HCMONTHLY CASE LAW ARCHIVE
Read 552 LawLens analyses of Patna High Court judgments published in August 2026, covering key rulings, legal principles and case law.
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The petitioner, Vinod Das, had obtained a loan of ₹12,00,000 from Hinduja Housing Finance Limited and claimed to have regularly paid 55 instalments amounting to ₹10,85,095 between February 2021 and September 2025.
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The petitioner had availed a loan of ₹24,50,000 from Hinduja Housing Finance Limited and claimed to have paid ₹13,04,397 towards the loan, with instalments allegedly paid regularly until September 2025.
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The appellant-husband and respondent-wife were married on 29 January 2007.
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The appellant-wife challenged the judgment and decree dated 22 August 2024 by which the Principal Judge, Family Court, Jehanabad dismissed Matrimonial Case No. 27 of 2022, instituted by her seeking divorce on the grou...
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The appellant-husband and respondent-wife were married according to Muslim rites on 7 April 1999.
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On 2 July 1992, the petitioner initiated proceedings under Section 147 Cr.P.C. before the Sub-Divisional Magistrate, Hilsa, alleging that the opposite parties had obstructed his use of land bearing Khata No. 45, Khesr...
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The petitioner, a handling and transport contractor engaged by the Food Corporation of India (FCI), challenged the adjudication order dated 21 March 2024 imposing service tax of ₹60,88,607, interest and various penalt...
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The petitioners claimed ownership of trucks bearing registration numbers BR-27-GA4658 and BR-27-GA6729, which had been seized by the Mining Inspector in connection with Rajauli P.S. Case No. 72 of 2026, registered und...
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The petitioner claimed ownership of two trucks bearing registration Nos. BR21-GC0366 and BR21-GC2228, which were seized by the Mining Inspector, Nawada, in connection with Rajauli P.S. Case No. 72 of 2026, registered...
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The petitioner claimed ownership of two Tata tipper trucks bearing registration numbers JH-12G-9543 and JH-12N-9643. The vehicles were seized by the Mining Inspector, Nawada, in connection with Rajauli P.S. Case No. 7...
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The petitioner, Luv Kush Traders, through its proprietor, claimed ownership of two Ashok Leyland trucks bearing registration numbers BR03-GC8970 and BR01-GQ0593.
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The petitioner instituted Complaint Case No. 3083 of 2015 before the Chief Judicial Magistrate, Siwan, alleging offences under Sections 120-B, 420, 467, 468, 471, 341, 323 and 504 of the Indian Penal Code against the...
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The petitioner claimed ownership of Tata Motors Tip Trailer Truck bearing Registration No. JH-12K-6676, which was seized by the Mining Inspector, Nawada, in connection with Rajauli P.S. Case No. 72 of 2026, registered...
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The complainant alleged that, during business dealings, he and his family members transferred approximately ₹94 lakhs to the petitioner’s company and associated entities for the supply of stone chips.
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The petitioner claimed ownership of two Tata Motors tip-trailer trucks bearing registration numbers JH-12M-0059 and JH-12S-6326, which were seized by the Mining Inspector, Nawada, in connection with Rajauli P.S. Case...
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The petitioner claimed ownership of vehicle bearing Registration No. BR-27GA-5777, which had been seized by the Mining Inspector, District Mining Office, Nawada, in connection with Rajauli P.S. Case No. 72 of 2026, re...
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The petitioner claimed ownership of two tipper trucks bearing registration Nos. BR-27-GA-5619 and BR-27G-1007, which were seized by the Mining Inspector in connection with Rajauli P.S. Case No. 72 of 2026, registered...
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The petitioner, owner of vehicle bearing Registration No. BR-27GA-8161, approached the Patna High Court seeking release of the vehicle seized by the Mining Inspector in connection with Rajauli P.S. Case No. 72 of 2026...
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The petitioner-complainant and her husband allegedly paid ₹12 lakhs to the accused persons for purchasing land at Allahabad and Bengaluru. The land was allegedly purchased in the names of Opposite Parties Nos. 2 and 3...
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On 11 March 1995, after casting his vote in an M.L.A. election, the informant, Baleshwar Prasad Yadav, was allegedly questioned by the appellant about his voting preference.
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The petitioner, husband of Opposite Party No. 2, challenged the FIR registered as Sitamarhi Mahila P.S. Case No. 34 of 2024 under Sections 498A, 341, 323, 504, 406, 506 and 34 of the Indian Penal Code.
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The informant, Manisha Devi, married Pankaj Kumar Jha on 4 June 2011. She alleged that, after an initially normal relationship, her husband and relatives demanded a four-wheeler as dowry and subjected her to assault,...
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The complainant, Rani Devi, alleged that her marriage with Shashi Kumar Yadav @ Ajit Kumar was solemnised on 24 February 2015. She claimed that her father had given cash of ₹75,000, a buffalo, utensils and other artic...
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On 30 September 2015 at approximately 1:00 p.m., Arun Chaudhary was sitting in an orchard belonging to Kedar Nath Sah when his mother, Sharda Devi—the informant—went to call him for lunch.
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Nand Kishor Singh, a retired employee of the Bihar Education Service, was born on 1 January 1937 and superannuated on 31 December 1994.
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The Bihar State AIDS Control Society (BSACS) issued a tender dated 1 April 2022 for taking a godown on rent. The petitioner’s premises at Tulsi Nagar, Gola Road, Danapur, Patna, were selected, and an acceptance letter...
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The complainant’s marriage was solemnised with Reyaz Ahmad, who allegedly demanded an additional dowry of ₹1,00,000 and subjected her to cruelty.
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The petitioner, Branch Manager of the Central Bank of India, sought quashing of Saharsa P.S. Case No. 49 of 2008, arising from Complaint Case No. 414 of 2007 and registered under Sections 420, 406, 409 and 120-B of th...
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The five petitions arose from the same Complaint Case No. 51 of 2018, Samastipur, and challenged the order dated 13 July 2018 passed by the Additional Chief Judicial Magistrate-I, Dalsingsarai, whereby cognizance was...
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The prosecution alleged that on 28 April 1982, the appellant and other accused persons, armed with weapons, entered a bamboo clump and began cutting bamboo. When the informant’s brother, Harendra Dubey, protested, the...
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On 18 May 2008, the informant alleged that, near the house of Vishwanath Gope, he was surrounded by the accused persons and that the appellant, Surendra Gope, assaulted him on the head with a garasa, causing an incise...
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The complainant, associated with Vastu Vihar/Technoculture Building Centre Pvt. Ltd., alleged that the petitioner, a Marketing Executive, received money from customers in connection with the company’s business but fai...
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Opposite Party No. 2 alleged that, after her marriage to Shrikant Singh in 2018, her husband and his family members demanded a car and subjected her to physical and mental cruelty.
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The appellant was prosecuted for allegedly hurling a bomb at the vehicle of the Superintendent of Police, Munger, causing substantial smoke, temporary blindness among members of the police party, and simple injuries t...
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The opposite party no. 2 filed a complaint alleging that the petitioner, in collusion with another accused, voluntarily caused hurt, wrongfully restrained him, intentionally insulted and intimidated him, and abused ad...
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The appellant, Lalita Devi, challenged the confiscation order dated 30 September 2016 passed under the Bihar Special Courts Act, 2009, whereby movable and immovable properties standing in her name and that of her late...
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The petitioner approached the Patna High Court under Article 226 of the Constitution seeking compensation for alleged infringement of his Article 21 rights and disciplinary/departmental action against the Station Hous...
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On 9 July 2015, Dhruv Narayan Prasad, husband of Opposite Party No. 2, went to a village temple with Petitioner No. 3. An alarm was subsequently raised that he had fallen into a well; his body was recovered and a post...
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The petitioner, a proprietorship concern registered under the BGST Act, failed to file its monthly returns for approximately six months due to the proprietor’s illness and resulting inability to manage the business.
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The petitioner claimed to be the second wife of Late Jay Lal Sah, a Grade-III Clerk in the Water Resources Department, who died in harness on 17 April 2009.
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The petitioners, described as the brother-in-law and sister-in-law of the deceased, were alleged to have demanded money from her and her family in connection with opening a medicine business and constructing a house.
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The complainant, Dinesh Kumar, alleged that he entered into a land transaction after coming into contact with Shambhu Narayan Rai, the alleged landowner, and co-accused Prakash Kumar and Sanjay Kumar, who acted as int...
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The petitioner applied for appointment as Police Sub-Inspector under Advertisement No. 1 of 2017 and successfully cleared the physical test, mains examination and physical evaluation test.
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The petitioners, residents of Mauza Khairi, Lakhisarai, challenged the proposed alignment of the Mokama–Munger four-lane Greenfield Highway under the Bharatmala Pariyojana.
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The appellant claimed that the deceased father of respondent no. 1 had agreed to sell 13.5 kathas of land comprised in Khata No. 50, Khesra No. 548, situated within Phulwarisharif Circle, Patna, for ₹1,68,75,000. The...
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The complainant alleged that Chandan Kumar, Director of Rauli Infra Build Real Estate Pvt. Ltd., agreed to purchase land for a total consideration of ₹52,29,000 and initially paid ₹8,00,000. A subsequent agreement all...
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The petitioner was appointed as a Travelling Animal Husbandry Officer in the Palamu Division on 17 April 1975. He was paid salary until 1 June 1991, remained absent on account of illness from 1 June 1991 to 21 Novembe...
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The petitioner, a contractual employee, challenged Memo No. 5415 dated 11 January 2024, by which the State Health Society, Bihar terminated her engagement on the ground that she remained absent from duty after cancell...
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Umesh Prasad Yadav, a transporter engaged by the Bihar State Food and Civil Supplies Corporation Ltd. (“Corporation”), raised disputes arising from termination of his transportation contract and deductions/adjustments...
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The petitioner, an MES employee serving as Elect. (HS-II) under the Garrison Engineer, Danapur Cantt., superannuated on 28 February 2025 after approximately 42 years of service.
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The appellant was prosecuted for allegedly shooting his elder brother, Ziyaur Rahman, with a licensed double-barrel 12-bore gun during a family dispute concerning the management of a poultry farm.
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Opposite Party No. 2 alleged that she married the petitioner, Vijay Kumar, on 10 February 2008 according to Hindu rites at Baba Bakhtaur Temple and thereafter faced dowry-related harassment and assault by the petition...
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The prosecution arose from Bodhgaya P.S. Case No. 109 of 2017.
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The petitioner’s application for issuance of a character certificate was rejected by the Superintendent of Police, Nalanda, on the basis of an adverse police report concerning Islampur P.S. Case No. 383 of 2019, regis...
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The petitioner, a B.A.M.S. student, had earlier filed CWJC No. 13193 of 2026 challenging Notification No. 4082 dated 15 July 2026 issued by the Controller of Examinations, Aryabhatta Knowledge University (“AKU”), and...
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The petitioner sought protection against alleged forcible eviction from the house in which she and her family were residing, attributing the threatened dispossession to Respondent No. 8, an Assistant Sub-Inspector of...
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The petitioner challenged the order of the Principal Judge, Family Court, Muzaffarpur, passed in Maintenance Case No. 454 of 2022, whereby interim maintenance of ₹20,000 per month was awarded to Opposite Party Nos. 2...
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Two persons, Dharmendra Yadav and Sumant Kumar, were apprehended while travelling in the petitioner’s vehicle bearing Registration No. BR-34P-4424, and 260 grams of heroin-like substance was recovered from them.
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The petitioner, a retired Bihar Administrative Service officer, was posted as Deputy Development Commissioner, Gopalganj, in 2010.
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The petitioner, a constable appointed in the Bihar Police on 10 February 1994, was posted in the Sitamarhi District Police. Disciplinary proceedings were initiated against him through a charge memo dated 20 September...
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The appellant challenged the order dated 1 May 2025 passed by the Special Judge, NIA, Bihar, Patna, rejecting his prayer for release of ₹11,19,500 seized from his possession and an Apple iPhone belonging to his father.
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The petitioner, an OBC candidate and person with benchmark disability, secured NEET-UG 2025 All India Rank 70,0126, OBC category rank 31,652 and disability rank 1,443. He was allotted Darbhanga Medical College and Hos...
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The petitioner, a Sub-Inspector of Police posted in East Champaran, was accused of demanding and accepting illegal gratification for release of a motorcycle seized during vehicle checking.
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In August 2015, Opposite Party No. 2 was informed that a plot with a constructed building owned by the petitioners was available for sale. Accused No. 3, Rajeev Ranjan Sinha, allegedly acted as the broker and intermed...
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The petitioners in CWJC No. 6301 of 2016 claimed rights over land measuring approximately 17 katthas appertaining to Khata No. 341, Khesra No. 232, Thana No. 114, Village Rai Karariya, on the basis of a memorandum of...
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The petitioner initially lodged Hajipur SC/ST Police Station Case No. 41 of 2011 against the opposite parties under Sections 341, 323, 504 and 379 of the Indian Penal Code and Section 3(1)(x)(v) of the Scheduled Caste...
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The petitioner, claiming to be a founder and donor member of Kushwaha Somari Triloki Intermediate College, Salempur-Sohasarai, Nalanda, challenged Letter No. 879 dated 2 March 2024 issued by the Director (Education),...
