COURT ARCHIVE

Patna High Court judgments

53,185 judgments · page 539 of 2,660

High Courts22 May 2017Dismissed

Dilip Paswan Son of Bhothar Paswan @ Bharat Paswan Vs The State of Bihar

Patna High Court · (2017) 05 PAT CK 0065

Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,

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High Courts22 May 2017Disposed off

Raghubir Choudhary, S/O Late Devilal Choudhary Vs The State Of Bihar

Patna High Court · (2017) 05 PAT CK 0064

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High Courts22 May 2017Dismissed

Mahesh Bahadur Singh, s/o Dhir Bahadur Singh Vs The State of Bihar

Patna High Court · (2017) 05 PAT CK 0063

Code of Criminal Procedure, 1973, Section 482, Section 319, Section 202 - Saving of inherent powers of High Court - Power to proceed against other persons appearing to be

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High Courts19 May 2017Allowed

Renu Gupta & Ors Vs Rajendra Purbey & Ors

Patna High Court · (2017) 05 PAT CK 0061

Hindu Succession Act, 1956, Section 14(1), Section 14(2) - Property of a female Hindu to be her absolute property - Property of a female Hindu to be her absolute property

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High Courts19 May 2017Allowed

Ashok Kumar Vs Smt. Kumari Bachchi Devi @ Bina Roy

Patna High Court · (2017) 05 PAT CK 0060

Evidence Act, 1872, Section 4, Section 112 - "May presume" - Birth during marriage, conclusive proof of legitimacyHindu Marriage Act, 1955, Section 13

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High Courts18 May 2017

Ind-Swift Ltd & Ors Vs The State of Bihar & Anr

Patna High Court · (2017) 05 PAT CK 0059

Code of Criminal Procedure, 1973, Section 482, Section 155(2), Section 156(1) - Saving of inherent powers of High Court - Information as to non-cognizable cases and Invest

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High Courts18 May 2017Dismissed

Anjani Kumar Verma Son of Late Kedar Nath Verma Vs The State of Bihar

Patna High Court · (2017) 05 PAT CK 0058

Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndian Administrative Service (Pay) Rules, 1954, Rule 2(iv)

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High Courts18 May 2017Allowed

Ejaj Mian, Son of Imran Mian Vs The State of Bihar

Patna High Court · (2017) 05 PAT CK 0057

Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 34, Section 506,

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High Courts18 May 2017Disposed off

Prabha Kumari Srivastava, D/O Late Bhagwati Prasad Vs The State of Bihar

Patna High Court · (2017) 05 PAT CK 0056

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High Courts18 May 2017Disposed off

Navin Kumar Son of Krishnadev Korgiya Resident of Vill- Farhi Post Vs The State of Bihar

Patna High Court · (2017) 05 PAT CK 0055

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High Courts18 May 2017Dismissed

Raj Kumar Mahto, Son of Late Sukdeo Mahto Vs The State of Bihar

Patna High Court · (2017) 05 PAT CK 0054

Indian Penal Code, 1860, Section 302, Section 147, Section 307, Section 323, Section 149, Section 504,

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High Courts18 May 2017

Rajendra Singh Son Of Late Saryug Singh Vs The State Of Bihar

Patna High Court · (2017) 05 PAT CK 0053

Code of Criminal Procedure, 1973, Section 144, Section 107 - Power to issue order in urgent cases of nuisance or apprehended danger - Security for keeping the peace in other cases

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High Courts18 May 2017Disposed off

Dayaynand Ayurved College & Hospital Vs Honble the Chancellor of the Universities

Patna High Court · (2017) 05 PAT CK 0052

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

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High Courts17 May 2017Allowed

Ramesh Prasad @ Ramesh Prasad Sah Vs The State Of Bihar

Patna High Court · (2017) 05 PAT CK 0051

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 Courts17 May 2017

Awadhesh Kumar Ojha s/o Sri Ram Binod Ojha Vs The State of Bihar

Patna High Court · (2017) 05 PAT CK 0050

Code of Criminal Procedure, 1973, Section 154 - Information in cognizable casesPrevention of Corruption Act, 1988, Section 13(2), Section 13(1)(e) -

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High Courts17 May 2017

Mani Kant Singh, Son of Ram Swarth Singh Vs The State of Bihar

Patna High Court · (2017) 05 PAT CK 0049

Indian Penal Code, 1860, Section 420, Section 468, Section 471, Section 467, Section 34, Section 406 - Cheati

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High Courts17 May 2017

Pramod Sah, Son of Munnilal Sah Vs The State of Bihar

Patna High Court · (2017) 05 PAT CK 0048

Indian Penal Code, 1860, Section 302, Section 34 - Punishment for murder - Acts done by several persons in furtherance of common intention

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High Courts17 May 2017

Saran Zila Mukhiya Sangh Vs The State of Bihar

Patna High Court · (2017) 05 PAT CK 0047

Constitution of India, Article 243B, Article 243G - Constitution of Panchayats - Powers, authority and responsibilities of Pancha- yatsBihar Panchayat Raj Act, 2006,

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High Courts17 May 2017

Afrin Rizvi wife of Syed Tasnim Rizvi Vs The State of Bihar

Patna High Court · (2017) 05 PAT CK 0046

Bihar Municipal Election Rules, 2007, Rule 51

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High Courts16 May 2017Dismissed

Janardan Rai & Ors Vs Umesh Prasad Rai & Ors

Patna High Court · (2017) 05 PAT CK 0042

Registration Act, 1908, Section 49, Section 17(1)(b) - ct of non-registration of documents required to be registered - Documents of which registration is compulsory

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