HCMONTHLY CASE LAW ARCHIVE
Read 128 LawLens analyses of Patna High Court judgments published in April 2026, covering key rulings, legal principles and case law.
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The petitioner was appointed as a Traffic Manager on a contractual basis by the Bihar State Road Transport Corporation (BSRTC) in 2018. His contract was extended periodically.
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The petitioners filed a writ petition under Article 226 of the Constitution seeking the return of land taken by the State in excess of an 11-acre acquisition notified in 2012 and 2017 for the construction of the Mahna...
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The appellant was convicted by the Additional Sessions Judge IV, Katihar, in Sessions Trial No. 100 of 2013 for an incident occurring on September 17, 2010.
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The appellants (husband and brother-in-law of the deceased) challenged their conviction under Sections 304B, 201, and 34 of the Indian Penal Code (IPC).
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The Appellant was allotted 10,000 sq. ft. of land (Plot L1) in the Industrial Area, Jehanabad, by the Bihar Industrial Area Development Authority (BIADA) in 2013 for establishing an Industrial Training Institute (ITI).
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On February 16, 2014, the informant’s daughter (Annu Kumari), aged approximately 14 years, was allegedly kidnapped by the appellant and two others (Niraj Mahto and Mukesh Kumar) with the intent to marry her.
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The informant, Chhabilal Ram, alleged that on February 12, 2003, while returning home, he was surrounded by four accused persons (appellants) due to previous enmity
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The respondent’s son died in a "hit and run" road accident on 21.03.2022
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The petitioner was apprehended on 16.10.2021 by Simri Police during a patrolling operation after a truck and a Mahindra TUV 300 were intercepted
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The petitioner, Bhushan Mistri, challenged an order dated 14.07.2025 passed by the Sub-Divisional Magistrate, Rajgir, which confiscated a room in his house
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The petitioner, a Consignment and Forwarding Agent (CNF) for Dalmia Cement, sought the quashing of an order of cognizance dated 11.11.2022.
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The Informant (Opposite Party No. 2), a tenant of Petitioner No. 1, alleged that he was requested to vacate two rooms for a family marriage under the assurance of restoration post-13.12.2010
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The petitioner, a Peon (Class-IV employee) in the Block Development Office, Katra, was suspended and subjected to a departmental inquiry on charges including alcohol consumption and misconduct
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The petitioner, owner of plot nos. 8732 (old), 15521, and 16335 (new) in Village Itharwa, Madhubani, alleged that private respondents, in collusion with local authorities (Mukhiya), constructed a concrete (P.C.C.) roa...
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The petitioners challenged the confiscation of a "fodder house-cum-premises" (15 decimals) ordered by the Collector, Purnea, and upheld by the Excise Commissioner and Excise Secretary.
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The petitioner, a proprietary firm, challenged an order dated 30.04.2024 passed under Section 73 of the Bihar Goods and Services Tax (BGST) Act, 2017, which imposed a tax demand of Rs. 1,78,99,124/- for the financial...
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The petitioner, while serving as a Block Education Officer, was accused of demanding a bribe of Rs. 20,000 for the release of salary arrears of a teacher
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The petitioner, a police constable appointed in 1977, was suspended in February 2001 for unauthorized absence from election duty.
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The petitioner, a Group ‘C’ employee serving as ASI/Min. at GC CRPF, Muzaffarpur, challenged his transfer order dated 07.01.2026, which moved him to GC CRPF, Pune.
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The petitioner served as the Director of the Forensic Science Laboratory (FSL), Patna
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The petitioner’s father, a Peon in the Civil Court at Banka, died in harness on July 23, 2016
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On the night of 12.12.2002, the accused, Fauzdar Yadav, allegedly entered the house of Jung Bahadur Singh and assaulted him on the head with a khanti (iron rod/digging tool) and also assaulted the informant, P.W.3.
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The petitioner, Most. Chandrakala Devi (widow of a deceased government employee), filed a writ petition seeking the grant of ACP (Assured Career Progression) and MACP (Modified Assured Career Progression) benefits
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Magma Fincorp Ltd. (Opposite Party No. 2) filed a complaint alleging that Accused No. 1 (Avinash Kumar) and his wife (Accused No. 2) obtained a loan of ₹19,75,000/- by mortgaging property through forged claims of owne...
