High Courts20 Sept 2023Dismissed
Kailash Ram @ Kailash Das Vs State Of Bihar
Patna High Court · (2023) 09 PAT CK 0048
Indian Penal Code, 1860 — Section 149, 201, 302Arms Act, 1959 — Section 27Code of Criminal Procedure, 1973 — Section 313
COURT ARCHIVE
Patna High Court judgments
55,944 judgments · page 93 of 2,798
High Courts19 Sept 2023Dismissed
Sameer Kumar Singh Vs State Of Bihar
Patna High Court · (2023) 09 PAT CK 0047
Bihar Panchayat Raj Act, 2006 — Section 130(2), 130(12)(3), 130 (12)(1A)Code of Criminal Procedure, 1973 — Section 41A
High Courts19 Sept 2023Dismissed
Rajkumar Yadav @ Raja Yadav Vs State Of Bihar
Patna High Court · (2023) 09 PAT CK 0046
Indian Penal Code, 1860 — Section 34, 141, 147, 148, 149, 302, 307, 323, 324, 326Arms Act, 1959 — Section 27Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts19 Sept 2023Dismissed
Param Kumar Vs State Of Bihar
Patna High Court · (2023) 09 PAT CK 0042
Constitution Of India, 1950 — Article 226, 227Indian Penal Code, 1860 — Section 34, 307, 324Arms Act, 1959 — Section 27
High Courts18 Sept 2023
Praveen Singh Vs State Of Bihar
Patna High Court · (2023) 09 PAT CK 0071
Indian Penal Code, 1860 — Section 406, 420Right of Children to Free and Compulsory Education Act, 2009 — Section 23, 23(2)National Council for Teacher Education Act, 1993 — Section 12A, 32(2)(dd)
High Courts18 Sept 2023Disposed Of
Brajesh Kumar Gond @ Brajesh Kumar Vs State Of Bihar
Patna High Court · (2023) 09 PAT CK 0041
Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 12, 102
High Courts18 Sept 2023Allowed
Sanjeev Kumar Vs State Of Bihar
Patna High Court · (2023) 09 PAT CK 0040
Bihar Prohibition and Excise Act, 2016 — Section 30, 30(a)
High Courts15 Sept 2023Allowed
State Of Bihar Vs Sabihuddin Khan
Patna High Court · (2023) 09 PAT CK 0072
Rules of Executive Business, 1979 — Rule 12(1)(a)Bihar Private Medical (Indian System of Medicine) College (Taking Over) Act, 1985 — Section 2, 2(c), 2(d), 3, 3(1)Code of Civil Procedure, 1908 — Section 80, 80(2), 100
High Courts15 Sept 2023Disposed Of
Madan Rai Vs State Of Bihar
Patna High Court · (2023) 09 PAT CK 0045
Indian Penal Code, 1860 — Section 109, 120B, 366, 366A, 376, 376(2)(i), 376(2)(n), 376DProtection of Children from Sexual Offences Act, 2012 — Section 3, 4, 5, 6, 7, 9, 17, 29Code Of Criminal Procedure, 1973 — Section 164
High Courts15 Sept 2023Allowed
Ram Narayan Yadav Vs State Of Bihar
Patna High Court · (2023) 09 PAT CK 0044
Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 323, 324, 504
High Courts15 Sept 2023Dismissed
Sanjeev Kumar Yadav Vs State Of Bihar
Patna High Court · (2023) 09 PAT CK 0043
Indian Penal Code, 1860 — Section 109, 300, 302
High Courts15 Sept 2023Allowed
Ram Bahadur Mahto @ Bahadur Mahto Vs State Of Bihar
Patna High Court · (2023) 09 PAT CK 0032
Indian Penal Code, 1860 — Section 34, 147, 148, 149, 302, 307, 380, 427Arms Act, 1959 — Section 27Criminal Law (Amendment) Act, 2013 — Section 17
High Courts15 Sept 2023Allowed
Sunny Devi Vs Ram Babu Kumar
Patna High Court · (2023) 09 PAT CK 0031
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 12, 12(d), 12(1)(d), 12(1)(b)(i), 12(1)(b)(ii), 12(1)(b)(iii), 23Evidence Act, 1872 — Section 3, 4, 112
High Courts14 Sept 2023
Krishna Mohan Murari Vs Dr. Nagendra Prasad Sinha
Patna High Court · (2023) 09 PAT CK 0036
Constitution Of India, 1950 — Article 32, 226, 227Code of Civil Procedure, 1908 — Section 115
High Courts14 Sept 2023Dismissed
Ritesh Kumar Vs State Of Bihar
Patna High Court · (2023) 09 PAT CK 0035
Bihar Panchayat Primary Teachers (Employment and Service Conditions) Rules, 2006 — Rule 18
High Courts14 Sept 2023Allowed
Sunita Sinha Vs State Of Bihar
Patna High Court · (2023) 09 PAT CK 0034
Constitution Of India, 1950 — Article 14, 16, 19(1)(g), 19(6), 300ABihar Prohibition and Excise Rules, 2021 — Rule 12B, 13B, 14Bihar Prohibition & Excise (Amendment) Act, 2018 — Section 30(a)
High Courts14 Sept 2023Dismissed
Shivjag Paswan Vs State Of Bihar
Patna High Court · (2023) 09 PAT CK 0033
Constitution Of India, 1950 — Article 14, 21, 32Patna High Court Rules, 1916 — Rule 57, 57AJharkhand High Court Rules, 2001 — Rule 159
High Courts14 Sept 2023Allowed
Ekanand Yadav Vs State Of Bihar
Patna High Court · (2023) 09 PAT CK 0030
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 323, 341, 379, 384, 420, 504, 506Negotiable Instruments Act, 1881 — Section 138
High Courts13 Sept 2023Dismissed
Randhir Kumar Vs Hon�ble Chancellor Of Universities Bihar
Patna High Court · (2023) 09 PAT CK 0029
Bihar Engineering Education Service Rules, 2014 — Rule 14
High Courts13 Sept 2023Disposed Of
Md. Asgar Vs State Of Bihar
Patna High Court · (2023) 09 PAT CK 0028
Indian Penal Code, 1860 — Section 34, 323, 341, 354, 379, 498ACode Of Criminal Procedure, 1973 — Section 482Dowry Prohibition Act, 1961 — Section 4