COURT ARCHIVE

Patna High Court judgments

53,186 judgments · page 610 of 2,660

High Courts30 Jan 2016Allowed

Radheshyam Choudhary and Others Vs The State of Bihar

Patna High Court · (2016) 01 PAT CK 0038

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 120(B), Section 120B, Section 201, Section 302

High Courts29 Jan 2016Dismissed

Assistant Engineer (Con), Eastern Railway, Daltonganj Vs Smt. Naina Devi

Patna High Court · (2016) 1 BBCJ 592 : (2016) 2 BLJud 57 : (2016) 2 PLJR 907

High Courts29 Jan 2016Allowed

Bhurhia Mahiyama PACS Sanhaula Vs State of Bihar

Patna High Court · (2016) 3 PLJR 343

Constitution of India, 1950 - Article 226

High Courts29 Jan 2016Dismissed

Udhav Kumar Mishra and Others Vs The State of Bihar and Others

Patna High Court · (2016) 1 LLN 488

High Courts29 Jan 2016Dismissed

Bikram Paswan and Others Vs State of Bihar and Others

Patna High Court · (2016) 2 PLJR 309

Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 35

High Courts29 Jan 2016Dismissed

Umesh Sharma and Others Vs The Bihar State Housing Board and Others

Patna High Court · (2016) 01 PAT CK 0065

Constitution of India, 1950 - Article 226

High Courts29 Jan 2016Allowed

Arvinda Mohun Vs Madhya Bihar Gramin Bank, Patna and others

Patna High Court · (2016) 149 FLR 191 : (2016) LIC 1249

High Courts29 Jan 2016Dismissed

Radheshyam Kumar Vs The Chairman-cum-Managing Director, Life Insurance Corporation of India

Patna High Court · (2016) 1 BBCJ 590 : (2016) 2 BLJud 53 : (2017) LIC 1875

High Courts28 Jan 2016Disposed Off

Vinay Kumar Daruka Vs State of Bihar

Patna High Court · (2016) 167 AIC 772 : (2016) 3 PLJR 378

Constitution of India, 1950 - Article 226, 227Criminal Procedure Code, 1973 (CrPC) - Section 147

High Courts28 Jan 2016Allowed

Suresh Prasad Singh, Son of Late Ramdeo Singh, Resident of Village Hathidah, Police Station Hathidah, District Patna Vs State of Bihar Through The Commissioner Cum Secretary, Department of Commercial Taxes, Government of Bihar, Patna and Oth

Patna High Court · (2016) 2 PLJR 537

Constitution of India, 1950 — Article 226

High Courts28 Jan 2016Allowed

Sardar Vishwajit Patel and Others Vs The State of Bihar and Others

Patna High Court · (2016) 01 PAT CK 0016

Constitution of India, 1950 - Article 141, Article 142

High Courts27 Jan 2016Partly Allowed

Raj Kishore Sinha Vs State of Bihar

Patna High Court · (2016) 3 BBCJ 251 : (2016) 4 PLJR 7

Bihar Government Servants (Classification, Control and Appeal) Rules, 2005 — Rule 14(vii)Bihar Service Code, 1952 — Rule 97Uttar Pradesh Civil Services (Classification, Control and Appeal) Rules, 1930 — Rule 55

High Courts27 Jan 2016Allowed

Dr. Amresh Thakur Vs State of Bihar and Others

Patna High Court · (2016) 2 BBCJ 85 : (2016) 2 BLJud 50 : (2016) 2 PLJR 469

High Courts27 Jan 2016Dismissed

Devendra Paswan Vs The State of Bihar

Patna High Court · (2016) 01 PAT CK 0074

Criminal Procedure Code, 1973 (CrPC) - Section 164, Section 317Penal Code, 1860 (IPC) - Section 376

High Courts27 Jan 2016Allowed

Jest Liquor Private Limited and Others Vs Arti Rathi and Others

Patna High Court · (2016) 01 PAT CK 0072

Civil Procedure Code, 1908 (CPC) - Order 40 Rule 1, Section 151Penal Code, 1860 (IPC) - Section 420, Section 468, Section 469, Section 470, Section 471

High Courts27 Jan 2016Allowed

Raj Kumar Kedia and Others Vs The State of Bihar and Others

Patna High Court · (2016) 2 PLJR 712

Bihar and Orissa Municipal Act, 1922 - Section 24, Section 28, Section 3, Section 3(29), Section 49, Section 50, Section 58, Section 62, Section 64Criminal Procedure Code, 1973 (CrPC) - Section 145Registration Act, 1908 - Section 17,

High Courts27 Jan 2016Partly Allowed

Raj Kishore Sinha Vs The State of Bihar and Others

Patna High Court · (2016) 01 PAT CK 0061

Constitution of India, 1950 - Article 226

High Courts27 Jan 2016Dismissed

State of Bihar Vs Manju Sinha

Patna High Court · (2016) 2 BLJud 17

High Courts27 Jan 2016Allowed

Ramashish Tiwari Vs The State of Bihar

Patna High Court · (2017) 1 DMC 841 : (2017) 2 ECrC 127

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 34, Section 379, Section 498A

High Courts25 Jan 2016Allowed

Narath Mandal Vs State of Bihar

Patna High Court · (2016) 2 PLJR 604

Bihar State Election Authority Act, 2008 - Section 12(1)(d)(iv)