High Courts01 Sept 2026Disposed Of
Tuntun Kumar Paswan & Anr. Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 0464
Constitution of India-Article 14 and 16
COURT ARCHIVE
Patna High Court judgments, 2026
810 judgments · page 10 of 41
High Courts01 Sept 2026Allowed
XXX Vs The State of Bihar & Anr.
Patna High Court · (2026) 09 PAT CK 0465
B.N.S., 2023-Sections 103(1) and 3(5)Arms Act-Section 27Juvenile Justice (Care and Protection of Children) Act, 2015-Section 12, 3, 3(iv), 3(xii), 3(xiii), 74
High Courts01 Sept 2026Allowed
XXX XXX YYY YYY Child In Conflict With Law Through His Mother Namely YYY YYY Vs The State Of Bihar & Anr.
Patna High Court · (2026) 09 PAT CK 0466
IPC-Section 447, 341, 324, 307, 302/34, /447Juvenile Justice (Care and Protection of Children) Act-Section 12, 3, 3(iv), 3(xii), 3(xiii)
High Courts01 Sept 2026Disposed Of
Manoj Kumar Singh Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 0467
High Courts01 Sept 2026Allowed
Dr. Ravi Prakash Babloo Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 0468
Statute for the appointment of Principal in Constituent Colleges governed by the State Universities Act, 1976-Statute 3.2.6Bihar State University Act, 1976-Section 10(11), 3(4), 4
High Courts01 Sept 2026Allowed
C.C.L. Under The Natural Guardianship Of Ramesh Yadav @ Matuk Yadav Vs The State Of Bihar & Anr.
Patna High Court · (2026) 09 PAT CK 0469
BNS-Section 103(1), 61(2)Arms Act-Section 27Juvenile Justice (Care and Protection of Children) Act, 2015-Section 12, 3, 3(iv), 3(xii), 3(xiii)
High Courts01 Sept 2026Allowed
Rakhi Singh & Ors. Vs State Of Bihar & Anr.
Patna High Court · (2026) 09 PAT CK 0477
Indian Penal Code-Sections 498(A), 504, 506, 406 and 34Dowry Prohibition Act-Section 3/4Cr.P.C.-Sections 177, 178 and 179
High Courts01 Sept 2026Allowed
Rathindra Kumar Bose Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 0476
Bihar Board’s Miscellaneous Rules-Rule 157(3)(J)
High Courts01 Sept 2026Allowed
Vimla Devi & Ors. Vs The State of Bihar & Anr.
Patna High Court · (2026) 09 PAT CK 0475
Indian Penal Code-Sections 498-A, 379, 323, 34, 498ACode of Criminal Procedure-Section 482, 156(1), 155(2)Constitution of India-Article 226
High Courts01 Sept 2026Dismissed
Asha Devi & Ors. Vs State Of Bihar & Anr.
Patna High Court · (2026) 09 PAT CK 0474
I.P.C.-Sections 302, 201 and 34Cr.P.C.-Section 82, 83
High Courts01 Sept 2026Allowed
Arun Kumar & Ors. Vs The State Of Bihar & Anr.
Patna High Court · (2026) 09 PAT CK 0473
High Courts01 Sept 2026Allowed
Md. Arshad & Ors. Vs The State Of Bihar
Patna High Court · (2026) 09 PAT CK 0472
Indian Penal Code-Sections 302, 149, 147/148/149/323/324/302Code of Criminal Procedure-Section 313Bihar Police Manual-Rule 116-A
High Courts01 Sept 2026Allowed
Dorik Sao Vs The State Of Bihar
Patna High Court · 2025 INSC 880
Indian Penal Code-Section 302, 302 and 120(b), 302 & 120(b)Code of Criminal Procedure-Section 313
High Courts01 Sept 2026Allowed
Santosh Kumar Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 0470
Rules of 2005-Rule 17 (3) and (4)Act of 2005-Rule 17
High Courts01 Sept 2026Disposed Of
Bittu Kumar Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 0485
High Courts01 Sept 2026Allowed
Balak Singh & Ors. Vs The State of Bihar
Patna High Court · (2026) 09 PAT CK 0484
Indian Penal Code-Sections 302, 148, 147, 149, 307, 201, 34Arms Act-Section 27Code of Criminal Procedure, 1973-Section 313, 164
High Courts01 Sept 2026Dismissed
Laxmi Wheat Product Private Ltd. Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 0483
Letters Patent-Clause 10Essential Commodities Act, 1955-Section 6-A, 6-C, 6-C (2), Sub-section 3 of Section 6-A
High Courts01 Sept 2026Dismissed
Ashok Kumar Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 0482
High Courts01 Sept 2026Disposed Of
Kakoli Koley Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 0481
Hindu Marriage ActConstitution of India-Article 226
High Courts01 Sept 2026Allowed
Pankaj Kumar Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 0480
Bihar Government Servants (Classification, Control and Appeal) Rules, 2005-Rule 19, 18, 18(3), 14, clauses (i) to (v) of Rule 14, sub-rules (3) to (23) of Rule 17, (b), (a), 19(1)(b), 17, 17(3), 17(11)(ii)Indian Evidence Act