High Courts02 Nov 2021Disposed Of
Mantosh Kumar Pandit Vs State Of Bihar
Patna High Court · (2021) 11 PAT CK 0007
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Patna High Court judgments, 2021
1,825 judgments · page 7 of 92
High Courts02 Nov 2021Dismissed
Anita Kumar Vs State Of Bihar
Patna High Court · (2021) 11 PAT CK 0006
High Courts01 Nov 2021Disposed Of
Dinesh Kumar Singh Vs State Of Bihar
Patna High Court · (2021) 11 PAT CK 0016
Constitution Of India, 1950 — Article 226
High Courts01 Nov 2021Disposed Of
Nand Kishor Singh Vs State Of Bihar
Patna High Court · (2021) 11 PAT CK 0015
Constitution Of India, 1950 — Article 226
High Courts01 Nov 2021Disposed Of
Kalo Devi Vs E State Of Bihar
Patna High Court · (2021) 11 PAT CK 0005
High Courts01 Nov 2021Disposed Of
Mustafa Raza Khan Jilani Vs Indian Oil Corporation
Patna High Court · (2021) 11 PAT CK 0004
Constitution of India, 1950 — Article 226
High Courts01 Nov 2021Disposed Of
Bablu Pandey Vs State Of Bihar
Patna High Court · (2021) 11 PAT CK 0003
Constitution of India, 1950 — Article 226Right of Children to Free and Compulsory Education Act, 2009 — Section 18
High Courts01 Nov 2021Allowed
Bala Kant Prasad Singh Vs State Of Bihar
Patna High Court · (2021) 11 PAT CK 0002
Constitution of India, 1950 — Article 14, 16, 226Patna Municipal Corporation Officers and Servants Pension Rules, 1986 — Rule 1, 4, 4(1), 4(2)
High Courts01 Nov 2021Disposed Of
Raj Kumar Gupta Vs State Of Bihar
Patna High Court · (2021) 11 PAT CK 0001
Constitution of India, 1950 — Article 226
High Courts29 Oct 2021Disposed Of
Jahir Mian Vs State Of Bihar
Patna High Court · (2021) 10 PAT CK 0041
Constitution of India, 1950 — Article 215Indian Penal Code, 1860 — Section 34, 272, 273, 279, 290, 427Code Of Criminal Procedure, 1973 — Section 340
High Courts29 Oct 2021Disposed Of
Kiran Kumari Vs State Of Bihar Bihar
Patna High Court · (2021) 10 PAT CK 0039
Constitution of India, 1950 — Article 215Indian Penal Code, 1860 — Section 34, 272, 273, 279, 290, 427Code Of Criminal Procedure, 1973 — Section 340
High Courts29 Oct 2021Allowed
Satya Narayan Mandal Vs State Of Bihar
Patna High Court · (2021) 10 PAT CK 0028
Bihar Targeted Public Distribution System (Control) Order, 2016 — Rule 5, 27(ii)
High Courts29 Oct 2021Allowed
Amit Singh @ Amit Kumar Singh Vs State Of Bihar
Patna High Court · (2021) 10 PAT CK 0027
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(ii)(v)(a), 14A(2)Indian Penal Code, 1860 — Section 34, 147, 148, 149, 307, 323, 324, 341, 354
High Courts29 Oct 2021Allowed
Mithilesh Kumar Vs State Of Bihar
Patna High Court · (2021) 10 PAT CK 0026
Constitution of India, 1950 — Article 226, 311(2)Bihar Government Servant (Classification, Control and Appeal) Rules, 2005 — Rule 17, 18(1), 18(3)Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2)
High Courts28 Oct 2021Allowed
Krishi Educational And Health Seva Sansthan Vs Union Of India
Patna High Court · (2021) 10 PAT CK 0042
Constitution of India, 1950 — Article 243G, 243WBihar Goods and Services Tax Rules, 2017 — Rule 99Central Goods and Services Tax Act, 2017 — Section 61, 74A
High Courts28 Oct 2021Allowed
Samsher Singh Vs State Of Bihar
Patna High Court · (2021) 10 PAT CK 0030
High Courts28 Oct 2021Disposed Of
Birla Corporation Ltd Vs State Of Bihar
Patna High Court · (2021) 10 PAT CK 0029
High Courts27 Oct 2021Disposed Of
Amar Kumar Thakur Vs State Of Bihar
Patna High Court · (2021) 10 PAT CK 0044
High Courts27 Oct 2021Disposed Of
M/S B.A. Constructions Vs Union Of India
Patna High Court · (2021) 10 PAT CK 0043
High Courts27 Oct 2021Disposed Of
Pidilite Industries Limited Vs State Of Bihar
Patna High Court · (2021) 10 PAT CK 0038
Bihar Value Added Tax Act, 2005 — Section 31, 33, 39(4)