High Courts10 Aug 2026Allowed
Kanan Raju Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2487
Bihar State Universities Act, 1976-Section 10 (18), 2(i), 10 (6), 10 (11), 2(b), 2(c), 2(f), 2(k), 10
COURT ARCHIVE
Patna High Court judgments
55,908 judgments · page 27 of 2,796
High Courts10 Aug 2026Disposed Of
Mithilesh Kumar Singh Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2488
Bihar Targeted Public Distribution System (Control) Order, 2016-Section 32(iii), 32(v)Limitation Act-Section 5
High Courts10 Aug 2026Disposed Of
M/s Bombay Tent House Through Its Proprietor Md. Abdul Kayum Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2489
SARFAESI Act-Section 13(2), 13(4), 8Constitution of India-Article 226
High Courts10 Aug 2026Disposed Of
Kishori Devi Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2490
Bihar Targeted Public Distribution System (Control) Order, 2016
High Courts10 Aug 2026Disposed Of
Kanchan Kumari Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2491
Bihar State Teachers Transfer Rules, 2026-Clause 3, Sub-Clause (x), Rule 4
High Courts10 Aug 2026Disposed Of
Puja Kumari Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2492
Bihar Targeted Public Distribution System (Control) Order, 2016-Rule 32 (vii)
High Courts10 Aug 2026Disposed Of
The Bihar State Power Holding Company Ltd. & Ors. Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2493
Bihar Electricity Supply Code, 2007-annexure-7
High Courts10 Aug 2026Allowed
Mohan Prasad & Anr. Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2494
High Courts10 Aug 2026Dismissed
Randhir Kumar Vs M/s Indian Oil Corporation Ltd. (M.D.) Indane Area Office, Begusarai
Patna High Court · (2026) 08 PAT CK 2495
Constitution of India-Article 226, 12
High Courts10 Aug 2026Dismissed
Md. Obaid Alam @ Obaid Alam @ Md. Owaid Alam Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2496
Cr.P.C.-Section 125
High Courts10 Aug 2026Allowed
Prabhat Bhushan Shrivastav Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2497
IPC-Sections 188, 269, 270, 271Disaster Management Act, 2005-51(B), 56, 57, Section 60Natural Disaster Management Act
High Courts10 Aug 2026Allowed
Rajesh Ranjan Vs The State Of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 2498
Indian Penal Code-Sections 341, 323, 406, 429, 506 and 504
High Courts10 Aug 2026Allowed
Rajbir Kumar Singh @ Rajbir Singh & Anr. Vs State Of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 2499
Indian Penal Code-Section 498A
High Courts10 Aug 2026Allowed
Sachida Nand Mishra & Ors. Vs State Of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 2500
Indian Penal Code-Section 406
High Courts10 Aug 2026Allowed
Md. Kamal Rahi & Anr. Vs The State Of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 2501
Indian Penal Code-Sections 420, 468, 34, 406, 409Constitution of India-Article 226Code of Criminal Procedure-Section 482, 156(1), 155(2)
High Courts10 Aug 2026Allowed
Smt. Asha Kumari Singh & Ors. Vs The State Of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 2502
Code of Criminal Procedure-Section 482I.P.C-U/s 406/34, 409/34, 420/34
High Courts10 Aug 2026Allowed
Ajay Sharma & Anr. Vs The State of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 2503
Code of Criminal Procedure, 1973-Section 245, 482, 156(1), 155(2)Indian Penal Code-Section 323, 498-A, 498AConstitution of India-Article 226
High Courts10 Aug 2026Dismissed
Ramjee Yadav @ Ramji Singh Vs The State Of Bihar & Ors.
Patna High Court · 2024 INSC 788
Code of Criminal Procedure, 1973-proviso to Section 372, Section 313Indian Penal Code-Section 147, 148, 149, 341, 323, 504, 307, 302, 447, 337, 338, 506, Third Clause of Section 300, 300 Clause “Thirdly”Indian Evidence Act, 1872-Section 60
High Courts10 Aug 2026Allowed
Ashok Singh Vs State Of Bihar
Patna High Court · (2026) 08 PAT CK 2505
Indian Penal Code-Section 302, 302/34, 307Arms Act-Section 27Code of Criminal Procedure, 1973-Section 313, 164
High Courts10 Aug 2026Allowed
Ratan Mahto Vs The State Of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 2507
Protection of Children from Sexual Offences Act-Section 4, 30, 29 and 30, 22, 3, 5, 7 and section 9Indian Penal Code-Section 376/506, 376 and 506, 376Code of Criminal Procedure-Section 313