High Courts29 Nov 2023Dismissed
Sujata Kumari Vs State Of Bihar
Patna High Court · (2023) 11 PAT CK 0056
Constitution Of India, 1950 — Article 311
COURT ARCHIVE
Patna High Court judgments
55,909 judgments · page 84 of 2,796
High Courts29 Nov 2023Dismissed
Chanda Devi Vs State Of Bihar
Patna High Court · (2023) 11 PAT CK 0055
Constitution Of India, 1950 — Article 311, 311(2)
High Courts29 Nov 2023
Anil Kumar Gupta Vs State Of Bihar
Patna High Court · (2023) 11 PAT CK 0054
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 323, 504, 506Code of Criminal Procedure, 1973 — Section 144, 482
High Courts29 Nov 2023Allowed
Raj Kumar Yadav Vs State Of Bihar
Patna High Court · (2023) 11 PAT CK 0053
Indian Penal Code, 1860 — Section 34, 120B, 302, 394Arms Act, 1959 — Section 27
High Courts28 Nov 2023Dismissed
Kalawati Devi Vs State Of Bihar
Patna High Court · (2023) 11 PAT CK 0050
Constitution Of India, 1950 — Article 311
High Courts28 Nov 2023Disposed Of
Kunkun Kumari Vs State Of Bihar
Patna High Court · (2023) 11 PAT CK 0049
Constitution Of India, 1950 — Article 311, 311(2)
High Courts28 Nov 2023Disposed Of
Syed Jamauluddin Ali Vs Union Of India
Patna High Court · (2023) 11 PAT CK 0048
Income Tax Act, 1961 — Section 89, 192
High Courts28 Nov 2023Disposed Of
Yateem Khana Anjuman Khadimul Islam Vs State Of Bihar
Patna High Court · (2023) 11 PAT CK 0047
High Courts28 Nov 2023Disposed Of
Jalaluddin Khan @ Md. Jalaluddin Vs Union Of India
Patna High Court · (2023) 11 PAT CK 0046
National Investigation Agency Act, 2008 — Section 21(4)Indian Penal Code, 1860 — Section 34, 120, 120B, 121, 121A, 153A, 153BUnlawful Activities (Prevention) Act, 1967 — Section 43D(5), 43D(6)
High Courts24 Nov 2023
United Spirits Limited Vs State Of Bihar
Patna High Court · (2023) 11 PAT CK 0043
Constitution Of India, 1950 — Article 12, 14, 226Bihar Prohibition and Excise Rules, 2021 — Rule 20, 24Bihar and Orissa Excise Rules, 1919 — Rule 147, 147(b), 147(c)(d)(f), 147(i)(b)
High Courts24 Nov 2023Dismissed
Rajesh Khana @ Rajesh Kumar @ Rajesh Kumar Verma Vs State Of Bihar
Patna High Court · (2023) 11 PAT CK 0042
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v), 3(i)(xi), 3(i)(xii), 14A(2)Indian Penal Code, 1860 — Section 377, 504, 506
High Courts24 Nov 2023Dismissed
Musmat Shanti Devi Vs Lallu Ram
Patna High Court · (2023) 11 PAT CK 0041
Code of Civil Procedure, 1908 — Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d)Registration Act, 1908 — Section 17, 17(1A), 49Transfer of Property Act, 1882 — Section 53, 53A
High Courts23 Nov 2023Dismissed
Bimla Devi Vs State Of Bihar
Patna High Court · (2023) 11 PAT CK 0045
Constitution Of India, 1950 — Article 311, 311(2)
High Courts23 Nov 2023Dismissed
Kiran Kumari Vs State Of Bihar
Patna High Court · (2023) 11 PAT CK 0044
Constitution Of India, 1950 — Article 311, 311(2)
High Courts23 Nov 2023Allowed
Nilesh Singh Solankee Vs State Of Bihar
Patna High Court · (2023) 11 PAT CK 0039
Indian Penal Code, 1860 — Section 34, 405, 406, 420Code of Criminal Procedure, 1973 — Section 482
High Courts23 Nov 2023Dismissed
Anuj Kumar Singh Yadav Vs State Of Bihar
Patna High Court · (2023) 11 PAT CK 0038
Constitution Of India, 1950 — Article 226, 227
High Courts22 Nov 2023Dismissed
Ram Badan Rai Vs State Of Bihar
Patna High Court · (2023) 11 PAT CK 0040
High Courts10 Nov 2023Allowed
Guddu Kumar Yadav @ Guddu Yadav Vs State Of Bihar
Patna High Court · (2023) 11 PAT CK 0033
Indian Penal Code, 1860 — Section 201, 302, 363, 365, 366A, 376Code of Criminal Procedure, 1973 — Section 357, 428Protection of Children from Sexual Offences Act, 2012 — Section 4
High Courts10 Nov 2023Allowed
Indrajeet Paswan @ Indrajeet Rai @ Indrajeet Kumar Vs State Of Bihar
Patna High Court · (2023) 11 PAT CK 0032
Indian Penal Code, 1860 — Section 363, 365, 376, 506Code of Criminal Procedure, 1973 — Section 161, 164, 313Protection of Children from Sexual Offences Act, 2012 — Section 4, 29
High Courts10 Nov 2023Allowed
Ravi Kant Vs Bandana Kumari
Patna High Court · (2023) 11 PAT CK 0031
Hindu Marriage Rules, 1956 — Rule 6Code of Civil Procedure, 1908 — Order 8 Rule 3, Order 8 Rule 4, Order 8 Rule 5Family Courts Act, 1984 — Section 17, 19, 19(1)