High Courts27 Oct 2016Allowed
M/s. Mahadev Enclave Pvt. Ltd. Vs State of Bihar
Patna High Court · (2017) AIR(Patna) 15
Mines And Minerals (Development And Regulation) Act, 1957 - Section 15, Section 15 (l-A)(O)
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 564 of 2,660
High Courts26 Oct 2016Disposed Off
Shivendra Narayan Singh Vs State of Bihar
Patna High Court · (2017) 1 BLJud 278 : (2017) 1 PLJR 186
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 82
High Courts25 Oct 2016Disposed Off
Sheikh Ishrafil Vs The State of Bihar
Patna High Court · (2017) 1 PLJR 959
Bihar Public Land Encroachment Act, 1956 - Section 3Criminal Procedure Code, 1973 (CrPC) - Section 133
High Courts25 Oct 2016Dismissed
Birju Sah Vs State of Bihar
Patna High Court · (2017) 1 ECrC 184
Penal Code, 1860 (IPC) - Section 504, Section 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1 )(x)
High Courts25 Oct 2016Dismissed
Umesh Thakur Vs State of Bihar
Patna High Court · (2017) 1 ECrC 193
Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 307, Section 323, Section 325, Section 326
High Courts24 Oct 2016Allowed
Md. Nuruddin @ Noor Mohammad Vs Md. Abbas
Patna High Court · (2017) 1 BBCJ 127 : (2017) 1 CivilLJ 557 : (2016) 4 PLJR 951
Civil Procedure Code, 1908 (CPC) - Order 13 Rule 1
High Courts24 Oct 2016Dismissed
Maheshwar Prasad Singh Vs Awadesh Kumar Gupta
Patna High Court · (2017) 1 BBCJ 335
Bihar Government Premises (Rent, Recovery and Eviction) Act, 1956 - Section 9Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11 (d)
High Courts22 Oct 2016Allowed
Bharat Singh, S/o Late Moti Singh Vs State of Bihar
Patna High Court · (2017) 1 ECrC 190
Criminal Procedure Code, 1973 (CrPC) - Section 439Excise (Amendment) Act, 2016 - Section 47(a), Section 61Penal Code, 1860 (IPC) - Section 147, Section 149, Section 171-C, Section 171-E, Section 188, Section 323, Section 325, Section
High Courts22 Oct 2016Allowed
Badal Singh Vs State of Bihar
Patna High Court · (2017) 1 ECrC 191
Criminal Procedure Code, 1973 (CrPC) - Section 439Excise (Amendment) Act, 2016 - Section 47(a), Section 61Penal Code, 1860 (IPC) - Section 147, Section 149, Section 171-C, Section 171-E, Section 188, Section 323, Section 325, Section
High Courts21 Oct 2016Dismissed
Md. Tanvir Vs The State of Bihar
Patna High Court · (2017) 1 BBCJ 162
High Courts20 Oct 2016Disposed Off
The Bihar State Co-operative Marketing Union Limited Vs Suresh Chandra Sharma
Patna High Court · (2017) 1 PLJR 772
High Courts20 Oct 2016Dismissed
Vakil Prasad Singh Vs Shail Kumari Singh
Patna High Court · (2017) 1 PLJR 903
Family Courts Act, 1984 - Section 19, Section 7Hindu Adoptions and Maintenance Act, 1956 - Section 20
High Courts20 Oct 2016Allowed
Bhima Nand Jha Vs Sri Sri Panch Bhagini Sahit Tripur Sundari Daksh Kali
Patna High Court · (2017) 1 PLJR 251
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10
High Courts20 Oct 2016Allowed
Kamal Nayan Sharma Vs State of Bihar through Principal Secretary, Agriculture Department, Bihar, Patna
Patna High Court · (2017) 169 AIC 349
Constitution of India, 1950 - Article 226
High Courts20 Oct 2016Dismissed
Nav Tej Thakur Vs The State of Bihar
Patna High Court · (2017) 1 ECrC 185
Arms Act, 1959 - Section 25(1-B), Section 26
High Courts20 Oct 2016Allowed
A.B. Grain Spirits Pvt. Ltd. Vs Bihar Urban Infrastructure Development Corporation Ltd.
Patna High Court · (2017) 1 PLJR 147
Arbitration and Conciliation Act, 1996 - Section 11(5), Section 11(6)Bihar Public Works Contracts Disputes Arbitration Tribunal Act, 2008 - Section 2(b), Section 2(k), Section 22, Section 9
High Courts20 Oct 2016Allowed
Awadhesh Kumar Sinha Vs State of Bihar
Patna High Court · (2017) 1 ECrC 182
Criminal Procedure Code, 1973 (CrPC) - Section 438Penal Code, 1860 (IPC) - Section 323, Section 34, Section 341, Section 379, Section 504, Section 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Se
High Courts20 Oct 2016Disposed Off
SDB - SPS (JV), a Joint Venture between Som Datt Builders Private Limited Vs Bihar Rajya Pul Nirman Nigam Ltd.
Patna High Court · (2017) 1 BBCJ 174
Arbitration and Conciliation Act, 1996 - Section 11
High Courts19 Oct 2016Allowed
High Court of Judicature at Patna Vs Suresh Pandey
Patna High Court · (2016) LIC 4661
Constitution of India, 1950 - Article 229
High Courts19 Oct 2016Dismissed
Bibi Hanufa @ Satani Vs Khalilur Rehman @ Tetna
Patna High Court · (2017) AIRCC 1064
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 - Section 2(b)