High Courts01 Oct 2021Dismissed
Siya Ram Singh Vs State Of Bihar
Patna High Court · (2021) 10 PAT CK 0005
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 186 of 2,660
High Courts01 Oct 2021Dismissed
Dr. Shankar Pandit Vs State Of Bihar
Patna High Court · (2021) 10 PAT CK 0004
Bihar District Ayush Medical/State Ayush Medical Service (Appointment on Regular/Contract Basis and Service Conditions) Rule, 2010 — Rule 4(a), 4(e), 10, 16Bihar District Ayush/State Ayush Medical Service (Appointment on Regular/Contract Basis and Service Conditions) (Amendment) Rules, 2017 — Rule 2
High Courts01 Oct 2021Dismissed
Shyamanand Azad And Ors Vs State Of Bihar
Patna High Court · (2021) 10 PAT CK 0003
Constitution of India, 1950 — Article 226, 309Bihar Education Service Rules, 2014 — Section 25, 25(a), 26, 26(4), 27, 28, 28(1)(ii), 28(4), 38
High Courts01 Oct 2021Allowed
Narendra Kumar Sinha Vs Uttar Bihar Gramin Bank
Patna High Court · (2021) 10 PAT CK 0001
Constitution of India, 1950 — Article 226Siwan Regional Rural Bank officer/employees Service Regulation, 2001 — Section 16, 17, 18, 36, 38
High Courts30 Sept 2021Disposed Of
PNC Infratech Limited Vs State Of Bihar
Patna High Court · (2021) 09 PAT CK 0092
High Courts30 Sept 2021Disposed Of
Vinita Gupta Vs State Of Bihar
Patna High Court · (2021) 09 PAT CK 0078
Bihar Goods And Service Tax Act, 2017 — Section 74
High Courts30 Sept 2021Disposed Of
Ranjit Prasad Sah Proprietor Sunrise Construction Vs State Of Bihar
Patna High Court · (2021) 09 PAT CK 0077
High Courts30 Sept 2021Allowed
Abdul Kadir Khan Vs State Of Bihar
Patna High Court · (2021) 09 PAT CK 0074
Indian Penal Code, 1860 — Section 34, 302, 304BCode Of Criminal Procedure, 1973 — Section 161, 313Evidence Act, 1872 — Section 113B
High Courts29 Sept 2021Allowed
Rishi Muni Singh Vs State Of Bihar
Patna High Court · (2021) 09 PAT CK 0079
Indian Penal Code, 1860 — Section 201, 304BCode Of Criminal Procedure, 1973 — Section 161, 173Evidence Act, 1872 — Section 113B
High Courts29 Sept 2021Disposed Of
Sarita Devi Vs State Of Bihar
Patna High Court · (2021) 09 PAT CK 0076
Bihar Panchayat Raj Act, 2006 — Section 18(5), 152
High Courts28 Sept 2021Allowed
Brija Singh Vs State Of Bihar
Patna High Court · (2021) 09 PAT CK 0082
Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)
High Courts28 Sept 2021Disposed Of
Dhiraj Kumar @ Dhiraj Kumar Vs State Of Bihar
Patna High Court · (2021) 09 PAT CK 0081
Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 324, 341, 447Code Of Criminal Procedure, 1973 — Section 438(2)Arms Act, 1959 — Section 27
High Courts28 Sept 2021Allowed
Bachcha Chaudhary @ Bacheha Choudhary @ Sanjeev Kumar Vs State Of Bihar
Patna High Court · (2021) 09 PAT CK 0080
Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 438(2)Scheduled Castes and Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 18
High Courts28 Sept 2021Allowed
Anrudh Das Vs State Of Bihar
Patna High Court · (2021) 09 PAT CK 0075
Indian Penal Code, 1860 — Section 34, 201, 302, 304B, 498ACode Of Criminal Procedure, 1973 — Section 173Evidence Act, 1872 — Section 113B
High Courts27 Sept 2021Allowed
Satranjan Patel Vs State Of Bihar
Patna High Court · (2021) 09 PAT CK 0086
Indian Penal Code, 1860 — Section 34, 323, 341, 342, 379, 387, 504, 506Code Of Criminal Procedure, 1973 — Section 438(2)Scheduled Castes and Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(va), 18
High Courts27 Sept 2021Disposed Of
Ashok Kumar Singh Vs State Of Bihar
Patna High Court · (2021) 09 PAT CK 0085
Constitution Of India, 1950 — Article 226
High Courts27 Sept 2021Disposed Of
Prakash Chaudhary Vs D.R.M. Eastern Railway
Patna High Court · (2021) 09 PAT CK 0084
Constitution Of India, 1950 — Article 226
High Courts27 Sept 2021Allowed
Raushan Kumar @ Raushan Chaudhary Vs State Of Bihar
Patna High Court · (2021) 09 PAT CK 0083
Indian Penal Code, 1860 — Section 147, 148, 149, 302, 341, 342Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts24 Sept 2021Disposed Of
Md.Afroj @ Md. Afroj Alam Vs State Of Bihar
Patna High Court · (2021) 09 PAT CK 0087
Indian Penal Code, 1860 — Section 34, 323, 324, 325, 341, 342, 504, 506Code Of Criminal Procedure, 1973 — Section 438(2)