COURT ARCHIVE

Patna High Court judgments

53,185 judgments · page 543 of 2,660

High Courts19 Apr 2017Allowed

Dipendra Bhushan, Son of Late Parmeshwar Dayal Vs The State of Bihar

Patna High Court · (2017) 04 PAT CK 0031

Code of Criminal Procedure, 1973, Section 190(1) - Cognizance of offences by MagistratesIndian Penal Code, 1860, Section 120B, Section 468,

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High Courts19 Apr 2017Allowed

Sadhna Kumari wife of Shree Prakash Sharma, & Ors. Vs The Bihar State Food & Civil Supplies Corporation Limited, & Ors.

Patna High Court · (2017) 04 PAT CK 0030

Arbitration and Conciliation Act, 1996, Section 8, Section 12(5), Section 11(6) - Power to refer parties to arbitration where there is an arbitration agreement - Grounds for chall

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High Courts19 Apr 2017Disposed off

Shankar Kumar @ Shankar Sonar S/o Sri Sheo Nandan Prasad Vs The State of Bihar

Patna High Court · (2017) 04 PAT CK 0029

Indian Penal Code, 1860, Section 420, Section 468, Section 471, Section 467, Section 34, Section 419,

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High Courts17 Apr 2017Dismissed

Ashish Kumar Vs Vishundeo Prasad Singh

Patna High Court · (2017) 2 RSJ 301

Legal Services Authorities Act, 1987 - Section 22-A(b)

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High Courts17 Apr 2017

Bihar Private Technical and Professional Institutions Association Vs State of Bihar

Patna High Court · (2017) 04 PAT CK 0028

Constitution of India, Article 14, Article 226 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Power of High Courts

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High Courts13 Apr 2017Dismissed

Rita Devi sife fo Nand Kishr Sah Vs Shobha Devi wife of Sri Upendra Kumar Singh

Patna High Court · (2017) 04 PAT CK 0023

Constitution of India, Article 227 - Power of superintendence over all courts by the High Court

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High Courts13 Apr 2017Disposed off

Naresh Chandra Prasad Son of Sri Lachhuman Ram Vs The State of Bihar

Patna High Court · (2017) 04 PAT CK 0021

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High Courts12 Apr 2017Dismissed

MIRDUL KUMAR SAHANI Vs UNION OF INDIA & ORS.

Patna High Court · AIR 2017 Pat 180 : (2017) 3 PLJR 846

Constitution Of India, 1950 — Article 14, 16Homoeopathy Central Council Act, 1973 — Section 3, 7(1)Indian Medicine Central Council Act, 1970 — Section 7

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High Courts11 Apr 2017Dismissed

Nandu Sah, son of Sri Ram Chandra Sah Vs The State of Bihar

Patna High Court · (2017) 04 PAT CK 0018

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 Courts11 Apr 2017

Ram Lalit Singh Vs The State of Bihar & Ors

Patna High Court · (2017) 04 PAT CK 0017

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 Criminal

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High Courts11 Apr 2017Dismissed

Usha Bharti Wife Of Shri Dinesh Kumar Ram Vs The State Of Bihar

Patna High Court · (2017) 04 PAT CK 0016

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High Courts11 Apr 2017Dismissed

Pramila Singh Wife of Sri Anil Singh Vs The State of Bihar

Patna High Court · (2017) 04 PAT CK 0015

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High Courts11 Apr 2017Dismissed

Bihar State Industrial Development Vs Employees Provident Fund Organization & Anr

Patna High Court · (2017) 154 FLR 534 : (2017) 154 FLR 88 : (2017) 3 LLJ 174 : (2017) LLR 605 : (2017) LLR 738 : (2017) 2 PLJR 551

Employees'' Provident Fund Appellate Tribunal (Procedure) Rules, 1997 — Rule 7(2)Central Excise Act, 1944 — Section 35(H)(1)Employees' Provident Funds And Miscellaneous Provisions Act, 1952 — Section 7(1), 14(B)

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High Courts10 Apr 2017Allowed

Manager Yadav Vs Union of India

Patna High Court · (2017) AIR(Patna) 99 : (2017) 2 BLJud 313 : (2017) 3 PLJR 424

Indian Penal Code, 1860 — Section 126, 395

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High Courts08 Apr 2017Dismissed

Sharda Devi wife of Late Prem Chand Upadhaya Vs The State of Bihar

Patna High Court · (2017) 3 PLJR 245

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High Courts08 Apr 2017Allowed

Chandrabali Thakur S/o Late Sadhu Sharan Thakur Vs The State of Bihar

Patna High Court · (2017) 04 PAT CK 0012

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 417,

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High Courts08 Apr 2017Allowed

Raju Singh S/O Late Ram Narayan Singh Resident Vs The State Of Bihar

Patna High Court · (2017) 04 PAT CK 0011

Code of Criminal Procedure, 1973, Section 173(2) - Report of police officer on completion of InvestigationIndian Penal Code, 1860, Section 34, Section

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High Courts07 Apr 2017Allowed

Jitendra Prasad Son of Ram Prasad Vs The State of Bihar

Patna High Court · (2017) 04 PAT CK 0010

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 307, Section 323, Se

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High Courts06 Apr 2017Dismissed

Mirjiaul Haque Vs State of Bihar

Patna High Court · (2017) 2 BLJud 225

Penal Code, 1860 (IPC) - Section 120B, Section 366A, Section 372, Section 376

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High Courts06 Apr 2017Allowed

Vishwanath Chaudhary and Ors. Vs The State of Bihar and Anr.

Patna High Court · (2017) 2 PLJR 871

Code Of Criminal Procedure, 1973 — Section 200, 202, 482Indian Penal Code, 1860 — Section 115, 415, 420Negotiable Instrument Act, 1881 — Section 138, 138(c), 142

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