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The petitioner, a West Bengal company engaged in tyre manufacturing, transported goods from Nadia, West Bengal, to Sitamarhi in a vehicle bearing registration no. WB-41D/5208.
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The petitioner sought quashing of Buxar Mufassil P.S. Case No. 284 of 2018, registered under Section 30(a) of the Bihar Prohibition and Excise Amendment Act, 2018, concerning the alleged recovery of 293.76 litres of I...
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The petitioner alleged that Opposite Party No. 2, proprietor of Jai Maa Kali Rice Mill, obtained 17 truckloads of Mansuri rice on credit between 30 January and 8 February 2014 for a total value of ₹52,82,803. After pa...
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Opposite Party No. 2 filed Complaint Case No. 427C of 2021 alleging cruelty and other matrimonial offences against the petitioner and her husband’s family members under Sections 323, 341, 504 and 498A of the Indian Pe...
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The petitioner-husband challenged the order dated 30 September 2024 passed by the Principal Judge, Family Court, Gopalganj, in Miscellaneous Case No. 292 of 2017 arising from Maintenance Case No. 58 of 2004.
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The informant alleged that the petitioners had fraudulently created documents and executed two sale deeds dated 29 March 2016 concerning allegedly joint ancestral property, despite a prior civil court decree in the in...
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The petitioner, a child in conflict with law (CICL), was apprehended in connection with Salimpur P.S. Case No. 02 of 2026, registered for offences under Sections 8(c), 21(b)(c) and 22(ii)(b) of the Narcotic Drugs and...
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On 15 May 2017, at approximately 8:00 p.m., the appellant was allegedly apprehended at Sour Bazar Zero Mile, Saharsa, during an Excise Department raid and was suspected of being intoxicated.
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The petitioners were employees of the erstwhile Bihar Intermediate Education Council (“the Council”). Several petitioners were initially appointed or regularised as Class-IV employees and were subsequently promoted or...
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The complainant alleged that the petitioners, Birendra Kumar and Ram Chandra Singh, colluded with Babita Devi, the complainant’s wife, in relation to the execution of Sale Deed No. 7801 dated 19 November 2015 concerni...
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The informant, Mamta Devi, lodged Masaurhi P.S. Case No. 485 of 2025 alleging that her husband had been murdered by five accused persons through a hired shooter.
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The appellants applied for appointment to the post of Chaukidar pursuant to Advertisement No. 01/2017, claiming reservation under the Extremely Backward Class (EBC) category.
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The complainant, a Scheduled Caste member and Statistical Officer at Kishanganj, alleged that on 26 August 2017 he visited the appellant’s chamber, where the appellant was serving as District Magistrate, to discuss an...
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The appellants were elected as Pramukh and Up-Pramukh of the Pakaridayal Block Panchayat Samiti on 30 December 2021.
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The petitioner, Rita Kumari, widow of Late Dr. Narendra Kumar Azad, approached the Patna High Court seeking grant of Third Assured Career Progression/Third Dynamic Assured Career Progression to her late husband, conse...
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The petitioner, a retired Block Statistical Officer, challenged the recommendation of the Promotion-cum-Screening Committee of the Directorate of Economics and Statistics, Bihar, which declined to consider his entitle...
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The appellant/defendant, Usha Devi, claimed ownership and possession of land measuring 3 Kathas and 5 Dhurs, together with a residential house, appertaining to Municipal Khesra Nos. 524 and 525.
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The appeals arose from the judgment dated 18 May 2017 and order of sentence dated 23 May 2017 passed by the Ad-hoc Additional District & Sessions Judge-VII, Aurangabad, in Sessions Trial No. 223 of 1988, whereby Jiten...
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The informant, married to Sanjay Prasad in 1995, alleged that her husband and his family members—including petitioner no. 1, her mother-in-law, petitioner no. 2, her brother-in-law, and petitioner no. 3, her sister-in...
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The petitioner was retrenched in 1988 and was subsequently appointed as a muster-roll worker against a sanctioned post of Tube-Well Operator (Khalasi) by Letter No. 565 dated 26 May 1998.
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The petitioner, initially appointed as a Sipahi in the Bihar Special Armed Police (BSAP), was subsequently selected for appointment as a Government school teacher.
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The appellants challenged the judgment dated 7 June 2023 by which the Additional Sessions Judge-III, Madhubani acquitted Runa Devi, Chhedi Sah, Bina Devi and Sanjay Sah of offences under Sections 302 and 120B/34 of th...
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The appellant-husband challenged the judgment and decree dated 5 December 2023 passed by the Principal Judge, Family Court, Bhagalpur, dismissing his petition under Section 13(1)(i-a) of the Hindu Marriage Act, 1955,...
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The petitioner, Ram Narayan Yadav, challenged the order dated 03.11.2018 by which the A.C.J.M., 1st Jhanjharpur, took cognizance of offences under Sections 420, 409 and 120-B of the Indian Penal Code in Lakhnaur (R.S....
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The petitioners were students pursuing the Bachelor of Ayurvedic Medicine and Surgery (BAMS) course under Aryabhatta Knowledge University.
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The complainant alleged that representatives of Central Bank of India informed him that his deceased and allegedly illiterate mother, Savitri Devi, had stood guarantor for a loan availed by Basant Prasad under C.C. Ac...
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On 21 January 2012, the informant’s daughter, Prem Kumari, allegedly went out to answer the call of nature and was taken away on a motorcycle by the appellant, Subodh Sahni, along with other persons named in the FIR.
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The complainant, Rani Kumari, married petitioner no. 1, Sandeep Kumar, on 12 June 2014. She alleged that her husband and other accused persons, including petitioner no. 2, her mother-in-law, subjected her to physical...
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The petitioner challenged the Branch Manager’s order dated 22 November 2016 rejecting his representation concerning the alleged outstanding dues in Current Cash Credit Account No. 543. He sought recalculation of the a...
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The petitioner was the registered owner of an Alto K10 car bearing registration no. BR-06AR-4588, which was seized in connection with Industrial Area Police Station Case No. 123 of 2016, registered under Section 7 of...
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On 5 June 2008, an altercation allegedly occurred between the parties over a pre-existing dispute concerning shares in the property of Baleshwar Mistry. The prosecution alleged that the accused persons, armed with lat...
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On 9 August 2012, a dispute arose between the parties concerning construction of a house and boundary on disputed land. When Shanti Devi objected, the accused allegedly abused and assaulted her; Lal Babu Mahto struck...
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On 27 November 1993, a dispute arose when the accused persons allegedly placed palani on land belonging to the informant’s family. During the ensuing altercation, co-accused persons allegedly assaulted the informant a...
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The prosecution arose from an alleged matrimonial/family dispute and altercation dated 26 April 2016 near Dujra Devi Asthan, Budha Colony, Patna.
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On 28 June 2018 at approximately 8:50 p.m., near NH-2 towards Khera village, Dehri, Rohtas, the appellant was allegedly apprehended by an Excise patrol party in a drunken condition on the basis of secret information.
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The complainant, Anita Devi, alleged that she married the son of Petitioner No. 1 in 2011 according to Hindu rites. After marriage, she was allegedly subjected to cruelty by her in-laws for bringing ₹50,000 from her f...
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The petitioner applied for retail outlet dealership at Rajapur on the Koilwar–Chhapra Road, Bhojpur, under the Open Category, Group-I.
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The petitioner, formerly a Block Agriculture Officer, challenged Certificate Case No. 02/2015–16 initiated by the District Certificate Officer, Araria, for recovery of ₹2,27,55,480.71 under the Bihar and Orissa Public...
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On 11 February 2017, an Assistant Sub-Inspector of the Excise Department, acting on secret information, conducted a raid at Bhagat Tola, Araria.
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Opposite Party No. 2 lodged Mahila P.S. Case No. 31 of 2023 dated 12 September 2023 against the petitioners and other co-accused under Sections 498A and 34 of the Indian Penal Code, 1860, and Sections 3 and 4 of the D...
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Opposite Party No. 2 alleged that the petitioners, along with co-accused Mahesh Rai and others, conspired to induce her husband to consume alcohol and fraudulently procured execution of a sale deed concerning land and...
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The petitioner was appointed on compassionate grounds as a Class-III employee in the Treasury and Accounts establishment and joined service on 20 July 1998.
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The petitioner applied for the post of Fisheries Development Officer pursuant to Advertisement No. 03/2021 issued by the Bihar Technical Service Commission (BTSC).
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The petitioner, appointed as a Peon-cum-Khansama (Cook) in the Police Hospital, Nawada on 21 August 1978, had his Service Book prepared in 1995, recording his date of birth as 16 May 1959 on the basis of a School Tran...
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The petitioner claimed ownership of a Maruti XL6 vehicle bearing registration no. JH01EJ1220, which he had given to M/s Drigo India Cars Pvt. Ltd. under a rental agreement dated 4 November 2023 for six months.
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The petitioner was the registered owner of a Mahindra Scorpio bearing registration no. UP16DV-6875. He had leased the vehicle through the Zoomcar digital platform to one Sikender pursuant to a booking and vehicle leas...
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The petitioner, a Deputy Superintendent of Police who joined the Bihar Police Service on 10 February 2015, sought quashing under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, of Economic Offences Unit P...
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The complainant alleged that his pregnant daughter was under the treatment of petitioner no. 1, a gynaecologist, from 14 January 2016 to 24 August 2016.
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The case arose from Khagaria P.S. Case No. 319 of 2015, registered on the basis of a complaint filed by the father of the deceased, Shweta Kumari, and referred for investigation under Section 156(3) Cr.P.C.
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Saryugia Devi, aged about 70 years, was residing with her daughter Parvati Devi.
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The petitioner, Shiv Shankar Singh, challenged the order dated 23 June 2022 passed by the Divisional Commissioner, Patna, in E.C. Act Revision No. 43 of 2022, whereby his revision was dismissed.
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The petitioner challenged the order dated 18 July 2023 passed by the Commissioner, Tirhut Division, Muzaffarpur, in P.D.S. Appeal Case No. 41 of 2023, whereby her appeal against the decision of the District-level Sele...
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The petitioner, a data-entry agency, sought directions against the respondents concerning revision and payment of its bills for land-record data-entry work carried out pursuant to the Agreement dated 30 September 2009.
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The petitioner, an advocate, sought quashing of Pirbahor P.S. Case No. 639 of 2024, registered on 21 September 2024 under Sections 126(2), 115(2), 352, 351(2) and 3(5) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
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Chandu Devi was married to the appellant in 2014.
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The petitioners, being the father-in-law and mother-in-law of Opposite Party No. 2, sought quashing of the order dated 12 August 2024 by which the Additional Chief Judicial Magistrate, 1st (East), Muzaffarpur, took co...
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The petitioners, the mother-in-law and father-in-law of Opposite Party No. 2, sought quashing of the cognizance order dated 22 March 2024 passed by the learned S.D.J.M., West Champaran at Bettiah, in G.R. No. 1039 of...
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Opposite Party No. 2 alleged that she married Petitioner No. 1, Kumar Gaurav Arya, on 25 March 2012 according to Hindu rites. She alleged that, shortly after marriage, the petitioners demanded a Scorpio vehicle as dow...
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On 3 June 2006, Customs/DRI officials intercepted truck No. UP-53/1662 near Motipur on NH-28 and found the appellant occupying the vehicle. No contraband was recovered from his person; however, 25 packets allegedly co...
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The appellant challenged his conviction under Section 376 of the Indian Penal Code and sentence of seven years’ rigorous imprisonment imposed by the 7th Additional Sessions Judge, Saran, Chapra, in Sessions Trial No....
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The petitioner, an economically weaker student, obtained an educational loan from the Bank of Baroda for pursuing a two-year M.B.A. course at ICFAI, Bengaluru, for the 2008–2010 session. The loan was sanctioned before...
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The petitioner, Power Grid Corporation of India Limited, challenged the District Magistrate, Jamui’s order dated 26 August 2014 in Misc. Case No. 51 of 2013 and the consequential order dated 28 May 2015 passed by the...
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The petitioner claimed to be the registered owner of a Bolero Pick-up vehicle bearing Registration No. UP57AT0208. The vehicle was seized in connection with Kateya P.S. Case No. 246 of 2017, registered under Sections...
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The Centralized Selection and Appointment Committee issued Employment Notice No. 01/2016 dated 7 February 2016 for appointment to the post of Clerk in the Civil Courts of Bihar.
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The parties married according to Hindu rites on 13 May 2002 and had no child from the marriage.
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The complainant alleged that she married Petitioner No. 1, Nadeem Zeoul, in 2013 according to Muslim rites and that her parents provided cash, jewellery, clothes and household articles at the time of marriage.
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The informant entered into a written agreement with the petitioner for establishing and operating a mineral-water plant on rented premises at a monthly rent of ₹6,500.
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On 8 September 2006, the appellant, allegedly accompanied by several persons and labourers, went to the informant’s house in connection with a dispute concerning a sale deed and possession of homestead property.
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On 20 April 2017, the Station House Officer of Madanpur Police Station allegedly received prior information that the appellants were engaged in the illegal trade of ganja.
