High Courts18 Apr 2016Disposed Off
Priti Singh Vs State of Bihar
Patna High Court · (2016) 3 PLJR 714
Bihar Municipal Act, 2007 — Section 25Bihar No Confidence Motion Rules, 2010 — Rule 2(1)
COURT ARCHIVE
Patna High Court judgments
53,186 judgments · page 593 of 2,660
High Courts18 Apr 2016Dismissed
State of Bihar Vs Mostt. Jeenat Khatoon
Patna High Court · (2016) 3 PLJR 863
High Courts18 Apr 2016Allowed
Manish Kumar Vs State of Bihar & Another
Patna High Court · (2016) 3 ECrC 84 : (2016) 3 PLJR 956
Criminal Procedure Code, 1973 (CrPC) - Section 154
High Courts18 Apr 2016Allowed
Ranvijay Kr. Singh Vs The State of Bihar and Others
Patna High Court · (2016) 04 PAT CK 0056
Bihar Co-operative Societies Act, 1935 - Section 48Bihar State Election Authority Act, 2008 - Section 12(1)(c), Section 8, Section 9Constitution of India, 1950 - Article 226
High Courts18 Apr 2016Dismissed
Union of India Vs Shiv Nath Jha
Patna High Court · (2016) 2 BLJud 313 : (2017) 2 PLJR 55
Constitution of India, 1950 - Article 226
High Courts18 Apr 2016Allowed
Gaurav Kumar Vs The High Court of Judicature at Patna
Patna High Court · (2017) 1 PLJR 451
Patna High Court Rules, 1916 - Chapter XXIV, Rule 7(xi)(a)
High Courts18 Apr 2016Dismissed
Masudan Chaudhary Vs Union of India
Patna High Court · (2016) 3 BBCJ 284 : (2016) 4 PLJR 55
High Courts18 Apr 2016Dismissed
Smt. Urmila Devi Vs State of Bihar
Patna High Court · (2017) 1 PLJR 559
Land Acquisition Act, 1894 - Section 11
High Courts13 Apr 2016Dismissed
Kamran Rahmani Vs State of Bihar
Patna High Court · (2016) 2 BBCJ 483 : (2016) 3 PLJR 14
Bihar Saw Mills (Regulation) Act, 1990 - Section 7(5)Constitution of India, 1950 - Article 226
High Courts13 Apr 2016Allowed
Akhilesh Seth and Others Vs The State of Bihar
Patna High Court · (2016) 04 PAT CK 0052
Evidence Act, 1872 - Section 145Penal Code, 1860 (IPC) - Section 201, Section 304B, Section 304-B, Section 34, Section 498A
High Courts13 Apr 2016Disposed Off
Raj Kishore Prasad Jaiswal Vs State of Bihar
Patna High Court · (2016) 3 BLJud 185
Contempt of Courts Act, 1971 - Section 11, Section 12
High Courts12 Apr 2016Disposed Off
Raj Kishore Vs Union of India
Patna High Court · (2016) 3 BBCJ 338 : (2016) 4 PLJR 88
Constitution of India, 1950 — Article 226
High Courts12 Apr 2016Dismissed
Ayodhya Nath Shukla Vs State of Bihar
Patna High Court · (2016) 3 PLJR 710
Bihar Government Servants (Classification, Control and Appeal) Rules, 2005 — Rule 9(7)
High Courts12 Apr 2016Allowed
Ranju Kumari Vs State of Bihar
Patna High Court · (2016) 3 PLJR 206
Constitution of India, 1950 - Article 226
High Courts12 Apr 2016Disposed Off
Sanjay Kumar Vs Life Insurance Corporation of India
Patna High Court · (2016) 3 PLJR 170
Constitution of India, 1950 - Article 226
High Courts12 Apr 2016Dismissed
State of Bihar Vs Md. Sadique Zafar
Patna High Court · (2016) 3 PLJR 11
Bihar Transport (Enforcement Wing) Cadre Rules, 2003 - Rule 24(b), 3, 4
High Courts12 Apr 2016Allowed
Ram Babu Das Vs State of Bihar
Patna High Court · (2016) 3 PLJR 210
Constitution of India, 1950 - Article 226
High Courts12 Apr 2016Disposed off
Ramdeo Sah Vs State of Bihar and Others
Patna High Court · (2016) 2 ECrC 740
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401
High Courts12 Apr 2016Dismissed
Divisional Manager, National Insurance Company Ltd. Vs Mazda Khatoon and Others
Patna High Court · (2016) 04 PAT CK 0051
Motor Vehicles Act, 1988 - Section 140, Section 149(2), Section 170, Section 170(b), Section 173, Section 2(14)
High Courts12 Apr 2016Allowed
Sushila Devi Vs Kanhaiya Prasad
Patna High Court · (2016) 04 PAT CK 0040
Contract Act, 1872 - Section 23Evidence Act, 1872 - Section 115Registration Act, 1908 - Section 17, Section 17 (2), Section 17 (2) (vi), Section 17 (i) (b), Section 17 (vi), Section 17(2), Section 17(i)(b), Section 49