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
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Patna High Court judgments
53,186 judgments · page 590 of 2,660
High Courts27 Apr 2016Disposed Off
Manjeet Kumar Vs State of Bihar
Patna High Court · (2016) 3 PLJR 941
Constitution of India, 1950 — Article 226
High Courts27 Apr 2016Allowed
Ramashish Prasad Gupta Vs Vikramaditya Prasad
Patna High Court · (2017) 169 AIC 359 : (2016) 3 PLJR 755
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, 34Interest Act, 1978 — Section 3
High Courts27 Apr 2016Dismissed
Sharad Chandra Kumar Vs Union of India
Patna High Court · (2016) 3 BBCJ 184 : (2016) 4 BLJud 83 : (2016) 3 PLJR 401
Bihar Superior Judicial Service Rules, 1946 - Rule 5Constitution of India, 1950 - Article 233(2)
High Courts27 Apr 2016dismissed
Ranjeet Kumar Vs State of Bihar
Patna High Court · (2016) 3 BBCJ 177 : (2016) 4 BLJud 41 : (2016) 3 PLJR 566
Bihar Panchayat Elementary Teachers (Employment and Service Conditions) Rules, 2012 - Rule 15(a)(iii)
High Courts26 Apr 2016Disposed Of
Santosh Kumar Singh Vs State Of Bihar And Ors
Patna High Court · (2018) 2 PLJR 1
Bihar Panchayat Raj Act, 2006 — Section 125A, 125(1), 125(1)(i)(ii), 139, 139(1), 139(1)(b), 139(1)(d)(i), 140Bihar Forest Act, 1927 — Section 33, 41, 42Tamil Nadu Panchayats Act, 1994 — Section 259, 260
High Courts26 Apr 2016Dismissed
State of Bihar Vs Rajendra Sah
Patna High Court · (2016) 3 BBCJ 289 : (2017) 7 FLT 20 : (2016) 4 PLJR 60
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 4Forest Act, 1927 — Section 52, 61
High Courts26 Apr 2016Allowed
Ramnandi Devi Vs Union of India
Patna High Court · (2016) 4 ACC 214 : (2016) 3 TAC 587
Railways Act, 1989 — Section 123(c)(2), 124A
High Courts26 Apr 2016Allowed
Meena Lal Vs State of Bihar
Patna High Court · (2016) 163 AIC 728 : (2016) 2 BBCJ 257 : (2016) 3 BLJud 51 : (2016) 3 ECrC 51 : (2017) 1 PLJR 705
Criminal Procedure Code, 1973 (CrPC) - Section 482Dowry Prohibition Act, 1961 - Section 3, 4Penal Code, 1860 (IPC) - Section 341, 498A
High Courts26 Apr 2016Dismissed
Umesh Pd. Thakur Vs Nand Kumar Singh
Patna High Court · (2016) 168 AIC 541 : (2016) 3 BBCJ 107 : (2016) 4 BLJud 45 : (2016) 3 PLJR 447
Civil Procedure Code, 1908 (CPC) - Order 20 Rule 18, Order 26 Rule 14, 96
High Courts26 Apr 2016Disposed Off
Shashi Bhushan Singh Vs State of Bihar
Patna High Court · (2016) 3 ECrC 254
High Courts25 Apr 2016Dismissed
Arvind Kumar Mukesh Vs Union of India
Patna High Court · (2016) 4 PLJR 134
Constitution of India, 1950 — Article 226
High Courts25 Apr 2016Allowed
Baldev Singh @ Vikki Singh @ Balle Singh Vs State of Bihar
Patna High Court · (2016) 3 ECrC 57
Criminal Procedure Code, 1973 (CrPC) - Section 482Electricity Act, 2003 - Section 135
High Courts25 Apr 2016Dismissed
Dharmendra Kumar Vs State of Bihar
Patna High Court · (2016) 3 ECrC 165
Criminal Procedure Code, 1973 (CrPC) - Section 482Negotiable Instruments Act, 1881 (NI) - Section 138Penal Code, 1860 (IPC) - Section 406, 420
High Courts25 Apr 2016Disposed Off
M/s Vishal Rolling Mills Pvt. Ltd. Vs Bihar State Power (Holding) Company Limited
Patna High Court · (2016) 2 BBCJ 303 : (2016) 3 BLJud 88 : (2016) 3 PLJR 561
Bihar and Orissa Public Demands Recovery Act, 1914 - Section 5, 6
High Courts25 Apr 2016Allowed
Shambhu Nath Mishra Vs Union of India
Patna High Court · (2016) 3 PLJR 542
High Courts22 Apr 2016Dismissed
Ganesh Singh @ Ganesh Prasad Singh Vs The State of Bihar
Patna High Court · (2016) 3 ECrC 687 : (2017) 1 PCCR 17
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34