High Courts06 Jan 2026

Union Of India Vs M/s Mahnar Infratech Pvt. Ltd.

Patna High Court · (2026) 01 PAT CK 2720

Arbitration and Conciliation Act, 1996-Section 31, 31(7), 31(7)(a), 31(7)(b), 33, 33(1), 34(1), 34(3), 37, 75, 81Limitation Act-Section 3, 4 to 24, 5 to 24, 29(2)Arbitration Act, 1940-Section 20
High Courts06 Jan 2026

Bipin Kumar Vs The State Of Bihar & Ors.

Patna High Court · (2026) 01 PAT CK 2746

Bihar Government Servants (Classification, Control and Appeal) Rules, 2005-Rule 14(xi), 17, 18(4), 19, 21, 24(2)Prevention of Corruption ActConstitution of India-Article 226
High Courts16 Dec 2025Disposed Of

Kundan Kumar Vs State of Bihar

Patna High Court · (2025) 12 PAT CK 1248

Constitution Of India, 1950- Article 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023- Section 94, 528Code of Criminal Procedure, 1973- Section 482
High Courts16 Dec 2025Disposed Of

Raj Kumar Singh Vs State of Bihar

Patna High Court · (2025) 12 PAT CK 1247

Constitution Of India, 1950- Article 226Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Bihar Prohibition and Excise Act, 2016- Section 30, 56