High Courts26 Mar 2014Allowed
Vijay Singh and Others Vs The State of Bihar and Others
Patna High Court · (2015) 2 PLJR 796
COURT ARCHIVE
Patna High Court judgments
53,186 judgments · page 729 of 2,660
High Courts26 Mar 2014Allowed
Sheikh @ Md. Safil Vs The State of Bihar
Patna High Court · (2014) 03 PAT CK 0014
Penal Code, 1860 (IPC) — Section 376
High Courts26 Mar 2014Allowed
New India Assurance Company Limited Vs Tufail Ahmad and Others
Patna High Court · (2014) 3 ACC 586
Motor Vehicles Act, 1988 — Section 140, 170Penal Code, 1860 (IPC) — Section 279, 337, 338, 427
High Courts26 Mar 2014
Indradeo Paswan Vs The State of Bihar
Patna High Court · (2014) 4 PLJR 571
Constitution of India, 1950 — Article 226
High Courts26 Mar 2014
Premier Irrigation Adriteck Private Limited Vs The State of Bihar
Patna High Court · (2014) 3 PLJR 81
Bihar and Orissa General Clauses Act, 1917 — Section 10Bihar Value Added Tax Act, 2005 — Section 14, 17(5), 19, 28, 5Constitution of India, 1950 — Article 226, 227
High Courts25 Mar 2014Disposed Off
Sudami Devi @ Smt. Sudamo Devi Vs State of Bihar
Patna High Court · (2014) 3 BBCJ 11
High Courts25 Mar 2014
Awadhesh Mandal Vs The State of Bihar
Patna High Court · (2014) 4 PLJR 46
Bihar Control of Crimes Act, 1981 — Section 12, 12AConstitution of India, 1950 — Article 22
High Courts25 Mar 2014
Ajay Kumar Das Vs The State of Bihar
Patna High Court · (2014) 3 PLJR 455
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 64, 7APenal Code, 1860 (IPC) — Section 34, 360, 366, 366A, 376
High Courts25 Mar 2014
Amit Kumar Vs The State of Bihar
Patna High Court · (2014) 3 PLJR 303
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts24 Mar 2014Allowed
Bigan Thakur Vs State of Bihar
Patna High Court · (2014) 2 BBCJ 312 : (2014) 2 BLJud 272
High Courts24 Mar 2014
Nawal Kishore Rai Vs The State of Bihar and Others
Patna High Court · (2015) 1 PLJR 244
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 321, 482Penal Code, 1860 (IPC) — Section 109, 147, 148, 149, 307
High Courts24 Mar 2014
Prabhawati Kumari Vs The State of Bihar
Patna High Court · (2014) 2 PLJR 712
Constitution of India, 1950 — Article 226
High Courts24 Mar 2014
Nathuni Ram Phudeni Ram Vs The Bihar Industrial Area Development Authority
Patna High Court · (2014) 3 PLJR 219
High Courts24 Mar 2014Dismissed
Shri Chandra Pathak Vs The State of Bihar
Patna High Court · (2014) 03 PAT CK 0012
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 320, 437(1)(i), 439(2)Penal Code, 1860 (IPC) — Section 147, 148, 307, 324, 380
High Courts14 Mar 2014Allowed
Lakshman Prasad Vs Ram Darshan Mahto
Patna High Court · (2014) 2 BLJud 164
High Courts14 Mar 2014
Brajeshwar Sahay Vs The State of Bihar
Patna High Court · (2015) 3 PLJR 15 : (2014) 2 PLJR 387
High Courts14 Mar 2014
Shiv Kishore Singh Vs The State of Bihar
Patna High Court · (2014) LabIC 2085 : (2014) 2 PLJR 347
High Courts14 Mar 2014Dismissed
Shashi Bhushan Mishra Vs Bihar Staff Selection Commission
Patna High Court · (2014) LabIC 1612 : (2014) 3 PLJR 57
Constitution of India, 1950 — Article 14, 16
High Courts14 Mar 2014Dismissed
Ashesh Kumar Vs State of Bihar
Patna High Court · (2014) LabIC 1722 : (2014) 2 PLJR 391
Constitution of India, 1950 — Article 243National Council for Teacher Education Act, 1993 — Section 12, 14, 2(1), 2(e), 2(i)