High Courts10 Oct 2014
Rameshwar Ojha Vs Kanti Thakur
Patna High Court · (2015) 3 PLJR 475
Civil Procedure Code, 1908 (CPC) — Section 11Hindu Succession Act, 1956 — Section 14
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Patna High Court judgments
53,186 judgments · page 700 of 2,660
High Courts10 Oct 2014
Garbhu Yadav Vs The State of Bihar
Patna High Court · (2015) 3 Crimes 96 : (2015) 1 DMC 548
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts09 Oct 2014
Jai Shankar Mishra and Others Vs The State of Bihar and Others
Patna High Court · (2015) 1 PLJR 834
High Courts09 Oct 2014
Sanjay Kumar Singh and Others Vs The State of Bihar and Others
Patna High Court · (2015) 1 PLJR 394
Bihar Municipal Act, 2007 — Section 25, 25(4), 50, 50(2), 50(4)
High Courts09 Oct 2014
Mahanth Madan Kumar Das Vs The State of Bihar
Patna High Court · (2014) 10 PAT CK 0019
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, 80Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 161Evidence Act, 1872 — Section 43
High Courts09 Oct 2014
Food Corporation of India Vs Union of India
Patna High Court · (2015) 144 FLR 557 : (2014) 4 LLJ 715
Constitution of India, 1950 — Article 14, 69, 74Food Corporations Act, 1964 — Section 45Industrial Disputes Act, 1947 — Section 2(a), 2(s), 2(s)(iv)
High Courts09 Oct 2014
Mozahir Mian Vs The State of Bihar
Patna High Court · (2014) 10 PAT CK 0012
Penal Code, 1860 (IPC) — Section 302, 307, 324, 34
High Courts09 Oct 2014
Lakhan Yadav Vs The State of Bihar
Patna High Court · (2014) 10 PAT CK 0011
Penal Code, 1860 (IPC) — Section 147, 302, 323, 34
High Courts09 Oct 2014
Birendra Mahto Vs The State of Bihar
Patna High Court · (2014) 10 PAT CK 0009
Penal Code, 1860 (IPC) — Section 302, 34
High Courts09 Oct 2014
Sudhir Kumar Singh Vs The State of Bihar
Patna High Court · (2014) 4 PLJR 605
Constitution of India, 1950 — Article 14, 16, 226
High Courts08 Oct 2014
Arvind Kumar Singh Vs The State of Bihar
Patna High Court · (2014) 4 PLJR 681
Constitution of India, 1950 — Article 226Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2)
High Courts26 Sept 2014
LG Electronics India Pvt. Ltd. Vs The State of Bihar and Others
Patna High Court · (2015) 1 PLJR 55
Constitution of India, 1950 — Article 226
High Courts26 Sept 2014
Krishna Nandan Sharma Vs The State of Bihar The State of Bihar Vs Krishna Nandan Sharma
Patna High Court · (2014) 09 PAT CK 0004
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 100, 102Evidence Act, 1872 — Section 11
High Courts26 Sept 2014
The State of Bihar Vs Sushil Kumar Choudhary
Patna High Court · (2014) 09 PAT CK 0003
Bihar Special Courts Act, 2009 — Section 13, 13(2), 13(i)(e), 14, 14(1)Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 120B, 201, 409, 420, 467
High Courts26 Sept 2014
Upendra Yadav Vs The State of Bihar
Patna High Court · (2014) 09 PAT CK 0002
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 149, 307
High Courts26 Sept 2014
Ashok Roy Vs The State of Bihar
Patna High Court · (2014) 09 PAT CK 0001
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b), 20(b)(2)(c), 22, 42, 42(1)
High Courts25 Sept 2014Dismissed
Patliputra Parishad Vs State of Bihar and Others
Patna High Court · (2015) 2 PLJR 29
High Courts25 Sept 2014
Anil Kumar Vs The State of Bihar
Patna High Court · (2014) 4 PLJR 734
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 192, 200, 202Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 19, 24, 27A, 37
High Courts25 Sept 2014
Moina Begum Vs The State of Bihar
Patna High Court · (2014) 09 PAT CK 0046
Bihar Special Courts Act, 2009 — Section 13, 13(2), 14, 14(1), 14(2)Penal Code, 1860 (IPC) — Section 120B, 406, 417, 420, 423Prevention of Corruption Act, 1988 — Section 2(c), 3