HCMONTHLY CASE LAW ARCHIVE
Read 179 LawLens analyses of Patna High Court judgments published in May 2026, covering key rulings, legal principles and case law.
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The petitioner, formerly District Sub-Registrar at Bihar Sharif, was accused of demanding a bribe of ₹20,000 for the registration of a plot of land
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The petitioner, Tushar Singh, sought the quashing of a cognizance order dated 02.11.2021 for an offence under Section 30(a) of the Bihar Prohibition and Excise Act, 2016
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The petitioners challenged an order dated 28.04.2023 passed by the Chief Judicial Magistrate, West Champaran, which took cognizance of various IPC offenses, including Section 302 (Murder), despite a police final repor...
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The petitioners (the proposed bridegroom’s father, mother, and sister) challenged an order of cognizance dated 14.09.2020.
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The petitioner filed an application for modification/recalling of an order dated 06.01.2026 passed in C. Misc. No. 440 of 2025.
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The respondent, a Junior Electrical Engineer appointed by the Bihar State Electricity Board in 2011, was served a show-cause notice in 2012 for unauthorized absence and indiscipline.
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The petitioners (ten in total, comprising the husband’s brothers, nephew, sisters-in-law, and nieces) filed an application under Section 482 of the Cr.P.C. seeking to quash the cognizance order dated 13.07.2022 passed...
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The informant (P.W. 9) alleged that on November 2, 2012, his 14-year-old daughter (P.W. 6) was kidnapped by the appellant on a motorcycle while on her way to coaching classes
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On May 4, 2013, following a verbal altercation between families, the appellant allegedly jumped onto a staircase and pressed the chest of the informant's minor daughter, Hema Kumari, with his legs
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The Petitioner sought the quashing of an order of cognizance dated 05.09.2023 passed by the Sub-divisional Judicial Magistrate, Begusarai, arising from Mahila P.S. Case No. 33 of 2021
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The petitioner’s father, a Blue Printer in the Water Resources Department, died in harness on 05.03.2001
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The petitioner, a Child Development Project Officer (CDPO) in Patna, was initially trapped by the Vigilance Department in 2013 for allegedly taking a bribe (Vigilance P.S. Case No. 54 of 2013).
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The petitioner’s father, a Sweeper at Patna Medical College and Hospital (PMCH), died in harness on July 23, 2009.
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The petitioner, Horil Mandal, was engaged as a daily wager in the Bihar State Agriculture Produce Marketing Board and recommended for regular appointment in 1990
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The petitioner, a 1996 batch Bihar Administrative Service officer, was transferred to Katihar in 2021. Suffering from a long-standing psychosomatic disorder, he had previously availed four years of extraordinary leave...
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The land in question (Mauza-Dengri) was subject to consolidation proceedings. In 1983, the Consolidation Officer ordered entries in favor of the petitioner’s father, Dashrath Tiwari
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The petitioner, a registered Government Contractor, was transporting stone chips for road maintenance work under a five-year contract with the Rural Works Department.
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The CBI registered a case (RC 8(A)/2022) alleging that officials of East Central Railway conspired with private vendors for preferential allotment of railway racks in exchange for monthly bribes.
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On a secret tip-off, police conducted vehicle checks for illicit liquor, during which an individual abandoned a Hero Honda motorcycle in the middle of the road and fled.
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The petitioners (the husband’s brothers, nephew, sisters-in-law, and nieces) sought the quashing of a cognizance order dated 13.07.2022 passed by the S.D.J.M., Siwan
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The appellant was convicted by the Trial Court under Sections 363 and 376 of the IPC for allegedly kidnapping a 14-year-old girl (P.W. 6) on 02.11.2012 at gunpoint and committing rape over a period of 5-6 days
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On May 4, 2013, following a verbal altercation, the appellant allegedly pressed the chest of the informant’s minor daughter, Hema Kumari, with his legs while also assaulting the informant and his wife.
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The Petitioner, Mithlesh Kumar, sought the quashing of an order of cognizance dated 05.09.2023 for offences under Sections 323, 326, 498, 504, and 379/34 of the IPC.
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The petitioner’s father, a Blue Printer in the Water Resources Department, died in harness on March 5, 2001
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The petitioner, who was posted as a Child Development Project Officer (CDPO) in Patna, was caught in a trap case (Vigilance P.S. Case No. 54 of 2013) for allegedly taking a bribe.
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The petitioner’s father, a Sweeper at Patna Medical College and Hospital (PMCH), died in harness on July 23, 2009
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The petitioner, Horil Mandal, was engaged as a daily wager in the Bihar State Agriculture Produce Marketing Board and recommended for regular appointment in 1990
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The petitioner, a member of the Bihar Administrative Service since 1996, was transferred to Katihar in 2021.
