High Courts29 Nov 2022Dismissed
Ram Vinoy Singh @ Ram Vinay Singh Vs Chief General Manager, State Bank Of India
Patna High Court · (2022) 11 PAT CK 0095
COURT ARCHIVE
Patna High Court judgments, 2022
975 judgments · page 6 of 49
High Courts29 Nov 2022Disposed Of
Sujit Kumar Vs State Of Bihar
Patna High Court · (2022) 11 PAT CK 0094
High Courts29 Nov 2022Dismissed
Md. Fakhre Alam Vs Noor Alami
Patna High Court · (2022) 11 PAT CK 0093
High Courts24 Nov 2022Disposed Of
Systematic And Advance Construction Private Limited Vs State Of Bihar
Patna High Court · (2022) 11 PAT CK 0086
Constitution Of India, 1950 — Article 39ACode of Civil Procedure, 1908 — Section 89
High Courts24 Nov 2022Disposed Of
Durgawati Devi Vs State Of Bihar
Patna High Court · (2022) 11 PAT CK 0069
Constitution Of India, 1950 — Article 226
High Courts24 Nov 2022Disposed Of
Sudhir Kumar Vs State Of Bihar
Patna High Court · (2022) 11 PAT CK 0068
Constitution Of India, 1950 — Article 39ACode of Civil Procedure, 1908 — Section 89
High Courts24 Nov 2022Disposed Of
Alok Kumar Vs State Of Bihar
Patna High Court · (2022) 11 PAT CK 0067
Constitution Of India, 1950 — Article 226
High Courts24 Nov 2022Allowed
Mahesh Manjhi Vs Pama Devi
Patna High Court · (2022) 11 PAT CK 0066
Limitation Act, 1963 — Article 123Code of Civil Procedure, 1908 — Section 141, Order 5 Rule 1, Order 8 Rule 1, Order 17 Rule 2, Order 17 Rule 3, Order 17 Rule 3(b), Order 9 Rule 6(1)(a), Order 9 Rule 6(a), Order 8 Rule 10, Order 9 Rule 11, Order 9 Rule 13
High Courts24 Nov 2022Partly Allowed
Varun @ Varun Kumar Arya Vs State Of Bihar
Patna High Court · (2022) 11 PAT CK 0065
Indian Penal Code, 1860 — Section 34, 406, 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts23 Nov 2022Disposed Of
M/S New Nalanda Tubewell Boring And Engineering Works Vs State Of Bihar
Patna High Court · (2022) 11 PAT CK 0087
Constitution Of India, 1950 — Article 39ACode of Civil Procedure, 1908 — Section 89
High Courts23 Nov 2022Allowed
Ramu Ray Vs State Of Bihar
Patna High Court · (2022) 11 PAT CK 0074
Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 437(3)
High Courts23 Nov 2022Allowed
Chandan Kumar Vs State Of Bihar
Patna High Court · (2022) 11 PAT CK 0073
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 437(3)
High Courts23 Nov 2022Disposed Of
Hare Krishna Yadav Vs State Of Bihar
Patna High Court · (2022) 11 PAT CK 0072
Constitution Of India, 1950 — Article 226
High Courts23 Nov 2022Disposed Of
Ramchandra Pathak Vs State Of Bihar
Patna High Court · (2022) 11 PAT CK 0071
High Courts23 Nov 2022Disposed Of
M/S Diamond Textiles Vs State Of Bihar
Patna High Court · (2022) 11 PAT CK 0070
High Courts22 Nov 2022Disposed Of
Binod Sah Vs State Of Bihar
Patna High Court · (2022) 11 PAT CK 0088
Constitution Of India, 1950 — Article 39ACode of Civil Procedure, 1908 — Section 89
High Courts22 Nov 2022Disposed Of
Gurucharan Chaudhary Vs State Of Bihar
Patna High Court · (2022) 11 PAT CK 0079
Constitution Of India, 1950 — Article 226
High Courts22 Nov 2022Disposed Of
Baijnath Prasad Vs State Of Bihar
Patna High Court · (2022) 11 PAT CK 0078
Constitution Of India, 1950 — Article 226
High Courts22 Nov 2022Disposed Of
Dinesh Kumar Vs State Of Bihar
Patna High Court · (2022) 11 PAT CK 0077
Constitution Of India, 1950 — Article 226
High Courts22 Nov 2022Disposed Of
Mananjay Kumar Singh Vs State Of Bihar
Patna High Court · (2022) 11 PAT CK 0076
Security Interest (Enforcement) Rules, 2002 — Rule 6(2), 8, 8(6)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(4)