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The informant (Sanjay Kumar Gupta) filed Complaint Case No. 646 of 2019, alleging that the accused persons entered into a criminal conspiracy to fraudulently seize his properties in Ara and Kolkata by forging signatur...
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Md. Israil (husband of Petitioner No. 1) was the successful bidder for a five-year sand mining settlement (2015–2019) in Kishanganj
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The petitioner challenged the selection of Respondent No. 5 as an Anganbari Sevika at Centre No. 230, Samastipur, alleging that Respondent No. 5 relied on a fake educational certificate.
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The petitioner, a Deputy Chief Electrical Engineer in the Indian Railway Service of Electrical Engineers (IRSEE), was compulsorily retired in "public interest" via order dated 03.12.2019 under Rule 1802(a) of the Indi...
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On June 21, 2004, the Muffasil Police conducted a raid at the house of the accused based on confidential information regarding an illegal Mini Gun Factory
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The Appellants were accused of assaulting the informant (P.W. 5) and his wife (P.W. 2) following a trivial quarrel between their children while playing cricket on 12.05.2007
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The appellant, Md. Saheb, was accused of committing rape on his 13-year-old minor daughter on September 24, 2010.
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In 2004, the Bihar Staff Selection Commission (BSSC) issued Advertisement No. 704 for 1510 Sub-Inspector posts
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The deceased, Sarita Devi, married Appellant Ashok Paswan in May 2000. It was alleged that after staying ten days at her matrimonial home, she returned to her parents and reported a dowry demand for a gold chain
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The petitioner (plaintiff) filed Title Suit No. 242 of 2017 seeking a permanent injunction regarding property described in Schedules 1 and 2 of the plaint
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The informant alleged that due to a financial dispute, the petitioners grabbed the deceased (Santosh Kumar Singh), forcibly administered 'Celphos' (Aluminum Phosphate) to him, and held him for three hours until he bec...
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The informant (Opposite Party No. 2), a resident of Nepal, married the petitioner, Chandan Kumar, on 11.03.2015
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The original decree holder, Lachhaminia Devi, obtained a final decree in Title Partition Suit No. 155 of 1971 on 14.10.1999
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The appellant (husband) and respondent no. 1 (wife) married on 22.06.2007.
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The petitioner purchased land (Khata 295, Plot 3566, Village Shahpur) via a registered sale deed in 2008 from a vendor with long-standing jamabandi
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The petitioner filed a Public Interest Litigation (PIL) alleging the misappropriation of public funds under the Swachh Bharat Abhiyan (Gramin) / Lohia Swachh Bihar Abhiyan in Nawada Village, Saran District.
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The petitioner was appointed as an LPG dealer in 2017 after offering 20 decimals of land, exceeding the requirement of 13.49 decimals.
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The petitioner filed an FIR on 28.07.2010 (Sasaram PS Case No. 647 of 2010) alleging offences under Sections 147, 148, 341, 323, 329, and 504 of the IPC
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The petitioner, an undertrial with numerous criminal cases pending against him, was initially transferred from Adarsh Central Jail, Beur, Patna, to Special Central Jail, Bhagalpur, for six months effective 30.04.2025.
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The petitioners challenged an order dated 26.08.2022 passed in Cr. Revision No. 63 of 2022 and a cognizance order dated 02.04.2022 arising from Complaint Case No. 256C of 2021.
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The Respondent (writ petitioner) was appointed as a District Audit Officer via an appointment order dated 04.05.2005 following a 2000 advertisement
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On September 13, 2015, at approximately 11:45 P.M., the victims—Soni Parveen and Afsari Parveen—were sleeping in their room when they were attacked with acid.
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The appellant was apprehended on 14.10.2007 following a police stakeout based on secret information regarding illegal arms and contraband trade
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The petitioner, while serving as a Circle Inspector in Muzaffarpur, was subjected to a departmental inquiry based on an anonymous complaint alleging corruption and procedural irregularities regarding the seizure of a...
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The petitioner purchased raiyati and homestead land in the name of his late wife through registered sale deeds dated 27.06.1991 and 26.11.2019.
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The appellant is the widow of Late Vijay Kumar Toodu, a Sub-Inspector who died on 08.09.2003 in a naxalite bomb blast while on duty
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The petitioner, a 72-year-old widow, sought the quashing of a cognizance order dated 24.08.2018 in Complaint Case No. 2164(C) of 2018.
