High Courts13 Dec 2017Dismissed
Subhash Chandra Bhardwaj Vs The State of Bihar
Patna High Court · (2017) 12 PAT CK 0014
COURT ARCHIVE
Patna High Court judgments, 2017
713 judgments · page 2 of 36
High Courts13 Dec 2017Allowed
Ram Sevak Ram Vs State of Bihar and others
Patna High Court · (2017) 12 PAT CK 0013
Indian Penal Code, 1860, Section 420, Section 468, Section 471, Section 467, Section 409, Section 13(c),
High Courts12 Dec 2017Disposed off
Kaneez Fatima, Wife of Late Dr. Md. Afzal Vs The State of Bihar
Patna High Court · (2017) 12 PAT CK 0026
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts12 Dec 2017Allowed
Md. Aftab Alam Vs The State of Bihar
Patna High Court · (2017) 12 PAT CK 0025
High Courts12 Dec 2017Disposed off
Bibi Kahkashan Praween, W/o- Md. Khalid Hussain Vs The State of Bihar
Patna High Court · (2017) 12 PAT CK 0024
High Courts12 Dec 2017Disposed off
Sabindra Prasad, son of Yadu Nandan Prasad Vs The State of Bihar & Ors.
Patna High Court · (2017) 12 PAT CK 0023
High Courts11 Dec 2017Dismissed
Manoj Kumar Pandey Vs State Bank Of India And Ors
Patna High Court · (2018) 2 PLJR 735
High Courts11 Dec 2017Disposed off
Satish Chandra Roy s/o Late Baccha Roy Vs The Central Bank of India
Patna High Court · (2017) 12 PAT CK 0012
High Courts11 Dec 2017Allowed
Ajay Kumar Verma & Anr Vs The State of Bihar & Ors
Patna High Court · (2017) 12 PAT CK 0011
Constitution of India, Article 16 - Dissolution of a District or a Regional CouncilIndustrial Disputes Act, 1947, Section 25 F
High Courts11 Dec 2017Allowed
Sita Ram Mehta Son of late Bhattu Mahto Vs The State of Bihar
Patna High Court · (2017) 12 PAT CK 0010
Code of Criminal Procedure, 1973, Section 144, Section 144 -Constitution of Indian, - Article 226, Article 226 -Bihar Land Mutation Act, 2011, Section 6(12)
High Courts08 Dec 2017Dismissed
Mukund Kumar Jha, Son of Late Kaushlendra Jha Vs Kameshwar Singh Sanskrit University
Patna High Court · (2017) 12 PAT CK 0009
High Courts08 Dec 2017Allowed
Reckitt Benckiser (India) Pvt. Ltd., Vs The State of Bihar
Patna High Court · (2017) 12 PAT CK 0008
Code Of Criminal Procedure, 1973 — Section 82, 83, 482Prohibition Of Food Adulteration Rules, 1955 — Rule 32(1)Prohibition Of Food Adulteration Act, 1954 — Section 2(ix)(j), 2(ix)(k), 10, 16(1)(A), 17, 17(1), 17(2), 20(1)
High Courts06 Dec 2017Disposed off
Sant Lal Sahaney, S/o Ram Sagar Sahaney Vs The State of Bihar
Patna High Court · (2017) 12 PAT CK 0007
High Courts06 Dec 2017Dismissed
Tilamuni Singh Wife of Umesh Singh Vs The State of Bihar
Patna High Court · (2017) 12 PAT CK 0006
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts05 Dec 2017Disposed Of
United India Insurance Co.Ltd Vs Leeham Devi And Ors
Patna High Court · (2018) 2 PLJR -482
Motor Vehicles Act, 1988 — Section 15, 140, 166
High Courts05 Dec 2017Dismissed
Kumar Rishikesh Son of late Mohan Chourdhary Vs The State of Bihar
Patna High Court · (2017) 12 PAT CK 0005
High Courts05 Dec 2017Allowed
Paras Nath Pandey Son of Late Koshori Pandey Vs The State of Bihar
Patna High Court · (2017) 12 PAT CK 0004
High Courts04 Dec 2017Disposed Of
Sarita Rai And Ors Vs Ramayan Singh And Ors
Patna High Court · (2018) 2 PLJR 462
Motor Vehicles Act, 1988 — Section 166Income Tax Rules, 1962 — Rule 2(h)
High Courts04 Dec 2017Allowed
Rajnish Kumar S/o Late Bachchu Prasad Vs Sona Devi W/o Damodar Prasad
Patna High Court · (2017) 12 PAT CK 0003
Code of Civil Procedure, 1908, Order 1Rule 10, Section 151 - Saving of Inherent powers of CourtSpecific Relief Act, 1963, Section 19(b),
High Courts04 Dec 2017Dismissed
Kameshwar Mahto Son of Shri Nand Lal Mahto Vs The State of Bihar
Patna High Court · (2017) 12 PAT CK 0002
Code of Criminal Procedure, 1973, Section 482, Section 173(2), Section 397(3), Section 161(3) - Saving of inherent powers of High Court - Report of po