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On 8 July 2009, an altercation allegedly occurred between the informant, Chano Choudhary, and appellant Sanjay Thakur. The appellants allegedly assaulted the informant, his wife Ranju Devi, and his father Bhumi Choudh...
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On 27 May 2013, Binda Mahto was allegedly sleeping near a mango tree when the appellant sat on his chest, pressed his chest with his knee and his throat with his hand, causing bleeding and unconsciousness.
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The petitioner filed a contempt petition alleging wilful disobedience of the writ court’s order dated 18 December 2024, by which the authorities were directed to calculate and pay the applicable incentives/subsidies,...
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The petitioner had occupied a 2,644 sq. ft. shop on the ground floor of Udyog Bhawan, popularly known as Apna Bazar, under successive rent agreements with the Bihar Industrial Area Development Authority (“BIADA”) sinc...
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The petitioner, a Stenographer in the District Rural Development Agency, Gaya, challenged Memo No. 744 dated 6 March 2024, by which his contractual service was terminated on the ground that the Agency had ceased to ex...
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The petitioner’s mother, Savitri Devi, had obtained compassionate appointment as a Sweeper in the Patna Municipal Corporation after the death of the petitioner’s father.
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The petitioners were personnel who had worked under the erstwhile Childline/Child Protection Services scheme and claimed more than five years’ experience.
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The petitioner, a government employee/retired government employee, filed the writ petition seeking financial upgradation under the Modified Assured Career Progression Scheme (M.A.C.P.) with effect from 1 February 2005...
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The appellant, Nora Hana Peters, claimed to be the sister of Mona Sah @ Mona Angelina Das, who was married to Daniel Das, the owner of land comprising Khata No. 276, Khesra No. 589, measuring 3,511 sq. ft. at Mithanpu...
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The petitioner, a former Loco Driver of the North Eastern Railway, was removed from service on 22 October 1975 under Rule 14(ii) of the Railway Servants (Discipline and Appeal) Rules, 1968, for misconduct, without a r...
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The petitioner, a constable in the District Police Force, Saran, was subjected to departmental proceedings on allegations that he had abused and misbehaved with a superior officer over the telephone and remained unaut...
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The petitioner, a Class III employee of the Civil Court, Purnia, challenged Miscellaneous Order No. 108/2018, issued through Memo No. 1306.09/2018 dated 19 March 2018, directing recovery of ₹2,66,791 from his salary i...
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The petitioner, a Bihar Administrative Service officer, challenged Letter No. 20025 dated 27 October 2023, by which his representation seeking rectification of his Performance Appraisal Reports (PARs) for 2018–2019 an...
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The petitioners claimed to have worked as non-formal education instructors under the State’s Non-Formal Education Programme and sought appointment/regularisation against Class IV posts.
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The petitioner, a State Government employee, filed a writ petition seeking payment of salary for the period from 14 October 2016 to 20 April 2017, during which he claimed to have remained without posting for 189 days,...
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The appellant challenged the order dated 23 June 2025 passed by the Additional District & Sessions Judge-I, Jehanabad, in Special SC/ST Case No. 63 of 2024, arising from Karpi P.S. Case No. 85 of 2024.
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The appellant-husband filed Divorce Case No. 285 of 2013 before the Principal Judge, Family Court, West Champaran at Bettiah, seeking dissolution of his marriage with the respondent-wife under Sections 13(1)(i) and 13...
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The petitioner challenged Memo No. 11/S.T.-01/2023GA 11711 dated 20 June 2023, by which the Caste Scrutiny Committee rejected his claim to belong to the “Kharwar” Scheduled Tribe and recorded him as belonging to the “...
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On 6 June 2018, Shabnam Kumari and her family were travelling in the Purvanchal Express when an unidentified person allegedly snatched her purse.
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The opposite party paid ₹13,50,000 in advance to the petitioner for supply of a generator, which was not delivered, leading to an earlier FIR under Sections 406 and 420 IPC.
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The appellant, a teacher and private tutor of the prosecutrix, was alleged to have repeatedly had sexual intercourse with her on the assurance of marriage while her parents were away. The prosecutrix subsequently beca...
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The appellant-husband challenged the judgment dated 7 October 2023 of the Principal Judge, Family Court, Patna, dismissing Matrimonial (Divorce) Suit No. 756 of 2008, which sought dissolution of the parties’ marriage...
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The petitioners had been appointed as Assistant Professors (Guest) at Purnea College of Engineering for an initial period of one year: petitioner no. 1 on 28 September 2019 and petitioner no. 2 on 1 November 2017.
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The complainant alleged that Ajit Kumar Mishra purchased iron bars for a project at Madhupur and requested supply against a cheque. The petitioner, described as Balaji’s C&F agent, allegedly gave telephonic assurance...
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Saurabh Choudhary, a teenager, went missing from Katihar on 14 November 2016 after leaving home.
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On 23 January 2015, Kaushal Kumar Kunwar and Bambam Chaudhary were travelling on a motorcycle near Tata Brick Kiln on NH-31, Bhagalpur, when a white Bolero allegedly hit their motorcycle.
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The petitioner sought removal of encroachment from public land recorded as a village road (Sarva Sadharan Rasta) and a drainage channel (nala) in the name of the Bihar Government, alleging obstruction of access and dr...
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Opposite Party No. 2 filed Complaint Case No. 741C of 2017 alleging that the accused, allegedly acting in conspiracy with police and medical officials, fabricated Bettiah Nagar P.S. Case No. 719 of 2015, prepared a fa...
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The petitioner, a devotee of Akhara No. 1 in Village Hathaura, Siwan, sought a direction to the State authorities to grant a licence for conducting the annual “Mahabiri Julus” through its traditional route and to perm...
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Sanju Devi lodged Marhowrrah P.S. Case No. 102 of 2014 alleging offences under Sections 498-A, 323, 506 and 379 of the IPC against seven members of her matrimonial family, alleging assault, abuse, cruelty and abandonm...
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The complainant entered into an agreement for sale with co-accused Pawan Kumar in respect of land for a consideration of ₹32 lakhs and allegedly paid the entire consideration. Despite receiving the money, Pawan Kumar...
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The informant married co-accused Faiyaz in 2013. She alleged that, after marriage, her husband and his relatives—including the present petitioners, who were her father-in-law, mother-in-law, brothers-in-law and sister...
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The informant alleged that her son was assaulted at a photocopy shop on suspicion of theft.
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On 27 February 2018, railway police allegedly apprehended the petitioner at Patna Junction while he was carrying a red bag.
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The petitioner challenged the order dated 19 September 2017 by which the Judicial Magistrate-1st Class, Samastipur dismissed her protest-cum-complaint under Section 203 of the Code of Criminal Procedure, 1973 (“Cr.P.C...
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Opposite Party No. 2 lodged Mahila P.S. Case No. 86 of 2022 alleging dowry-related cruelty and other offences against her husband and his family members, including the present petitioners—her father-in-law, mother-in-...
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The petitioner, Shobha Devi, was an accused in Kotwali P.S. Case No. 356 of 2017, arising from allegations by opposite party no. 2 that she and other members of her matrimonial family subjected her to cruelty and made...
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The respondent, an Accounts Assistant under the East Central Railway, superannuated on 30 June 2021.
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The petitioners, Gopal Prasad and Durga Prasad, were respectively the father-in-law and brother-in-law of Opposite Party No. 2, Shanti Devi.
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The petitioner, a contractual Staff Nurse at Jawaharlal Nehru Medical College and Hospital, Bhagalpur, alleged that she suffered a needle-prick injury while assisting in an operation on a patient infected with Hepatit...
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The petitioner, a retired Senior Wardner, was suspended by Order No. 17 dated 7 February 2022 issued by the Superintendent, District Prison, Biharsharif, Nalanda.
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The opposite party no. 2 alleged that he advanced a friendly loan of ₹6,35,000 to the petitioner and her husband in three instalments on 15 January 2014, repayable within six months. Upon their failure to repay, the p...
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The petitioner sought a direction to the respondents to release provident-fund dues amounting to ₹40,258.64, together with statutory and penal interest for the alleged delay.
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The petitioner challenged the final selection list dated 10 July 2019, by which Respondent No. 7, Nutan Kumari, was selected for grant of a Public Distribution System (PDS) licence in Sahsi Panchayat, Block Alauli, Di...
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The Bihar Prashasnik Sudhar Mission Society issued an advertisement in 2013 for appointment of Executive Assistants on a contractual basis. The petitioners applied, appeared in the written examination and skill test,...
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The appellants were prosecuted in connection with Udwantnagar P.S. Case No. 79 of 1992 arising from an alleged assault on 27 May 1992, when informant Gopal Singh was repairing the ridge of agricultural land.
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The petitioner participated in a BSEIDC tender for construction of a 10+2 school building at Sindhiya, Dagarua, Purnea, pursuant to NIT No. 10/2022-23.
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The petitioner, who was the Deputy Superintendent of Police, Jehanabad, was named as an accused in Makhdumpur P.S. Case No. 129 of 2020, registered on 19 April 2020 under Sections 188, 269, 270 and 271 of the Indian P...
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On the intervening night of 1 November 2012, the prosecution alleged that the appellant, accompanied by two unknown persons, entered the informant’s house by scaling the boundary wall.
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The petitioner, a proprietorship firm operating as Bombay Tent House, maintained Cash Credit Account No. 1606738545 with the Central Bank of India. The Bank issued a demand notice under Section 13(2) of the SARFAESI A...
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The petitioner, proprietor of M/s Braj Kishore Rice Mill, had entered into an agreement with the District Manager, Bihar State Food and Civil Supplies Corporation, for milling paddy during the 2012–13 procurement year.
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The petitioner, Anand Legal Aid Forum Trust, through its trustee, instituted a writ petition styled as a Public Interest Litigation concerning an alleged police lathi charge in Patna on 8 May 2026.
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The petitioner applied for allotment of a Public Distribution System (“PDS”) shop for Khutha Panchayat, Alauli Block, Khagaria, and was placed at Serial No. 3 in the provisional merit list.
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The informant, Lalan Jha, was employed as a security guard in Mumbai, while his wife, Punita Devi, lived in the village with their two minor children.
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The petitioner’s truck bearing Registration No. BR-01GK-9892 was seized on 17 May 2023 in connection with Barhara P.S. Case No. 296 of 2023, registered under Sections 379 and 411 of the Indian Penal Code.
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The petitioner was elected as Mukhiya of Gram Panchayat Raj Sahuria in the 2021 Panchayat elections from a seat reserved for the Extremely Backward Class (“EBC”) category.
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The petitioner, Nishit Ranjan, was the husband of opposite party no. 2, Shalu Verma.
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The petitioners, who were the complainant’s in-laws and other relatives, challenged the order dated 1 June 2016 by which the Sub-Divisional Judicial Magistrate, Saran at Chapra rejected their discharge application und...
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The petitioner-husband challenged, under Section 482 of the Code of Criminal Procedure, the order dated 26 August 2015 passed by the Judicial Magistrate, 1st Class, Masaurhi, Patna, in Complaint Case No. 336(c) of 2015.
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On 17 November 1994 at approximately 7:00 p.m., the informant, Yogendra Prasad Kushwaha, alleged that the appellant abused him, caught his collar, and assaulted him twice with a knife following a dispute concerning th...
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Lakshmi Devi was married to the appellant, Parmanand Yadav.
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The petitioner, a proprietorship firm, had operated a Cheap Meal Stall in the circulating area of Danapur Railway Station since 1957 under successive agreements with the Railway Department, the last of which expired o...
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The petitioner sought quashing of the order dated 8 May 2023 by which the Chief Judicial Magistrate, Saharsa, took cognizance under Sections 420, 467, 468, 469, 471 and 34 of the Indian Penal Code in relation to Simri...
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The petitioner, who had completed 33 years, 4 months and 6 days of service as a Special Attendant at the Provincial Veterinary Dispensary, Aurangabad, was recommended for post-retirement contractual engagement due to...
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The petitioner completed her A.N.M. training and was appointed as a Lady Health Worker against an A.N.M. vacancy by Memo No. 568 dated 20 April 1994. She joined on 21 April 1994.
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The informant lodged a written report against her daughter, Anshu Kumari, Anshu’s husband Nagmani, and her granddaughter Anjali Kumari, alleging offences under Sections 420, 467, 468 and 471 read with Section 34 of th...
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The appellants claimed raiyati rights under Section 48D of the Bihar Tenancy Act, 1885, over certain land at Narpatganj, Araria, asserting long-standing cultivating possession as bataidars.
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The petitioner, a fair price shop licensee, challenged the order of the Sub-Divisional Officer, Biraul, suspending his fair price shop licence through Memo No. 511 dated 11 May 2007 and the subsequent cancellation ord...
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Gurudeo Bind and the appellant, Nand Lal Bind, were brothers involved in a dispute concerning partition of their joint family property.
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The petitioner, proprietor of M/s Shankar Rice Plant, was involved in the procurement and custom milling of paddy/rice for the Bihar State Food and Civil Supplies Corporation (BSFC) during the 2012–13 procurement year.
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The petitioner, an Assistant/Clerk employed under Nagar Parishad, Dehri-Dalmianagar, claimed promotion to the post of Head Clerk on the grounds that he was eligible, senior-most, and that the post was vacant.
