High Courts12 Jan 2024Allowed
Most. Bimla Devi Vs Most. Laxmi Devi
Patna High Court · (2024) 01 PAT CK 0056
Code of Civil Procedure, 1908 — Order 8 Rule 10, Order 41 Rule 27
COURT ARCHIVE
Patna High Court judgments
55,909 judgments · page 77 of 2,796
High Courts12 Jan 2024Disposed Of
Nitish Kumar @ Nitish Ram @ Nitish Kumar Ram Vs State Of Bihar
Patna High Court · (2024) 01 PAT CK 0055
Constitution of India, 1950 — Article 15(3), 21Indian Penal Code, 1860 — Section 375Code Of Criminal Procedure, 1973 — Section 164
High Courts12 Jan 2024Allowed
Lal Mohar Sah @ Basawan Sah Vs State Of Bihar
Patna High Court · (2024) 01 PAT CK 0054
Indian Penal Code, 1860 — Section 302, 304, 307, 323, 324, 379, 504Arms Act, 1959 — Section 27Code Of Criminal Procedure, 1973 — Section 313
High Courts12 Jan 2024Dismissed
Shailesh Rai Vs State Of Bihar
Patna High Court · (2024) 01 PAT CK 0053
Indian Penal Code, 1860 — Section 302Explosive Substances Act, 1908 — Section 3, 4
High Courts12 Jan 2024Allowed
Kumar Gaurav Singh Vs Bihar Staff Selection Commission
Patna High Court · (2024) 01 PAT CK 0052
Constitution of India, 1950 — Article 309
High Courts12 Jan 2024Allowed
H. R. Properties Pvt. Ltd. Vs Assistant Commissioner Of Income Tax
Patna High Court · (2024) 01 PAT CK 0051
High Courts12 Jan 2024Partly Allowed
Tuntun @ Dharmendra Ravidas Vs State Of Bihar
Patna High Court · (2024) 01 PAT CK 0050
Indian Penal Code, 1860 — Section 376, 511Code Of Criminal Procedure, 1973 — Section 164, 313
High Courts12 Jan 2024Disposed Of
Aneeta Devi Vs State Of Bihar
Patna High Court · (2024) 01 PAT CK 0042
Bihar Panchayat Raj Act, 2006 — Section 44, 46, 156, 157< /li>
High Courts12 Jan 2024Allowed
Sunita Kumari Vs State Of Bihar
Patna High Court · (2024) 01 PAT CK 0041
Right of Children to Free and Compulsory Education Act, 2009 — Section 23(2)
High Courts12 Jan 2024Dismissed
Shahjahan Vs Honble High Court Of Judicature At Patna
Patna High Court · (2024) 01 PAT CK 0040
Constitution of India, 1950 — Article 14Rajasthan Medical Service (Collegiate Branch) Rules, 1962 — Rule 11A, 35< /li>
High Courts11 Jan 2024Allowed
Yogendra Bahadur Singh Vs Surendra Bahadur Singh
Patna High Court · (2024) 01 PAT CK 0069
Code of Civil Procedure, 1908 — Section 151, Order 6 Rule 17
High Courts11 Jan 2024Allowed
Anil Kumar Vs Jahan Aara Khatoon
Patna High Court · (2024) 01 PAT CK 0037
Code of Civil Procedure, 1908 — Order 41 Rule 27Evidence Act, 1872 — Section 74
High Courts11 Jan 2024Allowed
Bharat Singh Vs Shatrudhan Singh
Patna High Court · (2024) 01 PAT CK 0036
Code of Civil Procedure, 1908 — Order 6 Rule 2, Order 6 Rule 7, Order 6 Rule 17
High Courts11 Jan 2024Allowed
Altamish @ Monu Vs Md. Tarique
Patna High Court · (2024) 01 PAT CK 0035
Code of Civil Procedure, 1908 — Section 151Indian Penal Code, 1860 — Section 448Specific Relief Act, 1963 — Section 6
High Courts11 Jan 2024Disposed Of
Jay Prakash Yadav Vs State Of Bihar
Patna High Court · (2024) 01 PAT CK 0034
Bihar Prohibition & Excise (Amendment) Rules, 2022 — Rule 57BBihar Prohibition and Excise Act, 2016 — Section 30(a)
High Courts10 Jan 2024Partly Allowed
Shalini Priyadarshini Vs State Of Bihar
Patna High Court · (2024) 01 PAT CK 0039
High Courts10 Jan 2024Partly Allowed
Sakal Bhandari Vs State Of Bihar
Patna High Court · (2024) 01 PAT CK 0038
Indian Penal Code, 1860 — Section 147, 148, 149, 300, 302, 304I, 323, 324Evidence Act, 1872 — Section 32(2)
High Courts10 Jan 2024Dismissed
Kari Yadav Vs State Of Bihar
Patna High Court · (2024) 01 PAT CK 0015
Indian Penal Code, 1860 — Section 34, 304BCode of Criminal Procedure, 1973 — Section 313
High Courts09 Jan 2024Dismissed
Sneh Lata Das Vs State Of Bihar
Patna High Court · (2024) 01 PAT CK 0019
High Courts09 Jan 2024Allowed
Sarvshree Durga Sattu Udyog Vs State Of Bihar
Patna High Court · (2024) 01 PAT CK 0018