High Courts30 Oct 2023Disposed Of
P K Traders And Supplier Vs State Of Bihar
Patna High Court · (2023) 10 PAT CK 0061
Constitution Of India, 1950 — Article 226Bihar Goods and Services Tax Act, 2017 — Section 107(6), 109, 112, 112(8), 112(9), 172
COURT ARCHIVE
Patna High Court judgments
55,909 judgments · page 87 of 2,796
High Courts30 Oct 2023Dismissed
Tuntun Kumar Vs State Of Bihar
Patna High Court · (2023) 10 PAT CK 0060
Indian Penal Code, 1860 — Section 366ACode of Criminal Procedure, 1973 — Section 98
High Courts19 Oct 2023Allowed
Dr. Shiv Lochan Jha Vs Dr. Ramesh Jha
Patna High Court · (2023) 10 PAT CK 0059
Constitution Of India, 1950 — Article 14, 16Bihar State Universities Act, 1976 — Section 57, 57(1), 57(4)
High Courts19 Oct 2023Allowed
Devendra Prasad Vs State Of Bihar
Patna High Court · (2023) 10 PAT CK 0058
Constitution Of India, 1950 — Article 226Bihar Government Servants (Classification, Control & Appeal) Rules, 2005 — Rule 14, 16, 16(2), 17(4)
High Courts19 Oct 2023Dismissed
M/S Majhaulia Sugar Industries Pvt. Ltd Vs State Of Bihar
Patna High Court · (2023) 10 PAT CK 0055
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 34, 284, 285, 379, 403, 406, 407, 408, 409, 420, 462Bihar Prohibition and Excise Act, 2016 — Section 30(a), 30(f), 31, 32, 36, 38, 41(1), 47
High Courts19 Oct 2023Dismissed
Priyanka Kumari @ Priyanka Vs State Of Bihar
Patna High Court · (2023) 10 PAT CK 0054
Code of Criminal Procedure, 1973 — Section 397, 397(1), 397(3), 482Indian Penal Code, 1860 — Section 34, 120B, 302Arms Act — Section 27
High Courts19 Oct 2023Dismissed
Brajendra Kumar Sinha @ Brijendra Kumar Sinha Vs State Of Bihar
Patna High Court · (2023) 10 PAT CK 0053
Code of Criminal Procedure, 1973 — Section 397, 397(1), 397(3), 482Indian Penal Code, 1860 — Section 34, 120B, 302Arms Act — Section 27
High Courts19 Oct 2023Dismissed
Ranjeet Kumar Jha @ Ranjeet Jha Vs State Of Bihar
Patna High Court · (2023) 10 PAT CK 0052
Indian Penal Code, 1860 — Section 120B, 201, 302, 307Arms Act, 1959 — Section 27Code of Criminal Procedure, 1973 — Section 313 374(2)
High Courts18 Oct 2023Allowed
Sanjeet Kumar Singh Vs State Of Bihar
Patna High Court · (2023) 10 PAT CK 0057
Indian Penal Code, 1860 — Section 120B, 302, 304BEvidence Act, 1872 — Section 101, 106, 114Code of Criminal Procedure, 1973 — Section 313
High Courts18 Oct 2023Allowed
Nagendra Pd. @ Nagendra Pd. Yadav @ Munna Yadav Vs State Of Bihar
Patna High Court · (2023) 10 PAT CK 0056
Indian Penal Code, 1860 — Section 302, 304BEvidence Act, 1872 — Section 106Code of Criminal Procedure, 1973 — Section 209, 313, 374(2)
High Courts18 Oct 2023Dismissed
Rajeev Kumar Vs State Of Bihar
Patna High Court · (2023) 10 PAT CK 0046
Constitution Of India, 1950 — Article 12, 226
High Courts18 Oct 2023Allowed
M/S Prasad Construction And Company Vs State Of Bihar
Patna High Court · (2023) 10 PAT CK 0045
Constitution Of India, 1950 — Article 14, 19(1)(g), 21
High Courts18 Oct 2023Dismissed
Raja Parsauni Wakf Estate No.- 726 Vs Dr. Mahrukh Khan
Patna High Court · (2023) 10 PAT CK 0044
Waqf Act, 1995 — Section 83, 83(2)
High Courts18 Oct 2023Dismissed
Abhinav Kumar Vs State Of Bihar
Patna High Court · (2023) 10 PAT CK 0043
Indian Penal Code, 1860 — Section 498AHindu Marriage Act, 1955 — Section 12, 13Code of Criminal Procedure, 1973 — Section 482
High Courts17 Oct 2023Dismissed
Akanksha Rai Vs Reserve Bank Of India
Patna High Court · (2023) 10 PAT CK 0048
Constitution Of India, 1950 — Article 226
High Courts17 Oct 2023Dismissed
Vidyawati Kumari Vs State Of Bihar
Patna High Court · (2023) 10 PAT CK 0047
Constitution Of India, 1950 — Article 226
High Courts17 Oct 2023Allowed
Mahendra Singh Vs State Of Bihar
Patna High Court · (2023) 10 PAT CK 0040
Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 324, 326Arms Act, 1959 — Section 27Code of Criminal Procedure, 1973 — Section 313
High Courts17 Oct 2023Dismissed
State Of Bihar Vs Chanarik Baitha,
Patna High Court · (2023) 10 PAT CK 0039
Bihar Reorganization Act, 2000 — Section 74
High Courts16 Oct 2023Allowed
Kanhaiya Lal Jha Vs State Of Bihar
Patna High Court · (2023) 10 PAT CK 0051
Indian Penal Code, 1860 — Section 379, 411Forest Environment Protection Act, 1986 — Section 15
High Courts16 Oct 2023Allowed
Ajit Singh @ Ajit Kumar Singh Vs State Of Bihar
Patna High Court · (2023) 10 PAT CK 0050
Indian Penal Code, 1860 — Section 34, 302, 364Arms Act, 1959 — Section 27Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 25, 94, 101(1), 111(1), 111(2)