High Courts27 Aug 2026Dismissed
Dattu Dada Dhere Vs Shobha Dattu Dhere
Bombay High Court · (2026) 08 BOM CK 2202
Code of Civil Procedure, 1908-Section 100Code of Criminal Procedure, 1973-Section 125
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 731 of 61,517
High Courts27 Aug 2026Dismissed
Dhopeshwar Co-op. Society (Fishaery) Vs Smt. Ankita Arvind Patil & Ors.
Bombay High Court · (2026) 08 BOM CK 2226
Constitution of India-Articles 226 and 227Maharashtra Co-operative Societies Act, 1960-Section 21A, 152, 154, 6, 4, 9
High Courts27 Aug 2026Disposed Of
Seshagiri Bodda Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 08 AP CK 2032
Constitution of India-Article 226
High Courts27 Aug 2026Disposed Of
Dr. Ramchandra Singh Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1765
Bihar Service Code-Rules 149 to 271, 176, 178, 179, 181 to 183 and 185Constitution of India-Article 300-A, 300A
High Courts27 Aug 2026Disposed Of
Mikki Kumari Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1767
State Health Society Bihar/ District Health Society, Human Resource Manual Rules and Regulations, 2021-Rule 12(e), 12(f)HR Policy-Clause 12(f) of Chapter 2, Rule 12 of Chapter 2Employees Control & Appeal Rules
High Courts27 Aug 2026Dismissed
Jitendra Kumar Yadav @ Jitendra Kr. Yadav Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1771
2006 Rules-Rule 5, 20, Clause (iii) of Rule 20, (i) of Rule 20, 20(iii), 20(i)Indian Evidence Act-Section 64, 65Constitution of India-Article 14, 16, 226
High Courts27 Aug 2026Allowed
Bijendra Kumar Sah Vs The State Of Bihar Through Department Of Excise
Patna High Court · (2026) 08 PAT CK 1773
I.P.C.-Sections 272 and 273Excise Act 1915-Section 47(A)Bihar Prohibition and Excise Act, 2016
High Courts27 Aug 2026Allowed
Umesh Prasad & Ors. Vs The State of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 1784
Indian Penal Code-Sections 406, 420, 379, 323Constitution of India-Article 226Code-Section 482, 156(1), 155(2)
High Courts27 Aug 2026Disposed Of
Satyendra Prasad Vs The State Of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 1786
Indian Penal Code-Sections 323, 341, 500, 504, 506 and 120(B)
High Courts27 Aug 2026Dismissed
Ganesh Baitha Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1789
SC/ST Act-Section 3(1)(x)(v), 3(I)(X)(V)Indian Penal Code-Sections 323, 541, 504 and 379, 323/504, 341Cr.P.C.-Section 482, 397(3)
High Courts27 Aug 2026Dismissed
Bibi Shavrin Vs The State Of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 1792
Indian Penal Code-Sections 364A, 365, 364Code of Criminal Procedure, 1973-164, Section 313, 378Hindu Marriage Act, 1955-Section 9
High Courts27 Aug 2026Partly Allowed
Dev Mani Rai @ Anish @ Dev Mani Raj Vs The Union Of India Through NIA, New Delhi
Patna High Court · (2026) 08 PAT CK 1793
High Courts27 Aug 2026Dismissed
Rama Kumari Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1796
Constitution of India-Article 226Limitation Act-Section 5
High Courts27 Aug 2026Dismissed
Saheb Sahani & Anr. Vs The State of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1798
High Courts27 Aug 2026Disposed Of
Sunil Rai Vs Sri Amit Singh @ Chikku Babu & Ors.
Patna High Court · (2026) 08 PAT CK 1800
Code of Civil Procedure-Order 39 Rule (1) and (2), Section 151, 39, 39 Rule 1, Rule 2, 39 Rule 1 & 2Transfer of Property Act-Section 52
High Courts27 Aug 2026Disposed Of
Ashok Kumar Roy Vs The State Of Bihar & Ors.
Patna High Court · 2025 INSC 410
Constitution of India-Article 21, 226
High Courts27 Aug 2026Disposed Of
Umashankar Singh Vs The Union Of India & Ors.
Patna High Court · (2026) 08 PAT CK 1802
CCS (Leave) Rules-Rule 39(3)Constitution of India-Article 300A, 300-A
High Courts27 Aug 2026Disposed Of
Dr. Chandrabhan Singh Vs Dr. Rajendra Prasad Central Agricultural University & Ors.
Patna High Court · (2026) 08 PAT CK 1803
University Statute-Chapter 16.1, Chapter 16.1(b)(i), Clause 16.1University Act-Chapter 16.1
High Courts27 Aug 2026Allowed
Rakesh Kumar Singh Vs The State Of Bihar & Ors.
Patna High Court · 2026 INSC 639
Bihar Police Manual-Appendix-49, Rule 852 (d)Government of India Act, 1935-Section 240(3)Constitution of India-Article 311(2), 14
High Courts27 Aug 2026Dismissed
Chandan Pravin Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1805
Bihar Police Manual, 1978-Rule 673, 668Constitution of India-Article 14, 21Indian Penal Code-Sections 341, 323, 324, 307, 379, 504, 506/34