High Courts30 Jun 2016Dismissed
Principal Secretary Panchayati Raj Department Vs Arun Kumar
Patna High Court · (2017) 1 BBCJ 85 : (2016) 4 PLJR 937
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 580 of 2,660
High Courts30 Jun 2016Allowed
Bhawesh Kumar Derhgawen Vs State of Bihar
Patna High Court · (2017) 1 BBCJ 19 : (2016) 4 PLJR 821
High Courts30 Jun 2016Dismissed
Ashwini Kumar Singh Vs Bihar State Power Holding Co. Ltd.
Patna High Court · (2017) 1 BBCJ 12 : (2016) 4 PLJR 811
High Courts30 Jun 2016Dismissed
Satyendra Kumar Vs State of Bihar
Patna High Court · (2016) 4 PLJR 564
Constitution of India, 1950 - Article 226
High Courts30 Jun 2016Dismissed
Life Insurance Corporation of India Vs Union of India
Patna High Court · (2016) 4 PLJR 153
Constitution of India, 1950 — Article 226Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 8
High Courts30 Jun 2016Dismissed
Rajnish Kumar Prem Vs Union of India
Patna High Court · (2016) 4 PLJR 194
Constitution of India, 1950 — Article 226
High Courts29 Jun 2016Dismissed
Rajiv Kumar, Son of Late Sanjit Prasad, Resident of Village and P.O., Lohra, P.S., Harnaut, District, Nalanda - Appellant @HASH The State of Bihar
Patna High Court · (2016) 4 ECrC 316 : (2017) 2 PCCR 100
Penal Code, 1860 (IPC) - Section 120B, Section 302, Section 34
High Courts29 Jun 2016Disposed Off
Banke Bihari Singh Vs The State of Bihar
Patna High Court · (2017) 1 PLJR 496
Bihar Government Servants (Classification, Control and Appeal) Rules, 2005 - Rule 9(1)(A)
High Courts28 Jun 2016Allowed
Ajay Kumar Mandal Son of Sahdeo Mandal, Resident of Village - Singhnan, P.S.- Rajaun and District - Banka - Petitioner @HASH The State of Bihar - Opposite Party
Patna High Court · (2016) 4 ECrC 233 : (2017) 1 PCCR 148 : (2016) 4 PLJR 650
Criminal Procedure Code, 1973 (CrPC) - Section 203, Section 210Penal Code, 1860 (IPC) - Section 409, Section 420, Section 467, Section 468
High Courts28 Jun 2016Disposed Off
State of Bihar Vs Dr. Radha Krishan Chaudhary
Patna High Court · (2016) 4 PLJR 554
Constitution of India, 1950 - Article 226
High Courts28 Jun 2016Allowed
Nirmala Kumari Sinha @ Nirmala Devi Vs Oriental Insurance Company Ltd.
Patna High Court · (2016) 166 AIC 559 : (2016) 2 BBCJ 424 : (2016) 3 BLJud 202 : (2016) 3 PLJR 313 : (2016) 3 TAC 399
High Courts28 Jun 2016Dismissed
Rina Bharati Vs State of Bihar
Patna High Court · (2016) 4 PLJR 53
Constitution of India, 1950 — Article 226
High Courts28 Jun 2016Dismissed
Nisar Ahmad Vs State of Bihar
Patna High Court · (2017) 171 AIC 369 : (2016) 3 BBCJ 279 : (2016) 4 PLJR 47
Land Acquisition Act, 1894 — Section 15A, 48
High Courts28 Jun 2016Allowed
Manjeet Kumar Vs The State of Bihar
Patna High Court · (2017) 1 PLJR 517
Constitution of India, 1950 - Article 226
High Courts27 Jun 2016Allowed
Raghubir Das, Son of Ram Sewak Das, Resident of Mohalla - Alalganj, Aajam Nagar, P.S. - Lalit Narayan Mithila University, District - Darbhanga - Appellant @HASH The State of Bihar
Patna High Court · (2016) 4 ECrC 32 : (2017) 1 PCCR 145
Penal Code, 1860 (IPC) - Section 324, Section 376, Section 511
High Courts27 Jun 2016Allowed
Moti Yadav, Son of Karelal Yadav, Resident of Village-Sadhua, P.S. Gopalpur (Rangra), District - Bhagalpur - Petitioner @HASH The State of Bihar through Chief Secretary, Government of Bihar
Patna High Court · (2018) 1 PLJR 383 : (2016) 2 BBCJ 411 : (2016) 3 BLJud 266 : (2016) 4 ECrC 38 : (2017) 1 PCCR 42
Bihar Control of Crimes Act, 1981 - Section 3(3)Constitution of India, 1950 - Article 226
High Courts27 Jun 2016Allowed
Baleshwar Singh Vs State of Bihar
Patna High Court · (2016) 4 BLJud 247 : (2016) 4 PLJR 171
Arms Act, 1959 — Section 13, 14Constitution of India, 1950 — Article 226
High Courts27 Jun 2016Allowed
Chinta Shah w/o Muneshwar Prasad Shah Vs State of Bihar
Patna High Court · (2016) 3 BBCJ 282 : (2016) 4 ECrC 24 : (2017) 1 PCCR 204 : (2016) 4 PLJR 50
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 34, 498A
High Courts27 Jun 2016Allowed
Tara Devi Vs Dr. Gulab Chandra Prasad
Patna High Court · (2016) 4 PLJR 511
Civil Procedure Code, 1908 (CPC) - Section 151Constitution of India, 1950 - Article 227
High Courts27 Jun 2016Dismissed
Sampatti Devi Vs Lalita Devi
Patna High Court · (2016) 4 PLJR 507
Civil Procedure Code, 1908 (CPC) - Section 10Constitution of India, 1950 - Article 226