High Courts15 May 2019Allowed
Baiju Kumar Vs State Of Bihar Through Secretary And Ors
Patna High Court · (2019) 05 PAT CK 0045
COURT ARCHIVE
Patna High Court judgments, 2019
1,524 judgments · page 64 of 77
High Courts15 May 2019Allowed
S.R. Construction Vs State Of Bihar Through Secretary And Ors
Patna High Court · (2019) 05 PAT CK 0044
High Courts15 May 2019Allowed
Sunil Kumar Chaudhary Vs State Of Bihar Through Secretary And Ors
Patna High Court · (2019) 05 PAT CK 0043
High Courts15 May 2019Allowed
Vinay Kumar Singh Vs State Of Bihar And Ors And Ors
Patna High Court · (2019) 05 PAT CK 0042
High Courts15 May 2019Allowed
Vandana And Ors Vs Indian Oil Corporation Through Its Chairman And Ors
Patna High Court · (2019) 05 PAT CK 0009
High Courts15 May 2019Allowed
Akhilesh Kumar Sah Vs State Of Bihar And Ors
Patna High Court · (2019) 05 PAT CK 0008
High Courts14 May 2019Disposed Of
Shailesh Kumar Vs State Of Bihar And Ors
Patna High Court · (2019) 3 PLJR 472
Bihar Public Land Encroachment Act, 1956 — Section 3Constitution Of India, 1950 — Article 226
High Courts14 May 2019Allowed
Baidyanath Mishra Retired Ias Vs State Of Bihar Through The Secretary
Patna High Court · (2019) 05 PAT CK 0055
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 63, 155(2), 156(1), 205, 305, 482Indian Penal Code, 1860 — Section 120B, 403, 409, 413, 420, 421, 437, 467, 471
High Courts14 May 2019Allowed
Anuradha Gupta Vs State Of Bihar And Anr
Patna High Court · (2019) 2 PLJR 946
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 120B, 307, 326, 467, 468, 471
High Courts14 May 2019Disposed Of
Sachindra Mishra @ Sachindra Kumar Mishra Vs State Of Bihar And Anr
Patna High Court · (2019) 05 PAT CK 0034
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 120(B), 420, 467, 468Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482
High Courts14 May 2019Partly Allowed
Mukesh Sahani S/O Jailal Sahani Vs State Of Bihar
Patna High Court · (2019) 05 PAT CK 0028
Indian Penal Code, 1860 — Section 323, 354(B), 366A, 448, 457Protection Of Children From Sexual Offences (POCSO) Act, 2012 — Section 8Code Of Criminal Procedure, 1973 — Section 161, 313
High Courts14 May 2019Allowed
Bhuna Singh And Anr Vs State Of Bihar And Anr
Patna High Court · (2019) 05 PAT CK 0021
Indian Penal Code, 1860 — Section 34, 120B, 149, 302, 307, 324, 452Arms Act, 1959 — Section 27, 27(i)Code Of Criminal Procedure, 1973 — Section 144, 161, 313
High Courts14 May 2019Allowed
General Manager, Uco Bank And Ors Vs Md. Mukhatar Ali And Anr
Patna High Court · (2019) 05 PAT CK 0010
Employees' Pension Regulations, 1995 — Regulation 29(4)Central Civil Services (Pension) Rules, 1972 — Rule 48A
High Courts14 May 2019Allowed
Shilpi Singh Vs State Of Bihar, Through The Chief Secretary And Ors
Patna High Court · (2019) 05 PAT CK 0006
High Courts13 May 2019Dismissed
Ashish Ranjan Vs Union Of India Through The Secretary And Ors
Patna High Court · (2019) 05 PAT CK 0070
High Courts13 May 2019Disposed Of
Krishna Prasad Vs State Of Bihar Through The Principal Secretary And Ors
Patna High Court · (2019) 05 PAT CK 0062
High Courts13 May 2019Allowed
Pashupati Kumar @ Pashupati Kumar Paras Vs State Of Bihar And Anr
Patna High Court · (2019) 05 PAT CK 0054
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 2(d), 144, 155(2), 156(1), 173(2), 190, 195, 195(1), 195(1)(a), 195(1)(a)(iii), 482Indian Penal Code, 1860 — Section 171(G), 171(H), 172, 173, 174, 175, 176, 177, 178, 179, 180, 181, 182, 183, 184, 185, 186, 187, 188, 193, 194, 195, 196, 199, 200, 205, 206, 207, 208, 209, 210, 211, 463, 471, 475, 476
High Courts13 May 2019Allowed
Lalan Sah And Ors Vs State Of Bihar And Ors
Patna High Court · (2019) 05 PAT CK 0015
Indian Penal Code, 1860 — Section 34, 302, 307Code Of Criminal Procedure, 1973 — Section 161, 313
High Courts13 May 2019Allowed
Kamladitya Construction Pvt. Ltd. Vs State Of Bihar Through Principal Secretary And Ors
Patna High Court · (2019) 05 PAT CK 0002
Constitution Of India, 1950 — Article 245, 246, 246(1), 246(2), 246(3), 254, 254(2)Arbitration And Conciliation Act, 1996 — Section 2(d), 2(4), 2(5), 11, 11(6), 40(1), 41, 43, 85Bihar Public Works Contracts Arbitration Tribunal Act, 2008 — Section 2(e), 2(k), 8, 9, 10, 11, 12, 13, 14, 21, 22
High Courts10 May 2019Allowed
Md. Zakaullah Vs State Of Bihar And Anr
Patna High Court · (2019) 05 PAT CK 0053
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 482Railway Act, 1989 — Section 143