High Courts22 Sept 2022Dismissed
Sanjay Kumar Singh Vs Bihar State Power (Holding) Company Limited
Patna High Court · (2022) 09 PAT CK 0065
COURT ARCHIVE
Patna High Court judgments
55,954 judgments · page 142 of 2,798
High Courts22 Sept 2022Disposed Of
Jagannath Jha Vs State Of Bihar
Patna High Court · (2022) 09 PAT CK 0064
High Courts22 Sept 2022Dismissed
Mahesh Sharma Vs Bhairo Rai,
Patna High Court · (2022) 09 PAT CK 0029
Code Of Civil Procedure, 1908 — Order 1 Rule 10, Order 1 Rule 10(2)
High Courts21 Sept 2022Dismissed
Janki Devi @ Janaki Devi Vs Bedanand Mandal
Patna High Court · (2022) 09 PAT CK 0028
High Courts21 Sept 2022Disposed Of
Pradeep Kumar Sharma Vs State Of Bihar
Patna High Court · (2022) 09 PAT CK 0027
Indian Penal Code, 1860 — Section 498ACode Of Criminal Procedure, 1973 — Section 482
High Courts20 Sept 2022Partly Allowed
Chandra Mohan Choudhary Vs State Of Bihar
Patna High Court · (2022) 09 PAT CK 0074
Bihar Pension Rules, 1950 — Rule 43(b)Bihar Government Servants (Classification, Control & Appeal) Rules, 2005 — Rule 17, 17(5)Code Of Criminal Procedure, 1973 — Section 164
High Courts20 Sept 2022Partly Allowed
Animesh Kumar Vs State Of Bihar
Patna High Court · (2022) 09 PAT CK 0073
Bihar Government Servants (Classification, Control & Appeal) Rules, 2005 — Rule 17, 17(5)
High Courts20 Sept 2022Dismissed
Arun Kumar Vs State Of Bihar
Patna High Court · (2022) 09 PAT CK 0072
High Courts20 Sept 2022Dismissed
Hari Charan Yadav Vs Manager Chaudhary & Ors
Patna High Court · (2022) 09 PAT CK 0026
Code Of Civil Procedure, 1908 — Section 100
High Courts19 Sept 2022Disposed Of
Reena Kumari Vs State Of Bihar
Patna High Court · (2022) 09 PAT CK 0079
Constitution Of India, 1950 — Article 215Bihar Prohibition and Excise Rules, 2021 — Section 12ABihar Prohibition and Excise (Amendment) Rules, 2022 — Section 12A
High Courts19 Sept 2022Disposed Of
M/S Amrit Water Solutions Vs State Of Bihar
Patna High Court · (2022) 09 PAT CK 0078
Constitution Of India, 1950 — Article 39ACode Of Civil Procedure, 1908 — Section 89
High Courts19 Sept 2022Allowed
Ashok Kumar Vs State Of Bihar
Patna High Court · (2022) 09 PAT CK 0077
Constitution Of India, 1950 — Article 226, 227, 246(2), 254, 254(1), 254(2)Bihar Government Estates (Khas Mahal) Manual, — Rule 21Registration Act, 1908 — Section 28(b), 28, 30, 30(1), 30(2)
High Courts19 Sept 2022Allowed
Bhutto Mallik Vs State Of Bihar
Patna High Court · (2022) 09 PAT CK 0075
Code Of Criminal Procedure, 1973 — Section 161, 164, 313Indian Penal Code, 1860 — Section 120B, 341, 342, 376D, 379, 506, 509
High Courts19 Sept 2022Disposed Of
Birju Paswan Vs Indian Oil Corporation Limited
Patna High Court · (2022) 09 PAT CK 0030
High Courts15 Sept 2022Allowed
Shiwangi Prabhat Vs State Of Bihar
Patna High Court · (2022) 09 PAT CK 0020
Indian Penal Code, 1860 — Section 323, 341, 498A, 504, 506Code Of Criminal Procedure, 1973 — Section 482Dowry Prohibition Act, 1961 — Section 3, 4/li>
High Courts15 Sept 2022Dismissed
Satyendra Yadav Vs State Of Bihar
Patna High Court · (2022) 09 PAT CK 0019
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 34, 201, 302
High Courts15 Sept 2022Allowed
Binod Rai Vs State Of Bihar
Patna High Court · (2022) 09 PAT CK 0018
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(i)(r)(s), 3(w-i), 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 34, 201, 302Code Of Criminal Procedure, 1973 — Section 437(3)
High Courts15 Sept 2022Dismissed
Tabarak Ali Vs State Of Bihar
Patna High Court · (2022) 09 PAT CK 0017
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(i)(r)(s), 3(w-i), 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 34, 376, 504, 506Code Of Criminal Procedure, 1973 — Section 161, 164