High Courts06 Mar 2020Dismissed
Chandra Prakash Vs State Of Bihar And Ors
Patna High Court · (2020) 03 PAT CK 0011
Bihar Municipal Act, 2007 — Section 441Representation Of The People Act, 1951 — Section 14, 66, 153
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Patna High Court judgments
53,185 judgments · page 355 of 2,660
High Courts05 Mar 2020Dismissed
Jai Prakash Pandit Vs Sushila Devi And Ors
Patna High Court · (2020) 03 PAT CK 0065
High Courts05 Mar 2020Allowed
State Of Bihar And Anr Vs Bihar State Sugarcane Corporation Ltd And Ors
Patna High Court · (2020) 03 PAT CK 0064
Arbitration And Conciliation Act 1996 — Section 11, 11(14), 31(8), 38, 38(1)Constitution Of India, 1950 — Article 226
High Courts05 Mar 2020Dismissed
Gunjan Kumar Vs Management Of Circle Head Punjab National Bank And Ors
Patna High Court · (2020) 03 PAT CK 0063
Industrial Disputes Act, 1947 — Section 11(A)Constitution Of India, 1950 — Article 226
High Courts05 Mar 2020Disposed Of
Rajdeep Yadav @ Rajdev Yadav Vs State Of Bihar And Ors
Patna High Court · (2020) 03 PAT CK 0062
Indian Telegraph Act 1885 — Section 10, 10(b), 10(d)
High Courts05 Mar 2020Disposed Of
Chandu Kumar @ Chand @ Md. Chand @ Me. Chand Vs State Of Bihar Bihar And Ors
Patna High Court · (2020) 03 PAT CK 0061
Bihar Prohibition And Excise Act, 2016 — Section 30(a), 58(1), 60, 73(e)Constitution Of India, 1950 — Article 226, 227
High Courts05 Mar 2020Disposed Of
Md Sahid Ahmed Vs State Of Bihar And Ors
Patna High Court · (2020) 03 PAT CK 0060
Constitution Of India, 1950 — Article 226
High Courts05 Mar 2020Dismissed
Anand Kishor Vs Union Of India And Ors
Patna High Court · (2020) 03 PAT CK 0059
Constitution Of India, 1950 — Article 12, 226
High Courts05 Mar 2020Allowed
Gopi Das And Ors Vs Jitendra Yadav And Ors
Patna High Court · (2020) 03 PAT CK 0022
High Courts05 Mar 2020Disposed Of
Vishnudeo Jha Vs State Of Bihar
Patna High Court · (2020) 03 PAT CK 0010
Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 324, 337, 341, 354(A), 379, 504Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts05 Mar 2020Dismissed
Shikha Kumari Vs State Of Bihar And Ors
Patna High Court · (2020) 03 PAT CK 0009
Indian Penal Code, 1860 — Section 34, 120B, 307, 363, 366, 366A, 375, 379, 385, 468, 471, 504, 506Code Of Criminal Procedure, 1973 — Section 164, 167(2), 205, 313, 482, 483Code Of Criminal Procedure, 1898 — Section 491
High Courts05 Mar 2020Dismissed
Pramod Prasad Chaurasiya Vs State Of Bihar And Ors
Patna High Court · (2020) 03 PAT CK 0008
Bihar Panchayat Raj Act, 2006 — Section 18(5)Code Of Civil Procedure, 1908 — Section 152, 152(1), 152(2)
High Courts04 Mar 2020Dismissed
Ramanuj Pandit Vs State Of Bihar And Ors
Patna High Court · (2020) 03 PAT CK 0058
High Courts04 Mar 2020Allowed
Bhola Singh @ Binay Singh @ Vinay Kr. Singh Vs State Of Bihar And Ors
Patna High Court · (2020) 03 PAT CK 0024
Code Of Criminal Procedure, 1973 — Section 161, 161(3), 173(2), 207, 209, 226, 227, 228, 228(1)(a), 482Indian Penal Code, 1860 — Section 34, 307, 323, 341, 379, 504
High Courts04 Mar 2020Dismissed
Ambika Singh And Ors Vs Mosomat Sohagi And Ors
Patna High Court · (2020) 03 PAT CK 0023
Hindu Succession Act, 1956 — Section 6Bihar Tenancy Act, 1885 — Section 49BArbitration Act, 1940 — Section 41
High Courts04 Mar 2020
Mohan Sah And Ors Vs State Of Bihar
Patna High Court · (2020) 03 PAT CK 0007
Indian Penal Code, 1860 — Section 34, 307, 323, 324, 341, 504, 506Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts03 Mar 2020Disposed Of
Sundeshwar Roy Vs State Of Bihar And Ors
Patna High Court · (2020) 03 PAT CK 0057
High Courts03 Mar 2020Disposed Of
Mamta Devi Vs State Of Bihar And Ors
Patna High Court · (2020) 03 PAT CK 0056
High Courts03 Mar 2020Dismissed
Ashok Kumar Singh Vs Union Of India And Ors
Patna High Court · (2020) 03 PAT CK 0055
Representation Of People Act, 1950 — Section 27, 27(3)(b)Indian Penal Code, 1860 — Section 161, 165, 165APrevention Of Corruption Act, 1947 — Section 5(2)
High Courts03 Mar 2020Disposed Of
Manish Kumar Vs State Of Bihar And Ors
Patna High Court · (2020) 03 PAT CK 0054
Bihar Prohibition And Excise Act, 2016 — Section 30(a)(G), 32(2)Constitution Of India, 1950 — Article 226, 227