High Courts07 Aug 2017Allowed
Ramakant Jha, Son of Late Yamuna Jha Vs The State of Bihar
Patna High Court · (2017) 08 PAT CK 0012
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 534 of 2,660
High Courts04 Aug 2017Dismissed
Regional Manager ,The Oriental Insurance Company Ltd Vs Rajeev Kumar S/O Sri Ramiranjan Singh
Patna High Court · (2017) 08 PAT CK 0010
Motor Vehicles Act, 1988, Section 173, Section 173, Section 140, Section 140 - Appeals - Liability to pay compensation in certain cases on the princ
High Courts04 Aug 2017Dismissed
Vijay Kumar Prasad Son of Late Ram Julum Singh Vs The State of Bihar
Patna High Court · (2017) 08 PAT CK 0009
High Courts03 Aug 2017Disposed off
Smt. Lalita Kumari, wife of Sri Chandradeo Nirala Vs The State of Bihar
Patna High Court · (2017) 08 PAT CK 0008
High Courts03 Aug 2017Dismissed
Sikandar Prasad Vs The State of Bihar.
Patna High Court · (2017) 08 PAT CK 0007
Code of Criminal Procedure, 1973, Section 482, Section 173(2), Section 161(3) - Saving of inherent powers of High Court - Report of police officer on completion of Investi
High Courts03 Aug 2017Disposed off
Md. Subhan son of Sri Ashique Rai Vs The State of Bihar
Patna High Court · (2017) 08 PAT CK 0006
Bihar State Election Authority Act, 2008, Section 13, Section 10(2), Section 44AQ(6)
High Courts02 Aug 2017Allowed
Ajay Kumar Tiwari Vs The State Of Bihar
Patna High Court · (2017) 08 PAT CK 0005
Code of Criminal Procedure, 1973, Section 161, Section 313 - Examination of witnesses by police - Power to examine the accusedIndian Penal Code, 1860,
High Courts02 Aug 2017Disposed off
Bibi Rabia Vs The State of Bihar & Ors
Patna High Court · (2017) 08 PAT CK 0004
Constitution of India, Article 226 - Power of High Courts to Issue certain writsBihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961, Sec
High Courts02 Aug 2017Dismissed
Urmila Devi Vs The State of Bihar & Ors
Patna High Court · (2017) 08 PAT CK 0003
Constitution of India, Article 226 - Power of High Courts to Issue certain writsLand Acquisition Act, 1894, Section 4, Section 6, Sect
High Courts01 Aug 2017
Lallan Singh Vs The State of Bihar & ors
Patna High Court · (2017) 08 PAT CK 0002
High Courts01 Aug 2017Dismissed
Dr. Sharda Pandey W/O of Dr.Nagendra Pandey Vs The State of Bihar
Patna High Court · (2017) 08 PAT CK 0001
High Courts31 Jul 2017Dismissed
Deo Kumar Singh Vs The State of Bihar
Patna High Court · (2017) 07 PAT CK 0025
High Courts31 Jul 2017
Dr. Kumar Nandan, S/o Baidyanath Prasad Vs The T. M. Bhagalpur University
Patna High Court · (2017) 07 PAT CK 0023
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts28 Jul 2017Allowed
Bhulan Das @ Bhulan Ravidas Vs State Of Bihar
Patna High Court · (2018) 2 PLJR 361
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b)(ii)(c), 22, 25, 42, 42(2), 55Code Of Criminal Procedure, 1973 — Section 313
High Courts28 Jul 2017Dismissed
The State of Bihar Vs Abhisekh Kumar
Patna High Court · (2017) 07 PAT CK 0061
Code of Criminal Procedure, 1973, Section 366 - Sentence of death to be submitted by Court of Session for confirmationIndian Penal Code, 1860, Section 302,
High Courts28 Jul 2017
Shakir Mian S/O Akbar Mian Vs The State of Bihar
Patna High Court · (2017) 07 PAT CK 0060
Code of Criminal Procedure, 1973, Section 161, Section 313 - Examination of witnesses by police - Power to examine the accusedIndian Penal Code, 1860,
High Courts28 Jul 2017Dismissed
Raghunath Thakur S/o Late Raj Mohan Thakur Vs The State Of Bihar
Patna High Court · (2017) 07 PAT CK 0059
Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 302, Section 34 - Punishment for
High Courts26 Jul 2017Dismissed
Md. Mahbub S/o Late Gaffar Vs The State of Bihar
Patna High Court · (2017) 07 PAT CK 0058
Code of Criminal Procedure, 1973, Section 145, Section 146 - Procedure where dispute concerning land or water is likely to cause breach of peace - Power to attach subject of dispute and to app
High Courts26 Jul 2017Dismissed
Uday Shankar Yadav S/O Bindeshwar Pd. Yadav Vs Bihar School Examination Council (High School)
Patna High Court · (2017) 07 PAT CK 0056
Bihar Intermediate Education Council Act, 1992, Section 3(10) -Bihar Intermediate Education Council Rules, 1994, Rule 12(10)
High Courts26 Jul 2017Allowed
Braj Kishore Thakur & Ors Vs The State of Bihar & Anr
Patna High Court · (2017) 07 PAT CK 0055
Code of Criminal Procedure, 1973, Section 323, Section 325(1) - Procedure when, after commencement of inquiry or trial. Magistrate finds case should be committed - Procedure when Magistrate ca