High Courts25 Apr 2011
Ravi Ranjan Vs The State of Bihar and Others
Patna High Court · (2012) 2 PLJR 56
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 929 of 2,661
High Courts25 Apr 2011Allowed
Sabih Ahmad Farooqi Vs The State of Bihar and Umesh Prasad Sinha
Patna High Court · (2012) 1 PLJR 410
Penal Code, 1860 (IPC) — Section 120B, 409, 420, 467, 468
High Courts25 Apr 2011Dismissed
Raj Kumar Singh Vs The State of Bihar
Patna High Court · (2011) 04 PAT CK 0263
Penal Code, 1860 (IPC) — Section 376
High Courts25 Apr 2011Dismissed
Suresh Singh and Others Vs Smt. Bhagwati Devi and Others
Patna High Court · (2011) 59 BLJR 1448 : (2012) 1 PLJR 506
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145Specific Relief Act, 1963 — Section 34
High Courts25 Apr 2011Allowed
Deo Prasad Rai and Others Vs The State of Bihar
Patna High Court · (2011) 59 BLJR 1425
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts25 Apr 2011Allowed
Dr. Kameshwar Jha Vs The State of Bihar and Prof. Sujit Kumar Bose
Patna High Court · (2011) 3 PLJR 652
Penal Code, 1860 (IPC) — Section 323, 34, 504, 506
High Courts25 Apr 2011Allowed
Jawahar Singh, Lalli Chaudhary, Gupteshwar Singh and Harihar Singh Vs The State of Bihar
Patna High Court · (2011) 04 PAT CK 0214
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 307, 34, 447
High Courts25 Apr 2011Allowed
Kailash Sharma @ Kalsoo Sharma Vs State of Bihar
Patna High Court · (2011) 59 BLJR 1417 : (2011) 3 PLJR 125
Penal Code, 1860 (IPC) — Section 366A, 376
High Courts25 Apr 2011Allowed
Balmiki Prasad Vs The State of Bihar
Patna High Court · (2011) 04 PAT CK 0195
Essential Commodities Act, 1955 — Section 7
High Courts25 Apr 2011Allowed
Ram Narain Rai and Others Vs The State of Bihar
Patna High Court · (2011) 59 BLJR 1465
Penal Code, 1860 (IPC) — Section 149, 307, 323, 324, 452
High Courts25 Apr 2011Dismissed
Manoj Kumar Gupta Vs The State of Bihar and Ramawati Devi @ Gharbharan Devi
Patna High Court · (2012) 1 PLJR 297
Criminal Procedure Code, 1973 (CrPC) — Section 107, 125Hindu Marriage Act, 1955 — Section 18Penal Code, 1860 (IPC) — Section 498A
High Courts25 Apr 2011
Dr. Suraj Nayak and Others Vs The State of Bihar and Others
Patna High Court · (2011) 04 PAT CK 0131
High Courts25 Apr 2011Allowed
Biren Choudhary @ Birendra Choudhary Vs The State of Bihar
Patna High Court · (2011) 59 BLJR 1422
Penal Code, 1860 (IPC) — Section 307, 324
High Courts25 Apr 2011Allowed
Santu Prasad and Shatrughan Singh Vs The State of Bihar
Patna High Court · (2011) 59 BLJR 1427
Essential Commodities Act, 1955 — Section 7
High Courts25 Apr 2011Allowed
Shanti Devi, Chandardhan Bhagat and Sunil Bhagat Vs The State of Bihar
Patna High Court · (2011) 59 BLJR 1431
Penal Code, 1860 (IPC) — Section 201, 304B, 34, 498A
High Courts25 Apr 2011
Shivnath Singh and Sumegha Rani @ Saroj Devi Vs The State of Bihar and Nivedita Neelam @ Pinki Devi
Patna High Court · (2011) 04 PAT CK 0107
Penal Code, 1860 (IPC) — Section 498A
High Courts25 Apr 2011Allowed
Ram Ashan Singh and Others Vs The State of Bihar
Patna High Court · (2011) 04 PAT CK 0098
Penal Code, 1860 (IPC) — Section 307
High Courts25 Apr 2011Dismissed
Raj Bali Choudhary, Niwas Choudhary @ Ram Niwas Choudhary, Raj Bansh Choudhary and Rajeshwar Choudhary Vs The State of Bihar
Patna High Court · (2011) 59 BLJR 1882
Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts25 Apr 2011Allowed
Nand Kishore Thakur and Others Vs The State of Bihar
Patna High Court · (2011) 59 BLJR 1956
Penal Code, 1860 (IPC) — Section 149, 302, 307, 34