High Courts27 Oct 2021Allowed
Aditya Kumar @ Aditya Dev Vs State Of Bihar
Patna High Court · (2021) 10 PAT CK 0037
Juvenile Justice (Care & Protection of Children)Act, 2015 — Section 2(33), 12, 101(5)
COURT ARCHIVE
Patna High Court judgments, 2021
1,825 judgments · page 8 of 92
High Courts27 Oct 2021Allowed
Sharma Mahto Vs State Of Bihar
Patna High Court · (2021) 10 PAT CK 0036
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 311
High Courts27 Oct 2021Dismissed
Balmiki Prasad Vs State Of Bihar
Patna High Court · (2021) 10 PAT CK 0035
Constitution of India, 1950 — Article 226Right to Fair Compensation and Transparency in Land Acquisition/Rehabilitation and Resettlement Act, 2013 — Section 11, 19, 23Land Acquisition Act, 1894 — Section 4
High Courts27 Oct 2021Disposed Of
M/S KPC Projects Limited Vs State Of Bihar
Patna High Court · (2021) 10 PAT CK 0034
High Courts27 Oct 2021Disposed Of
M/S OIX Govtech Private Limited Vs Bihar State Industrial Development Corporation Limited
Patna High Court · (2021) 10 PAT CK 0033
High Courts27 Oct 2021Disposed Of
M/S Ghanshyam Lal Vs State Of Bihar
Patna High Court · (2021) 10 PAT CK 0032
High Courts26 Oct 2021Allowed
Mantu Kumar Singh Vs State Of Bihar
Patna High Court · (2021) 10 PAT CK 0024
Bihar Home Guards Rules, 1953 — Rule 5, 5(4), 5(6), 5(7)Bihar Home Guards Service Rules, 2005 — Rule 5(iii)
High Courts25 Oct 2021Allowed
Surendra Mahto Vs State Of Bihar
Patna High Court · (2021) 10 PAT CK 0025
Constitution of India, 1950 — Article 72, 161, 226Indian Penal Code, 1860 — Section 34, 45, 53, 55, 302, 376Indian Penal Code, 1860 — Section 366, 432, 432(1)
High Courts25 Oct 2021Allowed
Birendra Kumar Vs State Of Bihar
Patna High Court · (2021) 10 PAT CK 0023
Constitution of India, 1950 — Article 226Bihar Government Servant (Classification, Control and Appeal) Rules, 2005 — Rule 18(1)Prevention of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)
High Courts21 Oct 2021Allowed
Star Build Max Pvt. Limited Vs State Of Bihar
Patna High Court · (2021) 10 PAT CK 0022
Bihar Contractors Registration Rules, 2007 — Rule 11(A)(ii)
High Courts08 Oct 2021Dismissed
Rajive Nandan Mourya Vs State Of Bihar Bihar
Patna High Court · (2021) 10 PAT CK 0019
Constitution Of India, 1950 — Article 226, 227Bihar Government Servants (Classification, Control & Appeal) Rules, 2005 — Rule 17Indian Penal Code, 1860 — Section 420, 467, 468, 471
High Courts08 Oct 2021Dismissed
Anil Kumar Singh Vs South Bihar Power Distribution Co. Ltd
Patna High Court · (2021) 10 PAT CK 0009
Bihar Government Servants (Classification, Control and Appeal) Rules, 2005 — Rule 16, 17
High Courts08 Oct 2021Disposed Of
G. V. Mall Owners Association Vs State Of Bihar
Patna High Court · (2021) 10 PAT CK 0008
Constitution of India, 1950 — Article 226Electricity Act, 2003 — Section 42, 42(5), 47, 181(r), 181(s)
High Courts08 Oct 2021Dismissed
Saroj Kumar @ Saroj Thakur Vs State Of Bihar
Patna High Court · (2021) 10 PAT CK 0007
Constitution of India, 1950 — Article 14, 21, 226Indian Penal Code, 1860 — Section 365Code Of Criminal Procedure, 1973 — Section 2(h), 173, 173(2)
High Courts08 Oct 2021
Dr. Raj Kumar Mazumdar Vs State Of Bihar
Patna High Court · (2021) 10 PAT CK 0006
Constitution of India, 1950 — Article 16(4A), 16(4B), 226Bihar State Universities Act, 1976 — Section 2(m), 2(am), 2(o), 2(r), 2(s), 2(v), 7, 9(7)(i), 10(14), 14, 14(1), 14(3), 26, 26(5)(i)(a), 26(5)(i)(b), 57, 57A, 57B, 62, 64(a), 67, 67(a)Bihar State Universities (Amendment and Validation) Act, 2012 — Section 2
High Courts05 Oct 2021Disposed Of
Seema Patel Vs State Of Bihar
Patna High Court · (2021) 10 PAT CK 0021
Constitution Of India, 1950 — Article 226
High Courts05 Oct 2021Disposed Of
Bihari Rai Vs State Of Bihar
Patna High Court · (2021) 10 PAT CK 0018
Indian Penal Code, 1860 — Section 34, 307, 323, 374, 379Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts05 Oct 2021Disposed Of
Farhan Wasi Alam @ Farhan Wasi Ahmad Vs State Of Bihar
Patna High Court · (2021) 10 PAT CK 0017
Indian Penal Code, 1860 — Section 498ACode Of Criminal Procedure, 1973 — Section 438(2)
High Courts05 Oct 2021Disposed Of
Dharam Deepak Vishwash Vs State Of Bihar
Patna High Court · (2021) 10 PAT CK 0016
Constitution of India, 1950 — Article 226
High Courts05 Oct 2021Allowed
Manas Mohan Jha Vs State Of Bihar
Patna High Court · (2021) 10 PAT CK 0015
Indian Penal Code, 1860 — Section 34, 323, 324, 341, 379, 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)