High Courts15 Mar 2016Disposed Off
Md. Shamim Akhtar Vs The State of Bihar and Others
Patna High Court · (2016) 03 PAT CK 0057
COURT ARCHIVE
Patna High Court judgments
53,186 judgments · page 600 of 2,660
High Courts15 Mar 2016Dismissed
Pintoo Mahto Vs The State of Bihar
Patna High Court · (2016) 03 PAT CK 0052
Penal Code, 1860 (IPC) - Section 120(B), Section 148, Section 149, Section 223, Section 302, Section 307
High Courts15 Mar 2016Allowed
Amar Nath Yadav and Others Vs The State of Bihar
Patna High Court · (2016) 03 PAT CK 0040
Arms Act, 1959 - Section 27Criminal Procedure Code, 1973 (CrPC) - Section 145Penal Code, 1860 (IPC) - Section 302, Section 34
High Courts15 Mar 2016Dismissed
Ram Pravesh Rai Vs The Union of India and Others
Patna High Court · (2016) 03 PAT CK 0028
Criminal Procedure Code, 1973 (CrPC) - Section 173(2), Section 207, Section 209, Section 227, Section 228, Section 482Penal Code, 1860 (IPC) - Section 120-B, Section 221, Section 405, Section 406, Section 408, Section 409, Section 420, Sectio
High Courts15 Mar 2016Disposed Off
Dr. Naw Kant Thakur Vs Bhupendra Narayan Mandal University
Patna High Court · (2017) 1 PLJR 767
Constitution of India, 1950 - Article 226
High Courts15 Mar 2016Dismissed
Nitesh Kumar Singh @ Nitesh Kumar Vs State of Bihar
Patna High Court · (2016) 2 BBCJ 204 : (2016) 3 BLJud 26
Criminal Procedure Code, 1973 (CrPC) - Section 173(2)(ii), Section 482
High Courts14 Mar 2016Dismissed
Arun Kumar Vs State of Bihar
Patna High Court · (2016) 2 PLJR 729
Constitution of India, 1950 - Article 226
High Courts14 Mar 2016Allowed
Mammen Mathew and Others Vs State of Bihar and another
Patna High Court · (2016) 2 ECrC 524
Criminal Procedure Code, 1973 (CrPC) — Section 204, 482Penal Code, 1860 (IPC) — Section 120-B, 34, 384, 499, 500, 501, 502Press and Registration of Books Act, 1867 — Section 14
High Courts14 Mar 2016Allowed
Deepak Kumar Gupta @ Dipak Kumar Gupta @ Deepak Kumar Vs State of Bihar and another
Patna High Court · (2016) 2 ECrC 516
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 406, 420
High Courts14 Mar 2016Allowed
Nilesh Prasad and Others Vs State of Bihar and Others
Patna High Court · (2016) 2 PLJR 550
Bihar Panchayat Raj Act, 2006 — Section 12, 135, 136(2), 151
High Courts14 Mar 2016Dismissed
Badri Singh and Os. Vs The State of Bihar
Patna High Court · (2016) 03 PAT CK 0067
Criminal Procedure Code, 1973 (CrPC) - Section 164, Section 357APenal Code, 1860 (IPC) - Section 376
High Courts14 Mar 2016Allowed
Sudesh Jha and Others Vs The State of Bihar and Others
Patna High Court · (2016) 03 PAT CK 0043
High Courts11 Mar 2016Disposed off
Customs Department Vs The State of Bihar and Others
Patna High Court · (2016) 336 ELT 220 : (2016) 2 PLJR 567
Constitution of India, 1950 - Article 285, Article 289, Article 289 (1)
High Courts11 Mar 2016Dismissed
Executive Engineer Public Health Engineering Division, Muzaffarpur Vs Nawal Kishore Choudhary
Patna High Court · (2016) 2 PLJR 894
High Courts11 Mar 2016Dismissed
State of Bihar and Others Vs Birendra Ram
Patna High Court · (2016) 2 BLJud 234 : (2016) 2 PLJR 409
High Courts11 Mar 2016Allowed
Bibi Mehrun Nissa Vs Md. Ehsanul Haque
Patna High Court · (2016) AIR(Patna) 76 : (2016) 2 BBCJ 375 : (2016) 2 BLJud 206
Evidence Act, 1872 - Section 101Specific Relief Act, 1963 - Section 20
High Courts11 Mar 2016Dismissed
State of Bihar and Ors. Vs Mina Devi and Ors.
Patna High Court · (2016) 2 PLJR 289
High Courts11 Mar 2016Allowed
Guddu Mishra Vs The State of Bihar
Patna High Court · (2016) 03 PAT CK 0058
Arms Act, 1959 - Section 27Penal Code, 1860 (IPC) - Section 302, Section 34
High Courts10 Mar 2016Allowed
M/s. Kanhaiya Traders Vs State of Bihar
Patna High Court · (2016) 3 PLJR 205
Bihar Value Added Tax Act, 2005 - Section 72(2)Constitution of India, 1950 - Article 226