several persons in furtherance of common intention - Punis
High Courts30 Aug 2017Allowed
Mukesh Kumar Pandey & Ors Vs The State of Bihar & Ors
Patna High Court · (2017) 08 PAT CK 0037
Constitution of India, Article 226, Article 40 - Power of High Courts to Issue certain writs - Organisation of village panchayatsBihar Panchayat Raj Act, 2006,
High Courts25 Aug 2017Dismissed
Shovendra Jha Son of Late Shiv Nandan Jha Vs The Union of India
Patna High Court · (2017) 08 PAT CK 0036
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts25 Aug 2017Dismissed
Kumar Sitesh Prasun Vs Patna Municipal Corporation
Patna High Court · (2017) 08 PAT CK 0035