COURT ARCHIVE

Patna High Court judgments

53,185 judgments · page 582 of 2,660

High Courts22 Jun 2016Allowed

Jai Prakash Singh son of Late Vishundeo Singh, Resident of village - Nawada Ben, P.S.- Udwant Nagar (Gajrajganj), District - Bhojpur at Ara - Appellant @HASH The State of Bihar Criminal Appeal (SJ) No. 646 of 2015.

Patna High Court · (2016) 4 ECrC 203 : (2017) 1 PCCR 221

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 52(2), Section 52A

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High Courts22 Jun 2016Allowed

Sheshnath Yadav S/o Late Nirmal Yadav Resident of Village + P.S. Ishmailpur, District Bhagalpur - Appellant @HASH The State of Bihar

Patna High Court · (2016) 4 ECrC 213 : (2017) 1 PCCR 174

Evidence Act, 1872 - Section 3Penal Code, 1860 (IPC) - Section 302

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High Courts22 Jun 2016Allowed

Sri Manoj Singh Vs Union of India

Patna High Court · (2017) 1 BBCJ 6 : (2016) 3 BLJud 144 : (2017) 1 CivilLJ 682 : (2016) 4 PLJR 802

Raiwlay Claims Tribunal Act, 1987 - Section 16, Section 18

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High Courts22 Jun 2016Dismissed

Amrawati Devi Vs State of Bihar

Patna High Court · (2016) 3 BBCJ 218 : (2016) 3 BLJud 330 : (2016) 3 PLJR 302

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High Courts22 Jun 2016Dismissed

Ramji Mahto Vs Bihar State Electricity Board

Patna High Court · (2017) 1 PLJR 399

Bihar Shops and Establishments Act, 1953 - Section 26(2)

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High Courts22 Jun 2016Dismissed

Abhay Kumar Choudhary Vs The State of Bihar

Patna High Court · (2017) 1 PLJR 481

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High Courts22 Jun 2016Dismissed

Dr. Gauri Shankar Prasad Vs Income Tax Appellate Tribunal

Patna High Court · (2017) 393 ITR 635

Income Tax Act, 1961 - Section 142(1), Section 144

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High Courts21 Jun 2016Allowed

Binod Prasad Singh @ Binod Singh S/o Sri Tara Prasad Singh, resident of Village and P.O. - Dharhi, P.S. - Beldaur, District - Khagaria - Petitioner @HASH The State of Bihar - Opposite Party

Patna High Court · (2016) 4 ECrC 436 : (2017) 1 PCCR 176 : (2016) 4 PLJR 560

Criminal Procedure Code, 1973 (CrPC) - Section 202, Section 203, Section 482

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High Courts21 Jun 2016Allowed

Suresh Mehta, S/o Late Rameshwar Mehta, resident of village - Mirjawa, P.S.- Tribeniganj, District - Supaul - Appellants @HASH The State of Bihar

Patna High Court · (2016) 4 ECrC 178 : (2017) 1 PCCR 236

Penal Code, 1860 (IPC) - Section 201, Section 302, Section 366A

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High Courts21 Jun 2016Dismissed

Ran Vijay Singh, son of Sri Nand Kishore Singh, resident of village - Hetampur, Police Station - Tiyar, District - Bhojpur at Ara - Informant/Appellant @HASH The State of Bihar - Accused Person/Respondent

Patna High Court · (2016) 3 BBCJ 228 : (2016) 3 BLJud 264 : (2016) 4 ECrC 193 : (2017) 1 PCCR 51

Criminal Procedure Code, 1973 (CrPC) - Section 378Penal Code, 1860 (IPC) - Section 302

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High Courts21 Jun 2016Disposed Off

Rameshwar Singh son of Bishun Singh Resident of Village Kaithi, P.S. - G.B. Nagar, District Siwan - Petitioner @HASH The State of Bihar

Patna High Court · (2016) 3 BLJud 134 : (2016) 4 ECrC 430 : (2016) 4 PLJR 453

Bihar Control of Crimes Act, 1981 - Section 3(3)

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High Courts21 Jun 2016Dismissed

Pawan Singh @ Pawan Kumar Singh son of Bindehwar Singh, resident of village Mathiya Bhopat (Fulwar), P.S. - Lakhaura, District - East Chmaparan - Petitioner @HASH The State of Bihar

Patna High Court · (2016) 4 ECrC 433 : (2017) 2 PCCR 71

Criminal Procedure Code, 1973 (CrPC) - Section 227

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High Courts21 Jun 2016Disposed Off

State of Bihar Vs Himanshu Chandra Chaudhary

Patna High Court · (2016) 4 PLJR 569

Land Acquisition Act, 1894 - Section 17, Section 4, Section 6

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High Courts21 Jun 2016Dismissed

Jaleshwar Manjhi Vs Gauri Shankar Modi

Patna High Court · (2016) 3 BBCJ 277 : (2016) 4 PLJR 43

Santhal Praganas Tenancy (Supplementary Provisions) Act, 1949 — Section 28, 32

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High Courts21 Jun 2016Allowed

Md. Kausar Alam Vs State of Bihar

Patna High Court · (2016) 3 BBCJ 328 : (2016) 4 PLJR 491 : (2016) 4 PLJR 227

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High Courts21 Jun 2016Disposed Off

Poonam Kumari Vs State of Bihar

Patna High Court · (2016) 4 PLJR 187

Constitution of India, 1950 — Article 226LPG (Regulation of Supply and Distribution) Order, 2000 — Clause 13(1)

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High Courts21 Jun 2016Disposed Off

Narayan Mishra Vs State of Bihar

Patna High Court · (2016) 3 BLJud 152 : (2016) 3 PLJR 765

All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 6(1)(b)(ii)All India Services (Discipline and Appeal) Rules, 1969 — Rule 3(3)

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High Courts21 Jun 2016Dismissed

Nawal Kishore Sharma Vs The Bihar State Electricity Board

Patna High Court · (2016) 150 FLR 674 : (2016) 4 PLJR 570

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High Courts21 Jun 2016Allowed

Branch Manager, National Insurance Company Ltd. Vs Shanti Devi

Patna High Court · (2016) 3 BBCJ 109 : (2016) 3 BLJud 126

Motor Vehicles Act, 1988 - Section 168, Section 173

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High Courts20 Jun 2016Allowed

Jitendra Mahto S/o Bishundeo Mahto, resident of village Samsa, P.S. Naokothi, District Begusarai, at present address resident of village Chilmil Tola, P.S. Muffasil, District Begusarai - Appellant @HASH The State of Bihar

Patna High Court · (2016) 4 ECrC 439 : (2017) 2 PCCR 117

Penal Code, 1860 (IPC) - Section 306

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