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The petitioner-complainant instituted Complaint Case No. 1750(C) of 2022 alleging offences under Sections 465 and 468 read with Section 34 of the Indian Penal Code against the opposite parties in connection with the e...
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The petitioners— the husband, mother-in-law and brother-in-law of Opposite Party No. 2— sought quashing of the order dated 24 January 2022 passed by the Judicial Magistrate-I, Begusarai, in Complaint Case No. 353C of...
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The petitioner, a works contractor registered with the Munger Circle of the Commercial Taxes Department, applied on 15 December 2023 for refund of ₹1,75,00,000 lying in its Electronic Cash Ledger. The refund applicati...
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The petitioner applied for a 1 KW domestic electricity connection for his residence at Maqsoodpur, Hajipur.
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The petitioners, retired employees, challenged the recovery of alleged excess payments from their gratuity/pensionary benefits pursuant to the State Government’s decision dated 10 November 2020.
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The petitioner, a PDS licensee, challenged the order dated 12 June 2019 passed by the Sub-Divisional Magistrate, Teghra, cancelling her licence under the Bihar Targeted Distribution System Control Order, 2016, alleged...
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Opposite Party No. 2 alleged that, on 23 November 2016, the petitioner, an Assistant Sub-Inspector of Police, and others forcibly took her son, Banti Singh, in a Scorpio vehicle.
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The complainant alleged that he advanced ₹7.30 lakhs to the petitioner’s deceased elder brother and other accused persons in connection with a land transaction, against an undertaking to repay the amount or execute a...
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The complainant alleged that his uncle, Sunil Kumar, had been allotted Airtel mobile number 8002002222, which was sent to a local mechanic after a technical fault. Upon its return, the number allegedly ceased to displ...
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The petitioner challenged the order dated 17 August 2023 passed in PDS Appeal Case No. 72 of 2022, whereby her complaint against the District Level Selection Committee, Muzaffarpur’s order contained in Memo No. 490 da...
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The petitioners claimed unpaid salary/honorarium relating to the period during which their contractual engagement subsisted.
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The petitioner’s husband, Late Ramesh Kumar, was a licensed PDS dealer holding Licence No. 62/2007. He died on 5 December 2014 while collecting foodgrains allotted to the PDS shop.
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The petitioner, a mail-conveyance contractor, entered into an agreement with the Chief Postmaster General, Bihar Circle, on 25 March 2013 for conveying mails by motor vehicle on the Dehri–Sasaram–Bikramganj–Kadth rout...
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The petitioner, Rajiv Kumar, challenged the final selection list prepared for grant of a Public Distribution System (PDS) licence in Domuhan Panchayat, Banka. He alleged that although he was the first-ranked candidate...
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The petitioner claimed that three kathas of land bearing Khesra/Plot No. 1099, Khata No. 275, Village Amarpura, had been settled in favour of his grandfather by the erstwhile Maharaja of Darbhanga on 20 July 1926. He...
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The petitioner’s father, Mahadeo Sah, was a fair-price shop dealer holding Licence/Registration No. 23/88 of 32/08-12 at Kharka, Runnisaidpur, Sitamarhi. He died on 28 June 2010, leaving behind his wife and the petiti...
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The complainant, Mahesh Kumar, alleged that his son and business partner were operating M/s ILMP Technologies Pvt. Ltd., which obtained 19 loan facilities from M/s Karina Fincap Limited, aggregating approximately ₹3.7...
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The petitioner-complainant, acting as agent of the landowner, entered into an agreement dated 15 January 2021 with Opposite Party Nos. 2 and 3 for purchase of five kathas of land for ₹2.26 crore, against which ₹20 lak...
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The prosecution arose from the fardbeyan of Rajendra Mehta (PW-1), who alleged that on 23 June 2005, while he was ploughing land, the appellants objected on the basis of a land dispute and assaulted him and other pers...
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The complainant alleged that the petitioners, a husband and wife whom he had met at Surat through their common devotion to Sant Param Jee Maharaj, persuaded him to invest ₹2,00,000 in their business.
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On 20 October 2007, the informant, Binda Sah, alleged that he found the appellant, Pappu Rai, and co-accused Hridaya Rai assaulting his father, Gajadhar Sah, at his sweets and tea shop.
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On 7 December 2017, acting on secret information that the appellant was storing and selling liquor illegally, a raiding party searched his house and allegedly recovered 90 pouches of country-made liquor, each containi...
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On 17 October 2017 at approximately 4:00 p.m., the appellant was allegedly found by a police patrolling party near Hussain Chowk, Supaul, in an intoxicated condition and creating a commotion.
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The petitioner applied for appointment as a Public Distribution System (PDS) dealer for a vacant shop in Gram Panchayat Valmikinagar, Bagaha-II, and submitted a computer-course certificate issued by Golden Computer &...
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The appellant was prosecuted under Sections 376 and 506 of the IPC and Section 4 of the POCSO Act for allegedly committing rape and threatening an 11-year-old girl on 9 April 2015 at approximately 7:00 a.m.
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Pursuant to an advertisement for grant of a Public Distribution System (PDS) licence in Barauli Block, Gopalganj, the petitioner applied under the Extremely Backward Class category and relied upon his Diploma in Compu...
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Pursuant to an advertisement dated 28 June 2013, the petitioner applied for an LPG dealership under the Rajiv Gandhi Gramin LPG Vitrak Scheme for Chandpur, Katihar, under the OBC category. He was successful in the dra...
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The appellants challenged the judgment of conviction dated 13 November 2025 and order of sentence dated 26 November 2025 passed by the Additional Sessions Judge, Sitamarhi, in Sessions Trial No. 219 of 2019 arising fr...
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The petitioner, a police officer appointed as a Constable in 1976 and subsequently promoted to Assistant Sub-Inspector, was accused of demanding and accepting a bribe of ₹5,000 in 2006 while posted at Ganga Bridge Pol...
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The petitioner was a fair-price-shop dealer whose licence was cancelled by the Sub-Divisional Officer on allegations of irregularities in the operation of his PDS shop, including non-production and non-maintenance of...
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The petitioners in the principal and analogous writ petitions either sought consideration for appointment as Junior Engineers pursuant to Bihar Technical Service Commission Advertisement No. 01/2019, or challenged con...
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HPCL advertised a Retail Outlet dealership at a location within 2 kilometres of Shobhan “O” Mile towards Simari on the right-hand side of NH-57, Darbhanga, under the open category.
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The petitioner sought a direction to the Sub-Divisional Officer, Masaurhi, Patna, to issue a fresh Public Distribution System (“P.D.S.”) shop licence pursuant to the High Court’s earlier order dated 27 July 2019 in CW...
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Respondent No. 2, an employee of the State Bank of India posted as Special Assistant/Cash Officer at Pirpainti Branch, was alleged to have fraudulently withdrawn amounts from several bank accounts, causing an alleged...
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The complainant, Sushma Sahay, an employee of Janani NGO, alleged that on 6 November 2014, she was called to the room of Donald Douglas, the organisation’s National Head, on the pretext of discussing her promotion and...
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The petitioner challenged Certificate Case No. 27/2015–16 initiated by the District Certificate Officer, Kaimur, for recovery of alleged dues.
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The petitioner’s father, an employee of the Public Health Mechanical Division, Chapra, died in harness on 29 May 2015. The petitioner applied for compassionate appointment on 21 September 2015.
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The petitioner was appointed as a Lower Division Clerk on compassionate grounds by Babasaheb Bhim Rao Ambedkar Bihar University on 6 April 2018 and was posted to the Department of English, where he joined on 3 May 2018.
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The petitioner, a police officer, served as Sub-Divisional Police Officer, Jehanabad, from 13 August 2015 to 3 January 2017.
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The petitioner, a Sub-Inspector of Police posted in Aurangabad District, was subjected to Departmental Proceeding No. 107 of 2017.
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The petitioner, a 3rd Professional MBBS Part-I student at Government Medical College, Bettiah, was alleged to have permitted Abhishek Kumar, another MBBS student, to impersonate him in the ENT paper of the 3rd Profess...
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The petitioner claimed that his service should be counted from 30 May 1979, the date of his initial engagement on daily wages in the erstwhile Corporation, for the purpose of receiving consequential service benefits,...
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The petitioner was appointed on a contractual basis as an Assistant Coach/Weightlifter Trainer in Weightlifting at the Khelo India Centre of Excellence, Patna, Bihar.
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The petitioner’s wife, Lucki Devi, lodged a complaint alleging cruelty, assault, dowry-related harassment, neglect during illness, and the petitioner’s alleged second marriage. Mirganj P.S. Case No. 31 of 2019 was reg...
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The petitioner, M/s Tara Enterprises, claimed to have undertaken construction of a new 33/11 KV sub-station at Maudah Chatur, Patepur, Vaishali, under the DDUGJY Scheme.
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The informant’s marriage with co-accused Shahab Alam was solemnised on 1 April 2013 according to Muslim rites. She alleged that her parents gave ₹10 lakhs in cash, gold ornaments and household articles, but that the h...
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The petitioner, appointed as Assistant Development Officer (Chemical) in 1976, became an employee of BIADA after the merger of the Industrial Area Development Authorities in 2003. His services were terminated in 2005...
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The petitioner was allotted Plot No. 38 (Part), measuring 16,335 sq. ft., by BIADA under Memo No. 900 dated 16 July 2008 on a 90-year lease for establishing an ice slab and ice cream manufacturing unit.
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The petitioner challenged the recovery of ₹2,76,284.80 initiated under Section 5 of the Bihar and Orissa Public Demands Recovery Act, 1914, in connection with the installation and alleged failure of solar lights in Gr...
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The petitioner, a resident of Village Neema, District Patna, was a consumer of the Public Distribution System (PDS) shop operated by Respondent No. 6 under Licence No. 253/07.
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The petitioner was engaged by various Block Development Officers in Sitamarhi district to undertake work relating to the Socio-Economic and Caste Census, 2011.
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The petitioner-organisation was selected by the District Project Society, National Child Labour Project (NCLP), Bhagalpur, to operate seven Special Training Centres under the NCLP Scheme and entered into an agreement...
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The petitioner, a Public Distribution System (PDS) dealer, held PDS Dealer Licence No. 15030103/18 issued on 3 July 2018.
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The petitioner’s truck bearing registration no. BR-01GL-2802 was seized on 16 June 2024 in connection with Koilwar P.S. Case No. 258 of 2024, registered under Sections 379, 411 and 34 of the IPC and Rules 56(i) and 56...
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The petitioner, proprietor of M/s Om Rice Mill, challenged Certificate Case No. 20 of 2014–15 initiated against him under Section 7 of the Bihar and Orissa Public Demands Recovery Act, 1914 (“PDR Act”).
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The Bihar Public Service Commission (“BPSC”) issued Advertisement No. 22/2024 dated 7 February 2024 for appointment of Higher Secondary School Teachers, including 804 posts in Zoology.
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On 14 December 2008 at approximately 7:00 a.m., respondent Naem Ansari allegedly went near a pond behind his house, where appellants Tajamul Haque and Ajmer Ansari allegedly assaulted him with a farsa in connection wi...
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Opposite Party No. 2 lodged Manpur P.S. Case No. 38 of 2020 alleging that co-accused Brajbhushan Ojha executed a registered sale deed in favour of Shivnandan Ram despite lacking valid ownership over the land. The peti...
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The appellants challenged the judgment dated 13 March 2019 passed by the Additional District Judge, F.T.C. 1st, Katihar, in Sessions Trial No. 44 of 2010 arising out of Manihari P.S. Case No. 147 of 2007.
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Naresh Kumar, an Accounts Assistant under the East Central Railway, superannuated on 31 December 2022. Although he completed the preceding year of service and would ordinarily have become entitled to an annual increme...
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The petitioners—comprising the father-in-law, mother-in-law, brothers-in-law and cousin father-in-law of Opposite Party No. 2—were accused in Bahadurpur P.S. Case No. 666 of 2022 arising from matrimonial allegations o...
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The petitioner-husband challenged the order dated 1 June 2023 passed by the Sub-Divisional Judicial Magistrate, Darbhanga, taking cognizance against him and other accused under Sections 341, 323, 498A and 34 of the In...
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The Bihar Police Building Constructions Corporation issued NIT E-Quotation No. 02/2025-26 dated 2 September 2025 for comprehensive maintenance of the external areas of the Bihar Police Academy, Rajgir, including horti...
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Respondent No. 2 claimed that she married the petitioner in August 2012 and that Respondent No. 3 was born from the marriage. She sought maintenance for herself and the minor child under Section 125 of the Code of Cri...
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The petitioner, Ward Development Management Committee of Gram Panchayat Ganghara, Ward No. 12, sought payment of the alleged balance amount of ₹1,82,020 out of the estimated and approved amount of approximately ₹4,54,...
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The petitioner, Chun Chun Devi, had participated in a tender process issued by the Bihar State Credit and Investment Corporation Ltd. (“BICICO”) for a 3.57-acre plot and claimed to be the highest bidder. Her sale offe...
