High Courts11 Aug 2026Allowed
Rocky Kumar Vs The State of Bihar and Ors.
Patna High Court · (2026) 08 PAT CK 0769
COURT ARCHIVE
Patna High Court judgments
55,908 judgments · page 26 of 2,796
High Courts10 Aug 2026Allowed
Kanhaiya Sawarnkar @ Mukesh Kumar Swarnkar Vs The State of Bihar
Patna High Court · (2026) 08 PAT CK 2468
Bihar Prohibition and Excise Act, 2016-Section 37(c)
High Courts10 Aug 2026Allowed
Pappu Rai Vs The State of Bihar
Patna High Court · (2026) 08 PAT CK 2469
Indian Penal Code-Section 325
High Courts10 Aug 2026Dismissed
Dharmveer Kumar Vs The Union Of India & Ors.
Patna High Court · (2026) 08 PAT CK 2470
Central Civil Services (Leave) Rules, 1972-Rule 25, 31(2), 22(1)(ii)(a), 44, 44(2), 44(7), 44(4)CCS (CCA) Rules, 1965Rights of Persons with Disabilities Act, 2016-Section 2(s), Schedule (I)
High Courts10 Aug 2026Allowed
Jwala Prasad Mandal & Ors. Vs The State Of Bihar
Patna High Court · (2026) 08 PAT CK 2471
Indian Penal Code-Section 323Probation of Offenders Act-Sections 3 and 4Cr.P.C.-Section 313
High Courts10 Aug 2026
Shambu Nath Sikaria Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2472
Cr.PC-Section 156(3)Indian Penal Code-Section 341, 323, 379, 384, 500, 506, 420, 467, 423 and 34
High Courts10 Aug 2026Disposed Of
Ram Vilash Singh Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2473
Bihar Public Works Contracts Disputes Arbitration Tribunal Act, 2008-Section 2(e)
High Courts10 Aug 2026Disposed Of
Gaya Singh Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2474
Bihar Public Works Contracts Disputes Arbitration Tribunal Act, 2008-Section 2(e)
High Courts10 Aug 2026Disposed Of
M/s F. F. Info. Com. Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2475
Constitution of India-Article 226Bihar Public Works Contracts Disputes Arbitration Tribunal Act, 2008-Section 2(e)
High Courts10 Aug 2026Allowed
Satya Narayan Jha Vs Principal Chief Commissioner Of Income Tax Bihar And Jharkhand & Ors.
Patna High Court · (2026) 08 PAT CK 2476
Income-tax Act, 1961-Section 148A (b), 148A(d), 148A, 148, 149, 147, 144, 144B, 156, 271(1)(b), 271F, 271(1)(c), 148A(b), 151A, 149(1)(b), 151, Rule 271(1)(c), 139, 118, section-192, 194A, 153A, 153B, 153C, 153D, clause (b) of Section 148AFinance Act, 2021Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020
High Courts10 Aug 2026Disposed Of
Chun Chun Devi Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2477
High Courts10 Aug 2026Dismissed
Devendra Kumar Keshri & Ors. Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2478
High Courts10 Aug 2026Disposed Of
Satyendra Kumar Vs Bihar Industrial Area Development Authority & Ors.
Patna High Court · (2026) 08 PAT CK 2479
Bihar Government Servant (Classification, control and Appeal) Rules, 2005-Rule-13(3)2007 Regulations of the BIADA-Clause 2.8.5 of Part II
High Courts10 Aug 2026Disposed Of
M/S Aditya Furniture Udyog & Ors. Vs The Union Bank of India & Ors.
Patna High Court · (2026) 08 PAT CK 2480
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rule Act, 2002-Section 8(6)/9(1)Security Interest (Enforcement) Rule, 2002-Rule 3 and 3AConstitution of India-Article 226
High Courts10 Aug 2026Disposed Of
Anil Kumar Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2481
Bihar Targeted Public Distribution System (Control) Order, 2016-Rule 32 (vii)
High Courts10 Aug 2026Disposed Of
Arun Kumar Jha Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2482
High Courts10 Aug 2026Disposed Of
Ramanand Ray Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2483
Rights of Persons with Disabilities Act, 2016-Section 13, 2(h), 3(1), 3(3), 3(5), 47, 72Bihar Pension RulesRights of Persons with Disabilities Rules, 2017
High Courts10 Aug 2026Dismissed
Anjay Chaudhary Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2484
Bihar Government Servants (Classification, Control & Appeal) Rules, 2005-Rule 25Constitution of India-Article 226
High Courts10 Aug 2026Disposed Of
Gyan Bharti Shiksha Evam Prashikshan Sansthan Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2485
Bihar Public Works Contracts Disputes Arbitration Tribunal Act, 2008-Section 2(e)Constitution of India-Article 226
High Courts10 Aug 2026Allowed
Ranjan Prasad Samayar Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2486
Bihar Pension Rules, 1950-Section 43 (b), Rule 43(b), proviso (a)(iii), Clause 3(a), 3(b)Bihar Government Servant (Classification, Control and Appeal) Rules, 2005-Section 18, Rule 17, 17(3), 17(4), 17(5)