High Courts11 Dec 2023Dismissed
Bihar State Power Generation Co. Ltd Vs State Of Bihar
Patna High Court · (2023) 12 PAT CK 0034
Indian Penal Code, 1860 — Section 420, 467, 468, 471
COURT ARCHIVE
Patna High Court judgments
55,909 judgments · page 82 of 2,796
High Courts11 Dec 2023Allowed
Suresh Ray Vs State Of Bihar
Patna High Court · (2023) 12 PAT CK 0033
Indian Penal Code, 1860 — Section 395, 412Code of Criminal Procedure, 1973 — Section 451Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21, 22, 36(c), 51, 60
High Courts11 Dec 2023Allowed
Tinku Paswan Vs State Of Bihar
Patna High Court · (2023) 12 PAT CK 0032
Indian Penal Code, 1860 — Section 302, 304B, 307, 376, 498ACode of Criminal Procedure, 1973 — Section 164, 313
High Courts11 Dec 2023Allowed
Sanjeet Das Vs State Of Bihar
Patna High Court · (2023) 12 PAT CK 0031
Indian Penal Code, 1860 — Section 342, 365, 366, 376, 376(3), 504, 506Protection of Children from Sexual Offences Act, 2012 — Section 4, 6Code of Criminal Procedure, 1973 — Section 164, 313
High Courts11 Dec 2023Dismissed
Dr. Dharmendra Sinha Vs State Of Bihar
Patna High Court · (2023) 12 PAT CK 0030
High Courts08 Dec 2023Dismissed
Raghubir Prasad Vs State Of Bihar
Patna High Court · (2023) 12 PAT CK 0024
High Courts08 Dec 2023Allowed
Satyendra Yadav Vs State Of Bihar
Patna High Court · (2023) 12 PAT CK 0023
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 34, 201, 302Code of Criminal Procedure, 1973 — Section 437(3)
High Courts08 Dec 2023Allowed
Prabhat Kumar Vs State Of Bihar
Patna High Court · (2023) 12 PAT CK 0022
High Courts08 Dec 2023Allowed
Tunna Choudhary Vs State Of Bihar
Patna High Court · (2023) 12 PAT CK 0021
Indian Penal Code, 1860 — Section 34, 201, 302Code of Criminal Procedure, 1973 — Section 313, 319, 319(4)(a)Evidence Act, 1872 — Section 24, 25, 26, 27, 59
High Courts07 Dec 2023Partly Allowed
Bhisham Mishra @ Bisham Mishra Vs State Of Bihar
Patna High Court · (2023) 12 PAT CK 0070
Arms Act, 1959 — Section 27Indian Penal Code, 1860 — Section 302, 304(1)
High Courts07 Dec 2023Allowed
Dharmeshwar Mishra Vs Vice Chancellor L.N. Mithila University,
Patna High Court · (2023) 12 PAT CK 0063
Code of Civil Procedure, 1908 — Order 47 Rule 1University Grant Commission Regulations, 1991 — Regulation 1, 2
High Courts07 Dec 2023Partly Allowed
Badruddin Vs State Of Bihar
Patna High Court · (2023) 12 PAT CK 0062
Indian Penal Code, 1860 — Section 354A, 354B, 376Protection of Children from Sexual Offences Act, 2012 — Section 12, 18Code of Criminal Procedure, 1973 — Section 164, 357A
High Courts07 Dec 2023Allowed
Birendra Yadav Vs State Of Bihar
Patna High Court · (2023) 12 PAT CK 0042
Indian Penal Code, 1860 — Section 174A, 376, 376D, 376(1), 376(2)(i)Code of Criminal Procedure, 1973 — Section 313, 374(2)Protection of Children from Sexual Offences Act, 2012 — Section 2(1)(d), 4, 6, 8, 10, 29, 42
High Courts07 Dec 2023Allowed
Rajesh Kumar Gadiya Vs Sajjan Prasad Sah
Patna High Court · (2023) 12 PAT CK 0041
Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 43 Rule 1(r), Order 39 Rule 2, Order 41 Rule 17
High Courts07 Dec 2023Dismissed
Shashi Nath Pandey @ Shashi Kant Pandey Vs State Of Bihar
Patna High Court · (2023) 12 PAT CK 0018
Bihar Land Dispute Resolution Act, 2009 — Section 4(1)(d), 4(1)(h)
High Courts06 Dec 2023Disposed Of
Gunjan Kumari Vs State Of Bihar
Patna High Court · (2023) 12 PAT CK 0020
Constitution Of India, 1950 — Article 311, 311(2)
High Courts06 Dec 2023Allowed
Police Singh @ Ranjit Singh @ Ramjit Singh Vs State Of Bihar
Patna High Court · (2023) 12 PAT CK 0019
Indian Penal Code, 1860 — Section 34, 366AProtection of Children from Sexual Offences Act, 2012 — Section 6Code of Criminal Procedure, 1973 — Section 156(3), 164
High Courts06 Dec 2023Dismissed
State Of Bihar Vs Bharat Purbey
Patna High Court · (2023) 12 PAT CK 0014
Bihar Pension Rules, 1950 — Rule 43(b)Bihar Government Servant (Classification, Control and Appeal) Rules, 2005 — Rule 4, 6, 17, 17(14)
High Courts06 Dec 2023Allowed
Lalan Kumar Yadav Vs State Of Bihar
Patna High Court · (2023) 12 PAT CK 0008
Constitution Of India, 1950 — Article 14, 16, 141National Council for Teacher Education Act, 1993 — Section 12A, 29, 32Right of Children to Free and Compulsory Education Act, 2009 — Section 23
High Courts06 Dec 2023Dismissed
M/S Marico Ltd Vs State Of Bihar And Ors
Patna High Court · (2023) 12 PAT CK 0007
Bihar Value Added Tax Act, 2005 — Section 77, 77(1)(e)Central Sales Tax Act, 1956 — Section 14U.P. Sales Tax Act, 1948 — Section 3AA(1)(vi)