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The petitioner, a Sub-Inspector serving at Bihar Special Armed Police-02, Dehri, challenged the portion of Office Order No. 65/2026 dated 11 May 2026 by which he was transferred to Bihar Special Armed Police-15, Supaul.
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The petitioner, a contractor, claimed payment of ₹7,45,525 as allegedly payable under his third and final bill for construction work undertaken for the Public Health Engineering Department, Government of Bihar.
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The petitioner’s minor son was studying in Class IX, Section I, at Don Bosco Academy, Patna, an unaided school affiliated with the ICSE Board. He was suspended and prevented from attending classes, and was subsequentl...
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The petitioner, a retired Buniyadi Health Worker, superannuated from the Primary Health Centre, Kaler, District Arwal, on 31 January 2018.
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Guria Devi married appellant Balmiki Rai in 2002 and resided at her matrimonial home with Balmiki Rai and his father, Dinesh Rai. The prosecution alleged that she was subjected to abuse and torture because she had not...
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Nand Kishore Yadav was shot near Fatuha Station Road at approximately 5:15 a.m. on 16 May 2017 and died while being taken to hospital. His son, PW-8, lodged the FIR against unknown persons, initially suspecting Upendr...
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The petitioner, an Assistant Engineer in the Road Construction Department, Government of Bihar, was prosecuted in Vigilance P.S. Case No. 1 of 2015 for alleged offences under Sections 13(2) read with 13(1)(e) of the P...
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The Circle Officer, Raghopur, received information that boats were being operated at Kangan Ghat, Sukumarpur, without valid registration and after sunset while carrying tourists. The alleged violations were attributed...
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The dispute concerned 1 Katha and 3 Dhurs of land in Madhuvan, Madhepura, claimed by the complainant’s family through earlier purchase, khatiyan records, and rent receipts.
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The informant, Chandra Shekhar Ojha, alleged that on 10 April 2013 the petitioners, armed with weapons, entered his courtyard, assaulted him and his wife, caused injuries, issued threats and abused them, and snatched...
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The petitioners sought quashing of the order dated 5 October 2018 passed by the learned ACJM, Naugachia, in Gopalpur P.S. Case No. 299 of 2018, whereby cognizance was taken for offences under Sections 498A, 323, 504,...
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On 13 August 2017 at approximately 8:00 p.m., Satish Kumar was allegedly shot at a bathan by a group of accused persons after a dispute concerning the consumption of liquor.
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The petitioner challenged the order dated 10 December 2018 passed by the Additional Sessions Judge-IV, Gaya, in Sessions Trial No. 106 of 2016, arising from Gaya Kotwali P.S. Case No. 142 of 2004, registered under Sec...
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The petitioner applied for a licence to operate a Public Distribution System (PDS) fair-price shop for Village Lanjo.
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The petitioners—Md. Kamal Rahi and Smt. Shahanaj Begam—were alleged to have participated in the fabrication and use of a forged appointment letter by which petitioner no. 1 obtained appointment as a Panchayat Teacher.
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On 19 July 2020, Manjhariya Devi allegedly left her home with her daughter, Neha Kumari (PW-7), to attend nature’s call. The prosecution alleged that seven or eight persons intercepted Manjhariya Devi near a canal, co...
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The petitioners had been engaged as daily-wage Seasonal Workers (Meth) under the Sone Canal Sub-Division, Bikram, from 1982/1983 onwards.
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The complainant alleged that officials of the Revenue Department, after accepting illegal gratification, entered the name of Bihar Vidyapeeth in the revenue records concerning land claimed by the complainant.
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The petitioners challenged the order dated 28 January 2017 passed by the Additional Chief Judicial Magistrate, Biroul, in Complaint Case No. 485 of 2015, whereby cognizance was taken for offences under Sections 147, 4...
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The petitioner, a Sub-Registrar, was subjected to departmental proceedings concerning the registration of land allegedly in breach of the Supreme Court’s interim direction dated 8 May 2014 that the company’s capital a...
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The petitioner, a former employee of the Bihar State Warehousing Corporation, superannuated on 28 February 2015.
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Indian Oil Corporation Limited issued an advertisement dated 17 June 2017 inviting applications for LPG distributorships, including at Bounsi, District Banka. A subsequent corrigendum stated that the location “Bounsi”...
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The petitioner, an Office Assistant at Haripur Branch, Uttar Bihar Gramin Bank, joined service on 7 April 2014.
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The twelve petitioners claimed to have qualified in the physical test for appointment as Home Guards in Darbhanga and to have been included in the merit list.
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The petitioner, the Mukhiya of Gram Panchayat Raj Borha @ Rasulpur Gaus, challenged Certificate Case Nos. 303–305 of 2014–15 initiated under the Public Demands Recovery Act, along with consequential coercive measures,...
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The petitioners were employed as Junior Field Investigators in the Directorate of Economics and Statistics, Bihar. Petitioner No. 1 was appointed on 8 January 1986 and superannuated on 31 December 2020, while Petition...
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Hindustan Petroleum Corporation Ltd. issued an advertisement inviting applications for LPG distributorship under the Scheduled Caste/Scheduled Tribe category. The petitioner applied, was selected through the prescribe...
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The petitioners, teachers, initially sought directions for consideration of their transfer requests within the Patna Sadar Urban Region, according to the options exercised by them on the e-Shikshakosh Portal, relying...
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Evermore India Pvt. Ltd. claimed outstanding dues of ₹89,11,419 for construction work undertaken under the Bagmati Flood Management Scheme, Phase-V(a), pursuant to Work Order No. 634 dated 2 July 2021.
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The complainant alleged that his son, Krishnamurari Singh, was running Sai Nursing Home, Hilsa, in partnership with the petitioners and that disputes had arisen concerning monetary transactions and management of the n...
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The petitioners were contractual Office Messengers appointed under the Poshan Abhiyan and were receiving a monthly honorarium of ₹8,000.
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The petitioners initially sought directions to amend the qualification prescribed for appointment as Ayurvedic/Unani Compounder or Ayurvedic Mishrak, contending that the qualification of Intermediate with Biology, pre...
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The petitioner applied for a Public Distribution System (PDS) licence under the Backward Class (Female) category for Village Begeya, District Gaya.
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The petitioner was appointed as a Jail Warder on 31 December 1963 and was promoted as a Clerk with effect from 8 June 1972.
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The petitioner, a Bihar Police Constable appointed in 1984, was alleged to have abused and assaulted Constable Upendra Kumar Singh with a knife while intoxicated during the night of 27–28 July 2018.
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The petitioners invoked Section 482 of the Code of Criminal Procedure, 1973, seeking quashing of the order dated 3 August 2024 by which the Chief Judicial Magistrate, Darbhanga, took cognizance of offences under Secti...
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The appellant, Pramod Tiwari, was impleaded as respondent no. 10 in C.W.J.C. No. 12702 of 2022.
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The petitioner, as plaintiff No. 2, instituted Title Suit No. 133 of 2018 challenging the validity of a gift deed dated 23 January 2018 allegedly executed by defendant No. 2 in favour of defendant No. 1, and the conse...
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The petitioner was the plaintiff in Title Suit No. 134 of 2006, seeking declaration of title and confirmation of possession over the properties described in Schedules 1 and 2 of the plaint.
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The petitioners were parties in Title Suit No. 216 of 2019 before the Sub Judge-I, Patna.
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The petitioner applied for an Indian Oil Corporation retail outlet dealership and sought consideration of the land offered by him under Group 1.
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On 3 September 2014, S.S.B. personnel received information that a person was entering India from Nepal carrying illegal ganja. The informant and accompanying personnel proceeded to the indicated location and intercept...
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The petitioner participated in Short Notice Inviting Tender No. RRSMP-04/2025-26 for road-related works under the Mukhya Mantri Gramin Sadak Yojana.
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The Bihar State University Service Commission issued Advertisement No. 15/20-21 dated 21 September 2020 for appointment of Assistant Professors, including 135 posts in Philosophy, with 11 posts reserved for the BC cat...
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The petitioner held a Public Distribution System (PDS) licence bearing No. 12 of 1994. Following allegations of irregularities, show-cause notices were issued and, after considering the petitioner’s replies, the Sub-D...
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The petitioner was appointed as Technical Assistant (T-3) in the Directorate of Research, Dr. Rajendra Prasad Central Agricultural University, Pusa, by Office Order No. 195 dated 17.11.2025 and joined on 18.11.2025.
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The petitioner, Munni Devi, wife of late Vanshi Paswan, challenged Certificate Case No. 42 of 2018–19 initiated under the Bihar and Orissa Public Demand Recovery Act, 1914, for recovery of ₹11,15,621 with interest.
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The petitioner challenged Memo No. 1234 dated 06.10.2022 issued by the Collector, East Champaran, Motihari, cancelling his reappointment and directing recovery of emoluments allegedly paid to him.
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M/s Jagdamba Enterprises, through its proprietor Fakira Prasad, challenged a Canara Bank, Sitamarhi Branch notice dated 14 February 2006, seeking its quashing and the release of certain mortgaged properties situated a...
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The petitioner applied for appointment as a Public Distribution System (PDS) fair-price shop dealer for a Scheduled Caste/Scheduled Tribe-reserved vacancy in Gram Panchayat Jayantipur, Nauhatta Block, Rohtas, along wi...
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The petitioner participated in three tenders issued by the Bihar Rajya Pul Nirman Nigam Limited for construction of railway over bridges under NIT Nos. BRPNNL/MZF/C029/317, BRPNNL/DBG/C009/351 and BRPNNL/BHG/C016/310,...
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The petitioners were dependants of deceased government teachers who had died before 1 July 2006, the date on which the Bihar Primary Teachers (Appointment and Service Conditions) Rules, 2006 came into force.
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On 1 June 1993, during a land dispute between pattidars, the prosecution alleged that the appellants and other accused, armed with farsa, bhujali and garasa, assaulted Kawaldeo Singh while he was ploughing his field.
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The petitioner participated in the examination conducted pursuant to BPSC Advertisement No. 22/2024 for appointment as Government School Teacher (Classes 6–8, SST subject), held on 19 July 2024.
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The original petitioner, Ram Sakhi Devi, challenged the order dated 5 July 2017 passed by the Chief Commercial Manager, East Central Railway, rejecting her request concerning transfer of a railway contract. The repres...
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The petitioner, an aspirant for the post of Teacher in a Middle School under the Teacher Recruitment Examination-2, conducted pursuant to Advertisement No. 27/2023, submitted her application and appeared in the examin...
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The petitioner, a police officer, challenged the disciplinary order contained in Memo No. 3621 dated 8 June 2021, whereby she was awarded the punishment of censure and stoppage of two increments without cumulative eff...
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The petitioner participated in the Bihar Police Sub-Ordinate Service Commission’s recruitment process under Advertisement No. 01/2019 for the posts of Police Sub-Inspector, Sergeant and Assistant Superintendent Jail (...
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On 21 June 2015, Nageshwar Prasad, an advocate, alleged that while returning from Hathidah Police Station after submitting a report concerning a prior land dispute, he and his brother were intercepted near their house...
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The petitioner, M/s. Krish Polypack Pvt. Ltd., occupied industrial plots bearing Nos. C-2, C-3, C-4 and C-5(P), measuring approximately 33,200 square feet, in the Patliputra Industrial Area, Patna.
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The appellants were prosecuted in connection with Barauli P.S. Case No. 02 of 2015 arising from an altercation over the cutting of bamboo from a disputed bamboo grove.
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On receiving information that alleged criminal Niranjan Sao and his associates had assembled near the Mankatha Railway Bridge, a police raiding party proceeded to the location. The police alleged that the accused pers...
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On 16 September 2008, the informant, a former Pramukh of Triveniganj Block, was supervising the distribution of flood-relief materials when the appellants allegedly abused and assaulted him.
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On 8 June 2007, the informant, Ashok Kumar Kamal, and his brother, Ajay Kumar, went to their husk house and allegedly found co-accused Kedar Mahto breaking its lock.
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The petitioner was appointed as a Stenographer in the Department of Mines and Geology, Government of Bihar, by appointment memo dated 27 May 1988.
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The petitioner, a Constable/Sepoy in the Indo-Tibetan Border Police, developed recurrent inguinal hernia following an earlier hydrocele operation and was referred for treatment to Composite Hospital, CRPF, Guwahati.
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The petitioner’s commercial truck bearing Registration No. BR-11L-1901 was seized in connection with proceedings under Section 7 of the Essential Commodities Act and various provisions of the IPC.
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The petitioner, a retired Deputy Superintendent of Police, was proceeded against departmentally under the Bihar Government Servants (Classification, Control & Appeal) Rules, 2005 on two charges: failure to take approp...
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The petitioner-college, through its Chairman, sought a direction requiring the respondent authorities to consider its application for permanent affiliation in degree courses in the Faculties of Arts, Science and Comme...
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The petitioner and opposite party no. 2 were married on 20 February 2008.
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The petitioners were elected as Pramukh and Up-Pramukh of the Block Panchayat Samiti, Pakaridayal, on 30 December 2021.
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The petitioner-informant sought cancellation of the regular bail granted to opposite party no. 2, Dharmendra Kumar, under Section 439(2) CrPC in Digha P.S. Case No. 340 of 2024, registered under Sections 447, 147, 148...
