High Courts22 Feb 2022Disposed Of
Pankaj Kumar Kushwaha Vs Chairman South Bihar Power Distribution Company Limited
Patna High Court · (2022) 02 PAT CK 0064
Constitution Of India, 1950 — Article 226
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 169 of 2,660
High Courts22 Feb 2022Disposed Of
M/S Omdeo Packers And Movers Pvt. Ltd. Vs State Of Bihar
Patna High Court · (2022) 02 PAT CK 0063
Constitution Of India, 1950 — Article 226
High Courts22 Feb 2022Allowed
Kamlesh Kumar Vs State Of Bihar
Patna High Court · (2022) 02 PAT CK 0062
High Courts22 Feb 2022Disposed Of
M/S. Hazarilal Baidyanath Prasad Vs Union Of India
Patna High Court · (2022) 02 PAT CK 0061
Constitution Of India, 1950 — Article 226
High Courts22 Feb 2022Allowed
Amrita Mishra Vs State Of Bihar
Patna High Court · (2022) 02 PAT CK 0055
High Courts21 Feb 2022Dismissed
Akhilesh Kumar Vs State Of Bihar
Patna High Court · (2022) 02 PAT CK 0057
High Courts21 Feb 2022Disposed Of
Naveen Kumar Vs State Of Bihar
Patna High Court · (2022) 02 PAT CK 0054
High Courts21 Feb 2022Disposed Of
Ajit Raj Vs State Of Bihar
Patna High Court · (2022) 02 PAT CK 0053
High Courts21 Feb 2022Disposed Of
Ramchandra Sao Vs State Of Bihar
Patna High Court · (2022) 02 PAT CK 0052
High Courts18 Feb 2022Disposed Of
Sachidanand Singh Vs State Of Bihar
Patna High Court · (2022) 02 PAT CK 0046
Bihar & Orissa Public Demands Recovery Act, 1914 — Section 3(6), 5, 6, 9
High Courts18 Feb 2022Disposed Of
Ravindra Kumar Singh Vs State Of Bihar
Patna High Court · (2022) 02 PAT CK 0045
Constitution Of India, 1950 — Article 226
High Courts16 Feb 2022Dismissed
Santosh Sah Vs State Of Bihar
Patna High Court · (2022) 02 PAT CK 0051
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(iv), 3(2)(v), 14AIndian Penal Code, 1860 — Section 302Arms Act, 1959 — Section 27
High Courts15 Feb 2022Dismissed
Kirti Azad @ Chunchun Vs State Of Bihar
Patna High Court · (2022) 02 PAT CK 0075
Constitution Of India, 1950 — Article 166, 226, 243Q, 243Q(2)Bihar Municipal Act, 2007 — Section 3, 3(1), 3(1)(a), 4, 5, 6, 7, 8, 8(c)
High Courts15 Feb 2022Disposed Of
Umesh Prasad Singh Vs State Of Bihar
Patna High Court · (2022) 02 PAT CK 0050
High Courts15 Feb 2022Disposed Of
M/S Balaji Polly Vs Uco Bank
Patna High Court · (2022) 02 PAT CK 0049
Security Interest (Enforcement) Rules 2002 — Rule 8(2A)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 — Section 13(3A), 13(4)
High Courts15 Feb 2022Disposed Of
Mukesh Kumar Vs State Of Bihar
Patna High Court · (2022) 02 PAT CK 0048
Constitution Of India, 1950 — Article 226
High Courts15 Feb 2022Disposed Of
Abhiram Trivedi Vs State Of Bihar
Patna High Court · (2022) 02 PAT CK 0047
High Courts14 Feb 2022Disposed Of
Umesh Prasad Vs State Of Bihar
Patna High Court · (2022) 02 PAT CK 0040
Bihar & Orissa Public Demands Recovery Act, 1914 — Section 9
High Courts14 Feb 2022Disposed Of
M/S DB Corp Limited Vs State Of Bihar
Patna High Court · (2022) 02 PAT CK 0039
High Courts14 Feb 2022Disposed Of
Priya Kumari Vs State Of Bihar
Patna High Court · (2022) 02 PAT CK 0038