High Courts13 Apr 2022Disposed Of
Managing Director VsJitendra Mohan Sahay
Patna High Court · (2022) 04 PAT CK 0047
Code Of Civil Procedure, 1973 — Order 43 Rule 1(r)Transfer Of Property Act, 1882 — Section 52
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 162 of 2,660
High Courts13 Apr 2022Disposed Of
Sarvesh Security Services Pvt. Ltd Vs Babasaheb Bhimrao Ambedkar, Bihar University
Patna High Court · (2022) 04 PAT CK 0033
High Courts12 Apr 2022Disposed Of
Ghanshyam Singh @ Ghanshyam Prasad Singh Vs Union Of India
Patna High Court · (2022) 04 PAT CK 0028
National Highways Act, 1956 — Section 3C, 3D
High Courts12 Apr 2022Allowed/Partly Allowed
Baidhyanath Mukhiya Vs State Of Bihar
Patna High Court · (2022) 04 PAT CK 0027
Indian Penal Code, 1860 — Section 34, 201, 302Arms Act, 1959 — Section 27Code Of Criminal Procedure, 1973 — Section 313
High Courts12 Apr 2022Allowed
Dhanik Lal Uraon Vs State Of Bihar
Patna High Court · (2022) 04 PAT CK 0026
Indian Penal Code, 1860 — Section 302
High Courts12 Apr 2022
G.S.S. Sitara Vs State Of Bihar
Patna High Court · (2022) 04 PAT CK 0025
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 279, 337, 338, 498AGuardians And Wards Act, 1890 — Section 7, 8, 9, 12, 25
High Courts11 Apr 2022Disposed Of
M/S K M Sugar Mills Ltd Vs State Of Bihar
Patna High Court · (2022) 04 PAT CK 0034
High Courts11 Apr 2022Disposed Of
Miss K Vs State Of Bihar
Patna High Court · (2022) 04 PAT CK 0021
Constitution Of India, 1950 — Article 21Medical Termination Of Pregnancy Act, 1971 — Section 3, 3(4)(a), 3(b), 3(b)(i)(ii)
High Courts11 Apr 2022Dismissed
Bijay Singh Vs State Of Bihar
Patna High Court · (2022) 04 PAT CK 0020
Indian Penal Code, 1860 — Section 149, 302, 307Arms Act, 1959 — Section 27
High Courts08 Apr 2022Disposed Of
Vijay Kumar Ray Vs State Of Bihar
Patna High Court · (2022) 04 PAT CK 0032
Constitution Of India, 1950 — Article 226
High Courts08 Apr 2022Disposed Of
Akhilesh Chaubey Vs State Of Bihar
Patna High Court · (2022) 04 PAT CK 0031
Constitution Of India, 1950 — Article 226
High Courts08 Apr 2022Disposed Of
Shailesh Kumar Singh Vs State Of Bihar
Patna High Court · (2022) 04 PAT CK 0030
Constitution Of India, 1950 — Article 226
High Courts08 Apr 2022Disposed Of
Kundan Kumar Vs State Of Bihar
Patna High Court · (2022) 04 PAT CK 0029
Constitution Of India, 1950 — Article 226
High Courts08 Apr 2022Disposed Of
Yogendra Kumar Dube Vs State Of Bihar
Patna High Court · (2022) 04 PAT CK 0012
Motor Vehicle Amendment Rules, 2021 — Rule 12ABihar Prohibition and Excise Act, 2016 — Section 58(2)
High Courts07 Apr 2022Allowed
Ravi Mandal @ Ravin Mandal @ Ravindra Mandal Vs State Of Bihar
Patna High Court · (2022) 04 PAT CK 0015
Indian Penal Code, 1860 — Section 34, 153B, 201, 302, 295A, 341, 342
High Courts07 Apr 2022Disposed Of
Pradeep Kumar Vs State Of Bihar
Patna High Court · (2022) 04 PAT CK 0014
High Courts07 Apr 2022Disposed Of
Arun Kumar Vs State Of Bihar
Patna High Court · (2022) 04 PAT CK 0013
Bihar Government Servants (Classification, Control And Appeal) (Third Amendment) Rules, 2010 — Rule 14
High Courts06 Apr 2022Disposed Of
State Of Bihar Vs Surendra Prasad Sinha
Patna High Court · (2022) 04 PAT CK 0022
Constitution Of India, 1950 — Article 14, 16Bihar Pension Rules, 1950 — Rule 43(b)
High Courts06 Apr 2022Dismissed
Khushbu Kumari Vs State Of Bihar
Patna High Court · (2022) 04 PAT CK 0018
High Courts06 Apr 2022Disposed Of
Lalan Prasad Vs State Of Bihar
Patna High Court · (2022) 04 PAT CK 0017