HCMONTHLY CASE LAW ARCHIVE
Read 57 LawLens analyses of Patna High Court judgments published in March 2026, covering key rulings, legal principles and case law.
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The petitioner, owner of a Maruti Baleno (Registration No. DL-10CK-1123), sought the release of his vehicle seized by excise officials on December 3, 2025, at Chausa Janch Chauki, Buxar.
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The petitioner, Ranjeet Kumar, sought the release of his motorcycle (Registration No. BR06CA7068) seized by the Panapur Kariyat Police on August 24, 2024
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The prosecution arose from a written application by the informant (PW-3) alleging that the appellant committed rape on her daughter (PW-4) under the pretext of marriage, resulting in pregnancy
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The Bihar Staff Selection Commission ("the Commission") issued Advertisement No. 13010116 on 22.06.2016 for the recruitment of drivers.
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The petitioner, serving as the Secretary of Madarsa Rahmania, filed a writ petition seeking an inquiry into alleged forgery involving Letter No. 2712, dated 16-12-2013
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On January 14, 2008, a dispute arose between the informant and his neighbors (the appellant and others) regarding the blockage of drainage water
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The Petitioner, a proposed purchaser of land in Gaya, challenged Order No. 109 dated 22.07.2023, passed by the Collector-cum-District Registrar, which refused to permit the registration of a sale deed for land situate...
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The Respondent, Rajiv Kumar, filed a writ petition (CWJC No. 13369 of 2024) seeking a writ of mandamus to compel the Bihar Public Service Commission (BPSC) to publish a supplementary or revised merit list for primary...
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The petitioner, belonging to the Scheduled Caste (SC) category, applied for the post of Driver (Constable) pursuant to an advertisement dated 29.11.2019.
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Respondent No. 1 participated in the selection process for the post of Clerk in the Civil Courts of Bihar pursuant to Employment Notice No. 01/2016.
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The Bihar Technical Service Commission (BTSC) issued Advertisement No. 02 of 2020 for 126 posts of Physiotherapist
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The petitioner, appointed as a Revenue Clerk in 1986, was serving at the Ghailadh Circle Office in 2012
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The informant (PW-6) and the victim, Gorakh Vishwakarma, worked as carpenters.
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The plaintiff (respondent) filed a suit for specific performance of an agreement for re-conveyance dated 07.07.1974, or alternatively, a declaration that a 1973 sale deed was merely security for a loan
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Petitioner Ashok Pandey claimed ownership of 12 Katha of land in Plot No. 31, Khata No. 03, Mauza Thawe, based on a 1958 registered deed and a 1968 sale deed executed by the heirs of the ex-landlord (Maharaja of Hathwa)
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The petitioner challenged the validity of Rule-6 of Resolution No. 970, dated 31.08.2013, which stipulated that teachers appointed against vacancies on or after 15.02.2011 would receive contributions based on a fixed...
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The petitioner, Shahnaz Yunus, filed a writ petition challenging an order dated 17.02.2026 passed by the Municipal Commissioner, Patna Municipal Corporation (PMC), in Vigilance Case No. 86B/2025
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The Commissioner of Central Excise and other appellants filed several miscellaneous appeals under Section 35G of the Central Excise Act, 1944, and Section 130 of the Customs Act, 1962
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The Petitioner, a medical professional, challenged Note (4) to entry (3) of Annexure-B of the Senior Resident/Tutor and Bihar Medical Education Service Cadre Recruitment, Appointment and Promotion Rules, 2008 (as amen...
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The petitioners are the widow (Petitioner No. 1) and son (Petitioner No. 2) of Late Nagendra Ram, a deceased employee of the Bihar Special Armed Police.
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The appellants were initially appointed as casual/daily wage employees in Class III and IV posts at the Centre for Water Resources Studies (CWRS) in 1983–1984.
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The plaintiffs (appellants) instituted Title Suit No. 88 of 2001 seeking a partition of 2/3rd share in properties listed in Schedule-I and Schedule-II
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The appellants challenged their conviction under Sections 366A and 376D of the Indian Penal Code (IPC) and Section 4 of the POCSO Act.
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The petitioner sought a review of the High Court's order dated 05.07.2023, which had dismissed his challenge to a Trial Court order dated 15.09.2022.
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The petitioner sought a review of the order dated 21.02.2023, which had dismissed his challenge to a Trial Court order dated 26.11.2019
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The National Highways Authority of India (NHAI) challenged an injunction order dated May 15, 2025, passed by the Bihar State Waqf Tribunal.
