High Courts28 Sept 2021Allowed
Anrudh Das Vs State Of Bihar
Patna High Court · (2021) 09 PAT CK 0075
Indian Penal Code, 1860 — Section 34, 201, 302, 304B, 498ACode Of Criminal Procedure, 1973 — Section 173Evidence Act, 1872 — Section 113B
COURT ARCHIVE
Patna High Court judgments, 2021
1,825 judgments · page 10 of 92
High Courts27 Sept 2021Allowed
Satranjan Patel Vs State Of Bihar
Patna High Court · (2021) 09 PAT CK 0086
Indian Penal Code, 1860 — Section 34, 323, 341, 342, 379, 387, 504, 506Code Of Criminal Procedure, 1973 — Section 438(2)Scheduled Castes and Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(va), 18
High Courts27 Sept 2021Disposed Of
Ashok Kumar Singh Vs State Of Bihar
Patna High Court · (2021) 09 PAT CK 0085
Constitution Of India, 1950 — Article 226
High Courts27 Sept 2021Disposed Of
Prakash Chaudhary Vs D.R.M. Eastern Railway
Patna High Court · (2021) 09 PAT CK 0084
Constitution Of India, 1950 — Article 226
High Courts27 Sept 2021Allowed
Raushan Kumar @ Raushan Chaudhary Vs State Of Bihar
Patna High Court · (2021) 09 PAT CK 0083
Indian Penal Code, 1860 — Section 147, 148, 149, 302, 341, 342Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts24 Sept 2021Disposed Of
Md.Afroj @ Md. Afroj Alam Vs State Of Bihar
Patna High Court · (2021) 09 PAT CK 0087
Indian Penal Code, 1860 — Section 34, 323, 324, 325, 341, 342, 504, 506Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts24 Sept 2021Allowed
Indradeo Prasad @ Inardeo Prasad @ Inardeo Kushwaha Vs State Of Bihar
Patna High Court · (2021) 09 PAT CK 0063
Indian Penal Code, 1860 — Section 34, 201, 304BEvidence Act, 1872 — Section 113B
High Courts24 Sept 2021Dismissed
Awadh Kishor Roy Vs State Of Bihar
Patna High Court · (2021) 09 PAT CK 0062
Constitution of India, 1950 — Article 242Q(2)Bihar Municipal Act, 2007 — Section 2(74), 3, 3(1), 4, 5, 6, 8Bihar Panchayat Raj Act, 2006 — Section 11, 11(1)
High Courts23 Sept 2021Disposed Of
Nabi Ishrat Security Agency Vs Union Of India
Patna High Court · (2021) 09 PAT CK 0093
High Courts23 Sept 2021Allowed
Sidheshwar Rai Vs State Of Bihar
Patna High Court · (2021) 09 PAT CK 0089
High Courts23 Sept 2021Dismissed
Sharda Rai Vs State Of Bihar
Patna High Court · (2021) 09 PAT CK 0088
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 363
High Courts23 Sept 2021Allowed
Espan Infrastructure(I) Limited Vs State Of Bihar
Patna High Court · (2021) 09 PAT CK 0061
Indian Penal Code, 1860 — Section 420, 467, 468, 471
High Courts22 Sept 2021Disposed Of
M/S DMG Consulting Pvt. Ltd Vs State Of Bihar
Patna High Court · (2021) 09 PAT CK 0094
Arbitration And Conciliation Act, 1996 — Section 11(6)
High Courts22 Sept 2021Dismissed
M/S Gauri Shankar Indane Service Vs Indian Oil Corporation Ltd
Patna High Court · (2021) 09 PAT CK 0090
High Courts21 Sept 2021Allowed
Lal Bahadur Chauhan @ Lal Bahadur Mahto Vs State Of Bihar
Patna High Court · (2021) 09 PAT CK 0091
Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 341, 354, 504, 506, 509Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(v), 14A(2)
High Courts20 Sept 2021Allowed
Shiva Poly Tubes Pvt. Ltd Vs State Of Bihar
Patna High Court · (2021) 09 PAT CK 0060
Indian Penal Code, 1860 — Section 120B, 193, 194, 195, 196, 199, 200, 205, 211, 228, 409, 420, 499, 504Copy Right Act, 1957 — Section 63, 65, 68, 68ACode Of Criminal Procedure, 1973 — Section 195, 195(1)(b), 340
High Courts17 Sept 2021Dismissed
Sunil Kumar Singh Vs State Of Bihar
Patna High Court · (2021) 09 PAT CK 0059
Constitution of India, 1950 — Article 14, 16, 309Bihar Water Resources Department Subordinate Engineering (Civil) Cadre Recruitment Rules, 2015 — Rule 10Bihar Water Resources Department Subordinate Engineering (Civil) Cadre Recruitment (Amendment) Rules, 2017 — Rule 4
High Courts16 Sept 2021Dismissed
Union Of India Vs Virendra Kumar Singh
Patna High Court · (2021) 09 PAT CK 0058
Constitution of India, 1950 — Article 19(1)(f), 19(5), 31(1), 32, 148(5), 300A, 309Government of India Act, 1935 — Section 241(2)(b)Central Civil Services (Classification, Control and Appeal) Rules, 1965 &mdash Rule 14
High Courts15 Sept 2021Dismissed
Sonu Kumar Vs State Of Bihar
Patna High Court · (2021) 09 PAT CK 0073
Indian Penal Code, 1860 — Section 34, 302Protection of Children from Sexual Offences Act, 2012 — Section 8, 12
High Courts15 Sept 2021Allowed
Soni Devi Vs State Of Bihar
Patna High Court · (2021) 09 PAT CK 0072
Indian Penal Code, 1860 — Section 34, 201, 302Code Of Criminal Procedure, 1973 — Section 161(3), 173(2), 207, 313Evidence Act, 1872 — Section 24, 25