High Courts17 Sept 2015Allowed
Sato Ram Vs The State of Bihar
Patna High Court · (2015) 09 PAT CK 0089
Penal Code, 1860 (IPC) - Section 307, 395
COURT ARCHIVE
Patna High Court judgments
53,186 judgments · page 632 of 2,660
High Courts17 Sept 2015Allowed
Sushil Kumar Saraf Vs The State of Bihar and Others
Patna High Court · (2015) 09 PAT CK 0080
Constitution of India, 1950 - Article 226, 227Criminal Procedure Code, 1973 (CrPC) - Section 155(2), 156(1), 482Penal Code, 1860 (IPC) - Section 120B, 405, 406, 415, 420
High Courts17 Sept 2015Partly Allowed
Ram Sogarth Sahani and Others Vs The State of Bihar
Patna High Court · (2015) 09 PAT CK 0077
Penal Code, 1860 (IPC) - Section 147, 148, 149, 307, 324
High Courts17 Sept 2015Disposed off
Ashok Kumar Ranjan and Others Vs The State of Bihar and Others
Patna High Court · (2015) 4 PLJR 502
Bihar Reorganisation Act, 2000 - Section 72, 73
High Courts17 Sept 2015Dismissed
Dular Chand Sah and Others Vs Devnath Sah and Others
Patna High Court · (2016) 1 PLJR 158
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, 151Specific Relief Act, 1963 - Section 34
High Courts17 Sept 2015Dismissed
Himanshu Kumar Choubey and Others Vs The Union of India and Others
Patna High Court · (2015) 09 PAT CK 0003
Constitution of India, 1950 - Article 136
High Courts16 Sept 2015Allowed
Vijay Kumar Vs The State of Bihar and Others
Patna High Court · (2015) 09 PAT CK 0091
High Courts16 Sept 2015Allowed
Jai Kishun Ram and Others Vs The State of Bihar and Others
Patna High Court · (2016) 1 PLJR 512
High Courts16 Sept 2015Allowed
Vijayendra Kumar Vs Food Corporation of India and Others
Patna High Court · (2015) 4 PLJR 561
Penal Code, 1860 (IPC) - Section 302, 34
High Courts16 Sept 2015Dismissed
Kapildeo Singh and Others Vs Jamuna Singh and Others
Patna High Court · (2015) 09 PAT CK 0031
Civil Procedure Code, 1908 (CPC) - Order 20 Rule 18(1), Order 20 Rule 18(2)
High Courts15 Sept 2015Allowed
Kumar Prashant Vs State of Bihar and Others
Patna High Court · (2016) 1 PLJR 388
Constitution of India, 1950 - Article 12, 21A, 226
High Courts15 Sept 2015
Lalan Singh Vs The State of Bihar and Others
Patna High Court · (2016) 1 PLJR 198
Arms Act, 1959 - Section 17(3)(a), 17(3)(b), 27Penal Code, 1860 (IPC) - Section 147, 148, 149, 307, 323
High Courts15 Sept 2015Allowed
Dinesh Yadav Vs The State of Bihar
Patna High Court · (2015) 09 PAT CK 0105
Arms Act, 1959 - Section 25(1-B)(a), 26, 27, 35Penal Code, 1860 (IPC) - Section 307, 353, 399, 402
High Courts15 Sept 2015Allowed
Dua Lal Yadav and Others Vs The State of Bihar
Patna High Court · (2015) 09 PAT CK 0092
Arms Act, 1959 - Section 27Penal Code, 1860 (IPC) - Section 149, 302, 307, 34
High Courts15 Sept 2015Allowed
Manju Devi Vs The State of Bihar and Others
Patna High Court · (2016) 1 PLJR 437
Constitution of India, 1950 - Article 226
High Courts15 Sept 2015Allowed
P.F. Topno and Others Vs State of Bihar
Patna High Court · (2015) 4 PLJR 582
Criminal Procedure Code, 1973 (CrPC) - Section 161, 313, 313(1), 313(1)(a), 313(1)(b)Evidence Act, 1872 - Section 45Penal Code, 1860 (IPC) - Section 120-A, 120B, 120-B, 409, 477A
High Courts15 Sept 2015Allowed
Vikarma Pal Vs The State of Bihar and Others
Patna High Court · (2016) 1 PLJR 321
Constitution of India, 1950 - Article 226, 227Criminal Procedure Code, 1973 (CrPC) - Section 167, 167(2), 167(2)(a)(i), 309, 309(2)Penal Code, 1860 (IPC) - Section 120-B, 201, 304-B, 34
High Courts15 Sept 2015Dismissed
Chandeshwar Thakur Vs The State of Bihar and Others
Patna High Court · (2015) 09 PAT CK 0033
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 - Section 37Constitution of India, 1950 - Article 227
High Courts15 Sept 2015Allowed
Moti Prasad and Others Vs Dwarika Prasad and Others
Patna High Court · (2015) 09 PAT CK 0032
Civil Procedure Code, 1908 (CPC) - Section 11
High Courts14 Sept 2015Allowed
Raj Kumar Singh Vs State of Bihar
Patna High Court · (2015) 4 BBCJ 251 : (2016) 1 BLJud 129
Arms Act, 1959 - Section 13, Section 14Constitution of India, 1950 - Article 226