High Courts26 Jul 2023Dismissed
Saroj Kumar Singh Vs Most. Malti Kuer
Patna High Court · (2023) 07 PAT CK 0070
Constitution Of India, 1950 — Article 227
COURT ARCHIVE
Patna High Court judgments
55,945 judgments · page 101 of 2,798
High Courts26 Jul 2023Disposed Of
Bhaskar Pandey Vs Babasaheb Bhim Rao Ambedkar Bihar University
Patna High Court · (2023) 07 PAT CK 0069
Bihar State Higher Education Council Act, 2018 — Section 3, 11, 11(2)(v)
High Courts26 Jul 2023Dismissed
Dr. Avinash Kumar Jha Vs State Of Bihar
Patna High Court · (2023) 07 PAT CK 0068
High Courts26 Jul 2023Allowed
Shankar Pandit Vs State Of Bihar
Patna High Court · (2023) 07 PAT CK 0067
Indian Penal Code, 1860 — Section 121A, 122, 124A, 147, 148, 149, 302, 379Code Of Criminal Procedure, 1973 — Section 161, 313, 428Unlawful Activities (Prevention) Act, 1967 — Section 10, 13
High Courts25 Jul 2023Disposed Of
Samir Kumar Vs State Of Bihar
Patna High Court · (2023) 07 PAT CK 0076
Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 12, 101(5)
High Courts25 Jul 2023Disposed Of
M/S Sri Kanahyajee Enterprises Vs State Of Bihar
Patna High Court · (2023) 07 PAT CK 0075
Constitution Of India, 1950 — Article 226Bihar Goods and Services Tax Act, 2017 — Section 107(6), 109, 112, 112(8), 112(9), 172
High Courts25 Jul 2023Dismissed
Aruna Devi Vs Binod Singh @ Bonod Manjhi
Patna High Court · (2023) 07 PAT CK 0074
Constitution Of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151, Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 8, Order 9 Rule 9, Order 9 Rule 13
High Courts25 Jul 2023Allowed
Ram Nath Thakur Vs State Of Bihar
Patna High Court · (2023) 07 PAT CK 0073
Indian Penal Code, 1860 — Section 34, 201, 302Evidence Act, 1872 — Section 101, 106
High Courts24 Jul 2023Disposed Of
Pawan Lal Vs State Of Bihar
Patna High Court · (2023) 07 PAT CK 0063
Bihar Land Mutation Act, 2011 — Section 9
High Courts24 Jul 2023Disposed Of
Sunita Devi @ Sunita Kumari Vs Bihar School Examination Board
Patna High Court · (2023) 07 PAT CK 0062
Constitution Of India, 1950 — Article 226
High Courts24 Jul 2023Allowed
Champaran College Of Pharmacy Vs State Of Bihar
Patna High Court · (2023) 07 PAT CK 0061
High Courts21 Jul 2023Dismissed
Chanda Vs State Of Bihar
Patna High Court · (2023) 07 PAT CK 0060
Constitution Of India, 1950 — Article 227
High Courts21 Jul 2023Allowed
Rizwan Mian Vs State Of Bihar
Patna High Court · (2023) 07 PAT CK 0048
Indian Penal Code, 1860 — Section 34, 302, 452Code Of Criminal Procedure, 1973 — Section 313, 374(2)Arms Act, 1959 — Section 27
High Courts21 Jul 2023Dismissed
Santosh Sarkar Vs Central Bank Of India
Patna High Court · (2023) 07 PAT CK 0047
Constitution Of India, 1950 — Article 14, 16
High Courts20 Jul 2023Allowed
Sukh Sagar Kumar Vs State Of Bihar
Patna High Court · (2023) 07 PAT CK 0052
Indian Penal Code, 1860 — Section 120B, 414Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8(c), 21(c), 25, 35, 60, 63Arms Act, 25(1B)(a), 26, 35
High Courts20 Jul 2023Dismissed
Chandrika Mahto Vs Most. Anar Devi
Patna High Court · (2023) 07 PAT CK 0051
Constitution Of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 9 Rule 13
High Courts20 Jul 2023Dismissed
Mahendra Prasad Vs Uma Shankar Prasad
Patna High Court · (2023) 07 PAT CK 0050
Constitution Of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2Transfer of Property Act, 1882 — Section 44
High Courts20 Jul 2023
State Of Bihar Vs Sheweta Mishra
Patna High Court · (2023) 07 PAT CK 0049
Bihar Government Servants (Classification, Control & Appeal) Rules, 2005 — Rule 13(3), 17, 17(3)Bihar Government Servant Conduct Rules, 1976 — Rule 23
High Courts19 Jul 2023Disposed Of
Shankar Pandey Vs Triloki Nath Pandey
Patna High Court · (2023) 07 PAT CK 0057
Constitution Of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 19, 141, 151, Order 17 Rule 3, Order 23 Rule 3, Order 41 Rule 19
High Courts19 Jul 2023Partly Allowed
Md. Kalam Vs State Of Bihar
Patna High Court · (2023) 07 PAT CK 0056
Indian Penal Code, 1860 — Section 302, 326