High Courts06 Sept 2016Disposed Off
Sulochana Ravi @ Sulochana Devi Vs The State of Bihar
Patna High Court · (2017) 1 PLJR 28
Bihar Municipal Elementary Teachers (Employment and Service Conditions) Rules, 2006 - Rule 9
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 570 of 2,660
High Courts05 Sept 2016Allowed
Amrendra Kumar Son of Mohan Singh Resident of Village - Narma P.S. Hathauri District - Muzaffarpur at Present Residing in Mohalla Sikandarpur Nala Road in The House of Sri Prabhat Kumar Advocate, P.S. Town District - Muzaffarpur - Petitioner @HASH The Sta
Patna High Court · (2017) ACD 127 : (2017) 1 BBCJ 103 : (2017) 1 BC 75 : (2017) 1 CivilLJ 550 : (2016) 4 ECrC 504 : (2017) 1 NIJ 340 : (2016) 2 NIJ 488 : (2017) 1 PCCR 313 : (2016) 4 PLJR 830
Criminal Procedure Code, 1973 (CrPC) - Section 482Negotiable Instruments Act, 1881 (NI) - Section 138, Section 142(b)
High Courts05 Sept 2016Allowed
Vijay Kumar Paswan S/O Late Biranchi Paswan Resident of Village-Dilawarpur, P.O. + P.S. Bihta, District-Patna at present residence of village Karimchauk, P.O. Bara, P.S. + Distt. Arwal - Petitioner @HASH The State of Bihar through its Commissioner-Cum-Sec
Patna High Court · (2017) LabLR 107 : (2016) 4 LLJ 300
Constitution of India, 1950 - Article 226
High Courts05 Sept 2016Allowed
Rupesh Kumar Vs State of Bihar
Patna High Court · (2017) 1 BBCJ 95 : (2016) 4 PLJR 800
Bihar X-Ray Technician Cadre Rules, 2014 - Rule 6(1)
High Courts05 Sept 2016Allowed
Arti Jaiswal Vs Sri Pawan Chaudhary
Patna High Court · (2016) AIR(Patna) 200 : (2017) 1 CivCC 728 : (2017) 1 PLJR 132
Family Courts Act, 1984 - Section 18Hindu Marriage Act, 1955 - Section 11
High Courts05 Sept 2016Allowed
Maheshwar Prasad Singh Vs The State of Bihar
Patna High Court · (2017) 1 PLJR 26
Bihar Land Mutation Act, 2011 - Section 8
High Courts01 Sept 2016Allowed
M/s Annapurna Hotels Vs State of Bihar
Patna High Court · (2016) 4 BLJud 327
Bihar and Orissa Public Demands Recovery Act, 1914 - Section 7, Section 9Constitution of India, 1950 - Article 226
High Courts01 Sept 2016Allowed
Shatrughan Prasad Singh Vs Union of India
Patna High Court · (2016) 4 PLJR 1021
High Courts31 Aug 2016Disposed Off
Shree Shree Chandra Das Vs Balajee Singh
Patna High Court · (2017) 172 AIC 414 : (2016) 4 PLJR 950
Civil Procedure Code, 1908 (CPC) - Order 15 Rule 4
High Courts31 Aug 2016Dismissed
Mamta Kumari Vs The State of Bihar
Patna High Court · (2017) 1 PLJR 417
High Courts31 Aug 2016Dismissed
Ramanuj Sharma, Vs State of Bihar
Patna High Court · (2017) 1 ECrC 124
Constitution of India, 1950 - Article 21
High Courts31 Aug 2016Dismissed
Mohan Kumar Vs The State of Bihar
Patna High Court · (2017) 1 PLJR 116
Constitution of India, 1950 - Article 226
High Courts31 Aug 2016Dismissed
Sheoji Prasad Gupta Vs Union of India
Patna High Court · (2017) 345 ELT 165
High Courts30 Aug 2016Allowed
S.M. Ali Imam Vs S.M. Naiyar Imam
Patna High Court · (2016) 3 BBCJ 480 : (2016) 4 PLJR 287
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1
High Courts30 Aug 2016Allowed
Rajesh Singh @ Rajesh Kumar Vs State of Bihar
Patna High Court · (2017) 1 ECrC 122
Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 12Penal Code, 1860 (IPC) - Section 379, Section 414
High Courts30 Aug 2016Disposed Off
State of Bihar Vs Narayan Kumar
Patna High Court · (2016) 3 BBCJ 368 : (2017) 1 BLJud 26 : (2017) 1 PLJR 188
Civil Procedure Code, 1908 (CPC) - Section 114
High Courts30 Aug 2016Allowed
Anuranjan Kumar ''Anupam'' Vs The State of Bihar
Patna High Court · (2016) 3 BBCJ 359
Bihar Municipal Elementary Teachers (Employment and Service Conditions) Rules, 2006 - Rule 20(iii)
High Courts29 Aug 2016Allowed
Md. Rashid Manzoor Vs State of Bihar
Patna High Court · (2016) 168 AIC 538 : (2017) 1 ECrC 108
Criminal Procedure Code, 1973 (CrPC) - Section 245(1), Section 482
High Courts29 Aug 2016Allowed
Pradeep Kumar Jaiswal Vs State of Bihar
Patna High Court · (2016) 168 AIC 534 : (2016) 3 BBCJ 380
Criminal Procedure Code, 1973 (CrPC) - Section 177, Section 178
High Courts29 Aug 2016Allowed
Dhirendra Pandey, Son of Late Ramchandra Pandey Vs State of Bihar
Patna High Court · (2017) 1 ECrC 110
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 323, Section 498A