High Courts17 Sept 2014Allowed
Ravindra Kushwaha Vs State of Bihar
Patna High Court · (2014) 4 BLJud 109
COURT ARCHIVE
Patna High Court judgments
53,186 judgments · page 702 of 2,660
High Courts17 Sept 2014Allowed
Umesh Singh Vs Smt. Jaiwanti Devi
Patna High Court · (2014) 4 BBCJ 380 : (2014) 4 BLJud 211
High Courts17 Sept 2014
Binoy Kumar Singh Vs The State of Bihar
Patna High Court · (2014) 4 PLJR 359
Arms Act, 1959 — Section 13(1)(d), 13(2), 25(1B)(a), 25(1B)A, 26Bihar Conduct of Examination Act, 1981 — Section 10Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 19, 19(3), 200, 219
High Courts17 Sept 2014
Savitri Devi Vs Jaiwanti Devi
Patna High Court · (2014) 09 PAT CK 0019
Evidence Act, 1872 — Section 50, 60
High Courts16 Sept 2014
Santosh Sonar Vs The State of Bihar
Patna High Court · (2014) 4 PLJR 192
Criminal Procedure Code, 1973 (CrPC) — Section 164Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 64, 68(1), 7APenal Code, 1860 (IPC) — Section 361
High Courts16 Sept 2014
Ram Pati Mahto Vs The State of Bihar
Patna High Court · (2014) 09 PAT CK 0043
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 148, 302, 307, 435
High Courts16 Sept 2014Allowed
Parsauni Khirodhar Primary Agriculture Co-operative Society Ltd. and Others Vs The State of Bihar and Others
Patna High Court · (2015) 3 PLJR 189
High Courts15 Sept 2014Dismissed
Madan Lal Yadav Vs The State of Bihar and Others
Patna High Court · (2015) 3 PLJR 247
Constitution of India, 1950 - Article 14 16
High Courts15 Sept 2014Dismissed
Arvind Kumar Singh Vs The State of Bihar and Others
Patna High Court · (2015) 3 PLJR 79
Constitution of India, 1950 - Article 226
High Courts15 Sept 2014
Sukhi Yadav Vs The State of Bihar
Patna High Court · (2014) 4 PLJR 242
Criminal Procedure Code, 1973 (CrPC) — Section 107, 161, 172(2)Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 300, 302, 304, 34
High Courts12 Sept 2014
Dinesh Kumar Vs The State of Bihar
Patna High Court · (2014) 4 PLJR 474
Constitution of India, 1950 — Article 233
High Courts12 Sept 2014
Nand Kishore Singh Vs The State of Bihar
Patna High Court · (2014) 09 PAT CK 0060
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 114(a), 114APenal Code, 1860 (IPC) — Section 302, 363, 366, 376
High Courts12 Sept 2014Allowed
Neeta Agrawal Vs The State of Bihar and Others
Patna High Court · (2015) 3 PLJR 14
High Courts12 Sept 2014Allowed
Ram Keshwar Ram Vs The State of Bihar and Others
Patna High Court · (2015) 2 PLJR 659
High Courts12 Sept 2014Allowed
Chandra Shekhar Singh Vs The State of Bihar and Others
Patna High Court · (2015) 2 PLJR 886
Constitution of India, 1950 - Article 226
High Courts12 Sept 2014
The State of Bihar Vs Ashraf Hussain
Patna High Court · (2014) 4 PLJR 670
Constitution of India, 1950 — Article 226
High Courts12 Sept 2014
Jagdish Sharma Vs The State of Bihar
Patna High Court · (2015) 2 Crimes 274
Penal Code, 1860 (IPC) — Section 302, 304A, 304A
High Courts11 Sept 2014Dismissed
Vibha Devi Vs State of Bihar and Others
Patna High Court · (2015) 2 PLJR 167
Bihar Municipal Act, 2007 - Section 25, 25(4), 50, 50(1), 50(2) — Constitution of India, 1950 - Article 226