High Courts25 Sept 2014
Baldeo Prasad Singh Vs The State of Bihar
Patna High Court · (2014) 4 PLJR 714
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Patna High Court judgments
53,186 judgments · page 701 of 2,660
High Courts25 Sept 2014
Lal Bahadur Sah Vs The State of Bihar
Patna High Court · (2014) 09 PAT CK 0005
Penal Code, 1860 (IPC) — Section 120B, 364
High Courts24 Sept 2014Disposed Off
Dr. Firoz Alam Vs State of Bihar
Patna High Court · (2014) 4 BLJud 301
High Courts24 Sept 2014
Surya Nath Singh Yadav Vs The State of Bihar and Others
Patna High Court · (2015) 1 PLJR 704
Constitution of India, 1950 — Article 12Right of Children to Free and Compulsory Education Act, 2009 — Section 21
High Courts24 Sept 2014
Nikha Devi and Others Vs The Oriental Insurance Company Ltd. and Others
Patna High Court · (2015) 1 PLJR 616
Motor Vehicles Act, 1988 — Section 140, 165, 166, 166(2)
High Courts24 Sept 2014
Dunni Lal Deepak Vs The State of Bihar The State of Bihar Vs Madhu Kumari
Patna High Court · (2015) 2 PLJR 378
Constitution of India, 1950 — Article 14, 16, 311
High Courts23 Sept 2014Dismissed
Sunita Devi Vs State Election Commission and Others
Patna High Court · (2015) 2 PLJR 541
Constitution of India, 1950 - Article 226
High Courts23 Sept 2014
Preety Barkha Vs The State of Bihar
Patna High Court · (2014) 4 PLJR 674
Constitution of India, 1950 — Article 226
High Courts22 Sept 2014Disposed off
Kshiti Mohan Ghosh Vs State of Bihar and Others
Patna High Court · (2015) 2 PLJR 594
High Courts22 Sept 2014
Krishna Rai Vs The State of Bihar
Patna High Court · (2014) 09 PAT CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts19 Sept 2014
Nawal Kishore Singh Vs The High Court of Judicature at Patna and Others
Patna High Court · (2015) LabIC 233 : (2015) 3 PLJR 72
High Courts19 Sept 2014
Rajesh Kumar Singh Vs The State of Bihar
Patna High Court · (2015) CriLJ 894
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 2Penal Code, 1860 (IPC) — Section 302, 307, 34, 504Terrorist and Disruptive Activities (Prevention) Act, 1985 — Section 20, 20(4), 20(4)(bb), 20(8)
High Courts19 Sept 2014
Jyoti Kumar Vs The State of Bihar
Patna High Court · (2014) 09 PAT CK 0061
Constitution of India, 1950 — Article 14, 16, 187, 187(3), 21
High Courts19 Sept 2014
Charan Khelani Vs The State of Bihar
Patna High Court · (2015) CriLJ 847
Prevention of Food Adulteration Act, 1954 — Section 13, 13(2), 14, 14A, 16(1)(a)(i)
High Courts19 Sept 2014
Guddu Singh Vs The State of Bihar
Patna High Court · (2014) 09 PAT CK 0054
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 99Criminal Procedure Code, 1973 (CrPC) — Section 250Penal Code, 1860 (IPC) — Section 147, 352, 379, 385, 506
High Courts19 Sept 2014
Ramdeo Singh Yadav Vs The State of Bihar
Patna High Court · (2014) 09 PAT CK 0045
Penal Code, 1860 (IPC) — Section 302, 304, 307, 325
High Courts18 Sept 2014Allowed
Nandlal Kumar Pandit @ Lalan Pandit Vs State of Bihar
Patna High Court · (2014) 4 BLJud 293
High Courts18 Sept 2014
Mahesh Singh Vs The State of Bihar
Patna High Court · (2015) 4 PLJR 577
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 109, 302, 34
High Courts18 Sept 2014
Bihar Public Service Commission Vs Sarvesh Chandra
Patna High Court · (2014) 4 PLJR 634
Constitution of India, 1950 — Article 14, 16(4), 226, 335
High Courts18 Sept 2014
Ashok Yadav Vs The State of Bihar
Patna High Court · (2014) 09 PAT CK 0006
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 34