High Courts06 Dec 2022Allowed
Food Corporation Of India Vs Union Of India
Patna High Court · (2022) 12 PAT CK 0012
Payment of Gratuity Act, 1972 — Section 2(q), 4(1), 4(6), 4(6)(a), 4(6)(b), 7(3), 7(3A)
COURT ARCHIVE
Patna High Court judgments
55,954 judgments · page 132 of 2,798
High Courts06 Dec 2022Dismissed
Sunaina Devi Vs Estate Of Ram Lakhan Singh
Patna High Court · (2022) 12 PAT CK 0011
High Courts06 Dec 2022Dismissed
Branch Manager, The Oriental Insurance Company Ltd Vs Dharmnath Parvat @ Dharma Parvat And Anr
Patna High Court · (2022) 12 PAT CK 0010
Indian Penal Code, 1860 — Section 279, 337
High Courts05 Dec 2022Allowed
Branch Manager National Insurance Co. Ltd Vs Kanchan Kumari @ Kanchan Dubey
Patna High Court · (2022) 12 PAT CK 0020
Indian Penal Code, 1860 — Section 279, 304A, 337, 338
High Courts05 Dec 2022Dismissed
Anita Devi Vs Sunita Devi
Patna High Court · (2022) 12 PAT CK 0019
Code of Civil Procedure, 1908 — Order 9 Rule 13
High Courts05 Dec 2022Dismissed
Union Of India Vs Rahul Kumar
Patna High Court · (2022) 12 PAT CK 0018
Railways Act, 1989 — Section 123(C)(ii), 124(A)(a), 124(A)(b), 124(A)(c), 124(A)(d), 124(A)(e)
High Courts02 Dec 2022Disposed Of
Anil Kumar Prasad VsState Of Bihar
Patna High Court · (2022) 12 PAT CK 0036
Constitution Of India, 1950 — Article 226
High Courts02 Dec 2022Disposed Of
Puja Engineering And Construction VsState Of Bihar
Patna High Court · (2022) 12 PAT CK 0035
Constitution Of India, 1950 — Article 226
High Courts02 Dec 2022Disposed Of
Anil Prasad VsState Of Bihar
Patna High Court · (2022) 12 PAT CK 0034
Constitution Of India, 1950 — Article 39ACode of Civil Procedure, 1908 — Section 89
High Courts02 Dec 2022Allowed
Md. Shahbaz Ahmad VsState Of Bihar
Patna High Court ·
Constitution Of India, 1950 — Article 19(1)(g)
High Courts02 Dec 2022Disposed Of
Mohan Prasad VsState Of Bihar
Patna High Court · (2022) 12 PAT CK 0005
Bihar & Orissa Public Demands Recovery Act, 1914 — Section 9
High Courts01 Dec 2022Allowed
Aman Kumar Singh @ Aman Singh VsState Of Bihar
Patna High Court · (2022) 12 PAT CK 0004
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 34, 120B, 302Code Of Criminal Procedure, 1973 — Section 437(3)
High Courts01 Dec 2022Allowed
Md. Amjad VsState Of Bihar
Patna High Court · (2022) 12 PAT CK 0003
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 14A(2)Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 437(3)
High Courts01 Dec 2022Disposed Of
Ved Prakash VsState Of Bihar & Anr
Patna High Court · (2022) 12 PAT CK 0002
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(w)(ii), 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 376, 506Code Of Criminal Procedure, 1973 — Section 164, 437(3)
High Courts01 Dec 2022Disposed Of
Biswanath Sah VsState Of Bihar
Patna High Court · (2022) 12 PAT CK 0001
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(r), 3(2)(s), 14A(2)Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 394(b)Code Of Criminal Procedure, 1973 — Section 437(3)
High Courts30 Nov 2022Disposed Of
Khas Mahal Citizen�s Welfare Society Vs State Of Bihar
Patna High Court · (2022) 11 PAT CK 0092
High Courts30 Nov 2022Allowed
Nibha Sinha Vs State Of Bihar
Patna High Court · (2022) 11 PAT CK 0091
Constitution Of India, 1950 — Article 21Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)Indian Penal Code, 1860 — Section 304
High Courts30 Nov 2022Dismissed
Raju Singh @ Raju Kumar Vs State Of Bihar
Patna High Court · (2022) 11 PAT CK 0090
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 34, 323, 341, 363, 366A, 504, 506Code Of Criminal Procedure, 1973 — Section 164
High Courts30 Nov 2022Allowed
Sunil Kumar Singh Vs State Of Bihar
Patna High Court · (2022) 11 PAT CK 0089
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 147, 148, 149, 302, 504Arms Act, 1959 — Section 27