High Courts26 Jul 2017
Rajeev Kumar Son of Shri Nawal Kishore Singh Vs The State of Bihar
Patna High Court · (2017) 07 PAT CK 0054
Indian Penal Code, 1860, Section 420, Section 468, Section 471, Section 467, Section 34, Section 407,
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Patna High Court judgments
53,185 judgments · page 535 of 2,660
High Courts25 Jul 2017Dismissed
Karuneshwar Singh @ Koreneshwar Singh Vs The State of Bihar
Patna High Court · (2017) 07 PAT CK 0053
Code of Criminal Procedure, 1973, Section 482, Section 227 - Saving of inherent powers of High Court - DischargeIndian Penal Code, 1860, Section 302
High Courts25 Jul 2017Disposed off
AKSHAY YADAV SON OF LATE SITA RAM YADAV @ JEETA Vs THE STATE OF BIHAR
Patna High Court · (2017) 07 PAT CK 0052
Code of Criminal Procedure, 1973, Section 313, Section 357 - Power to examine the accused - Order to pay compensationIndian Penal Code, 1860, Section 3
High Courts24 Jul 2017Allowed
The Union of India Vs Binod Singh son of Genu Singh Ex-Jeep Driver-III
Patna High Court · (2017) 07 PAT CK 0051
High Courts24 Jul 2017Allowed
Sanjeev Mishra @ Sanjeev Kr. Mishra Vs The State of Bihar
Patna High Court · (2017) 07 PAT CK 0050
Code of Criminal Procedure, 1973, Section 482, Section 438, Section 202 - Saving of inherent powers of High Court - Direction for grant of bail to person apprehending arre
High Courts24 Jul 2017
The Central Bank Of India Vs Urmila Devi
Patna High Court · (2017) 07 PAT CK 0049
Indian Penal Code, 1860, Section 427, Section 279, Section 304A - Mischief causing damage to the amount of fifty rupees - Rash driving or riding on a public way - Causing
High Courts24 Jul 2017
Kishori Devi & Ors. Vs Rameshwar Prasad
Patna High Court · (2017) 07 PAT CK 0048
Code of Civil Procedure, 1908, Section 11, Section 11, Order 7Rule 6A(2) - Res Judicata - Res Judicata
High Courts21 Jul 2017Disposed off
Anirudh Sharma, S/o Late Balram Singh Vs The State of Bihar
Patna High Court · (2017) 07 PAT CK 0022
High Courts21 Jul 2017Dismissed
Animesh Sil @ Animes Vs The State of Bihar
Patna High Court · (2017) 07 PAT CK 0021
High Courts21 Jul 2017Disposed off
M/s Vasishta Construction Pvt. Ltd Vs The State of Bihar
Patna High Court · (2017) 07 PAT CK 0020
Constitution of India, Arbitration, Constitution 227 -Arbitration and Conciliation Act, 1996, Section 9 - Interim measures, etc., by Court
High Courts20 Jul 2017Disposed off
Bindul Bhuian S/o Rampati Bhuian Vs New India Assurance Co. Ltd
Patna High Court · (2017) 07 PAT CK 0047
Motor Vehicles Act, 1988, Section 173, Section 173 - Appeals
High Courts20 Jul 2017Allowed
Sunita Devi, W/O Sri Lallan Kumar Vs Oriental Insurance Company Ltd
Patna High Court · (2017) 07 PAT CK 0046
High Courts20 Jul 2017Disposed off
Subhash Chandra Rai S/O Sri Shiv Narayan Rai Vs The State Of Bihar
Patna High Court · (2017) 07 PAT CK 0045
High Courts20 Jul 2017Dismissed
Mahendra Prasad Singh, Son of Late Bakebihari Singh Vs The State of Bihar
Patna High Court · (2017) 07 PAT CK 0044
High Courts19 Jul 2017
Most.Pana Devi & Ors Vs Ayodhaya Prasad & Ors
Patna High Court · (2017) 07 PAT CK 0043
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956, Section 4
High Courts19 Jul 2017
Zila Parishad Rohtas Karamchari Ekai Sangh Vs The State of Bihar
Patna High Court · (2017) 07 PAT CK 0042
Bihar Panchayat Samitis and Zila Parishad (Condition of Service) Rules, 1964, Rule 7(7)
High Courts19 Jul 2017Dismissed
Ganesh Prasad Choudhari, son of Late Rit Lal Vs The State of Bihar
Patna High Court · (2017) 07 PAT CK 0041
Bihar State Employees Conditions of Service (Assured Career Progression Scheme) Rules, 2003, Rule 4(5)
High Courts19 Jul 2017
The State of Bihar Vs Onkar Nath Singh @ Sheru Singh
Patna High Court · (2017) 07 PAT CK 0040
Constitution of India, Article 15(3), Article 45, Article 39(f), Article 47, Article 39(e) - Annulment or suspension of acts and resol
High Courts19 Jul 2017Dismissed
The State of Bihar Vs Khas Mahal Citizen Welfare Society
Patna High Court · (2017) 07 PAT CK 0039
High Courts18 Jul 2017Allowed
Md.Shahabuddin Vs The State of Bihar
Patna High Court · (2017) 07 PAT CK 0038
Code of Criminal Procedure, 1973, Section 313, Section 428 - Power to examine the accused - Period of detention undergone by the accused to be set off against the sentence of imprisonment