High Courts08 Dec 2017Dismissed
Mukund Kumar Jha, Son of Late Kaushlendra Jha Vs Kameshwar Singh Sanskrit University
Patna High Court · (2017) 12 PAT CK 0009
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 525 of 2,660
High Courts08 Dec 2017Allowed
Reckitt Benckiser (India) Pvt. Ltd., Vs The State of Bihar
Patna High Court · (2017) 12 PAT CK 0008
Code Of Criminal Procedure, 1973 — Section 82, 83, 482Prohibition Of Food Adulteration Rules, 1955 — Rule 32(1)Prohibition Of Food Adulteration Act, 1954 — Section 2(ix)(j), 2(ix)(k), 10, 16(1)(A), 17, 17(1), 17(2), 20(1)
High Courts06 Dec 2017Disposed off
Sant Lal Sahaney, S/o Ram Sagar Sahaney Vs The State of Bihar
Patna High Court · (2017) 12 PAT CK 0007
High Courts06 Dec 2017Dismissed
Tilamuni Singh Wife of Umesh Singh Vs The State of Bihar
Patna High Court · (2017) 12 PAT CK 0006
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts05 Dec 2017Disposed Of
United India Insurance Co.Ltd Vs Leeham Devi And Ors
Patna High Court · (2018) 2 PLJR -482
Motor Vehicles Act, 1988 — Section 15, 140, 166
High Courts05 Dec 2017Dismissed
Kumar Rishikesh Son of late Mohan Chourdhary Vs The State of Bihar
Patna High Court · (2017) 12 PAT CK 0005
High Courts05 Dec 2017Allowed
Paras Nath Pandey Son of Late Koshori Pandey Vs The State of Bihar
Patna High Court · (2017) 12 PAT CK 0004
High Courts04 Dec 2017Disposed Of
Sarita Rai And Ors Vs Ramayan Singh And Ors
Patna High Court · (2018) 2 PLJR 462
Motor Vehicles Act, 1988 — Section 166Income Tax Rules, 1962 — Rule 2(h)
High Courts04 Dec 2017Allowed
Rajnish Kumar S/o Late Bachchu Prasad Vs Sona Devi W/o Damodar Prasad
Patna High Court · (2017) 12 PAT CK 0003
Code of Civil Procedure, 1908, Order 1Rule 10, Section 151 - Saving of Inherent powers of CourtSpecific Relief Act, 1963, Section 19(b),
High Courts04 Dec 2017Dismissed
Kameshwar Mahto Son of Shri Nand Lal Mahto Vs The State of Bihar
Patna High Court · (2017) 12 PAT CK 0002
Code of Criminal Procedure, 1973, Section 482, Section 173(2), Section 397(3), Section 161(3) - Saving of inherent powers of High Court - Report of po
High Courts04 Dec 2017Disposed off
The State Of Bihar Through The Principal Secretary Cum Vs M/s Remkey Infrastructure Ltd.
Patna High Court · (2017) 12 PAT CK 0001
High Courts01 Dec 2017Disposed Of
Raj Bansh Singh Vs Bihar State Scheduled Caste Cooperative Development Corporation Ltd And Ors
Patna High Court · (2018) 2 PLJR 481
Constitution Of India, 1950 — Article 12, 226
High Courts30 Nov 2017Disposed Of
Shiv Narayan Singh Vs State Of Bihar And Ors
Patna High Court · (2018) 2 PLJR 442
High Courts30 Nov 2017Dismissed
Ajay Kumar Vs Union Of India And Ors
Patna High Court · (2018) 2 PLJR 469
All India Services Act, 1951 — Section 3(1)Indian Administrative Service (Cadre) Rules, 1954 — Rule 4, 4(2)
High Courts30 Nov 2017Dismissed
Ajay Kumar Vs The Union of India
Patna High Court · (2017) 11 PAT CK 0052
Constitution of India, Article 226, Article 226, Article 227, Article 227 -All India Service Act, 1951, Section 3(1) -Administrati
High Courts30 Nov 2017Disposed off
Nitish Kumar Singh Son of Late Jay Prakash Narayan Singh Vs The State of Bihar
Patna High Court · (2017) 11 PAT CK 0051
High Courts30 Nov 2017Dismissed
Nandu Prasad, Son of Late Fakira Sao Vs The State of Bihar
Patna High Court · (2017) 11 PAT CK 0050
High Courts30 Nov 2017Allowed
Shiv Nandan Prasad, S/o Late Ram Lal Prasad Vs The State of Bihar
Patna High Court · (2017) 11 PAT CK 0026
High Courts30 Nov 2017Dismissed
Raj Narayan Rai, Son of Gaya Rai Vs The State of Bihar
Patna High Court · (2017) 11 PAT CK 0025
High Courts29 Nov 2017Allowed
SUMIT KUMAR @ SUMIT KUMAR MANDAL Vs THE STATE OF BIHAR
Patna High Court · (2017) 11 PAT CK 0049
Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,