COURT ARCHIVE

Patna High Court judgments

53,186 judgments · page 630 of 2,660

High Courts29 Sept 2015Allowed

Gyan Prakash Mohta and Others Vs The State of Bihar and Others

Patna High Court · (2015) 09 PAT CK 0026

Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 155(2), 156(1), 192, 200, 202Penal Code, 1860 (IPC) - Section 323, 34, 341, 406, 417

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High Courts29 Sept 2015Allowed

Kumari Mamta Vs The State Election Commission (Panchayat) and Others

Patna High Court · (2015) 09 PAT CK 0006

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High Courts29 Sept 2015Allowed

Poonam Kumari Vs The State of Bihar and Others

Patna High Court · (2015) 09 PAT CK 0005

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High Courts28 Sept 2015Allowed

Bibi Murshida Vs State of Bihar

Patna High Court · (2015) 4 BBCJ 30 : (2016) 1 BLJud 2

Criminal Procedure Code, 1973 (CrPC) - Section 482

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High Courts28 Sept 2015Allowed

Reliance Infratel Limited and Others Vs The State of Bihar and Others

Patna High Court · (2015) 09 PAT CK 0094

Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 155(2), 156(1), 200, 202, 204Penal Code, 1860 (IPC) - Section 415, 420

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High Courts28 Sept 2015Disposed off

CTS Industries Ltd. Vs The State of Bihar and Others

Patna High Court · (2015) 09 PAT CK 0088

Constitution of India, 1950 - Article 141Transfer of Property Act, 1882 - Section 52

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High Courts24 Sept 2015Allowed

Pramila Devi Vs Rajesh Kumar

Patna High Court · (2015) 4 BBCJ 135 : (2016) 1 BLJud 1

Motor Vehicles Act, 1988 - Section 166

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High Courts24 Sept 2015

Anil Kumar Sharma Vs The State of Bihar and Others

Patna High Court · (2016) 1 PLJR 209

Criminal Procedure Code, 1973 (CrPC) - Section 164, 167(2), 173, 173(2), 190

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High Courts24 Sept 2015Allowed

Ajay Kumar Singh Vs The State of Bihar and Others

Patna High Court · (2015) 09 PAT CK 0109

Arms Act, 1959 - Section 17, 17(3), 17(5)Penal Code, 1860 (IPC) - Section 420, 467, 468, 471, 472

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High Courts24 Sept 2015Dismissed

Sujeet Sharma Vs The State of Bihar

Patna High Court · (2015) 09 PAT CK 0103

Arms Act, 1959 - Section 27Penal Code, 1860 (IPC) - Section 307, 34

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High Courts24 Sept 2015Dismissed

Sriman Narayan Sharan Vs Prakash Narayan Prasad and Others

Patna High Court · (2015) 09 PAT CK 0087

Civil Procedure Code, 1908 (CPC) - Order 9 Rule 3, Order 9 Rule 4, Order 9 Rule 8, Order 9 Rule 9Hindu Adoptions and Maintenance Act, 1956 - Section 16Specific Relief Act, 1963 - Section 34

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High Courts24 Sept 2015Dismissed