High Courts22 Nov 2022Disposed Of
Bishwajeet Kumar Singh Vs State Of Bihar
Patna High Court · (2022) 11 PAT CK 0075
COURT ARCHIVE
Patna High Court judgments, 2022
975 judgments · page 7 of 49
High Courts21 Nov 2022Disposed Of
Abhijit Sharma Vs Life Insurance Corporation Of India
Patna High Court · (2022) 11 PAT CK 0085
Constitution Of India, 1950 — Article 226
High Courts21 Nov 2022Dismissed
Ramesh Lal Vs State Of Bihar
Patna High Court · (2022) 11 PAT CK 0084
High Courts21 Nov 2022Allowed
Kapil Kumar Singh Vs State Of Bihar
Patna High Court · (2022) 11 PAT CK 0083
High Courts21 Nov 2022
S.M. Mansoor Akhtar Vs State Of Bihar
Patna High Court · (2022) 11 PAT CK 0082
Bihar Non Government Secondary School (Taking over of Management and Control) Rules, 1983 — Rule 43(b)
High Courts21 Nov 2022Disposed Of
Asha Kumari Vs State Of Bihar
Patna High Court · (2022) 11 PAT CK 0081
High Courts21 Nov 2022Disposed Of
Mohan Shah Vs State Of Bihar
Patna High Court · (2022) 11 PAT CK 0080
Bihar Pension Rule, 1950 — Rule 27, 43(c)
High Courts18 Nov 2022Disposed Of
Manoj Kumar Vs Patna Nagar Nigam
Patna High Court · (2022) 11 PAT CK 0057
Constitution Of India, 1950 — Article 39ACode of Civil Procedure, 1908 — Section 89
High Courts18 Nov 2022Disposed Of
Prahalad Kumar @ Prahalad Kumar Bhardwaj Vs State Of Bihar
Patna High Court · (2022) 11 PAT CK 0056
Constitution Of India, 1950 — Article 226
High Courts18 Nov 2022Disposed Of
Chandra Kishor Parashar @ Acharya Chandra Kishore Parashar Vs State Of Bihar
Patna High Court · (2022) 11 PAT CK 0055
Constitution Of India, 1950 — Article 226
High Courts18 Nov 2022Disposed Of
Md. Asgar Vs State Of Bihar
Patna High Court · (2022) 11 PAT CK 0054
Constitution Of India, 1950 — Article 226
High Courts18 Nov 2022Disposed Of
M/S Sushila Srikala Vs State Of Bihar
Patna High Court · (2022) 11 PAT CK 0053
Constitution Of India, 1950 — Article 39ACode of Civil Procedure, 1908 — Section 89
High Courts18 Nov 2022Disposed Of
Amrendra Kumar Sinha Vs State Of Bihar
Patna High Court · (2022) 11 PAT CK 0052
Constitution Of India, 1950 — Article 226
High Courts18 Nov 2022Disposed Of
Bidyanand Gupta Vs E State Of Bihar
Patna High Court · (2022) 11 PAT CK 0051
Constitution Of India, 1950 — Article 39ACode of Civil Procedure, 1908 — Section 89
High Courts17 Nov 2022Disposed Of
Deep Jyoti Vs Bihar State Food And Civil Supplies Corporation Ltd.
Patna High Court · (2022) 11 PAT CK 0045
High Courts17 Nov 2022Allowed
Sunil Yadav @ Sunil Kumar Vs State Of Bihar
Patna High Court · (2022) 11 PAT CK 0038
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 437(3)
High Courts17 Nov 2022Allowed
Rahul Sahani @ Rahul Kumar Vs State Of Bihar
Patna High Court · (2022) 11 PAT CK 0037
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 302, 307, 393Code Of Criminal Procedure, 1973 — Section 437(3)
High Courts17 Nov 2022Allowed
Loknath Singh Vs State Of Bihar
Patna High Court · (2022) 11 PAT CK 0036
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 14A(2)Indian Penal Code, 1860 — Section 323, 341, 376, 498A, 504, 506Code Of Criminal Procedure, 1973 — Section 437(3)
High Courts17 Nov 2022Allowed
Saheb Dewan Vs State Of Bihar
Patna High Court · (2022) 11 PAT CK 0035
Indian Penal Code, 1860 — Section 82
High Courts16 Nov 2022Disposed Of
M/S Suraj Kumar Vs Union Of India
Patna High Court · (2022) 11 PAT CK 0048