High Courts21 Jun 2012Dismissed
Nand Mani Giri Vs Bijay Kumar Prasad
Patna High Court · (2012) 4 PLJR 2
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100Transfer of Property Act, 1882 — Section 58(c), 83
COURT ARCHIVE
Patna High Court judgments
53,207 judgments · page 831 of 2,661
High Courts20 Jun 2012Dismissed
Sushila Devi Vs The State of Bihar and Others
Patna High Court · (2012) 3 PLJR 799
Constitution of India, 1950 — Article 243F
High Courts20 Jun 2012Allowed
Bharat Prasad and Others Vs The State Of Bihar and Lakshmi Devi
Patna High Court · (2012) 3 PLJR 584
Criminal Procedure Code, 1973 (CrPC) — Section 202, 300, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 379, 498 A
High Courts20 Jun 2012Dismissed
Bhavesh Kumar Sahu Vs The State of Bihar and Others
Patna High Court · (2012) 4 PLJR 571
Criminal Procedure Code, 1973 (CrPC) — Section 439(2)Penal Code, 1860 (IPC) — Section 323, 34, 341, 365, 379
High Courts20 Jun 2012
Vikash Kumar Vs The State Of Bihar
Patna High Court · (2013) 1 Crimes 549 : (2012) 3 PLJR 769
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 202, 482Penal Code, 1860 (IPC) — Section 323, 380
High Courts20 Jun 2012Allowed
Kartal Das, Guddu Das and Lalmuni Devi Vs The State of Bihar Gautam Das Vs State of Bihar
Patna High Court · (2012) 4 PLJR 143
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts20 Jun 2012Allowed
B. Vijay Kumar, P. Prabakaran @ Prabakaran and Mahesh Sharma Vs The State of Bihar, Washimul Haque Nazmi
Patna High Court · (2013) 1 PLJR 115
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 120B, 405, 406, 415, 418
High Courts20 Jun 2012
Mostt. Vishalti Kuwar and Another Vs The State of Bihar and Others
Patna High Court · (2012) 06 PAT CK 0009
High Courts20 Jun 2012
Nagendra Prasad Singh Vs The Union of India
Patna High Court · (2012) 06 PAT CK 0008
High Courts20 Jun 2012
Shivji Pandey Vs The State of Bihar and Others
Patna High Court · (2013) 1 PLJR 84
Constitution of India, 1950 — Article 14
High Courts20 Jun 2012
Sandeep Kumar Vs The State of Bihar
Patna High Court · (2013) 3 PLJR 425
Criminal Procedure Code, 1973 (CrPC) — Section 205, 482Prevention of Corruption Act, 1988 — Section 13(1)(C), 13(2)
High Courts19 Jun 2012Dismissed
Radhiya Khatoon @ Usia Vs The State of Bihar
Patna High Court · (2012) 4 PLJR 295
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 120B, 365, 366, 368, 373
High Courts18 Jun 2012Allowed
Vijay Shankar, Ravi Shankar and Sheo Kumari Devi Vs The State of Bihar and Pratima Bharti
Patna High Court · (2012) 06 PAT CK 0050
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 192, 200, 202Penal Code, 1860 (IPC) — Section 323, 379, 420, 504
High Courts18 Jun 2012Allowed
Sholey Mandal @ Sholba Mandal Vs Smt. Rekha Devi
Patna High Court · (2012) 4 PLJR 96
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11, 14, 14(8)
High Courts18 Jun 2012
Girija Prasad Singh and Awnish Kumar Singh Vs The State of Bihar and Nawal Kishore Chaudhary
Patna High Court · (2012) 06 PAT CK 0043
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482, 483Dowry Prohibition Act, 1961 — Section 3, 4
High Courts18 Jun 2012Allowed
Supriya Chaudhary and Others Vs The State of Bihar and Randhir Sharan Sinha
Patna High Court · (2012) 06 PAT CK 0036
Criminal Procedure Code, 1973 (CrPC) — Section 192, 202, 482Penal Code, 1860 (IPC) — Section 120B, 405, 406, 420
High Courts18 Jun 2012Allowed
Sabita Kumari @ Sabita Devi and Others Vs Pankaj Kumar and Others
Patna High Court · (2013) 2 ACC 8 : (2013) 1 ACC 511 : AIR 2013 Patna 41 : (2012) 4 PLJR 150 : (2012) 3 PLJR 532
Motor Vehicles Act, 1988 — Section 140, 163A, 2(35), 5Penal Code, 1860 (IPC) — Section 279, 337, 338, 427
High Courts18 Jun 2012Allowed
Sutapa Chakraborty and Others Vs State of Bihar and Another
Patna High Court · (2013) 1 Crimes 537 : (2012) 3 PLJR 817
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17Penal Code, 1860 (IPC) — Section 405, 406, 415, 418, 420
High Courts18 Jun 2012
Md. Aminuddin @ Aminuddin Vs Sri 108 Mohair Jee, Sri 108 Mahadev Jee, both situated and installed at Mohalla-Balbhadrapur, P.s.-Laheriasarri, District-Darbhanga
Patna High Court · (2012) 4 PLJR 104
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(a)