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The petitioner applied for a Public Distribution System (PDS) dealership pursuant to Advertisement No. 01 of 2017.
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The petitioner, husband of Opposite Party No. 2, sought quashing of Gandhi Maidan P.S. Case No. 18 of 2026, registered on 9 January 2026 under Sections 126(2), 115(2), 85, 352 and 351(2) of the Bharatiya Nyaya Sanhita...
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The complainant alleged that she married co-accused Birendra Singh in December 2011 and that substantial dowry, including cash, gold ornaments and household articles, was given at the time of marriage. She alleged tha...
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The petitioner challenged the order dated 3 May 2018 by which the Chief Judicial Magistrate, Bettiah, took cognizance against him under Sections 341, 323, 420, 406, 504, 295 and 298 of the Indian Penal Code and direct...
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The informant alleged that he agreed to sell his Bolero Pick-up Van to the petitioner for ₹4,21,000. The petitioner allegedly issued a cheque for ₹2,50,000 as part-payment, promised to pay the balance within two weeks...
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The petitioner, then serving as Circle Officer, Khagaria, was accused of permitting creation of Jamabandi No. 318 concerning land recorded as Gairmajarua Khas land in favour of private persons.
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The complainant purchased a Mahindra Nuvo Sport vehicle from Shiv Shakti Vahan Pvt. Ltd. on 25 June 2018.
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M/s Career Solutions Pvt. Ltd., through its Director, alleged that it had entered into an agreement with the petitioners for advertising the petitioners’ colleges and facilitating student admissions.
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On 9 March 1998, Champa Devi alleged that the appellant caught both her hands while she was cleaning fish outside her house and forcibly dragged her towards a garlic field with the intention of committing rape. She ra...
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The petitioner, a former Panchayat Rojgar Sewak of Gram Panchayat Gogri, Khagaria, was associated with several development schemes implemented during 2007–2010. He contended that the works were completed after prepara...
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On 31 March 1998, the informant, Madan Ram @ Guddu Ram, was allegedly assaulted while proceeding towards the bank of the Ganga. Appellant No. 1 allegedly inflicted an incised injury on him with a garasa, after which t...
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The sixteen petitioners, who were serving, officiating, or superannuated employees, sought a writ of mandamus directing the State authorities to extend to them the benefits of seniority, annual increments, Assured Car...
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The petitioner, Rizwana Akhtar, claimed to be the wife of Abdul Qudus, a deceased employee of the Postal Department. Abdul Qudus retired from service on 28 February 2006 and died on 29 November 2009. The petitioner so...
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The petitioner claimed that portions of his land were acquired for construction of National Highway No. 527 “C” (Majhauli–Choraut), while construction was subsequently raised on the remaining, unacquired portion of th...
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The informant alleged that she married Bijendra Choudhary on 1 December 2014 and that, on 14 May 2015, her husband and the three petitioners—Upendra Choudhary, Hema Devi, and Dharmendra Choudhary—demanded ₹2 lakhs and...
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The petitioners sought quashing of the order dated 17 March 2011 by which the Judicial Magistrate, Danapur, took cognizance against them under Sections 147, 448, 341, 323, 427, 504 and 379 of the Indian Penal Code (IP...
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The complainant had obtained a locker facility at UCO Bank, Jhajha Branch. He alleged that the locker became inoperative in December 2014 and that the petitioner, then Branch Manager, failed to take prompt action.
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The prosecution originated from a report alleging that pesticides meant for distribution to farmers were removed from the Block Office at Lakhnaur and transported by taxi to the premises of Shiv Shankar Prasad @ Shiv...
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The complainant executed a registered sale deed dated 14 June 2013 in favour of Newtech Residency Pvt. Ltd. for 9.389 decimals of land for a consideration of ₹48,00,000.
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An application submitted by Yadunandan Paswan, Assistant Godown Manager, State Food Corporation, Kadwa, led to registration of Kadwa P.S. Case No. 70 of 2013 on 20 April 2013 against the petitioner and others for offe...
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The petitioner, plaintiff in Title Suit No. 929 of 2013 before the Sub-Judge-VIII, Saran at Chapra, sought a declaration that a sale deed executed by defendant no. 1 in favour of defendant no. 3 was false, fabricated,...
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The informant, Vibha Devi, alleged that her husband, Babloo Sharma, had contracted a second marriage, subjected her to cruelty, failed to provide maintenance, threatened her, and that his family members assaulted her...
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On 5 July 2022 at approximately 9:00 p.m., the appellant allegedly entered the informant Arun Sharma’s residential premises while armed with a country-made pistol, misbehaved with the informant’s wife, and fired three...
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The respondents issued Advertisement No. 1 of 2023 for appointment to 21,391 posts of Constables in the District Police, Bihar Special Armed Police and other units.
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The petitioner, a Sub-Inspector of Police appointed on 21 August 1994, was subjected to departmental proceedings culminating in an order of dismissal dated 10 February 2012. His departmental appeal was also dismissed.
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The petitioners, teaching and non-teaching employees of Amilal Babua Sanskrit Upshastri College, Khara Budhama, Madhepura, approached the Patna High Court seeking payment of their current and arrear salaries, assertin...
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The petitioner alleged that his father had entered into an agreement for sale dated 20 May 1997 with the father of Respondent No. 7 concerning land comprised in Khata No. 51, Plot Nos. 28 and 29, Thana No. 65, Mauza M...
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The petitioner, a Government teacher appointed through the Bihar Public Service Commission in 1999, claimed to have been appointed Headmaster of Middle School, Akorhi, by Memo No. L/1516 dated 30 June 2020.
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The petitioner, an Assistant Agriculture Director and member of the Bihar Agriculture Service, was accused in Darbhanga P.S. Case No. 86 of 2011 under Sections 7, 8 and 13(2) read with Section 13(1)(d) of the Preventi...
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The District Health Society, Madhubani approved the petitioner’s selection to supply a 40 KVA generator to the Sub-Divisional Hospital, Jhanjharpur, at the rate of ₹348 per hour, through Memo No. 460 dated 4 March 2014.
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The petitioner, a Bihar Police Constable appointed on 6 June 2007, was implicated in Nagar P.S. Case No. 738 of 2019 under Section 37(2) of the Bihar Prohibition of Excise Act, 2018, on the allegation that he was into...
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The petitioner, a Statistics Supervisor posted at Ben Block, Nalanda, was deputed as In-charge of the Ben Paddy Procurement Centre for the 2012–13 Kharif Marketing Season.
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Opposite Party No. 2, Archana Kumari, alleged that she married Petitioner No. 1 on 28 January 2013 and that her family gave cash, money through bank transfer, and other articles as dowry. She alleged that the petition...
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The marriage between petitioner no. 1, Md. Tanweer, and opposite party no. 2, Tarannum Perween, took place in 2020.
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The petitioner-complainant alleged that the accused persons, including police officials and local residents, entered her house, assaulted her, committed theft, and damaged household articles.
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The 29 petitioners are Constables serving in Bihar Special Armed Police-16, described as a dying-cadre battalion of the Bihar Special Armed Police.
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The petitioner purchased a truck for ₹44,00,000 in 2019, of which ₹35,00,000 was financed by Tata Motors Finance Ltd. at an interest rate of 7.5%.
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The petitioners claimed rights over three acres of land comprised in Mauza Mahuar/Mahua, Thana No. 11, Khesara/Plot No. 481, Khata No. 280, Danapur Circle, Patna.
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The petitioner was appointed as a Helper in the Work-Charged Establishment of the Building Construction Department in 1981 and was subsequently regularized on the post of Helper with effect from 20 February 2014 by Me...
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The dispute concerned land situated at Mauza Jalalpur, Thana No. 22, Khata No. 14, Khesara No. 149, measuring approximately 4,658 sq. ft.
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The petitioner, a State Government employee, was arrested on 01 December 1999 in connection with Kadamkuan P.S. Case No. 650 of 1999 under Section 302 IPC and remained in judicial custody until 27 June 2000, a period...
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The petitioner, Chandan Kumar, a student of Chanakya Foundation (B.Ed. College), approached the Patna High Court alleging that his final B.Ed. result had not been published and that the concerned University and colleg...
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The petitioner, formerly a driver with Allahabad Bank (now Indian Bank), retired on 31 December 2014.
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The petitioner was apprehended in connection with Maharajganj P.S. Case No. 244 of 2024 and was taken into protective custody on 17 June 2024.
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The petitioner challenged, under Sections 438 read with 442 of the Bharatiya Nagarik Suraksha Sanhita, 2023, the order dated 21 March 2025 passed by the Special Judge, PMLA, Patna, in Special Trial No. (PMLA) 04/2025,...
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The petitioner had initially appeared in Maintenance Case No. 176 of 2016 before the Principal Judge, Family Court, Samastipur, on 20 October 2016. Thereafter, he remained absent and failed to file his show-cause desp...
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The petitioner-husband challenged the order dated 28 March 2025 passed by the Principal Judge, Family Court, Saran at Chapra, in Maintenance Case No. 34 of 2023.
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Opposite Party No. 2, the petitioner’s wife, filed a complaint alleging cruelty arising from non-fulfilment of dowry demands.
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The petitioner, the father-in-law of opposite party no. 2, challenged the order dated 27 May 2022 by which the Sub-Divisional Judicial Magistrate, Gaya rejected his discharge application, as well as the revisional ord...
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An appointment process for Panchayat Teachers in Gram Panchayat Raj, Chipura, Sampatchak Block, Patna, was conducted pursuant to the 2006–07 recruitment process. At the counselling held on 10 November 2007, the petiti...
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The petitioners challenged the order dated 11 March 2016 passed by the District and Sessions Judge, Patna, in Criminal Revision No. 785 of 2015.
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The petitioner applied for the post of Fisheries Development Officer under Advertisement No. 03/2021 under the EBC (Female) category. She secured 60.93% marks, whereas the cut-off for the EBC (Female) category was sta...
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Opposite Party No. 2 filed Complaint Case No. 388 of 2014 alleging that the petitioners and 18 other accused persons had, in connivance, created forged and fabricated sale deeds concerning the complainant’s ancestral...
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Sujata Kumari alleged that she married Petitioner No. 1, Pappu Kumar, on 17 March 2013 according to Hindu rites and thereafter resided at her matrimonial home in Village Sithauta, District Vaishali.
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An FIR was registered as Paliganj P.S. Case No. 247 of 2009 under Sections 302, 328 and 34 of the Indian Penal Code, alleging that Phulendra was killed by administering poison. The FIR named Ranju Kumari, Sita Sundri...
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The petitioner, a Deputy Drug Controller, claimed payment of Covid-19 pandemic incentive equivalent to one month’s salary for each of the financial years 2020–21 and 2021–22.
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The petitioner, Kislay Kumar, was the Branch Manager of the Sursand Branch of the Sitamarhi Central Co-operative Bank.
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The petitioners challenged the order dated 20 June 2015 passed by the Judicial Magistrate 1st Class, Siwan, in Complaint Case No. 2378 of 2013, whereby processes were issued for alleged offences under Sections 147, 14...
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The complainant, Sushila Singh, alleged that she married petitioner No. 1, Vijay Singh @ Vijay Kumar, on 27 May 2011 and was initially treated peacefully in her matrimonial home.
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The petitioner, Surendra Tiwary, was an accused in Bhagwanpur P.S. Case No. 70 of 2022, arising from allegations of an altercation and assault involving the petitioner and other accused persons, including an allegatio...
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The complainant, Respondent No. 2, married Petitioner No. 1 in 2010.
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The petitioners challenged the order dated 4 June 2016 passed by the Judicial Magistrate, 1st Class, Danapur, taking cognizance against them under Sections 323 and 379 of the Indian Penal Code in Complaint Case No. 15...
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The petitioner, then Revenue Officer, Darbhanga Circle, was implicated along with a typist on the allegation that the petitioner’s service book had become untraceable and that an FIR should accordingly be registered a...
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The informant alleged that Petitioners 1 and 2 represented themselves as bona fide owners in possession of land situated at Mauza Fakirna and sold 15 dhurs and 4 kanma of land to him and his two brothers through a reg...
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The informant alleged that she married Rajesh Verma in June 2014 and that her father provided cash, jewellery, clothes, utensils and other articles at the time of marriage.
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The petitioners challenged the order dated 05.05.2016 by which the Judicial Magistrate, Khagaria, took cognizance in G.R. No. 2211 of 2014, arising from Gogri P.S. Case No. 221 of 2014, for offences under Sections 420...
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The petitioner challenged preventive-detention proceedings initiated against him under the Bihar Control of Crimes Act, 2024. On 5 December 2025, the Sub-Divisional Police Officer, Barh-1 recommended action against th...
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The Bihar State Warehousing Corporation and its Managing Director challenged an arbitral award dated 7 August 2024, rendered in favour of M/s Pushpheera Infrastructure Pvt. Ltd., by filing an application under Section...
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The plaintiffs claimed title and possession over portions of C.S. Plot Nos. 476 and 477 at Mauza Damodarpur.
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On 27 April 2010, a cow belonging to Jitendra Chaubey allegedly entered and damaged the maize crop of informant Surendra Chaubey’s family.
