High Courts26 Jul 2022Dismissed
Tej Pratap Vs State Of Bihar
Patna High Court · (2022) 07 PAT CK 0074
COURT ARCHIVE
Patna High Court judgments
55,963 judgments · page 150 of 2,799
High Courts26 Jul 2022Allowed
Md. Meeraj @ Ekab Khan @ Md. Ekab Khan Vs State Of Bihar
Patna High Court · (2022) 07 PAT CK 0073
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 34, 210B, 302, 324Arms Act, 1959 — Section 27
High Courts25 Jul 2022Allowed
Rajendra Prasad @ Rajendra Mali And Ors Vs Baban Bhagat And Ors
Patna High Court · (2022) 07 PAT CK 0076
Code Of Civil Procedure, 1908 — Order 1 Rule 10
High Courts25 Jul 2022Allowed
Sunil Kumar Vs State Of Bihar
Patna High Court · (2022) 07 PAT CK 0072
Code Of Civil Procedure, 1908 — Order 1 Rule 10(2)Code Of Criminal Procedure, 1973 — Section 133
High Courts25 Jul 2022Dismissed
Nepali Yadav Vs State Of Bihar
Patna High Court · (2022) 07 PAT CK 0071
Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 161Arms Act, 1959 — Section 27
High Courts25 Jul 2022Dismissed
F Vs State Of Bihar
Patna High Court · (2022) 07 PAT CK 0070
Juvenile Justice (Care And Protection of Children) Rules, 2007 — Rule 12, 12(3)Juvenile Justice (Care And Protection Of Child) Rules, 2007 — Rule 3Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 74
High Courts22 Jul 2022Disposed Of
Jitendra Kumar Vs State Of Bihar
Patna High Court · (2022) 07 PAT CK 0094
Constitution Of India, 1950 — Article 226
High Courts22 Jul 2022Disposed Of
Sanjeet Paswan @ Karu @ Karu Paswan Vs State Of Bihar
Patna High Court · (2022) 07 PAT CK 0062
Constitution Of India, 1950 — Article 215Bihar Prohibition and Excise Rules, 2021 — Rule 12BIndian Penal Code, 1860 — Section 34, 272, 273, 279, 427
High Courts22 Jul 2022Disposed Of
Deepak Kumar @ Deepak Kr. Sah Vs State Of Bihar
Patna High Court · (2022) 07 PAT CK 0061
Constitution Of India, 1950 — Article 215Bihar Prohibition and Excise Rules, 2021 — Rule 12AIndian Penal Code, 1860 — Section 34, 272, 273, 279, 427
High Courts22 Jul 2022Disposed Of
Fool Kumari @ Phool Kumari Vs State Of Bihar
Patna High Court · (2022) 07 PAT CK 0060
Constitution Of India, 1950 — Article 215Bihar Prohibition and Excise Rules, 2021 — Rule 12BIndian Penal Code, 1860 — Section 34, 272, 273, 279, 427
High Courts21 Jul 2022Disposed Of
M/S. Vishwanath Industries Vs State Of Bihar
Patna High Court · (2022) 07 PAT CK 0093
High Courts21 Jul 2022Disposed Of
M/S. Ranjeet Enterprises Vs State Of Bihar
Patna High Court · (2022) 07 PAT CK 0088
High Courts21 Jul 2022Disposed Of
M/S Kunwar Enterprises Vs State Of Bihar
Patna High Court · (2022) 07 PAT CK 0087
High Courts21 Jul 2022Disposed Of
Rajendra Dubey Vs Bihar State Food And Civil Supply Corporation
Patna High Court · (2022) 07 PAT CK 0059
High Courts21 Jul 2022Allowed
Hareram Tiwari Vs State Of Bihar
Patna High Court · (2022) 07 PAT CK 0058
Bihar Right To Public Grievance Redressal Act, 2015 — Section 2(a)
High Courts21 Jul 2022Allowed
Haribansh Mahto @ Harbsh Mahto Vs State Of Bihar
Patna High Court · (2022) 07 PAT CK 0057
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 2015 — Section 3(1)(r), 14A(2)Indian Penal Code, 1860 — Section 34, 323, 341, 354
High Courts20 Jul 2022Disposed Of
Kulganga Enterprises Private Limited Vs Managing Director And Chief Executive Officer Bank Of Baroda Baroda
Patna High Court · (2022) 07 PAT CK 0086
High Courts20 Jul 2022Partly Allowed
Kapildeo Thakur Vs State Of Bihar
Patna High Court · (2022) 07 PAT CK 0056
Arms Act, 1959 — Section 2(i), 3, 4, 7, 10, 11, 13, 25(1AA), 25(a)(AC), 25(1B)(a), 26, 35, 39
High Courts20 Jul 2022Disposed Of
Chetan Kumar Markan Vs State Of Bihar
Patna High Court · (2022) 07 PAT CK 0055
High Courts19 Jul 2022Disposed Of
Vinod Kumar Vs State Of Bihar
Patna High Court · (2022) 07 PAT CK 0097
Constitution Of India, 1950 — Article 226