High Courts16 May 2017
Mostt. Kishori Devi & Ors Vs Mostt. Phulmati Devi & Ors
Patna High Court · (2017) 05 PAT CK 0041
Limitation Act, 1963, Article 59, Article 58
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 540 of 2,660
High Courts15 May 2017Allowed
Dr. Brahmdeo Sah Vs The State of Bihar & Ors
Patna High Court · (2017) 05 PAT CK 0045
High Courts15 May 2017
Md. Kare @ Md. Asfak and Others Vs The State of Bihar and Others
Patna High Court · (2017) 05 PAT CK 0044
Code of Criminal Procedure, 1973, Section 313, Section 164, Section 156(3) - Power to examine the accused - Recording of confessions and statements - Police officers power
High Courts15 May 2017Dismissed
Dr. Dhiraj Kumar Jaiswal Vs The State of Bihar
Patna High Court · (2017) 05 PAT CK 0043
Constitution of India, Article 21 - Amendment of the Schedule
High Courts12 May 2017Dismissed
The General Manager (Region), Food Corporation of India Vs The Union of India
Patna High Court · (2017) 05 PAT CK 0040
Payment of Gratuity Act, 1972, Section 7(4)(a), Section 7(7) - Determination of the amount of gratuity - Determination of the amount of gratuity
High Courts12 May 2017Allowed
Ayush Bannerjee (Minor), Vs The Union of India
Patna High Court · (2017) 05 PAT CK 0039
High Courts11 May 2017Dismissed
Syndicate Bank through its Regional Manager Vs Rajesh Kumar
Patna High Court · AIR 2017 Pat 126 : (2017) 3 BC 471 : (2017) 4 PLJR 98
Code Of Civil Procedure, 1908 (CPC) — Order 5 Rule 19(A)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(3A), 13(4), 14(2), 14(1), 14(2)
High Courts11 May 2017Dismissed
Sapna Singh Vs The State of Bihar & Anr
Patna High Court · AIR 2017 Pat 129 : (2017) 2 PLJR 948
Constitution Of India, 1950 — Article 13, 13(2), 14, 15, 15(1), 15(4), 16(4), 19(1), 19(1)(d), 19(1)(g), 21, 29, 38, 46, 141
High Courts11 May 2017Disposed off
Manoj Kumar Rawat @ Manoj Rawat Vs District Selection Committee, Jamui
Patna High Court · (2017) 05 PAT CK 0036
High Courts11 May 2017Disposed off
Tarachand Kapri @ Taranand Kapri @ Karo Kapri Vs The State of Bihar
Patna High Court · (2017) 05 PAT CK 0035
Indian Penal Code, 1860, Section 302, Section 149 - Punishment for murder - Every member of unlawful assembly guilty of offence committed in prosecution of common object
High Courts10 May 2017Dismissed
BIHAR STATE SCHEDULED CASTE CO-OPERATIVE DEVELOPMENT CORPORATION LIMITED Vs EMPLOYEES PROVIDENT FUND ORGANIZATION & ORS.
Patna High Court · (2017) 05 PAT CK 0034
High Courts10 May 2017
Vijay Kumar Bharti Son Of Shri Krishna Dev Prasad Resident Vs The State Of Bihar
Patna High Court · (2017) 05 PAT CK 0033
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtDrugs and Cosmetics Act, 1940, Section 28, Section 18(a),
High Courts10 May 2017Allowed
Sheo Ranjan Son Of Rajendra Prasad Resident Vs The State Of Bihar
Patna High Court · (2017) 05 PAT CK 0032
Indian Penal Code, 1860, Section 420, Section 468, Section 467, Section 469 - Cheating and dishonestly inducing delivery of property - Forgery for pur
High Courts10 May 2017Allowed
Dr. Syed Mohhammad Azfar Vs The State of Bihar & Anr
Patna High Court · (2017) CriLJ 3731 : (2017) 4 PLJR 101
Code Of Criminal Procedure, 1973 (CrPC) — Section 482Indian Penal Code 1860, (IPC) — Section 34, 320, 323, 342, 427, 504, 506
High Courts10 May 2017Allowed
Ram Niwas Giri @ Ram Niwas Gosai Vs The State of Bihar
Patna High Court · (2017) 2 PLJR 923
Code Of Criminal Procedure, 1973 (CrPC) — 192, 202, 204, 482Indian Penal Code 1860, (IPC) — 34, 323, 379
High Courts10 May 2017Allowed
Ajit Kumar, S/o Basudeo Prasad Vs The State of Bihar
Patna High Court · (2017) 05 PAT CK 0029
Code of Criminal Procedure, 1973, Section 482, Section 320 - Saving of inherent powers of High Court - Compounding of offencesIndian Penal Code, 1860,
High Courts10 May 2017Dismissed
Naresh Sah @ Ram Naresh Sah Vs The State of Bihar
Patna High Court · (2017) 2 PLJR 534
Code Of Criminal Procedure, 1973 (CrPC) — Section 313, 428Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 23(C), 43, 52(A), 53, 55
High Courts09 May 2017Allowed
Ashutosh Kumar Lakhotia Vs The State of Bihar & Anr
Patna High Court · (2018) CriLJ 572 : (2017) 3 PLJR 169
Code Of Criminal Procedure, 1973 (CrPC) — Section 468, 469, 470, 472, 473, 482Essential Commodities Act, 1955 — Section 3, 3(a), 3(2)(a), 3(2)(h), 3(2)(i), 7, 7(1)(c)(i)7(1)(a)(i)
High Courts08 May 2017Allowed
Biresh Prasad Son Of Late Yogendra Singh Vs The State Of Bihar
Patna High Court · (2017) 05 PAT CK 0025
High Courts04 May 2017
Gopal Bhagat Vs The State of Bihar & Ors
Patna High Court · (2017) 05 PAT CK 0021
Constitution of India, Article 226, Article 329, Article 329, Article 327, Article 328, Article 324,