High Courts17 Aug 2026Allowed
Md. Abu Zafar Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1646
Bihar Targeted Public Distribution System (Control) Order, 2016-Clause 9(v), 11(ii), Rule 9 (v)
COURT ARCHIVE
Patna High Court judgments
55,908 judgments · page 21 of 2,796
High Courts17 Aug 2026Allowed
Saloni Kumari Vs The State Of Bihar & Anr.
Patna High Court · 2025 INSC 962
Indian Penal Code-Section 420Cr.P.C.-Section 482
High Courts17 Aug 2026Dismissed
Ram Kumari Devi Vs The State Of Bihar & Ors.
Patna High Court · 2025 INSC 1153
Cr.P.C.-Section 203, 156(3)Indian Penal Code-Sections 323, 341, 354, 420 and 406
High Courts17 Aug 2026Allowed
Subhash Ranjan Sinha Vs The State Of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 1658
IPC-Sections 467, 468 and 120BRTI ActCode of Criminal Procedure, 1973-Section 482, 245, 245(2), 156(1), 155(2), 202, 192, 200, sub-section (1), (2), (3), 2(g)
High Courts17 Aug 2026Dismissed
Akash Kumar Vs The State Of Bihar
Patna High Court · (2026) 08 PAT CK 1661
Indian Penal Code-Sections 273Bihar Excise Amendment Act-Section 30(a)Bihar Prohibition and Excise Act, 2016-Section 73(e)
High Courts17 Aug 2026Dismissed
Sabita Kumari Vs State Of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 1667
Code of Criminal Procedure-Section 482, 203, 357 CIndian Penal Code-Section 166B
High Courts17 Aug 2026Allowed
Bharat Singh Vs The State Of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 1691
Cr.P.C.-Section 227, 164, 482Indian Penal Code-Section 366AProhibition of Child Marriage Act, 2006-Sections 4, 5 and 6
High Courts17 Aug 2026Allowed
Bishnukant Yadav Vs The State of Bihar
Patna High Court · (2026) 08 PAT CK 1697
Indian Penal Code-Section 409Code of Criminal Procedure-Section 482, 156(1), 155(2)Constitution of India-Article 226
High Courts17 Aug 2026Allowed
Baikunth Nath Singh Vs The State Of Bihar
Patna High Court · (2026) 08 PAT CK 1701
Cr.P.C.-Section 239, Chapter XIV, 482, 156(1), 155(2)IPC-Section 420, 409Constitution of India-Article 226
High Courts17 Aug 2026Allowed
Manisha Sharma @ Manisha Kumari & Anr. Vs The State Of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 1706
Code of Criminal Procedure-Section 482, Chapter XIV, 156(1), 155(2)IPC-sections 323, 379, 504, 498A, 354/34Constitution of India-Article 226
High Courts17 Aug 2026Allowed
Md. Kaish @ Mu. Kaish & Ors. Vs The State Of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 1716
Indian Penal Code-Sections 420, 467, 471 and 120-B, 467 and 471Cr.P.C.-Section 202, 482, 156(1), 155(2)Right to Information Act
High Courts17 Aug 2026Allowed
Sudhir Prasad Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1717
Code of Criminal Procedure-Section 482, 156(1), 155(2)IPC-Section 406, 420Constitution of India-Article 226
High Courts17 Aug 2026Allowed
Sudhir Prasad Vs The State Of Bihar, Braj Bhushan Prasad, Ram Ishwar Rai
Patna High Court · (2026) 08 PAT CK 0233
Code of Criminal Procedure-Section 482, Chapter XIV, 156(1), 155(2)IPC-Section 406, 420
High Courts17 Aug 2026Partly Allowed
Sudhir Rai @ Sudhir Mahato Vs The State Of Bihar
Patna High Court · (2026) 08 PAT CK 0232
Indian Penal Code-Section 302, 307, 304 Part II, 304 Part I, 300, 304, 299, Clauses (1) to (4) of Section 300, (1) of Section 300, (3) of Section 300, (4) of Section 300, 2nd or 3rd part of Section 299, 2nd part of Section 299, 3rd part of Section 299, 3rdly to Section 300, (2) of Section 300, thirdly of Section 300Arms Act-Section 27, 25(1-B)(a), 26 and 27, 25(1-B) and 26
High Courts14 Aug 2026Allowed
Pavhari Prasad Kushvaha @ Pahwari Prasad Vs State of Bihar
Patna High Court · (2026) 08 PAT CK 2292
Indian Penal Code-Section 307, 324, 341, 323, 504, 324 and 307Cr.P.C.-Section 361, 162, 313Probation of Offenders Act, 1958
High Courts14 Aug 2026Allowed
Jai Kumar Singh & Ors. Vs The State Of Bihar
Patna High Court · (2026) 08 PAT CK 2291
Indian Penal Code-Section 323, 34, 324, 341, 323 and 324, 324 and 307Cr.P.C.-Section 145Penal Code, 1860-Section 324, 323, 39, 324 or 323
High Courts14 Aug 2026Disposed Of
Punam Kumari Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2290
Bihar Targeted Public Distribution System (Control) Order, 2016-Rule 5(iv)
High Courts14 Aug 2026Disposed Of
Rabindra Prasad Yadev Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2289
Bihar & Orissa Public Demands Recovery Act, 1914-Section 7, 9, 10, Part II, Part IV, 43, 44, 60, 62, 63Constitution of India-Article 136
High Courts14 Aug 2026Allowed
M/s. Mittal Agency Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2288
High Courts14 Aug 2026Dismissed
Kanak Kumari Vs The State Of Bihar & Anr.
Patna High Court · 2026 INSC 790
Negotiable Instruments Act-Section 138, 118, 139, 118(g)Indian Penal Code-Sections 406, 467, 468, 471, 120BBNSS-Sections 438/442, 439, sub-section (1), 427, 430, 431, 432, 344, 433, sub-section (2), sub-section (3), sub-section (4), sub-section (5)