High Courts27 Mar 2024Dismissed
Indrasan Singh @ Indrasan Prasad Singh Vs State Of Bihar
Patna High Court · (2024) 03 PAT CK 0077
COURT ARCHIVE
Patna High Court judgments
55,909 judgments · page 66 of 2,796
High Courts27 Mar 2024Allowed
Rajiv Kumar Sinha Vs State Of Bihar
Patna High Court · (2024) 03 PAT CK 0076
Constitution of India, 1950 — Article 226Indian Penal Code, 1860 — Section 323, 406, 504Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482
High Courts27 Mar 2024Partly Allowed
Dilip Tanti Vs State Of Bihar
Patna High Court · (2024) 03 PAT CK 0075
Indian Penal Code, 1860 — Section 85, 120B, 147, 148, 149, 302, 304A, 307, 323, 324, 504Code Of Criminal Procedure, 1973 — Section 313
High Courts22 Mar 2024
Anita Devi Vs State Of Bihar
Patna High Court · (2024) 03 PAT CK 0068
Indian Penal Code, 1860 — Section 34, 346, 367, 370, 370A, 372, 373, 376Protection of Children from Sexual Offences Act, 2012 — Section 4, 4(1), 6, 12, 17, 29Immoral Traffic (Prevention) Act, 1956 — Section 3, 4, 5, 6
High Courts22 Mar 2024Allowed
Sahdeo Gupta Vs State Of Bihar
Patna High Court · (2024) 03 PAT CK 0067
Indian Penal Code, 1860 — Section 120B, 323, 348, 386, 498ADowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 156(3), 164, 482
High Courts22 Mar 2024
M/S Essell Lubricants And Chemicals Private Limited Vs State Of Bihar
Patna High Court · (2024) 03 PAT CK 0066
Constitution of India, 1950 — Article 299
High Courts22 Mar 2024Allowed
Deepak Kumar @ Deepak Kumar Sah @ Deepak Sah Vs State Of Bihar
Patna High Court · (2024) 03 PAT CK 0065
Indian Penal Code, 1860 — Section 379, 427
High Courts22 Mar 2024Allowed
Vishwanath Ganguli Vs State Of Bihar
Patna High Court · (2024) 03 PAT CK 0064
Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 12, 13(1)(d)Prevention of Corruption Act, 1988 — Section 5(1)(d), 5(2)
High Courts21 Mar 2024Dismissed
Vikrant Kumar Gupta Vs State Of Bihar
Patna High Court · (2024) 03 PAT CK 0087
High Courts21 Mar 2024Allowed
Manoj Kumar Paswan Vs State Of Bihar
Patna High Court · 1549949
Constitution of India, 1950 — Article 14Bihar Control of Crimes Act, 1981 — Section 2(d), 2(d)(i), 2(d)(ii), 2(d)(iii), 2(d)(iv), 2(d)(v), 3, 3(i), 3(3)Arms Act, 1959 — Section 25, 25(1B)A, 26, 27, 28, 29, 35
High Courts21 Mar 2024Dismissed
Anita Kumari Vs State Of Bihar
Patna High Court · (2024) 03 PAT CK 0085
High Courts21 Mar 2024Allowed
Ajay Singh Vs State Of Bihar
Patna High Court · (2024) 03 PAT CK 0084
Indian Penal Code, 1860 — Section 34, 302, 379Code Of Criminal Procedure, 1973 — Section 313, 374(2)Arms Act, 1959 — Section 27(1)
High Courts21 Mar 2024Allowed
Union Of India Vs Sumitra Devi
Patna High Court · (2024) 03 PAT CK 0070
Indian Penal Code, 1860 — Section 14, 21
High Courts21 Mar 2024Allowed
Commissioner Of Customs (Preventive) Patna Vs Rajendra Sethiya
Patna High Court · (2024) 03 PAT CK 0069
Customs Act, 1962 — Section 7, 46, 47, 108, 111, 123, 123(2), 129A(2), 130
High Courts20 Mar 2024Disposed Of
M/S. Cleartech Farming Private Limited Vs State Of Bihar
Patna High Court · (2024) 03 PAT CK 0092
Bihar Consolidation Of Holdings And Prevention Of Fragmentation Act, 1956 — Section 10BIndian Penal Code, 1860 — Section 120B, 147, 149, 323, 341, 379, 386, 387, 461, 468, 471, 504, 506Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s)
High Courts20 Mar 2024Disposed Of
Mannu Ray @ Mannu Rai Vs State Of Bihar
Patna High Court · (2024) 03 PAT CK 0091
Indian Penal Code, 1860 — Section 149, 302, 304Code Of Criminal Procedure, 1973 — Section 432, 433, 433AArms Act, 1959 — Section 27
High Courts20 Mar 2024Allowed
S. Manauwer Hussain Vs S.M. Eqbal Mazhar
Patna High Court · (2024) 03 PAT CK 0083
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 115, 151, Order 43 Rule 1(J), Order 21 Rule 72, Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 92
High Courts20 Mar 2024Allowed
Ram Chandra Yadav Vs State Of Bihar
Patna High Court · (2024) 03 PAT CK 0082
Indian Penal Code, 1860 — Section 302, 304Code Of Criminal Procedure, 1973 — Section 161
High Courts20 Mar 2024Allowed
Sk.Sefaz Vs State Of Bihar
Patna High Court · (2024) 03 PAT CK 0081
Indian Penal Code, 1860 — Section 323, 376, 493Code Of Criminal Procedure, 1973 — Section 156(3)
High Courts20 Mar 2024Disposed Of
Manoj Singh Vs State Of Bihar
Patna High Court · (2024) 03 PAT CK 0080
Indian Penal Code, 1860 — Section 143, 323, 342, 436, 448Code Of Criminal Procedure, 1973 — Section 161, 157Evidence Act, 1872 — Section 155(3)