High Courts01 Jun 2020Disposed Of
R. N. Sharma Vs State Of Bihar And Others
Patna High Court · (2020) 06 PAT CK 0007
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 349 of 2,660
High Courts01 Jun 2020Disposed Of
M/s SGS Infotech Pvt Vs State Of Bihar And Others
Patna High Court · (2020) 06 PAT CK 0004
Arbitration And Conciliation Act, 1996 — Section 11(6)
High Courts01 Jun 2020Allowed
Vikas Kumar Vs State Of Bihar And Others
Patna High Court · (2020) 06 PAT CK 0003
Constitution Of India, 1950 — Article 226Code Of Civil Procedure, 1908 — Section 89, Order 39 Rule 1, Order 39 Rule 2Indian Penal Code, 1860 — Section 34, 323, 427, 448
High Courts01 Jun 2020Disposed Of
Rajeev Kumar Vs State Of Bihar And Others
Patna High Court · (2020) 06 PAT CK 0002
Constitution Of India, 1950 — Article 215Bihar Prohibition And Excise Act, 2016 — Section 30(a), 37(b)(c), 37(I)(II), 38(1), 41(1), 56, 58Indian Penal Code, 1860 — Section 34, 272, 273, 279, 427
High Courts01 Jun 2020Disposed Of
Balaji Steel Corporation Private Limited Vs State Of Bihar And Others
Patna High Court · (2020) 06 PAT CK 0001
Bihar Municipal Act, 2007 — Section 435
High Courts29 May 2020Disposed Of
M/s Satyam Enterprises Vs State Of Bihar And Others
Patna High Court · (2020) 05 PAT CK 0064
Drugs And Cosmetics Rules, 1945 — Rule 66(1), 66(2)
High Courts29 May 2020Dismissed
Amir Singh And Others Vs State Of Bihar And Others
Patna High Court · (2020) 05 PAT CK 0063
Indian Penal Code, 1860 — Section 34, 302, 307, 323, 341, 427, 447,Arms Act, 1959 — Section 27, 27(1)Code Of Criminal Procedure, 1973 — Section 161, 162, 164, 164(5), 311, 319
High Courts29 May 2020Dismissed
Manoj Kumar Vs Union Of India And Others
Patna High Court · (2020) 05 PAT CK 0062
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)(i), 3(1)(iii)Central Civil Services (Classification, Control & Appeal) Rules, 1965 — Rule 12
High Courts29 May 2020Disposed Of
Guddu Kumar Vs State Of Bihar
Patna High Court · (2020) 05 PAT CK 0061
Bihar Prohibition And Excise Act, 2016 — Section 30(a)
High Courts29 May 2020Disposed Of
Guddu Singh Vs State Of Bihar
Patna High Court · (2020) 05 PAT CK 0060
Bihar Prohibition And Excise Act, 2016 — Section 30(a)
High Courts29 May 2020Disposed Of
Sonu Singh Vs State Of Bihar
Patna High Court · (2020) 05 PAT CK 0059
Bihar Prohibition And Excise Act, 2016 — Section 30(a), 32(2), 41(1)Indian Penal Code, 1860 — Section 34, 307, 308, 353
High Courts29 May 2020Disposed Of
Md. Parwej And Others Vs State Of Bihar
Patna High Court · (2020) 05 PAT CK 0058
Bihar Prohibition And Excise Act, 2016 — Section 30(a)
High Courts29 May 2020Disposed Of
Mithilesh Yadav Vs State Of Bihar
Patna High Court · (2020) 05 PAT CK 0057
Bihar Prohibition And Excise Act, 2016 — Section 30(a)Indian Penal Code, 1860 — Section 34, 272, 273Arms Act, 1959 — Section 27
High Courts29 May 2020Disposed Of
Uchit Sahani Vs State Of Bihar
Patna High Court · (2020) 05 PAT CK 0056
Bihar Prohibition And Excise Act, 2016 — Section 30(a)Indian Penal Code, 1860 — Section 34, 272, 273
High Courts29 May 2020Disposed Of
Raushan Kumar And Others Vs State Of Bihar
Patna High Court · (2020) 05 PAT CK 0055
Bihar Prohibition And Excise (Amendment) Act, 2018 — Section 30(a), 30(c)
High Courts29 May 2020Disposed Of
Shiv Kumar Yadav Vs State Of Bihar
Patna High Court · (2020) 05 PAT CK 0054
Bihar Prohibition And Excise Act, 2016 — Section 30(a)
High Courts29 May 2020Disposed Of
Shambhu Mahto Vs State Of Bihar
Patna High Court · (2020) 05 PAT CK 0053
Indian Penal Code, 1860 — Section 272, 273Bihar Prohibition And Excise Act, 2016 — Section 30(a)
High Courts29 May 2020Disposed Of
Ram Pukar Mahto Vs State Of Bihar
Patna High Court · (2020) 05 PAT CK 0052
Bihar Prohibition And Excise Act, 2016 — Section 30(a)
High Courts29 May 2020Disposed Of
Tinku Yadav Vs State Of Bihar
Patna High Court · (2020) 05 PAT CK 0051
High Courts29 May 2020Disposed Of
Farukh Shah Vs State Of Bihar
Patna High Court · (2020) 05 PAT CK 0050
Bihar Prohibition And Excise Act, 2016 — Section 30(a)