High Courts19 Oct 2016Allowed
Rajnandan Singh S/o Badri Singh Vs State of Bihar
Patna High Court · (2017) 169 AIC 351 : (2017) 1 BLJud 167 : (2017) CriLJ 56
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 323
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 565 of 2,660
High Courts19 Oct 2016Dismissed
Anil Singh Vs State of Bihar
Patna High Court · (2017) 1 ECrC 192
Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 107, Section 144
High Courts18 Oct 2016Disposed Off
State Bank of India Vs Union of India
Patna High Court · (2017) 152 FLR 1000 : (2017) 1 LLJ 15
High Courts18 Oct 2016Dismissed
Satrughan Pandey Vs Awadhesh Pandey
Patna High Court · (2016) 4 PLJR 698
Hindu Succession Act, 1956 - Section 14Hindu Womens Right to Property Act, 1937 - Section 4
High Courts18 Oct 2016Allowed
Shivanand Vs Development Commissioner-Cum-Chairman of Board of Director, BSBCC Ltd.
Patna High Court · (2017) 1 PLJR 358
High Courts18 Oct 2016Dismissed
Bhagawati Prasad Singh @ Sudhir Kumar Singh Vs State of Bihar
Patna High Court · (2017) 1 ECrC 187
Penal Code, 1860 (IPC) - Section 201, Section 304B, Section 34
High Courts18 Oct 2016Disposed Off
Dinesh Singh Vs Union of India
Patna High Court · (2017) 346 ELT 542
High Courts17 Oct 2016Dismissed
Bachcha Singh Vs State of Bihar
Patna High Court · (2017) 1 ECrC 75
Penal Code, 1860 (IPC) - Section 323Probation of Offenders Act, 1958 - Section 3
High Courts06 Oct 2016Dismissed
Pramod Kumar Singh Vs Union of India
Patna High Court · (2017) 1 BBCJ 124 : (2016) 4 PLJR 940
Constitution of India, 1950 - Article 226
High Courts06 Oct 2016Dismissed
Arjun Rai Vs State of Bihar
Patna High Court · (2016) 4 Crimes 275
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 34, 365, 366A
High Courts06 Oct 2016Allowed
Kamlesh Dubey Vs State of Bihar
Patna High Court · (2016) 4 Crimes 274
Criminal Procedure Code, 1973 (CrPC) — Section 439Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14 A(2)
High Courts06 Oct 2016Allowed
Ram Sagar Rai Vs State of Bihar
Patna High Court · (2017) 1 PLJR 219
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 - Section 16(3)
High Courts06 Oct 2016Dismissed
Birendra Tiwary, son of Sri Srinath Tiwary Vs Vindhyawasini Devi, wife of late Rajeshwar Singh
Patna High Court · (2017) 169 AIC 347 : (2017) 1 BLJud 57
High Courts06 Oct 2016Dismissed
Rajiv Roshan Vs Sarika
Patna High Court · (2017) 1 DMC 326 : (2017) 1 PLJR 98
Hindu Marriage Act, 1955 - Section 25
High Courts05 Oct 2016Dismissed
Indrajit Chaudhary Vs State of Bihar
Patna High Court · (2016) 168 AIC 787 : (2016) 4 BLJud 373 : (2017) 1 ECrC 65
Arms Act, 1959 - Section 27Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 307, Section 323, Section 324, Section 341, Section 342, Section 379, Section 504
High Courts05 Oct 2016Dismissed
Satyendra Kumar Sinha Vs State of Bihar
Patna High Court · (2017) 1 BLJud 25 : (2017) 1 PLJR 416
High Courts05 Oct 2016Allowed
Md. Helaluddin Vs State of Bihar
Patna High Court · (2016) 4 PLJR 1135
Criminal Procedure Code, 1973 (CrPC) - Section 397Penal Code, 1860 (IPC) - Section 323, Section 324
High Courts05 Oct 2016Allowed
Mayanand Vs The State of Bihar
Patna High Court · (2017) 1 PLJR 165
Constitution of India, 1950 - Article 226
High Courts05 Oct 2016Allowed
Balmiki Prasad Singh Vs Tarun Kumar
Patna High Court · (2017) 1 PLJR 42
Civil Procedure Code, 1908 (CPC) - Order 22 Rule 4 (2), Order 6 Rule 17