High Courts21 Jun 2022Disposed Of
Bikrama Prasad Vs State Of Bihar
Patna High Court · (2022) 06 PAT CK 0009
Bihar & Orissa Public Demands Recovery Act, 1914 — Section 9
COURT ARCHIVE
Patna High Court judgments
53,178 judgments · page 156 of 2,659
High Courts21 Jun 2022Disposed Of
Ram Shankar Rai Vs State Of Bihar
Patna High Court · (2022) 06 PAT CK 0008
High Courts21 Jun 2022Dismissed
Pramod Sahani Vs State Of Bihar
Patna High Court · (2022) 06 PAT CK 0007
Indian Penal Code, 1860 — Section 375, 376, 376(2), 376(2)(f), 376(2)(i)Protection of Children from Sexual Offences Act, 2012 — Section 1(f), 3, 6, 7, 9(m), 9(n), 10
High Courts20 Jun 2022Disposed Of
M/S Ajay Associates Vs State Of Bihar
Patna High Court · (2022) 06 PAT CK 0039
Constitution Of India, 1950 — Article 14, 19(1)(g)
High Courts20 Jun 2022Disposed Of
Aman Sethi Vs State Of Bihar
Patna High Court · (2022) 06 PAT CK 0038
Constitution Of India, 1950 — Article 226
High Courts20 Jun 2022Disposed Of
Jan Kalyan Samiti Vs State Of Bihar
Patna High Court · (2022) 06 PAT CK 0037
High Courts20 Jun 2022Dismissed
Gulab Chandra Singh Vs Government Of India
Patna High Court · (2022) 06 PAT CK 0036
High Courts20 Jun 2022Disposed Of
Pramod Baitha Vs State Of Bihar
Patna High Court · (2022) 06 PAT CK 0004
High Courts20 Jun 2022Dismissed
Santosh Kumar Shrivastava Vs State Of Bihar
Patna High Court · (2022) 06 PAT CK 0003
High Courts20 Jun 2022Disposed Of
Md. Ashraf Imam Vs State Of Bihar
Patna High Court · (2022) 06 PAT CK 0002
High Courts08 Jun 2022Dismissed
H.D.F.C. Bank Vs State Of Bihar
Patna High Court · (2022) 06 PAT CK 0001
Indian Penal Code, 1860 — Section 34, 37, 120B, 206, 217, 405, 406, 409, 420, 462Code Of Criminal Procedure, 1973 — Section 155(2), 156(1)Income Tax Act, 1961 — Section 131(1)(A), 132(3), 275A
High Courts24 May 2022Dismissed
Rajendra Prasad @ Dr. Rajendra Prasad Vs State Of Bihar
Patna High Court · (2022) 05 PAT CK 0047
Constitution Of India, 1950 — Article 14, 32, 226Prevention of Corruption Act, 1988 — Section 2(d), 12, 13(i)(b), 13(ii), 17A, 19Indian Penal Code, 1860 — Section 120B, 409, 420B
High Courts20 May 2022Disposed Of
Kumari Kiran Sinha Vs State Of Bihar
Patna High Court · (2022) 05 PAT CK 0059
High Courts20 May 2022Allowed
Sheo Bachan Choudhary Vs State Of Bihar
Patna High Court · (2022) 05 PAT CK 0049
Indian Penal Code, 1860 — Section 34, 100, 147, 148, 149, 302, 307, 323, 324, 379Code Of Criminal Procedure, 1973 — Section 161, 321Arms Act, 1959 — Section 27
High Courts20 May 2022Allowed
Vijay Krishna Vs State Of Bihar
Patna High Court · (2022) 05 PAT CK 0048
Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 365, 365Arms Act, 1959 — Section 27Code Of Criminal Procedure, 1973 — Section 161, 164, 313
High Courts20 May 2022Disposed Of
Anjali Raut @ Anjali Vs State Of Bihar
Patna High Court · (2022) 05 PAT CK 0042
Guardians And Wards Act, 1890 — Section 7Hindu Minority And Guardianship Act, 1956 — Section 6
High Courts20 May 2022Dismissed
Chairman, Uttar Bihar Gramin Bank Vs Ramendra Prasad Gauro
Patna High Court · (2022) 05 PAT CK 0041
Constitution Of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 11A
High Courts19 May 2022Disposed Of
Bablu Kumar Vs State Of Bihar
Patna High Court · (2022) 05 PAT CK 0040
Constitution Of India, 1950 — Article 19(1)(g), 226
High Courts19 May 2022Disposed Of
M/S Hitendra Kumar Mishra Vs State Of Bihar
Patna High Court · (2022) 05 PAT CK 0039
Constitution Of India, 1950 — Article 226
High Courts19 May 2022Disposed Of
Ramawati Devi Vs State Of Bihar
Patna High Court · (2022) 05 PAT CK 0038
Constitution Of India, 1950 — Article 226