High Courts16 May 2014
Vijay Kumar Vs State of Bihar
Patna High Court · (2014) LabIC 2967 : (2015) 2 PLJR 625
Constitution of India, 1950 — Article 14, 16
COURT ARCHIVE
Patna High Court judgments
53,186 judgments · page 719 of 2,660
High Courts16 May 2014Allowed
Prawesh Kumar Das Vs The State of Bihar and Others
Patna High Court · (2015) 2 PLJR 616
High Courts16 May 2014Allowed
Lalo Chaudhary and Others Vs The State of Bihar
Patna High Court · (2014) 05 PAT CK 0009
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 154, 162, 313, 313(1), 313(4)Explosive Substances Act, 1908 — Section 3, 4(b)
High Courts15 May 2014Allowed
Jai Kishore Prasad Mandal Vs State of Bihar
Patna High Court · (2014) 3 BBCJ 406
High Courts15 May 2014Dismissed
Md. Saukat Ali Vs The State of Bihar
Patna High Court · (2014) 2 BLJud 347
High Courts15 May 2014Allowed
Sheikh Izzatullah Vs State of Bihar
Patna High Court · (2014) 3 BLJud 267
High Courts15 May 2014Allowed
Sanghmitra Singh and Others Vs State of Bihar and Others
Patna High Court · (2015) 2 PLJR 128
Land Acquisition Act, 1894 - Section 17(4), 4, 4(1), 5-A, 6
High Courts15 May 2014Allowed
Hirendra Kumar and Others Vs State of Bihar and Others
Patna High Court · (2015) 2 PLJR 157
Constitution of India, 1950 - Article 226, 32
High Courts15 May 2014Allowed
Raksha Ray and Others Vs State of Bihar and Others
Patna High Court · (2015) 2 PLJR 188
Constitution of India, 1950 - Article 14, 16
High Courts15 May 2014
Chandrabanshi Singh Vs The State of Bihar
Patna High Court · (2014) 3 PLJR 617
High Courts15 May 2014Dismissed
Kalpana Rani and Prashant Kumar Vs The State of Bihar and Others
Patna High Court · AIR 2014 Patna 173 : (2014) LabIC 3793 : (2014) 4 LLN 753 : (2014) 2 PLJR 665
Bihar and Orissa General Clauses Act, 1917 — Section 8Civil Procedure Code, 1908 (CPC) — Section 141, 98Constitution of India, 1950 — Article 14, 16, 219, 21A, 226
High Courts15 May 2014Allowed
Suresh Sahani Vs The State of Bihar
Patna High Court · (2014) 05 PAT CK 0048
Penal Code, 1860 (IPC) — Section 395
High Courts15 May 2014
Sheikh Izzatullah Vs The State of Bihar and Others
Patna High Court · (2014) 05 PAT CK 0037
Penal Code, 1860 (IPC) — Section 409, 420, 467, 468, 471
High Courts15 May 2014
Nizamuddin Vs The State of Bihar
Patna High Court · (2014) 3 PLJR 515
Civil Procedure Code, 1908 (CPC) — Section 122, 35Constitution of India, 1950 — Article 12, 14, 21, 226, 227
High Courts15 May 2014
Ram Kumar Choudhary Vs The State of Bihar
Patna High Court · (2014) 3 PLJR 234
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 166
High Courts15 May 2014Dismissed
Raghu Yadav @ Rogha Yadav @ Amlesh Kumar Yadav Vs The State of Bihar
Patna High Court · (2014) 05 PAT CK 0020
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 134, 138, 146Penal Code, 1860 (IPC) — Section 149, 34, 383, 391, 395
High Courts15 May 2014
Divya Deep Singh Vs The Union of India
Patna High Court · (2014) 4 PLJR 281
Constitution of India, 1950 — Article 300ANational Highways Act, 1956 — Section 3(a), 3A, 3A(1), 3A(3), 3B
High Courts15 May 2014
Hari Nandan Pd. Vs Durgi Patel
Patna High Court · (2014) 4 PLJR 531
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1)(c)Civil Procedure Code, 1908 (CPC) — Order 11 Rule 11, Order 41 Rule 23, Order 41 Rule 25, 151
High Courts14 May 2014Dismissed
Vijay Nath Mishra @ Vijendra Nath Mishra Vs The State of Bihar, The Bihar State Power (Holding) Company Limited and Mr. Avinash Gaurav
Patna High Court · (2014) 3 PLJR 209
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 100, 101, 102, 103, 103Electricity Act, 2003 — Section 135, 135(1-A), 135(2), 136, 151A