High Courts05 Dec 2018Dismissed
Calcutta Plywood through its proprietor Anand Kumar Agrawal Vs State of Bihar and Ors
Patna High Court · (2018) 12 PAT CK 0016
Constitution of India, 1950 — Article 19(1)(g), 301
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 475 of 2,660
High Courts05 Dec 2018Allowed
Ram Pravesh Yadav Son of Late Babu Lal Yadav Vs State of Bihar and Ors
Patna High Court · (2018) 12 PAT CK 0015
Code of Criminal Procedure, 1973 — Section 133
High Courts05 Dec 2018Disposed off
Ramanand Sharma, S/o Late Shardanand Sharma Vs State Of Bihar
Patna High Court · (2018) 12 PAT CK 0014
Constitution of India, 1950 — Article 14
High Courts05 Dec 2018Disposed off
Shashi Bhushan Kumar S/o Budhev Yadav Vs State of Bihar
Patna High Court · (2018) 12 PAT CK 0013
High Courts05 Dec 2018Dismissed
State Of Bihar and Ors Vs Gangeshwar Prasad Sharma S/o Late Sadhu Saran Singh
Patna High Court · (2018) 12 PAT CK 0012
Bihar Pension Rules, 1950 — Rule 43(b)Constitution of India, 1950 — Article 226
High Courts05 Dec 2018Dismissed
Pushp Bharti Vs State of Bihar and Ors
Patna High Court · (2018) 12 PAT CK 0011
High Courts05 Dec 2018Disposed Of
General Manager (Region), Food Corporation of India Vs Union of India and Ors
Patna High Court · (2019) 1 PLJR 414
Payment Of Gratuity Act, 1972 — Section 6(4), 7, 7(4), 7(4)(a), 7(4)(c), 7(7)
High Courts04 Dec 2018Disposed Of
Nawalkishore Rai And Ors Vs State Of Bihar Through Principal Secretary And Ors
Patna High Court · (2019) 1 PLJR 247
Code Of Criminal Procedure, 1973 — Section 173(2)
High Courts04 Dec 2018Disposed Of
Laxmi Pariyar And Ors Vs Rama Road Ways Mathura Road And Ors
Patna High Court · (2019) 1 PLJR 499
Motor Vehicles Act, 1988 — Section 166
High Courts04 Dec 2018Allowed
Vishal Thakur, Son of Late Amar Kant Thakur Vs State of Bihar
Patna High Court · (2018) 12 PAT CK 0009
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 204, 384, 409, 420, 467, 468, 471
High Courts04 Dec 2018Allowed
Suman Kumar Jha, Son of Late Laxman Jha and Ors Vs State of Bihar and ors
Patna High Court · (2019) 1 PLJR 268
High Courts03 Dec 2018Allowed
Managing Director, Bihar Medical Services & Infrastructure Corporation Limited and Ors Vs State of Bihar through Principal Secretary and ors
Patna High Court · (2019) 1 PLJR 238
Companies Act, 1956 — Section 617Constitution Of India, 1950 — Article 14, 226
High Courts03 Dec 2018Allowed
Ravindra Nath Singh, Son of late Ram Prit Singh Vs Union of India and Ors
Patna High Court · (2018) 12 PAT CK 0006
Constitution of India, 1950 — Article 14
High Courts03 Dec 2018Disposed off
Rajendra Patel, Son of Late Bhagwan Singh Vs State of Bihar through the Principal Secretary and Ors
Patna High Court · (2018) 12 PAT CK 0005
High Courts03 Dec 2018Disposed off
Akhilesh Pandey S/o Sudarshan Pandey Vs State of Bihar
Patna High Court · (2018) 12 PAT CK 0004
High Courts03 Dec 2018Allowed
ikash Kumar, Son of Late Pankaj Singh Vs State of Bihar
Patna High Court · (2018) 12 PAT CK 0003
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(Va), 3(R)S, 14(A)(2)Indian Penal Code, 1860 — Section 147, 148, 149, 353, 427, 448Code of Criminal Procedure, 1973 — Section 438(2)
High Courts03 Dec 2018Partly Allowed
Brahamdeo Yadav, Son of Ram Bhajju Yadav and Ors Vs State of Bihar
Patna High Court · (2018) 12 PAT CK 0002
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(i)(r), 14A(2)Code of Criminal Procedure, 1973 — Section 438(2)Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 341, 379, 504, 506
High Courts03 Dec 2018Allowed
Jitendra Singh Vs State of Biha
Patna High Court · (2018) 12 PAT CK 0001
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(i)(r)(s), 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 34, 323, 341, 354, 504, 506Code of Criminal Procedure, 1973 — Section 438(2)
High Courts30 Nov 2018Allowed
Aman Kumar @ Satyam Kumar Aanu Vs State Of Bihar
Patna High Court · (2019) 1 PLJR 321
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 34, 209, 376, 384, 506Code Of Criminal Procedure, 1973 — Section 167(2)
High Courts30 Nov 2018Allowed
State Of Bihar Through The Chief Secretary And Ors Vs Chandrakant Kumar Anil And Ors
Patna High Court · (2019) 1 PLJR 198
Constitution Of India, 1950 — Article 154, 166, 166(3), 226All India Services (Discipline And Appeal) Rules, 1969 — Rule 6, 6(1), 7, 7(b)(i), 10, 10(2), 11, 15, 21, 23All India Services (Conduct) Rules, 1968 — Rule 3(1), 3(2)(A)