High Courts11 Nov 2022Disposed Of
Kalawati Gupta Vs Union Of India
Patna High Court · (2022) 11 PAT CK 0029
Constitution Of India, 1950 — Article 226
COURT ARCHIVE
Patna High Court judgments
55,954 judgments · page 136 of 2,798
High Courts11 Nov 2022Disposed Of
Sabita Kumari Vs Punjab National Bank
Patna High Court · (2022) 11 PAT CK 0028
High Courts11 Nov 2022Dismissed
Vivek Pandey Vs State Of Bihar
Patna High Court · (2022) 11 PAT CK 0027
Constitution Of India, 1950 — Article 226
High Courts11 Nov 2022Disposed Of
Chandra Prakash Singh Vs State Of Bihar
Patna High Court · (2022) 11 PAT CK 0026
High Courts10 Nov 2022Allowed
Deo Sharan Singh Vs Most. Girija Devi Purported
Patna High Court · (2022) 11 PAT CK 0018
Code of Civil Procedure, 1908 — Order 6 Rule 17
High Courts10 Nov 2022Allowed
Madan Mishra Vs State Of Bihar
Patna High Court · (2022) 11 PAT CK 0017
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, 323, 341, 376, 511Code Of Criminal Procedure, 1973 — Section 437(3)
High Courts10 Nov 2022Allowed
Sulekha Devi Vs State Of Bihar
Patna High Court · (2022) 11 PAT CK 0016
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 34, 201, 302Code Of Criminal Procedure, 1973 — Section 437(3)
High Courts10 Nov 2022Allowed
Mithilesh Yadav Vs State Of Bihar
Patna High Court · (2022) 11 PAT CK 0015
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 437(3)
High Courts10 Nov 2022Allowed
Lala Yadav @ Dhananjay Yadav Vs State Of Bihar
Patna High Court · (2022) 11 PAT CK 0014
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 34, 323, 341, 342, 364, 365, 504, 506Code Of Criminal Procedure, 1973 — Section 164, 437(3)
High Courts10 Nov 2022Dismissed
Sanjay Kumar Gupta Vs State Of Bihar
Patna High Court · (2022) 11 PAT CK 0013
Indian Penal Code, 1860 — Section 120B, 409, 420, 467, 472, 473Food Safety Standards Act, 2006 — Section 3(j), 3(zf)
High Courts09 Nov 2022Dismissed
Prem Nath Paswan Vs State Of Bihar
Patna High Court · (2022) 11 PAT CK 0064
High Courts09 Nov 2022Disposed Of
Umesh Kumar Nirala Vs State Of Bihar
Patna High Court · (2022) 11 PAT CK 0050
Constitution Of India, 1950 — Article 226
High Courts09 Nov 2022Disposed Of
Nita Kumari Vs State Of Bihar
Patna High Court · (2022) 11 PAT CK 0049
Essential Commodities Act, 1955 — Section 3, 5
High Courts09 Nov 2022Dismissed
Mahesh Yadav Vs State Of Bihar
Patna High Court · (2022) 11 PAT CK 0019
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 34, 120B, 302, 337, 338, 427, 504, 506
High Courts07 Nov 2022Allowed
Kumar Gaurav Vs State Of Bihar
Patna High Court · (2022) 11 PAT CK 0025
High Courts07 Nov 2022Dismissed
Ajay Kumar Jha @ Ajay Jha Vs Union Of India
Patna High Court · (2022) 11 PAT CK 0024
High Courts07 Nov 2022Disposed Of
Uma Shankar Singh Vs State Of Bihar
Patna High Court · (2022) 11 PAT CK 0023
Constitution Of India, 1950 — Article 136, 215, 226
High Courts07 Nov 2022Disposed Of
Santosh Kumar Vs State Of Bihar
Patna High Court · (2022) 11 PAT CK 0022
High Courts07 Nov 2022Disposed Of
Syed Reyazuddin @ Md. Reyajauddin Vs State Of Bihar
Patna High Court · (2022) 11 PAT CK 0021
High Courts07 Nov 2022Dismissed
Mukesh Kumar Vs Union Of India
Patna High Court · (2022) 11 PAT CK 0020
Administrative Tribunals Act, 1985 — Section 19