High Courts18 Aug 2026Disposed Of
Arbind Prasad Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1643
Bihar Government Servant Grievance Redressal Rules, 2019-Rule 2(c), 3Right to Information Act, 2005
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 840 of 61,517
High Courts18 Aug 2026Dismissed
Anjani Kumar Saxena Vs The State Of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 1644
Cr.P.C.-Section 239Electricity Act, 2003-Section 135(a), 135/135(a), 135/135 1(a)
High Courts18 Aug 2026Dismissed
Subhash Yadav & Anr. Vs The State Of Bihar
Patna High Court · (2026) 08 PAT CK 1645
High Courts18 Aug 2026Dismissed
Vikash Kumar Vs The State Of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 1647
Indian Penal Code, 1860-Section 376-D, 376-DAProtection of Children from Sexual Offences Act, 2012-Section 4, 6, 33(8), 4 & 6, 29, 30Criminal Procedure Code, 1973-Section 357-A, 164, 313
High Courts18 Aug 2026Allowed
Gopal Prasad & Anr. Vs The State Of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 1649
Indian Penal Code-sections 323, 498(A), 504/34, 498-A, 498ACode of Criminal Procedure-Section 482, Chapter XIV, 156(1), 155(2)Constitution of India-Article 226
High Courts18 Aug 2026Disposed Of
Ram Kumar Chaudhary Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1650
Bihar Government Servant Grievance Redressal Rules, 2019-Rule 2(c), 3Right to Information Act, 2005
High Courts18 Aug 2026Disposed Of
Md. Waseem Ahmed Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1651
Bihar Government Servant Grievance Redressal Rules, 2019-Rule 2(c), 3Right to Information Act, 2005
High Courts18 Aug 2026Allowed
Ranjeet Singh Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1655
Prevention of Corruption Act-Sections 7/13(2), 13(1)(d)Bihar Pension Rules, 1950-Rule 43(b)Bihar Government Servants (Classification, Control & Appeal) Rules, 2005-Rule 17(3)&(4), 17, 17(3), 17(4), 17(5), 18, 18(1)
High Courts18 Aug 2026Allowed
Biliyam Kujur Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1656
Rules of 2005-Rule 17 (3) and (4)Act of 2005-Rule 17Bihar CCA Rules, 2005-Rule 32, 17(6)(4), proviso of (17)(8)(a), 17(11), 17(14), 17 (15), 17(16), 17(19), 17(23)(ii)(d)
High Courts18 Aug 2026Allowed
Ganesh Prasad Vs The State Of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 1657
IPC-sections 323, 498(A), 504/34, 504 & 34
High Courts18 Aug 2026Disposed Of
Sakshi Sinha Vs The Bank Of Baroda & Ors.
Patna High Court · (2026) 08 PAT CK 1668
High Courts18 Aug 2026Disposed Of
Sujeet Kumar Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1696
Bihar Targeted Public Distribution System (Control) Order, 2016-Rule 32 (vii)
High Courts18 Aug 2026Dismissed
Rupesh Kumar Sahni Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1699
Constitution of India-Article 226
High Courts18 Aug 2026Dismissed
Power Grid Corporation Of India Limited Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1704
High Courts18 Aug 2026Dismissed
Manohar Kumar Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1708
Constitution of India-Articles 14 and 16
High Courts18 Aug 2026Allowed
Prabhakar Kumar Singh Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1710
Bihar Government Servants (Classification, Control and Appeal) Rules, 2005Prevention of Corruption Act, 1988-Section 7A
High Courts18 Aug 2026Dismissed
Anand Roy Vs The Union Of India & Ors.
Patna High Court · (2026) 08 PAT CK 1720
Railway Servants (Discipline and Appeal) Rules, 1968-Rule 14, 14 (ii), section 14 (ii)Railway Services (Pension) Rules, 1993-Rule 107Code of Civil Procedure, 1908-Section 11, Order II, Rule 2
High Courts18 Aug 2026Disposed Of
Pintu Kumar Jaiswal Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1722
Indian Penal Code-Sections 420, 414 and 34Essential Commodities Act-Section 7
High Courts18 Aug 2026Dismissed
Mani Bhushan Kumar Singh Vs The Union Of India & Ors.
Patna High Court · (2026) 08 PAT CK 1726
RTI Act
High Courts18 Aug 2026Dismissed
State Of Karnataka Vs Nandan & Anr.
Karnataka High Court · (2026) 08 KAR CK 1995
Cr.PC-Section 378(1), 378(3), 164BNSS-419(1), 419(3)IPC-Sections 366, 342, 376AB