High Courts11 Apr 2023Dismissed
Amit Kumar Vs State Of Bihar
Patna High Court · (2023) 04 PAT CK 0042
Code Of Criminal Procedure, 1973 — Section 468Protection of Women from Domestic Violence Act, 2015 — Section 18, 18(e), 23, 32
COURT ARCHIVE
Patna High Court judgments
55,954 judgments · page 115 of 2,798
High Courts11 Apr 2023Dismissed
Kalpana Kumari Vs State Of Bihar
Patna High Court · (2023) 04 PAT CK 0041
High Courts11 Apr 2023Dismissed
Chairman, Bihar School Examination Board Vs Sambadh Degree Mahavidyalaya Seva Sangh
Patna High Court · (2023) 04 PAT CK 0040
Bihar Intermediate Education Council Act, 1992 — Section 2(j), 19(1), 19(2), 39
High Courts10 Apr 2023Allowed
Ram Chandra Sharma Vs Ram Chandra Sharma
Patna High Court · (2023) 04 PAT CK 0060
Constitution Of India, 1950 — Article 226, 311(2)Bihar Pension Rules, 1950 — Rule 43, 43(b), 139, 139(2)Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2)
High Courts10 Apr 2023Disposed Of
Hind Stores Vs State Of Bihar
Patna High Court · (2023) 04 PAT CK 0021
Constitution Of India, 1950 — Article 226Bihar Goods and Services Tax Act, 2017 — Section 107(6), 109, 112, 112(8), 112(9), 172
High Courts10 Apr 2023Disposed Of
M/S Jay Ambey Vs Union Of India
Patna High Court · (2023) 04 PAT CK 0020
Constitution Of India, 1950 — Article 226Bihar Goods and Services Tax Act, 2017 — Section 107(6), 109, 112, 112(8), 112(9), 172
High Courts10 Apr 2023Allowed
Irshad Ahmad Vs State Of Bihar
Patna High Court · (2023) 04 PAT CK 0019
High Courts07 Apr 2023Allowed
Pramod Kumar Vs State Of Bihar
Patna High Court · (2023) 04 PAT CK 0059
Bihar Civil Services (Classification Control and Appeal) Rules, 1930 — Rule 18
High Courts07 Apr 2023Disposed Of
Manoj Kumar Vs State Of Bihar
Patna High Court · (2023) 04 PAT CK 0022
Indian Penal Code, 1860 — Section 34, 307, 323, 324, 341, 379, 395, 397, 427, 504, 506Code Of Criminal Procedure, 1973 — Section 210
High Courts07 Apr 2023Allowed
Raju Kumar Vs State Of Bihar
Patna High Court · (2023) 04 PAT CK 0018
Indian Penal Code, 1860 — Section 34, 120B, 201, 302Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 32B
High Courts07 Apr 2023Disposed Of
Ajay Kumar Madhesiya Vs State Of Bihar
Patna High Court · (2023) 04 PAT CK 0017
High Courts06 Apr 2023Dismissed
Md. Sarfaraz Alam Vs State Of Bihar
Patna High Court · (2023) 04 PAT CK 0016
Constitution Of India, 1950 — Article 309Bihar Panchayat Primary Teachers (Appointment and Service Conditions) Rules, 2006 — Rule 6
High Courts06 Apr 2023Disposed Of
Ram Ishwar Bind Vs State Of Bihar
Patna High Court · (2023) 04 PAT CK 0015
High Courts06 Apr 2023Allowed
Jai Prakash Vishwavidyalya Karmachari Vs Chancellor Of Universities Of Bihar And Ors
Patna High Court · (2023) 04 PAT CK 0014
Constitution Of India, 1950 — Article 14Bihar State University Act, 1976 — Section 9(4)(A), 9(7), 9(7)(II), 10, 10(5), 10(6), 10(7), 10(8), 10(11), 10(12), 10(13), 18, 35, 35(b), 35(1), 35(2), 35(3), 70B
High Courts06 Apr 2023Disposed Of
M/S Shashank Auto Private Limited Vs State Of Bihar
Patna High Court · (2023) 04 PAT CK 0013
Constitution Of India, 1950 — Article 226Bihar Goods and Services Tax Act, 2017 — Section 107(6), 109, 112, 112(8), 112(9), 172
High Courts06 Apr 2023Dismissed
Haji Md. Riyazuddin @ Mohammad Riyajuddin Vs Union Of India
Patna High Court · (2023) 04 PAT CK 0012
Constitution Of India, 1950 — Article 136
High Courts06 Apr 2023Allowed
Tirpurari Singh @ T.P. Singh Vs State Of Bihar
Patna High Court · (2023) 04 PAT CK 0011
National Investigating Agency Act, 2008 — Section 21(4)Indian Penal Code, 1860 — Section 414, 467, 468, 471, 474Arms Act, 1959 — Section 25(1A), 25(1-AA), 25(1-B)(a), 26, 29, 35
High Courts06 Apr 2023Disposed Of
Md. Kasim Ansari Vs State Of Bihar
Patna High Court · (2023) 04 PAT CK 0006
High Courts05 Apr 2023
Nawal Kishore Sharma Vs Madhya Bihar Gramin Bank
Patna High Court · (2023) 04 PAT CK 0057
High Courts05 Apr 2023Disposed Of
M/S Raghubar Singh Vs State Of Bihar
Patna High Court · (2023) 04 PAT CK 0005
Arbitration and Conciliation Act, 1996 — Section 11(6)