High Courts10 Oct 2018Disposed off
M/s. Mehrotra Engineering Works Private Limited @APPELLANT@Hash North Bihar Power Distribution Company Limited
Patna High Court · (2018) 10 PAT CK 0023
Electricity Act, 2003 — Section 42(5)
COURT ARCHIVE
Patna High Court judgments, 2018
1,105 judgments · page 9 of 56
High Courts09 Oct 2018Disposed off
Jai Chandra Jha @APPELLANT@Hash State of Bihar
Patna High Court · (2018) 10 PAT CK 0022
Bihar State Universities Act, 1976 — Section 35
High Courts09 Oct 2018Allowed
Prabhat Kumar @APPELLANT@Hash State of Bihar
Patna High Court · (2018) 10 PAT CK 0021
High Courts09 Oct 2018Disposed off
Shiv Prakash Rai @APPELLANT@Hash State of Bihar
Patna High Court · (2018) 10 PAT CK 0019
Bihar School Examination Board Act, 1952 — Section 4, 4(4)
High Courts09 Oct 2018Allowed
Bhimal Ram, Vimal Ram @APPELLANT@Hash State Of Bihar
Patna High Court · (2018) 10 PAT CK 0018
Indian Penal Code, 1860 — Section 34, 302Arms Act, 1959 — Section 27
High Courts09 Oct 2018Dismissed
Kishori Choudhry @APPELLANT@Hash State of Bihar
Patna High Court · (2018) 10 PAT CK 0017
Constitution of India, 1950 — Article 226
High Courts09 Oct 2018Dismissed
Bihar Rajya Kishan Sabha @APPELLANT@Hash State of Bihar
Patna High Court · (2018) 10 PAT CK 0016
High Courts09 Oct 2018Allowed
Sunil Singh @APPELLANT@Hash State Of Bihar
Patna High Court · (2018) 10 PAT CK 0015
Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 323, 324, 325Arms Act, 1959 — Section 25(1B)A, 27, 35Code Of Criminal Procedure, 1973 — Section 313
High Courts08 Oct 2018Allowed
Sanjay Kumar And Ors Vs State Of Bihar And Ors
Patna High Court · (2019) 2 PLJR 1027
Bihar Land Reforms (Fixation Of Ceiling Area And Acquisition Of Surplus Land) Act, 1961 — Section 5, 5(1)(iii), 15(1), 45(B)Bihar Land Tribunal Act, 2009 — Section 15
High Courts08 Oct 2018Allowed
Krishna Kant Sinha @APPELLANT@Hash State of Bihar
Patna High Court · (2019 ) 1 PLJR 331
Constitution of India, 1950 — Article 19(1), 19(1)(f), 19(5), 21, 31(1), 300A
High Courts08 Oct 2018Dismissed
Ram Prasad Saha @APPELLANT@Hash State Bank of India
Patna High Court · (2018) 10 PAT CK 0013
Central Civil Services (Pension) Rules, 1972 — Rule 7, 8Constitution of India, 1950 — Article 14, 226, 227
High Courts06 Oct 2018Dismissed
State Of Bihar Through The Principal Secretary And Ors Vs Naveen Prasad Singh And Ors
Patna High Court · (2019) 1 PLJR 43
High Courts06 Oct 2018Dismissed
Apollo Nursing Training School Vs State Of Bihar Through The Principal Secretary And Ors
Patna High Court · (2019) 1 PLJR 13
Nurses Training Recognition, Affiliation And Conduct Of Examination Of School Of Nursing Rules, 1997 — Rule 4, 4(II)
High Courts06 Oct 2018Dismissed
Tejashwi Prasad Yadav @APPELLANT@Hash State of Bihar
Patna High Court · (2018) 10 PAT CK 0012
House (Salary and Allowances) Rules, 2006 — Rule 3, 3(ka)Bihar Government Servant Allotment (Administrative Pool) Rules, 1996 — Rule 10, 11Constitution of India, 1950 — Article 226
High Courts06 Oct 2018Dismissed
Hem Nath Ojha @APPELLANT@Hash State of Bihar
Patna High Court · (2018) 10 PAT CK 0011
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 323, 341, 504
High Courts05 Oct 2018Allowed
Sudha Devi And Ors Vs State Of Bihar And Ors
Patna High Court · (2019) 1 PLJR 35
High Courts05 Oct 2018Dismissed
Broad Son Commodities Pvt. Ltd @APPELLANT@Hash State of Bihar
Patna High Court · (2018) 10 PAT CK 0007
Indian Penal Code, 1860 — Section 34, 120B, 378, 379, 406, 420, 467, 468, 471Mines and Minerals (Development and Regulation) Act, 1951 — Section 21, 22, 23ACode Of Criminal Procedure, 1973 — Section 4(2), 5, 149, 152, 173(8)
High Courts04 Oct 2018Disposed Of
Md. Shamimul Haque Vs State Of Bihar And Ors
Patna High Court · (2019) 1 PLJR 71
Waqf Act, 1995 — Section 52
High Courts04 Oct 2018Allowed
Ramdeo Sah And Ors Vs State Of Bihar And Ors
Patna High Court · (2019 ) 1 PLJR 158
Indian Penal Code, 1860 — Section 147, 148, 149, 302Arms Act, 1959 — Section 27Code Of Criminal Procedure, 1973 — Section 161, 313
High Courts04 Oct 2018Allowed
Girindra Nath Mishra @APPELLANT@Hash State Of Bihar & Ors
Patna High Court · (2018) 10 PAT CK 0010
Code Of Criminal Procedure, 1973 — Section 156(3), 482Indian Penal Code, 1860 — Section 34, 120B, 420, 467, 468, 471, 472