High Courts11 Aug 2026Allowed
Akanchha Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2524
Constitution of India-Article 226, 14 and 16
JUDGMENT DATABASE
Search 12,31,517 Indian judgments.
12,31,517 judgments in All Courts · page 941 of 61,576
High Courts11 Aug 2026Allowed
Parmanand Yadav Vs The State Of Bihar
Patna High Court · (2026) 08 PAT CK 2527
Indian Penal Code-Sections 304B, 201, 120-BDowry Prohibition ActEvidence Act-Section 113-B
High Courts11 Aug 2026Allowed
Suraj Mahaldar & Ors. Vs The State Of Bihar
Patna High Court · (2026) 08 PAT CK 2528
Indian Penal Code-Sections 304 Part-I, 149, 147, 341, 323, 325, 307, 302, 504, 34
High Courts11 Aug 2026Allowed
Satyam Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2529
Constitution of India-Article 226, 12, 14, 21, 21A, 29, 30Societies Registration Act
High Courts11 Aug 2026Allowed
Raju Ravidas Vs The State Of Bihar
Patna High Court · (2026) 08 PAT CK 2357
Bihar Prohibition and Excise Act-Section 30(a)
High Courts11 Aug 2026Allowed
Ranjay Ram Vs The State Of Bihar
Patna High Court · (2026) 08 PAT CK 2356
Indian Penal Code-Sections 366, 376, 363Cr.P.C.-Section 164
High Courts11 Aug 2026Allowed
Raja Ram Singh Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2355
High Courts11 Aug 2026Dismissed
The Union Of India & Ors. Vs Binay Kumar Das
Patna High Court · (2026) 08 PAT CK 2354
Railway Servants (Discipline and Appeal) Rules, 1968-Rule 11
High Courts11 Aug 2026Allowed
Anshu Kumari Vs The State Of Bihar
Patna High Court · (2026) 08 PAT CK 2530
IPC-Sections 420, 467, 468, 471/34
High Courts11 Aug 2026Allowed
Shardendu Bhushan Vs The State Of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 2531
Code of Criminal Procedure, 1973-Section 482, 203, 156(1), 155(2)P.C. Act 1988-sections 13 (2), 13(1)(e), 19, 19(1), 7, 11, 13 and 15, 19 (1) bPrevention of Corruption (Amendment) Act 2018-Section 19 (1) b, 19
High Courts11 Aug 2026Allowed
Tarkeshwar Pandit Vs The State Of Bihar
Patna High Court · (2026) 08 PAT CK 2532
Dowry Prohibition Act-¾, Section ¾Indian penal code-Section 498A, 498(A)Code of Criminal Procedure, 1973-Section 438
High Courts11 Aug 2026Dismissed
Sunil Chaudhary @ Dr. Sunil Kumar Chaudhary @ Sunil Kumar Chaudhary & Ors. Vs The State of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 2536
Indian Penal Code-Section 302, 201, 328, 34Code of Criminal Procedure, 1898-Section 227, 156 (3), 482, 228, 202, 203
High Courts11 Aug 2026Allowed
Afsha Parween & Ors. Vs The State Of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 2538
Indian Penal Code-Section 498(A)Dowry Prohibition Act-Sections 3/4Cr.P.C.-Section 482
High Courts11 Aug 2026Allowed
M/s Karina Fincap Limited Vs State Of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 2540
Indian Penal Code-Sections 420/120B/34, 420, 120B, and 34Negotiable Instruments Act-Section 138
High Courts11 Aug 2026Allowed
Nagendra Rai & Ors. Vs The State of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 2541
Indian Penal Code-Section 188, 172 to 188, u/S 172 to 188Cr.P.C., 1973-Section 195, 2(d), 195 (1) (a), 482, 156(1), 155(2)Constitution of India-Article 226
High Courts11 Aug 2026Allowed
Guntur Municipal Corporation Vs Employees State Insurance Corporation & Ors.
Andhra Pradesh High Court · (2026) 08 AP CK 2055
Employees’ State Insurance Act, 1948-Section 1(3), 1(5), 75, 85-BAndhra Pradesh Municipal Corporations Act, 1994Greater Hyderabad Municipal Corporation Act, 1955
High Courts11 Aug 2026Dismissed
Apsrtc Vs D Parthasarathy & Ors.
Andhra Pradesh High Court · (2026) 08 AP CK 2045
IPC-Section 304-A
High Courts11 Aug 2026
Sri Karnati Vijay Alias Vijay Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 08 AP CK 2014
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(A), 20(b)(ii)(B) read with 8(c)
High Courts11 Aug 2026
Sankili Pandi D Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 08 AP CK 2025
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(B) read with 8(c)
High Courts11 Aug 2026
Kollapudi Venkata Ramanaiah Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 08 AP CK 2010
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 20(b)(ii)(B)