High Courts09 Jan 2018Dismissed
Vishwanath Prasad Sah And Ors Vs Bihar State Electricity Board Through And Ors
Patna High Court · (2018) 2 PLJR 186
Electricity Supply Act, 1948 — Section 79(C)
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 522 of 2,660
High Courts09 Jan 2018Dismissed
Ramchandra Ram Vs Union Of India Through Secretary And Ors
Patna High Court · (2018) 2 PLJR 410
High Courts09 Jan 2018Disposed Of
Basanti Mukherjee Vs State Of Bihar Through The Principal Secretary And Ors
Patna High Court · (2018) 2 PLJR 257
High Courts09 Jan 2018Disposed Of
State Of Bihar And Ors Vs M/S Vaidyanath Sugar Mills Private Limited And Anr
Patna High Court · (2018) 2 PLJR 543
Bihar Land Reforms (Fixation Of Ceiling Area And Acquisition Of Surplus Land) Act, 1961 — Section 10, 32A, 32B
High Courts09 Jan 2018
Lalan Ram and Ors. Vs State of Bihar
Patna High Court · (2018) 01 PAT CK 0069
Code of Criminal Procedure, 1973, Section 222, Section 217, Section 211, Section 300, Section 313, Section 537
High Courts08 Jan 2018Dismissed
Ratnakar Mishra Vs Allahabad Bank Through Chairman And Ors
Patna High Court · (2018) 2 PLJR 190
Allahabad Bank (Employees') Pension Regulations, 1995 — Regulation 18, 95Banking Companies (Acquisition And Transfer Of Undertakings) Act, 1970 — Section 19(2)(f)
High Courts08 Jan 2018
Sanjay Sharma and ors Vs State of Bihar
Patna High Court · (2018) 01 PAT CK 0068
Code of Criminal Procedure, 1973, Section 173, Section 222, Section 313, Section 228, Section 215, Section 221
High Courts08 Jan 2018Dismissed
Ram Rai Vs State of Bihar
Patna High Court · (2018) 01 PAT CK 0067
Code of Criminal Procedure, 1973, Section 144 - Power to issue order in urgent cases of nuisance or apprehended dangerIndian Penal Code, 1860, Section 307 - Attempt to
High Courts06 Jan 2018Allowed
Prabir Kumar Singh @ Nagendra Singh Vs State Of Bihar
Patna High Court · (2018) 2 PLJR 220
Indian Penal Code, 1860 — Section 34, 201, 302, 304B, 498ADowry Prohibition Act, 1961 — Section 4Evidence Act, 1872 — Section 113B
High Courts06 Jan 2018Allowed
Om Prakash Arya and other Vs State of Bihar
Patna High Court · (2018) 01 PAT CK 0066
Indian Penal Code, 1860, Section 302, Section 201, Section 379 - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen
High Courts05 Jan 2018Dismissed
Shreemati Kanta Devi Kandel Vs Shyam Sundar Garodia
Patna High Court · (2018) 1 PLJR 547
Bihar Buildings (Lease, Rent And Eviction) Control Act, 1982 — Section 2(f), 10, 11, 11(1)(c), 14(8)Code Of Civil Procedure, 1908 — Section 115
High Courts05 Jan 2018Allowed
Satyanam Satguru B. Ed. College Vs National Council For Teacher Education And Ors
Patna High Court · (2018) 2 PLJR 233
National Council For Teacher Education (Recognition Norms And Procedure) Regulations, 2014 — Regulation 4, 5, 5(3), 5(4), 5(5), 5(6), 7, 7(2), 7(2)(b)National Council For Teacher Education Act, 1993 — Section 32(2)
High Courts05 Jan 2018Allowed
Mahendra Singh Vs State Of Bihar
Patna High Court · (2018) 2 PLJR 301
Indian Penal Code, 1860 — Section 34, 302Arms Act, 1959 — Section 27Code Of Criminal Procedure, 1973 — Section 313
High Courts04 Jan 2018Allowed
Gaya Prasad Yadav Vs Lalit Narayan Mithila University And Ors
Patna High Court · (2018) 1 PLJR 564
Constitution Of India, 1950 — Article 28, 28(1)
High Courts04 Jan 2018Allowed
Chandan Kumar Sah And Ors Vs State Of Bihar
Patna High Court · (2018) 1 PLJR 661
Code Of Criminal Procedure, 1973 — Section 53(A), 54, 173, 313, 374(2), 389(1)Indian Penal Code, 1860 — Section 376(2)(g)Scheduled Castes And the Scheduled Tribes ( Prevention Of Atrocities) Act, 1989 — Section 3(2)(V)
High Courts04 Jan 2018Dismissed
Abdul Rauf Vs State Of Bihar And Ors
Patna High Court · (2018) 1 PLJR 566
High Courts04 Jan 2018Dismissed
Surendra Kumar Singh Vs Union Of India Through The Secretary Ministry And Ors
Patna High Court · (2018) 2 PLJR 271
High Courts03 Jan 2018Allowed
Niranjan Kumar Dutta Vs State Of Bihar And Ors
Patna High Court · (2018) 1 PLJR 516
Constitution Of India, 1950 — Article 141Civil Services (Classification, Control And Appeal) Rules, 1930 — Rule 55(A)Bihar Government Servants (Classification, Control And Appeal) Rules, 2005 — Rule 17
High Courts03 Jan 2018Dismissed
Nilam Kumari @ Kumari Nilam Singh Vs State Of Bihar Through The Secretary And Ors
Patna High Court · (2018) 1 PLJR 568
High Courts03 Jan 2018Dismissed
State Of Bihar Vs Sachita Rai And Ors
Patna High Court · (2018) 2 PLJR 125
Indian Penal Code, 1860 — Section 34, 147, 148, 302, 307, 323, 324Arms Act, 1959 — Section 27Code Of Criminal Procedure, 1973 — Section 313