High Courts29 Jan 2026
The National Insurance Company Limited Vs Sumitra Devi & Ors.
Patna High Court · (2026) 01 PAT CK 2703
COURT ARCHIVE
Patna High Court judgments, 2026
893 judgments · page 43 of 45
High Courts29 Jan 2026
Rampukari Devi & Ors. Vs The State Of Bihar
Patna High Court · (2026) 01 PAT CK 2687
Indian Penal Code, 1860-Section 341, 323, 324, 504, 506, 34, 307Code of Criminal Procedure-Section 482
High Courts29 Jan 2026
Chandra Bhushan Pathak Vs The Regional Manager, Central Bank Of India & Anr.
Patna High Court · (2026) 01 PAT CK 2691
Constitution of IndiaBanking Companies (Period of Preservation of Records) Rules, 1985-Rule-2
High Courts28 Jan 2026
Sitbiya Devi Vs The State Of Bihar & Ors.
Patna High Court · (2026) 01 PAT CK 2722
Criminal Procedure Code, 1973-Section 362Bharatiya Nyaya Sanhita-Section 96BNSS-Section 183, 403
High Courts28 Jan 2026
Gopal Sharma Vs The State Of Bihar & Ors.
Patna High Court · (2026) 01 PAT CK 2731
Bihar Prohibition and Excise Act, 2016-Sections 30(a), 32(i), 32(iii), 41(1), 41(2)Bihar Prohibition and Excise (Amendment) Rules, 2023-Rule 12A(2)Bihar Prohibition and Excise (Amendment) Rules, 2022-Rule 12A(4)
High Courts28 Jan 2026
Suresh Prasad Malakar Vs The State Of Bihar & Ors.
Patna High Court · (2026) 01 PAT CK 2732
Bihar Government Servants (Classification, Control and Appeal) Rules, 2005-Rules 14, 17, 18; Rule 17(3)Bihar Framing of Charge-Sheets against Government Servants Regulations, 2011Prevention of Corruption Act, 1988-Sections 7, 13(2), 13(1)(d)
High Courts28 Jan 2026
Rajesh Kumar Choudhary Vs The State Of Bihar & Ors.
Patna High Court · (2026) 01 PAT CK 2733
General Rules of Transfer
High Courts28 Jan 2026Allowed
Aditya Pratap Sinha & Ors. Vs Raj Karan Chaudhary & Ors.
Patna High Court · (2026) 01 PAT CK 2734
Code of Civil Procedure-Section 96, Order VII Rule 11(d)Prohibition of Benami Property Transactions Act, 1988-Section 4, 2(8), 2(9)Bihar Consolidation of Holding and Prevention of Fragmentation Act, 1956
High Courts28 Jan 2026
Urmila Devi Vs The State Of Bihar & Ors.
Patna High Court · (2026) 01 PAT CK 2736
Bihar Prohibition and Excise Act, 2016-Section 30(a), 32(i), 32(ii), 41(i), 41(ii), 92Bihar Prohibition and Excise (Amendment) Rules, 2022-Section 12A
High Courts28 Jan 2026
Manjaura Primary Agriculture Credit Society Vs The State Of Bihar & Ors.
Patna High Court · (2026) 01 PAT CK 2743
Constitution of India-Article 226
High Courts27 Jan 2026
Prakash Kumar & Ors. Vs The State Of Bihar & Ors.
Patna High Court · (2026) 01 PAT CK 2713
Bihar Reservation Act, 1991Bihar Act 15/2003-Section 4, 4(2)Rights of Persons with Disabilities Act, 2016-Section 32, 34
High Courts27 Jan 2026
Ruchika Ranjan Vs The Bihar State University Service Commission & Ors.
Patna High Court · (2026) 01 PAT CK 2721
UGC Regulation 2009 and 2016
High Courts27 Jan 2026
Raj Deep & Ors. Vs The State Of Bihar & Anr.
Patna High Court · (2026) 01 PAT CK 2724
Cr.P.C.-Section 233(3)
High Courts27 Jan 2026Disposed Of
Avinash Kumar Vs State of Bihar
Patna High Court · (2026) 01 PAT CK 1781
Bihar Government Servant (Classification, Control And Appeal) (Amendment) Rules, 2025- Rule 9, 23
High Courts27 Jan 2026Dismissed
Ruchika Ranjan Vs Bihar State University Service Commission
Patna High Court · (2026) 01 PAT CK 1780
High Courts22 Jan 2026
The State Of Bihar Vs Aman Singh & Anr.
Patna High Court · 2025 INSC 28
Code of Criminal Procedure-Section 366 (1), 313, 293, 83, 311Indian Penal Code-Section 302/34Indian Evidence Act, 1872-Section 110, 101, 106
High Courts22 Jan 2026Allowed
Rashid Mallick @ Md Rashid Hussain Vs State of Bihar
Patna High Court · (2026) 01 PAT CK 1779
Indian Penal Code, 1860- Section 34, 147, 148, 149, 341, 323, 324, 325, 307, 504, 506Code of Criminal Procedure, 1973- Section 482
High Courts22 Jan 2026Disposed Of
Sanju Kumari Vs State of Bihar
Patna High Court · (2026) 01 PAT CK 1778
High Courts21 Jan 2026Allowed
Iswar Chander Prasad Vs Sunita Devi
Patna High Court · (2026) 01 PAT CK 1777
Hindu Marriage Act, 1955- Section 13(B)Code of Civil Procedure 1908- Order 23, Rule 3(A), Order 18 Rule 17(A), Order 32 Rule 7