High Courts22 Jan 2020Dismissed
Anjana Vs Flextronics Technologies India Private Ltd And Ors
Patna High Court · (2020) 01 PAT CK 0327
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 381 of 2,660
High Courts22 Jan 2020Dismissed
Dr. Krishna Prasad Modi @ Krishna Prasad Modi Vs State Of Bihar And Anr
Patna High Court · (2020) 01 PAT CK 0326
High Courts22 Jan 2020Dismissed
Gautam Singh Vs Shiv Narain Sah And Anr
Patna High Court · (2020) 01 PAT CK 0064
High Courts22 Jan 2020Dismissed
Anjana Vs Flextronics Technologies India Private Ltd And Ors
Patna High Court · (2020) 01 PAT CK 0061
Constitution Of India, 1950 — Article 226
High Courts22 Jan 2020Dismissed
Dr. Krishna Prasad Modi @ Krishna Prasad Modi Vs State Of Bihar Through The Chief Secretary And Anr
Patna High Court · (2020) 01 PAT CK 0060
High Courts21 Jan 2020Dismissed
Md. Aziz Ahmad Vs State Of Bihar And Ors
Patna High Court · (2020) 01 PAT CK 0372
Code Of Criminal Procedure, 1973 — Section 161, 164, 227Evidence Act, 1872 — Section 25
High Courts21 Jan 2020Dismissed
Umesh Kumar Singh Vs State Of Bihar And Ors
Patna High Court · (2020) 01 PAT CK 0341
Code Of Criminal Procedure, 1973 — Section 207, 372Indian Penal Code, 1860 — Section 34, 307, 323, 324, 339, 341, 379, 427, 504Probation Of Offenders Act, 1958 — Section 3
High Courts21 Jan 2020Dismissed
Dilip Singh @ Dilip Kumar Singh And Ors Vs State Of Bihar
Patna High Court · (2020) 01 PAT CK 0325
Limitation Act, 1963 — Section 5Scheduled Castes And the Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x), 14(A)(2), 18Indian Penal Code, 1860 — Section 34, 323, 341, 379, 380, 354, 438
High Courts21 Jan 2020Disposed Of
Chandrabhanu Roy Vs Union Of India And Ors
Patna High Court · (2020) 01 PAT CK 0324
High Courts21 Jan 2020Disposed Of
Md. Faiyaz Alam Vs State Of Bihar And Ors
Patna High Court · (2020) 01 PAT CK 0323
Bihar Prohibition And Excise Act, 2016 — Section 30(a), 37(b)(c)Constitution Of India, 1950 — Article 226, 227
High Courts21 Jan 2020Disposed Of
Devendra Kumar Singh Vs State Of Bihar And Ors
Patna High Court · (2020) 01 PAT CK 0322
Bihar Prohibition And Excise Act, 2016 — Section 30(a), 37(b)(c), 58, 73(e)Constitution Of India, 1950 — Article 226, 227
High Courts21 Jan 2020Disposed Of
Randheer Singh Vs State Of Bihar And Ors
Patna High Court · (2020) 01 PAT CK 0321
Bihar Prohibition And Excise Act, 2016 — Section 30(a)(g), 32(2)Constitution Of India, 1950 — Article 226, 227
High Courts21 Jan 2020Allowed
Baby Singh Vs State Of Bihar And Ors
Patna High Court · (2020) 01 PAT CK 0320
Bihar Prohibition And Excise Act, 2016 — Section 30(a), 56, 58(1)
High Courts21 Jan 2020Allowed
Rina Kunwar Vs State Of Bihar And Ors
Patna High Court · (2020) 01 PAT CK 0319
High Courts21 Jan 2020Disposed Of
Shahina Khatoon @ Sahina Khatun Vs State Of Bihar And Ors
Patna High Court · (2020) 01 PAT CK 0318
Bihar Municipal Act, 2007 — Section 18(2)Bihar Panchayat Raj Act, 2006 — Section 136(2)
High Courts21 Jan 2020Dismissed
Mithilesh Kumar Jha Vs State Of Bihar And Ors
Patna High Court · (2020) 01 PAT CK 0317
Constitution Of India, 1950 — Article 14, 16, 309
High Courts21 Jan 2020Disposed Of
Durgesh Pandey And Ors Vs State Of Bihar And Ors
Patna High Court · (2020) 01 PAT CK 0316
High Courts21 Jan 2020Dismissed
Bhairo Yadav @ Bhairav Yadav Vs State Of Bihar And Ors
Patna High Court · (2020) 01 PAT CK 0315
Constitution Of India, 1950 — Article 14, 226
High Courts21 Jan 2020Allowed
Sanjay Kumar Yadav And Ors Vs State Of Bihar And Ors
Patna High Court · (2020) 01 PAT CK 0314
National Council for Teacher Education Act, 1993 — Section 23, 23(2), 29Right Of Children To Free And Compulsory Education Act, 2009 — Section 23, 23(2)Bihar Panchayat Primary Teacher (Selection And Service) Rules, 2012 — Rule 5
High Courts21 Jan 2020Dismissed
Kiran Gupta Vs State Election Commission And Ors
Patna High Court · (2020) 01 PAT CK 0313
Bihar Panchayat Raj Act, 2006 — Section 5(5), 135, 136(1), 136(2), 137Citizenship Act, 1955 — Section 3, 4, 5, 6Constitution Of India, 1950 — Article 173, 226, 226(1), 243F, 243O