High Courts19 Aug 2026Disposed Of
Kaushal Kishore Singh Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1664
COURT ARCHIVE
Patna High Court judgments
55,908 judgments · page 18 of 2,796
High Courts19 Aug 2026Dismissed
Maonoranjan Mandal & Ors. Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1665
Bihar Public Grievances Redressal Rules, 2015
High Courts19 Aug 2026Dismissed
Aarti Kumari Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1689
P.D.S. Control Order, 2001-Clause 2.6Essential Commodities Act, 1955
High Courts19 Aug 2026Disposed Of
Ramawatar Routh Vs The Allahabad Bank & Anr.
Patna High Court · (2026) 08 PAT CK 1693
Constitution of India-Article 226SARFAESI ACT
High Courts19 Aug 2026
Pathaliya Sao @ Puthaliya Sao @ Pathaliya Gupta Vs The State Of Bihar
Patna High Court · (2026) 08 PAT CK 1698
Indian Penal Code, 1860-Section 394, 34, 302, 379, 304, 394 and 302, 394/34, 302/34Code of Criminal Procedure-Section 313
High Courts19 Aug 2026Allowed
Kajal Kumari & Ors. Vs The State of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 1700
Code of Criminal Procedure, 1973-Section 239, 482Indian Penal Code-Sections 498(A), 323, 506 and 379
High Courts19 Aug 2026Allowed
Kajal Kumari, Sita Devi, Sanjeet Kumar Sah @ Sanjeeb Kumar Sah @ Sanjeet Sha @ Sanjeet Kumar Sah, Bishwanath Sah Vs The State Of Bihar, Sanju Devi
Patna High Court · (2026) 08 PAT CK 0033
Code of Criminal Procedure, 1973-Section 239, 482Indian Penal Code-Sections 498(A), 323, 506, 379
High Courts18 Aug 2026Allowed
Sudhir Ray Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1611
Essential Commodities Act-Section 7
High Courts18 Aug 2026Disposed Of
Sant Kumar Rao Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1613
Bihar Zila Parishad/Nagar Nikay Secondary and Senior Secondary School Service (Appointment, Promotion, Transfer, Disciplinary Proceedings and Service Conditions) Rules, 2020-Rule 8, 7 and 8Bihar State Senior Secondary School Headmaster (Appointment, Promotion, Transfer, Disciplinary Proceedings and Service Conditions) Rules, 2021
High Courts18 Aug 2026Disposed Of
Aman Kumar Agrawal Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1614
B.N.S.-Section 317(4), 317(5), 324(4)Bihar Prohibition and Excise Amendment Act, 2022-Section 30(a)Bihar Prohibition and Excise Act, 2016-Section 92
High Courts18 Aug 2026Dismissed
The Union Of India & Ors. Vs Mukesh Kumar
Patna High Court · (2026) 08 PAT CK 1615
Railway Servants (Discipline & Appeal) Rules, 1968
High Courts18 Aug 2026Dismissed
Raj Kumar Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1616
Electricity Act, 2003-Section 135, 126, 135(2)Constitution of India-Article 21, 226Code of Criminal Procedure, 1973-Sections 200, 202, 482, Chapter XIV, 156(1), 155(2)
High Courts18 Aug 2026Allowed
Bachchu Prasad Singh Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1619
Constitution of India-Article 226, 32, 14Bihar Government Servants’ Conduct RulesBihar Government Servants (CCA) Rules, 2005-Rules 18 and 19
High Courts18 Aug 2026Allowed
Upendra Kumar & Ors. Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1595
Constitution of India-Articles 14 and 16Bihar Collectorate Clerical Cadre (Recruitment and Conditions of Service) Rules, 2011-Rule 3
High Courts18 Aug 2026Disposed Of
Dinesh Sah @ Dinesh Kumar & Anr. Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1592
E.C. Act-Section 6A, 6C, 6C(2)Central General Clauses Act (Act 10 of 1897)Bihar and Orissa General Clauses Act (Act 1 of 1917)
High Courts18 Aug 2026Partly Allowed
Vivekanand Singh Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1589
Industrial Disputes Act, 1947-Section 11-AConstitution of India-Article 226, 136Bihar Government Servants (CCA) Rules, 2005-Rule 12, 12(ii), Sub Rule 1 of Rule 12, Sub-rule (2), Sub Rule 4, Sub-rule (4), Sub Rule 5, Sub-rule (6), Sub-rule (7), 10, Sub-rule (8)
High Courts18 Aug 2026Allowed
XXX Vs The State Of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 1588
Juvenile Justice (Care and Protection of Children) Act, 2015-Section 74, 102, 12, 3, 3(iv), 3(xii), 3(xiii)Bharatiya Nyaya Sanhita, 2023-Section 65(2)Protection of Children from Sexual Offences Act-Sections 4 and 6
High Courts18 Aug 2026Allowed
Hemant Kumar Das Vs The State Of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 1587
Negotiable Instruments Act-Section 138IPC-Section 406, 420
High Courts18 Aug 2026Disposed Of
Ram Kumar Thakur Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1586
Bihar Targeted Public Distribution System (Control) Order, 2016-Rule 5(iv)
High Courts18 Aug 2026Allowed
Md. Sahabuddin @ Shahbuddin Vs State Of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 1621
Indian Penal Code-Section 414Essential Commodities Act-Section 7