High Courts10 Mar 2016Allowed
Abhayanker Singh and Others Vs The State of Bihar
Patna High Court · (2016) 03 PAT CK 0054
Arms Act, 1959 - Section 27Criminal Procedure Code, 1973 (CrPC) - Section 161Penal Code, 1860 (IPC) - Section 302, Section 34
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Patna High Court judgments
53,186 judgments · page 601 of 2,660
High Courts10 Mar 2016Allowed
The State of Bihar Vs Kailash Paswan and Others
Patna High Court · (2016) 03 PAT CK 0032
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 302, Section 34, Section 376
High Courts10 Mar 2016Dismissed
Sheikh Hassmuddin and Others Vs The State of Bihar and Others
Patna High Court · (2016) 03 PAT CK 0031
Constitution of India, 1950 - Article 226
High Courts10 Mar 2016Allowed
Birju Manjhi Vs The State of Bihar
Patna High Court · (2016) 03 PAT CK 0029
Penal Code, 1860 (IPC) - Section 307, Section 323, Section 324, Section 380, Section 396, Section 397, Section 460
High Courts10 Mar 2016Allowed
Arbind Kumar Mishra Vs State of Bihar
Patna High Court · (2017) 171 AIC 366 : (2016) 4 PLJR 246
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 167, 171F
High Courts09 Mar 2016Dismissed
Sahara India and Others Vs The State of Bihar and Others
Patna High Court · (2017) 1 CLR 82 : (2016) 149 FLR 882 : (2016) 2 PLJR 680
Bihar Shops and Establishments Act, 1953 - Section 2 (20), Section 27 (7), Section 28, Section 28 (1)Industrial Disputes Act, 1947 - Section 10 (1) (c)
High Courts09 Mar 2016Allowed
Rakesh Kumar Son of Sri Sudama Pathak Resident of Village-Chota Telpa, P.O.-Chapra, P.S.-Chapra Town, District-Saran and Others Vs Ashok Sharma Son of Sri Ram Awtar Sharma Resident of Village-Chota Telpa, P.O.-Chapra, P.S.-Chapra Town, Distr
Patna High Court · (2016) 163 AIC 723 : (2016) 3 CivilLJ 808 : (2016) 2 PLJR 548
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts09 Mar 2016Dismissed
Azad Transport Company Pvt. Ltd. and Others Vs The State of Bihar and Others
Patna High Court · (2016) 03 PAT CK 0082
Bihar Value Added Tax Act, 2005 - Section 10, Section 31, Section 32, Section 33, Section 34, Section 35, Section 49, Section 51, Section 55, Section 56, Section 56(4), Section 57, Section 58, Section 59, Section 60, Section 61, Section 62, Section 81
High Courts09 Mar 2016Dismissed
Sujeet Kumar Vs The Union of India and Others
Patna High Court · (2016) 2 BBCJ 31 : (2016) 3 CLR 172 : (2016) 2 PLJR 895
Criminal Procedure Code, 1973 (CrPC) - Section 293
High Courts09 Mar 2016Dismissed
Anjani Devi Vs State of Bihar and another
Patna High Court · (2016) 2 ECrC 590
Criminal Procedure Code, 1973 (CrPC) — Section 378(4)Penal Code, 1860 (IPC) — Section 354
High Courts09 Mar 2016Dismissed
Ajeet Kumar @ Ajeet Kumar Singh @ Ajeet Singh @ Sutar @ Lalwa @ Sutarava Vs State of Bihar through the Principal Secretary, Home (Special) Department and Ors.
Patna High Court · (2016) 2 BBCJ 43 : (2016) 2 BLJud 110 : (2016) 2 ECrC 583 : (2016) 2 PLJR 290
Bihar Control of Crimes Act, 1981 — Section 12
High Courts09 Mar 2016Allowed
Raghubir Chaudhary and Others Vs The State of Bihar and Others
Patna High Court · (2016) 03 PAT CK 0039
Bihar Co-operative Societies Act, 1935 - Section 41(5), Section 48
High Courts09 Mar 2016Partly Allowed
Gajendra Mohan Tiwary and Others Vs State of Bihar and Others
Patna High Court · (2016) 03 PAT CK 0033
Land Acquisition Act, 1894 - Section 11, Section 18, Section 23, Section 24, Section 25, Section 28, Section 3(a), Section 34, Section 4, Section 4(1), Section 54
High Courts09 Mar 2016Disposed off
Deepak Kumar Vs State of Bihar, Department of Labour Employed and Training, Now known as Labour & Resource Department through its Principal Secretary and Anr.
Patna High Court · (2016) 2 BBCJ 44 : (2016) 2 CLR 227 : (2016) 149 FLR 528 : (2016) LabLR 507 : (2016) 2 PLJR 284
Industrial Disputes Act, 1947 — Section 10Sales Promotion Employees (Conditions of Service) Act, 1976 — Section 2(d), 6
High Courts09 Mar 2016Allowed
Union of India through the Home Commissioner and Ors. Vs Vikash Kumar
Patna High Court · (2016) 2 BBCJ 38 : (2016) 2 BLJud 104 : (2016) 2 PLJR 281
High Courts09 Mar 2016Disposed Off
Chandeshwar Rai Vs State of Bihar
Patna High Court · (2016) 2 BBCJ 98 : (2016) 2 BLJud 233
Constitution of India, 1950 - Article 226
High Courts08 Mar 2016Dismissed
Kavita Devi Vs State of Bihar
Patna High Court · (2017) 1 BBCJ 129 : (2016) 4 PLJR 953
Bihar Panchayat Raj Act, 2006 - Section 136(2)
High Courts08 Mar 2016Dismissed
Reena Kumari Vs State of Bihar
Patna High Court · (2016) 2 PLJR 730
Constitution of India, 1950 - Article 226
High Courts08 Mar 2016Dismissed
Chandra Mohan Kumar Tiwari Vs State of Bihar
Patna High Court · (2016) 2 PLJR 708
Constitution of India, 1950 - Article 226
High Courts08 Mar 2016Dismissed
Basudeo Narain Singh @ Basudeo Prasad Singh Vs State of Bihar
Patna High Court · (2016) 2 BBCJ 150 : (2016) 2 BLJud 296 : (2016) 2 PLJR 848
Bihar Non-Government Elementary School (Taking Over of Control) Act, 1976 - Section 4 (2)Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1