COURT ARCHIVE

Patna High Court judgments

53,185 judgments · page 583 of 2,660

High Courts20 Jun 2016Allowed

Rajaram Paswan S/o Paras Paswan R/o Vill - Bheriya, P.S - Harnaut, Distt - Nalanda at Biharsharif - Appellant @HASH The State of Bihar Criminal Appeal (DB) No. 729 of 2012.

Patna High Court · (2016) 4 ECrC 449

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

High Courts20 Jun 2016Allowed

Shila Kumari Mishra Vs State of Bihar

Patna High Court · (2016) 4 PLJR 572

Bihar State Minorities Commission Act, 1991 - Section 6

High Courts20 Jun 2016Allowed

Ritu Kumari Vs State of Bihar

Patna High Court · (2016) 4 PLJR 788

Bihar Panchayat Primary Teachers (Appointment and Service Conditions) Rules, 2006 - Rule 15(2), Rule 15(g), Rule 17

High Courts20 Jun 2016Allowed

The Chairman, Bihar Industrial Area Development Authority Vs Arvind Kumar Singh

Patna High Court · (2017) 1 PLJR 479

Bihar Service Code, 1952 - Rule 97

High Courts16 Jun 2016Allowed

Laddu Mian, Son of Late Amin Mian, resident of Village, Tethali, P.S. Barharia District - Siwan - Appellant @HASH The State of Bihar

Patna High Court · (2016) 4 ECrC 455 : (2017) 1 PCCR 309

Penal Code, 1860 (IPC) - Section 376(2)(f)

High Courts15 Jun 2016Allowed

Bhim Singh, Son of Sri Kamendra Singh, Resident of Village - Ossai, Police Station - Behea in The District of Bhojpur - Appellant @HASH The State of Bihar

Patna High Court · (2016) 4 ECrC 459 : (2017) 1 PCCR 246

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

High Courts14 Jun 2016Dismissed

Ayush Kumar son of Abhay Kumar Singh, resident of Village Katra P.S. Katra, District Muzaffarpur - Petitioner @HASH The State of Bihar - Opposite Party

Patna High Court · (2016) 4 ECrC 466

Arms Act, 1959 - Section 25(1-B)(a), Section 26, Section 35Penal Code, 1860 (IPC) - Section 414

High Courts13 Jun 2016Allowed

Manoj Halwai S/O Late Raj Halwai Resident of Marwari Tola, Nathnagar, P.O. and P.S. - Nathnagar, District - Bhagalpur - Appellant @HASH The State of Bihar

Patna High Court · (2016) 2 BBCJ 427 : (2016) 3 BLJud 148 : (2016) 4 ECrC 467

Penal Code, 1860 (IPC) - Section 201, Section 302, Section 498A

High Courts09 Jun 2016Disposed Off

Nagendra Paswan S/o late Shivdhar Paswan Resident of village - Vishunpur Sumer, P.S. - Kanti, District - Muzaffarpur - Appellant @HASH The State of Bihar

Patna High Court · (2016) 3 BLJud 123 : (2016) 4 ECrC 470

Penal Code, 1860 (IPC) - Section 323, Section 341, Section 447

High Courts08 Jun 2016Disposed Off

Alok Gunjan, son of Ram Uddeshya Lal, resident of Mohalla - Purvi Mahavir Colony, P.S. Beur, District Patna - Petitioner @HASH The State of Bihar - Opposite Party

Patna High Court · (2016) 4 ECrC 452

Penal Code, 1860 (IPC) - Section 120B, Section 406, Section 420, Section 467, Section 468, Section 471

High Courts08 Jun 2016Dismissed

Dhiraj Kumar Vs State of Bihar

Patna High Court · (2016) 4 CriCC 818 : (2016) CriLJ 4087 : (2016) 4 Crimes 551 : (2016) 4 ECrC 477 : (2017) 1 PCCR 209

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii)(c), 22(c)

High Courts08 Jun 2016Allowed

Munchun Kumar Rai Vs State of Bihar

Patna High Court · (2016) 3 PLJR 597

Criminal Procedure Code, 1973 (CrPC) - Section 482

High Courts06 Jun 2016Disposed Off

Smt. Manorama Devi, W/o Bindi Yadav @ Bindeshwari Prasad Yadav, Resident of House No. 51, A.P. Colony, P.S. - Rampur, District - Gaya - Petitioner @HASH The State of Bihar - Opposite Party

Patna High Court · (2016) 2 BBCJ 410 : (2016) 3 BLJud 112 : (2016) 4 ECrC 481

Bihar Excise (Amendment) Act, 2016 - Section 47(a), Section 48, Section 53(c), Section 54

High Courts05 Jun 2016Allowed

Nitin Kumar @ Banti, son of Shubh Narayan Singh, Resident of Mohalla Rathaur Tola, Narayan Nagar, P.S. Chapra Muffasil, District - Saran - Appellant @HASH The State of Bihar

Patna High Court · (2016) 4 ECrC 79 : (2017) 1 PCCR 43

Penal Code, 1860 (IPC) - Section 302

High Courts02 Jun 2016Allowed

Md. Barik Vs State of Bihar

Patna High Court · (2016) 2 BBCJ 418 : (2016) 3 BLJud 138 : (2016) 3 PLJR 613

Constitution of India, 1950 - Article 21Criminal Procedure Code, 1973 (CrPC) - Section 125

High Courts02 Jun 2016Disposed Off

Prem Lata Singh Vs State Bank of India

Patna High Court · (2016) 168 AIC 549 : (2016) 3 PLJR 503

High Courts02 Jun 2016Allowed

Mallu Yadav Vs State of Bihar

Patna High Court · (2016) 2 BBCJ 412 : (2016) 3 BLJud 120

Bihar Control of Crimes Act, 1981 - Section 3

High Courts01 Jun 2016Allowed

Pankaj Chhabra @ Pankaj Vs State of Bihar

Patna High Court · (2016) 166 AIC 555 : (2016) 2 BBCJ 415 : (2016) 3 BLJud 114 : (2016) 4 ECrC 482 : (2016) 3 PLJR 242

Constitution of India, 1950 - Article 226Food Safety and Standards Act, 2006 - Section 3(1)(zz), 59, 60, 63, 66, 67Penal Code, 1860 (IPC) - Section 269, 272, 273, 284, 34

High Courts01 Jun 2016Disposed Off

Kamlesh Tiwary Vs Punjab Bank

Patna High Court · (2016) 3 PLJR 498

Constitution of India, 1950 - Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13, 17

High Courts26 May 2016Allowed

Sunil Patel Vs The State of Bihar

Patna High Court · (2016) 3 ECrC 655 : (2017) 1 PCCR 64

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)