High Courts11 Dec 2020Disposed Of
Shyam Lal Yadav Vs State Of Bihar And Ors
Patna High Court · (2020) 12 PAT CK 0344
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 280 of 2,660
High Courts11 Dec 2020Disposed Of
Madan Singh Vs State Of Bihar And Ors
Patna High Court · (2020) 12 PAT CK 0343
High Courts11 Dec 2020Disposed Of
Bama Charan Mitra Vs State Of Bihar And Ors
Patna High Court · (2020) 12 PAT CK 0342
High Courts11 Dec 2020Disposed Of
Dilip Kumar Vs State Of Bihar And Ors
Patna High Court · (2020) 12 PAT CK 0341
High Courts11 Dec 2020Disposed Of
Sushil Kumar Vs State Of Bihar And Ors
Patna High Court · (2020) 12 PAT CK 0340
High Courts11 Dec 2020Disposed Of
Manoj Kumar Vs State Of Bihar And Anr
Patna High Court · (2020) 12 PAT CK 0339
Bihar Service Code, 1952 — Rule 76
High Courts11 Dec 2020Disposed Of
Sanjay Singh Vs State Of Bihar And Ors
Patna High Court · (2020) 12 PAT CK 0338
High Courts11 Dec 2020Disposed Of
Kunal Pandey Vs State Of Bihar And Ors
Patna High Court · (2020) 12 PAT CK 0337
High Courts11 Dec 2020Disposed Of
Ajay Kumar Singh Vs State Of Bihar And Ors
Patna High Court · (2020) 12 PAT CK 0336
High Courts11 Dec 2020Disposed Of
Geno Tanti Vs State Of Bihar And Ors
Patna High Court · (2020) 12 PAT CK 0335
High Courts11 Dec 2020Allowed
Umesh Mandal And Anr Vs State Of Bihar
Patna High Court · (2020) 12 PAT CK 0116
Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 14(A)(2)Indian Penal Code, 1860 — Section 34, 323, 448Code Of Criminal Procedure Act, 1973 — Section 438(2)
High Courts11 Dec 2020Allowed
Bitu Sah And Ors Vs State Of Bihar
Patna High Court · (2020) 12 PAT CK 0115
Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 14(A)(2)Indian Penal Code, 1860 — Section 34, 323, 325, 341, 379, 504, 506
High Courts11 Dec 2020Dismissed
Ajit Yadav @ Aditya Kumar Yadav Vs State Of Bihar
Patna High Court · (2020) 12 PAT CK 0114
Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(va), 14(A)(2), 18Indian Penal Code, 1860 — Section 34, 323, 324, 341, 427, 479, 504
High Courts11 Dec 2020Disposed Of
Mohammed Jawaid Khan Vs State Of Bihar And Ors
Patna High Court · (2020) 12 PAT CK 0113
High Courts11 Dec 2020Disposed Of
Amrit Bottlers Pvt. Ltd Vs State Of Bihar And Ors
Patna High Court · (2020) 12 PAT CK 0112
Bihar Value Added Tax Act 2005 — Section 31
High Courts11 Dec 2020Disposed Of
Ramky Infrastructure Ltd Vs State Of Bihar And Ors
Patna High Court · (2020) 12 PAT CK 0111
High Courts11 Dec 2020Disposed Of
Santosh Kumar Vs State Of Bihar And Ors
Patna High Court · (2020) 12 PAT CK 0110
High Courts11 Dec 2020Disposed Of
Seraj Ahmad Vs State Of Bihar And Ors
Patna High Court · (2020) 12 PAT CK 0109
High Courts11 Dec 2020Disposed Of
Chandra Bhanu Jee Vs Principal Secretary, Department Of Revenue And Land Reforms And Ors
Patna High Court · (2020) 12 PAT CK 0108
High Courts11 Dec 2020Disposed Of
Seetaram Paswan Vs State Of Bihar And Ors
Patna High Court · (2020) 12 PAT CK 0107