High Courts01 Feb 2018Allowed
Indu Kumari Vs The State of Bihar
Patna High Court · (2018) 02 PAT CK 0001
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 516 of 2,660
High Courts31 Jan 2018Allowed
Anant Kumar Mahto @ Anand Kumar Vs State Of Bihar
Patna High Court · (2018) 3 PLJR 608
Code Of Criminal Procedure, 1973 — Section 102, 103, 482Essential Commodities Act, 1955 — Section 7
High Courts31 Jan 2018Dismissed
Upendra Rawat @ Upendra Singh Rawat Vs Union Of India Through The Secretary And Ors
Patna High Court · (2018) 1 PLJR 916
High Courts31 Jan 2018Allowed
Umesh Kumar Verma And Anr Vs State Of Bihar Through The Secretary And Ors
Patna High Court · (2018) 2 PLJR 294
High Courts31 Jan 2018Allowed
Bihar State Co-Operative Land Development Bank Ltd. And Ors Vs Vansh Narayan Sharma And Ors
Patna High Court · (2018) 2 PLJR 116
Constitution Of India, 1950 — Article 12, 226
High Courts31 Jan 2018Dismissed
Sujata Kumari Vs The State of Bihar
Patna High Court · (2018) 01 PAT CK 0065
Constitution of India, Article 309 - Recruitment and conditions of service of persons serving the Union or a State
High Courts31 Jan 2018Disposed Off
S D B S P S ( J V ) Vs Bihar Rajya Pul Nirman Nigam Ltd & Ors
Patna High Court · (2018) 01 PAT CK 0064
Arbitration and Conciliation Act, 1996, Section 12, Section 11(6), Section 25(1), Section 25(II) - Grounds for challenge - Appointment of arbitrators - Default
High Courts31 Jan 2018
Raju Ranjan Kumar & Ors Vs The State of Bihar
Patna High Court · (2018) 01 PAT CK 0063
Narcotic Drugs and Psychotropic Substances Act, 1985, Section 20, Section 8, Section 42, Section 42(1), Section 42(2) - Punishment for
High Courts31 Jan 2018Dismissed
Dr. Vindeshwari Prasad Sah & Ors Vs The State Of Bihar & Ors
Patna High Court · (2018) 01 PAT CK 0062
High Courts31 Jan 2018
Jagdeo Singh Bhokta Vs The State of Bihar
Patna High Court · (2018) 01 PAT CK 0061
Narcotic Drugs and Psychotropic Substances Act, 1985, Section 42, Section 18, Section 42(2), Section 18(c) - Power of entry, search, seizure and arrest wi
High Courts31 Jan 2018Dismissed
Kumar Mithilesh Prasad Singh Vs The State of Bihar
Patna High Court · (2018) 4 PLJR 243
Indian Penal Code, 1860 — Section 120(B), 406, 409, 419, 420, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 7, 8, 9, 13(1)(c)Judges (Protection) Act, 1985 — Section 2, 2(a), 3, 3(1), 3(2)
High Courts31 Jan 2018Allowed
Manoj Rajak @ Manoj Kr. Rajak Vs The State of Bihar
Patna High Court · (2018) 01 PAT CK 0059
Code of Criminal Procedure, 1973, Section 389(1), Section 374(2) - Suspension of sentence pending the appeal; release of appellant on bail - Appeals from convictionsIndia
High Courts30 Jan 2018Dismissed
Bhagwan Singh And Ors Vs Bihar School Examination Board Through And Ors
Patna High Court · (2018) 2 PLJR 831
Bihar School Examination Board Regulations, 1964 — Regulation 8Constitution Of India, 1950 — Article 142, 226Bihar School Examination Board Rules, 1996 — Rule 7, 8
High Courts30 Jan 2018Dismissed
Avinash Kumar Pandey & Anr Vs The State of Bihar & Ors
Patna High Court · (2018) 01 PAT CK 0058
High Courts30 Jan 2018Dismissed
The State of Bihar Vs Mohan Kurmi & Ors
Patna High Court · (2018) 01 PAT CK 0057
Code of Criminal Procedure, 1973, Section 378(1), Section 378(3) - Appeal in case of acquittal - Appeal in case of acquittalIndian Penal Code, 1860, S
High Courts30 Jan 2018Disposed Off
Sawalia Singh & Anr Vs M/s Farm Solutions Trading Pvt. Ltd & Anr
Patna High Court · (2018) 01 PAT CK 0056
High Courts30 Jan 2018Disposed Off
Deepti Barnwal Vs The State of Bihar
Patna High Court · (2018) 01 PAT CK 0052
High Courts30 Jan 2018Allowed
Ranjit Kumar Yadav Vs The State of Bihar
Patna High Court · (2018) 01 PAT CK 0048
High Courts30 Jan 2018Disposed Off
Chote Lal Paswan & Ors Vs The State of Bihar & Ors
Patna High Court · (2018) 01 PAT CK 0047
High Courts30 Jan 2018Dismissed
Pritam Kumar Vs The State of Bihar & Anr
Patna High Court · (2018) 01 PAT CK 0046
Code of Criminal Procedure, 1973, Section 482, Section 200 - Saving of inherent powers of High Court - Examination of complainantNegotiable Instruments Act, 1881,