High Courts29 Sept 2026Dismissed
Mithun Kumar @ Tufani Yadav Vs The State Of Bihar
Patna High Court · (2026) 09 PAT CK 5257
N.D.P.S. Act-Sections 8, 20(b)(ii)(c), 25, 29, 50, 35
COURT ARCHIVE
Patna High Court judgments, 2026
810 judgments · page 3 of 41
High Courts28 Sept 2026Allowed
Vinod Kumar Singh Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 4874
IPC-Sections 34, 120B, 406, 409, 419, 420, 467, 468, 471Code of Criminal Procedure, 1973-Section 197BNSS-Section 218
High Courts28 Sept 2026Allowed
Nirmala Kumari & Anr. Vs The State Of Bihar & Anr.
Patna High Court · (2026) 09 PAT CK 4875
Indian Penal Code-Sections 341, 323, 354-B, 504Code of Criminal Procedure-Sections 197, 197(1), 197(2), 193, 190
High Courts28 Sept 2026Dismissed
Shruti Suman Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 4873
Constitution of India-Article 226, 14 and 16
High Courts28 Sept 2026Disposed Of
Devendra Prasad Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 4876
Jail Service Rules
High Courts28 Sept 2026Disposed Of
Sidharth Shankar Singh Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 4877
High Courts28 Sept 2026Allowed
Manoj Paswan Narayan Paswan Vs The State Of Bihar
Patna High Court · (2026) 09 PAT CK 4879
IPC-Section 409, 419, 420Code of Cr.P.C.-Section 482
High Courts25 Sept 2026Dismissed
Manisha Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 4749
Civil Services (Classification, Control and Appeal) Rules, 1930-Rule 49-ABihar Service Code-Rule 153Bihar Government Servants (Classification, Control and Appeal) Rules, 2005-Rule 14(xi), 17(3)
High Courts25 Sept 2026Disposed Of
Lalchand Mishra & Anr. Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 4867
Constitution of India-Article 14, 16
High Courts25 Sept 2026Disposed Of
Lalchand Mishra & Anr. Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 4866
Constitution of India-Article 14, 16
High Courts25 Sept 2026Allowed
Ram Deo Choudhary Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 4865
Bihar Government Servants (Classification, Control and Appeal) Rules, 2005-Rule 17(3), 2(j), 17Rules of Executive Business, 1979-Rule 22(2)(i), 32(a)(vii), 22(2)Constitution of India-Article 166(3)
High Courts25 Sept 2026Disposed Of
Bashishth Kumar Vs Union Of India & Ors.
Patna High Court · 2025 INSC 448
Constitution of India-Article 14RTE Act, 2009-Section 23RTE (Amendment) Act, 2017
High Courts24 Sept 2026
Ravi Kumar @ Singhrwa @ Singhara Vs The State Of Bihar
Patna High Court · (2026) 09 PAT CK 4530
Indian Penal Code-Section 302, 341, 324, 307, 504/34Arms Act, 1959-Section 27Indian Evidence Act, 1872-Section 32(1), 25
High Courts24 Sept 2026Disposed Of
M/s Kamla Food Processing Industries Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 4529
Bihar & Orissa Public Demand Recovery Act, 1914-Parts II and IV, Section 9, 43 and 44, 60, 62 and 63Constitution of India-Article 136
High Courts24 Sept 2026
Niranjan Kumar Singh Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 4528
Bihar Government Servant Grievance Redressal Rules, 2019-Rule 2(c), 3Right to Information Act, 2005
High Courts24 Sept 2026
Gajraj Goswami @ Gajraj Giri Goswami & Anr. Vs The State Of Bihar & Anr.
Patna High Court · (2026) 09 PAT CK 4527
Indian Penal Code-Sections 341, 323, 498A, 504, 506/34Hindu Marriage Act-Section 13BCr.P.C.-Section 482
High Courts24 Sept 2026
Gajraj Goswami @ Gajraj Giri Goswami & Anr. Vs The State Of Bihar & Anr.
Patna High Court · (2026) 09 PAT CK 4526
Indian Penal Code-Sections 341, 323, 498A, 504, 506/34Hindu Marriage Act-Section 13BCr.P.C.-Section 482
High Courts24 Sept 2026Dismissed
Baby Devi Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 4524
Cr.P.C.-Section 203, 397(3)