High Courts26 Sept 2013Allowed
Dr. Dilip Kumar Sinha Vs The State of Bihar
Patna High Court · (2014) 2 Crimes 169
Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 120B, 304B, 498A
COURT ARCHIVE
Patna High Court judgments
53,190 judgments · page 756 of 2,660
High Courts26 Sept 2013Allowed
Shyam Bihari Singh Vs The State of Bihar
Patna High Court · (2013) 09 PAT CK 0053
Penal Code, 1860 (IPC) — Section 279, 304A
High Courts26 Sept 2013Allowed
Keshawar Bhagat and Others Vs Most. Jasiya Kuer and Others
Patna High Court · (2013) 09 PAT CK 0052
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts26 Sept 2013Allowed
Smt. Veena Gupta and Others Vs Ramjani Devi and Others
Patna High Court · (2013) 09 PAT CK 0051
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11(1)(d)Civil Procedure Code, 1908 (CPC) — Section 100, 35Specific Relief Act, 1963 — Section 15
High Courts25 Sept 2013Dismissed
Ishwar Chandra Bhagat Vs The Hindustan Petroleum Corporation Ltd.
Patna High Court · (2014) 2 PLJR 363
High Courts25 Sept 2013Dismissed
Naushad Ahmad Vs The State of Bihar, Director, Panchaiyati Raj, Collector and Dy. Development Commissioner cum Chief Executive Officer
Patna High Court · (2013) 4 LLJ 669
Constitution of India, 1950 — Article 226, 311
High Courts25 Sept 2013Allowed
Vidyanand Biswas and Another Vs The State of Bihar and Others
Patna High Court · (2013) 4 PLJR 392
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts25 Sept 2013Allowed
Raj Kumar Choudhri Vs State of Bihar and Shiv Narain Singh
Patna High Court · (2013) 09 PAT CK 0008
Penal Code, 1860 (IPC) — Section 392
High Courts24 Sept 2013
Sunil Singh Vs The Bihar State Electricity Board and Others
Patna High Court · (2014) 2 PLJR 195
High Courts24 Sept 2013Allowed
Ramashish Paswan and Others Vs The State of Bihar
Patna High Court · (2013) 09 PAT CK 0076
Penal Code, 1860 (IPC) — Section 395, 412
High Courts24 Sept 2013Allowed
The State of Bihar and Others Vs Bihar Human Rights Commission and Others
Patna High Court · AIR 2014 Patna 30 : (2013) 4 PLJR 436
Constitution of India, 1950 — Article 14, 19(1)(g), 21, 226, 32Protection of Human Rights Act, 1993 — Section 12, 12(j), 13, 18, 18(1)
High Courts24 Sept 2013Disposed Off
Ram Chandra Mandal, Aruna Devi, Neha Kumari and Chandan Kumar @ Chandan Mandal Vs The State of Bihar and Others
Patna High Court · (2013) 09 PAT CK 0011
Arms Act, 1959 — Section 18, 2, 23, 25, 25(1AA)Constitution of India, 1950 — Article 226, 227National Investigation Agency Act, 2008 — Section 11, 21
High Courts24 Sept 2013Dismissed
Hari Charan Chaudhary and Another Vs Amrika Chaudhary and Others
Patna High Court · (2013) 09 PAT CK 0007
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 15Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts23 Sept 2013Disposed Off
Virendra Thakur Vs Panjab National Bank
Patna High Court · (2013) 4 BBCJ 358
High Courts23 Sept 2013Partly Allowed
Hare Ram Yadav Vs State of Bihar
Patna High Court · (2013) 4 BBCJ 201
High Courts23 Sept 2013Allowed
Chhote Lal Rai Vs The Union of India
Patna High Court · (2013) 09 PAT CK 0047
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 20(b)(ii)(c), 25, 29, 41(2)
High Courts20 Sept 2013Dismissed
Lal Bahadur Prasad Vs Surendra Singh
Patna High Court · (2013) 4 BBCJ 341 : (2013) 4 BLJud 328