High Courts23 Sept 2020Disposed Of
Wireless Tt-Info Services Ltd And Anr Vs State Of Bihar And Ors
Patna High Court · (2020) 09 PAT CK 0324
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 307 of 2,660
High Courts23 Sept 2020Disposed Of
Vijay Singh Vs State Of Bihar And Ors
Patna High Court · (2020) 09 PAT CK 0299
Constitution Of India, 1950 — Article 21, 31A, 300A
High Courts23 Sept 2020Disposed Of
M/S R.K.Trading P.O Vs State Of Bihar And Ors
Patna High Court · (2020) 09 PAT CK 0298
Constitution Of India, 1950 — Article 14, 19(1)(g), 246, 301, 304Bihar Tax On Entry Of Goods Into Local Areas For Consumption, Use Or Sale Therein Act, 1993 — Section 3(1)
High Courts23 Sept 2020Disposed Of
Satish Choudhary Vs State Of Bihar And Ors
Patna High Court · (2020) 09 PAT CK 0297
High Courts23 Sept 2020
Dilip Kumar Singh Vs State Of Bihar And Ors
Patna High Court · (2020) 09 PAT CK 0296
Bihar Minor Mineral Concession Rules, 1972 — Rule 52(4), 22A (1), 22A(2), 22A(3)
High Courts23 Sept 2020Disposed Of
Abhimanyu Prasad And Anr Vs State Of Bihar And Ors
Patna High Court · (2020) 09 PAT CK 0295
Constitution Of India, 1950 — Article 21, 31A, 300A
High Courts23 Sept 2020Disposed Of
Raushan Kumar Vs State Of Bihar And Ors
Patna High Court · (2020) 09 PAT CK 0294
Constitution Of India, 1950 — Article 21, 31A, 300A
High Courts23 Sept 2020Disposed Of
Ram Janam Singh Vs State Of Bihar And Ors
Patna High Court · (2020) 09 PAT CK 0293
Constitution Of India, 1950 — Article 21, 31A, 300A
High Courts23 Sept 2020Disposed Of
Sunita @ Sunita Devi Vs State Of Bihar And Ors
Patna High Court · (2020) 09 PAT CK 0292
Bihar Prohibition And Excise (Amendment) Act, 2018 — Section 30(a)Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(b)(c), 38(1), 41(1), 56, 58, 92, 93Indian Penal Code, 1860 — Section 34, 272, 273, 279, 427
High Courts23 Sept 2020Disposed Of
Chhote Lal Sah Vs State Of Bihar And Ors
Patna High Court · (2020) 09 PAT CK 0291
Bihar Prohibition And Excise (Amendment) Act, 2018 — Section 30(a)Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(b)(c), 38(1), 41(1), 56, 58, 92, 93Indian Penal Code, 1860 — Section 34, 272, 273, 279, 427
High Courts23 Sept 2020Disposed Of
Nandjee Ojha Vs State Of Bihar And Ors
Patna High Court · (2020) 09 PAT CK 0290
Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(b)(c), 38(1), 41(1), 56, 58, 92, 93Indian Penal Code, 1860 — Section 34, 272, 273, 279, 427Code Of Criminal Procedure, 1973 — Section 340
High Courts23 Sept 2020Disposed Of
Ranjan Kumar @ Ranjan Kumar Chauhan Vs State Of Bihar And Ors
Patna High Court · (2020) 09 PAT CK 0289
Bihar Prohibition And Excise (Amendment) Act, 2018 — Section 30(a)Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(b)(c), 38(1), 41(1), 56, 58, 92, 93Indian Penal Code, 1860 — Section 34, 272, 273, 279, 427
High Courts23 Sept 2020Disposed Of
Suraj Kumar Vs State Of Bihar And Ors
Patna High Court · (2020) 09 PAT CK 0288
Indian Penal Code, 1860 — Section 34, 379, 414Bihar Prohibition And Excise Act, 2016 — Section 30(a), 56
High Courts23 Sept 2020Disposed Of
Ranjana Kumari Vs Union Of India And Ors
Patna High Court · (2020) 09 PAT CK 0287
High Courts23 Sept 2020Disposed Of
Pramod Singh Vs State Of Bihar And Ors
Patna High Court · (2020) 09 PAT CK 0286
Bihar Co-operative Societies Act, 1935 — Section 13
High Courts23 Sept 2020Disposed Of
Anwal Primary Agriculture Credit Cooperative Society And Anr Vs State Of Bihar And Ors
Patna High Court · (2020) 09 PAT CK 0285
Bihar Targeted Public Distribution System (Control) Order, 2016 — Section 27(ii)
High Courts23 Sept 2020Dismissed
Mahipal Singh Jakhar And Ors Vs Union Of India And Ors
Patna High Court · (2020) 09 PAT CK 0284
Constitution Of India, 1950 — Article 14, 15, 15(3), 15(4), 16, 16(4)
High Courts23 Sept 2020Dismissed
Mahipal Yadav And Ors Vs State Of Bihar And Ors
Patna High Court · (2020) 09 PAT CK 0283
High Courts23 Sept 2020Disposed Of
M/S Mahi Enterprises Vs State Of Bihar And Ors
Patna High Court · (2020) 09 PAT CK 0282
Bihar Tax On Entry Of Goods Into Local Areas For Consumption, Use Or Sale Therein Act, 1993 — Section 3(1)Constitution Of India, 1950 — Article 14, 19(1)(g), 246, 301, 304
High Courts23 Sept 2020Disposed Of
M/S Rhythem Commercial Pvt.Ltd Vs State Of Bihar And Ors
Patna High Court · (2020) 09 PAT CK 0281
Bihar Tax On Entry Of Goods Into Local Areas For Consumption, Use Or Sale Therein Act, 1993 — Section 3(1)Constitution Of India, 1950 — Article 14, 19(1)(g), 246, 301, 304