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The petitioner challenged the selection process for Class-IV (Peon) positions in the Madhubani Judgeship initiated under Employment Notice No. 01/2016
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The petitioner, Rakesh Ranjan, was appointed as a Legal Expert on a contractual basis under the Road Construction Department, Government of Bihar, on March 9, 2020, for an initial period of one year, extendable from t...
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The petitioner, Sunil Kumar Bhandari, initially appointed as Circle Inspector, joined service on September 21, 1990.
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The petitioner, Dr. Uday Datta Kumar Bose, a Veterinary Doctor drawing a salary at Level-12 challenged an order of transfer issued vide Memo No. 3326 dated 30.06.2025, which transferred him from Patna to the Gaya Fore...
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Jai Maa Saraswati Contractors Pvt. Ltd. (Petitioner) filed a request case under Section 11(6) of the Arbitration and Conciliation Act, 1996, seeking the appointment of an arbitrator for a dispute with the Bihar State...
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The petitioner, Gaurav Kumar, applied for the post of Assistant Engineer (Civil) under Advertisement No. 02/2017 issued by the Bihar Public Service Commission (BPSC).
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The appellant applied for the post of Assistant Professor (History) pursuant to Advertisement No. AP-HIST-08/20-21
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The Appellant filed a pre-emption application under Section 16(3) of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 ("Ceiling Act"), claiming a right as an adjoining raiyat...
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The petitioners, practicing advocates and trained mediators at the Patna High Court, challenged the validity of the Bihar Civil Procedure (Mediation) (Amendment) Rule, 2019, alleging it was enacted without legislative...
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The petitioner, claiming to be the owner of certain Raiyati land by virtue of a sale deed, revenue rent receipts, and a Land Possession Certificate (LPC), filed a writ petition seeking a mandamus to prevent state auth...
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The petitioner was appointed on compassionate grounds as a Typist in the Saran Treasury on July 10, 1990, following the death of his father, an employee of the Treasury Cadre
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![Failure to test child witness competency and conduct mandatory medical examination of accused vitiates POCSO conviction.. Birju Ram @ Birju Baba v. The State of Bihar & Anr. [Criminal Appeal (DB) No. 407 of 2023]. Patna High Court. LawLens](/stories/thumbnails/failure-to-test-child-witness-competency-and-conduct-mandatory-medical-examination-of-accu-f501ffef49dc4ae5904d6d747386d20c.webp)
The Informant (PW-5) alleged that on June 10, 2018, she took her 11-year-old daughter (PW-1) to the Appellant for occult healing (‘totama’) for a stomachache.
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![### Appellate Authority cannot exceed jurisdictional scope by cancelling unrelated contracts not subject to the appeal.. Rina Singh v. The State of Bihar & Others [CWJC No. 425 of 2026]. Patna High Court. LawLens](/stories/thumbnails/appellate-authority-cannot-exceed-jurisdictional-scope-by-cancelling-unrelated-contracts-n-231474b8c2a84c26a8fd37915f9bd6d0.webp)
The petitioner, a registered contractor, participated in a tender process (Tender ID 140417) issued by the Rural Works Department, Bihar.
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![Absence of Rigid Victimization Where Bank Offers Spouse-Postings Options to Alleviate Transfer Hardships.. Pooja Kumari v. The State Bank of India & Others [Civil Writ Jurisdiction Case No. 3316 of 2026]. Patna High Court. LawLens](/stories/thumbnails/absence-of-rigid-victimization-where-bank-offers-spouse-postings-options-to-alleviate-tran-7b0e1145d9fc4d89bd1c094b04ecaf3a.webp)
The petitioner, an employee of State Bank of India (SBI) married to another bank employee posted in Patna, challenged her transfer to the Ranchi Zone.
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The petitioner, formerly an electrician with the Bihar State Housing Board (BSHB), filed a writ petition seeking regularization of his services and subsequent consequential benefits.
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![Absence of Corroborative Medical Evidence and Ocular Testimony Rebuts Intent to Commit Attempted Murder Under Section 307.. Bipin Yadav & Ors. v. The State of Bihar [Criminal Appeal (SJ) No. 227 of 2014]. Patna High Court. LawLens](/stories/thumbnails/absence-of-corroborative-medical-evidence-and-ocular-testimony-rebuts-intent-to-commit-att-eff0e2a5eed14cd6b039fd792b442e96.webp)
The Appellants challenged the judgment dated 11.03.2014 and sentencing order dated 14.3.2014, whereby they were convicted under Sections 307/34 of the IPC and Section 27 of the Arms Act.
