COURT ARCHIVE

Patna High Court judgments

53,185 judgments · page 537 of 2,660

High Courts12 Jul 2017

Chhatar Singh Dugar & anr. Vs The State of Bihar & anr.

Patna High Court · (2017) 07 PAT CK 0011

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 34,

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High Courts11 Jul 2017

Rajeev Kumar Singh & Ors. Vs Chairman Cum Managing Director, Indian Bank & Ors.

Patna High Court · (2017) 07 PAT CK 0010

Constitution of India, Article 226 - Power of High Courts to Issue certain writsRecovery of Debts Due to Banks and Financial Institutions Act, 1993, Section 19,

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High Courts06 Jul 2017

Kavita Devi Wife of Late Sanjeev Kumar Sinha @ Tunnajee & Ors. Vs Santosh Kumar Singh S/o Sri Dhananjay Singh

Patna High Court · (2017) 07 PAT CK 0009

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High Courts06 Jul 2017Allowed

Kranti Devi And Ors Vs National Insurance Company Ltd. And Ors

Patna High Court · (2018) 4 ACC 548 : (2018) ACJ 1404 : (2017) 4 PLJR 301

Motor vehicles Act, 1988 — Section 173

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High Courts05 Jul 2017Dismissed

Hari Narayan Singh Vs State Of Bihar

Patna High Court · (2018) 2 PLJR 448

Indian Penal Code, 1860 — Section 302, 307, 324Evidence Act, 1872 — Section 32(1), 32(2)Code Of Criminal Procedure, 1973 — Section 313

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High Courts04 Jul 2017Allowed

The Union of India through the Divisional Railway Manager, Eastern Railway, Malda, and others Vs Bhagwan Yadav, son of Late Dashrath Yadav

Patna High Court · (2017) 07 PAT CK 0007

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts03 Jul 2017

Masjid and Madarasa Committee Vs The State of Bihar and others

Patna High Court · (2017) 07 PAT CK 0006

Constitution of India, Article 226 - Power of High Courts to Issue certain writsWaqf Act, 1995, Section 83, Section 55 - Constitution of Tribunals,

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High Courts03 Jul 2017Dismissed

Masjid and Madarasa Committee Vs The State of Bihar & Ors.

Patna High Court · (2017) 07 PAT CK 0005

Constitution of India, Article 226 - Power of High Courts to Issue certain writsWaqf Act, 1995, Section 4, Section 25, Section 54

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High Courts03 Jul 2017Allowed

Tej Narayan Singh S/o Late Harakh Narain Singh Vs The State of Bihar

Patna High Court · (2017) 07 PAT CK 0004

Code of Criminal Procedure, 1973, Section 100, Section 313 - Person in charge of closed place to allow search - Power to examine the accusedNarcotic Drugs and Psychotropic

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High Courts03 Jul 2017Allowed

Baidhya Nath Singh Son of late Abhinandan Singh Vs The State of Bihar & Ors.

Patna High Court · (2017) 07 PAT CK 0003

Bihar and Orissa Public Demands Recovery Act, 1914, Section 10, Section 9, Section 7

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High Courts01 Jul 2017

Mohammad Daud Vs The State of Bihar & ors.

Patna High Court · (2017) 07 PAT CK 0002

Bihar Pension Rules, 1950, Rule 139

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High Courts01 Jul 2017

Punam Devi and others Vs Jai Narayan Rai and others

Patna High Court · (2017) 07 PAT CK 0001

Code of Civil Procedure, 1908, Order 41Rule 25, Order 41Rule 33, Order 6Rule 4, Order 41Rule 23A,

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High Courts30 Jun 2017Dismissed

Sharad Goenka, Son of Sajjan Goenka Vs The State of Bihar

Patna High Court · (2017) 06 PAT CK 0020

Code of Criminal Procedure, 1973, Section 178, Section 179 - Place of Inquiry or trial - Offence triable where act is done or consequence ensuesIndian Penal Code, 1860

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High Courts30 Jun 2017Allowed

JAGDEO YADAV S/O LATE KULLI YADAV RESIDENT OF VILLAGE Vs THE STATE OF BIHAR

Patna High Court · (2017) 06 PAT CK 0019

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedNarcotic Drugs and Psychotropic Substances Act, 1985, Section 35, Section 20

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High Courts30 Jun 2017Dismissed

Shikha Rani, W/o Rajesh Kumar Sinha Vs The State of Bihar

Patna High Court · (2017) 06 PAT CK 0018

Constitution of India, Article 14, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Dissolution of a Distr

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High Courts29 Jun 2017Dismissed

Nilu Kumari daughter of Kapildeo Mahto Vs The State of Bihar

Patna High Court · (2017) 06 PAT CK 0017

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High Courts29 Jun 2017Allowed

Ravi Kumar S/O Late Braj Kishore Mandal Vs The State Of Bihar

Patna High Court · (2017) 06 PAT CK 0016

Code of Criminal Procedure, 1973, Section 439(2), Section 437(5) - Special powers of High Court or Court of Session regarding bail - When bail may be taken in case of non-bailable offence(

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High Courts29 Jun 2017

Badshah Rai Vs The State of Bihar

Patna High Court · (2017) 06 PAT CK 0015

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961, Section 32, Section 16(3)

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High Courts28 Jun 2017Allowed

Yashwant Kumar Singh @ Yashwant Singh Vs The State Of Bihar

Patna High Court · (2017) 06 PAT CK 0014

Code of Criminal Procedure, 1973, Section 482, Section 173(2), Section 173(8), Section 216 - Saving of inherent powers of High Court - Report of polic

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High Courts28 Jun 2017Allowed

Ashok Kumar Singh son of Sri Hareram Singh Vs State Of Bihar

Patna High Court · (2017) 06 PAT CK 0013

Railways Act, 1989, Section 146, Section 147, Section 174, Section 153 - Obstructing railway servant in his duties - Trespass and refusal to desist fr

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