High Courts13 Jul 2022Disposed Of
Harshit Pathak Vs Union Of India
Patna High Court · (2022) 07 PAT CK 0026
Constitution Of India, 1950 — Article 226
COURT ARCHIVE
Patna High Court judgments
53,178 judgments · page 152 of 2,659
High Courts12 Jul 2022Disposed Of
Gopal Krishna Vs Union Of India
Patna High Court · (2022) 07 PAT CK 0043
Constitution Of India, 1950 — Article 226Companies Act, 2013 — Section 164, 164(2)(a)
High Courts12 Jul 2022Allowed
Williams Rebecca @ William Rebecca @ Rebecca Williams Vs State Of Bihar
Patna High Court · (2022) 07 PAT CK 0042
Passport (Entry Into India) Rules, 1950 — Rule 3Indian Penal Code, 1860 — Section 441, 447Foreigners Act, 1946 — Section 14(b)
High Courts12 Jul 2022Disposed Of
Sudhanshu Kumar Chaubey Vs State Of Bihar
Patna High Court · (2022) 07 PAT CK 0041
Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 302, 307, 409, 420, 467, 468, 471, 477APrevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2), 19, 19(1)(C), 19(3), 19(3)(b), 19(4)Code Of Criminal Procedure, 1973 — Section 197, 197(2), 482
High Courts12 Jul 2022Allowed
Sambadh Degree Mahavidyalaya Seva Sangh Vs State Of Bihar
Patna High Court · (2022) 07 PAT CK 0040
Bihar Intermediate Education Council Act, 1992 — Section 2(j), 15(14), 39, 39(2)Bihar School Examination Board Act, 2019 — Section 19, 19(2) 19(3)
High Courts12 Jul 2022Allowed
Sonu Kumar Vs State Of Bihar
Patna High Court · (2022) 07 PAT CK 0030
Indian Penal Code, 1860 — Section 363Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 94
High Courts12 Jul 2022Dismissed
Barun Kumar Mandal @ Biro Mandal @ Barun Mandal Vs State Of Bihar
Patna High Court · (2022) 07 PAT CK 0029
Indian Penal Code, 1860 — Section 149, 302, 366, 366A, 376Code Of Criminal Procedure, 1973 — Section 164, 313, 378
High Courts12 Jul 2022Allowed
Nirmal Kumar Ambastha Vs Subodh Kumar
Patna High Court · (2022) 07 PAT CK 0028
Code Of Civil Procedure, 1908 — Order 6 Rule 17
High Courts11 Jul 2022Allowed
Dr. Rita Kumari Vs State Of Bihar
Patna High Court · (2022) 07 PAT CK 0047
Bihar Conduct of Examination Act, 1981 — Section 9, 10Code Of Criminal Procedure, 1973 — Section 3(4)(a)
High Courts11 Jul 2022Dismissed
Kameshwar Singh Vs Union Of India
Patna High Court · (2022) 07 PAT CK 0046
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 29, 29(3)Administrative Tribunal Act, 1985 — Section 20(i), 20(2)(a), 20(3), 21, 21(3)
High Courts11 Jul 2022Dismissed
Md. Jawed Anwar Vs State Of Bihar
Patna High Court · (2022) 07 PAT CK 0045
High Courts11 Jul 2022Dismissed
Ganga Devi Vs State Of Bihar
Patna High Court · (2022) 07 PAT CK 0044
Constitution Of India, 1950 — Article 14, 16
High Courts11 Jul 2022Allowed
Santosh Kumar Vs Estate Of Ishwar Dayal
Patna High Court · (2022) 07 PAT CK 0031
Code Of Civil Procedure, 1908 — Section 2(2), 2(9), Order 39 Rule 1, Order 39 Rule 2, Order 1 Rule 10, Order 1 Rule 10(2), Order 22 Rule 10Indian Penal Code, 1860 — Section 307Evidence Act, 1872 — Section 41
High Courts08 Jul 2022Disposed Of
Naimuddin Miyan Vs State Of Bihar
Patna High Court · (2022) 07 PAT CK 0052
Constitution Of India, 1950 — Article 215Bihar Prohibition and Excise Rules, 2021 — Rule 12AIndian Penal Code, 1860 — Section 34, 272, 273, 279, 427
High Courts08 Jul 2022Dismissed
Ram Bilas Sharma Vs State Of Bihar
Patna High Court · (2022) 07 PAT CK 0051
Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 386(b), 401(3)Evidence Act, 1872 — Section 6
High Courts08 Jul 2022Allowed
Shambhu Dabgar Vs State Of Bihar
Patna High Court · (2022) 07 PAT CK 0050
Indian Penal Code, 1860 — Section 34, 302, 307Code Of Criminal Procedure, 1973 — Section 299Evidence Act, 1872 — Section 106
High Courts08 Jul 2022Dismissed
Firoz @ Binod Yadav Vs State Of Bihar
Patna High Court · (2022) 07 PAT CK 0049
Evidence Act, 1872 — Section 157Indian Penal Code, 1860 — Section 302, 376(2)(f), 450
High Courts08 Jul 2022Allowed
Ambuj Sharma Vs State Of Bihar
Patna High Court · (2022) 07 PAT CK 0048
Indian Penal Code, 1860 — Section 34, 201, 302, 304B, 498AArms Act, 1959 — Section 27Evidence Act, 1872 — Section 106
High Courts07 Jul 2022Dismissed
Md. Fazlul Karim Vs State Of Bihar
Patna High Court · (2022) 07 PAT CK 0053
Bihar Land Reforms (Fixation Of Ceiling Area & Acquisition Of Surplus Land) Act, 1961 — Section 15(1), 45B, 45D