High Courts13 May 2022Dismissed
Ravi Kumar Vs State Of Bihar
Patna High Court · (2022) 05 PAT CK 0023
Constitution Of India, 1950 — Article 226, 227, 348(2)Official Language Act, 1963 — Section 7
COURT ARCHIVE
Patna High Court judgments
53,178 judgments · page 158 of 2,659
High Courts13 May 2022Dismissed
Avadh Ray Vs State Of Bihar
Patna High Court · (2022) 05 PAT CK 0022
Code Of Criminal Procedure, 1973 — Section 154(1), 154(3), 156(3), 200
High Courts13 May 2022Disposed Of
Rahul Midha Vs State Of Bihar
Patna High Court · (2022) 05 PAT CK 0021
Bihar Prohibition and Excise Rules, 2021 — Rule 12A, 57B
High Courts13 May 2022Disposed Of
Satyendra Kumar Singh Vs State Of Bihar
Patna High Court · (2022) 05 PAT CK 0020
High Courts12 May 2022Disposed Of
M/S Shirdi Sai Electricals Ltd Vs State Of Bihar
Patna High Court · (2022) 05 PAT CK 0046
Constitution Of India, 1950 — Article 226Central Goods and Services Tax Act, 2017 — Section 16, 37, 39, 44, 62, 79
High Courts12 May 2022Disposed Of
Rakesh Kumar @ Rakesh Rai Vs State Of Bihar
Patna High Court · (2022) 05 PAT CK 0045
>Bihar Prohibition And Excise Rules, 2021 — Rule 12A, 57BBihar Prohibition & Excise (Amendment) Rules, 2022 — Rule 12A, 57BBihar Prohibition And Excise Amendment Act, 2016 — Section 30, 30(a)
High Courts12 May 2022Partly Allowed
Shashibhushan Jha Vs State Of Bihar
Patna High Court · (2022) 05 PAT CK 0043
Bihar Land Mutation Act, 2011 — Section 5, 6
High Courts12 May 2022Allowed
Lalan Mahto Vs State Of Bihar
Patna High Court · (2022) 05 PAT CK 0026
Code Of Criminal Procedure, 1973 — Section 161, 162Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 24, 25, 106
High Courts12 May 2022Dismissed
Birendra Prasad Yadav Vs State Of Bihar
Patna High Court · (2022) 05 PAT CK 0019
Constitution Of India, 1950 — Article 243Q, 243Q(1), 243Q(2)Bihar Municipal Act, 2007 — Section 3, 3(1), 7, 13
High Courts11 May 2022Disposed Of
Anil Kumar Vs State Of Bihar
Patna High Court · (2022) 05 PAT CK 0018
Constitution Of India, 1950 — Article 309Bihar Collectorate Clerical Cadre (Recruitment And Condition of Service) Rules, 2011 — Rule 3, 3(c)
High Courts11 May 2022Allowed
Dipak Kuamr @ Deepak Kumar Vs Chairman-Cum-Managing Director
Patna High Court · (2022) 05 PAT CK 0017
High Courts11 May 2022Disposed Of
Lilawati Mishra Vs State Of Bihar
Patna High Court · (2022) 05 PAT CK 0016
Constitution Of India, 1950 — Article 14, 16, 19(1)(f), 21, 31, 31(2), 32, 39A, 226, 300A, 360Code Of Civil Procedure, 1973 — Section 89, 89(1)(c)
High Courts11 May 2022Dismissed
Manoj Kumar Singh Vs State Of Bihar
Patna High Court · (2022) 05 PAT CK 0015
Constitution Of India, 1950 — Article 14, 16
High Courts11 May 2022Dismissed
Kajal Kumari Vs Union Of India
Patna High Court · (2022) 05 PAT CK 0014
Constitution Of India, 1950 — Article 226
High Courts11 May 2022Dismissed
Dr. Vijaya Laxmi Kundra Vs State Of Bihar
Patna High Court · (2022) 05 PAT CK 0013
Constitution Of India, 1950 — Article 226Bihar Pension Rules, 1950 — Rule 43(b), 101
High Courts11 May 2022Disposed Of
Kishore Kunal Vs Sant Bhagwan Ram @ Balak Baba
Patna High Court · (2022) 05 PAT CK 0012
High Courts11 May 2022
Chandra Shekhar Vs State Of Bihar
Patna High Court · (2022) 05 PAT CK 0011
Indian Penal Code, 1860 — Section 302, 304BCode Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 3, 106, 114
High Courts10 May 2022Disposed Of
Lilawati Mishra Vs State Of Bihar
Patna High Court · (2022) 05 PAT CK 0025
Constitution Of India, 1950 — Article 14, 16, 19(1)(f), 19(2), 21, 31, 32, 39A, 226, 360Code Of Civil Procedure, 1908 — Section 89, 89(1)(c)