High Courts05 Jul 2011Allowed
Bimla Tiwary Vs The State of Bihar and Others
Patna High Court · (2012) 1 PLJR 587
Constitution of India, 1950 — Article 12, 14, 226
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 913 of 2,661
High Courts05 Jul 2011Dismissed
Surendra Kumar Vs The Food Corporation of India and Others
Patna High Court · (2011) 07 PAT CK 0270
High Courts05 Jul 2011Dismissed
Chandra Deo Singh and Others Vs The State of Bihar
Patna High Court · (2011) 07 PAT CK 0253
Penal Code, 1860 (IPC) — Section 323, 324
High Courts05 Jul 2011Dismissed
Ramji Rai, Daya Nidhi Rai and Badan Rai Vs The State of Bihar
Patna High Court · (2011) 07 PAT CK 0230
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 307, 326, 34
High Courts05 Jul 2011Allowed
Usha Kiran Vs The State of Bihar and Others
Patna High Court · (2011) 3 PLJR 649
High Courts05 Jul 2011Allowed
Lallu Mian and Hafiz Mian Vs The State of Bihar
Patna High Court · (2011) 07 PAT CK 0215
Penal Code, 1860 (IPC) — Section 307, 323, 324
High Courts05 Jul 2011Dismissed
The State of Bihar Vs Manoj Kumar
Patna High Court · (2011) 07 PAT CK 0204
Land Acquisition Act, 1894 — Section 18, 30
High Courts05 Jul 2011
Rajendra Prasad Singh Vs The State of Bihar
Patna High Court · (2011) 07 PAT CK 0200
High Courts05 Jul 2011Dismissed
Jageshwar Yadav Vs The State of Bihar
Patna High Court · (2011) 07 PAT CK 0185
Penal Code, 1860 (IPC) — Section 325
High Courts05 Jul 2011Allowed
Shyam Nandan Rai Vs State of Bihar
Patna High Court · (2011) 07 PAT CK 0180
High Courts05 Jul 2011Dismissed
Syed Md. Prawez @ Md. Pravez Alam and Md. Mumtaz Alam Vs The State of Bihar
Patna High Court · (2011) 07 PAT CK 0152
Penal Code, 1860 (IPC) — Section 395
High Courts05 Jul 2011Allowed
Kameshwar Rai @ Kumkum Rai, Jamadar Rai and Wakil Rai Vs The State of Bihar
Patna High Court · (2011) 07 PAT CK 0150
Penal Code, 1860 (IPC) — Section 148, 323
High Courts05 Jul 2011Dismissed
Chandan Singh @ Chandan Prasad Singh and Others Vs State of Bihar
Patna High Court · (2011) 07 PAT CK 0135
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 148, 307
High Courts05 Jul 2011Allowed
Uma Rai Vs The State of Bihar
Patna High Court · (2011) 07 PAT CK 0100
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 363
High Courts05 Jul 2011Allowed
Sudershan Tiwary, Satendra Tiwary, Ram Suresh Tiwary and Uma Shankar Tiwary Vs The State of Bihar
Patna High Court · (2011) 07 PAT CK 0068
Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 34, 436
High Courts05 Jul 2011Allowed
The State of Bihar and Others Vs Bachchi Devi and Others
Patna High Court · (2011) 07 PAT CK 0060
High Courts04 Jul 2011
Navin Kumar Vs The State of Bihar and Others
Patna High Court · (2011) 4 PLJR 122
Constitution of India, 1950 — Article 14, 21
High Courts04 Jul 2011Allowed
Bidyut Kumar Pal Vs The State of Bihar Bhishma Prasad Sharma Vs The State of Bihar
Patna High Court · (2012) 1 PLJR 589
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 101, 111A, 113A, 113B, 114APenal Code, 1860 (IPC) — Section 120B, 24, 25, 279, 280
High Courts04 Jul 2011Allowed
Ramashray Rai Vs The State of Bihar
Patna High Court · (2011) 07 PAT CK 0251
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 324
High Courts04 Jul 2011Dismissed
Ramji Sah Vs The State of Bihar and Others
Patna High Court · (2011) 07 PAT CK 0244
Penal Code, 1860 (IPC) — Section 406, 420, 467, 468