High Courts05 Mar 2014
Vikash Prasad and Others Vs The State of Bihar and Others
Patna High Court · (2015) 1 PLJR 82
Criminal Procedure Code, 1973 (CrPC) — Section 311, 362, 482Penal Code, 1860 (IPC) — Section 323, 324, 34, 341, 379
COURT ARCHIVE
Patna High Court judgments
53,190 judgments · page 732 of 2,660
High Courts05 Mar 2014
Krishna Prasad Tiwary and Others Vs The State of Bihar and Others
Patna High Court · (2015) 1 PLJR 614
Land Acquisition Act, 1894 — Section 11-A, 17(1), 17(4)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2)
High Courts05 Mar 2014
Ahmad Ashfaque Karim Vs The State of Bihar and Others
Patna High Court · (2015) 1 PLJR 178
Arms Act, 1959 — Section 25(1-B) A, 25(1-B)(a), 25(1-B)A, 26, 30Bihar Conduct of Examination Act, 1981 — Section 10Civil Procedure Code, 1908 (CPC) — Section 115
High Courts04 Mar 2014Disposed Off
Tapeshwar Prasad Vs State of Bihar
Patna High Court · (2014) 2 BBCJ 160
High Courts04 Mar 2014
Chandradeep Vs The State of Bihar
Patna High Court · (2014) 2 PLJR 286
Penal Code, 1860 (IPC) — Section 307, 323, 324, 39
High Courts03 Mar 2014
Kamal Kishore Prasad Vs The State of Bihar
Patna High Court · (2014) 4 PLJR 12
Constitution of India, 1950 — Article 14, 16
High Courts03 Mar 2014Allowed
Ajay Singh @ Bagha Singh Vs State of Bihar
Patna High Court · (2014) 03 PAT CK 0011
Penal Code, 1860 (IPC) — Section 307
High Courts28 Feb 2014Allowed
Nizamuddin Miya @ Mizamuddin Miya Vs State of Bihar
Patna High Court · (2014) 2 BBCJ 70 : (2014) 2 BLJud 136
High Courts28 Feb 2014Dismissed
Mithilesh Kumar Vs The Union of India and Others
Patna High Court · (2015) 2 PLJR 321
High Courts28 Feb 2014
Bholan Choudhary Vs The State of Bihar
Patna High Court · (2014) 4 PLJR 460
Criminal Procedure Code, 1973 (CrPC) — Section 239, 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 5(1)(d), 5(2)
High Courts28 Feb 2014
Abhimanyu Prasad Vs The State of Bihar
Patna High Court · (2014) 4 PLJR 374
Bihar Non-Government Elementary School (Taking Over of Control) Act, 1976 — Section 3(1), 4
High Courts28 Feb 2014
Ram Kishore Prasad Vs The Chairman, Madhya Bihar
Patna High Court · (2014) 3 PLJR 393
High Courts26 Feb 2014
Vinod Kumar Mishra and Others Vs The State of Bihar and Others
Patna High Court · (2015) 1 PLJR 297
Constitution of India, 1950 — Article 14, 16, 16(1), 21, 226
High Courts26 Feb 2014Dismissed
Krishna Prasad Working as Deputy Manager Cash Vs The State of Bihar
Patna High Court · (2014) 02 PAT CK 0049
Criminal Procedure Code, 1973 (CrPC) — Section 313, 319Penal Code, 1860 (IPC) — Section 120A, 120B, 4(57), 409, 418Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 5(1)(c)(d), 5(1)(d), 5(2)
High Courts26 Feb 2014Partly Allowed
Md. Allauddin and Md. Jahangir @ Jahangir Alam Vs The State of Bihar
Patna High Court · (2015) 2 PLJR 755
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313(1)(b)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
High Courts26 Feb 2014Allowed
Tamanna Khan and Chanda Khatoon Vs The State of Bihar
Patna High Court · (2014) 02 PAT CK 0011
Bihar and Orissa Excise Act, 1915 — Section 47(c)Criminal Procedure Code, 1973 (CrPC) — Section 313(1)(b)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 22, 23, 55, 57
High Courts25 Feb 2014
Braj Mohan Prasad Sinha Vs State of Bihar
Patna High Court · (2014) 3 DMC 159
Penal Code, 1860 (IPC) — Section 493, 494, 495, 496
High Courts25 Feb 2014Dismissed
Ram Nandan Prasad Two and Others Vs The Union of India and Others
Patna High Court · (2014) 142 FLR 325 : (2014) 141 FLR 1114 : (2014) 3 LLJ 57 : (2014) LLR 520 : (2014) 3 PLJR 98
Constitution of India, 1950 — Article 38, 43Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17, 5, 6
High Courts25 Feb 2014Dismissed
Sanni Singh Vs The Union of India and Others
Patna High Court · (2015) 3 PLJR 43