COURT ARCHIVE

Patna High Court judgments

53,185 judgments · page 579 of 2,660

High Courts05 Jul 2016Disposed Off

Chandrakala Kumari Vs State of Bihar

Patna High Court · (2016) 165 AIC 738 : (2016) 3 BBCJ 68 : (2016) 4 ECrC 99 : (2017) 1 PCCR 194 : (2016) 4 PLJR 364

Criminal Procedure Code, 1973 (CrPC) — Section 195(1)(b)(ii), 195(1)(b)(ii), 340, 438Penal Code, 1860 (IPC) — Section 193 to 196, 199, 200, 205, 211, 406, 420

Read judgment

High Courts05 Jul 2016Dismissed

Nand Kishore Prasad Vs Amarnath Prasad

Patna High Court · (2017) 1 BBCJ 11 : (2016) 4 BLJud 49 : (2017) 1 CivilLJ 549 : (2016) 4 PLJR 810

Civil Procedure Code, 1908 (CPC) - Section 94(e)

Read judgment

High Courts05 Jul 2016Allowed

Ajeet Kumar Vs State of Bihar

Patna High Court · (2017) 1 BBCJ 94 : (2016) 4 PLJR 793

Read judgment

High Courts05 Jul 2016Disposed Off

Arun Kumar Vs State of Bihar

Patna High Court · (2016) 4 PLJR 184

Bihar Pension Rules, 1950 — Rule 43(b)Constitution of India, 1950 — Article 226

Read judgment

High Courts05 Jul 2016Disposed Off

Subodh Kumar Singh Vs State of Bihar

Patna High Court · (2016) 3 PLJR 621

Read judgment

High Courts05 Jul 2016Dismissed

M/s Tirupati Homes Pvt. Ltd. Vs Municipal Building Tribunal

Patna High Court · (2016) 3 PLJR 638

Bihar Municipal Act, 2007 - Section 319, 325, 326

Read judgment

High Courts04 Jul 2016Dismissed

M/s. BCL Secure Premises (P) Ltd. Vs Union of India

Patna High Court · (2016) AIR(Patna) 142

Contract Act, 1872 — Section 74

Read judgment

High Courts04 Jul 2016Allowed

Md. Zahoor, son of late Badari, resident of village - Malmal, Police Station - Kaluahi, District - Madhubani - Appellants @HASH The State of Bihar

Patna High Court · (2016) 4 ECrC 55 : (2017) 1 PCCR 201

Penal Code, 1860 (IPC) - Section 302, Section 34

Read judgment

High Courts04 Jul 2016Allowed

Gobind Dome, son of Late Bachan Dome, resident of village - Kinjar, P.S. Kinjar, District - Arwal - Appellant @HASH The State of Bihar

Patna High Court · (2016) 3 BBCJ 22 : (2016) 3 BLJud 271 : (2016) 4 ECrC 88

Arms Act, 1959 - Section 27Penal Code, 1860 (IPC) - Section 302

Read judgment

High Courts04 Jul 2016Dismissed

Raj Ballabh Prasad Vs State of Bihar

Patna High Court · (2016) 4 ECrC 5 : (2017) 1 PCCR 182 : (2016) 4 PLJR 217

Criminal Procedure Code, 1973 (CrPC) — Section 227

Read judgment

High Courts04 Jul 2016Allowed

Ajeet Kumar Vs State of Bihar

Patna High Court · (2016) LIC 3634 : (2016) 3 PLJR 614

Constitution of India, 1950 - Article 14, 16

Read judgment

High Courts01 Jul 2016Dismissed

Laldeo Sahni Son of Sahadeo Sahni Resident of Village - Bhagwanpur (Tola-Dharna), Police Station - Bochahan, District - Muzaffarpur - Appellant @HASH The State of Bihar

Patna High Court · (2016) 4 ECrC 47

Penal Code, 1860 (IPC) - Section 302

Read judgment

High Courts01 Jul 2016Dismissed

Syed Iqbal Haider Gilani Vs State of Bihar

Patna High Court · (2017) 1 BBCJ 154 : (2016) 3 BLJud 246 : (2016) 4 PLJR 615

Constitution of India, 1950 - Article 226

Read judgment

High Courts01 Jul 2016Dismissed

State of Bihar Vs Jhanjharpur Anchal Matsyajivi Sahyog Samiti Ltd.

Patna High Court · (2016) 4 PLJR 553

Constitution of India, 1950 - Article 226

Read judgment

High Courts01 Jul 2016Dismissed

State of Bihar Vs Madneshwar Jha son of Sri Rameshwar Jha resident of village - Sukhsena, P.O. Bhatotqr (Chakla), P.S. Barhara Kothi, District Purnea

Patna High Court · (2017) 1 CLR 510 : (2016) 151 FLR 206 : (2016) 3 LLJ 325 : (2016) 4 LLN 225

Read judgment

High Courts01 Jul 2016Allowed

Pranav Kant Babban Vs State of Bihar

Patna High Court · (2016) 3 BLJud 244

Read judgment

High Courts01 Jul 2016Allowed

Prabhawati Devi Vs State of Bihar

Patna High Court · (2016) 3 BLJud 237

Succession Act, 1925 - Section 283(1)(C)

Read judgment

High Courts01 Jul 2016Disposed Off

M/s Roshan Rice Mill Vs The State of Bihar

Patna High Court · (2016) 3 BBCJ 229 : (2016) 3 BLJud 262

Bihar and Orissa Public Demands Recovery Act, 1914 - Section 10

Read judgment

High Courts01 Jul 2016Dismissed

R.A. Himmatsinghka & Co. Vs Assistant Comm. of Income Tax

Patna High Court · (2017) 392 ITR 587

Income Tax Act, 1961 - Section 68

Read judgment

High Courts30 Jun 2016Dismissed

Ram Narayan Sah, Son of Mansi Sah, Resident of Village - Sirisiya, P.S. Adapur (Nakardei), District - East Champaran - Appellant @HASH The Union of India through Intelligence Officer, Patna

Patna High Court · (2016) 4 ECrC 492 : (2017) 1 PCCR 272

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 21(b), Section 29, Section 50, Section 52A(2), Section 67

Read judgment