High Courts10 Aug 2026Dismissed
Md. Obaid Alam @ Obaid Alam @ Md. Owaid Alam Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2496
Cr.P.C.-Section 125
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 945 of 61,517
High Courts10 Aug 2026Allowed
Prabhat Bhushan Shrivastav Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2497
IPC-Sections 188, 269, 270, 271Disaster Management Act, 2005-51(B), 56, 57, Section 60Natural Disaster Management Act
High Courts10 Aug 2026Allowed
Rajesh Ranjan Vs The State Of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 2498
Indian Penal Code-Sections 341, 323, 406, 429, 506 and 504
High Courts10 Aug 2026Allowed
Rajbir Kumar Singh @ Rajbir Singh & Anr. Vs State Of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 2499
Indian Penal Code-Section 498A
High Courts10 Aug 2026Allowed
Sachida Nand Mishra & Ors. Vs State Of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 2500
Indian Penal Code-Section 406
High Courts10 Aug 2026Allowed
Md. Kamal Rahi & Anr. Vs The State Of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 2501
Indian Penal Code-Sections 420, 468, 34, 406, 409Constitution of India-Article 226Code of Criminal Procedure-Section 482, 156(1), 155(2)
High Courts10 Aug 2026Allowed
Smt. Asha Kumari Singh & Ors. Vs The State Of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 2502
Code of Criminal Procedure-Section 482I.P.C-U/s 406/34, 409/34, 420/34
High Courts10 Aug 2026Allowed
Ajay Sharma & Anr. Vs The State of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 2503
Code of Criminal Procedure, 1973-Section 245, 482, 156(1), 155(2)Indian Penal Code-Section 323, 498-A, 498AConstitution of India-Article 226
High Courts10 Aug 2026Dismissed
Ramjee Yadav @ Ramji Singh Vs The State Of Bihar & Ors.
Patna High Court · 2024 INSC 788
Code of Criminal Procedure, 1973-proviso to Section 372, Section 313Indian Penal Code-Section 147, 148, 149, 341, 323, 504, 307, 302, 447, 337, 338, 506, Third Clause of Section 300, 300 Clause “Thirdly”Indian Evidence Act, 1872-Section 60
High Courts10 Aug 2026Allowed
Ashok Singh Vs State Of Bihar
Patna High Court · (2026) 08 PAT CK 2505
Indian Penal Code-Section 302, 302/34, 307Arms Act-Section 27Code of Criminal Procedure, 1973-Section 313, 164
High Courts10 Aug 2026Allowed
Ratan Mahto Vs The State Of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 2507
Protection of Children from Sexual Offences Act-Section 4, 30, 29 and 30, 22, 3, 5, 7 and section 9Indian Penal Code-Section 376/506, 376 and 506, 376Code of Criminal Procedure-Section 313
High Courts10 Aug 2026Allowed
Moti Lal Sah & Anr. Vs The State Of Bihar
Patna High Court · (2026) 08 PAT CK 2511
Indian Penal Code-Sections 302, 201, 34, 302/201Anti Dowry Act-Section 4Code of Criminal Procedure-Section 313, 161
High Courts10 Aug 2026Allowed
Jamindar Ram & Ors. Vs The State of Bihar
Patna High Court · (2026) 08 PAT CK 2513
Indian Penal Code-Section 302, 34, 452, 448, 341, 324Arms Act-Section 27Code of Criminal Procedure-Section 313, 161
High Courts10 Aug 2026Disposed Of
Sachidanand Sharma Vs The State Of Bihar & Ors.
Patna High Court · 2025 INSC 449
MACP Rules, 2010-Rule 22
High Courts10 Aug 2026Allowed
Rajani Kant Mishra Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2525
High Courts10 Aug 2026Disposed Of
Aarush Nadagouda Vs Consortium Of Medical, Engineering And Dental Colleges Of Karnataka (COMEDK) & Ors.
Karnataka High Court · (2026) 08 KAR CK 2183
Constitution of India-Article 226The Karnataka Civil Services (Reservation in Appointments for the Hyderabad-Karnataka Region) Rules, 2013
High Courts10 Aug 2026Disposed Of
G. Ramakrishnudu Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 08 AP CK 2041
Constitution of India-Article 226, 14, 16 and 21CPC-Section 151
High Courts10 Aug 2026Dismissed
Palla Nagaraju Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 08 AP CK 2013
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483, 72(2)Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 20(b)(ii)(C)Constitution of India-Article 21
High Courts10 Aug 2026Dismissed
Syed Zaid As Per Fir Shown As Syed Jaid Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 08 AP CK 2024
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 189(3), 191(2), 191(3), 189(5), 192, 196(1)(a), 197(1)(c), 132, 121(1), 109(1), 61(2), 49 read with 190
High Courts10 Aug 2026Disposed Of
Rekhaben Girishkumar Mohadikar Vs State Of Gujarat & Anr.
Gujarat High Court · (2026) 08 GUJ CK 1681
Criminal Procedure Code, 1973-Section 378, 372, 200, 374, sub-section 372, 378(4), 2(wa)Bharatiya Nagrik Suraksha Sanhita, 2023-Section 419, 413Negotiable Instruments Act, 1881-Section 138, 143