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The Appellant, formerly a Programme Officer, challenged a certificate proceeding (Case No. 4 of 2013–14) initiated under Section 4 of the Bihar and Orissa Public Demands Recovery Act, 1914.
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![### Transferee landlord's right to evict for personal necessity remains valid despite tenant's pending suit for specific performance.. Manoj Kumar v. Kuldeep Gupta @ Vishal Gupta & Anr. [CIVIL REVISION No. 9 of 2024]. Patna High Court. LawLens](/stories/thumbnails/transferee-landlord-s-right-to-evict-for-personal-necessity-remains-valid-despite-tenant-s-a19a07d376db46e6868ec7b4c9384cae.webp)
The plaintiffs (Respondents) purchased a shop premise (approx. 109.25 Sq. ft.) from the original owner, Md. Salauddin, via a registered sale deed dated 17.10.2011
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![Executive Magistrate must record satisfaction of breach of peace and prior exercise of rights under Section 147 CrPC.. Chandradeo Paswan v. The State of Bihar & Others [Criminal Revision No. 676 of 2023]. Patna High Court. LawLens](/stories/thumbnails/executive-magistrate-must-record-satisfaction-of-breach-of-peace-and-prior-exercise-of-rig-a4123178abc543aba7a8526a7c07e4fe.webp)
The petitioner challenged an order dated 26.06.2023
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![Writ petition is not maintainable for adjudicating disputed questions of title and possession over immovable property.. Chandra Mohan Paswan & Anr. v. The State of Bihar & Ors. [Criminal Writ Jurisdiction Case No. 104 of 2022]. Patna High Court. LawLens](/stories/thumbnails/writ-petition-is-not-maintainable-for-adjudicating-disputed-questions-of-title-and-possess-4d66bdcb0c804aba8705219c14cc2cb6.webp)
The petitioners claimed ownership of a house in Village Baunsi, Madhubani, purchased via sale deeds in 2016 and 2019.
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![Mines Commissioner possesses independent supervisory power under Rule 7(c) to review orders of any subordinate mining officer.. M/s Jai Bhagwati Mines v. The State of Bihar & Ors. [Civil Writ Jurisdiction Case No. 17509 of 2024]. Patna High Court. LawLens](/stories/thumbnails/mines-commissioner-possesses-independent-supervisory-power-under-rule-7-c-to-review-orders-71581f4f54df4c2cbce5e4f4e358d738.webp)
The petitioner, a partnership firm, was allotted the Khijarsarai sand ghat for mining.
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![Cut-off dates for eligibility must be uniform across all candidate categories within the same recruitment advertisement.. Sudha Singh v. The Bihar Public Service Commission & Ors. [Civil Writ Jurisdiction Case No. 16895 of 2024]. Patna High Court. LawLens](/stories/thumbnails/cut-off-dates-for-eligibility-must-be-uniform-across-all-candidate-categories-within-the-s-b88376f7adbd47a1bccfd261e34909a8.webp)
The Bihar Public Service Commission (BPSC) issued Advertisement No. 65/2020 on 30.09.2020 for the post of Assistant Curator, setting a cut-off date of 30.10.2020 for educational qualifications
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![Prosecution under Section 7, Essential Commodities Act is unsustainable without specifying the particular Control Order violated.. Rajeev Singh @ Rajeev Kumar v. The State of Bihar [2026:PHC:25530]. Patna High Court. LawLens](/stories/thumbnails/prosecution-under-section-7-essential-commodities-act-is-unsustainable-without-specifying--5587c83c3ba5473cbc979023a98a4e7a.webp)
On September 2, 2014, the Circle Officer (Informant) conducted a raid at a godown in Bakhthan Astan, where individuals were found repackaging rice from F.C.I. printed bags into "double tiger" marked bags for local mar...
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![Penalty for vehicle release must be proportionate to the quantity of intoxicant recovered and owner's involvement.. Shambhu Nath Rai v. The State of Bihar & Others [CWJC No. 333 of 2026]. Patna High Court. LawLens](/stories/thumbnails/penalty-for-vehicle-release-must-be-proportionate-to-the-quantity-of-intoxicant-recovered--70e5a6bc82634f58a55a54af929c21e6.webp)
The petitioner’s vehicle, a Tata Nexon (Registration No. UP53DJ9899), was intercepted by police on 15.02.2025, leading to the recovery of a meager quantity of illicit liquor (375 ml of liquor and one 500 ml beer can).
