High Courts04 Dec 2017Disposed off
The State Of Bihar Through The Principal Secretary Cum Vs M/s Remkey Infrastructure Ltd.
Patna High Court · (2017) 12 PAT CK 0001
COURT ARCHIVE
Patna High Court judgments, 2017
713 judgments · page 3 of 36
High Courts01 Dec 2017Disposed Of
Raj Bansh Singh Vs Bihar State Scheduled Caste Cooperative Development Corporation Ltd And Ors
Patna High Court · (2018) 2 PLJR 481
Constitution Of India, 1950 — Article 12, 226
High Courts30 Nov 2017Disposed Of
Shiv Narayan Singh Vs State Of Bihar And Ors
Patna High Court · (2018) 2 PLJR 442
High Courts30 Nov 2017Dismissed
Ajay Kumar Vs Union Of India And Ors
Patna High Court · (2018) 2 PLJR 469
All India Services Act, 1951 — Section 3(1)Indian Administrative Service (Cadre) Rules, 1954 — Rule 4, 4(2)
High Courts30 Nov 2017Dismissed
Ajay Kumar Vs The Union of India
Patna High Court · (2017) 11 PAT CK 0052
Constitution of India, Article 226, Article 226, Article 227, Article 227 -All India Service Act, 1951, Section 3(1) -Administrati
High Courts30 Nov 2017Disposed off
Nitish Kumar Singh Son of Late Jay Prakash Narayan Singh Vs The State of Bihar
Patna High Court · (2017) 11 PAT CK 0051
High Courts30 Nov 2017Dismissed
Nandu Prasad, Son of Late Fakira Sao Vs The State of Bihar
Patna High Court · (2017) 11 PAT CK 0050
High Courts30 Nov 2017Allowed
Shiv Nandan Prasad, S/o Late Ram Lal Prasad Vs The State of Bihar
Patna High Court · (2017) 11 PAT CK 0026
High Courts30 Nov 2017Dismissed
Raj Narayan Rai, Son of Gaya Rai Vs The State of Bihar
Patna High Court · (2017) 11 PAT CK 0025
High Courts29 Nov 2017Allowed
SUMIT KUMAR @ SUMIT KUMAR MANDAL Vs THE STATE OF BIHAR
Patna High Court · (2017) 11 PAT CK 0049
Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,
High Courts29 Nov 2017Dismissed
Abdul Ahad Son of Abdul Hafeez Vs The State of Bihar
Patna High Court · (2017) 11 PAT CK 0048
Indian Penal Code, 1860, Section 34, Section 379, Section 323, Section 506, Section 504, Section 341 - Acts d
High Courts28 Nov 2017Allowed
Bateshwar Upadhyay Vs Geeta Devi And Ors
Patna High Court · (2018) 2 PLJR 485
Code Of Civil Procedure, 1908 — Order 41 Rule 23, Order 41 Rule 24
High Courts28 Nov 2017Allowed
State Of Bihar And Ors Vs Harijan Vikash Kendra
Patna High Court · (2018) 2 PLJR 794
High Courts28 Nov 2017Disposed Of
Shaila Devi Vs State Of Bihar And Ors
Patna High Court · (2018) 2 PLJR 104
High Courts28 Nov 2017Disposed off
Ranjeet Kumar, S/O Late Mahendra Prasad Vs The State of Bihar
Patna High Court · (2017) 11 PAT CK 0047
High Courts28 Nov 2017Allowed
Wakil Miyan Son of Late Rohan Miyan Vs The State of Bihar
Patna High Court · (2017) 11 PAT CK 0046
Indian Penal Code, 1860, Section 447, Section 447, Section 323, Section 342 - Punishment for criminal trespass - Punishment for criminal trespass - Pu
High Courts27 Nov 2017Allowed
Radha Flour Mill And Ors Vs State Of Bihar And Ors
Patna High Court · (2018) 2 PLJR 558
Electricity Act, 2013 — Section 56, 78ACustoms Act, 1967 — Section 25
High Courts27 Nov 2017Allowed
Dhirendra Prasad Sah @ Dhirendra Sah Vs State Of Bihar And Ors
Patna High Court · (2018) 2 PLJR 326
Constitution Of India, 1950 — Article 14
High Courts27 Nov 2017
Chandrika Sah, Son of Late Mukha Sah Vs The State of Bihar
Patna High Court · (2017) 11 PAT CK 0045
Code of Criminal Procedure, 1973, Section 145, Section 146(1), Section 145(5) - Procedure where dispute concerning land or water is likely to cause breach of peace - Power
High Courts27 Nov 2017Allowed
Ajay Kumar @ Laddu @ Laddu Mallik @ Ajay Kumar Mallik Vs The State of Bihar
Patna High Court · (2017) 11 PAT CK 0044
Indian Penal Code, 1860, Section 498A, Section 498A, Section 323, Section 504, Section 341 - Husband or relative of husband of