High Courts01 Feb 2023Disposed Of
Subhash Chandra Prakash Vs State Of Bihar
Patna High Court · (2023) 02 PAT CK 0012
Constitution Of India, 1950 — Article 39ACode of Civil Procedure, 1908 — Section 89
COURT ARCHIVE
Patna High Court judgments
55,954 judgments · page 125 of 2,798
High Courts01 Feb 2023Allowed
Balram Pandey Vs State Of Bihar And Ors
Patna High Court · (2023) 02 PAT CK 0011
Constitution Of India, 1950 — Article 21, 23ABihar State Universities Act, 1976 — Section 35(2), 57A, 57A(6)
High Courts01 Feb 2023Disposed Of
M/S Janta Tent And Crockery House Vs State Of Bihar
Patna High Court · (2023) 02 PAT CK 0010
Constitution Of India, 1950 — Article 39ACode of Civil Procedure, 1908 — Section 89
High Courts01 Feb 2023Disposed Of
Sudhir Kumar @ Sudheer Kumar Jha Vs State Of Bihar
Patna High Court · (2023) 02 PAT CK 0009
Constitution Of India, 1950 — Article 39ACode of Civil Procedure, 1908 — Section 89
High Courts01 Feb 2023Disposed Of
M/S A.K. Industries, Large Industrial Estate Vs Principal Secretary-Cum-Chairman Of Bihar
Patna High Court · (2023) 02 PAT CK 0008
High Courts31 Jan 2023Disposed Of
Chaman Ji Sah Vs Bihar State Food And Civil Supplies Corporation
Patna High Court · (2023) 01 PAT CK 0060
Constitution Of India, 1950 — Article 39ACode of Civil Procedure, 1908 — Section 89
High Courts31 Jan 2023
Sunil Singh Vs State Of Bihar
Patna High Court · (2023) 01 PAT CK 0055
Bihar Prohibition and Excise Act, 2016 — Section 30(a)Indian Penal Code, 1860 — Section 414, 420, 467, 468, 471
High Courts31 Jan 2023
In-Re, Suo Motu Cognizance Vs Lalit Narain Rajak
Patna High Court · (2023) 01 PAT CK 0054
Contempt of the Court Act, 1971 — Section 12(3), 19
High Courts30 Jan 2023Disposed Of
Sabbir Hussain Vs Sakila Bano
Patna High Court · (2023) 01 PAT CK 0059
Indian Penal Code, 1860 — Section 498A
High Courts30 Jan 2023Allowed
Bhushan Mahto Vs State Of Bihar
Patna High Court · (2023) 01 PAT CK 0058
Code Of Criminal Procedure, 1973 — Section 164, 374(2)Indian Penal Code, 1860 — Section 34, 376DScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(i)(w)
High Courts30 Jan 2023Allowed
Board Of Directors Vs Arbind Kumar Verma And Anr
Patna High Court · (2023) 01 PAT CK 0057
High Courts30 Jan 2023Dismissed
Sushma Devi Vs Sudhir Singh
Patna High Court · (2023) 01 PAT CK 0056
Code of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2
High Courts30 Jan 2023Disposed Of
M/S Kabbu Khirhar Vs State Of Bihar
Patna High Court · (2023) 01 PAT CK 0053
Constitution Of India, 1950 — Article 39ACode of Civil Procedure, 1908 — Section 89
High Courts25 Jan 2023Dismissed
Bijay Yadav Vs State Of Bihar
Patna High Court · (2023) 01 PAT CK 0048
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 15, 17, 18, 20, 25
High Courts25 Jan 2023Dismissed
Balddau Singh @ Chhotu Singh Vs State Of Bihar
Patna High Court · (2023) 01 PAT CK 0047
Indian Penal Code, 1860 — Section 34, 201, 302, 363, 364Evidence Act, 1872 — Section 65B
High Courts24 Jan 2023Disposed Of
Bindeshwar Singh College Vs State Of Bihar
Patna High Court · (2023) 01 PAT CK 0046
High Courts24 Jan 2023Disposed Of
M/S Muskaan Event Management And Caterers Pvt. Ltd Vs Bihar State Pollution Control Board
Patna High Court · (2023) 01 PAT CK 0045
Air (Prevention and Control of Pollution) Act, 1981 — Section 31AWater (Prevention and Control of Pollution) Act, 1974 — Section 33A
High Courts24 Jan 2023Dismissed
Israel Gaddi Vs Karuna Dutta Mishra
Patna High Court · (2023) 01 PAT CK 0044
Limitation Act, 1963 — Article 58, 59Code of Civil Procedure, 1908 — Section 100, Order 22 Rule 4(4)Evidence Act, 1872 — Section 91, 92
High Courts24 Jan 2023Dismissed
Bhairo Yadav @ Bhairav Yadav Vs State Of Bihar
Patna High Court · (2023) 01 PAT CK 0043
High Courts23 Jan 2023Allowed
Basudeo Rai Vs State Of Bihar
Patna High Court · (2023) 01 PAT CK 0052
Bihar Government Servant (Classification, Control and Appeal) Rules, 2005 — Rule 18(3), 18(4)