High Courts25 Apr 2011Allowed
Tilak Mahto Vs The State of Bihar
Patna High Court · (2011) 59 BLJR 1958
Arms Act, 1959 — Section 27
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 930 of 2,661
High Courts25 Apr 2011Dismissed
Dilip Kumar Paswan Vs The State of Bihar
Patna High Court · (2011) 59 BLJR 1456
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 64, 7APenal Code, 1860 (IPC) — Section 375, 376
High Courts25 Apr 2011Allowed
Abul Hassan and Others Vs The State of Bihar
Patna High Court · (2011) 59 BLJR 1884
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 147, 307, 323, 436
High Courts25 Apr 2011Allowed
Dibur Mian and Others Vs The State of Bihar
Patna High Court · (2011) 59 BLJR 1955
Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 147, 148, 323, 324
High Courts25 Apr 2011Allowed
Jaldhar Yadav and Others Vs The State of Bihar
Patna High Court · (2011) 04 PAT CK 0061
Penal Code, 1860 (IPC) — Section 147, 148, 149, 307
High Courts25 Apr 2011Dismissed
Uma Paswan and Adhik Lall Paswan Vs The State of Bihar
Patna High Court · (2011) 04 PAT CK 0059
Penal Code, 1860 (IPC) — Section 149, 153(B), 436
High Courts25 Apr 2011Allowed
Sultan Dhunia and Others Vs The State of Bihar
Patna High Court · (2011) 59 BLJR 1467
Penal Code, 1860 (IPC) — Section 304, 323
High Courts22 Apr 2011
Sanjay Kumar Das Vs The State of Bihar and Others
Patna High Court · (2012) 1 PLJR 276
High Courts22 Apr 2011Allowed
Rajeshwar Prasad Sinha Vs The State of Bihar and Others
Patna High Court · (2012) 1 PLJR 274
Constitution of India, 1950 — Article 226
High Courts22 Apr 2011Allowed
Birchand Rai and Others Vs The State of Bihar
Patna High Court · (2011) 04 PAT CK 0269
Penal Code, 1860 (IPC) — Section 149, 307
High Courts22 Apr 2011Allowed
Awadhesh Prasad, Rajendra Prasad and Kedar Prasad All Sons of Aklu Mahto Vs The State of Bihar
Patna High Court · (2011) 04 PAT CK 0268
Penal Code, 1860 (IPC) — Section 364
High Courts22 Apr 2011Allowed
Satto Yadav and Hari Nandan Yadav Vs The State of Bihar
Patna High Court · (2011) 04 PAT CK 0267
Penal Code, 1860 (IPC) — Section 34, 366
High Courts22 Apr 2011
Smirti Singh @ Smriti Singh Vs Anupam Ranjan Sharma
Patna High Court · (2011) 2 PLJR 989
Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 498A
High Courts22 Apr 2011Dismissed
Kitar Sharma and Others Vs The State of Bihar
Patna High Court · (2011) 04 PAT CK 0217
Penal Code, 1860 (IPC) — Section 147, 148, 302, 304, 325
High Courts22 Apr 2011Allowed
Bhairo Singh Vs The State of Bihar
Patna High Court · (2011) 04 PAT CK 0208
Penal Code, 1860 (IPC) — Section 363
High Courts22 Apr 2011Dismissed
Jag Narain Singh @ Jagdeo Singh and Others Vs The State of Bihar
Patna High Court · (2011) 04 PAT CK 0194
Penal Code, 1860 (IPC) — Section 307, 323, 325, 34
High Courts22 Apr 2011Allowed
Mathura Prasad Singh and Others Vs The State of Bihar and Jag Narayan Singh
Patna High Court · (2011) 04 PAT CK 0188
Penal Code, 1860 (IPC) — Section 417
High Courts22 Apr 2011
Anwari Khatoon Vs The State of Bihar and Others
Patna High Court · (2011) 04 PAT CK 0128
High Courts22 Apr 2011Allowed
Krishna Sonar @ Krishna Sao, Tapeshwari Devi and Ganesh Sonar @ Ganesh Prasad @ Sao Vs The State of Bihar
Patna High Court · (2011) 04 PAT CK 0127
Penal Code, 1860 (IPC) — Section 307, 34
High Courts22 Apr 2011Allowed
Bhola Sahni Vs The State of Bihar
Patna High Court · (2011) 04 PAT CK 0126
Arms Act, 1959 — Section 25(1), 26(1)