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On 14 August 2005, the informant, Birendra Paswan, alleged that while returning home, the appellant and other co-accused persons attacked him and his companions pursuant to a land dispute. The appellant allegedly fire...
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The petitioner, holder of PDS licence No. 7/93, challenged the communication dated 14 November 2006 cancelling his licence on the ground that he had not deposited the renewal fee for 1996–1999.
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The petitioners sought new electricity connections for premises situated in the Rajiv Nagar and Digha areas of Patna.
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The complainant alleged that she had orally agreed to purchase 2.6 acres of land from the petitioner for ₹9,13,000 for expanding her private school.
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The respondent Bank issued an e-auction notice under the SARFAESI Act, 2002, for sale of immovable property measuring six dhurs in Begusarai, with the auction scheduled for 23 March 2020.
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The petitioner, a Revenue Karamchari, challenged Memo No. 1672 dated 22 August 2019, by which he was reinstated pursuant to the High Court’s earlier order dated 31 January 2019 in CWJC No. 1397 of 2017, but subject to...
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The petitioner, a senior citizen earning salary and bank interest, was treated as a non-filer for Assessment Year 2015–16.
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South Bihar Power Distribution Company Ltd. issued NIT No. 92/PR/SBPDCL/2025 for selection of Solar Power Developers under the PM Surya Ghar–Muft Bijli Yojana, divided into 18 packages.
3 MIN READ→
The petitioner, a Revenue Employee posted at Anchal Sampatchak, Patna, challenged Memo No. 2026-298(4) dated 14 July 2026 issued by the Additional Secretary, Revenue and Land Reforms Department, transferring him from...
3 MIN READ→
During the 2015 Bihar Legislative Assembly elections, a Flying Squad Magistrate intercepted a Scorpio vehicle at Vaishali on 22 September 2015. A sum of ₹5,04,000 was recovered from a school bag kept in the vehicle, i...
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The petitioners, comprising the borrower-company, co-borrowers, and guarantor, challenged the notice dated 10 August 2023 issued by the Authorized Officer of Union Bank of India and published in Prabhat Khabar, propos...
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The petitioner was initially appointed pursuant to the University’s advertisement dated 18 October 2001 and, by Office Order No. 171 dated 5 June 2003, was appointed as an Assistant in the University office.
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The petitioner, Anil Kumar, challenged the order dated 8 August 2023 passed by the Divisional Commissioner, Koshi Range, Saharsa, in Supply Revision Case No. 19 of 2023.
3 MIN READ→
The complainant, proprietor of M/s T.K. Engineering Works, was appointed an authorised dealer of Swaraj Tractors for Nalanda district in 2007.
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CAPART sanctioned ₹45,000 on 20 September 1993 to Seva Aashram, Sehan, Vaishali, for implementing a project concerning 30 social animators, and released the entire amount on 22 February 1994.
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The appellant was convicted by the Additional Sessions Judge–X, Patna, under Sections 302 of the Indian Penal Code and 27 of the Arms Act for the alleged murder of Mahendra Singh on 7 January 1990.
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Opposite Party No. 2, Nilam Singh, alleged that she married Dipak Sharma on 24 February 2012 and that her parental family gave ₹7,00,000 in cash and articles worth approximately ₹3,00,000 at the time of marriage.
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The prosecution alleged that Mantutia, the deceased daughter of informant Ramdev Sah (PW 7), was subjected to dowry-related cruelty and was killed and burnt at her matrimonial home on the night of 4/5 June 1981 becaus...
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The prosecution alleged that, during the night of 24–25 July 1992, Pannalal Ram entered the deceased Triloki Ram’s room with co-accused Chhathu Ram, Budhan Ram and Gorakh Ram. It was alleged that Chhathu Ram and Budha...
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Sanoj Kumar, the petitioner’s son, allegedly informed his family on 13 August 2025 that he had been apprehended by Excise Police officials near Kali Mandir, Dharahara Musahar Toli, on suspicion of consuming liquor.
4 MIN READ→
The appellant was appointed to a Class III post in the Directorate of Adult Education in 1985. His services, along with those of other employees, were terminated by a common order dated 28 February 1993; the terminati...
3 MIN READ→
The petitioner was appointed on 30 October 2012 as an Executive Assistant in the District Mid-Day Meal Scheme Office, Buxar, on a contractual basis by the District Magistrate, Buxar.
3 MIN READ→
The petitioner, appointed as a Junior Engineer in 1979, was transferred from the Flood Control Division, Siwan, to the Water Drainage Division, Masrakh, and was relieved on 4 September 1996.
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The petitioner claimed ownership through his deceased mother, Bibi Taslima, over land in Khata No. 228, Plot No. 1959, Thana No. 81, Mauza Harinkol, Bhagalpur.
3 MIN READ→
The petitioners claimed ownership and possession over land measuring 1.29 acres comprised in Khata No. 11, Plot No. 168, situated at Mauza Phulwariya, District Patna, asserting succession through the original Khatiyan...
3 MIN READ→
The 23 petitioners, serving as assistant teachers, headmasters and headmistresses in schools in Bhagalpur, challenged Memo No. 1577 dated 7 May 2026 issued by the Director, Primary Education, Bihar.
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The petitioner, an Associate Professor of Hindi at M.D. College, Naubatpur, asserted that he was suffering from chronic kidney disease, Stage 5, and was undergoing treatment at CMC, Vellore and AIIMS, Patna.
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The petitioners were appointed as Assistant Teachers in different elementary schools and were subsequently promoted as Headmasters.
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The 22 petitioners, working as Assistant Professors, challenged the respondents’ failure to extend to them the officiating charge and associated benefits of Associate Professor with effect from 29 October 2024.
3 MIN READ→
The petitioner challenged the certificate proceedings in Certificate Case No. 15/2014–15 initiated at the instance of Syndicate Bank for recovery of ₹6,29,423, together with court fees and other charges, under the Bih...
3 MIN READ→
The petitioner was the husband of Opposite Party No. 2. Their marriage was solemnized on 28 November 2012.
3 MIN READ→
The petitioner challenged the order dated 27 March 2026 passed by the Presiding Officer, Debts Recovery Tribunal, Patna, in S.A. No. 142 of 2019.
2 MIN READ→
The petitioner’s father, Suresh Choudhary, was granted a Public Distribution System (PDS) dealership by the District Selection Committee, Nawada, through Memo No. 1028 dated 14 October 2008.
3 MIN READ→
The petitioner, Jibachh Ram, held a fair price shop licence bearing No. 20/07 in Madhubani District.
3 MIN READ→
The petitioner challenged the order dated 20.07.2023 passed by the Commissioner, Koshi Division, Saharsa, in Supply Revision Case No. 71/2021, whereby his revision was dismissed, as well as the earlier order dated 09....
2 MIN READ→
The petitioner applied for appointment as a Constable (General Duty) in the Central Armed Police Forces pursuant to the SSC recruitment process.
3 MIN READ→
The petitioner held a Public Distribution System (PDS) licence, being Licence No. 09/2012. The Sub-Divisional Officer-cum-Licensing Authority, Maharajganj, cancelled the licence by order dated 10 March 2018, communica...
2 MIN READ→
The petitioner challenged the order dated 4 December 2016 passed by the Sub-Divisional Officer, Sasaram, whereby his licence was cancelled on the ground that his show-cause reply was unsatisfactory.
3 MIN READ→
The petitioner, described as a society registered under the Societies Registration Act, 1860, claimed that work relating to computer training and vocational training had been allotted to it as the lowest bidder in cer...
3 MIN READ→
The petitioner, appointed as a Junior Engineer on 04 April 1988 and subsequently retired as an Assistant Engineer on 31 March 2020, was proceeded against departmentally in relation to the construction of a road over r...
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The petitioner claimed that he had worked on daily wages in the Sub-Divisional Office, Hajipur and other government offices from 15 January 1995 to January 1999, and possessed experience and character certificates sup...
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K.S. College of Professional Education, a private non-aided institution offering the Diploma in Elementary Education (D.El.Ed.) course, approached the Patna High Court through its Chief Administrative Officer seeking...
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The petitioner’s elder brother, Late Pradeep Kumar Mandal, was employed as an Anusevak (Class-IV employee) under the Block Development Officer, Kiratpur, and died in harness on 25 May 2012. He was unmarried and had no...
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The petitioners, who were the second party in proceedings before the Executive Magistrate, challenged the order dated 23 March 2023 passed in Case No. 198/2020 corresponding to T.R. No. 08/2021.
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The petitioners, who were relatives of Krishna Kumar Singh, husband of opposite party no. 2, challenged the order dated 25 April 2023 passed by the Chief Judicial Magistrate, Bettiah, West Champaran, in Chanpatia (Kum...
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The complainant married the petitioner on 11 May 2016 according to Hindu rites. She alleged that her father had given ₹5,50,000 in cash, a motorcycle and a gold chain as dowry.
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The informant alleged that she agreed to purchase 8 decimals and 4 kari of land owned by the petitioners through their power-of-attorney holders, co-accused Deepa Devi and Shravan Kumar Mishra.
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The appellant, the victim’s grandfather, was prosecuted for allegedly taking his ten- or eleven-year-old granddaughter to his house on the pretext of buying sweets and subjecting her to sexual assault, including kissi...
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A raid was conducted at premises jointly occupied by the petitioners on the basis of secret information.
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The prosecution alleged that on 7 July 2000, while Ramashish Roy, Kamlesh Roy and Sanjay Roy were ploughing land at Sakarpura, the appellants and several others, armed with lathis, bhala and farsa, surrounded and assa...
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The petitioners, agriculturists, were selected under a dairy development beneficiary scheme governed by Memo No. 299 dated 20 February 2014.
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The petitioner, appointed in 1984 and serving as a Warden at District Jail, Hajipur, was proceeded against after an undertrial prisoner, Mansoor Khan, escaped from the jail hospital ward on 11 November 2011.
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The petitioner, a Class-IV employee/peon of the Bihar School Examination Board, challenged disciplinary proceedings initiated against him through a charge memo dated 26 November 2018.
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The petitioner was appointed as a Road Roller Khalasi on 5 July 1985 in the Work Charge Establishment.
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The petitioners, an Associate Professor of Chemistry and an Assistant Professor of History, were serving at Jamuni Lal College, Hajipur, a constituent college of BRA Bihar University.
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Durgawati Devi was married to Suresh Chaudhary, the elder brother of Sachita Chaudhary, on 22 May 1990. Two children were born from that marriage. Suresh died on 28 November 1997. Durgawati claimed that, after his dea...
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The petitioner maintained a Public Provident Fund (PPF) Account No. 1300898601, opened in 1992 at Patna G.P.O. under the Public Provident Fund Act, 1968 and the Public Provident Fund Scheme, 1968. The petitioner regul...
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The petitioners, Constables appointed in the Railway Protection Special Force (RPSF) in 2015, were posted at 11 Battalion, RPSF, Garhara.
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The petitioner was engaged as a Cluster Facilitator under the JEEVIKA Programme pursuant to the Cluster Facilitator Policy. Her engagement was contractual and carried a fixed honorarium.
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The petitioner challenged the order dated 22 December 2020 whereby the Chief Judicial Magistrate, Darbhanga, took cognizance in Laheriasarai P.S. Case No. 250 of 2018 for offences under Sections 323, 353, 504 and 427...
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The petitioner, Abhishek Kumar, was named in Complaint Case No. 1839 of 2014/81 of 2014, in which the complainant alleged that co-accused Malkhan Singh attempted to rape her during the night, threatened her with a pis...
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Opposite Party No. 2 filed Complaint Case No. 93 of 2022 alleging offences under Sections 323, 379, 498A and 494 of the Indian Penal Code against her husband and other persons, including the petitioner, who was allege...
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The complainant alleged that the accused persons induced him to purchase land. Co-accused Mangal Rai negotiated the transaction, received ₹4,46,000 in cash and ₹1,20,000 by cheque, and was the executant of the relevan...
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Anuradha Devi alleged that she married Dipu Mishra in 2007 and thereafter lived with her husband and in-laws at Village Nawadih. She alleged that her husband and in-laws subjected her to mental and physical cruelty, d...
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On 21 December 2016 at approximately 10:45 p.m., the petitioners allegedly set fire to the residential house of Opposite Party No. 2, causing clothes, bedding, utensils and crops to be destroyed, and allegedly dismant...
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Opposite Party No. 2, Laxmi Devi, lodged Mansi P.S. Case No. 219 of 2022 alleging that she received a telephone call from Mobile No. 9661206044. The caller allegedly represented that he was calling from Mansi Police S...
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The prosecution alleged that on 24 March 2016, the six petitioners, armed with weapons including a bhala, garansha and lathis, came to the informant’s house with an intention to kill him and assaulted the informant’s...
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The ten petitioners claimed to have been validly appointed pursuant to an advertisement issued in 2012 and to have rendered more than 13–14 years of uninterrupted service against sanctioned posts.
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The parties married on 12 February 2010 according to Hindu rites and had two daughters, born in 2010 and 2014.
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The petitioner sought quashing of the criminal proceedings in Complaint Case No. 2816(C)/2015, Trial No. 527/2015, including the order dated 7 November 2015 by which cognizance was taken under Sections 406 and 420 of...
