High Courts27 Feb 2024Allowed
Principal Commissioner Of Income Tax I Vs R. A. Himmatsingka And Co.
Patna High Court · (2024) 02 PAT CK 0063
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 261(1)(c), 263, 271(1)(c)
COURT ARCHIVE
Patna High Court judgments
55,909 judgments · page 71 of 2,796
High Courts27 Feb 2024
Dr. Narendra Prasad Singh Vs State Of Bihar
Patna High Court · (2024) 02 PAT CK 0062
High Courts27 Feb 2024
Kamini Kumari Vs State Of Bihar
Patna High Court · (2024) 02 PAT CK 0061
Constitution of India, 1950 — Article 14, 16, 309Bihar Pension Rules, 1950 — Rule 43, 43(a), 43(b), 139, 139(c)
High Courts26 Feb 2024Disposed Of
Bandana Devi @ Bandna Devi Vs Tara Devi
Patna High Court · (2024) 02 PAT CK 0069
Constitution of India, 1950 — Article 227
High Courts26 Feb 2024Dismissed
Hari Om @ Hariom Prasad Vs State Of Bihar
Patna High Court · (2024) 02 PAT CK 0068
Code Of Criminal Procedure, 1973 — Section 227, 228Indian Penal Code, 1860 — Section 34, 120, 419, 420, 463, 464, 467, 468, 471Information Technology Act, 2000 — Section 66D
High Courts26 Feb 2024Disposed Of
Binodi Rajvanshi @ Binod Rajvanshi Vs State Of Bihar
Patna High Court · (2024) 02 PAT CK 0067
Code Of Criminal Procedure, 1973 — Section 164, 374(2), 389(1)Indian Penal Code, 1860 — Section 376DProtection of Children from Sexual Offences Act, 2012 — Section 5(g), 6
High Courts26 Feb 2024Allowed
M/S Annu Computer Vs State Of Bihar
Patna High Court · (2024) 02 PAT CK 0066
Indian Penal Code, 1860 — Section 420, 467, 468Information Technology Act, 2000 — Section 66A, 66B
High Courts26 Feb 2024Dismissed
Purnendu Shekhar Sinha Vs Union Of India
Patna High Court · (2024) 02 PAT CK 0065
Constitution of India, 1950 — Article 12, 14, 15, 31(2), 226, 310, 311Income Tax Act, 1961 — Section 10(10AA)
High Courts26 Feb 2024Dismissed
Ram Jatan Pal Vs State Of Bihar
Patna High Court · (2024) 02 PAT CK 0064
Constitution of India, 1950 — Article 235Bihar Service Code, 1952 — Rule 74(b)(ii)Bihar Government Servants (Classification, Control and Appeal) Rules, 2005 — Rule 17(19)
High Courts21 Feb 2024Disposed Of
Sant Kumar Vs State Of Bihar
Patna High Court · (2024) 02 PAT CK 0059
Constitution of India, 1950 — Article 14, 16
High Courts20 Feb 2024Allowed
Sunita Devi Vs State Of Bihar
Patna High Court · (2024) 02 PAT CK 0060
Indian Penal Code, 1860 — Section 34, 149, 302, 307Code Of Criminal Procedure, 1973 — Section 161, 313
High Courts20 Feb 2024Dismissed
Mukul Singh, Vs State Of Bihar
Patna High Court · (2024) 02 PAT CK 0054
Indian Penal Code, 1860 — Section 24, 120A, 120B, 409, 411, 467, 468, 469, 472
High Courts19 Feb 2024
Vinod Kumar @ Binod Kumar Sahi Vs None
Patna High Court · (2024) 02 PAT CK 0057
Code of Civil Procedure, 1908 — Section 4, 96, 104, Order 41, Order 43, Order 43 Rule 1Indian Succession Act, 1925 — Section 268, 286, 295, 299, 373, 384, 384(2)Family Courts Act, 1984 — Section 19
High Courts19 Feb 2024
Digambar Nath Dubey Vs State Of Bihar
Patna High Court · (2024) 02 PAT CK 0056
High Courts19 Feb 2024Disposed Of
Amarjeet Kumar Vs State Of Bihar
Patna High Court · (2024) 02 PAT CK 0055
Essential Commodities Act, 1955 — Section 7, 9Code Of Criminal Procedure, 1973 — Section 239
High Courts16 Feb 2024Dismissed
Santosh Kumar Jha Vs Deputy Commissioner Of Income Tax
Patna High Court · (2024) 02 PAT CK 0044
Disaster Management Act, 2005 — Section 50
High Courts16 Feb 2024Allowed
Kuber Kumar Ram Vs State Of Bihar
Patna High Court · (2024) 02 PAT CK 0043
Indian Penal Code, 1860 — Section 409, 420, 467, 468, 471
High Courts16 Feb 2024Allowed
Anil Kumar Choudhary Vs State Of Bihar
Patna High Court · (2024) 02 PAT CK 0042
High Courts16 Feb 2024Dismissed
Ramesh Yadav Vs State Of Bihar
Patna High Court · (2024) 02 PAT CK 0041
Indian Penal Code, 1860 — Section 376Protection of Children from Sexual Offences Act, 2012 — Section 4, 6, 8, 12Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(w)(ii), 3(2)(va)
High Courts16 Feb 2024Dismissed
Rajeev Ranjan Upaddhyay @ Ghan Shyam Upadhyay Vs Pramod Kumar Upadhyay
Patna High Court · (2024) 02 PAT CK 0040
Constitution of India, 1950 — Article 227Limitation Act, 1963 — Article 59Code of Civil Procedure, 1908 — Order 32 Rule 3, Order 32 Rule 7, Order 7 Rule 11 (d)