High Courts16 Feb 2024Allowed
Ram Awadh Yada Vs State Of Bihar
Patna High Court · (2024) 02 PAT CK 0039
Code Of Criminal Procedure, 1973 — Section 161Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 302Arms Act, 1959 — Section 27
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Patna High Court judgments
55,909 judgments · page 72 of 2,796
High Courts15 Feb 2024
Chandra Bilas Sharma Vs State Of Bihar
Patna High Court · (2024) 02 PAT CK 0048
Bihar Pension Rules, 1950 — Rule 43B
High Courts15 Feb 2024Disposed Of
M/S Netway Solution (A Sole Proprietorship Firm) Vs Union Of India
Patna High Court · (2024) 02 PAT CK 0047
Constitution of India, 1950 — Article 226Bihar Goods and Services Tax Act, 2017 — Section 107(6), 109, 112, 112(8), 112(9), 172
High Courts15 Feb 2024Disposed Of
Harideo Jha Vs State Of Bihar
Patna High Court · (2024) 02 PAT CK 0046
Bihar Pension Rules, 1950 — Rule 59
High Courts15 Feb 2024
Zahid Ali Vs State Of Bihar
Patna High Court · (2024) 02 PAT CK 0045
Code Of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 363, 366A, 376, 447, 448Protection of Children from Sexual Offences Act, 2012 — Section 4, 34
High Courts13 Feb 2024
Shukul Singh Vs Birendra Singh
Patna High Court · (2024) 02 PAT CK 0051
Constitution of India, 1950 — Article 227
High Courts13 Feb 2024Dismissed
Tribhuwan Mahto Vs State Of Bihar
Patna High Court · (2024) 02 PAT CK 0050
Indian Penal Code, 1860 — Section 364, 365Code Of Criminal Procedure, 1973 — Section 313
High Courts13 Feb 2024Allowed
Bhola Kumar Vs State Of Bihar
Patna High Court · (2024) 02 PAT CK 0049
Indian Penal Code, 1860 — Section 34, 376DB, 376D, 376Code Of Criminal Procedure, 1973 — Section 53A, 164Protection of Children from Sexual Offences Act, 2012 — Section 4, 6, 34, 34(1), 34(2)
High Courts13 Feb 2024Dismissed
Rupesh Kumar Vs State Of Bihar
Patna High Court · (2024) 02 PAT CK 0034
Code Of Criminal Procedure, 1973 — Section 209, 372Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 364
High Courts13 Feb 2024Allowed
Rekha Devi @ Rekha Jha Vs State Of Bihar
Patna High Court · (2024) 02 PAT CK 0033
Bihar Panchayat Raj Act, 2006 — Section 44, 44(1), 44(3), 44(3)(ii), 44(3)(iii), 157
High Courts13 Feb 2024Disposed Of
Rakesh Sah Vs State Of Bihar
Patna High Court · (2024) 02 PAT CK 0032
Bihar Panchayat Raj Act, 2006 — Section 44, 44(3)(i), 44(3)(v), 44(3)(vi), 157
High Courts12 Feb 2024Disposed Of
Azhar Sharful Haque Vs State Of Bihar
Patna High Court · (2024) 02 PAT CK 0053
High Courts12 Feb 2024Allowed
Ashok Kumar Vs State Of Bihar
Patna High Court · (2024) 02 PAT CK 0052
Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 313, 374(2)
High Courts12 Feb 2024Dismissed
Alok Kumar Vs State Of Bihar
Patna High Court · (2024) 02 PAT CK 0037
High Courts12 Feb 2024Disposed Of
Rajesh Kumar Vs State Of Bihar
Patna High Court · (2024) 02 PAT CK 0036
Bihar Rajkiyakrit Primary School Teachers Promotion Rules, 2011 — Rule 8Bihar Rajkiyakrit Primary School Teachers (Transfer, Disciplinary Proceedings and Promotion) Rules, 2018 — Rule 13
High Courts12 Feb 2024Disposed Of
Kiran Devi Vs State Of Bihar
Patna High Court · (2024) 02 PAT CK 0035
High Courts09 Feb 2024Dismissed
Amod Bihari Sinha Vs State Of Bihar
Patna High Court · (2024) 02 PAT CK 0012
Bihar Registration Rules, 2008 — Rule 19, 19(xvii), 19(xviii), 22ARegistration Act, 1908 — Section 16A(1), 21, 22, 26A, 32A, 35, 52, 52(1)(c), 55, 55(3), 58, 62, 69, 69(1)(a), 69(1)(aa)
High Courts09 Feb 2024Dismissed
Bishwakarma Rai Vs State Of Bihar
Patna High Court · (2024) 02 PAT CK 0011
Code Of Criminal Procedure, 1973 — Section 145, 145(4), 146, 147, 148, 482
High Courts09 Feb 2024Dismissed
Md. Asif Vs State Of Bihar
Patna High Court · (2024) 02 PAT CK 0010
Indian Penal Code, 1860 — Section 143, 144, 147, 323, 380, 384, 386, 427, 451, 452Code Of Criminal Procedure, 1973 — Section 216, 397, 482
High Courts09 Feb 2024Allowed
Dr. Kumar Chandan Vs Indira Gandhi Institute Of Medical Science
Patna High Court · (2024) 02 PAT CK 0009
Constitution of India, 1950 — Article 14, 16, 162Code of Civil Procedure, 1908 — Order 41 Rule 27Evidence Act, 1872 — Section 17