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The Appellant, a partnership firm, claims to be the prior user of the trademark "JOHNSON" (and variants like JOHNSON CEM) since 1987, initiated by its founder Late Krishna Prasad
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The petitioner, while serving as Sub-Divisional Police Officer (SDPO) in Katihar, was issued a memo of charge on 31.07.2019 alleging poor performance and inefficiency
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The petitioner, ITC Ltd., manufactures cigarette packaging materials (Shells, Slides, HLPs, etc.) at its Munger factory.
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The petitioner, a registered Class I contractor under the Bihar Contractors Registration Rules, 2007, was awarded a contract (Agreement No. 158/2019-20) for the Mukhya Mantri Peyjal Nischay Yojana in Banka District
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The petitioner, a retired Superintending Engineer in the Water Resources Department (WRD), challenged a disciplinary proceeding initiated against him after his retirement.
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The petitioner, a Class I registered contractor under the Bihar Contractors Registration Rules, 2007, was awarded a contract for the "Mukhya Mantri Peyjal Nischay Yojana" in Banka district for the construction and mai...
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The petitioner, a registered Class I contractor, was awarded a contract for the "Mukhya Mantri Peyjal Nischay Yojana" in Banka district for fluoride removal and maintenance.
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The petitioner applied for an arms license in 2011 for N.P. bore rifle, citing professional requirements as a farmer carrying cash and threat to life (his uncle was killed by Naxalites)
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The petitioners (48 individuals) are employees of the SC/ST Welfare Department, Government of Bihar, posted across various districts.
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The ten petitioners are individuals working as Nal-Jal Anurakshak (pump operators/maintainers) under the "Nal-Jal" scheme in various Panchayats within the Taraiya Block of Saran District
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The thirty-six petitioners are employees of the SC/ST Welfare Department, Government of Bihar, stationed across various districts.
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The petitioner applied for the post of Legal-cum-Probation Officer under the "Mission Vatsalya Yojana" (a centrally sponsored scheme) pursuant to an advertisement dated 28.08.2025.
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The appellant (husband) filed Matrimonial (Divorce) Case No. 510 of 2017 against the respondent (wife) alleging mental cruelty and family discord
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The informant (Opposite Party No. 2) filed a complaint alleging that following her marriage to Amit Kumar (Petitioner No. 3) on February 4, 2020, her in-laws demanded an Alto car and subjected her to cruelty.
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The appellants were candidates for the post of Panchayat/Prakhand Teachers under the 2006 and 2008 Recruitment Rules. Despite being on the merit list, they were not appointed during the initial phases (concluded by 2010)
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The appellants applied for Panchayat/Prakhand Teacher posts under the 2006 and 2008 Rules but were not initially appointed.
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The appellants applied for Panchayat/Prakhand Teacher posts under the 2006 and 2008 Rules. Though included in merit lists, they were not initially appointed.
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The petitioner’s land (Khata no. 71, Khesra no. 1330, Area 0.04689 Acre) in Mauza-Huzurpur Mehnaur was acquired for the NH-82 (Biharsharif-Barbigha-Mokama) 2-lane highway project
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The three appellants were convicted by the Trial Court on 24.09.2005 for offences under Sections 324 and 323 read with Section 34 of the Indian Penal Code
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The appellants (a mother and her four sons) were accused in SC/ST P.S. Case No. 58 of 2024. The informant (Respondent No. 2) alleged that he entered into a land sale agreement with the appellants for ₹12,50,000/-, pay...
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The petitioner was appointed as an Aanganbadi Sevika on January 28, 2000, at Centre No. 2, Mallah Toli, Buxar
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The petitioners (the widow and brothers-in-law of the deceased Rajeev Kumar) challenged an order of cognizance dated 23.12.2019.
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On May 1, 1981, amid simmering communal tension in Alinagar Mohalla, Bihar Sharif, an unlawful assembly of 400–500 persons armed with deadly weapons attacked the Muslim community
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On November 18, 2001, an informant and others traveling in a jeep near Belwai were intercepted by approximately 15–20 armed persons who opened indiscriminate fire
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The respondent, a Stenographer at LIC, was issued a charge sheet on 15.03.2014 for using derogatory language against seniors and threatening criminal cases, allegedly violating Regulations 21, 24, and 39(1) of the LIC...
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The petitioner (All India Radio) awarded a construction contract to the respondent in 2007, which was later terminated in 2012 due to delays.
