High Courts25 Apr 2023Dismissed
Chitranjan Kumar Singh Vs Asha Singh
Patna High Court · (2023) 04 PAT CK 0075
Constitution Of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 8 Rule 1, Order 22 Rule 4, Order 22 Rule 4(2)
COURT ARCHIVE
Patna High Court judgments, 2023
929 judgments · page 32 of 47
High Courts24 Apr 2023Disposed Of
Pradeep Pal Vs State Of Bihar
Patna High Court · (2023) 04 PAT CK 0091
Constitution Of India, 1950 — Article 226Bihar Goods and Services Tax Act, 2017 — Section 129, 129(a), 129(b), 129(c)Central Goods and Services Tax Act, 2017 — Section 129, 129(a), 129(b), 129(c)
High Courts24 Apr 2023Disposed Of
Most. Mohini Devi, Vs Vice Chancellor,
Patna High Court · (2023) 04 PAT CK 0090
High Courts24 Apr 2023Allowed
Lallan Kishor Arohi Vs State Of Bihar
Patna High Court · (2023) 04 PAT CK 0089
Constitution Of India, 1950 — Article 20(2), 21, 22Indian Penal Code, 1860 — Section 71, 409, 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 300, 300(1)
High Courts24 Apr 2023Dismissed
Arti Kumari Vs Bihar State Election Commission (Panchayat)
Patna High Court · (2023) 04 PAT CK 0088
Bihar Panchayat Raj Act, 2006 — Section 136(1)(b), 136(2)Evidence Act, 1872 — Section 35, 74, 78Indian Penal Code, 1860 — Section 21
High Courts24 Apr 2023Dismissed
Vidya Singh Vs State Of Bihar
Patna High Court · (2023) 04 PAT CK 0063
High Courts21 Apr 2023Dismissed
Food Corporation Of India Vs Kevla Devi
Patna High Court · (2023) 04 PAT CK 0092
Payment of Gratuity Act, 1972 — Section 4(6)(a)
High Courts21 Apr 2023Disposed Of
M/S Trimurti Concerns Pvt. Limited Vs State Of Bihar
Patna High Court · (2023) 04 PAT CK 0064
Constitution Of India, 1950 — Article 226Bihar Goods and Services Tax Act, 2017 — Section 107(6), 109, 112, 112(8), 112(9), 172
High Courts21 Apr 2023Disposed Of
M/S Arun Kumar Tiwari Vs State Of Bihar
Patna High Court · (2023) 04 PAT CK 0062
Constitution Of India, 1950 — Article 226Bihar Goods and Services Tax Act, 2017 — Section 107(6), 109, 112, 112(8), 112(9), 172
High Courts21 Apr 2023Dismissed
Union Of India Vs Ambika Prasad Upadhyay
Patna High Court · (2023) 04 PAT CK 0061
Constitution Of India, 1950 — Article 14, 16Administrative Tribunals Act, 1985 — Section 22(f)Code of Civil Procedure, 1908 — Order 47
High Courts21 Apr 2023Dismissed
Satyendra Singh Vs State Of Bihar
Patna High Court · (2023) 04 PAT CK 0047
High Courts20 Apr 2023Allowed
Rajiv Kumar Vs State Of Bihar
Patna High Court · (2023) 04 PAT CK 0099
Constitution Of India, 1950 — Article 12, 14, 32, 226, 298Bihar Contractors Registration Rules, 2007 — Rule 11(a)(vii)
High Courts20 Apr 2023Allowed
M/S Star Construction Vs State Of Bihar
Patna High Court · (2023) 04 PAT CK 0098
High Courts20 Apr 2023Allowed
Vikas Kumar @ Vikash Kumar Singh Vs State Of Bihar
Patna High Court · (2023) 04 PAT CK 0051
Prevention of Food Adulteration Act, 1954 — Section 16(1)
High Courts20 Apr 2023Dismissed
M/S Arun Deo Kumar Vs State Of Bihar
Patna High Court · (2023) 04 PAT CK 0050
Constitution Of India, 1950 — Article 226
High Courts20 Apr 2023Allowed
Dharmendra Paswan Vs State Of Bihar
Patna High Court · (2023) 04 PAT CK 0049
Code Of Criminal Procedure, 1973 — Section 173(2), 207, 313Indian Penal Code, 1860 — Section 34, 302, 307, 324, 497Evidence Act, 1872 — Section 32, 32(1)
High Courts20 Apr 2023Allowed
Dhananjay Pathak Vs State Of Bihar
Patna High Court · (2023) 04 PAT CK 0048
Code Of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 34, 302, 304B, 498AEvidence Act, 1872 — Section 113B
High Courts19 Apr 2023Disposed Of
Heena Naz Vs Bihar Public Service Commission Patna
Patna High Court · (2023) 04 PAT CK 0056
Constitution Of India, 1950 — Article 14, 16Bihar Civil Service (Judicial) Recruitment Rules, 1955 — Section 15, 16
High Courts19 Apr 2023Allowed
Pravin Kumar Vs State Of Bihar
Patna High Court · (2023) 04 PAT CK 0055
Indian Penal Code, 1860 — Section 34, 323, 341, 379, 406, 420, 504, 506
High Courts19 Apr 2023Allowed
Purushottam Kumar Vs State Of Bihar
Patna High Court · (2023) 04 PAT CK 0054
Code Of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 34, 304B, 498AEvidence Act, 1872 — Section 113B