High Courts09 Nov 2016Dismissed

Sanchay Kumar Vs State of Bihar

Patna High Court · (2017) ACD 297 : (2017) 1 ECrC 252 : (2017) 1 NIJ 25

Criminal Procedure Code, 1973 (CrPC) - Section 397, Section 401Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts09 Nov 2016Allowed

Mantu Kumar Sah Vs The State of Bihar

Patna High Court · (2017) 1 ECrC 249

Penal Code, 1860 (IPC) - Section 323, Section 34, Section 341, Section 406, Section 420, Section 504, Section 506Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) (Amendment) Act, 2015 - Section 14-A(2)Scheduled Castes
High Courts08 Nov 2016Allowed

Bachi Devi Vs Sudama Devi

Patna High Court · (2017) 1 PLJR 795

Civil Procedure Code, 1908 (CPC) - Order 8 Rule 6A, Order 8 Rule 6CConstitution of India, 1950 - Article 227
High Courts28 Oct 2016Dismissed

Dr. Jitendra Gupta Vs State of Bihar

Patna High Court · (2017) 1 BBCJ 57 : (2017) 1 BLJud 199 : (2017) 1 ECrC 37 : (2016) 4 PLJR 894

Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 482Evidence Act, 1872 - Section 30
High Courts27 Oct 2016Dismissed

District Bar Association, Civil Court, Patna through its General Secretary Arvind Kumar Sinha, Son of Late Ramchandra Prasad Singh, R/o Mohalla - Tarkeshwar Path, Chiraiyantal, P.S. - Kankarbagh, District - Patna - Petitioner @HASH The State of Bihar thro

Patna High Court · (2017) 1 AICLR 756 : (2017) CriLJ 1 : (2016) 4 PLJR 874 : (2017) 1 RCRCriminal 373

Criminal Procedure Code, 1973 (CrPC) - Section 10(3), Section 194, Section 209, Section 438, Section 439, Section 465