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The appellant, an Assistant at the relevant time, was convicted for his alleged involvement in the misappropriation of old age pension funds under a social security scheme in 1984.
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The appellant was convicted by the Trial Court for offenses under Section 376(i) IPC and Sections 4, 8, and 12 of the POCSO Act
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The appellants were convicted under Section 302/34 of the IPC for the murder of Jageshwar Yadav
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The appellant (wife) and respondent (husband) were married on 28.04.2021 and have a daughter born in 2022.
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The eight appellants were tried in Sessions Trial No. 353/96 /03/03 for various offenses, including Section 307 (attempt to murder). However, the trial court convicted them only under Sections 147 (rioting) and 323 (v...
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The petitioner, the mother-in-law of the informant (Opposite Party No. 2), sought to quash an order of cognizance dated 25.11.2020 passed by the ACJM-2, Patna.
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The informant (Opposite Party No. 2) alleged that on July 13, 2019, the petitioner and others demanded ₹5 lakhs as extortion (Rangdari), fired a gun near his ear, looted ₹40,000, and fired at a wall.
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The prosecution alleged that on January 10, 2006, the appellants, Sanjay Singh and Hira Singh, along with several others, intercepted the deceased (Abhimanyu Singh) and the informant (PW-3). Sanjay Singh allegedly str...
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The petitioner challenged an order dated 27.02.2002 passed by the Permanent Lok Adalat, Patna, in Lok Adalat Case No. 16(C) of 2002.
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The informant (Opposite Party No. 2) lodged Arwal Mahila P.S. Case No. 06 of 2022 against her husband (Petitioner No. 1) and his relatives (Petitioner Nos. 2–5), alleging physical assault and being ousted from the mat...
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The prosecution originated from a complaint by Dharamvir Kumar alleging that on 25.11.2007, the appellants—armed with pistols—threatened his bataidar (sharecropper), Krishna Chaudhary, subjected them to caste-based in...
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The petitioner, a candidate under the BC category for the post of Sub-Inspector under Advertisement No. 704 of 2004, sought a writ of mandamus for appointment.
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The petitioner, a proprietary LPG gas agency, challenged an order dated 03.12.2012 passed by the Regional Provident Fund Commissioner (RPFC), Muzaffarpur, under Section 7-A of the Employees’ Provident Funds and Miscel...
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The petitioner, a descendant of a deceased police employee, filed a writ petition seeking a direction to the respondent authorities to consider his case for ad hoc promotion to the post of Assistant Sub-Inspector (ASI...
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The petitioner applied for the post of Police Sub-Inspector under Advertisement No. 02/2023. In his application submitted on 20.10.2023, he marked ‘No’ in all columns regarding involvement in criminal cases.
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The Appellant was convicted by the Trial Court under Sections 323, 341, 504, 506 of the IPC and Section 3(i)(x) of the SC/ST Act
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The appellant was convicted by the Trial Court under Sections 20B(ii)(C) and 22 of the NDPS Act and sentenced to 20 years’ rigorous imprisonment and a fine of Rs. 1 lakh
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The appeals arise from Hathidah P.S. Case No. 70 of 1985 regarding a land dispute on September 9, 1985. The informant, Deo Nandan Yadav, alleged that the appellants and others assaulted him with a bhala (spear) to for...
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The appellant (informant) runs a sweet shop in Buxar. On June 4, 2011, while the appellant was laying bricks on land adjacent to his shop, the private respondents (Nos. 2-5) allegedly arrived armed with weapons, exhor...
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Sixty-eight petitioners, working as contractual pharmacists in Bihar since 2006, challenged Advertisement No. 22/2025 issued by the Bihar Technical Service Commission (BTSC) for regular appointments
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The prosecution alleged that on February 22, 2010, the police received secret information regarding criminals assembled at a closed Gur Mill in Laxmipur.
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The prosecution alleged that on October 4, 2006, the appellant, Luta Yadav, armed with a garasa, assaulted the informant and his wife (PW-1) following a dispute over a calf grazing on bean saplings.
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The three appellants were convicted by the Trial Court under Section 307/34 of the IPC and sentenced to 10 years of rigorous imprisonment
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The petitioner and Respondent No. 9 both applied for the post of Anganwadi Sevika at Centre No. 176, Ward No. 09, Gram Panchayat Raj Uchkagaon, Gopalganj.
