High Courts07 Mar 2022Disposed Of
M/S Amrapali Packaging Pvt Vs State Of Bihar
Patna High Court · (2022) 03 PAT CK 0015
Constitution Of India, 1950 — Article 226
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 167 of 2,660
High Courts07 Mar 2022Disposed Of
Mukesh Kumar Vs State Of Bihar
Patna High Court · (2022) 03 PAT CK 0014
Constitution Of India, 1950 — Article 226
High Courts07 Mar 2022Dismissed
Mubarak Hussain @ Md. Mubarak Hussain Vs State Of Bihar
Patna High Court · (2022) 03 PAT CK 0013
High Courts07 Mar 2022Dismissed
Prabha Kumari Vs State Of Bihar
Patna High Court · (2022) 03 PAT CK 0008
High Courts04 Mar 2022
Vikash Ranjan Singh @ Golu Vs State Of Bihar
Patna High Court · (2022) 03 PAT CK 0061
Constitution Of India, 1950 — Article 136Indian Penal Code, 1860 — Section 34, 302, 394, 411Arms Act, 1959 — Section 27
High Courts04 Mar 2022Disposed Of
Ashok Kumar Vs State Of Bihar
Patna High Court · (2022) 03 PAT CK 0011
Constitution Of India, 1950 — Article 226
High Courts04 Mar 2022Disposed Of
Shiv Pujan Singh Vs State Of Bihar
Patna High Court · (2022) 03 PAT CK 0010
Constitution Of India, 1950 — Article 226
High Courts04 Mar 2022Disposed Of
Akhilesh Kumar Singh Vs State Of Bihar
Patna High Court · (2022) 03 PAT CK 0009
Constitution Of India, 1950 — Article 226
High Courts03 Mar 2022Disposed Of
Bihar School Examination Board (Senior Secondary) Vs Jagdhar Ray Uchhattar Madhyamik Vidyalayar
Patna High Court · (2022) 03 PAT CK 0062
Bihar School Examination Board Act, 1952 — Section 10B, 10CBihar School Examination Board Act, 2019 — Section 19, 19(1), 20, 38Bihar School Examination Board (Senior Secondary) Affiliation Regulation, 2011 — Regulation 11, 11(1), 14
High Courts03 Mar 2022Allowed
Sushil Prasad Singh Vs State Of Bihar
Patna High Court · (2022) 03 PAT CK 0012
High Courts03 Mar 2022Dismissed
Lakshaman Ray @ Laxman Yadav Vs Ram Bilash Yadav
Patna High Court · (2022) 03 PAT CK 0003
Code Of Criminal Procedure, 1973 — Section 10Code Of Civil Procedure, 1908 — Section 10
High Courts03 Mar 2022Allowed
Pradeep Kumar Vs State Of Bihar
Patna High Court · (2022) 03 PAT CK 0002
Indian Penal Code, 1860 — Section 34, 302, 394Code Of Criminal Procedure, 1973 — Section 313
High Courts03 Mar 2022Dismissed
Ram Datta Prasad Sharma Vs State Of Bihar
Patna High Court · (2022) 03 PAT CK 0001
High Courts02 Mar 2022
Pradip Kumar @ Pradeep Kumar Shah Vs State Of Bihar
Patna High Court ·
Constitution Of India, 1950 — Article 226
High Courts02 Mar 2022Disposed Of
Md. Rizwan Vs State Of Bihar
Patna High Court · (2022) 03 PAT CK 0030
Constitution Of India, 1950 — Article 226
High Courts02 Mar 2022Partly Allowed
Parsuram Roy Vs State Of Bihar
Patna High Court · (2022) 03 PAT CK 0006
Indian Penal Code, 1860 — Section 114, 147, 148, 149, 302, 307, 379Code Of Criminal Procedure, 1973 — Section 313Arms Act, 1959 — Section 27
High Courts02 Mar 2022Disposed Of
Indu Devi @ Indu Singh Vs Bank Of India
Patna High Court · (2022) 03 PAT CK 0005
High Courts02 Mar 2022Disposed Of
Pinki Kumari @ Pinki Singh Vs State Of Bihar
Patna High Court · (2022) 03 PAT CK 0004
High Courts28 Feb 2022Disposed Of
Prakash Kumar @ Prakash Kumar Thakur Vs State Of Bihar
Patna High Court · (2022) 02 PAT CK 0080
Constitution Of India, 1950 — Article 215Indian Penal Code, 1860 — Section 34, 272, 273, 279, 414, 427Bihar Prohibition and Excise Act, 2016 — Section 13, 30(a), 37(b)(c), 38(1), 41(1), 56, 58, 92, 93
High Courts28 Feb 2022Disposed Of
Uday Kumar Singh Vs State Of Bihar
Patna High Court · (2022) 02 PAT CK 0079