High Courts18 Jan 2017
Dr. Arun Kumar Prasad Vs The State of Bihar
Patna High Court · (2017) 01 PAT CK 0064
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 555 of 2,660
High Courts18 Jan 2017Disposed off
Sanjay Kumar Thakur Vs The State of Bihar
Patna High Court · (2017) 2 ECrC 138
Criminal Procedure Code, 1973 (CrPC) - Section 482Negotiable Instruments Act, 1881 (NI) - Section 138Penal Code, 1860 (IPC) - Section 420
High Courts18 Jan 2017Disposed Off
Ambika Paswan Vs The State of Bihar
Patna High Court · (2017) 1 PCCR 375
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 409, Section 420
High Courts17 Jan 2017Disposed Off
M/s Pratibha China State Joint Venture Vs The State of Bihar through the Secretary of Labour Department
Patna High Court · (2017) 1 LLJ 643
Constitution of India, 1950 - Article 226
High Courts17 Jan 2017Allowed
Uday Singh Vs The State of Bihar
Patna High Court · (2017) 1 PLJR 908
Bihar Pension Rules, 1950 - Rule 43(a)Constitution of India, 1950 - Article 226
High Courts17 Jan 2017
Laxmi Narain Singh Vs The Addl. Member Board of Revenue, Bihar, Patna & ors.
Patna High Court · (2017) 01 PAT CK 0063
General Clauses Act, 1897, Section 3(13) - DefinitionsBenami Transactions (Prohibition) Act, 1988, Section 3, Section 4, Section 8, <
High Courts17 Jan 2017Disposed off
Nripendra Kumar Sinha Vs The State of Bihar
Patna High Court · (2017) 01 PAT CK 0062
High Courts17 Jan 2017Disposed Off
Mahanth Ram Kinkar Das Vs State of Bihar
Patna High Court · (2017) 173 AIC 446 : (2017) AIR(Patna) 35 : (2017) 2 BLJud 76 : (2017) 1 PLJR 909 : (2017) 2 RCRCivil 579
Civil Procedure Code, 1908 (CPC) - Order 23 Rule 1Constitution of India, 1950 - Article 226
High Courts17 Jan 2017Dismissed
Prahalad Ray Puranmalka Vs State of Bihar
Patna High Court · (2017) AIR(Patna) 33 : (2017) 2 BLJud 235 : (2017) 2 RCRCivil 584
Constitution of India, 1950 - Article 226
High Courts16 Jan 2017Dismissed
Dr. Kamal Prasad Sah Vs The State of Bihar
Patna High Court · (2017) 1 PLJR 967
Bihar Co-operative Societies Act, 1935 - Section 14(10)Constitution of India, 1950 - Article 226
High Courts16 Jan 2017Disposed off
Durgesh Kumar son of Sri Raj Kumar Gupta Vs The State of Bihar
Patna High Court · (2017) 01 PAT CK 0036
High Courts16 Jan 2017Allowed
Bandhu Mahto Vs State of Bihar
Patna High Court · (2017) 1 BBCJ 241 : (2017) 2 ECrC 449
Penal Code, 1860 (IPC) - Section 395
High Courts16 Jan 2017Allowed
Jagarnath Yadav Vs The State of Bihar
Patna High Court · (2017) 2 ECrC 461
Penal Code, 1860 (IPC) - Section 395, Section 397
High Courts16 Jan 2017Disposed Off
Dr. Ashutosh Kumar Bharti Vs State of Bihar
Patna High Court · (2017) 1 PLJR 612
High Courts13 Jan 2017Dismissed
M/s Pradip Lamp Works Vs State of Bihar
Patna High Court · (2017) 2 CLR 512 : (2017) 152 FLR 1101 : (2017) LabLR 461
Payment of Bonus Act, 1965 - Section 36
High Courts13 Jan 2017Disposed off
Mandar Madhusudan Bahudhandhi Swablambi Sahkari Samiti Limited Vs The State of Bihar
Patna High Court · (2017) 01 PAT CK 0060
High Courts13 Jan 2017
Deva Nand Jha alias Deonarain Jha Vs THE STATE OF BIHAR
Patna High Court · (2017) 01 PAT CK 0059
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 161 -Prevention of Corruption Act,
High Courts13 Jan 2017
Ram Dayal Yadav @ Nangidaria & Anr Vs State of Bihar
Patna High Court · (2017) 01 PAT CK 0057
Code of Criminal Procedure, 1973, Section 144, Section 164, Section 107, Section 428 - Power to issue order in urgent cases of nuisance or apprehended
High Courts13 Jan 2017Allowed
Rajesh Kumar Vs The State of Bihar
Patna High Court · (2017) 2 ECrC 87
Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 53, Section 7Juvenile Justice (Care and Protection of Children) Rules, 2007 - Rule 12