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The petitioner, a Medical Officer appointed on 1 July 1981, was transferred from Jawaharlal Nehru Medical College, Bhagalpur, and joined the Health Department Secretariat on 17 January 1996 while awaiting posting.
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On 30 January 2011, the appellants and other accused allegedly entered the informant Lalit Sah’s house following a dispute concerning the grazing of goats and assaulted the occupants.
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Santosh Prasad challenged the order dated 10 August 2023 passed by the Commissioner, Magadh Division, Gaya in Supply Appeal Case No. 137 of 2022, whereby the Commissioner set aside the Selection Committee’s order date...
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The petitioner, a Nepalese citizen, and his brother, Ramesh Kumar Agrawal, jointly invested in three SBI term deposits/STDRs bearing Nos. 926482, 926483 and 926484, issued on 21.11.1993 and operated under the mandate...
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The petitioner, Veena Sinha, mother and guardian of a 14-year-old child and the informant, lodged Mahila P.S. Case No. 09 of 2025 alleging that the accused persons forcibly entered the victim’s room, attempted to sexu...
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The petitioners alleged that Enormous Industries Limited, Barkha Financiers Limited, and their directors/promoters had collected money from them and other investors through redeemable preference shares and various all...
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The petitioner, Chandra Devi, held Public Distribution Shop licence No. 76J/2016.
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The petitioner sought information under the Right to Information Act, 2005, concerning the stock register, distribution register and cash memos of the PDS shop operated by the Laxmi Narayanpur PACS for the period June...
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Mahanand Ram was allegedly shot dead on the verandah of his house during the night of 7–8 November 2015.
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The petitioner, proprietor of Maa Parwati/Ma Parbati Rice Mill, challenged two confiscation orders passed by the District Magistrate, Buxar under Section 6A(1)(a) of the Essential Commodities Act, 1955.
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The appellant was appointed by the Consulate General of India, Jeddah, as an Arabic/English Typist on 12 July 1998. His appointment was initially probationary and thereafter contractual until retirement at the age of...
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The petitioner-informant filed an application under Section 439(2) of the Code of Criminal Procedure, 1973, seeking cancellation of the regular bail granted to opposite party no. 2, Madhes Kumar @ Ankit @ Madhes Yadav...
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The petitioner, a contractor, was engaged to print and supply ration cards and checklists pursuant to a work order dated 2 March 2015.
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The informant, Sneha, and petitioner no. 2, Pawan Kumar, underwent a ring ceremony on 9 March 2019, and their marriage was fixed for 25 May 2019.
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The petitioner was awarded three public works under Agreement Nos. SBD 869/2019-20, 870/2019-20 and 871/2019-20, all dated 27 February 2020, and claimed to have completed them satisfactorily.
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The prosecution arose from a written report alleging that, on 9 July 2019, the informant’s approximately fifteen-year-old granddaughter, Jyoti Kumari, was taken away on a motorcycle by Sourav Kumar for the purpose of...
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The petitioners, who were family members of the husband of Opposite Party No. 2, sought quashing of Bypass P.S. Case No. 96 of 2022, registered for offences under Sections 341, 323, 506 and 498A read with Section 34 o...
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The petitioner, a Junior Engineer in the Rural Works Department, Work Division, Araria, was accused along with a Sub-Divisional Officer of demanding illegal gratification from a contractor for release of his final bil...
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The appellants were prosecuted in connection with Wazirganj P.S. Case No. 515 of 2021, based on the victim’s mother’s allegation that, on 20 November 2021, the appellants took her minor daughter towards a Rahar field...
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On 14 November 1995, the informant, Chinta Devi, alleged that the appellants and other accused persons entered her courtyard armed with lathis and a khanti, demanded a compromise in an earlier land dispute, and, upon...
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On 5 October 2002 at approximately 10:00 p.m., the informant alleged that the appellants assaulted him when he went outside his house to urinate. Appellant No. 5, Bhusi Paswan, allegedly inflicted a head injury with a...
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The petitioner, a Chartered Accountant partnership firm, challenged Clause 9 of the Request for Proposal issued by Babasaheb Bhimrao Ambedkar Bihar University under Tender Notice No. BU/2026/02 dated 18 April 2026 for...
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Acting on secret information that Hari Kishor Prasad had kept a stolen motorcycle at his residence, a police team visited his house and allegedly found a Hero Splendor Plus motorcycle parked at the door. The appellant...
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The petitioner, a Professor of Geography at Maharana Pratap College, Mohania, an affiliated college managed by its Governing Body, sought directions for release of his withheld salary for January–April 2026 amounting...
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The respondents issued e-Tender No. 01/ePROC/SGBP/2025-26 dated 20 August 2025 for providing sanitation services at Sanjay Gandhi Biological Park, Patna, for one year.
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The petitioner participated in a tender issued under the Mukhya Mantri Gram Sampark Yojana for construction and six years’ routine maintenance of rural roads and bridges. His bid was technically qualified on 4 Decembe...
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The Bihar State Food and Civil Supplies Corporation issued NIT No. 573 dated 26 June 2024 for selection and empanelment of contractors for doorstep delivery of food grains in Nalanda district.
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The petitioner, proprietor of Hamara Industries, maintained a cash-credit account with the Bank of India at an agreed rate of BPLR plus 2%.
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The petitioner’s husband, a Daftari in the office of the erstwhile Deputy Collector, Revenue Division, Gaya, died in harness on 4 June 1996. The District Compassionate Appointment Committee, Gaya recommended her appoi...
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The petitioner participated in NIT No. RWD/MMGSY (AWSESH-SC)/HQ/ET/2025-26/25 dated 4 October 2025 for Package No. MMGSY (AWSESH-SC) Harnaut-883, Tender ID-145414. He was declared technically qualified, emerged as the...
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The petitioner, Najma Khatoon, claimed family pension as the second wife of Late Md. Usman, a deceased Government employee who died on 14 October 2024.
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The respondent, a railway employee, was allotted Railway Quarter No. 951/B at Sahebpara, Katihar. After his transfer from Katihar to Kasba in January 2014, he joined at Kasba and subsequently informed the railway auth...
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On 10 May 2018, SSB personnel allegedly intercepted the appellant, Bihari Lal, at Raxaul and recovered twenty slabs of suspected charas concealed in a black laptop bag. The total gross weight was stated to be 10 kilog...
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The petitioners, members of one family, invoked Section 482 of the Code of Criminal Procedure seeking quashing of the order dated 11 September 2020 by which the Chief Judicial Magistrate, Patna, took cognizance in G.R...
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Biraj Kumar, aged approximately 18 months, went missing from his house on 6 August 2017. His father, Sanjay Ram (PW-6), alleged prior enmity and threats by Parmila Devi, Shravan Ram and Mitesh Ram, and lodged a writte...
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Bihta P.S. Case No. 704 of 2017 was registered for offences under Sections 326 and 302/34 of the IPC and Section 27 of the Arms Act after Nirbhay Singh was allegedly shot by masked assailants and subsequently died dur...
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The petitioner, Pipal Tree Ventures Private Limited, entered into an agreement/Memorandum of Understanding with the Bihar Rural Livelihood Promotion Society for implementing a placement-linked skill-development progra...
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The petitioner was engaged as a Handling-cum-Transportation Agent at PWS Daraunda under an agreement stated to be valid from 8 July 2024 to 7 July 2026.
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The petitioner, a registered dealer engaged in trading cement and allied goods, was subjected to scrutiny proceedings under Section 61 of the Bihar Goods and Services Tax Act, 2017 (“BGST Act”) for the period July 201...
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The Rural Works Department, Government of Bihar, issued a tender for construction and five-year routine maintenance of a rural bridge under the Mukhyamantri Gramin Setu Yojana pursuant to NIT No. RWD/MGSY/HQ/ET/06/24-...
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The petitioner, a registered contractor, entered into an agreement with the erstwhile Patna Regional Development Authority (PRDA) on 2 September 2008 for construction of a PCC road and underground drainage from Hanuma...
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The petitioner operated a retail outlet, M/s Maa Bhawani Filling Station, at Khudna Rupaspur, Katihar, under a dealership agreement executed with Indian Oil Corporation Limited (IOCL) on 10 December 2008.
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The petitioner, widow of Late Md. Abdul Wahid, sought a writ directing Punjab National Bank to transfer approximately Rs. 24 lakhs lying in the deceased’s savings and fixed-deposit accounts to her bank account, claimi...
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Petitioner No. 1, Ajit Kumar Singh, and Petitioner No. 2, Aarti Singh, his wife, held separate domestic electricity connections in their respective names.
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The petitioner, proprietor of M/s Prabhu Engineering Works at Raghunathpur, Buxar, applied under the Prime Minister’s Employment Generation Programme (PMEGP), a credit-linked subsidy scheme administered by the Ministr...
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The petitioner, an industrial unit manufacturing alloy steel ingots through an electrical induction furnace, entered into a High Tension Specified Service Agreement dated 27 February 2006 with the erstwhile Bihar Stat...
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The petitioner, a registered co-operative society, was awarded the Sahebganj–Manihari inter-state ferry-ghat transportation contract for the financial years 2022–2023 and 2023–2024.
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The petitioner, a retired Assistant Engineer-cum-Sub-Divisional Officer in the Water Resources Department, was involved in the execution of construction works relating to the right and left guide bundhs of Malai Barra...
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Baikunthpur P.S. Case No. 394 of 2024 was registered under Sections 126(2), 115(2), 118(1), 109, 303 and 103 read with Section 3(5) of the Bharatiya Nyaya Sanhita, 2023, alleging that the petitioner and other accused...
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On 11 December 2017, police received information that several persons had assembled with pickup vans and Bolero vehicles and were discussing their purchase. A police team reached the spot, apprehended seven persons—in...
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The petitioner, Secretary of Sahpur Block Matsyajivi Sahyog Samiti Ltd., challenged notices dated 2 March 2024 and 15 April 2024 issued by the District Fishery Officer-cum-Chief Executive Officer, Bhojpur, demanding ₹...
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The complainant, Priyanka Devi, alleged that her marriage with petitioner no. 1, Manoj Kumar, was solemnised on 26 November 2015 after her family paid approximately ₹15 lakh as dowry and incurred substantial marriage...
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Manju Devi filed Complaint Case No. 221 of 2016 before the Chief Judicial Magistrate, Arwal, alleging that Sima Kumari had filed a mutation application concerning land and that Upendra Prasad, a peon posted in the Off...
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The appellants challenged the judgment dated 25 August 2023 passed in C.W.J.C. No. 16994 of 2009 concerning compensation arising from Land Acquisition Case No. 11 of 2006–07.
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The Central Selection Board of Constable, Bihar (“CSBC”) issued Advertisement No. 1 of 2017 for recruitment to the post of Constable (Police). The appellant applied, passed the written examination held on 15 October 2...
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The appellant, a juvenile, challenged the order dated 08.01.2025 passed by the District and Additional Sessions Judge-I-cum-Special Judge, Madhepura, in B.P. No. 3012 of 2024, arising from Alamnagar P.S. Case No. 7 of...
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The petitioner, a Police Inspector in the Bihar Police, had earlier officiated as Sergeant Major at the Katihar Police Centre from 20 June 2016 to 30 September 2016.
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The petitioner, an Assistant Section Officer in the Urban Development and Housing Department, was implicated in Special Vigilance P.S. Case No. 56 of 2022 under Sections 7/8 of the Prevention of Corruption Act, 1988,...
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The petitioners challenged the order dated 12 August 2024 passed by the Sub-Divisional Magistrate, Sadar, Purnea, in Case No. 752 of 2024 under Section 163 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”), ini...
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The petitioner, a superannuated constable, approached the Patna High Court seeking grant of ACP/MACP benefits.
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The petitioner, a second-year B.Tech student, was alleged to have joined approximately 25 other students in creating a nuisance at Supaul College of Engineering following dissatisfaction over internal marks.
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On 27 April 2010, a cow belonging to Jitendra Chaubey allegedly entered and damaged the maize crop of informant Surendra Chaubey’s family.
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The petitioner was engaged as a Special Survey Amin under the Bihar Special Survey Honorarium Based Contract Employment Rules, 2019, and was posted at the Settlement Office, Madhepura
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On 4 December 2023, Customs authorities seized 24,710 kg of Assam dried areca nuts and an Ashok Leyland truck under Section 110 of the Customs Act, 1962, alleging violations of Sections 7, 11, 46 and 47 of the Act rea...
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The prosecution alleged that, during the night of 24–25 July 1992, Pannalal Ram entered the deceased Triloki Ram’s room with co-accused Chhathu Ram, Budhan Ram and Gorakh Ram. It was alleged that Chhathu Ram and Budha...
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The petitioner held P.D.S. Dealership Licence No. 70/2018 for a shop within Ghaillarh Panchayat, District Madhepura, pursuant to a selection process initiated by a general notice dated 5 August 2017.
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The petitioner applied for selection as a Public Distribution System (PDS) dealer for Ward No. 13 of Pakridayal Town Panchayat, East Champaran. She claimed that she was a woman, belonged to a minority community, and p...
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