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In 1983, the Consolidation Officer, Kudra, ordered the land recorded in the name of the petitioner’s father, Dashrath Tiwari
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The petitioner, a registered Government Contractor, was transporting stone chips for road maintenance work under a five-year contract when his trucks (BR09GB-6708 and BR09GB-6709) were seized by the Mines Inspector on...
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The CBI registered an FIR (RC0232022A0008) against railway officials and private vendors under Sections 7 and 8 of the Prevention of Corruption Act and Section 120(B) IPC.
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The petitioner sought to quash an order of cognizance dated 05.01.2022 passed by the 2nd Additional District Judge, Jamui, under Section 30(a) of the Bihar Prohibition and Excise Act
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The petitioner, a Director of M/S Reliable Infra Services Private Limited, was subjected to search and seizure by the Directorate of Enforcement (ED) on 16.07.2024 under ECIR/PTZO/4/2024 (ECIR-4), which originated fro...
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The petitioner, a Constable in the Central Industrial Security Force (CISF) appointed in 1994, was accused of assaulting his Company Commander with a lathi on 05.09.2011 after a dispute regarding duty deployment
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The petitioner, an Executive Engineer in the Building Construction Department, was suspended on 09.07.2012 following allegations by the District Magistrate, Madhubani.
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The petitioner is a registered government contractor. Following his implication in Gandhi Maidan P.S. Case No. 726 of 2024, the Senior Superintendent of Police, Patna, cancelled his character certificate on 09.12.2024
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The Petitioner sought quashing of a cognizance order dated 04.07.2018 in Complaint Case No. 770(c) of 2017.
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The petitioners (a son, mother, and wife) challenged three separate orders dated 14.09.2023 taking cognizance in Complaint Case Nos. 215/2021, 214/2021, and 216/2021
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The complainant, Nathuni Pasi, alleged that on 17.04.1999, the appellants (Bijay Sah and Ram Sah) forcibly dismantled his ancestral house/hut situated on government-allotted land (Basgit Parcha), assaulted him with fi...
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The petitioner (husband) sought to quash an order dated 22.09.2011, passed by the Chief Judicial Magistrate, Bhojpur, taking cognizance of offences under Section 498(A) of the IPC and Sections 3/4 of the Dowry Prohibi...
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The petitioners claim ownership of 5.37 acres of land in Village Atimi, purchased by the late Bibhuti Bhushan Tiwary and recorded in his name in the Khatiyan and Register-II
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The prosecution alleged that on April 1, 1994, the five appellants, armed with firearms, kidnapped Bipin Kumar Yadav (P.W. 4) from a wheat field after firing in the air to scare away his father (P.W. 5) and brother (P...
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The victim ('X'), a deaf and dumb female, was allegedly raped and blinded on 12.01.2021
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The petitioners (mother-in-law and father-in-law) challenged an order dated 11.09.2018 passed by the ACJM-cum-Sub Judge-VII, Muzaffarpur, which took cognizance of offences under Sections 498(A), 341, 323, 504, 506, an...
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The petitioners (mother-in-law, brothers-in-law, sisters-in-law, and maternal father-in-law of the complainant) sought to quash an order of cognizance dated 13.03.2019 for offences under Sections 498(A), 406, 379, 34...
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The appellants were convicted by the 1st ADJ, Araria, in Sessions Trial No. 338 of 2007 for an incident occurring on September 4, 2005.
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The appellants challenged their conviction under Section 376D of the IPC and the resulting 20-year sentence.
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The informant (PW-5) alleged that on September 24, 1993, while returning from tuition, he was confronted by the appellant and others near Rani Sati Temple.
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The appellant was convicted by the Trial Court under Sections 376 (rape) and 341 (wrongful restraint) of the IPC and sentenced to seven years of rigorous imprisonment.
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Three advocates of the Banka District Bar Association filed a Public Interest Litigation (PIL) seeking a Mandamus to compel the construction of various judicial facilities (Family Court, POCSO Court, Excise Court, etc...
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The informant alleged that on 16.10.2013, his 17-year-old son, Shivam Kumar (P.W. 6), was enticed and kidnapped by the appellant and others
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The appellant was convicted under Section 302 of the Indian Penal Code (IPC) and sentenced to life imprisonment for the alleged murder of Raghunath Yadav on the night of May 27, 1992
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The appellants challenged their conviction under Section 304 Part-I of the IPC and sentence of life imprisonment.
