High Courts17 Oct 2019Allowed
Bal Vikas Vidhyalaya And Anr Vs Chief General Manager And Ors
Patna High Court · (2019) 10 PAT CK 0042
Bihar Societies Registration Rules, 2018 — Rule 18, 19, 20, 22Constitution Of India, 1950 — Article 12
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 422 of 2,660
High Courts17 Oct 2019Dismissed
Lohia Nagar Mt. Carmel High School Vs Bihar State Housing Board
Patna High Court · (2019) 10 PAT CK 0041
Bihar State Housing Board Act, 1982 — Section 51Bihar State Housing Board (Management And Disposal Of Housing Estate) Regulations, 1983 — Regulation 3, 6
High Courts17 Oct 2019Disposed Of
Prabhunath Prasad Vs Patna High Court And Ors
Patna High Court · (2019) 10 PAT CK 0040
Constitution Of India, 1950 — Article 226
High Courts17 Oct 2019Dismissed
Birendra Kumar Singh Vs State Of Bihar Through The Principal Secretary And Ors
Patna High Court · (2019) 10 PAT CK 0039
Constitution Of India, 1950 — Article 12, 14, 16, 309Bihar Taken Over Elementary School Teacher Promotion Rules, 1993 — Rule 13(1), 13(2), 13(3)Bihar Nationalized Elementary School Teachers Promotion Rules, 2011 — Rule 16
High Courts17 Oct 2019Disposed Of
Surendra Kumar Sharma And Anr Vs Bihar School Examination Board And Ors
Patna High Court · (2019) 10 PAT CK 0038
Right Of Children To Free And Compulsory Education Act, 2009 — Section 23
High Courts17 Oct 2019Disposed Of
Wasim Raza Vs State Of Bihar Through And Ors
Patna High Court · (2019) 10 PAT CK 0037
Arms Act, 2016 — Section 13
High Courts17 Oct 2019Disposed Of
Kamlesh Kumar Singh And Ors Vs Union Of India Through And Ors
Patna High Court · (2019) 10 PAT CK 0036
High Courts16 Oct 2019Dismissed
Mithilesh Kumar Vs State Of Bihar And Ors
Patna High Court · (2019) 4 PLJR 1006
Constitution Of India, 1950 — Article 226Code Of Civil Procedure, 1908 — Section 114, Order 47 Rule 1
High Courts16 Oct 2019Disposed Of
Tarkeshwa Pandey Vs Uttar Bihar Gramin Bank And Ors
Patna High Court · (2020) 1 PLJR 214
Indian Penal Code, 1860 — Section 34, 304B
High Courts16 Oct 2019Dismissed
Chandan Chaudhry Vs State Of Bihar
Patna High Court · (2019) 10 PAT CK 0030
Indian Penal Code, 1860 — Section 34, 307, 326, 341, 447Code Of Criminal Procedure, 1973 — Section 162, 313, 428Evidence Act, 1872 — Section 9, 114, 134
High Courts16 Oct 2019Dismissed
Kumhiya Devi And Ors Vs State Of Bihar And Ors
Patna High Court · (2019) 10 PAT CK 0029
Indian Penal Code, 1860 — Section 34, 201, 302, 304, 304(B), 306Code Of Criminal Procedure, 1973 — Section 313, 374(ii)
High Courts15 Oct 2019Allowed
Dinesh Kumar Singh Vs State Of Bihar Through The Principal Secretary And Ors
Patna High Court · (2019) 4 PLJR 964
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 156(3)Indian Penal Code, 1860 — Section 323, 379, 436, 504, 506
High Courts15 Oct 2019Dismissed
Chandan Sahni @ Chandan Kumar Vs State Of Bihar And Ors
Patna High Court · (2019) 10 PAT CK 0035
Code Of Criminal Procedure, 1973 — Section 482
High Courts15 Oct 2019Dismissed
Bishundeo Mandal And Ors Vs Manraj Mandal And Ors
Patna High Court · (2019) 10 PAT CK 0031
High Courts15 Oct 2019Disposed Of
Md. Mohil, S/O Late Mohammed Vs State Of Bihar And Ors
Patna High Court · (2019) 10 PAT CK 0022
Family Courts Act, 1984 — Section 19(4)
High Courts15 Oct 2019Allowed
Runna Kumari @ Runa Kumari Vs State Of Bihar And Ors
Patna High Court · (2019) 10 PAT CK 0021
Family Courts Act, 1984 — Section 19(4)
High Courts15 Oct 2019Disposed Of
Meera Rani Sing Vs State Of Bihar, Through The Urban Development Department And Ors
Patna High Court · (2019) 10 PAT CK 0020
High Courts15 Oct 2019Disposed Of
Rajendra Singh And Anr Vs State Of Bihar Through And Ors
Patna High Court · (2019) 10 PAT CK 0019
High Courts15 Oct 2019Disposed Of
Prema Kuer And Ors Vs State Of Bihar Through And Ors
Patna High Court · (2019) 10 PAT CK 0018
High Courts15 Oct 2019Partly Allowed
Devendra Prasad Singh Vs Union Of India Through Secretary
Patna High Court · (2019) 10 PAT CK 0017
Central Civil Services (Pension) Rules, 1972 — Rule 48, 48ACentral Civil Services (Classification, Control And Appeal) Rules, 1965 — Rule 16