CourtKutchehry.com

COURT ARCHIVE

Patna High Court judgments

53,185 judgments · page 551 of 2,660

High Courts10 Feb 2017Allowed

Santosh Kumar Singh Vs State of Bihar

Patna High Court · (2017) 2 BLJud 167 : (2017) 2 PCCR 72

Criminal Procedure Code, 1973 (CrPC) - Section 482Negotiable Instruments Act, 1881 (NI) - Section 138, Section 147Penal Code, 1860 (IPC) - Section 418
Read judgment
High Courts10 Feb 2017Allowed

Ram Narain Sah Vs State of Bihar

Patna High Court · (2017) 2 BLJud 64 : (2017) 2 PCCR 58

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 323, Section 447, Section 504
Read judgment
High Courts09 Feb 2017Dismissed

Shambhu Nath Vs The State of Bihar

Patna High Court · (2017) 2 BLJud 130 : (2017) 2 ECrC 269 : (2017) 2 PCCR 75

Criminal Procedure Code, 1973 (CrPC) - Section 397, Section 401Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 177, Section 209, Section 307, Section 341, Section 452, Section 468, Section 504
Read judgment
High Courts08 Feb 2017Dismissed

Prabhat Zarda Factory India Pvt. Ltd. Vs Union of India

Patna High Court · (2017) 347 ELT 208 : (2017) 3 PLJR 57

Food Safety And Standards (Prohibition And Restrictions On Sales) Regulations, 2011 — Regulation 2.3.4Constitution Of India, 1950 — Article 14, 19(1)(a), 19(1) (g)Central Excise Act, 1944 — Section 3, 3A
Read judgment
High Courts08 Feb 2017Dismissed

Binod Yadav Son of Mahabir Yadav Vs State of Bihar

Patna High Court · (2017) 2 BLJud 103 : (2017) 1 PCCR 530

Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 302, Section 337Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 14, Section 3(2)(iv), Section 3(2)(v)
Read judgment
High Courts08 Feb 2017Disposed Off

Anand Mishra Vs State of Bihar

Patna High Court · (2017) 173 AIC 454 : (2017) 2 BLJud 40 : (2017) 2 ECrC 264 : (2017) 2 PLJR 722

Code Of Criminal Procedure, 1973 (CrPC) — Section 200, 202, 203, 204, 397, 401, 401(2)Limitation Act, 1963 — Section 5
Read judgment
High Courts07 Feb 2017Disposed Off

Ravi Kumar Vs State of Bihar

Patna High Court · (2017) 2 BLJud 139 : (2017) 2 PCCR 66

Criminal Procedure Code, 1973 (CrPC) - Section 482Juvenile Justice (Care and Protection of Children) Act, 2015 - Section 14Penal Code, 1860 (IPC) - Section 34, Section 376(2)(g)
Read judgment
High Courts07 Feb 2017Disposed Off

Moti Sah Vs State of Bihar

Patna High Court · (2017) 2 BLJud 63 : (2017) 2 ECrC 261 : (2017) 2 PCCR 67

Arms Act, 1959 - Section 25(1-B)(a), Section 26, Section 35, Section 35Criminal Procedure Code, 1973 (CrPC) - Section 397, Section 401, Section 428
Read judgment
High Courts07 Feb 2017Dismissed

Jagdish Rai Vs State of Bihar

Patna High Court · (2017) 2 BLJud 1 : (2017) 1 PCCR 469

Criminal Procedure Code, 1973 (CrPC) - Section 246Penal Code, 1860 (IPC) - Section 120B, Section 34, Section 406, Section 420, Section 467, Section 468, Section 471
Read judgment
High Courts06 Feb 2017Dismissed

Ram Yatan Prasad Vs State of Bihar

Patna High Court · (2017) CriLJ 1853

Criminal Procedure Code, 1973 (CrPC) - Section 239Penal Code, 1860 (IPC) - Section 120B, Section 420, Section 467, Section 468, Section 471
Read judgment