COURT ARCHIVE

Patna High Court judgments

55,908 judgments · page 17 of 2,796

High Courts20 Aug 2026Dismissed

Guddu Kumar @ Pankaj Kumar Vs The State Of Bihar & Anr.

Patna High Court · (2026) 08 PAT CK 1712

Indian Penal Code-Sections 302, 120-B and 34Arms Act-Section 27Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act-Sections 3(1)(r), 3(1)(s) and 3(2)(v)

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High Courts20 Aug 2026Allowed

Pankaj Dixit Vs The State Of Bihar & Anr.

Patna High Court · (2026) 08 PAT CK 1713

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Sections 3(1)(r)(s)(u)(v), 4, 3(1) (r) & (s) (u) and (v)

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High Courts20 Aug 2026Dismissed

Bhadai Chaudhary Vs The State Of Bihar & Ors.

Patna High Court · (2026) 08 PAT CK 1714

Constitution of India-Article 25, 25 and 26, 19(1)(b)

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High Courts20 Aug 2026Disposed Of

Ajay Kumar Singh Vs The Food And Consumer Protection Department & Ors.

Patna High Court · (2026) 08 PAT CK 1718

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High Courts20 Aug 2026Disposed Of

Sonu Kumar & Anr. Vs The State of Bihar & Ors.

Patna High Court · (2026) 08 PAT CK 1719

Right to Information Act, 2005first Statute of the Bihar University of Health Sciences-Clause 11(c)

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High Courts20 Aug 2026Disposed Of

Md. Badruddin Alam Vs The State Of Bihar & Ors.

Patna High Court · (2026) 08 PAT CK 1723

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High Courts20 Aug 2026Disposed Of

Kapil Deo Mehta Vs The State Of Bihar & Ors.

Patna High Court · (2026) 08 PAT CK 1724

Bihar Government Servant Grievance Redressal Rules 2018Bihar State Government Servant (House Rent Allowance) Rules 1980

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High Courts20 Aug 2026Disposed Of

M/s. Shiv Shanti Enterprises Vs The State Of Bihar & Ors.

Patna High Court · (2026) 08 PAT CK 1727

Bihar Public Land Encroachment Act, 1956-Section 2(1), 3Rent Control ActPublic Premises (Eviction of Unauthorized Occupants) Act, 1971

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High Courts20 Aug 2026Disposed Of

Ram Dayal Singh @ Ram Dayal Singh Kushwaha Vs The State Of Bihar & Ors.

Patna High Court · (2026) 08 PAT CK 1728

Bihar Public Land Encroachment Act, 1956Bharatiya Nyaya Sanhita, 2023-Section 223

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High Courts20 Aug 2026Dismissed

Poonam Kumari Vs The State Of Bihar & Ors.

Patna High Court · (2026) 08 PAT CK 1729

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High Courts20 Aug 2026Disposed Of

Abhishek Kumar & Ors. Vs The Union of India & Ors.

Patna High Court · (2026) 08 PAT CK 1730

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High Courts20 Aug 2026Allowed

Meera Devi @ Rakhi Kumari & Anr. Vs The State Of Bihar & Anr.

Patna High Court · (2026) 08 PAT CK 1731

Indian Penal Code-Section 323, 341, 504, 498A/34, 498ADowry & Prohibition Act-Section 3/4Cr.P.C.-Section 482

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High Courts20 Aug 2026Allowed

Phuldeo Thakur & Anr. Vs The State Of Bihar & Anr.

Patna High Court · (2026) 08 PAT CK 1732

Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 498-ADowry Prohibition Act, 1961-Sections 3 & 4

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High Courts20 Aug 2026Allowed

Md. Sakur Vs State Of Bihar & Anr.

Patna High Court · (2026) 08 PAT CK 1733

Indian Penal Code-Section 498(A)

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High Courts20 Aug 2026Dismissed

Nitish Pratap Palit @ Nitish Pratap Pali @ Nitish Kumar Vs The State Of Bihar & Anr.

Patna High Court · (2026) 08 PAT CK 1734

Cr.P.C.-Section 482, 311

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High Courts20 Aug 2026Dismissed

Smt. Abhilasha Kumari @ Smt. Abhilash Kumari Vs The State Of Bihar & Ors.

Patna High Court · (2026) 08 PAT CK 1735

IPC-Section 498AD.P. Act-Section 3/4Cr.P.C.-Section 311, u/s 397(3), 482

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High Courts20 Aug 2026Allowed

Kumar Gaurav Arya & Ors. Vs State Of Bihar & Anr.

Patna High Court · (2026) 08 PAT CK 1736

Indian Penal Code-Sections 498(A), 494, 379, 504, 506 and 34, 498ACr.P.C.-Section 156(3)Bihar Government Servant’s Conduct Rules, 1976-Rule 23

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High Courts20 Aug 2026Allowed

Moin & Ors. Vs The State Of Bihar & Anr.

Patna High Court · (2026) 08 PAT CK 1737

Indian Penal Code-Section 498(A), 498ACr.P.C.-Section 482, 155(2), 156(1)Constitution of India-Article 226

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High Courts20 Aug 2026Allowed

Gopal Sao Vs State Of Bihar & Anr.

Patna High Court · (2026) 08 PAT CK 1739

Indian Penal Code-Section 498(A), 498ACr.P.C.-Section 156(3)

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High Courts20 Aug 2026Dismissed

Guddu Kumar @ Pankaj Kumar Vs 1. The State Of Bihar 2. Chandesh Kumar

Patna High Court · (2026) 08 PAT CK 0229

Indian Penal Code-Sections 302, 120-B and 34Arms Act-Section 27Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act-Sections 3(1)(r), 3(1)(s) and 3(2)(v)

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