High Courts15 Dec 2022Dismissed
Prem Nath Chaubey Vs Shalini Pathak
Patna High Court · (2022) 12 PAT CK 0044
Bihar Consolidation of Holdings and Prevention Act, 1956 — Section 3(1)
COURT ARCHIVE
Patna High Court judgments, 2022
975 judgments · page 3 of 49
High Courts14 Dec 2022Disposed Of
Rajesh Kumar Tiwari Vs State Of Bihar
Patna High Court · (2022) 12 PAT CK 0053
Constitution Of India, 1950 — Article 39ACode of Civil Procedure, 1908 — Section 89
High Courts14 Dec 2022Disposed Of
Rubi Mishra Vs State Of Bihar
Patna High Court · (2022) 12 PAT CK 0052
Constitution Of India, 1950 — Article 39ACode of Civil Procedure, 1908 — Section 89
High Courts14 Dec 2022Disposed Of
Kashish Developers Limited Vs State Of Bihar
Patna High Court · (2022) 12 PAT CK 0051
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts14 Dec 2022Disposed Of
Branch Manager, The New India Assurance Co. Ltd. Vs Rashid Khatoon And Ors
Patna High Court · (2022) 12 PAT CK 0050
High Courts13 Dec 2022Disposed Of
Tapan Kumar Das Vs State Of Bihar
Patna High Court · (2022) 12 PAT CK 0042
Constitution Of India, 1950 — Article 39ACode of Civil Procedure, 1908 — Section 89
High Courts13 Dec 2022Disposed Of
Jitendra Kumar Vs State Of Bihar
Patna High Court · (2022) 12 PAT CK 0041
Constitution Of India, 1950 — Article 226
High Courts13 Dec 2022Disposed Of
M/S Mithila Construction Vs B. N. Mandal University
Patna High Court · (2022) 12 PAT CK 0040
Constitution Of India, 1950 — Article 39ACode of Civil Procedure, 1908 — Section 89
High Courts13 Dec 2022Disposed Of
M/S A And M Communication Vs State Of Bihar
Patna High Court · (2022) 12 PAT CK 0039
Constitution Of India, 1950 — Article 39ACode of Civil Procedure, 1908 — Section 89
High Courts13 Dec 2022Disposed Of
Gautam Jyoti Vs Renu Devi
Patna High Court · (2022) 12 PAT CK 0038
Code Of Criminal Procedure, 1973 — Section 107, 125
High Courts13 Dec 2022Dismissed
Sandeep Kumar Vs Union Of India
Patna High Court · (2022) 12 PAT CK 0037
Railways Act, 1989 — Section 17(2)
High Courts12 Dec 2022Disposed Of
Usha Sharma Vs State Of Bihar
Patna High Court · (2022) 12 PAT CK 0069
Constitution Of India, 1950 — Article 14, 21, 32, 136, 226Indian Penal Code, 1860 — Section 34, 120B, 302Arms Act, 1959 — Section 27
High Courts12 Dec 2022Dismissed
State Of Bihar Vs Akhilesh Kumar Sharma
Patna High Court · (2022) 12 PAT CK 0068
Constitution Of India, 1950 — Article 226Bihar Pension Rules, 1950 — Rule 43(b)
High Courts12 Dec 2022Disposed Of
State Of Bihar Vs Braj Bhushan Sharma
Patna High Court · (2022) 12 PAT CK 0067
Constitution Of India, 1950 — Article 12, 311, 311(2)Government of India Act, 1935 — Section 240(3)
High Courts12 Dec 2022Allowed
Bihar State Food And Civil Supply Corporation Vs Irfan Ahmad Khan
Patna High Court · (2022) 12 PAT CK 0066
High Courts12 Dec 2022Disposed Of
Baidyanath Mishra Vs Gayatri Devi
Patna High Court · (2022) 12 PAT CK 0065
High Courts09 Dec 2022Disposed Of
Nagendra Singh, Vs State Of Bihar
Patna High Court · (2022) 12 PAT CK 0025
Indian Penal Code, 1860 — Section 34, 307, 323, 324, 341, 504
High Courts09 Dec 2022Disposed Of
Ranju Devi @ Manju Devi Vs State Of Bihar
Patna High Court · (2022) 12 PAT CK 0024
Indian Penal Code, 1860 — Section 34, 201, 304B, 328
High Courts09 Dec 2022Disposed Of
Abhijeet Kumar Vs State Of Bihar
Patna High Court · (2022) 12 PAT CK 0023
Indian Penal Code, 1860 — Section 120B, 143, 147, 148, 149, 307, 341, 323, 332, 333, 338, 353, 395, 412, 427, 435, 436,504Arms Act, 1959 — Section 27Prevention of Damage of Public Property Act, 1984 — Section 3, 4
High Courts09 Dec 2022Disposed Of
Nitish Kumar Vs State Of Bihar
Patna High Court · (2022) 12 PAT CK 0022
Indian Penal Code, 1860 — Section 392