High Courts19 May 2023Disposed Of
Pramod Kumar Ray Vs State Of Bihar
Patna High Court · (2023) 05 PAT CK 0065
COURT ARCHIVE
Patna High Court judgments
55,954 judgments · page 108 of 2,798
High Courts19 May 2023Disposed Of
Anand Kumar @ Golu @ Anand Kumar Vs State Of Bihar
Patna High Court · (2023) 05 PAT CK 0064
High Courts19 May 2023Disposed Of
Dhananjay Seth Vs Union Of India
Patna High Court · (2023) 05 PAT CK 0063
Constitution Of India, 1950 — Article 12, 19, 21, 32, 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 13(4)(a)
High Courts19 May 2023Allowed
Md. Guddu Sah @ Guddu Sah @ Guddu Shah Vs State Of Bihar
Patna High Court · (2023) 05 PAT CK 0062
Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 106, 114
High Courts19 May 2023Allowed
Shyam Sunder Raut Vs State Of Bihar
Patna High Court · (2023) 05 PAT CK 0061
Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 302, 326, 341Code Of Criminal Procedure, 1973 — Section 394
High Courts19 May 2023Allowed
Nikesh Rai @ Piyush Raj Vs State Of Bihar
Patna High Court · (2023) 05 PAT CK 0060
Indian Penal Code, 1860 — Section 34, 120B, 302Code Of Criminal Procedure, 1973 — Section 313Arms Act, 1959 — Section 27(1), 2(3)
High Courts19 May 2023Partly Allowed
Chandan Kumar Mandal Vs State Of Bihar
Patna High Court · (2023) 05 PAT CK 0051
Indian Penal Code, 1860 — Section 34, 307, 324, 341, 506Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 A— Section 134
High Courts18 May 2023Disposed Of
Digvijay Narayan Singh Vs State Of Bihar
Patna High Court · (2023) 05 PAT CK 0054
Bihar Public Land Encroachment Act, 1956 — Section 6(1)
High Courts18 May 2023Dismissed
Arvind Kumar Singh Vs State Of Bihar
Patna High Court · (2023) 05 PAT CK 0053
Bihar Panchayat Teachers (Employment and Service Conditions) Rules, 2006 — Rule 18, 20(i), 20(iii)
High Courts18 May 2023Allowed
M/S Den Networks Limited Vs State Of Bihar
Patna High Court · (2023) 05 PAT CK 0052
Constitution Of India, 1950 — Article 245, 246, 265, 366, 366(26A)Bihar Entertainment Tax Rules, 1984 — Rule 19AC, 26Bihar Entertainment Tax Act, 1948 — Section 2(ee), 2(n), 2(q), 3A, 3AA, 7
High Courts17 May 2023Disposed Of
Union Of India Vs Suresh Chand Meena
Patna High Court · (2023) 05 PAT CK 0050
High Courts17 May 2023Dismissed
Bhagya Narayan Tiwary Vs State Of Bihar
Patna High Court · (2023) 05 PAT CK 0049
Bihar State Employees Condition (Assured Career Progression Scheme) Rules, 2003 — Section 4(5)
High Courts16 May 2023Dismissed
Trilochan Singh @ Trilochan Singh Hanspal Vs Sadan Prasad
Patna High Court · (2023) 05 PAT CK 0048
Constitution Of India, 1950 — Article 227Bihar Building (Lease, Rent and Eviction) Control Act, 1982 — Section 2(b), 5, 8, 11(a), 11(c), 11(d), 15Code of Civil Procedure, 1908 — Section 9
High Courts16 May 2023Disposed Of
Dr. Ram Krishna Pandey Paramhans Vs State Of Bihar
Patna High Court · (2023) 05 PAT CK 0047
Constitution Of India, 1950 — Article 226Bihar State Universities Act, 1976 — Section 9, 9(4), 57(1), 57(1)(ii), 57B
High Courts16 May 2023Disposed Of
M/S Magadh Tube Well Engineering Works Vs Union Of India
Patna High Court · (2023) 05 PAT CK 0046
Constitution Of India, 1950 — Article 226Bihar Goods and Services Tax Act, 2017 — Section 107(6), 109, 112, 112(8), 112(9), 172
High Courts16 May 2023Partly Allowed
Subodh Sahani Vs State Of Bihar
Patna High Court · (2023) 05 PAT CK 0045
Indian Penal Code, 1860 — Section 34, 363, 364, 364A, 383Code Of Criminal Procedure, 1973 — Section 161, 164, 216
High Courts16 May 2023Allowed
Pawan Kumar Vs State Of Bihar
Patna High Court · (2023) 05 PAT CK 0041
Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 12(3)Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 68(1)Indian Penal Code, 1860 — Section 366A, 376
High Courts15 May 2023Disposed Of
Ramchandra Rai Vs State Of Bihar
Patna High Court · (2023) 05 PAT CK 0068
Constitution Of India, 1950 — Article 226
High Courts15 May 2023Allowed
Sarjan Mandal Vs State Of Bihar
Patna High Court · (2023) 05 PAT CK 0067
Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 304BCode Of Criminal Procedure, 1973 — Section 313, 391Evidence Act, 1872 — Section 106, 165
High Courts15 May 2023Disposed Of
Ranjan Kumar Gupta @ Ranjan Kumar Vs Puja Devi
Patna High Court · (2023) 05 PAT CK 0040
Constitution Of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 13B, 26