High Courts18 Jan 2013Dismissed
Dr. Usha Kiran Narain Vs The State of Bihar and Others
Patna High Court · (2013) 1 PLJR 817
Constitution of India, 1950 — Article 14, 16Patna University Act, 1976 — Section 2(c), 2(r), 64(a), 67(a)
COURT ARCHIVE
Patna High Court judgments
53,207 judgments · page 796 of 2,661
High Courts18 Jan 2013Allowed
Lagan Yadav Vs The State of Bihar
Patna High Court · (2013) 2 PLJR 517
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 323, 324, 376, 379Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(i)(xi), 3(ii)(v)
High Courts18 Jan 2013Dismissed
Paras Nath Dubey Vs Shri Kishun Dubey and Others
Patna High Court · (2013) 1 PLJR 827
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100
High Courts18 Jan 2013
M/s. Chandrashekhar Singh Vs The State of Bihar and Others
Patna High Court · (2013) 2 PLJR 112
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 413, 414
High Courts17 Jan 2013
Ram Narayan Singh, Ram Chandra Singh and Ram Bilas Singh Vs The State of Bihar
Patna High Court · (2013) 01 PAT CK 0072
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 323, 324, 341Probation of Offenders Act, 1958 — Section 4
High Courts17 Jan 2013
Kamla Singh Vs The State of Bihar and Others
Patna High Court · (2013) LabIC 4042
Evidence Act, 1872 — Section 78(2), 81
High Courts17 Jan 2013Dismissed
Bindeshwari Mansal @ Bindeshwari Mahto @ Bindeshwari Manda and Another Vs The State of Bihar
Patna High Court · (2013) 1 PLJR 822
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 363, 363A, 366, 366A, 368
High Courts16 Jan 2013Disposed Off
Mohammad Mumtaz Md. Hussain Ansari Vs State of Bihar
Patna High Court · (2013) 3 BLJud 59
High Courts16 Jan 2013Allowed
Suryanath Singh and Others Vs The State of Bihar
Patna High Court · (2013) 01 PAT CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 395, 412
High Courts16 Jan 2013Disposed Off
Md. Nishar Ahmad Khan Vs State of Bihar and Others
Patna High Court · (2013) LabIC 3077
Constitution of India, 1950 — Article 309
High Courts15 Jan 2013
Raj Keshwar Sharma and Others Vs The State of Bihar
Patna High Court · (2013) 01 PAT CK 0071
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 144, 147, 148, 307
High Courts14 Jan 2013
Md. Daud Vs State of Bihar
Patna High Court · (2013) 01 PAT CK 0068
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304B, 328, 428, 498A
High Courts14 Jan 2013Allowed
Lalan Kumar Lal Das Vs The Chief Executive Officer, Khadi and Village Industries Commission and Others
Patna High Court · (2013) 1 PLJR 897
Constitution of India, 1950 — Article 14, 16, 226
High Courts11 Jan 2013Allowed
Mansur Alam Vs The State of Bihar and Others
Patna High Court · (2013) 3 PLJR 463
High Courts11 Jan 2013Allowed
Asharfi Choudhary Vs The State of Bihar
Patna High Court · (2013) CriLJ 1176
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 20(b)(ii)(c), 22, 42, 52
High Courts11 Jan 2013Dismissed
Dinesh Singh Vs State of Bihar
Patna High Court · (2013) CriLJ 1429
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 436
High Courts11 Jan 2013Allowed
Madan Mohan Prasad @ Madan Mohan and Another Vs The State of Bihar
Patna High Court · (2013) 2 PLJR 302
Criminal Procedure Code, 1973 (CrPC) — Section 205Penal Code, 1860 (IPC) — Section 406
High Courts11 Jan 2013Dismissed
Pankaj Kumar Roy Vs The State of Bihar and Others Amit Kumar Vs The State of Bihar Ranjit Kumar Vs The State of Bihar
Patna High Court · (2013) 1 PLJR 916
Constitution of India, 1950 — Article 226
High Courts11 Jan 2013
Madhu Kumari Vs The Union of India and Others
Patna High Court · (2013) 2 PLJR 901
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 22, 22(2), 4, 66(2)