COURT ARCHIVE

Patna High Court judgments

53,207 judgments · page 824 of 2,661

High Courts24 Jul 2012Allowed

Asha Devi and Others Vs State of Bihar and Another

Patna High Court · (2012) 3 Crimes 356 : (2013) 2 DMC 230 : (2012) 4 PLJR 942

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 227, 228, 239, 482Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 113B

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High Courts24 Jul 2012Allowed

M/s Indian Oil Corporation Ltd. and Others Vs Smt. Sandhya Prasad

Patna High Court · (2013) 2 PLJR 81

Constitution of India, 1950 — Article 226

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High Courts24 Jul 2012

Devi Nandan Singh and Others Vs Deonandan Singh and Others

Patna High Court · (2013) 2 PLJR 803

Limitation Act, 1963 — Article 136

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High Courts24 Jul 2012Dismissed

Md. Amin Vs The State of Bihar and Others

Patna High Court · (2012) 07 PAT CK 0065

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High Courts24 Jul 2012Dismissed

Govind Yadav Vs The State of Bihar

Patna High Court · (2012) 07 PAT CK 0062

Penal Code, 1860 (IPC) — Section 302

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High Courts24 Jul 2012Allowed

Against the judgment of conviction dated 24.11.2005 and order of sentence dated 25.11.2005 passed by Shri Nand Kishore Gupta, Additional District and Sessions Judge, Fast Track Court of1, Saran at Chapra in Sessions Trial of302 of 2004.Shambhu Ram Vs The State of Bihar

Patna High Court · (2012) 07 PAT CK 0061

Criminal Procedure Code, 1973 (CrPC) — Section 162, 207Penal Code, 1860 (IPC) — Section 201, 302, 34

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High Courts24 Jul 2012Dismissed

Upendra Paswan Vs The State of Bihar

Patna High Court · (2012) 07 PAT CK 0055

Constitution of India, 1950 — Article 14, 16

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High Courts24 Jul 2012Allowed

Laljhari Devi Vs The State of Bihar The Director Consolidation, Biahr, Patna, The Deputy Director Consolidation, Vaishali, Hajipur, The Consolidation officer, Vaishali, Hajipur

Patna High Court · (2013) 1 PLJR 141

Constitution of India, 1950 — Article 226

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High Courts24 Jul 2012Dismissed

Sitaram Yadav and Others Vs Sant Lal Yadav and Others

Patna High Court · (2012) 07 PAT CK 0044

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21

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High Courts24 Jul 2012Dismissed

Arun Kumar Verma Vs The State of Bihar and Others

Patna High Court · (2013) 2 PLJR 515

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High Courts24 Jul 2012Allowed

Kranti Devi and Others Vs Om Bahadur Jha and Others

Patna High Court · (2012) 07 PAT CK 0011

Criminal Procedure Code, 1973 (CrPC) — Section 144, 145

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High Courts23 Jul 2012Disposed Off

State of Bihar Vs Gurusharan Ram

Patna High Court · (2013) 1 BBCJ 150

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High Courts23 Jul 2012Allowed

Rana Yadav Vs The State of Bihar

Patna High Court · (2013) 1 BBCJ 18 : (2012) 4 BLJud 95

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High Courts23 Jul 2012Allowed

Anandi Prasad Singh Vs The State of Bihar

Patna High Court · (2013) 1 BBCJ 598

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High Courts23 Jul 2012

Anant Prasad Gupta Vs The State of Bihar and Others

Patna High Court · (2013) 3 PLJR 555

Bengal Municipal Act, 1884 — Section 69, 69(1)

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High Courts23 Jul 2012Allowed

Dr. Surendra Mohan Kumar Sinha and Another Vs The State of Bihar and Others

Patna High Court · (2012) 4 PLJR 845

Bihar Pension Rules, 1950 — Rule 43(b)(a)(ii)

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High Courts23 Jul 2012Dismissed

Mahesh Jha and Others Vs Smt. Yasoda Devi

Patna High Court · (2012) 07 PAT CK 0059

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High Courts23 Jul 2012

Md. Badruddin and others Vs The State of Bihar

Patna High Court · (2012) 07 PAT CK 0019

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 145

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High Courts23 Jul 2012Allowed

Rajendra Sao @ Rajendra Sah, Rabindra Sao @ Rabindra Sah, Kesho Sao @ Kesho Sah and Hira Sao @ Hira Sahu Vs The State of Bihar

Patna High Court · (2012) 07 PAT CK 0006

Criminal Procedure Code, 1973 (CrPC) — Section 207, 360Evidence Act, 1872 — Section 32, 60Penal Code, 1860 (IPC) — Section 149, 302, 304, 307, 323

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High Courts20 Jul 2012Disposed Off

Chandrika Mahto Vs State of Bihar

Patna High Court · (2013) 4 BBCJ 229

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