High Courts03 Aug 2018Allowed
Ram Das And Anr Vs State Of Bihar
Patna High Court · (2018) 08 PAT CK 0073
Indian Penal Code, 1860 — Section 34, 302Arms Act, 1959 — Section 27Code Of Criminal Procedure, 1973 — Section 161, 313
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 488 of 2,660
High Courts03 Aug 2018Disposed off
Ashok Kumar Gupta Vs Union Of India, Through Narcotics Control Bureau
Patna High Court · (2018) 08 PAT CK 0010
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 20(b)(ii)(B), 29, 43A, 50, 57, 67Indian Evidence Act, 1872 — Section 25Constitution of India, 1950 — Article 20(3)
High Courts03 Aug 2018Dismissed
Anil Kumar Vs State of Bihar Through The Commissioner of Food Safety, Bihar, Patna & Ors.
Patna High Court · (2018) 08 PAT CK 0009
Food Safety And Standards (Food Products And Food Additives) Regulations, 2011 — Regulation 2.12Food Safety And Standards Rules, 2011 — Rule 3.1.1(2), 3.1.1(6), 3.1.1(7)Food Safety And Standards Act, 2006 — Section 26(2)(ii), 49, 59
High Courts03 Aug 2018Allowed
Ganesh Prasad Sah Vs State Of Bihar & Ors
Patna High Court · (2018) 08 PAT CK 0008
High Courts03 Aug 2018Dismissed
Ramayan Prasad Vs State of Bihar & Ors
Patna High Court · (2018) 08 PAT CK 0007
High Courts02 Aug 2018Allowed
Jigyasa Ranjan Vs Bihar Combined Entrance Competitive And Ors
Patna High Court · (2018) 3 PLJR 867
Indian Medical Council Act, 1956 — Section 10(D)Medical Council Of India Regulations, 2000 — Regulation 4(2), 5(A), 5(A)(3)
High Courts02 Aug 2018Dismissed
Vaidya Ajay Prakash @ Ajay Prakash And Ors Vs Union Of India Through Its Secretary And Ors
Patna High Court · (2019) 4 PLJR 77
Indian Medicine Central Council (Election) Rules, 1975 — Rule 25Code Of Civil Procedure, 1908 — Section 2(9), Order 43 Rule 1Indian Medicine Central Council Act, 1970 — Section 4(2)
High Courts02 Aug 2018Dismissed
Sanjeev Nayan And Anr Vs State Of Bihar And Ors
Patna High Court · (2018) 3 PLJR 973
Bihar Pension Rules, 1950 — Rule 101(d)
High Courts02 Aug 2018Allowed
Prem Kumar Vs State Of Bihar Through And Ors
Patna High Court · (2018) 3 PLJR 969
Bihar Police Manual, 1978 — Rule 828(C)
High Courts02 Aug 2018Allowed
Gopal Prasad Singh Vs State of Bihar & Ors
Patna High Court · (2018) 08 PAT CK 0006
Bihar Government Servants (Classification, Control and Appeal) Rules, 2005 — Rule 18(2), 18(3)
High Courts02 Aug 2018Dismissed
Chhote Lal Choudhary Vs State of Bihar & Ors
Patna High Court · (2018) 08 PAT CK 0005
High Courts02 Aug 2018
Hari Shankar Upadhyay Hari Shankar Upadhya Vs State Of Bihar & Anr
Patna High Court · (2018) 08 PAT CK 0004
Indian Penal Code,1860 — Section 34, 120B, 409, 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13(1)(c )(d), 13(2)
High Courts02 Aug 2018Dismissed
Pooja Kumari Vs Hindustan Petreum Corporation Limited & Ors
Patna High Court · (2018) 08 PAT CK 0003
High Courts01 Aug 2018Disposed off
Nazima Banu Vs State Of Bihar & Ors
Patna High Court · (2018) 08 PAT CK 0002
Constitution of India, 1950 — Article 21, 23
High Courts01 Aug 2018Disposed off
Raghubir Sahu Vs State of Bihar & Ors
Patna High Court · (2018) 08 PAT CK 0001
High Courts31 Jul 2018Dismissed
Bijay Kumar Singh Vs State Of Bihar & Ors
Patna High Court · (2018) 07 PAT CK 0042
High Courts31 Jul 2018Dismissed
Lala Sah Vs State of Bihar
Patna High Court · (2018) 07 PAT CK 0041
Indian Penal Code, 1860 — Section 34, 201, 304B, 498ACode of Criminal Procedure, 1973 — Section 222, 313, 428
High Courts31 Jul 2018Allowed
M/s. Ambika Bhawani Cold Storage Private Limited Vs North Bihar Power Distribution Company Limited & Ors
Patna High Court · (2018) 07 PAT CK 0040
High Courts31 Jul 2018Dismissed
247 Facility Services Pvt. Limited Vs State Bank Of India & Ors
Patna High Court · (2018) 07 PAT CK 0039
Arbitration and Conciliation Act, 1996, — Section 12(5)Private Security Agencies (Regulation) Act, 2005 — Section 4
High Courts31 Jul 2018Dismissed
Lalan Jha Lallan Jha Vs Union Of India & Ors
Patna High Court · (2018) 07 PAT CK 0037
Administrative Tribunals Act, 1985 — Section 3(q), 4(2), 5(4)Constitution of India, 1950 — Article 226, 311, 312, 315, 317(1)