High Courts01 May 2014Allowed
Bhagmati Devi Vs Union of India
Patna High Court · (2015) 3 ACC 799 : (2015) ACJ 1474
Railways Act, 1989 - Section 123(c) 123(c)(2) 124-A 124-A(b)
COURT ARCHIVE
Patna High Court judgments
53,186 judgments · page 723 of 2,660
High Courts30 Apr 2014Dismissed
Sunaina Devi @ Soni Vs Prashant Kumar Jha
Patna High Court · (2014) 3 BBCJ 44 : (2014) 3 BLJud 14
High Courts30 Apr 2014
Dinesh Jha and Others Vs The State of Bihar
Patna High Court · (2015) 1 PLJR 70
Criminal Procedure Code, 1973 (CrPC) — Section 313(1)(b)Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 201, 302, 304-B, 34, 498
High Courts30 Apr 2014
Satya Narayan Rai Vs Ram Ashray Mahto
Patna High Court · (2014) 4 PLJR 468
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 9, 151
High Courts30 Apr 2014
Bipin Bihari Singh and Vinay Kumar Singh Vs The State of Bihar
Patna High Court · (2014) 04 PAT CK 0045
Criminal Procedure Code, 1973 (CrPC) — Section 438(2)Penal Code, 1860 (IPC) — Section 419, 420
High Courts30 Apr 2014
The State of Bihar Vs Shardendu Bhushan
Patna High Court · AIR 2014 Patna 136 : (2014) 143 FLR 968 : (2014) 2 PLJR 553 : (2014) 4 SCT 532
Bihar Reorganisation Act, 2000 — Section 72Constitution of India, 1950 — Article 14, 16, 16(1), 226
High Courts30 Apr 2014Disposed Off
Dhananjay Sharma, Miro Sharma and Chhatrapati Sharma Vs The State of Bihar
Patna High Court · (2014) 04 PAT CK 0034
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(x)
High Courts30 Apr 2014
Pawan Mandal, Pintu Mandal and Pankaj Mandal Vs The State of Bihar
Patna High Court · (2014) 04 PAT CK 0022
Penal Code, 1860 (IPC) — Section 307, 323, 324, 34, 341
High Courts30 Apr 2014
Ravi Kant Jha Vs The State of Bihar
Patna High Court · (2014) 4 PLJR 538
Constitution of India, 1950 — Article 14, 16
High Courts29 Apr 2014
Welcome Distillery Pvt. Ltd. Vs The State of Bihar and Others
Patna High Court · (2015) 1 PLJR 609
Bihar and Orissa Excise Act, 1915 — Section 2(7), 20, 22, 22-D, 22-GConstitution of India, 1950 — Article 226, 47
High Courts29 Apr 2014
Faiyaz Alam and Others Vs The State of Bihar and Others
Patna High Court · (2015) 1 PLJR 733
Criminal Procedure Code, 1973 (CrPC) — Section 154
High Courts29 Apr 2014
The Branch Manager, New India Assurance Company Ltd. Vs Shankar Bhagat
Patna High Court · (2014) 4 PLJR 455
Motor Vehicles Act, 1988 — Section 140, 163A, 166
High Courts29 Apr 2014
Ram Nandan Prasad Vs The State of Bihar
Patna High Court · (2015) 1 LLN 253 : (2014) 3 PLJR 620
Industrial Disputes Act, 1947 — Section 10(2A)
High Courts29 Apr 2014Allowed
M.S. Saxena Vs State of Bihar and M/s. Front Line Industry Pvt. Ltd.
Patna High Court · (2014) 04 PAT CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1)Penal Code, 1860 (IPC) — Section 120A, 120B, 405, 406, 420
High Courts28 Apr 2014Allowed
Khooti Yadav @ Mukhlal Yadav Vs Union of India
Patna High Court · (2014) 3 BBCJ 247
High Courts28 Apr 2014Allowed
Narad Panday Vs The State of Bihar and The High of Judicature at Patna
Patna High Court · (2014) 142 FLR 136
Constitution of India, 1950 — Article 226, 311(2)
High Courts25 Apr 2014
Ranjan Kumar Chauhan Vs The State of Bihar and Others
Patna High Court · (2015) LabIC 616 : (2015) 4 PLJR 790
Arms Act, 1959 — Section 20, 27, 30Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 307, 427, 504, 506
High Courts25 Apr 2014
The Union of India and Others Vs Ramesh Chandra and Others
Patna High Court · (2015) 1 PLJR 96
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226, 227, 41, 42