High Courts09 Sept 2022Partly Allowed
Bhim Yadav Vs State Of Bihar
Patna High Court · (2022) 09 PAT CK 0011
Indian Penal Code, 1860 — Section 396Code Of Criminal Procedure, 1973 — Section 313, 314Code Of Criminal Procedure, 1898 — Section 342
COURT ARCHIVE
Patna High Court judgments
55,962 judgments · page 144 of 2,799
High Courts08 Sept 2022Disposed Of
North East Granulators Dag-40, Igc Vs State Of Bihar
Patna High Court · (2022) 09 PAT CK 0008
Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996 — Section 2D, 2G
High Courts01 Sept 2022Disposed Of
Uday Shankar Kumar Vs Union Of India
Patna High Court · (2022) 09 PAT CK 0007
Constitution Of India, 1950 — Article 226
High Courts01 Sept 2022Allowed
Krishna Mahto Vs State Of Bihar
Patna High Court · (2022) 09 PAT CK 0006
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(i)(r)(s), 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 34, 307, 323, 324, 325, 341, 504Code Of Criminal Procedure, 1973 — Section 437(3)
High Courts01 Sept 2022Allowed
Rinku Yadav Vs State Of Bihar
Patna High Court · (2022) 09 PAT CK 0005
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(i)(r)(s), 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 34, 323, 325, 341, 436, 506Code Of Criminal Procedure, 1973 — Section 437(3)
High Courts01 Sept 2022Allowed
Rajkaran Yadav Vs State Of Bihar
Patna High Court · (2022) 09 PAT CK 0004
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(i)(r)(s), 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 34, 120B, 307, 323, 341Arms Act, 1959 — Section 27
High Courts01 Sept 2022Allowed
Shanti Swarup Anand Vs Anita Sahay
Patna High Court · (2022) 09 PAT CK 0003
Code Of Civil Procedure, 1908 — Section 24Bengal, Agra And Assam Civil Courts Act, 1887 — Section 18
High Courts01 Sept 2022Allowed
Dr. Rameshwar Choubey Vs State Of Bihar
Patna High Court · (2022) 09 PAT CK 0002
Code Of Criminal Procedure, 1973 — Section 147, 147(3), 148
High Courts01 Sept 2022Allowed
Amjad Ali Khan @ Guddu Khan Vs State Of Bihar
Patna High Court · (2022) 09 PAT CK 0001
Negotiable Instrument Act, 1881 — Section 138, 142Indian Penal Code, 1860 — Section 120B, 406, 420
High Courts31 Aug 2022Disposed Of
M/S Durga Chemical Industries Vs Bihar Industrial Area Development Authority
Patna High Court · (2022) 08 PAT CK 0094
High Courts31 Aug 2022Dismissed
Indu Devi @ Indu Devi Vs State Of Bihar
Patna High Court · (2022) 08 PAT CK 0093
High Courts31 Aug 2022Disposed Of
Byash Kumar Vs State Of Bihar
Patna High Court · (2022) 08 PAT CK 0085
Constitution Of India, 1950 — Article 226
High Courts31 Aug 2022Disposed Of
Pankaj Tiwari Vs State Of Bihar
Patna High Court · (2022) 08 PAT CK 0084
Bihar Public Land Encroachment Act, 1956 — Section 6(1)
High Courts30 Aug 2022Disposed Of
Commissioner Of Customs Vs Ram Babu Yadav
Patna High Court · (2022) 08 PAT CK 0089
Customs Act, 1962 — Section 122
High Courts30 Aug 2022Disposed Of
Principal Commissioner Of Income Tax Vs Uttar Bihar Gramin Bank
Patna High Court · (2022) 08 PAT CK 0088
Regional Rural Banks Act, 1976 — Section 18
High Courts30 Aug 2022Dismissed
Gyanti Devi Vs Udai Kumar
Patna High Court · (2022) 08 PAT CK 0087
Code Of Civil Procedure, 1908 — Order 4 1 Rule 27, Order 4 1 Rule 27(b)
High Courts29 Aug 2022Disposed Of
M/S Maa Bhagwati Industries Vs State Of Bihar
Patna High Court · (2022) 08 PAT CK 0092
Bihar Industrial Area Development Authority (Amendment) Act, 2017 — Section 6(2)(a), 6(2)(b)
High Courts29 Aug 2022Dismissed
Manju Sinha Vs Muzaffarpur Municipal Corporation
Patna High Court · (2022) 08 PAT CK 0091
Constitution Of India, 1950 — Article 226
High Courts29 Aug 2022Allowed
H.D.F.C. Bank Ltd. Vs State Of Bihar
Patna High Court · (2022) 08 PAT CK 0090
Indian Penal Code, 1860 — Section 120B, 197, 198, 199, 200, 201, 406, 409, 4799, 500, 504Code Of Criminal Procedure, 1973 — Section 156(3)
High Courts26 Aug 2022Disposed Of
Mir Rahman Vs State Of Bihar
Patna High Court · (2022) 08 PAT CK 0096
Constitution Of India, 1950 — Article 226