High Courts02 Aug 2012Dismissed
Debasish Palit Vs The State of Bihar and Others
Patna High Court · (2012) 4 PLJR 834
Criminal Procedure Code, 1973 (CrPC) — Section 202, 378, 378(3), 378(4), 397Penal Code, 1860 (IPC) — Section 380, 411, 420, 457
COURT ARCHIVE
Patna High Court judgments
53,207 judgments · page 822 of 2,661
High Courts02 Aug 2012Allowed
Basudeo Prasad Vs State of Bihar and Others
Patna High Court · (2013) 2 SCT 445
Constitution of India, 1950 — Article 311(2)
High Courts01 Aug 2012Allowed
Mostt. Jeenat Khatoon Vs The State of Bihar
Patna High Court · (2013) 1 BBCJ 137
High Courts01 Aug 2012Dismissed
Kumari Gayatri Devi @ Gayatri Devi and Others Vs The State of Bihar and Others
Patna High Court · (2012) 08 PAT CK 0077
High Courts01 Aug 2012
Sumitra Devi @ Suminta Devi and Another Vs Syed Zayauddin Ashraf @ Sayad
Patna High Court · (2012) 08 PAT CK 0073
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11, 11(1)(c)Civil Procedure Code, 1908 (CPC) — Section 100
High Courts01 Aug 2012Allowed
Zainul Abdin @ Zainul Abedin and Others Vs Sheo Kumar Mukherjee and Others
Patna High Court · (2012) 08 PAT CK 0061
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 3, Order 9 Rule 8, 11
High Courts01 Aug 2012
Most. Saraswati Devi and Others Vs Subodh Kumar
Patna High Court · (2013) 1 PLJR 670
Motor Vehicles Act, 1988 — Section 140Penal Code, 1860 (IPC) — Section 279, 304(A)
High Courts01 Aug 2012
Ramrup Yadav Vs The Vice-Chancellor, Tilka Manjhi Bhagalpur University, Bhagalpur, The Registrar, Tilka Manjhi Bhagalpur University, Bhagalpur, The Principal, R.D. and D.J. College, Munger and The Superintendent, Zakir Hussain Hostel, R.D. and D.J. College, Munger
Patna High Court · (2012) 08 PAT CK 0049
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 11Majority Act, 1875 — Section 3
High Courts01 Aug 2012Dismissed
Shivnandan Singh Vs The State of Bihar
Patna High Court · (2012) CriLJ 4470
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts01 Aug 2012Dismissed
Amar Prasad @ Amar Mistry and Others Vs Lallu Sah and Others
Patna High Court · (2012) 4 PLJR 934
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1)(c), 11(1)(d), 15Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 115
High Courts01 Aug 2012Allowed
Mostt. Piyari Devi and Others Vs Md. Salimuddin and Others
Patna High Court · (2012) 4 PLJR 987
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9Limitation Act, 1963 — Section 5
High Courts01 Aug 2012
Krishna Lal Vs The State of Bihar and Others
Patna High Court · (2012) 4 PLJR 332
Constitution of India, 1950 — Article 14, 16
High Courts31 Jul 2012
Satya Narayan Choudhary Vs State of Bihar and Another
Patna High Court · (2013) 1 PLJR 4
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4)Family Courts Act, 1984 — Section 9
High Courts31 Jul 2012Dismissed
Mohan Sahni @ Mohan Sahani and Another Vs The State of Bihar
Patna High Court · (2013) 1 PLJR 471
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 395, 397, 412
High Courts31 Jul 2012Allowed
Choudhary Vijay Kumar Sharma Vs The State of Bihar and Others Gauri Shankar Pandey Vs The State of Bihar and Others
Patna High Court · (2012) 4 PLJR 574
High Courts31 Jul 2012Dismissed
Sri Laxminath Jha and Others Vs The L.N.M. University, Darbhanga and Others Arun Kumar Mishra and Others Vs The L.N. Mithila University and Others
Patna High Court · (2012) 4 PLJR 650
High Courts31 Jul 2012Allowed
Munna Kuraishi Vs State of Bihar and Another
Patna High Court · (2013) CriLJ 96 : (2013) 1 DMC 740
Criminal Procedure Code, 1973 (CrPC) — Section 125(4)Family Courts Act, 1984 — Section 19(4), 9Penal Code, 1860 (IPC) — Section 498A
High Courts30 Jul 2012Allowed
Vinay Singh Vs State Of Bihar
Patna High Court · (2012) 07 PAT CK 0043
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161(3), 207, 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts27 Jul 2012
Dr. Ashok Kumar Singh and Dr. S.K. Jayaswal @ Shushil Kumar Jaishwal Vs The State of Bihar and Another
Patna High Court · (2013) 2 PLJR 917
Criminal Procedure Code, 1973 (CrPC) — Section 228, 228(1)(a), 259, 482Income Tax Act, 1922 — Section 22, 22(2), 22(2), 22(4), 23Penal Code, 1860 (IPC) — Section 304, 304A
High Courts27 Jul 2012Allowed
Santosh Kumar Vs The State of Bihar and Others
Patna High Court · (2013) 1 PLJR 454
Constitution of India, 1950 — Article 162, 309