COURT ARCHIVE

Patna High Court judgments

53,213 judgments · page 869 of 2,661

High Courts19 Dec 2011Dismissed

Dilip Kumar Suman and Others Vs The State of Bihar and Others

Patna High Court · (2012) 3 PLJR 338

Bihar Zila Parishad Madhyamik Awam Uchchtar Madhyamik Shikshak (Niyojan Awam Seva Sharta) Niyamawali, 2006 — Rule 4(iii)

High Courts19 Dec 2011Allowed

Dulichand Bansal Vs The State of Bihar and Another

Patna High Court · (2012) 2 PLJR 669

Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts19 Dec 2011Allowed

Animesh Sil Vs The State of Bihar and Others

Patna High Court · (2012) 4 PLJR 495

Bihar Service Code, 1952 — Rule 68, 71

High Courts19 Dec 2011Allowed

Yogendra Prasad Vs The State of Bihar and Others

Patna High Court · (2013) 1 PLJR 501

High Courts19 Dec 2011

Jayant Kumar Lahiri Vs The State of Bihar and Others

Patna High Court · (2013) 1 PLJR 173

High Courts18 Dec 2011Allowed

Hari Shankar Prasad Singh Vs The Union of India and Others

Patna High Court · (2012) 2 PLJR 682

High Courts16 Dec 2011Dismissed

Mahabir Prasad Vs The State of Bihar and Vishwanath Prasad

Patna High Court · (2011) 12 PAT CK 0131

Penal Code, 1860 (IPC) — Section 323, 324, 427

High Courts16 Dec 2011

Anurag Verma Vs The State of Bihar and Others

Patna High Court · (2012) 2 PLJR 18

High Courts16 Dec 2011Allowed

Ganesh Choudhary Vs The State of Bihar

Patna High Court · (2011) 12 PAT CK 0093

Penal Code, 1860 (IPC) — Section 122, 354, 376, 399, 402

High Courts16 Dec 2011

Amarendra Sah Vs The State of Bihar and Others

Patna High Court · (2012) 3 PLJR 107

High Courts16 Dec 2011Dismissed

Sri Krishna Nandan Sah Vs Union of India and Others

Patna High Court · (2012) 3 PLJR 173

Post Office Act, 1898 — Section 6

High Courts16 Dec 2011Dismissed

Parmeshwar Prasad and Others Vs The State Of Bihar, 4th Addl. District and Sessions Judge, Nalanda at Bihar Sharif and Sri Girijanandan Prasad

Patna High Court · (2011) 12 PAT CK 0069

Criminal Procedure Code, 1973 (CrPC) — Section 144, 190, 202Penal Code, 1860 (IPC) — Section 379

High Courts16 Dec 2011Dismissed

Sunder Raut and Others Vs The State of Bihar

Patna High Court · (2012) 2 PLJR 42

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 34, 364

High Courts16 Dec 2011Allowed

Haricharan Ram, , Shiv Nandan Ram, and Ramesh Ram Vs The State of Bihar

Patna High Court · (2011) 12 PAT CK 0062

Criminal Procedure Code, 1973 (CrPC) — Section 294Penal Code, 1860 (IPC) — Section 304, 34

High Courts16 Dec 2011Allowed

Anil Kumar Singh Vs State of Bihar and Another

Patna High Court · (2012) 2 PLJR 789

Criminal Procedure Code, 1973 (CrPC) — Section 227, 482Penal Code, 1860 (IPC) — Section 290, 34, 379, 435, 447Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)

High Courts15 Dec 2011Allowed

Anjani Kumar and Others Vs The State of Bihar and Others

Patna High Court · (2013) 1 PLJR 430

High Courts15 Dec 2011Allowed

Suresh Prasad Singh @ Mandal @ Smesh Mandal Vs The State of Bihar

Patna High Court · (2011) 12 PAT CK 0128

Penal Code, 1860 (IPC) — Section 307, 323, 34

High Courts15 Dec 2011Dismissed

Gauri Shankar Jha Vs The State of Bihar and Another

Patna High Court · (2012) 2 PLJR 801

Criminal Procedure Code, 1973 (CrPC) — Section 144, 311

High Courts15 Dec 2011Allowed

Ramchandra Sharma Vs State of Bihar

Patna High Court · (2011) 12 PAT CK 0078

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 201, 304B

High Courts15 Dec 2011Dismissed

Ram Lochan Sah Vs The State of Bihar and Sheela Devi

Patna High Court · (2011) 12 PAT CK 0071