High Courts06 Aug 2026Disposed of
Awadhesh Kumar Singh @ Avdhesh Kumar Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2386
Bihar Government Servants (Classification, Control and Appeal) Rules, 2005-Rule 23, 25
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 980 of 61,517
High Courts06 Aug 2026Allowed
Gunjan Kumar Lal Vs State Of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 2387
Indian Penal Code-Sections 506, 504, 323, 354, 406, 384, 376, 447 and 420, 354/34
High Courts06 Aug 2026Dismissed
Reena Kumari @ Rina Kumari Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2388
High Courts06 Aug 2026Allowed
Amlendu Kumar Singh Vs The State Of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 2389
Indian Penal Code-Sections 420, 166APrevention of Corruption Act, 1988-Section 7A
High Courts06 Aug 2026Disposed of
Pramod Kumar Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2390
High Courts06 Aug 2026Allowed
Rajaram Mishra & Anr. Vs The State Of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 2392
Indian Penal Code-Sections 498-A, 379, 506, read with 34, 498ADowry Prohibition Act-Sections 3, 4Code of Criminal Procedure-Section 482, 156(1), 155(2)
High Courts06 Aug 2026Disposed of
Aditya Kumar Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2393
Constitution of India-Article 226SARFAESI ACT
High Courts06 Aug 2026Dismissed
Sanjay Kumar Gwalia Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2394
Bihar C.C.A. Rule, 2005-Rules 14(vi)Constitution of India-Article 142Contempt of Courts Act, 1971-Section 12(1)
High Courts06 Aug 2026Allowed
Sk. Yakub & Ors. Vs The State Of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 2395
I.P.C.-sections 147, 149, 436, 307, 427/34Code of Criminal Procedure-Section 190
High Courts06 Aug 2026Disposed of
Ajit Kumar Pandey Vs The Bihar State Warehousing Corporation & Ors.
Patna High Court · (2026) 08 PAT CK 2399
Bihar State Warehousing Corporation (Staffs) Rules, 1958Bihar State Warehousing Corporation (Staffs Regulation 1958
High Courts06 Aug 2026Dismissed
Rakesh Kumar Choudhary @ Rakesh Kumar & Ors. Vs The State Of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 2400
Code of Criminal Procedure-Section 397, 399, 239Indian Penal Code-Section 147, 148, 149, 341, 343, 324, 307, 379, 504
High Courts06 Aug 2026Disposed of
Sudha Devi Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2401
High Courts06 Aug 2026Allowed
Raghubar Singh @ Raghuveer Singh Vs State Of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 2404
Indian Penal Code-Sections 406, 420
High Courts06 Aug 2026Allowed
Jagbali Ray @ Jagwali Rai Vs The State of Bihar
Patna High Court · (2026) 08 PAT CK 2405
Indian Penal Code-Sections 323, 302/34, 302, 34, 504/34Arms Act-Section 27Bihar Prohibition and Excise Act, 2016-Section 30(a), 30 (a)
High Courts06 Aug 2026Dismissed
Bindu Devi & Ors. Vs The State Of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 2407
Indian Penal Code-sections 341, 323, 448, 498, 379, 120(B), 504, 34
High Courts06 Aug 2026Dismissed
Sri. Cheluvaraj P R Vs State Of Karnataka & Anr.
Karnataka High Court · (2026) 08 KAR CK 2221
Constitution of India-Article 226, 227, 162KCSRs-Rule 214(1)(a)Prevention of Corruption Act, 1988-Sections 7, 13(1)(d), 13(2)
High Courts06 Aug 2026Disposed Of
Mr. Debopratim Dutta & Anr. Vs State Of Karnataka & Anr.
Karnataka High Court · (2026) 08 KAR CK 2220
Constitution of India-Articles 226 and 227Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 35(3)Bharatiya Nyaya Sanhita, 2023-Section 318(4)
High Courts06 Aug 2026Disposed Of
Sathish Kumar K Vs The Home Secretary & Ors.
Karnataka High Court · (2026) 08 KAR CK 2219
Constitution of India-Article 226, 14, 19 and 21
High Courts06 Aug 2026Dismissed
M/s. Additive 3D Vs State Bank Of India & Anr.
Karnataka High Court · (2026) 08 KAR CK 2218
MSMED Act, 2006Constitution of India-Articles 226 and 227, 226SARFAESI Act-Section 13(2), 14, 17, 13(4)
High Courts06 Aug 2026Disposed Of
Chirag N.R. Vs State Of Karnataka & Ors.
Karnataka High Court · (2026) 08 KAR CK 2252
Constitution of India-Articles 226 and 227Registration Act, 1908-Section 17 (2) (xii), 89, 89 (4)SARFAESI Act