High Courts18 Oct 2022Disposed Of
Manuj Kumar Vs State Of Bihar
Patna High Court · (2022) 10 PAT CK 0043
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 139 of 2,660
High Courts18 Oct 2022Disposed Of
Bidhan Kumar Vs State Of Bihar
Patna High Court · (2022) 10 PAT CK 0032
Constitution Of India, 1950 — Article 21, 38, 39
High Courts18 Oct 2022Dismissed
Baptist Union Church Vs Patna Municipal Corporation
Patna High Court · (2022) 10 PAT CK 0031
Constitution Of India, 1950 — Article 226Bihar Building Bye-Laws, 2014 — Rule 14Code Of Civil Procedure, 1908 — Section 92, Order 1 Rule 10, Order 7 Rule11
High Courts17 Oct 2022
Sanjeev Kumar Vs State Of Bihar
Patna High Court · (2022) 10 PAT CK 0030
Constitution Of India, 1950 — Article 226Bihar Electricity Duty Act, 1948 — Section 135, 138Electricity Act, 2003 — Section 126, 135, 135(1), 138, 152(2), 152(3), 152(4)
High Courts17 Oct 2022Disposed Of
Vijay Kumar Vs State Of Bihar
Patna High Court · (2022) 10 PAT CK 0029
Bihar & Orissa Public Demands Recovery Act, 1914 — Section 7, 9
High Courts17 Oct 2022Disposed Of
Ashutosh Kumar Vs State Of Bihar
Patna High Court · (2022) 10 PAT CK 0028
Bihar & Orissa Public Demands Recovery Act, 1914 — Section 7, 9
High Courts17 Oct 2022Disposed Of
Vinay Yadav @ Binay Yadav Vs State Of Bihar
Patna High Court · (2022) 10 PAT CK 0027
Bihar & Orissa Public Demands Recovery Act, 1914 — Section 9
High Courts17 Oct 2022Dismissed
Binod Kumar @ Vinod Kumar Vs Dhruv Narain Prasad
Patna High Court · (2022) 10 PAT CK 0026
Code Of Civil Procedure, 1908 — Section 100
High Courts14 Oct 2022Disposed Of
Dinesh Kumar Vs State Of Bihar
Patna High Court · (2022) 10 PAT CK 0036
Constitution Of India, 1950 — Article 39ACode Of Civil Procedure, 1908 — Section 89
High Courts14 Oct 2022Disposed Of
Bhagwan Jha Vs State Of Bihar
Patna High Court · (2022) 10 PAT CK 0035
Constitution Of India, 1950 — Article 39ACode Of Civil Procedure, 1908 — Section 89
High Courts14 Oct 2022Disposed Of
Dinesh Chand Vs State Of Bihar
Patna High Court · (2022) 10 PAT CK 0034
Constitution Of India, 1950 — Article 215Bihar Prohibition and Excise Rules, 2021 — Section 12ABihar Prohibition and Excise (Amendment) Rules, 2022 — Section 12A
High Courts14 Oct 2022Disposed Of
United India Insurance Company Ltd Vs Geeta Devi
Patna High Court · (2022) 10 PAT CK 0033
Motor Vehicle Act, 1988 — Section 140, 166
High Courts14 Oct 2022Disposed Of
Arvind Kumar Singh Vs State Of Bihar
Patna High Court · (2022) 10 PAT CK 0009
High Courts14 Oct 2022Allowed
Lal Babu @ Lal Babu Nat Vs Union Of India
Patna High Court · (2022) 10 PAT CK 0008
Railway Claims Tribunal Act, 1987 — Section 23Railways Act, 1989 — Section 124
High Courts13 Oct 2022Allowed
Baleshwar Ram Vs State Of Bihar
Patna High Court · (2022) 10 PAT CK 0013
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1), 3(2)(va)Indian Penal Code, 1860 — Section 34, 307, 379Arms Act, 1959 — Section 27
High Courts13 Oct 2022Allowed
Bhuneshwar Yadav @ Bhunesh Yadav Vs State Of Bihar
Patna High Court · (2022) 10 PAT CK 0012
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 34, 120B, 201, 302Code Of Criminal Procedure, 1973 — Section 437(3)
High Courts13 Oct 2022Allowed
Punam Devi Vs State Of Bihar
Patna High Court · (2022) 10 PAT CK 0011
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 2(V)(Va), 3(1)(r)(s)Indian Penal Code, 1860 — Section 147, 149, 167, 323, 447, 467, 468, 471, 504, 506
High Courts13 Oct 2022Allowed
M/S. Shakti Fertilizer @ Shakti Traders Pathardev Vs State Of Bihar
Patna High Court · (2022) 10 PAT CK 0010
Fertilizer(Control) Order, 1985 — Section 31, 31(2)
High Courts12 Oct 2022Dismissed
Ram Pravesh Rai Vs State Of Bihar
Patna High Court · (2022) 10 PAT CK 0017
Bihar Targeted Public Distribution System (Control) Order, 2016 — Rule 11, 11(ii)
High Courts12 Oct 2022Allowed
Harisons Continental Private Limited Vs State Of Bihar
Patna High Court · (2022) 10 PAT CK 0016
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 120B, 307, 323, 341, 342, 379, 406, 409, 419, 420, 467, 468, 471, 504, 506Code Of Criminal Procedure, 1973 — Section 107, 456