High Courts08 May 2014
Chandan Kumar Vs The State of Bihar
Patna High Court · (2014) 05 PAT CK 0023
Criminal Procedure Code, 1973 (CrPC) — Section 438(2)Penal Code, 1860 (IPC) — Section 120B, 34, 406, 420, 467
COURT ARCHIVE
Patna High Court judgments
53,186 judgments · page 721 of 2,660
High Courts08 May 2014
Ishwar Chandra Singh Vs Indian Oil Corporation Limited
Patna High Court · (2014) 4 PLJR 775
High Courts07 May 2014
Archana Singh and Others Vs The State of Bihar and Others
Patna High Court · (2015) 1 PLJR 291
Constitution of India, 1950 — Article 226
High Courts07 May 2014
The State of Bihar and Others Vs Upendra Kumar Thakur and Others
Patna High Court · (2015) 1 PLJR 25
Criminal Procedure Code, 1973 (CrPC) — Section 100, 164, 166, 313(1)(b), 366Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120-B, 302, 34, 392, 394
High Courts07 May 2014
Harendra Prasad Gupta Vs The Union of India and Others
Patna High Court · (2015) LabIC 728 : (2015) 1 PLJR 101
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226
High Courts07 May 2014
Arjun Yadav Vs The Stale of Bihar
Patna High Court · (2014) 3 PLJR 793
Land Acquisition Act, 1894 — Section 11, 11(1), 11(i)(3), 12(2), 18
High Courts07 May 2014
Braj Kishore Prasad Singh @ Brajnandan Singh, Jitendra Kumar Singh, Sanjeev Kumar Singh and Santosh Kumar Singh Vs The State of Bihar
Patna High Court · (2014) 05 PAT CK 0045
Criminal Procedure Code, 1973 (CrPC) — Section 438(2)Penal Code, 1860 (IPC) — Section 323, 34, 354, 376, 380
High Courts07 May 2014
The Municipal Commissioner Vs A 2 Z Infrastructure Ltd.
Patna High Court · (2014) 2 PLJR 737
Limitation Act, 1963 — Section 5
High Courts07 May 2014
Zafar Alam Vs Divisional Manager, N.I.C. Ltd.
Patna High Court · (2014) 4 ACC 362 : (2015) ACJ 1725 : (2014) 3 PLJR 466
Motor Vehicles Act, 1988 — Section 147, 166, 173Penal Code, 1860 (IPC) — Section 414
High Courts07 May 2014
Kiran Devi @ Smt. Kiran Devi Vs The State of Bihar
Patna High Court · (2014) 05 PAT CK 0015
Criminal Procedure Code, 1973 (CrPC) — Section 438(2)Penal Code, 1860 (IPC) — Section 120B, 420Prevention of Corruption Act, 1988 — Section 10, 8, 9
High Courts07 May 2014Allowed
Anil Kumar Mahto and Others Vs The State of Bihar
Patna High Court · (2015) 2 PLJR 682
Arms Act, 1959 - Section 27Criminal Procedure Code, 1973 (CrPC) - Section 313(1)(b)Penal Code, 1860 (IPC) - Section 114 302 34 341
High Courts06 May 2014Dismissed
Ashok Yadav @ Ashok Kumar Yadav Vs State of Bihar
Patna High Court · (2014) 3 BBCJ 72 : (2014) 3 BLJud 90
High Courts06 May 2014
Ajay Kumar Vs General Manager, State Bank of India and Others
Patna High Court · (2015) 1 PLJR 728
High Courts06 May 2014
Madhu Sarin Vs Madhuri Sareen and Others
Patna High Court · (2015) 1 PLJR 250
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 151, 152, 153
High Courts06 May 2014
Parwati Devi Vs The State of Bihar
Patna High Court · (2014) 4 PLJR 440
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts06 May 2014
G.V. Nutan Vs The Bihar Combined Entrance Competitive Examination Board
Patna High Court · (2014) 2 PLJR 725
Constitution of India, 1950 — Article 14, 16, 16(4), 335
High Courts06 May 2014
Hira Lal Das Vs Loknath Newatia
Patna High Court · (2014) 4 PLJR 476
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1)(c), 14(8)Civil Procedure Code, 1908 (CPC) — Section 115, 96
High Courts06 May 2014
Janki Devi Vs The State of Bihar
Patna High Court · (2014) 4 PLJR 190
Land Acquisition Act, 1894 — Section 17(4), 30, 4, 6
High Courts05 May 2014Allowed
Most. Shobha Devi Vs United India Insurance Co. Ltd.
Patna High Court · (2014) 3 BLJud 328