High Courts29 Dec 2022Allowed
Ajay Kumar Chaubey Vs State Of Bihar
Patna High Court · (2022) 12 PAT CK 0084
Bihar Tenancy Acts, 1885 — Section 48D
COURT ARCHIVE
Patna High Court judgments, 2022
975 judgments · page 1 of 49
High Courts23 Dec 2022Disposed Of
Nandji Singh Vs State Of Bihar
Patna High Court · (2022) 12 PAT CK 0085
Constitution Of India, 1950 — Article 226
High Courts23 Dec 2022Dismissed
Ramdev Prasad Yadav @ Ramdev Yadav Vs State Of Bihar
Patna High Court · (2022) 12 PAT CK 0082
Constitution Of India, 1950 — Article 14, 16
High Courts23 Dec 2022Allowed
Radha Devi Jageshwari Memorial Medical College And Hospital Vs National Medical Commission
Patna High Court · (2022) 12 PAT CK 0074
National Medical Commission Act, 2019 — Section 22, 26, 26(1)(a), 26(1)(f), 28, 28(3), 29, 30, 51, 61(2)Indian Medical Council Act, 1956 — Section 10A, 10A(4), 11(2)
High Courts23 Dec 2022Disposed Of
Shankar Kushwaha @ Shankar Kumar Biswas Vs State Of Bihar
Patna High Court · (2022) 12 PAT CK 0073
Indian Penal Code, 1860 — Section 109, 147, 148, 149, 302, 307, 323, 325, 332, 341, 342, 353, 427, 435Code Of Criminal Procedure, 1973 — Section 82, 83
High Courts23 Dec 2022Allowed
Satendra Kumar Singh Vs State Of Bihar
Patna High Court · (2022) 12 PAT CK 0072
Bihar Works Contracts Disputes Arbitration Act, 2008 — Section 13Arbitration and Conciliation Act, 1996 — Section 31(7)(a), 31(7)(b)
High Courts23 Dec 2022
Shambhu Choudhary Vs State Of Bihar
Patna High Court · (2022) 12 PAT CK 0071
Indian Penal Code, 1860 — Section 120A, 120B, 141, 149, 302Code Of Criminal Procedure, 1973 — Section 173, 239, 240, 313, 314, 342Arms Act, 1959 — Section 5, 27
High Courts22 Dec 2022Dismissed
M/S Patliputra Entertainment Private Limited Vs Bihar State Tourism Development Corporation Ltd
Patna High Court · (2022) 12 PAT CK 0083
Constitution Of India, 1950 — Article 14, 19(1)(g), 21, 226, 298
High Courts22 Dec 2022Allowed
Niraj Yadav Vs State Of Bihar
Patna High Court · (2022) 12 PAT CK 0081
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(1)(v), 14A(2)Indian Penal Code, 1860 — Section 1147, 148, 149, 307, 323, 341, 504Code Of Criminal Procedure, 1973 — Section 437(3)
High Courts22 Dec 2022Allowed
Manohar Kumar Verma Vs State Of Bihar
Patna High Court · (2022) 12 PAT CK 0080
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 182, 379, 408, 409, 428
High Courts22 Dec 2022Dismissed
Amit Kumar Vs State Of Bihar
Patna High Court · (2022) 12 PAT CK 0078
Negotiable Instruments Act, 1881 — Section 138, 141Indian Penal Code, 1860 — Section 406
High Courts22 Dec 2022Allowed
Randheer Rai Vs State Of Bihar
Patna High Court · (2022) 12 PAT CK 0077
Indian Penal Code, 1860 — Section 375, 376Code Of Criminal Procedure, 1973 — Section 164, 374(2)Prevention of Children from Sexual Offences Act, 2012 — Section 4, 8, 29
High Courts22 Dec 2022Allowed
Mumukshu Kumar Choudhary Vs Bijendra Kumar
Patna High Court · (2022) 12 PAT CK 0076
High Courts22 Dec 2022Dismissed
Rakesh Ranjan Vs State Of Bihar
Patna High Court · (2022) 12 PAT CK 0075
Constitution Of India, 1950 — Article 166, 309
High Courts21 Dec 2022Allowed
Chanda Singh Vs Indian Oil Corporation Limited
Patna High Court · (2022) 12 PAT CK 0090
High Courts21 Dec 2022Allowed
Chandra Deo Singh Vs Union Of India
Patna High Court · (2022) 12 PAT CK 0089
Central Civil Services (Conduct) Rules, 1964 &mdahs; Rule 3(I)(ii), 3(i)(iii)Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 27Administrative Tribunals Act, 1985 — Section 19
High Courts21 Dec 2022Dismissed
Niranjan Kumar Vs State Of Bihar
Patna High Court · (2022) 12 PAT CK 0088
Indian Penal Code, 1860 — Section 34, 304BDowry Prohibition Act, 1961 — Section 3, 4
High Courts21 Dec 2022Allowed
Sanjeev Kumar @ Sanjeev Rai Vs State Of Bihar
Patna High Court · (2022) 12 PAT CK 0087
Constitution Of India, 1950 — Article 226Bihar Control of Crimes Act, 1981 — Section 2(d), 2(d)(i), 3, 3(3)Arms Act, 1959 — Section 25, 26, 27, 28, 29
High Courts21 Dec 2022Dismissed
Manoj Kumar Ladha @ Manoj Ladha Vs Central Bureau Of Investigation
Patna High Court · (2022) 12 PAT CK 0086
Prevention Of Corruption Act, 1988 — Section 7, 8Indian Penal Code, 1860 — Section 120BCode Of Criminal Procedure, 1973 — Section 41A, 41A(3), 173(8)