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![### HC Upholds Termination of Panchayat Sevika Based on Residential Requirement and Factual Inquiry Reports. Chand Kumari v. The State of Bihar & Others [Civil Writ Jurisdiction Case No. 3322 of 2026]. Patna High Court. LawLens](/stories/thumbnails/hc-upholds-termination-of-panchayat-sevika-based-on-residential-requirement-and-factual-in-ce7b499c278a4adbb4d19f003bb31110.webp)
The petitioner was appointed as a Panchayat Sevika in Ward No. 3, Rahiyar North Gram Panchayat, Samastipur, and commenced duties on 01.03.2019.
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![Mandamus for Timely Disposal of Statutory Representation Against Compulsory Retirement Order.. S.M. Shamsh Jamal v. The Union of India & Others [Civil Writ Jurisdiction Case No. 3171 of 2026]. Patna High Court. LawLens](/stories/thumbnails/mandamus-for-timely-disposal-of-statutory-representation-against-compulsory-retirement-ord-d778f6b415aa416487b58e54b7703045.webp)
The petitioner, a former employee of the C.R.P.F., was dismissed from service via a punishment of compulsory retirement issued by the Commandant 131 Bn C.R.P.F. on 08-07-2021
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![### MANDAMUS FOR INVESTIGATION INTO PUBLIC FUND MISAPPROPRIATION REQUIRES SPECIFIC INSTANCES AND DOCUMENTARY PROOF TO WARRANT ACTION.. Vivek Kumar v. The State of Bihar & Others [Civil Writ Jurisdiction Case No. 2684 of 2026]. Patna High Court. LawLens](/stories/thumbnails/mandamus-for-investigation-into-public-fund-misappropriation-requires-specific-instances-a-850781f0b46c4a7ea9f698ec22f5d818.webp)
The petitioner filed a Public Interest Litigation (PIL) alleging large-scale financial irregularities, embezzlement, and misappropriation of public funds under the Mahatma Gandhi National Rural Employment Guarantee Ac...
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![Failure to challenge arrest or remand before seeking regular bail constitutes acquiescence to legal detention.. Dr. Sitaram Sharma & Others v. The State of Bihar & Others [Criminal Writ Jurisdiction Case No. 356 of 2022]. Patna High Court. LawLens](/stories/thumbnails/failure-to-challenge-arrest-or-remand-before-seeking-regular-bail-constitutes-acquiescence-ce2dd97684074a60b1c26be09d295fa3.webp)
The petitioners, family members of Petitioner No. 2 (Rajiv Kumar), sought a writ of mandamus for departmental and contempt proceedings against police officials and a Judicial Magistrate.
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![Full back wages are payable where termination is set aside for gross violation of natural justice.. Mrityunjai Prasad Singh v. The Chairman, Bihar Industrial Area Development Authority & Ors. [CWJC No. 17206 of 2013]. Patna High Court. LawLens](/stories/thumbnails/full-back-wages-are-payable-where-termination-is-set-aside-for-gross-violation-of-natural--eee7fa02cf5b43ccb6c7476a49220e50.webp)
The petitioner, an Assistant Development Officer at BIADA, was compulsorily retired on 29.09.2007 following a departmental proceeding where 5 of 13 charges were proved.
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![Entitlement to retrospective academic promotion depends on inter se seniority and availability of sanctioned vacant posts.. Dr. Rajendra Prasad v. The State of Bihar & Ors. [Civil Writ Jurisdiction Case No. 6217 of 2005]. Patna High Court. LawLens](/stories/thumbnails/entitlement-to-retrospective-academic-promotion-depends-on-inter-se-seniority-and-availabi-d3a310113d5b4c1aa80fcca7a32ed546.webp)
The petitioner, appointed as a Civil Assistant Surgeon in 1983, obtained an M.D. in Anaesthesia in 1986 and joined as an Anaesthetist at PMCH on September 24, 1990.
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![Writ of habeas corpus is not maintainable for tracing missing persons absent prima facie proof of illegal detention.. Binit Kumar v. The State of Bihar & Others [Criminal Writ Jurisdiction Case No. 1419 of 2019]. Patna High Court. LawLens](/stories/thumbnails/writ-of-habeas-corpus-is-not-maintainable-for-tracing-missing-persons-absent-prima-facie-p-32ac7f8ad05a4868b67d712f70ca385c.webp)
The Petitioner, an Assistant Engineer, filed a criminal writ petition seeking a direction to the respondent police authorities to trace his 85-year-old father, Suraj Prasad Singh, who has been missing since March 19,...
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