High Courts28 Aug 2026Allowed
Gopal Jha & Ors. Vs The State Of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 1788
Indian Penal Code-Sections 147, 149, 341, 323, 498A, 379, 504, 506/34Dowry Prohibition Act-Section 3/4Hindu Marriage Act-Section 13
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Patna High Court judgments
55,908 judgments · page 12 of 2,796
High Courts28 Aug 2026Dismissed
Md. Kalimuddin @ Kalim Vs The State of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1791
Code of Criminal Procedure, 1973-Section 372, 313, sub-section (8) of Section 320, 164Indian Penal Code-Sections 147, 148, 149, 324/149, 307/149, 341/149, 323/149, 379/149, 504/149, 147/148/149/341/323/324/307/379, 504, 379, 307, 148 and 149Indian Evidence Act-Section 145
High Courts28 Aug 2026Allowed
Chandan Kumar @ Chandan Singh Vs The State Of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 1794
Indian Penal Code-Section 376D, 379, 34Protection of Children from Sexual Offences (POCSO) Act-Section 4, 29Code of Criminal Procedure-Section 299, 164, 313, 174, 157(1), 159
High Courts28 Aug 2026Disposed Of
The Managing Director, Bihar State Food And Civil Supplies Corporation Ltd. & Anr. Vs Umesh Prasad Yadav
Patna High Court · (2026) 08 PAT CK 1801
Commercial Courts Act, 2015-proviso to Section 13(1A), Section 13, 13(1A), sub-section (1) of Section 13, sub-section (1A) of Section 13, 13(2), 13(1-A), 21, 2, clause (a) and (aa) of sub-section (1) of Section 2, 3-A, sub-section (1) of Section 5, (b) of sub-section (1) of Section 2, (c) of sub-section (1) of Section 2, sub-section (1) of Section 4, 4, 6, Explanation to Section 6, (i) of sub-section (1) of Section 2, 12, 8, 10, sub-section (3) of Section 10, 11, 12A, sub-section(1), (1A) and (2) under Chapter IVArbitration and Conciliation Act, 1996-Section 36, 2(e), 11, 34, 37, 8, sub-sections (2) and (3) of Section 16, 37(2)(a), 16, 37(1)(a), 9, 17, 37(3)Code of Civil Procedure, 1908-Order XXI Rule 11(ii), Rule 46H and 103 of Order XXI, XLIII, XLIII Rule 1(j) and (ja), XXI Rule 41, Section 104, VI Rule 17, XII Rule 6, 43, 16 to 20
High Courts28 Aug 2026Disposed Of
Ashok Kumar Gupta Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1804
B.N.S, 2023-Sections 132, 109, 324(4), 324(5), 317(5) and 3(5)Arms Act-Section 27N.D.P.S. Act-Sections 8(c) and 21(b)
High Courts28 Aug 2026Disposed Of
Ram Naresh Kumar Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1806
Bharatiya Nyaya Sanhita, 2023-Section 305(e)/303(2)/317(2), 305(e), 303(2) and 317(2)
High Courts28 Aug 2026Disposed Of
Shambhu Mehta Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1807
Bharatiya Nyaya Sanhita, 2023-Section 305(e)/303(2)/317(2)
High Courts28 Aug 2026Disposed Of
Kaushal Kumar Yadav @ Kaushal Kishore Yadav Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1809
Bharatiya Nyaya Sanhita, 2023-Section 305(e)/303(2)/317(2), 305(e), 303(2) and 317(2)
High Courts28 Aug 2026Disposed Of
Dhananjay Kumar Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1810
Bharatiya Nyaya Sanhita, 2023-Section 305(e)/303(2)/317(2), 305(e), 303(2) and 317(2)
High Courts28 Aug 2026Disposed Of
Sanoj Kumar Sangam Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1811
Bharatiya Nyaya Sanhita, 2023-Section 305(e)/303(2)/317(2), 305(e), 303(2) and 317(2)
High Courts28 Aug 2026Disposed Of
Sudhir Kumar @ Sudhir Yadav & Anr. Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1812
Bharatiya Nyaya Sanhita, 2023-Section 305(e)/303(2)/317(2), 305(e), 303(2) and 317(2)
High Courts28 Aug 2026Disposed Of
Manoj Kumar Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1815
Bharatiya Nyaya Sanhita, 2023-Section 305(e)/303(2)/317(2), 305(e), 303(2) and 317(2)
High Courts28 Aug 2026Disposed Of
Rajendra Mehta Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1816
Bharatiya Nyaya Sanhita, 2023-Section 305(e)/303(2)/317(2), 305(e), 303(2) and 317(2)
High Courts28 Aug 2026Disposed Of
Luv Kush Traders Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1819
Bharatiya Nyaya Sanhita, 2023-Section 303(2)Mines and Minerals (Development and Regulation) Act, 1957-21Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation and Storage) Rules, 2019-Section 21
High Courts28 Aug 2026Dismissed
Rameshwar Ray Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1820
Constitution of India-Article 226
High Courts28 Aug 2026Dismissed
M/s Anjani Kumar Singh Vs Addnl. Commissioner (CCO) Of CGST And Central Excise & Anr.
Patna High Court · (2026) 08 PAT CK 1823
Constitution of India-Article 366 (29Ab), Entry 54 of List II, 265Finance Act, 1994-Section 73(2), 78, 77(1)(a), 70, 77(1)(c)(ii), 66DCGST Act, 2017-Section 174
High Courts27 Aug 2026Disposed Of
Dr. Ramchandra Singh Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1765
Bihar Service Code-Rules 149 to 271, 176, 178, 179, 181 to 183 and 185Constitution of India-Article 300-A, 300A
High Courts27 Aug 2026Disposed Of
Mikki Kumari Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1767
State Health Society Bihar/ District Health Society, Human Resource Manual Rules and Regulations, 2021-Rule 12(e), 12(f)HR Policy-Clause 12(f) of Chapter 2, Rule 12 of Chapter 2Employees Control & Appeal Rules
High Courts27 Aug 2026Dismissed
Jitendra Kumar Yadav @ Jitendra Kr. Yadav Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1771
2006 Rules-Rule 5, 20, Clause (iii) of Rule 20, (i) of Rule 20, 20(iii), 20(i)Indian Evidence Act-Section 64, 65Constitution of India-Article 14, 16, 226
High Courts27 Aug 2026Allowed
Bijendra Kumar Sah Vs The State Of Bihar Through Department Of Excise
Patna High Court · (2026) 08 PAT CK 1773
I.P.C.-Sections 272 and 273Excise Act 1915-Section 47(A)Bihar Prohibition and Excise Act, 2016