High Courts20 Jun 2023Dismissed
Shahid Akram @ Munna Vs State Of Bihar
Patna High Court · (2023) 06 PAT CK 0016
Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 211(7), 229, 235, 235(2), 236, 298
COURT ARCHIVE
Patna High Court judgments
55,954 judgments · page 107 of 2,798
High Courts20 Jun 2023Dismissed
Khusboo Ara Vs Rukhsana Praveen
Patna High Court · (2023) 06 PAT CK 0015
High Courts20 Jun 2023Dismissed
Krishna Kant Prasad Vs Sudheshwar Yadav
Patna High Court · (2023) 06 PAT CK 0008
Constitution Of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151, Order 6 Rule 17
High Courts20 Jun 2023Dismissed
Hero Cycle Limited Vs Hero Ecotech Limited
Patna High Court · (2023) 06 PAT CK 0007
Code of Civil Procedure, 1908 — Section 151, Order 8 Rule 1, Order 39 Rule 4
High Courts19 Jun 2023Disposed Of
M/S Pragati Enterprises Vs Union Of India
Patna High Court · (2023) 06 PAT CK 0010
Constitution Of India, 1950 — Article 226Bihar Goods and Services Tax Act, 2017 — Section 107(6), 109, 112, 112(8), 112(9), 172
High Courts19 Jun 2023Disposed Of
M/S Jay Ambey Construction Vs Union Of India
Patna High Court · (2023) 06 PAT CK 0009
Constitution Of India, 1950 — Article 226Bihar Goods and Services Tax Act, 2017 — Section 107(6), 109, 112, 112(8), 112(9), 172
High Courts19 Jun 2023Dismissed
Harihar Nath Rai Vs Most. Devmuni Kuer
Patna High Court · (2023) 06 PAT CK 0006
Constitution Of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 6 Rule 17
High Courts19 Jun 2023Dismissed
Md. Raushan Vs Tanweer Alam
Patna High Court · (2023) 06 PAT CK 0005
Constitution Of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 21 Rule 97
High Courts19 Jun 2023Disposed Of
Krishna Narayan Jha Vs State Of Bihar
Patna High Court · (2023) 06 PAT CK 0004
High Courts13 Jun 2023Disposed Of
Association Of Private Nursing And Paramedical Institution Vs State Of Bihar
Patna High Court · (2023) 06 PAT CK 0051
Constitution Of India, 1950 — Article 14, 19(1)(g), 21Bihar University of Health Sciences Act, 2021 — Section 4, 4(3), 28, 29, 30, 45(3)
High Courts05 Jun 2023Allowed
Manoj Prasad @ Manoj Mahto Vs State Of Bihar
Patna High Court · (2023) 06 PAT CK 0002
Indian Penal Code, 1860 — Section 147, 148, 149, 323, 341, 354B, 504, 506Arms Act, 1959 — Section 27Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s)
High Courts05 Jun 2023Allowed
Ram Narayan Yadav Vs State Of Bihar
Patna High Court · (2023) 06 PAT CK 0001
Indian Penal Code, 1860 — Section 34, 120B, 302Arms Act, 1959 — Section 27Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
High Courts01 Jun 2023Dismissed
Vijay Shankar Rai Vs State Of Bihar
Patna High Court · (2023) 06 PAT CK 0003
Bihar State Universities Act, 1976 — Section 21(2)(d)National Council For Teacher Education Act, 1993 — Section 14, 15
High Courts31 May 2023Allowed
Md. Aman Hassan Vs State Of Bihar
Patna High Court · (2023) 05 PAT CK 0073
Bihar Animal Sciences University Statute, 2020 — Rule 6(iii)
High Courts30 May 2023Allowed
Suresh Kumar Vs State Of Bihar
Patna High Court · (2023) 05 PAT CK 0074
Bihar Panchayat Elementary Teacher (Employment and Service Condition) Rules, 2006 — Rule 18, 20(i), 20(iii)
High Courts29 May 2023Allowed
Rovins Kumar Vs Lalit Narayan Mithila University
Patna High Court · (2023) 05 PAT CK 0059
High Courts29 May 2023Allowed
Rameshwar Paswan Vs State Of Bihar
Patna High Court · (2023) 05 PAT CK 0058
Bihar Government Servant (Classification, Control and Appeal) Rules, 2005 — Rule 17(3), 17(14)Bihar State School Education Committee Act, 2000 — Section 3
High Courts29 May 2023Dismissed
Anju Kumari Vs State Of Bihar
Patna High Court · (2023) 05 PAT CK 0057
Bihar Panchayat Elementary Teachers� (Employment and Service Conditions) Rules, 2006 — Rule 18
High Courts25 May 2023Allowed
Satyendra Rai Vs State Of Bihar
Patna High Court · (2023) 05 PAT CK 0056
Constitution Of India, 1950 — Article 19(1)(e), 21, 32, 226, 226(1), 300ADigha Land Settlement Act, 2010 — Section 2, 2(r), 2(s), 2(w), 3, 6, 7Land Acquisition Act, 1894 — Section 11A
High Courts19 May 2023Disposed Of
Rajnish Singh @ Rajnish Kumar @ Chuhwa Vs State Of Bihar
Patna High Court · (2023) 05 PAT CK 0066
Constitution Of India, 1950 — Article 226Arms Act, 1959 — Section 18Indian Penal Code, 1860 — Section 363, 364