High Courts24 Aug 2017Dismissed
Baidyanath Rai Vs The State Of Bihar
Patna High Court · (2017) 08 PAT CK 0034
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 380,
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Patna High Court judgments
53,185 judgments · page 533 of 2,660
High Courts23 Aug 2017Allowed
Abdul Samad Son of Aas Mohammad Vs The State of Bihar
Patna High Court · (2017) 08 PAT CK 0033
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 468,
High Courts21 Aug 2017Dismissed
Kishor Prasad Vs Tilkamanjhi Bhagalpur University & Ors
Patna High Court · (2017) 08 PAT CK 0027
High Courts21 Aug 2017
Canara Bank Vs Raghav Dubey son of Late Rajdevo Dubey
Patna High Court · (2017) 08 PAT CK 0026
Code of Civil Procedure, 1908, Section 34, Order 8Rule 5 - InterestBanking Regulation Act, 1949, Section 21(a) - Power of Reserve Bank to
High Courts19 Aug 2017Allowed
Sri Ram Rai Son Of Late Hari Prasad Rai Vs The State Of Bihar
Patna High Court · (2017) 08 PAT CK 0032
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts19 Aug 2017
Md.Safiquddin S/O Late Sheikh Liyaquat Vs The State Of Bihar
Patna High Court · (2017) 08 PAT CK 0031
Bihar Civil Services (Classification Control and Appeal) Rules, 1930, Rule 9, Rule 97(3), Rule 93(7)
High Courts18 Aug 2017
Moina Khatoon, Wife of Late Sarfuddin Vs The State of Bihar
Patna High Court · (2017) 08 PAT CK 0030
High Courts18 Aug 2017Dismissed
Manbodh Ram, son of Late Sukhi Ram Vs The State of Bihar
Patna High Court · (2017) 08 PAT CK 0029
High Courts11 Aug 2017
Smt. Radhika Devi Vs Sheo Kumar Shah & Ors.
Patna High Court · (2017) 08 PAT CK 0025
Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation
High Courts11 Aug 2017Dismissed
Ravindra Prasad Yadav Son of Late Arman Yadav Vs The State of Bihar
Patna High Court · (2017) 08 PAT CK 0024
Bihar Police Manual, 1978, Rule 657, Rule 681
High Courts11 Aug 2017Allowed
Satyendra Singh @ Ghanshyam Singh Vs The State of Bihar
Patna High Court · (2017) 08 PAT CK 0023
Indian Penal Code, 1860, Section 468, Section 467, Section 34 - Forgery for purpose of cheating - Forgery of valuable security, will, etc - Acts done by several persons in
High Courts11 Aug 2017Disposed off
Ashwini Kumar, son of Late Birendra Kumar Singh Vs The State of Bihar
Patna High Court · (2017) 08 PAT CK 0022
High Courts10 Aug 2017Disposed Of
Kamakshi Minakshi Construction Private Limited Vs State Of Bihar Through The Secretary And Ors
Patna High Court · (2018) 3 PLJR 461
High Courts10 Aug 2017Disposed off
Md. Azim Khan Son of Late Md. Mustakim Khan Vs The State of Bihar
Patna High Court · (2017) 08 PAT CK 0019
High Courts09 Aug 2017Dismissed
Radha Piyari Devi wife of Late Kanhaiya Prasad Singh Vs Suman Singh son of Brijnath Singh
Patna High Court · (2017) 08 PAT CK 0018
Hindu Succession Act, 1956, Section 119
High Courts09 Aug 2017Allowed
Om Prakash Jha, Son Of Late Ram Lakhan Jha Vs The State Of Bihar
Patna High Court · (2017) 08 PAT CK 0017
Indian Penal Code, 1860, Section 380, Section 494, Section 498(A) - Theft in dwelling-house, etc. - Marrying again during lifetime of husband or wife - Enticing or taking
High Courts08 Aug 2017
Prabhunath Singh Vs Shri Janardan Singh Sigriwal
Patna High Court · (2017) 08 PAT CK 0016
Constitution of India, Article 141, Article 141, Article 324, Article 19 (1)(a) - Law declared by Supreme Court to be binding on all courts - Law decla
High Courts07 Aug 2017Allowed
National Insurance Comp Vs Sanjay Sahay and Ors
Patna High Court · (2018) 2 ACC 404 : (2018) ACJ 2442 : (2018) 2 PLJR 359
Indian Penal Code, 1860 — Section 279, 304A, 337, 338Motor Vehicles Act, 1988 — Section 140, 147
High Courts07 Aug 2017Dismissed
Amar Chaudhary, son of Late Gobind Chaudhary Vs The State of Bihar
Patna High Court · (2017) 08 PAT CK 0015
Code of Criminal Procedure, 1973, Section 439(2) - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 36,
High Courts07 Aug 2017Disposed Of
Geeta Kumari, W/o Shri Joginder Prasad Yadav Vs The State of Bihar
Patna High Court · (2017) 3 PLJR 786