High Courts23 Aug 2012
Suraj Yadav Vs State of Bihar
Patna High Court · (2013) 3 PLJR 364
Penal Code, 1860 (IPC) — Section 304
COURT ARCHIVE
Patna High Court judgments
53,207 judgments · page 819 of 2,661
High Courts22 Aug 2012Dismissed
Md. Rizwan Ansari Vs The State of Bihar and Others
Patna High Court · (2012) 4 PLJR 310
Constitution of India, 1950 — Article 226
High Courts22 Aug 2012Allowed
Janardan Prasad Singh and Others Vs The Bihar Public Service Commission and Others Amar Nath Singh Vs The State of Bihar and Others
Patna High Court · (2012) 4 PLJR 361
High Courts22 Aug 2012Dismissed
Devendra Sahani @ Devendra Mallah @ Ratnakarjee Vs The State of Bihar
Patna High Court · (2012) 4 PLJR 1041
Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 21, 22(2)Criminal Procedure Code, 1973 (CrPC) — Section 154, 167, 167(2), 173, 209
High Courts22 Aug 2012Allowed
Bimalendu Shekhar Jha Vs The State of Bihar and Another
Patna High Court · (2012) 4 PLJR 926
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 182, 211, 34, 427, 447
High Courts22 Aug 2012Allowed
The Bihar Staff Selection Commission and Others Vs Manish Kumar and Others
Patna High Court · (2012) 4 PLJR 305
Constitution of India, 1950 — Article 14, 16, 16(1), 226
High Courts22 Aug 2012Dismissed
Kameshwar Rai Vs The State of Bihar and Others
Patna High Court · (2013) 1 PLJR 714
Criminal Procedure Code, 1973 (CrPC) — Section 154, 173, 200, 202Penal Code, 1860 (IPC) — Section 429, 447, 467, 468
High Courts17 Aug 2012Dismissed
M/s Shyama Power (India) Ltd. Vs The Bihar State Electricity Board and Others
Patna High Court · AIR 2013 Patna 31 : (2012) 4 PLJR 609
High Courts17 Aug 2012Allowed
Surendra Tiwari Vs The State of Bihar and Others
Patna High Court · (2013) 2 PLJR 251
Constitution of India, 1950 — Article 226, 311, 311(2)
High Courts17 Aug 2012Dismissed
District Magistrate-cum-District Election Officer and Another Vs Satyendra Kumar and Others
Patna High Court · (2013) 3 PLJR 551
High Courts17 Aug 2012
State of Bihar Vs Ajay Kumar Pandey, Triloki Tiwary, Anjan Tiwary and Hari Shankar Mishra @ Bare Mishra Madan Mohan Singh Vs State of Bihar and Others
Patna High Court · (2012) 4 PLJR 632
Penal Code, 1860 (IPC) — Section 323, 324, 325
High Courts17 Aug 2012
Ram Pd. Tamoli Vs Hari Pd. Khetan and Others
Patna High Court · (2013) 1 PLJR 503
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 21 Rule 90, 11Evidence Act, 1872 — Section 47, 50, 60
High Courts17 Aug 2012
Umesh Rai Vs The State of Bihar and Kameshwar Rai
Patna High Court · (2012) 4 PLJR 316
Penal Code, 1860 (IPC) — Section 302
High Courts17 Aug 2012Dismissed
Tribhuwan Roy Vs The State of Bihar
Patna High Court · (2012) 4 PLJR 916
Constitution of India, 1950 — Article 21Prevention of Corruption Act, 1988 — Section 13, 13(1)(E), 13(2), 19, 3
High Courts17 Aug 2012Allowed
M/s. Imperial Arms Co. Gun Factory and Others Vs The Union of India and Others
Patna High Court · (2013) 2 PLJR 40
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2(9), 7APartnership Act, 1932 — Section 18, 19, 4
High Courts17 Aug 2012
Rajesh Kumar @ Raj Kumar Yadav and Others Vs The State of Bihar
Patna High Court · (2012) 4 PLJR 338
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 482Penal Code, 1860 (IPC) — Section 302, 34, 394
High Courts17 Aug 2012Allowed
Rama Mahto and Others Vs The State of Bihar
Patna High Court · (2012) 08 PAT CK 0003
Penal Code, 1860 (IPC) — Section 323, 425, 452
High Courts16 Aug 2012Allowed
Sanjay Kumar Yadav Vs The State of Bihar and Others
Patna High Court · (2013) 2 PLJR 291
Bihar Municipal Act, 2007 — Section 100, 12, 166, 45, 45(1)(a)(vi)Constitution of India, 1950 — Article 243B, 243D, 243G, 243P(d), 243Q
High Courts16 Aug 2012Allowed
Suresh Raut Vs The State of Bihar and Others
Patna High Court · (2012) 4 PLJR 615
Constitution of India, 1950 — Article 12, 14
High Courts16 Aug 2012Allowed
Shyam Deo Singh Vs The State of Bihar and Others
Patna High Court · (2012) 4 PLJR 929
Constitution of India, 1950 — Article 226