COURT ARCHIVE

Patna High Court judgments

53,185 judgments · page 538 of 2,660

High Courts21 Jun 2017Dismissed

Manish Kumar Chand and others Vs The State of Bihar and others

Patna High Court · (2017) 06 PAT CK 0003

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtCode of Civil Pro

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High Courts21 Jun 2017

The State Of Bihar & Ors Vs Ram Pravesh Rai Estate Pvt. Ltd

Patna High Court · (2017) 06 PAT CK 0002

Code of Civil Procedure, 1908, Section 115 - RevisionArbitration and Conciliation Act, 1996, Section 26 -Bihar Public Works & Contract Disputes Arbitration Trib

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High Courts21 Jun 2017

Ganesh Rai & Ors Vs Jitendra Gottam & Ors

Patna High Court · (2017) 06 PAT CK 0001

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High Courts20 Jun 2017

Dr. Sachindra Narayan Vs The State of Bihar

Patna High Court · (2017) 06 PAT CK 0012

Anugraha Narayan Sinha Institute of Social Studies Act, 1964, Section 4, Section 16, Section 8, Section 5, Section 17, Section 8(1), Section 8(2), Section 16(3)

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High Courts20 Jun 2017Allowed

Manorma Devi wife of Sudama Sao Vs The State of Bihar

Patna High Court · (2017) 06 PAT CK 0011

Code of Criminal Procedure, 1973, Section 482, Section 173(2) - Saving of inherent powers of High Court - Report of police officer on completion of InvestigationIndian Pen

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High Courts20 Jun 2017Allowed

Gyan Ranjan Kumar son of late Ram Ballabh Singh Vs The State of Bihar

Patna High Court · (2017) 06 PAT CK 0010

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 120B, Section 406 - Punis

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High Courts20 Jun 2017Allowed

Kasim @ Kasim Ansari Vs The State of Bihar

Patna High Court · (2017) 06 PAT CK 0009

Indian Penal Code, 1860, Section 114, Section 302, Section 34 - Abettor present when offence is committed - Punishment for murder - Acts done by several persons in furthera

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High Courts19 Jun 2017Dismissed

Dr. Syed Hassan Son of Late Maulana Amir Hassan Vs The State of Bihar

Patna High Court · (2017) 06 PAT CK 0008

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High Courts19 Jun 2017

Mukesh Kumar Pandey & Ors. Vs The State of Bihar

Patna High Court · (2017) 06 PAT CK 0007

Bihar Panchayat Raj Act, 2006, Section 40(4) -Bihar Panchayat Election Rules, 2006, Rule 87

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High Courts19 Jun 2017

Amar Nath Sharma & Ors Vs Babli Tiwari & Ors.

Patna High Court · (2017) 06 PAT CK 0006

Specific Relief Act, 1963, Section 31 - When cancellation may be orderedBihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956, Section 4(c)

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High Courts19 Jun 2017Disposed off

Rajendra Nath Trivedi Son of Late Kamalsharan Vs The State of Bihar

Patna High Court · (2017) 06 PAT CK 0005

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 Courts19 Jun 2017Dismissed

Basant Raj son of Aditya Kumar Vs The Union of India

Patna High Court · (2017) 06 PAT CK 0004

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High Courts30 May 2017Dismissed

Mantu Sharma @ Praduman Sharma Vs The State of Bihar

Patna High Court · (2017) 05 PAT CK 0074

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtIndian Penal Code

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High Courts29 May 2017Allowed

Shubham Kumar, Son of Sri Rajendra Singh Vs The State of Bihar

Patna High Court · (2017) 05 PAT CK 0073

Indian Penal Code, 1860, Section 272, Section 273 - Adulteration of food or drink intended for sale - Sale of noxious food or drinkJuvenile Justice (Care and Protection of

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High Courts29 May 2017Allowed

Jayachandran T., Son of Shri P. Thiruvengadam Vs The State of Bihar

Patna High Court · (2017) 05 PAT CK 0072

Indian Penal Code, 1860, Section 420, Section 406, Section 415, Section 419 - Cheating and dishonestly inducing delivery of property - Punishment for

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High Courts25 May 2017Allowed

Mohd. Arif Hussain Son of Late Md. Gyas Vs The State of Bihar

Patna High Court · (2017) 05 PAT CK 0071

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High Courts24 May 2017Allowed

Madhukar Anand, S/O Birendra Kumar Sharma Vs The State of Bihar

Patna High Court · (2017) 05 PAT CK 0069

Code of Criminal Procedure, 1973, Section 482, Section 202 - Saving of inherent powers of High Court - Postponement of issue of processIndian Penal Code, 1860,

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High Courts24 May 2017

Shambhu Sharan Paswan S/o Ram Lakhan Paswan Vs The State of Bihar

Patna High Court · (2017) 05 PAT CK 0068

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High Courts23 May 2017Allowed

Kamlesh Yadav Son of Sri Sitaram Yadav Vs The State Of Bihar

Patna High Court · (2017) 05 PAT CK 0067

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 302, Section 447,

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High Courts23 May 2017Dismissed

Md. Jahid Mian Son of Md. Zulfikar Mian Vs The State of Bihar

Patna High Court · (2017) 05 PAT CK 0066

Indian Penal Code, 1860, Section 147, Section 324, Section 307, Section 148, Section 149, Section 109,

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