High Courts07 Sept 2026Dismissed
Sujit Kumar Das Vs State of Bihar
Patna High Court · (2026) 09 PAT CK 1410
Indian Penal Code, 1860-Section 306, 107Code of Criminal Procedure, 1973-Section 227
COURT ARCHIVE
Patna High Court judgments, 2026
810 judgments · page 9 of 41
High Courts03 Sept 2026Allowed
Pankaj Kumar Singh Vs The State Bank Of India & Ors.
Patna High Court · (2026) 09 PAT CK 0412
State Bank of India Officers’ Service Rules, 1992-Rule 40(3), 40(2), 67, 40Constitution of India-Article 14
High Courts03 Sept 2026Allowed
Sushil Kumar Singh Vs The State Of Bihar & Ors.
Patna High Court · 2025 INSC 554
Indian Penal Code-Sections 302/307/34, 304(A)/308/109, 302, 307/34Arms Act-Section 27Bihar Police Manual-Rule 824(a) (b)(c)
High Courts03 Sept 2026Disposed Of
Navin Kumar Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 0409
Juvenile Justice (Care and Protection of Children) Act, 2015-Section 27(1)(7), 27(10)Juvenile Justice RulesBihar Juvenile Justice (Care and Protection of Children) Rules, 2017-Section 87
High Courts03 Sept 2026Allowed
Vijay Kumar Sinha Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 0408
Police Manual-Para 12 of Appendix-49Police Order No. 109-Rule 7(d)Indian Penal Code, 1860
High Courts03 Sept 2026Allowed
Dr. Om Prakash @ Om Prakash Vs The State Of Bihar & Anr.
Patna High Court · (2026) 09 PAT CK 0407
Indian Penal Code-Sections 224, 225, 120(B), 120B
High Courts03 Sept 2026Dismissed
Sanjay Kumar Jha Vs Annu Devi & Anr.
Patna High Court · (2026) 09 PAT CK 0406
Section 13(1)(i) and 13(1)(ia)Section 13(1)
High Courts03 Sept 2026Allowed
Ramchandra Prasad Agrawal & Anr. Vs The State Of Bihar & Anr.
Patna High Court · (2026) 09 PAT CK 0405
Indian Penal Code-Sections 406, 420, 465, 467, 468, 424, 120(B)/34, 405, 415, 463Code of Criminal Procedure, 1973-Section 156(3)
High Courts02 Sept 2026Dismissed
Doli Devi Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 0461
High Courts01 Sept 2026Allowed
Pankaj Kumar Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 0403
Bihar Government Servants (Classification, Control and Appeal) Rules, 2005-Rule 19, 18, sub-rule (3) of Rule 18, 14, clauses (i) to (v) of Rule 14, 17, sub-rules (3) to (23) of Rule 17, 19(1)(b), 17(3), 17(11)(ii)Indian Evidence Act
High Courts01 Sept 2026Disposed Of
S. M. Shamshad Ahmad Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 0402
High Courts01 Sept 2026Dismissed
Md Aslam Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 0401
High Courts01 Sept 2026Disposed Of
Md Belal Ahmad & Ors. Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 0400
High Courts01 Sept 2026Allowed
Rahul Kumar Vs The Union Of India & Ors.
Patna High Court · (2026) 09 PAT CK 0399
Right of Children to Free and Compulsory Education Act, 2009-Section 18, 18(3)Bihar Right to Education Rules, 2011-Rule 11
High Courts01 Sept 2026Disposed Of
Nezamia Unani Medical College And Hospital (NUMCH) & Anr. Vs The Union Of India & Ors.
Patna High Court · (2026) 09 PAT CK 0398
National Commission for Indian System of Medicine Act, 2020-Section 28(1) (f)
High Courts01 Sept 2026Allowed
X Vs The State Of Bihar & Anr.
Patna High Court · (2026) 09 PAT CK 0397
B.N.S., 2023-Sections 137(2), 103(1), 61(2), 111, 3(5)Juvenile Justice (Care and Protection of Children) Act, 2015-Section 12, 3, 3(iv), 3(xii), 3(xiii), 74
High Courts01 Sept 2026Disposed Of
Mostt. Shanti Devi Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 0396
Hindu Succession ActBihar Government Service Conduct Rules, 1976-Rule 23, 23(2)West Bengal Services (Duties, Rights and Obligations of the Government Employees) Rules, 1980-Rule 5(4)
High Courts01 Sept 2026Allowed
Dr. Ravi Prakash Babloo Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 0395
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
XXX Vs The State Of Bihar & Anr.
Patna High Court · (2026) 09 PAT CK 0394
BNS-Sections 310 (2)Juvenile Justice (Care and Protection of Children) Act, 2015-Section 12, 3, 3(iv), 3(xii), 3(xiii), 74
High Courts01 Sept 2026Allowed
XX Vs The State of Bihar
Patna High Court · (2026) 09 PAT CK 0463
B.N.S., 2023-Sections 103(1), 238, 61(2) and 3(5)Juvenile Justice (Care and Protection of Children) Act, 2015-Section 12, 3, 3(iv), 3(xii), 3(xiii), 74