High Courts23 Dec 2011Allowed
Awadhesh Singh Vs State Of Bihar
Patna High Court · (2011) 12 PAT CK 0102
COURT ARCHIVE
Patna High Court judgments
53,213 judgments · page 867 of 2,661
High Courts23 Dec 2011Dismissed
Dayanand Mahto Vs The State Of Bihar
Patna High Court · (2011) 12 PAT CK 0100
High Courts23 Dec 2011
Kapildeo Singh, Raj Kishore Singh and Ranjit Singh @ Ranjit Kumar Vs The State of Bihar
Patna High Court · (2011) 12 PAT CK 0098
High Courts23 Dec 2011Allowed
Vishwanath Roy Vs State of Bihar and The In - Charge Medical Officer
Patna High Court · (2013) 1 PLJR 192
Penal Code, 1860 (IPC) — Section 409, 420, 468, 471
High Courts23 Dec 2011Allowed
Kamo Thakur Vs The State of Bihar and Others
Patna High Court · (2011) 12 PAT CK 0076
Criminal Procedure Code, 1973 (CrPC) — Section 256, 256(1), 256(2), 302, 385Negotiable Instruments Act, 1881 (NI) — Section 138, 142Penal Code, 1860 (IPC) — Section 143, 144, 147, 379
High Courts23 Dec 2011Allowed
Jamshed Hussain Vs The State of Bihar and Another
Patna High Court · (2013) 2 PLJR 537
Criminal Procedure Code, 1973 (CrPC) — Section 227, 482Penal Code, 1860 (IPC) — Section 201, 302, 34, 379
High Courts23 Dec 2011Dismissed
Patna Municipal Corporation Vs Rai Vimal Krishna and Others
Patna High Court · (2012) 1 PLJR 724
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 5(1)Limitation Act, 1908 — Section 5Patna Municipal Corporation Act, 1951 — Section 137, 139, 139(1C), 139(2), 149(1)
High Courts22 Dec 2011Allowed
Pramod Kumar Vs The State of Bihar
Patna High Court · (2011) 12 PAT CK 0111
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts22 Dec 2011Dismissed
Raghubir Prasad Vs Bihar State Road Transport Corporation and Others
Patna High Court · (2012) 3 PLJR 130
High Courts22 Dec 2011Dismissed
Sunil Prakash Tiwary Vs The State of Bihar and Others
Patna High Court · (2012) 1 PLJR 777
Bihar Government Servants (Classification, Control and Appeal) Rules, 2005 — Rule 14, 23, 24(1), 27, 6(5)Constitution of India, 1950 — Article 136(1), 215, 226, 227, 235Contempt of Courts Act, 1971 — Section 10, 2, 3, 9
High Courts22 Dec 2011
Baidyanath Prasad Verma Vs The State of Bihar and Others
Patna High Court · (2012) 3 PLJR 289
Constitution of India, 1950 — Article 320
High Courts22 Dec 2011Allowed
Most. Baby Devi and Others Vs The State of Bihar and Others Nand Kishore Singh Vs The State of Bihar and Others
Patna High Court · (2012) 3 PLJR 910
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1
High Courts21 Dec 2011Allowed
Mahomddin Mian Vs The State of Bihar
Patna High Court · (2011) 12 PAT CK 0135
Penal Code, 1860 (IPC) — Section 395, 397
High Courts21 Dec 2011
Mansoor Alam Vs The State Of Bihar and Others
Patna High Court · (2011) 12 PAT CK 0108
High Courts21 Dec 2011Dismissed
Arun Kumar Sharma Vs The State of Bihar and Others
Patna High Court · (2011) 12 PAT CK 0107
High Courts21 Dec 2011Allowed
Raghuwansh Mani Vs Lakshman Prasad @ Lakshaman Narayan Prasad and Others
Patna High Court · (2012) 3 PLJR 128
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts21 Dec 2011Allowed
The State of Bihar Vs Ram Lakhan Singh and Others
Patna High Court · (2013) 2 PLJR 60
Arms Act, 1959 — Section 25(1B)A, 26, 27, 35, 39Criminal Procedure Code, 1973 (CrPC) — Section 294, 294(3), 311Penal Code, 1860 (IPC) — Section 307, 34, 353
High Courts21 Dec 2011Allowed
Bijoy Sah Vs The State of Bihar
Patna High Court · (2011) 12 PAT CK 0045
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 302, 304B, 34