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The informant, Shiv Bhajan Yadav (PW 13), alleged that on 29.01.1994, Appellant No. 3 (Bullu Yadav) took his son, Subhash Yadav, away on a bicycle
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The petitioners, 24 retired teachers under the age of 65, were engaged as Block Resource Persons (BRPs) on a contractual basis in Gaya district under the Sarv Shiksha Abhiyan (SSA)
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The petitioner was appointed as a Typist-cum-Assistant in 1968 at R.N. College, Pandaul, which was taken over by the State in 1977
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The petitioner, daughter of Late Pradeep Rai, sought mutation of ancestral land based on a panchayati/arbitral award dated 28.07.2001 (later affirmed by an affidavit-based agreement in 2015) following the death of the...
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The petitioner, a Senior Deputy Collector, was assigned additional charge as In-charge District Manager of the Bihar State Food and Civil Supplies Corporation (BSFC) in 2014.
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The petitioner, Priyanka Kumari, sought a writ of mandamus directing the authorities to issue a death certificate for her husband, Late Rajesh Kumar Yadav, an Army retiree.
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The petitioner, a sitting Member of Parliament from Purnia, sought enhancement of his security cover to 'Z' category due to persistent threats from the Lawrence Bishnoi and Chhotu Yadav gangs
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The appellant (plaintiff) and respondent (defendant) are brothers. The appellant filed a partition suit in 2018 seeking separate possession of joint family property, alleging that a prior Memorandum of Partition dated...
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The Plaintiff (Respondent No. 1) filed a suit for specific performance based on a Baibeyana (agreement for sale) dated 10.02.2004 for land in Patna.
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The petitioner filed a review application against the High Court’s order dated 10.07.2025.
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The petitioner, an Army veteran discharged due to a 60% orthopedic disability, applied for the post of "Skilled Supporting Staff" under Advertisement No. 03/2019 issued by Dr. Rajendra Prasad Central Agricultural Univ...
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The petitioner, a workman at Indian Tobacco Company Ltd. (ITC), Munger, was dismissed from service following a domestic enquiry for misconduct. A reference was made to the Labour Court, Bhagalpur (Reference Case No. 0...
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The petitioner’s father, an employee at the Barauni Refinery of the Indian Oil Corporation Limited (IOCL), died in harness on February 1, 2017
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The Bihar State Road Transport Corporation (Petitioner) challenged an award dated 30.11.2011 passed by the Labour Court, Patna in Reference Case No. 17 of 2003.
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The petitioner, a teacher in a government school, applied for the post of Lecturer under Advertisement No. 06/2016 issued by the Bihar Public Service Commission (BPSC).
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The 27 petitioners applied for Prakhand Teacher posts in Bathnaha Block, Sitamarhi, under the 2008 Recruitment Rules. Although they participated in counseling on 12.08.2010, administrative disputes between local offic...
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The petitioner, a member of the Bihar Administrative Service, was subjected to a disciplinary proceeding initiated in 2021 following a 2016 Vigilance investigation
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The petitioners are co-owners of "Ramgarh Kothi," an ancestral property admeasuring approximately 4.09–4.15 acres along Bailey Road, Patna
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The petitioner, an Assistant Grade-I (Depot) at the Food Corporation of India (FCI), Muzaffarpur, was served a memorandum on 06.05.2006 alleging irregularities and shortages of foodgrains.
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The petitioners were appointed as Plumbers in the Public Health Engineering Department (PHED) in December 1994 on a temporary basis following a court direction in a previous writ
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The appellant, a juvenile and student of Class IX, was implicated in Baisi P.S. Case No. 381 of 2023 involving offences under Sections 302, 201, and 34 of the IPC after the recovery of a dead body.
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The appellants were accused of forcibly taking the informant’s minor son to Delhi on 10.10.2000 under the pretext of employment. The victim returned on his own after three years.
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The petitioners, retired teachers under the age of 65, were engaged as Block Resource Persons (BRPs) on a contractual basis in Siwan district under the Sarv Shiksha Abhiyan (SSA) scheme.
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The petitioner was engaged as a Peon (Class-IV) in the Nalanda Collectorate on a daily-wage/temporary basis between 1994 and 1996 and claimed to have rendered over 25–30 years of continuous service
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The appellant was convicted by the Trial Court for murder under Section 302 IPC and Section 27 of the Arms Act for allegedly shooting Sajan Saw and his son Ram Naresh Saw on the night of May 8, 1992.
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The prosecution alleged that on July 12, 1996, the appellants, Naresh Paswan (armed with a saif) and Sanjay Paswan (armed with a lathi), assaulted Sitaram Paswan after Naresh prohibited the deceased from using a gover...
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The appellant, Deo Nandan Gareri, challenged his conviction under Section 302 of the IPC and Section 27 of the Arms Act.
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The petitioner's TVS Raider motorcycle was seized on December 17, 2025, during a police raid at a Kirana shop.
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The Petitioner challenged the e-auction settlement of two sand ghats (Group No. 4) in Muzaffarpur.
