High Courts19 Jul 2022Allowed
Shiv Mandir Nirman Samiti Vs State Of Bihar
Patna High Court · (2022) 07 PAT CK 0095
Electricity Act, 2003 — Section 43(1), 50, 56(1)Bihar Right To Public Grievance Redressal Act, 2015 — Section 2(a), 4, 7
COURT ARCHIVE
Patna High Court judgments
53,178 judgments · page 151 of 2,659
High Courts19 Jul 2022Dismissed
Ram Naresh Rai Vs State Of Bihar
Patna High Court · (2022) 07 PAT CK 0065
High Courts19 Jul 2022Dismissed
Rajesh Kumar Vs State Of Bihar
Patna High Court · (2022) 07 PAT CK 0064
High Courts19 Jul 2022Dismissed
Munilal Sharma Vs State Of Bihar
Patna High Court · (2022) 07 PAT CK 0063
Constitution Of India, 1950 — Article 14, 161Bihar Prison Manual, 2012 — Rule 529, 529(i), 529(iv), 529(iv)(a)Indian Penal Code, 1860 — Section 302, 354, 376
High Courts19 Jul 2022Allowed
Satyanarayan Yadav Vs State Of Bihar
Patna High Court · (2022) 07 PAT CK 0054
Indian Penal Code, 1860 — Section 302Dowry Prohibtion Act, 1961 — Section 4Evidence Act, 1872 — Section 118
High Courts18 Jul 2022Dismissed
Union Of India And Ors Vs S. K. Roy
Patna High Court · (2022) 07 PAT CK 0069
High Courts18 Jul 2022Allowed
Pramod Kumar @ Parmod Kumar Baliram Singh Vs State Of Bihar
Patna High Court · (2022) 07 PAT CK 0068
Arms Rule, 2016 — Rule 12(3)(a), 12(3)(c)Arms Act, 1959 — Section 13, 14, 14(1)(b)(i), 14(3)
High Courts18 Jul 2022Disposed Of
Ahmad Hussain Vs State Of Bihar
Patna High Court · (2022) 07 PAT CK 0067
Bihar Land Reforms (Fixation Of Ceiling Area And Acquisition Of Surplus Land) Act, 1961 — Section 30(4)
High Courts18 Jul 2022Disposed Of
Sunil Kumar Agrawal Vs State Of Bihar
Patna High Court · (2022) 07 PAT CK 0066
High Courts18 Jul 2022Dismissed
Laddan @ Alimuddin Vs State Of Bihar
Patna High Court · (2022) 07 PAT CK 0032
Indian Penal Code, 1860 — Section 34, 120B, 302, 394Evidence Act, 1872 — Section 157Code Of Criminal Procedure, 1973 — Section 164
High Courts14 Jul 2022Disposed Of
Jai Bajrang Bali Construction Vs State Of Bihar
Patna High Court · (2022) 07 PAT CK 0035
Constitution Of India, 1950 — Article 14, 21, 298
High Courts14 Jul 2022Disposed Of
Santosh Bharti Vs State Of Bihar
Patna High Court · (2022) 07 PAT CK 0034
Bihar Municipal Act, 2007 — Section 345
High Courts14 Jul 2022Disposed Of
Anita Devi Vs State Of Bihar
Patna High Court · (2022) 07 PAT CK 0033
High Courts14 Jul 2022Disposed Of
Rajiv Ranjan Singh Vs State Of Bihar
Patna High Court · (2022) 07 PAT CK 0025
Constitution Of India, 1950 — Article 226
High Courts14 Jul 2022Disposed Of
M/S Billion Polycraft Pvt. Ltd Vs State Of Bihar
Patna High Court · (2022) 07 PAT CK 0024
High Courts13 Jul 2022Disposed Of
M/S Tata Project Ltd Vs State Of Bihar
Patna High Court · (2022) 07 PAT CK 0039
Bihar Entry Tax Act, 1993 — Section 8Bihar Value Added Tax Act, 2005 — Section 31, 33
High Courts13 Jul 2022
Chun Chun Devi Vs State Of Bihar
Patna High Court · (2022) 07 PAT CK 0038
Constitution Of India, 1950 — Article 226
High Courts13 Jul 2022Disposed Of
Shiv Kumar Rai Vs State Of Bihar
Patna High Court · (2022) 07 PAT CK 0037
Indian Penal Code, 1860 — Section 147, 149, 323, 338, 337, 341, 342, 504, 506Code Of Criminal Procedure, 1973 — Section 87, 313
High Courts13 Jul 2022
State Of Bihar Chhathu Pasi
Patna High Court · (2022) 07 PAT CK 0036
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 272, 273, 308, 420Bihar Prohibition and Excise Act, 2016 — Section 30(a), 32, 32(2), 34(a), 34(a)(b)(i), 34(b), 47(a), 57
High Courts13 Jul 2022Dismissed
Futehari Ram Vs State Of Bihar
Patna High Court · (2022) 07 PAT CK 0027
Indian Penal Code, 1860 — Section 34, 300, 302, 304, 307, 319, 320, 324, 326, 326B, 341Evidence Act, 1872 — Section 157