COURT ARCHIVE

Patna High Court judgments

53,213 judgments · page 880 of 2,661

High Courts03 Nov 2011

Bhagwat Singh and Another Vs State of Bihar and Another

Patna High Court · (2012) 1 DMC 78

Criminal Procedure Code, 1973 (CrPC) — Section 125, 438(2)Dowry Prohibition Act, 1961 — Section 4Hindu Marriage Act, 1955 — Section 13, 9

High Courts03 Nov 2011

Ashok Kumar Mishra Vs The State of Bihar and Others

Patna High Court · (2011) 11 PAT CK 0112

High Courts03 Nov 2011Dismissed

Khublal Thakur @ Khuba Thakur Vs The State of Bihar

Patna High Court · (2011) 11 PAT CK 0105

Arms Act, 1959 — Section 25, 26, 27Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 304, 34

High Courts03 Nov 2011

Kapil Ram and Others Vs State of Bihar and Another

Patna High Court · (2012) 1 PLJR 630

Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 120B, 147, 2, 379, 420

High Courts03 Nov 2011Dismissed

Binod Sharma Vs The State of Bihar and Others

Patna High Court · (2011) 11 PAT CK 0078

Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471

High Courts03 Nov 2011Dismissed

State Of Bihar Vs Ram Saranagat Thakur Raj Mangal Singh @ Bhola Singh Vs Ramsarnagat Thakur

Patna High Court · (2011) 11 PAT CK 0077

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 354, 436

High Courts03 Nov 2011Allowed

Ram Bilash Sah Vs State of Bihar and Chandeswar Sahni

Patna High Court · (2011) 11 PAT CK 0060

Penal Code, 1860 (IPC) — Section 406

High Courts03 Nov 2011Allowed

Satya Narayan Singh, Kusum Devi @ Kushmi Devi and Akesh Kumar Vs The State of Bihar

Patna High Court · (2011) 11 PAT CK 0059

Penal Code, 1860 (IPC) — Section 201, 304, 304B, 34

High Courts03 Nov 2011Allowed

Md. Jalaluddin Khan Vs The State of Bihar The Principal Secretary, Urban Development-cum-Housing Department, Bihar, Patna and Others

Patna High Court · (2011) 11 PAT CK 0054

High Courts03 Nov 2011Dismissed

The State of Bihar Vs Nagender Kumar Singh Yogendra Prasad Yadav and Others Vs State of Bihar and Nagendra Kumar Singh

Patna High Court · (2011) 11 PAT CK 0035

Penal Code, 1860 (IPC) — Section 409, 419, 420, 429, 467

High Courts03 Nov 2011Allowed

Satyendra Kumar Singh Vs The Central Board of Secondary Education and Others

Patna High Court · (2013) 2 PLJR 641

High Courts25 Oct 2011Dismissed

Prabhu Sah Vs The State of Bihar and Others

Patna High Court · (2012) CriLJ 991

Arms Act, 1959 — Section 25(1B), 26Criminal Procedure Code, 1973 (CrPC) — Section 31, 31(1), 427, 427(1), 427(2)Penal Code, 1860 (IPC) — Section 122, 364A, 64, 71

High Courts25 Oct 2011Allowed

Raj Kumar Singh Vs The State of Bihar and Others

Patna High Court · (2012) 2 PLJR 696

Arms Act, 1959 — Section 13, 13(3)(b), 14, 14(3), 14(b)(3)

High Courts25 Oct 2011

Nutan Devi Vs The State of Bihar and Others

Patna High Court · (2012) 3 PLJR 257

High Courts25 Oct 2011Dismissed

The State of Bihar Vs Baldeo Singh

Patna High Court · (2011) 10 PAT CK 0025

Land Acquisition Act, 1894 — Section 18, 4

High Courts25 Oct 2011Allowed

Neena Verma Vs Patna University, Patna, thorough the Registrar and Others Dr. Binay Kumar Singh Vs The State of Bihar and Others Dr. Akhauri Radha Krishna Sinha and Others Vs The State of Bihar and Others

Patna High Court · (2012) 1 PLJR 12

High Courts25 Oct 2011Dismissed

Anil Kumar Singh Vs State of Bihar and Another

Patna High Court · (2012) 1 DMC 168

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 397, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 386, 498A

High Courts25 Oct 2011

Yadunandan Upadhyaya Vs The State of Bihar and Others

Patna High Court · (2012) 4 PLJR 1039

Constitution of India, 1950 — Article 226

High Courts24 Oct 2011Allowed

Banwari Pandey Vs The State of Bihar and Others

Patna High Court · (2012) 4 PLJR 591

Constitution of India, 1950 — Article 14

High Courts21 Oct 2011Allowed

National Insurance Company Ltd. Vs Bechu Goshwami @ Ajay Goswami and Shri Jaglal Choudhary

Patna High Court · (2012) 2 PLJR 8 : (2012) 2 TAC 86

Motor Vehicles Act, 1988 — Section 161, 166, 173Penal Code, 1860 (IPC) — Section 279, 304(A), 337, 338