High Courts25 Apr 2014
Anil Kumar Pathak and Others Vs The State of Bihar and Others
Patna High Court · (2015) LabIC 558 : (2015) 3 PLJR 193
COURT ARCHIVE
Patna High Court judgments
53,186 judgments · page 724 of 2,660
High Courts25 Apr 2014
Ram Kishore Singh Vs The State of Bihar
Patna High Court · (2014) 4 PLJR 494
Uttar Pradesh Industrial Disputes Act, 1947 - Section 6-N
High Courts25 Apr 2014
Bijay Anand @ Vijay Anand Vs The State of Bihar
Patna High Court · (2014) 04 PAT CK 0048
Criminal Procedure Code, 1973 (CrPC) — Section 438(2)Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts25 Apr 2014Allowed
Shivji Sah Vs The State of Bihar
Patna High Court · (2015) 2 PLJR 714
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313(1)(b)Penal Code, 1860 (IPC) — Section 302, 34
High Courts25 Apr 2014
Ravi Ranjan Tiwari Vs The Union of India
Patna High Court · (2014) 3 PLJR 408
Constitution of India, 1950 — Article 226
High Courts25 Apr 2014
Bibi Sayeeda Khatoon Vs The State of Bihar
Patna High Court · (2014) 4 PLJR 232
Legal Services Authorities Act, 1987 — Section 19, 19(1), 19(5), 20(2), 20(3)
High Courts25 Apr 2014Allowed
Pramod Singh Chandravanshi Vs Sri Som Prakash Singh
Patna High Court · AIR 2014 Patna 156
Constitution of India, 1950 — Article 191(1)(a)
High Courts25 Apr 2014
Sheikh Kalam Vs The Union of India
Patna High Court · (2014) LabIC 4183 : (2015) 1 PLJR 405
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226, 311(2)
High Courts25 Apr 2014
Arbind Kumar Sah and Surendra Sah Vs The State of Bihar
Patna High Court · (2014) 04 PAT CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 438(2)Penal Code, 1860 (IPC) — Section 323, 34, 341, 379, 385Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(i)(x)
High Courts24 Apr 2014Allowed
In The Goods of Late Shrimant Kumar Choudhary, Dharmesh Kumar Vs X
Patna High Court · (2014) 3 BBCJ 25 : (2014) 3 BLJud 18
High Courts24 Apr 2014Dismissed
Shashi and Others Vs Bihar State Power (Holding) Company Ltd. and Others
Patna High Court · (2015) 2 PLJR 325
High Courts24 Apr 2014Dismissed
Shiva Prakash Singh Vs Director General, Central Industrial Security Force and Others
Patna High Court · (2015) 2 PLJR 314
Constitution of India, 1950 - Article 136
High Courts24 Apr 2014
Shailendra Kumar Vs Indian Oil Corporation Ltd. and Others
Patna High Court · (2015) 1 PLJR 889
Penal Code, 1860 (IPC) — Section 147, 149, 307, 323, 379
High Courts24 Apr 2014Allowed
Sanjay Kumar Vs The State of Bihar
Patna High Court · (2014) 2 PLJR 711
Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Penal Code, 1860 (IPC) — Section 120-B, 171-C, 171-F, 34, 420
High Courts23 Apr 2014Allowed
Shagufta Tarannum Vs State of Bihar
Patna High Court · (2014) 2 BBCJ 570
High Courts23 Apr 2014Dismissed
Dr. Ajay Kumar Singh Vs Sri Awadhesh Narayan Singh
Patna High Court · (2014) 2 BBCJ 437
High Courts23 Apr 2014
Manoj Kumar and Ram Lalit Mahto Vs The State of Bihar
Patna High Court · (2014) 04 PAT CK 0047
Criminal Procedure Code, 1973 (CrPC) — Section 438(2)Penal Code, 1860 (IPC) — Section 323, 34, 341, 353, 427Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(i)(x)
High Courts23 Apr 2014
Laddu Rai and Others Vs The State of Bihar
Patna High Court · (2014) 04 PAT CK 0046
Criminal Procedure Code, 1973 (CrPC) — Section 438(2)Penal Code, 1860 (IPC) — Section 147, 148, 323, 435, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x), 3(i)(x)