Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 8, 11(1), 15, 15(1), 15(2)Constitution of India-Article 31, 226, 300-A, Part IIIConstitution (Forty-Fourth Amendment) Act, 1978

Read judgment

High Courts31 Jan 2026

Devnandan Yadav & Ors. Vs The State Of Bihar & Ors.

Patna High Court · (2026) 01 PAT CK 2653

Constitution of India-Article 226, 300A, 31, Part IIIConstitution (Forty-Fourth Amendment) Act, 1978Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (RFCTLARR)

Read judgment

High Courts31 Jan 2026

Vikash Kumar @ Vikash Kumar Choudhary @ Bikas Kr. Choudhary & Ors. Vs The State Of Bihar & Ors.

Patna High Court · (2026) 01 PAT CK 2647

Bihar Mutation Act, 2011-Sub-Section (12) of Section 6, Section 9CPC-Order 7 Rule 11Constitution of India-Article 226

Read judgment

High Courts31 Jan 2026

Jagnnath Sah Vs The State Of Bihar & Ors.

Patna High Court · (2026) 01 PAT CK 2651

Constitution of India-Article 226, 300A, 300-A, 31, Part IIIConstitution (Forty-Fourth Amendment) Act, 1978

Read judgment

High Courts31 Jan 2026

Rita Devi Vs The Union Of India & Ors.

Patna High Court · (2026) 01 PAT CK 2649

Constitution of India-Article 226, 300-A, 31, Part IIIConstitution (Forty-Fourth Amendment) Act, 1978

Read judgment

High Courts31 Jan 2026

Lakhendra Gosai Vs The Bihar School Examination Board & Ors.

Patna High Court · (2026) 01 PAT CK 2642

Read judgment

High Courts30 Jan 2026Disposed of

Lakshmi Kumari Vs The State of Bihar and Others

Patna High Court · (2026) 01 PAT CK 2749

Read judgment

High Courts30 Jan 2026

Manjeet Chawla Vs The State Of Bihar & Ors.

Patna High Court · 2025 INSC 650

Bihar Mineral (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019-Rule 26 (3)Rules, 2021-Chapters 2 and 4Mines and Minerals (Development and Regulation) Act, 1957-Section 20-A, 4, 4-A, 10-B, 10-BA, 11

Read judgment

High Courts30 Jan 2026