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The petitioner’s father, Binod Sharma, a Hawaldar in the Bihar Special Armed Police (BSAP-8), died in harness on March 10, 2016, leaving behind a widow and three children
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The petitioner, an 85-86-year-old retired army personnel, filed a writ petition challenging a recovery order (Letter No. CPPC/24-25/SHR-4762 dated 07.12.2024) issued by the State Bank of India.
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The prosecution alleged that on July 1, 1993, while the informant (PW4) and his nephew (PW3) were ploughing their field, the accused (including the appellant) arrived armed with firearms, unyoked their oxen, and opene...
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The Appellants (plaintiffs) filed Title Suit No. 122 of 2015 for a declaration of title over 21.90 acres of land in Bhagalpur, claiming their predecessor-in-interest acquired the land via a 1925 settlement from an ex-...
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The petitioner, a proprietary concern, challenged an ex parte assessment order dated 24.04.2024 passed under Section 73 of the Bihar Goods and Services Tax (BGST) Act, 2017, for the Financial Year 2018-19
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The appellant was elected Mukhiya in 2021 on a seat reserved for Extremely Backward Class (EBC) candidates, claiming "Dangi" caste status
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The petitioner, a Panchayat Rozgar Sevak appointed on a contract basis in 2008, challenged his termination.
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The thirty-two petitioners, comprising serving and retired employees, moved the High Court seeking a writ of mandamus for the grant of Assured Career Progression (ACP) and Modified Assured Career Progression (MACP) be...
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The petitioner, appointed as a Deputy Collector in 1989 and subsequently posted as Block Development Officer (BDO), Adapur, was accused of demanding a bribe of ₹70,000 and was apprehended in a vigilance trap for alleg...
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The respondent bank initiated recovery proceedings against the appellants, resulting in a recovery certificate for over Rs. 1.53 crores issued by the DRT, Patna, in 2012.
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The petitioner was selected as an Anganvadi Sevika in 2007 at Centre No. 204 in Mokama.
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The Petitioner was appointed as an Assistant on 17.05.1980 and served until his retirement on 28.02.2018
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The petitioner, a Medical Officer posted at the Community Health Centre (CHC), Patahi, challenged an order dated 12.11.2024 (Annexure-4) issued by the Civil Surgeon-cum-Chief Medical Officer, East Champaran.
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The Petitioner participated in a tender for road widening and strengthening issued by the Road Construction Department, Bihar
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The assessee filed its return of income for Assessment Year (AY) 2015-16, which was selected for scrutiny.
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The original suit (Title Suit No. 11/1994) was filed by Sabiha Naseem and Najma Ismaili (Respondent No. 2) against the Petitioner challenging a Waqf property registration
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The petitioner, Yasir Naseem, filed an application under Order 1 Rule 10 of the Code of Civil Procedure (CPC) for impleadment as a party respondent in Misc. Appeal No. 01/2002, pending before the Additional District J...
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The petitioner, an employee of the North East Railway, was implicated in Pothia PS Case No. 232 of 2022 following a police search on September 25, 2022.
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The prosecution alleged that on February 24, 2021, the victim boy (PW-1) was lured by the appellant (Md. Alam) and another accused with promises of work and education
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The appellant (informant) preferred this appeal against the judgment of acquittal dated 11.09.2024 passed by the 1st Additional Sessions Judge, Samastipur, regarding charges under Sections 498A, 304B/34, 201, 364/34 o...
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Following a police raid on July 3, 2020, based on secret information, 21.900 kg of ganja and a weighing machine were recovered from the appellants' premises.
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The informant, Sharda Kumari, filed a complaint alleging that after her marriage to Sunit Kumar on 12.06.2006, her in-laws (the appellants) demanded an additional Rs. 1,00,000, a motorcycle, and a television.
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The case originated from an incident on 05.11.2008, where the deceased, Somni Devi, alleged in her fardbeyan that Respondents 2, 3, and 4 forcibly attempted to evict her from her house, uprooted the structure, and ass...
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The victim, Anita Devi, married Rishi Kumar Patwa on April 5, 1998.
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The prosecution alleged that on December 28, 2007, the appellant raped the victim, then a Class X student, after gagging her mouth
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The prosecution alleged that on 30.11.1998, SSB jawans on patrolling duty near the Indo-Nepal border apprehended the appellant after a chase
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The informant (PW 5) alleged that on 02.01.1997, the appellants took him to an orchard where Appellant No. 1 (Anuj Singh) demanded ₹200.
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