High Courts03 May 2016Dismissed
Jitendra Kumar Dabgar Vs Chairman, Indian Oil Corporation Limited
Patna High Court · (2016) 4 PLJR 89
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 589 of 2,660
High Courts03 May 2016Allowed
Kumari Manju Vs State of Bihar
Patna High Court · (2016) 2 BBCJ 300
Constitution of India, 1950 - Article 226
High Courts03 May 2016Disposed Off
Bipin Bihari Tiwari Vs Kamala Devi
Patna High Court · (2017) 1 PLJR 1
Civil Procedure Code, 1908 (CPC) - Order 11 Rule 13
High Courts02 May 2016Disposed Off
Shakti Nath Mishra Vs State of Bihar
Patna High Court · (2017) 1 BBCJ 139 : (2016) 4 PLJR 964
High Courts02 May 2016Dismissed
Union of India Vs Sri Din Dayal Gupta
Patna High Court · (2017) 1 BBCJ 27 : (2016) 4 PLJR 844
High Courts02 May 2016Disposed Off
Bhagmati Devi Vs State of Bihar
Patna High Court · (2016) 3 BBCJ 258 : (2016) 4 PLJR 14
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173(2)
High Courts02 May 2016Allowed
Dilip Kumar Yadav Vs Sujeet Kumar Sinha
Patna High Court · (2017) 170 AIC 531 : (2016) 4 PLJR 245
Hindu Succession Act, 1956 — Section 22
High Courts02 May 2016Dismissed
Sheo Kumar Sharma Proprietor M/s Shiv Shakti Rice Mill Vs State of Bihar
Patna High Court · (2016) 3 ECrC 512
High Courts02 May 2016Dismissed
State of Bihar Vs Mithilesh Tiwary
Patna High Court · (2016) 3 ECrC 418 : (2017) 2 PCCR 83
High Courts02 May 2016Dismissed
K.C. Khanna Vs Union of India
Patna High Court · (2016) 4 PLJR 234
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14
High Courts02 May 2016Dismissed
Sita Devi Vs State of Bihar
Patna High Court · (2016) 4 PLJR 236
Bihar Panchayat Election Rules, 2006 — Rule 43(1)
High Courts29 Apr 2016Allowed
Lilawati Devi Vs State of Bihar
Patna High Court · (2016) 163 AIC 711 : (2016) 2 BBCJ 208 : (2016) 2 BLJud 339
High Courts29 Apr 2016Allowed
Kashi jha Vs State of Bihar
Patna High Court · (2016) 3 ECrC 155
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(vi)
High Courts29 Apr 2016Allowed
Subodh Kumar Singh Vs The State of Bihar
Patna High Court · (2016) 2 BLJud 360 : (2017) 1 PLJR 487
High Courts29 Apr 2016Allowed
Mukesh Edward Vs State of Bihar
Patna High Court · (2016) 3 BBCJ 522 : (2017) 1 BLJud 66
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20(b)(ii)(B), Section 20(b)(ii)(c), Section 22(c), Section 22B, Section 27A
High Courts28 Apr 2016Allowed
Shankar Rai Vs United India Insurance Company Ltd.
Patna High Court · (2016) 4 ACC 626 : (2017) ACJ 961 : (2016) 164 AIC 496 : (2016) 3 TAC 820
High Courts28 Apr 2016Allowed
Padam Chand Garg @ Padam Chand Gupta Vs State of Bihar
Patna High Court · (2016) CriLJ 4998 : (2016) 3 PLJR 258
High Courts28 Apr 2016Dismissed
Babita Kumari Vs The State of Bihar
Patna High Court · (2016) 3 BLJud 8 : (2017) 1 PLJR 466
Constitution of India, 1950 - Article 226
High Courts28 Apr 2016Dismissed
Birendra Kumar Pandey Vs State of Bihar
Patna High Court · (2016) 2 BBCJ 206 : (2016) 3 BLJud 113
Constitution of India, 1950 - Article 226
High Courts27 Apr 2016Allowed
Mohan Ram Das @ Mahendra Das Vs State of Bihar
Patna High Court · (2016) 3 BBCJ 509 : (2016) 4 BLJud 289 : (2016) 4 PLJR 182
Bihar Hindu Religious Trusts Act, 1950 — Section 33Constitution of India, 1950 — Article 226