High Courts12 Oct 2023Disposed Of
Ram Bali Singh Vs State Of Bihar
Patna High Court · (2023) 10 PAT CK 0036
COURT ARCHIVE
Patna High Court judgments
55,944 judgments · page 90 of 2,798
High Courts12 Oct 2023
Raj Kumar Sah Vs State Of Bihar
Patna High Court · (2023) 10 PAT CK 0035
Essential Commodities Act, 1955 — Section 7
High Courts11 Oct 2023Allowed
Lt. Col. Nanak Chand Chaudhary @ Nanak Chaudhary Vs State Of Bihar
Patna High Court · (2023) 10 PAT CK 0038
Indian Penal Code, 1860 — Section 354, 506
High Courts11 Oct 2023Dismissed
Parmatma Tiwari Vs State Of Bihar
Patna High Court · (2023) 10 PAT CK 0031
Code of Civil Procedure, 1908 — Order 47 Rule 1
High Courts11 Oct 2023Allowed
Om Prakash Dhanuka Vs State Of Bihar
Patna High Court · (2023) 10 PAT CK 0017
Indian Penal Code, 1860 — Section 34, 405, 406, 409, 420Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981 — Section 43, 43(1), 43(5), 43(6), 44, 50, 52Insolvency and Bankruptcy Code, 2016 — Section 7, 14, 33
High Courts10 Oct 2023Dismissed
Gulten Sahani Vs State Of Bihar
Patna High Court · (2023) 10 PAT CK 0033
High Courts10 Oct 2023Allowed
Shiv Kumar Singh @ Sew Kumar Singh Vs State Of Bihar
Patna High Court · (2023) 10 PAT CK 0032
Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12Bihar Juvenile Justice (Care and Protection of Children) Rules, 2012 — Rule 11, 11(3)(a)(i), 11(3)(a)(ii), 11(3)(a)(iii)Indian Penal Code, 1860 — Section 34, 302
High Courts10 Oct 2023Disposed Of
Dr. Dev Narayan Bhagat Vs State Of Bihar
Patna High Court · (2023) 10 PAT CK 0020
Bihar Municipal Act, 2007 — Section 323(3)
High Courts10 Oct 2023Disposed Of
Suman Kumar Jha Vs State Of Bihar
Patna High Court · (2023) 10 PAT CK 0019
Bihar Pension Rules, 1950 — Rule 46A
High Courts10 Oct 2023Disposed Of
Sarika Kumar Sinha Vs Chairman, Municipal Building Tribunal Patna
Patna High Court · (2023) 10 PAT CK 0018
Constitution Of India, 1950 — Article 226, 300ACode of Civil Procedure, 1908 — Section 151, Order 1 Rule 10(2)Bihar Municipal Act, 2007 — Section 315, 323(3)
High Courts09 Oct 2023Dismissed
Lal Bahadur Jha Vs Bihar State Board Of Religious Trusts
Patna High Court · (2023) 10 PAT CK 0026
Constitution Of India, 1950 — Article 226
High Courts09 Oct 2023Disposed Of
Sawindra Yadav @ Sawindra Kumar Yadav Vs State Of Bihar
Patna High Court · (2023) 10 PAT CK 0025
Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 12, 101(5)
High Courts09 Oct 2023Allowed
Polimetala Ravi Prasad @ Ravi Prasad Vs State Of Bihar
Patna High Court · (2023) 10 PAT CK 0024
Negotiable Instrument Act, 1881 — Section 138, 142Indian Penal Code, 1860 — Section 120B, 307, 341, 406, 420, 504, 506
High Courts09 Oct 2023Allowed
Ram Daresh Ray @ Ramdresh Ray @ Tunna Ray Vs State Of Bihar
Patna High Court · (2023) 10 PAT CK 0023
Code of Criminal Procedure, 1973 — Section 157Indian Penal Code, 1860 — Section 302, 323, 341, 448
High Courts09 Oct 2023Allowed
Shankar Chaudhary Vs State Of Bihar
Patna High Court · (2023) 10 PAT CK 0022
Indian Penal Code, 1860 — Section 34, 302
High Courts09 Oct 2023Partly Allowed
Azmulla Ansari @ Sahil Ansari Vs State Of Bihar
Patna High Court · (2023) 10 PAT CK 0021
Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 120B, 489A, 489B, 489CUnlawful Activities (Prevention) Act, 1967 — Section 16
High Courts07 Oct 2023Dismissed
Abhilasa Devi Vs Sonu Anand Jha
Patna High Court · (2023) 10 PAT CK 0014
Indian Penal Code, 1860 — Section 34, 406, 494, 498ACode of Criminal Procedure, 1973 — Section 125Dowry Prohibition Act, 1961 — Section 3, 4
High Courts07 Oct 2023Dismissed
Kishor Kumar Vs State Of Bihar
Patna High Court · (2023) 10 PAT CK 0013
Prevention of Corruption Act, 1988 — Section 7(a), 17A, 17CIndian Penal Code, 1860 — Section 323, 379, 384Code of Criminal Procedure, 1973 — Section 197
High Courts06 Oct 2023Dismissed
Md. Chhotu @ Md. Chhote Vs State Of Bihar
Patna High Court · (2023) 10 PAT CK 0030
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 376, 448, 504Code of Criminal Procedure, 1973 — Section 164
High Courts06 Oct 2023Allowed
Bindeshwari Prasad Yadav @ Bindi Yadav Vs State Of Bihar
Patna High Court · (2023) 10 PAT CK 0029
Constitution Of India, 1950 — Article 226Bihar Excise Act, 1915 — Section 5, 18(2), 19(1), 47, 47(a), 48, 48(1), 53, 53(c), 54, 63Bihar Excise Act, 2015 — Section 18(2), 19(1), 47, 48, 53, 53(c), 54