COURT ARCHIVE

Patna High Court judgments

55,908 judgments · page 11 of 2,796

High Courts31 Aug 2026Allowed

Sanjay Prabhat @ Sanjay Parvat Vs Bihar School Examination Board & Ors.

Patna High Court · (2026) 08 PAT CK 1813

Bihar School Examination Board Regulations, 1964-Rule 26, Chapter 5, 17(a), 17 (b), 19, 20, 20(c)Constitution of India-Article 226

High Courts31 Aug 2026Disposed Of

Dr. Subalal Paswan Vs The State Of Bihar & Ors.

Patna High Court · (2026) 08 PAT CK 1814

Statutes Relating to the General Conditions of Service of Employees of the Patna, Bihar, Ranchi, Bhagalpur, Magadh, L.N.-Clause 15

High Courts31 Aug 2026Dismissed

Priyanka Sinha Vs The State Of Bihar & Ors.

Patna High Court · (2026) 08 PAT CK 1817

Right to Information Act, 2005Constitution of India-Articles 14 and 16

High Courts31 Aug 2026Disposed Of

Gandhi Yadaw & Ors. Vs The State of Bihar & Ors.

Patna High Court · (2026) 08 PAT CK 1818

Bihar Nationalized Elementary Teacher Promotion Rules, 1993Bihar State Litigation Policy, 2011-Clause 4. C (1)

High Courts31 Aug 2026Disposed Of

Niranjan Kumar Vs The State Of Bihar & Ors.

Patna High Court · (2026) 08 PAT CK 1821

High Courts31 Aug 2026Disposed Of

Krishna Ballabh Kumar Singh @ Krishn Blabh Kumar Singh Vs The State Of Bihar & Ors.

Patna High Court · (2026) 08 PAT CK 1822

High Courts31 Aug 2026Dismissed

Vijay Prasad Tiwari @ Vijay Prasad Tiwary Vs The State Of Bihar & Ors.

Patna High Court · (2026) 08 PAT CK 1824

Cr.P.C.-u/s 203, Section 203, 397(3)I.P.C-u/s 120 (B), 420, 467, 468, 471, 341, 323, 504

High Courts31 Aug 2026Disposed Of

Draupti Devi @ Smt. Draupati Devi Vs The State Of Bihar & Ors.

Patna High Court · (2026) 08 PAT CK 1825

Bihar Buildings (Lease, Rent & Eviction) Control Act, 1982Constitution of India-Article 226

High Courts29 Aug 2026Dismissed

Minakshi Kumari Vs The State Of Bihar & Anr.

Patna High Court · 2024 INSC 1060

Indian Penal Code-Sections 406, 420, 405, 415, Penal Code, 1860Code of Criminal Procedure-Section 245, 190Constitution of India-Article 21

High Courts29 Aug 2026Dismissed

Sanjeev Kumar & Ors. Vs State Of Bihar & Anr.

Patna High Court · (2026) 08 PAT CK 1808

I.P.C.-Section 302, 120(B), 302 and 120BCriminal Procedure Code, 1973-Section 482, 159Constitution of India-Article 226

High Courts28 Aug 2026Disposed Of

Manisha Sharma Vs The State Of Bihar & Ors.

Patna High Court · (2026) 08 PAT CK 1760

Constitution of India-Article 226

High Courts28 Aug 2026Allowed

M/S Super Enterprises Vs The Union Of India & Ors.

Patna High Court · (2026) 08 PAT CK 1762

Bihar Goods and Services Tax Act, 2017-Section 75(4)

High Courts28 Aug 2026Disposed Of

Baby Kumari Vs The State Of Bihar & Ors.

Patna High Court · (2026) 08 PAT CK 1764

National Commission for Indian System of Medicine Act, 2020

High Courts28 Aug 2026Dismissed

Heena Kumari Vs The State Of Bihar & Ors.

Patna High Court · (2026) 08 PAT CK 1766

Bihar School Examination Board Regulation, 1964-Rule 26

High Courts28 Aug 2026Allowed

Ram Babu Prasad Vs The State Of Bihar & Ors.

Patna High Court · (2026) 08 PAT CK 1769

Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Sections 409, 418, 420

High Courts28 Aug 2026Dismissed

Sonu Singh Vs The State Of Bihar

Patna High Court · (2026) 08 PAT CK 1770

I.P.C.-Sections 147, 148, 149, 341, 323, 379, 307 and 302, 307

High Courts28 Aug 2026Allowed

Vijay Kumar Vs The State Of Bihar & Anr.

Patna High Court · (2026) 08 PAT CK 1774

Code of Criminal Procedure, 1973-Section 245(2), 482, 125Indian Penal Code-Sections 498-A, 323

High Courts28 Aug 2026Dismissed

Jitendra Pandey & Ors. Vs The State of Bihar

Patna High Court · (2026) 08 PAT CK 1780

High Courts28 Aug 2026Allowed

Surendra Yadav & Ors. Vs State Of Bihar & Anr.

Patna High Court · (2026) 08 PAT CK 1782

Indian Penal Code-Sections 498A/34, 498ADowry Prohibition Act-Section 3/4

High Courts28 Aug 2026Allowed

Golu Singh Vs The State of Bihar & Anr.

Patna High Court · (2026) 08 PAT CK 1785

Indian Penal Code-Section 376D, 379, 34Protection of Children from Sexual Offences (POCSO) Act-Section 4, 29Code of Criminal Procedure-164, Section 313, 174, 157(1), 159