High Courts31 Jan 2024Dismissed
Rama Shankar Pathak, Vs Union Of India
Patna High Court · (2024) 01 PAT CK 0099
COURT ARCHIVE
Patna High Court judgments, 2024
540 judgments · page 23 of 27
High Courts31 Jan 2024Allowed
Basudeo Yadav And Anr Vs State Of Bihar
Patna High Court · (2024) 01 PAT CK 0098
Code Of Criminal Procedure, 1973 — Section 209, 372Indian Penal Code, 1860 — Section 120B, 395, 396
High Courts31 Jan 2024Dismissed
Ramashish Prasad Singh Vs State Of Bihar
Patna High Court · (2024) 01 PAT CK 0097
High Courts31 Jan 2024Dismissed
M/S Frontier Agrotech Private Limited Vs Joint Commissioner Of State Tax
Patna High Court · (2024) 01 PAT CK 0096
Constitution Of India, 1950 — Article 226Bihar Goods and Services Tax Act, 2017 — Section 67(1)
High Courts31 Jan 2024Allowed
Renu Sinha Vs Bajrangi Ram @ Bajo Ram And Ors
Patna High Court · (2024) 01 PAT CK 0095
Code of Civil Procedure, 1908 — Order 9 Rule 13
High Courts30 Jan 2024
Sunaina @ Suneina Vs State Of Bihar
Patna High Court · (2024) 01 PAT CK 0088
Constitution of India, 1950 — Article 14, 300ABihar Prohibition and Excise Rules, 2021 — Rule 12A, 12A(2)Bihar Prohibition and Excise Act, 2016 — Section 30, 47, 56, 56(b), 57B, 57B(1), 58, 58(1), 58(3), 61, 92, 93, 95
High Courts30 Jan 2024Allowed
Munna Ram Vs State Of Bihar
Patna High Court · (2024) 01 PAT CK 0087
Constitution of India, 1950 — Article 226Bihar Prohibition and Excise Rules, 2021 — Rule 12A, 12A(2), 13AIndian Penal Code, 1860 — Section 279, 337, 338
High Courts30 Jan 2024Allowed
Amarjeet Yadav Vs State Of Bihar
Patna High Court · (2024) 01 PAT CK 0086
Constitution of India, 1950 — Article 14, 300ABihar Prohibition and Excise Rules, 2021 — Rule 12A, 12A(2), 13A, 13A(4), 13A(6)Bihar Prohibition and Excise Act, 2016 — Section 30, 30(a), 32, 32(3), 47, 56, 56(d), 57B, 57B(1), 58, 58(1), 58(3), 60, 61, 92, 93, 95
High Courts30 Jan 2024Partly Allowed
Shanti Devi Vs State Of Bihar
Patna High Court · (2024) 01 PAT CK 0085
Constitution of India, 1950 — Article 14, 32, 226, 245, 246, 300ABihar Prohibition and Excise Rules, 2021 — Rule 14Bihar Prohibition & Excise (Amendment) Rules, 2022 — Rule 12A, 12A(2)
High Courts30 Jan 2024Allowed
Ramashankar Gupta Vs State Of Bihar
Patna High Court · (2024) 01 PAT CK 0084
Constitution of India, 1950 — Article 14Bihar Elementary School Teachers Appointment Rules, 1991 — Rule 11
High Courts30 Jan 2024Allowed
XXX Vs State Of Bihar
Patna High Court · (2024) 01 PAT CK 0083
Indian Penal Code, 1860 — Section 34, 201, 302Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 3(i), 3(iv), 3(v), 3(xiv), 12
High Courts30 Jan 2024Allowed
Uday Kant Singh Vs Jaykant Singh
Patna High Court · (2024) 01 PAT CK 0082
Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2Transfer of Property Act, 1882 — Section 52
High Courts30 Jan 2024Disposed Of
Sunil Yadav @ Bhopu Yadav Vs State Of Bihar
Patna High Court · (2024) 01 PAT CK 0081
Constitution of India, 1950 — Article 136Arms Act, 1959 — Section 25(1B)A, 26, 35
High Courts29 Jan 2024Dismissed
Ranjeet Kumar Das Vs State Of Bihar
Patna High Court · (2024) 01 PAT CK 0094
Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 364, 364A, 379Code Of Criminal Procedure, 1973 — Section 433A
High Courts29 Jan 2024Disposed Of
Geeta Devi Vs State Of Bihar
Patna High Court · (2024) 01 PAT CK 0093
Constitution of India, 1950 — Article 14, 16, 311, 311(2)
High Courts29 Jan 2024Dismissed
Mithilesh Kumar Pandey Vs State Of Bihar
Patna High Court · (2024) 01 PAT CK 0092
Constitution of India, 1950 — Article 14, 16
High Courts29 Jan 2024Allowed
Swopnajeet Mohapatra Vs State Of Bihar
Patna High Court · (2024) 01 PAT CK 0090
Constitution of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 323, 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts29 Jan 2024Dismissed
Jyoti Sah Vs State Of Bihar
Patna High Court · (2024) 01 PAT CK 0089
Indian Penal Code, 1860 — Section 34, 307, 324, 341, 379, 506
High Courts24 Jan 2024Dismissed
United Breweries Limited Vs State Of Bihar
Patna High Court · (2024) 01 PAT CK 0080
Bihar Tax on Entry of Goods into Local Areas for Consumption, Use or Sale Therein Act, 1993 — Section 3, 3(2)