High Courts08 Mar 2016Dismissed
Sarban Kumar Kushwaha Vs Udhay Mandal
Patna High Court · (2016) 2 BBCJ 122 : (2016) 3 PLJR 407
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 - Section 11(1)(c), 14(8)Registration Act, 1908 - Section 49
COURT ARCHIVE
Patna High Court judgments
53,186 judgments · page 602 of 2,660
High Courts08 Mar 2016Dismissed
Ramesh Rai Vs State of Bihar and Others
Patna High Court · (2016) 2 BLJud 176 : (2016) 2 ECrC 520
Bihar Prison Rule — Rule 529Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 433A
High Courts08 Mar 2016Allowed
Ramashray Yadav Vs The State of Bihar
Patna High Court · (2016) 2 ECrC 517
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts08 Mar 2016Allowed
Union of India and Others Vs Bimal Prasad Pattnaik
Patna High Court · (2016) 3 CLR 180 : (2016) 149 FLR 888 : (2016) 3 PLJR 556
Administrative Tribunals Act, 1985 — Section 20Constitution of India, 1950 — Article 226
High Courts08 Mar 2016Dismissed
Kavita Devi and Others Vs The State of Bihar and Others
Patna High Court · (2016) 03 PAT CK 0085
Bihar Panchayat Raj Act, 2006 - Section 136 (2), Section 136(2)Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 154, Section 155
High Courts08 Mar 2016Disposed off
Namita Singh Vs The Union of India and Others
Patna High Court · (2016) 2 PLJR 702
Constitution of India, 1950 - Article 226
High Courts08 Mar 2016Allowed
Birju Paswan and Others Vs The State of Bihar
Patna High Court · (2016) 03 PAT CK 0061
Arms Act, 1959 - Section 25(1)(b), Section 25(1-b), Section 26, Section 35Penal Code, 1860 (IPC) - Section 120B, Section 347, Section 362, Section 363, Section 364, Section 380, Section 383, Section 384, Section 386, Section 387
High Courts04 Mar 2016Disposed Off
M/s Mangalam Auto Mobiles Vs Authorised Officer UCO Bank
Patna High Court · (2016) 166 AIC 546 : (2016) 3 BankJ 528 : (2017) 2 BC 45 : (2016) 2 DRTC 439 : (2016) 3 PLJR 83
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13, 13(4)Security Interest (Enforcement) Rules, 2002 - Rule 8
High Courts04 Mar 2016Dismissed
New India Assurance Company Ltd. Vs Kiran Singh
Patna High Court · (2016) 2 BBCJ 68 : (2016) 2 BLJud 125 : (2016) 3 PLJR 338
Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1Motor Vehicles Act, 1988 - Section 146, 147, 169
High Courts04 Mar 2016Dismissed
State of Bihar Vs Thakur Gajendra Prasad Sinha
Patna High Court · (2016) 3 PLJR 544
Bihar Pension Rules, 1950 - Rule 43(b)
High Courts04 Mar 2016Dismissed
The New India Assurance Company Ltd. and Others Vs Kiran Singh and Others
Patna High Court · (2016) 03 PAT CK 0077
Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1Constitution of India, 1950 - Article 226Motor Vehicles Act, 1988 - Section 114, Section 140, Section 146, Section 147, Section 163(A), Section 168, Section 169, Section 195, Section
High Courts04 Mar 2016Allowed
State of Bihar through the Chief Secretary and Ors. Vs Satya Narayan Gupta and Ors.
Patna High Court · (2016) 2 PLJR 277
High Courts04 Mar 2016Dismissed
Union of India Vs Prosanta Kumar Ray
Patna High Court · (2016) 4 PLJR 1010
Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1
High Courts03 Mar 2016Allowed
M/s. S & P Infrastructure Developers Pvt. Ltd. Vs State of Bihar
Patna High Court · (2016) 4 PLJR 149
Bihar Value Added Tax Act, 2005 — Section 41Bihar Value Added Tax Rules, 2005 — Rule 29Constitution of India, 1950 — Article 226
High Courts03 Mar 2016Disposed Off
Smt. Indrani Devi @ Indra Devi Vs State of Bihar
Patna High Court · (2016) 2 BLJud 221 : (2016) 3 PLJR 226
Constitution of India, 1950 - Article 227
High Courts03 Mar 2016Dismissed
Awdesh Mahto Vs Union of India
Patna High Court · (2016) 3 ACC 43 : (2016) 2 BLJud 284 : (2016) 3 CivilLJ 458 : (2016) 3 PLJR 768 : (2016) 2 TAC 699
High Courts03 Mar 2016Disposed Off
Md. Fazale Ali @ Rijawi Vs State of Bihar
Patna High Court · (2016) 2 BBCJ 484 : (2016) 3 PLJR 52
High Courts03 Mar 2016Dismissed
Mohan Kumar S/o Late Ramanugrah Naryan Singh (Presently Working As Income-Tax Officer (Hqrs.), O/O Commissioner of Income Tax-I, Central Revenue Building, Patna, R/O East Lohanipur, Kashi Nath Lane, P.S.-Kadamkuan, Distt.-Patna and Others Vs
Patna High Court · (2016) 2 PLJR 450
Administrative Tribunals Act, 1985 — Section 22Constitution of India, 1950 — Article 226
High Courts03 Mar 2016Allowed
Harish Chandra Yadav Vs State of Bihar
Patna High Court · (2016) 161 AIC 810 : (2016) 2 BBCJ 431 : (2016) 2 ECrC 531 : (2016) 2 PLJR 710
Penal Code, 1860 (IPC) — Section 396
High Courts03 Mar 2016Dismissed
Bimla Devi Vs Uma Devi
Patna High Court · (2016) 03 PAT CK 0080
Constitution of India, 1950 - Article 136Criminal Procedure Code, 1973 (CrPC) - Section 107Evidence Act, 1872 - Section 45, Section 47, Section 50, Section 59, Section 67, Section 68