COURT ARCHIVE

Patna High Court judgments

53,185 judgments · page 168 of 2,660

High Courts28 Feb 2022Disposed Of

Chunnu Son Of Ahsan @ Md. Ahsanullah @ Md. Ahsan Vs State Of Bihar

Patna High Court · (2022) 02 PAT CK 0078

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

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High Courts28 Feb 2022Disposed Of

M/S Shiwam Eat Uddog Vs State Of Bihar

Patna High Court · (2022) 02 PAT CK 0077

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High Courts28 Feb 2022Dismissed

Bihar School Examination Board Vs Nagma Praveen

Patna High Court · (2022) 02 PAT CK 0074

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High Courts25 Feb 2022Disposed Of

Mukesh Ram Vs State Of Bihar

Patna High Court · (2022) 02 PAT CK 0083

Constitution Of India, 1950 — Article 226Bihar Panchayat Raj Act, 2006 — Section 123

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High Courts25 Feb 2022Allowed

Shubh Narayan Singh Vs State Of Bihar

Patna High Court · (2022) 02 PAT CK 0082

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High Courts25 Feb 2022Disposed Of

Visheshwar Mandal Vs State Of Bihar

Patna High Court · (2022) 02 PAT CK 0081

Constitution Of India, 1950 — Article 226

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High Courts25 Feb 2022Dismissed

Pancham Singh Vs State Of Bihar

Patna High Court · (2022) 02 PAT CK 0068

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High Courts24 Feb 2022Disposed Of

State Of Bihar Vs Ram Gulam

Patna High Court · (2022) 02 PAT CK 0073

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High Courts24 Feb 2022Disposed Of

Deepak Kumar Ram Vs State Of Bihar

Patna High Court · (2022) 02 PAT CK 0072

Constitution Of India, 1950 — Article 226

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High Courts24 Feb 2022Disposed Of

R.N. Singh And Co. Chartered Accountants Vs State Of Bihar

Patna High Court · (2022) 02 PAT CK 0071

Constitution Of India, 1950 — Article 226

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High Courts24 Feb 2022Disposed Of

Gulamu Ssaidan Vs M/S Indian Oil Corporation Limited

Patna High Court · (2022) 02 PAT CK 0070

Constitution Of India, 1950 — Article 226

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High Courts24 Feb 2022Dismissed

Salamdin Miyan Vs State Of Bihar

Patna High Court · (2022) 02 PAT CK 0069

Indian Penal Code, 1860 — Section 366, 366A, 504, 506Protection Of Children From Sexual Offences Act, 2012 — Section 8Code Of Criminal Procedure, 1973 — Section 164, 397, 401

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High Courts24 Feb 2022Allowed