High Courts16 Sept 2016Allowed
Madan Singh Vs Sunil Prasad
Patna High Court · (2017) 1 BBCJ 74 : (2016) 4 PLJR 923
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 - Section 11(1)(c), Section 14
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 568 of 2,660
High Courts16 Sept 2016Dismissed
Priya Bharti Vs The State of Bihar
Patna High Court · (2017) 1 PLJR 784
High Courts16 Sept 2016Dismissed
Saket Kumar Vs Nitu Kumari
Patna High Court · (2017) 1 BLJud 80
Civil Procedure Code, 1908 (CPC) - Order 9 Rule 13Family Court (Patna High Court) Rules, 2000 - Rule 9
High Courts16 Sept 2016Dismissed
Birju Kumar Vs Anita Kumari
Patna High Court · (2016) 3 BBCJ 525 : (2017) 1 BLJud 30
Hindu Marriage Act, 1955 - Section 13(1)(i), Section 13(i-a), Section 13(i-b)
High Courts16 Sept 2016Allowed
Managing Committee of Madrasa Darul Hoda Sikrona Vs State of Bihar
Patna High Court · (2016) 4 PLJR 1083
Bihar State Madarsa Education Board Act, 1981 - Section 28
High Courts16 Sept 2016Allowed
Ram Lakshman Prasad Vs State of Bihar through S.P. Vigilance, Patna
Patna High Court · (2017) 1 ECrC 153
Penal Code, 1860 (IPC) - Section 120B, Section 420Prevention of Corruption Act, 1988 - Section 13(1)(d), Section 13(2), Section 7
High Courts15 Sept 2016Dismissed
Bam Shankar Yadav Vs State of Bihar
Patna High Court · (2016) 4 PLJR 361
Bihar Panchayat Raj Act, 2006 — Section 11
High Courts14 Sept 2016Dismissed
Manish Kumar Upadhaya Vs The Bihar School Examination Board
Patna High Court · (2017) 1 PLJR 832
High Courts14 Sept 2016Dismissed
Anwari Bibi Vs Khairatan Bibi
Patna High Court · (2017) 1 PLJR 223
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11 (d)
High Courts14 Sept 2016Dismissed
Ravi Kant Jha Vs State of Bihar
Patna High Court · (2016) 4 PLJR 997
High Courts14 Sept 2016Allowed
Uma Shankar Sah Vs Sushila Devi
Patna High Court · (2017) AIRCC 465 : (2017) 2 CivCC 128 : (2017) 1 PLJR 180
Civil Procedure Code, 1908 (CPC) - Order 9 Rule 13
High Courts09 Sept 2016Allowed
Kamleshwar Pd. Verma son of late Hari Lal Verma, residing in Raj Bhawan Campus, Patna - Petitioner @HASH The State of Bihar through the Chief Secretary, Govt. of Bihar, Patna
Patna High Court · (2016) LIC 4234
High Courts09 Sept 2016Allowed
Ram Chandra Jha son of Late Surendra Narayan Jha Resident of Village - Nawada, P.S. - Bahera, District - Darbhanga. Formerly posted as Sub Post Master, Nehra, Sub-Post Office - Nehra, District - Darbhanga - Petitioner @HASH The State of Bihar - Opposite P
Patna High Court · (2016) 4 ECrC 511 : (2017) 1 PCCR 199 : (2016) 4 PLJR 512
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 120B, Section 409, Section 420
High Courts09 Sept 2016Dismissed
Anil Kumar, S/O Late Lok Nath Singh, R/O Village-Bhusala Danapur, Post Office - Mubarakpur, P.S.-Phulwarisharif, District-Patna - Petitioner @HASH The Union of India through the Secretary, Information and Broadcasting, New Delhi
Patna High Court · (2017) 152 FLR 391 : (2016) 4 LLJ 506
Industrial Disputes Act, 1947 - Section 10(1)(d), Section 25B, Section 25F
High Courts09 Sept 2016Dismissed
Rabindra Singh Vs State of Bihar
Patna High Court · (2016) 4 PLJR 840
Bihar Value Added Tax Act, 2005 - Section 9(12), Section 9(7)
High Courts09 Sept 2016Disposed Off
Uday Shanker Prasad Vs State of Bihar
Patna High Court · (2016) 4 PLJR 629
Constitution of India, 1950 - Article 226
High Courts08 Sept 2016Disposed Off
Bikki Rajpal, son of Sri Maheshwar Rajpal, resident of muhalla - Urdu Bazar, P.S. - Tatarpur, District - Bhagalpur - Appellant @HASH The State of Bihar
Patna High Court · (2016) 4 ECrC 513 : (2017) 2 PCCR 115
Arms Act, 1959 - Section 25(1-B)(a), Section 26Criminal Procedure Code, 1973 (CrPC) - Section 398(2)
High Courts08 Sept 2016Disposed Off
Abhimanyu Kumar Singh Vs State of Bihar
Patna High Court · (2016) 4 PLJR 827
High Courts08 Sept 2016Dismissed
Nagdu Gond Vs Most. Ramsundari Devi
Patna High Court · (2017) 1 PLJR 939
Civil Procedure Code, 1908 (CPC) - Section 100Specific Relief Act, 1963 - Section 34
High Courts08 Sept 2016Disposed Off
Shri Ram Kumar Singh Vs State of Bihar
Patna High Court · (2017) AIRCC 702
Transfer of Property Act, 1882 - Section 5