High Courts01 Oct 2026Allowed

The State Of Bihar & Ors. Vs M/s. Balaji Enterprises

Patna High Court · 2026 INSC 627

Letters Patent Act-Clause 10Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019-Rule 28, 28(1), second provisoBihar Minor Mineral Concession Rules, 1972-Rule 25, Section 25(1)
High Courts01 Oct 2026Disposed Of

Bihar State Road Development Corporation & Ors. Vs Shiv Shankar Prasad & Ors.

Patna High Court · 2026 INSC 973

National Highways Act, 1956-Section 3A, 3A(1), 3C(2), 3G, 3G(1), 3G(2), 3G(3), 3G(4), 3G(5), 3G(6), 3G(7)Arbitration and Conciliation Act, 1996-Section 34, 34(1) and (2)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 105, 105(1), 105(2), 105(3), 105(4), 106(2)
High Courts29 Sept 2026Partly Allowed

Pawan Kumar Vs The State Of Bihar & Ors.

Patna High Court · (2026) 09 PAT CK 5277

Bihar Government Servants (Classification, Control and Appeal) Rules, 2005-Rule 14, 17, 17(2), 17(3), 17(3)(ii)(a) & (b), 17(4), 17(6), 17(6)(iii), 17(11), 17(14), 17(17), 22Constitution of India-Article 14
High Courts29 Sept 2026Allowed

Umlesh Prasad Singh Vs The State Of Bihar & Ors.

Patna High Court · (2026) 09 PAT CK 5261

Bihar Government Servants (Classification, Control & Appeal) Rules, 2005-Rule 14(xi), 24(2), 17(23), 18, 18(2), 18(3)Prevention of Corruption Act, 1988-Section 13(2), 13(1)(b), 13(1)Bihar Government Servant's Conduct Rules, 1976-Rule 3, 3(1)(i), 3(1)(ii), 3(1)(iii)