High Courts22 Apr 2011Dismissed
Adalat Choudhary and Others Vs The State of Bihar
Patna High Court · (2011) 04 PAT CK 0125
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(6)Penal Code, 1860 (IPC) — Section 147, 353, 357 436, 447
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 931 of 2,661
High Courts22 Apr 2011Dismissed
Krishna Kant Shukla Vs The State of Bihar and The High Court of Judicature
Patna High Court · (2011) 04 PAT CK 0124
High Courts22 Apr 2011Allowed
Bhola Mushar and Others Vs The State of Bihar
Patna High Court · (2011) 04 PAT CK 0100
Penal Code, 1860 (IPC) — Section 395, 397
High Courts22 Apr 2011Allowed
Ashok Kumar Vs The State of Bihar
Patna High Court · (2011) 04 PAT CK 0087
Essential Commodities Act, 1955 — Section 7
High Courts22 Apr 2011Dismissed
Naga Giri Vs State of Bihar
Patna High Court · (2011) 04 PAT CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 235Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 364(A), 365
High Courts22 Apr 2011Dismissed
Kesho Singh Vs The State of Bihar
Patna High Court · (2011) 04 PAT CK 0062
Penal Code, 1860 (IPC) — Section 307, 323, 324, 34
High Courts22 Apr 2011
Seema Devi Vs Mahesh Kumar and Another
Patna High Court · (2011) 2 DMC 533
Family Courts Act, 1984 — Section 19(1)Hindu Marriage Act, 1955 — Section 13
High Courts21 Apr 2011Allowed
Pratap Nayak Vs The State of Bihar
Patna High Court · (2011) 04 PAT CK 0266
Penal Code, 1860 (IPC) — Section 120B, 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
High Courts21 Apr 2011Allowed
Lalu Rai and Others Vs The State of Bihar
Patna High Court · (2011) 04 PAT CK 0265
Criminal Procedure Code, 1973 (CrPC) — Section 145Penal Code, 1860 (IPC) — Section 149, 307
High Courts21 Apr 2011Allowed
Ravi Kumar Das, Sagar Das, Lakhpatia Devi and Bishwanath Das Vs The State of Bihar
Patna High Court · (2011) 04 PAT CK 0264
Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts21 Apr 2011Allowed
Chandra Kant Jha Vs The State of Bihar
Patna High Court · (2011) 04 PAT CK 0260
Essential Commodities Act, 1955 — Section 7
High Courts21 Apr 2011Allowed
Mahendra Mistry Vs The State of Bihar
Patna High Court · (2011) 04 PAT CK 0259
Penal Code, 1860 (IPC) — Section 395
High Courts21 Apr 2011Allowed
Nasim Mian Vs The State of Bihar
Patna High Court · (2011) 04 PAT CK 0258
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 363, 366A, 376
High Courts21 Apr 2011Allowed
Hosila Pandey and Dinanath Pandey Vs The State of Bihar
Patna High Court · (2011) 04 PAT CK 0249
Penal Code, 1860 (IPC) — Section 328
High Courts21 Apr 2011Allowed
Subhash Paswan Vs The State of Bihar
Patna High Court · (2011) 04 PAT CK 0242
Penal Code, 1860 (IPC) — Section 302, 325, 34
High Courts21 Apr 2011Allowed
Ramayan Singh and Others Vs State of Bihar
Patna High Court · (2011) 04 PAT CK 0197
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 149, 307
High Courts21 Apr 2011Allowed
Bharat Prasad and Others Vs The State of Bihar
Patna High Court · (2011) 04 PAT CK 0187
Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 201, 304B, 498A
High Courts21 Apr 2011Dismissed
Rameshwar Sadai Vs The State of Bihar
Patna High Court · (2011) 04 PAT CK 0181
Penal Code, 1860 (IPC) — Section 376Criminal Procedure Code, 1973 (CrPC) — Section 156(3)
High Courts21 Apr 2011Allowed
Prayag Rai and Others Vs The State of Bihar
Patna High Court · (2011) 59 BLJR 1428
Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 324
High Courts21 Apr 2011Allowed
Sabhapati Pandey and Umapati Pandey, Satyanarayan Roy and Ramji Roy Vs The State of Bihar
Patna High Court · (2011) 04 PAT CK 0175
Penal Code, 1860 (IPC) — Section 395