COURT ARCHIVE

Patna High Court judgments

53,207 judgments · page 842 of 2,661

High Courts11 Apr 2012Allowed

Binod Kumar More Vs The State Election Commissioner, State Election Commission, Bihar and Others

Patna High Court · (2012) 4 PLJR 599

Bihar Municipal Act, 2007 — Section 18, 18(1)(g)Criminal Procedure Code, 1973 (CrPC) — Section 109, 110Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323

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High Courts11 Apr 2012Dismissed

Suresh Rai Vs The State of Bihar and Others

Patna High Court · (2012) 3 PLJR 709

Criminal Procedure Code, 1973 (CrPC) — Section 161, 167, 170, 173(2), 173(5)Penal Code, 1860 (IPC) — Section 364A

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High Courts11 Apr 2012Dismissed

Shambhoo Nath Vs The State of Bihar and Others

Patna High Court · AIR 2013 Patna 46 : (2012) 3 PLJR 828

Legal Services Authorities Act, 1987 — Section 19, 19, 19(5), 19(5)(ii), 20, 20Penal Code, 1860 (IPC) — Section 193, 195, 219, 228

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High Courts11 Apr 2012

Ambika Pandey Vs The State of Bihar and Others

Patna High Court · (2012) 3 PLJR 652

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High Courts11 Apr 2012Dismissed

Most. Bedamo Devi @ Bedami Devi Vs Most. Raj Pato Devi and Others

Patna High Court · (2012) 04 PAT CK 0053

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6

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High Courts11 Apr 2012Dismissed

Ramashish Singh Vs The State of Bihar and Others

Patna High Court · (2012) 4 PLJR 557

Arms Act, 1959 — Section 25(1b)(a), 26, 27, 35

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High Courts11 Apr 2012Allowed

Rajendra Pd. Yadav Vs Sumitra Devi and Others

Patna High Court · (2012) 3 PLJR 557

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 6A, Order 8 Rule 6A(4), Order 8 Rule 6B, Order 9 Rule 8

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High Courts10 Apr 2012

Dr. Sunil Kumar Singh Vs The State of Bihar and Others

Patna High Court · (2012) 4 PLJR 20

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High Courts10 Apr 2012Dismissed

Kumari Sangita Vidyarthi Vs The State of Bihar and Others

Patna High Court · (2012) 4 PLJR 1047

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High Courts10 Apr 2012Allowed

J.P. Shukla @ Jitendra Prasd Shukla and Others Vs The State of Bihar and Shri Ganga Paswan

Patna High Court · (2012) 04 PAT CK 0066

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 34, 341, 406, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3

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High Courts10 Apr 2012