COURT ARCHIVE

Patna High Court judgments

53,207 judgments · page 807 of 2,661

High Courts19 Oct 2012

Govind Prasad Kanodia Vs The State of Bihar

Patna High Court · (2013) 1 PLJR 435

Constitution of India, 1950 — Article 141, 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Employees State Insurance Act, 1948 — Section 85(g)

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High Courts19 Oct 2012Allowed

Harish Chandra Jha Vs The State of Bihar and Others

Patna High Court · (2013) LabIC 568 : (2013) 1 PLJR 301

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High Courts19 Oct 2012Dismissed

Parmanand Thakur Vs Rajkiya Madhya Vidhyalaya, Jalalpur Khurd and Others

Patna High Court · (2012) 10 PAT CK 0031

Bihar Land Reforms Act, 1950 — Section 27, 4Civil Procedure Code, 1908 (CPC) — Section 100Criminal Procedure Code, 1973 (CrPC) — Section 144

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High Courts19 Oct 2012Dismissed

Ashok Kumar Vs The State of Bihar and Others

Patna High Court · (2013) 1 PLJR 550

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173(2)Penal Code, 1860 (IPC) — Section 120B, 323, 34, 341, 379

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High Courts18 Oct 2012Dismissed

Devendra Kumar Singh and Others Vs State of Bihar

Patna High Court · (2013) CriLJ 295

Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(4), 342Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302, 34, 364

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High Courts17 Oct 2012Allowed

Jawahar Lal Singh and etc. Vs State of Bihar

Patna High Court · (2013) CriLJ 1051

Criminal Procedure Code, 1973 (CrPC) — Section 107, 133Penal Code, 1860 (IPC) — Section 302, 307, 323, 34, 341

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High Courts17 Oct 2012

Jang Bahadur Sahni and Another Vs Jagan Sahni and Others

Patna High Court · (2013) 3 PLJR 501

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5

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High Courts17 Oct 2012Dismissed

Murad Ali Vs The State of Bihar

Patna High Court · (2013) 1 PLJR 588

Criminal Procedure Code, 1973 (CrPC) — Section 157, 161, 162, 313, 313(4)Evidence Act, 1872 — Section 27, 32, 8Penal Code, 1860 (IPC) — Section 302, 307, 325, 34

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High Courts17 Oct 2012Allowed

Chandra Shekhar Jha Vs The State of Bihar and Another

Patna High Court · (2013) 2 PLJR 571

Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 323, 420, 506

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High Courts17 Oct 2012

Dev Kant Singh and Another Vs The State of Bihar and Others

Patna High Court · (2012) 4 PLJR 797

Criminal Procedure (Amendment) Act, 2005 — Section 28(a)Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(1), 320(2), 320(6), 320(8)Penal Code, 1860 (IPC) — Section 323, 324, 341, 379, 504

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High Courts17 Oct 2012Allowed

The State of Bihar Vs Chandradeo Singh, Ratnesh Kumar Singh, Braj Kumar Singh @ Bhulan Singh and Bhishma Kumar Singh Nalinish Kumar Singh Vs The State of Bihar and Others

Patna High Court · (2012) 10 PAT CK 0034

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High Courts17 Oct 2012Allowed

Manoj Kumar Nirala Vs State of Bihar and Others

Patna High Court · (2012) 4 PLJR 802

Bihar Tenancy Act, 1885 — Section 23, 23(1)

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High Courts17 Oct 2012

Regional P.F. Commissioner Vs The Employees'' Provident Fund Appellate Tribunal and Another

Patna High Court · (2012) 10 PAT CK 0002

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High Courts16 Oct 2012Dismissed

S.M. Sibghatullah Vs The State of Bihar

Patna High Court · (2013) 1 BBCJ 626

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High Courts16 Oct 2012

Dr. Gita Sharan Prasad Yadav Vs The State of Bihar and Others

Patna High Court · (2013) 1 PLJR 71

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High Courts16 Oct 2012Dismissed

Jugal Tanti Vs Tarni Tanti and Others

Patna High Court · (2013) 1 PLJR 448

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11

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High Courts16 Oct 2012

Divisional Manager, United India Insurance Company Ltd. Vs Bibi Haraira Khatun and Others

Patna High Court · (2012) 4 PLJR 738

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High Courts16 Oct 2012Dismissed

Ram Sagar Singh @ Ramashrey Singh Vs Smt. Ganga Devi and Others

Patna High Court · (2013) 2 PLJR 579

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 9, 103, 141Succession Act, 1925 — Section 264, 268, 295

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High Courts16 Oct 2012Dismissed

Mahendra Mistry @ Mahendra Vishwakarma Vs National Insurance Co. Ltd. and Another

Patna High Court · (2013) 1 PLJR 869

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High Courts16 Oct 2012Dismissed

Manju Devi @ Manju Kaur Vs The Chairman-cum-Managing Director and Others

Patna High Court · (2013) 2 BC 489 : (2013) 1 PLJR 240

Constitution of India, 1950 — Article 14, 19, 21Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(3A), 13(4)

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