High Courts16 Feb 2016Dismissed
Santosh Yadav Vs State of Bihar and another
Patna High Court · (2016) 161 AIC 806
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 307, 34
COURT ARCHIVE
Patna High Court judgments
53,186 judgments · page 607 of 2,660
High Courts16 Feb 2016Disposed Off
Satyam Bhardwaj and Others Vs The State of Bihar
Patna High Court · (2016) 02 PAT CK 0027
Criminal Procedure Code, 1973 (CrPC) - Section 161Evidence Act, 1872 - Section 113(B), Section 113B, Section 145Penal Code, 1860 (IPC) - Section 304B, Section 34
High Courts15 Feb 2016Dismissed
Sri Ram Janki Thakurbari and Others Vs State of Bihar and Others
Patna High Court · (2016) 2 BLJud 5 : (2016) 2 PLJR 373
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 45 B, 5
High Courts15 Feb 2016Allowed
Birendra Kumar Rai and Ors. Vs State of Bihar through the Principal Secretary, Home Department and Ors.
Patna High Court · (2016) 2 PLJR 291
High Courts15 Feb 2016Allowed
Sri Baldau Tiwary Vs Chandramani Tiwary
Patna High Court · (2016) 4 PLJR 1042
Legal Services Authorities Act, 1987 - Section 22
High Courts12 Feb 2016Disposed Off
The Canara Bank and Others Vs Sheo Prakash Maskara and Others
Patna High Court · (2016) AIR(Patna) 58 : (2016) 2 BankJ 620 : (2016) 4 BC 21 : (2016) 1 DRTC 858
High Courts12 Feb 2016Dismissed
Bharat Prasad, Son of Late Satya Narain Prasad resident of Sitamarhi Town, Ward No. 15, Police Station and District Sitamarhi Vs Most. Pana Devi, wife of ate Saryug Prasad Gupta and Others
Patna High Court · (2016) 4 CivilLJ 180 : (2016) 2 PLJR 413
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts12 Feb 2016Allowed
Shamim Tabrej and Others Vs The State of Bihar and Others
Patna High Court · (2016) 02 PAT CK 0073
Bihar Co-operative Societies Act, 1935 - Section 2, Section 2(i), Section 25, Section 26, Section 40, Section 48, Section 48 (2) (a), Section 48(1), Section 48(2), Section 50, Section 56, Section 6, Section 6 (1), Section 6(1), Section 6(2), Section 6
High Courts12 Feb 2016Dismissed
Rakesh Kumar Sharma and Others Vs The State of Bihar and Others
Patna High Court · (2016) 02 PAT CK 0020
Bihar Ancient Monument and Archaelogical Sites Remains and Art Treasures Act, 1976 - Section 12, Section 18, Section 19, Section 2, Section 21, Section 21(1), Section 24, Section 25, Section 3, Section 3(1), Section 3(3), Section 4Constitutio
High Courts12 Feb 2016Dismissed
United India Insurance Company Limited Vs Sarwan Rabidas
Patna High Court · (2016) 2 BBCJ 22 : (2016) 2 BLJud 25
Motor Vehicles Act, 1988 - Section 147(1)(b)(i), Section 166(2)
High Courts11 Feb 2016Disposed Off
Ajay Kumar Das @ Ajay Das Vs State of Bihar
Patna High Court · (2016) 1 BBCJ 245 : (2016) 2 BLJud 6 : (2016) 2 PLJR 750
Bihar Control of Crimes Act, 1981 - Section 2(d), 3
High Courts11 Feb 2016Dismissed
Golu Yadav Vs State of Bihar
Patna High Court · (2016) 2 BLJud 113 : (2016) 2 PLJR 755
Bihar Control of Crimes Act, 1981 - Section 12, 17
High Courts11 Feb 2016Disposed Off
Surendra Singh @ Sheth Vs State of Bihar
Patna High Court · (2016) 2 BBCJ 1 : (2016) 3 PLJR 232
Bihar Control of Crimes Act, 1981 - Section 2(d), 3Bihar Control of Crimes Rules, 1978 - Rule 6Constitution of India, 1950 - Article 226
High Courts11 Feb 2016Disposed Off
Bittu Singh alias Abhimanyu Singh Vs State of Bihar and Others
Patna High Court · (2016) 2 BBCJ 7 : (2016) 2 BLJud 131 : (2016) CriLJ 2094 : (2016) 2 PLJR 350
Bihar Control of Crimes Act, 1981 — Section 2(d), 3Constitution of India, 1950 — Article 226
High Courts11 Feb 2016Disposed Off
Dharmendra Kumar Pandey alias Dharmendra Pandey Vs State of Bihar and Others
Patna High Court · (2016) 2 BLJud 171 : (2016) CriLJ 2017 : (2017) 1 PLJR 754
Bihar Control of Crimes Act, 1981 — Section 2(d), 3Constitution of India, 1950 — Article 226
High Courts11 Feb 2016Disposed off
Birendra Ojha Vs The State of Bihar and others
Patna High Court · (2016) 2 ECrC 374
Constitution of India, 1950 — Article 226, 227
High Courts11 Feb 2016Dismissed
Sripati Thakur Vs The State of Bihar and others
Patna High Court · (2016) 2 ECrC 370
Explosive Substances Act, 1908 — Section 3, 4, 5Penal Code, 1860 (IPC) — Section 120B, 307
High Courts11 Feb 2016Disposed off
Sunita Kumari Vs The State of Bihar and others
Patna High Court · (2016) 2 ECrC 368
Constitution of India, 1950 — Article 226
High Courts11 Feb 2016Allowed
Sikandar Sahni Vs State of Bihar and Ors.
Patna High Court · (2016) 1 BBCJ 601 : (2016) 2 BLJud 69 : (2016) CriLJ 1768 : (2016) 3 PLJR 436
Bihar Control of Crimes Act, 1981 — Section 12(2)
High Courts11 Feb 2016Disposed Off
Sanjay Mishra Vs The State of Bihar
Patna High Court · (2016) 1 BBCJ 593 : (2016) 2 BLJud 155 : (2017) 1 PLJR 695
Bihar Control of Crimes Act, 1981 - Section 3Bihar Control of Crimes Rules, 1978 - Rule 6Constitution of India, 1950 - Article 226