COURT ARCHIVE

Patna High Court judgments

53,207 judgments · page 804 of 2,661

High Courts23 Nov 2012Dismissed

Niranjan Prasad and Another Vs Dina Nath Prasad Raut and Others

Patna High Court · (2013) 2 PLJR 619

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 23 Rule 3A, 151, 96(1), 96(3)Constitution of India, 1950 — Article 227

High Courts23 Nov 2012Dismissed

M/s Laxmi Narayan Ram Narayan Vs The State of Bihar and Others

Patna High Court · (2013) 2 PLJR 566

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 91Constitution of India, 1950 — Article 226

High Courts22 Nov 2012Dismissed

Sheshnath Sah Vs The State of Bihar

Patna High Court · (2013) 2 BBCJ 189

High Courts22 Nov 2012

Shyama Devi and Others Vs State of Bihar

Patna High Court · (2012) 11 PAT CK 0076

High Courts22 Nov 2012

Ram Baboo Bhagat and Others Vs The State of Bihar

Patna High Court · (2012) 11 PAT CK 0035

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34, 364

High Courts22 Nov 2012Allowed

Guddu Rai Vs The State of Bihar

Patna High Court · (2012) 4 PLJR 1064

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 34, 379, 384, 386

High Courts22 Nov 2012Allowed

Jai Narain Mahto and Others Vs The State of Bihar

Patna High Court · (2013) CriLJ 522 : (2013) 1 PLJR 783

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 302

High Courts21 Nov 2012

The State of Bihar Vs Satto Yadav and Others Ablu Yadav, Hari Yadav and Bichhu Yadav Vs The State of Bihar

Patna High Court · (2012) 11 PAT CK 0016

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 148, 149, 302, 324, 34

High Courts09 Nov 2012Allowed

Saumitra Gaur Vs The State of Bihar and Another

Patna High Court · (2013) 1 PLJR 73

Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1)

High Courts09 Nov 2012Allowed

Sanjay Agrawal Vs The State of Bihar and Surendra Singh

Patna High Court · (2012) 11 PAT CK 0034

Negotiable Instruments Act, 1881 (NI) — Section 138, 142Penal Code, 1860 (IPC) — Section 420

High Courts09 Nov 2012Dismissed

The State of Bihar Vs Shishir Kumar Ghosh

Patna High Court · (2012) 11 PAT CK 0032

High Courts08 Nov 2012Dismissed

The State Of Bihar Vs Saryu Roy, Govind Roy, Kaushaliya Devi and Santosh @ Bhokan Roy

Patna High Court · (2012) 11 PAT CK 0058

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 494, 498A

High Courts08 Nov 2012Dismissed

Md. Abdul Bashar Vs State of Bihar and Others

Patna High Court · (2012) 11 PAT CK 0057

High Courts08 Nov 2012Dismissed

Smt. Ratna Kumari Vs Sushila Devi and Others

Patna High Court · (2013) 2 PLJR 542

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(b), 115, 15Court Fees Act, 1870 — Section 7, 7(iv), 7(iv)(c), 7(v), 7(v)Suits Valuation Act, 1887 — Section 8

High Courts08 Nov 2012

Kunti Devi Vs Rama Kant Tiwari and Another

Patna High Court · (2013) 2 PLJR 540

Constitution of India, 1950 — Article 227Succession Act, 1925 — Section 2(bb), 264, 264(1), 265, 265(1)

High Courts08 Nov 2012Dismissed

Chunchun Prasad Singh Vs Surendra Prasad Singh

Patna High Court · (2013) 2 PLJR 788

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1)(c), 14, 14(8), 20Civil Procedure Code, 1908 (CPC) — Section 115Specific Relief Act, 1963 — Section 34

High Courts08 Nov 2012Allowed

Canara Bank, Panjwara Branch Vs Urmila Devi and Others

Patna High Court · (2013) 2 PLJR 795

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 14 Rule 1(5), Order 17 Rule 2, Order 17 Rule 3, Order 18 Rule 1Limitation Act, 1963 — Section 5

High Courts07 Nov 2012

Kameshwar Pandey Vs The State of Bihar and Others

Patna High Court · (2012) 11 PAT CK 0075

High Courts07 Nov 2012Dismissed

Amit Kumar Singh Vs M/s. Hindustan Petroleum Corporation Ltd. and Others

Patna High Court · (2013) 3 PLJR 512

Hindu Succession Act, 1956 — Section 15(1)(a), 16

High Courts07 Nov 2012

Vishram Tiwari Vs The State of Bihar and Others

Patna High Court · (2013) 1 PLJR 891

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 29