CourtKutchehry.com

COURT ARCHIVE

Patna High Court judgments

53,186 judgments · page 720 of 2,660

High Courts14 May 2014

Pinki Kumari Vs The State of Bihar

Patna High Court · (2014) 4 PLJR 705

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 145, 154, 161, 161(1), 161(3)Evidence Act, 1872 — Section 123, 145, 161, 27
Read judgment
High Courts13 May 2014Partly Allowed

Mahendra Tanti Vs The State of Bihar

Patna High Court · (2014) 3 PLJR 468

Criminal Procedure Code, 1973 (CrPC) — Section 313(1)(b)Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302
Read judgment
High Courts13 May 2014Dismissed

Ajay Sadai Vs The State of Bihar

Patna High Court · (2014) 05 PAT CK 0027

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106, 138, 146Penal Code, 1860 (IPC) — Section 375, 376
Read judgment
High Courts09 May 2014

Arbind Kumar Singh Vs The State of Bihar

Patna High Court · (2014) 4 PLJR 462

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 467, 468, 469, 471Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
Read judgment