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The informant alleged that on April 6, 2009, the appellant and co-accused Md. Salim kidnapped his grand-daughter on a motorcycle for human trafficking
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The Appellant, a juvenile, was apprehended during a police raid at the house of co-accused Hasnain Thakur
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The prosecution alleged that on July 5, 2005, while the informant (P.W. 2) and others were digging soil by a riverside, the appellants arrived armed. Appellant Dipan Singh Yadav allegedly fired a double-barrel gun, ca...
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The appellant, a juvenile in conflict with law (CCL), was accused of murder under Sections 341, 323, 324, 307, 504, 302/34 of the Indian Penal Code.
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The respondent, Indian Oil Corporation Ltd. (IOCL), entered into a Memorandum of Understanding (MOU) with Bongaigaon Refinery and Petrochemicals Ltd. (BRPL) to transport crude oil from Haldia to Bongaigaon.
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The petitioners claimed ownership of 40.34 acres of land in Plot No. 1702, Khata No. 113, Village Tetari, based on a 1912 registered sale deed from the descendant of an Ex-Zamindar
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The petitioner, an Assistant Engineer appointed in 1997 and later promoted to Executive Engineer in 2011, superannuated on January 31, 2025.
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The petitioner, while serving as the SHO of Balia Police Station, was subjected to a departmental proceeding following a viral video alleging he demanded and accepted bribes for the release of a seized vehicle.
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The petitioner, a Sub-Divisional Prosecution Officer (SDPO) in Rohtas, Bihar, challenged a notification dated 16.01.2025 and a subsequent relieving order dated 04.04.2025, which transferred him to the Vigilance Invest...
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The petitioner, while serving as a District Programme Officer in Gaya, was served a memo of charges on June 13, 2009, regarding irregularities found in three Anganwadi Centres.
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The petitioner worked as a Commission Vendor on a temporary basis for East Central Railways from 1982
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The petitioner sought a writ of mandamus for appointment to the post of Constable in the Bihar Police based on Advertisement Nos. 01/2004, 02/2004, and 03/2004.
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The Petitioner applied for the post of Regular Mazdoor (Group-C) under Advertisement No. PHC/01/2025.
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The petitioner, an employee in the Bihar Police service, filed a writ petition seeking to quash a letter dated 12.09.2025, which declared him ineligible for the third Modified Assured Career Progression (M.A.C.P.).
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The petitioner, Manoj Kumar, a government employee in the Road Construction Department, filed a writ petition seeking directions for promotion to the post of Head Clerk effective from January 2024
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The petitioner was appointed as an Anganbari Sevika for Ward No. 13, Parsa East Panchayat, on 02.08.2019 under a seat reserved for the Scheduled Caste (SC) category
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The appellant was convicted by the Trial Court under Sections 315 (act done with intent to prevent child being born alive) and 506 (criminal intimidation) of the IPC, and Section 4 of the POCSO Act, 2012.
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The prosecution alleged that on the night of 25/26.06.1992, around 10 dacoits entered the house of the informant (P.W.6), assaulted family members, and looted articles worth Rs. 5,625/-
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The petitioner, Sakali Devi, originally filed an appeal (Cr. Appeal No. 377/2015) against an acquittal.
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The petitioner’s tractor (Registration No. BR45GB-1553) was intercepted on December 15, 2023, allegedly transporting 261 liters of country-made liquor, leading to the registration of Mohania P.S. Case No. 868 of 2023
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The petitioners, licensed businessmen engaged in the trade of jaggery (Gud), challenged the seizure of a tractor/trailer (Reg. No. BR01GK4248/BR01GK4531) and 58.75 quintals of jaggery following an FIR registered under...
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The petitioner, serving as the Pramukh of Panchayat Samiti, Ghoswari, was served with a requisition for a no-confidence motion by members of the Samiti on 27.02.2026
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The petitioner, Meena Devi, was appointed as an Aanganbari Sahaika.
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The petitioners (a Block Development Officer and a Block Education Officer) were directed by the District Appellate Authority, Samastipur, on 31.05.2024 to appoint one Dileep Kumar Das.
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The petitioners, aspiring candidates for the post of Assistant Prosecution Officer, challenged Advertisement No. 13/2026 issued by the Bihar Public Service Commission (BPSC).
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Thirty-one petitioners, serving as Sub-Inspectors and Hawaldars in the Bihar Special Armed Police (BSAP), filed a writ petition seeking a re-fixation of their pay scales.
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The petitioner applied for the post of Anganbari Sevika for Centre No. 236 under Dhanav Mubarakpur Panchayat in 2012. She was ranked No. 1 in the merit list with 73.42% marks
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The petitioners, a cooperative society and its Chairman, challenged the finalization of Tender No. 055EE23-23-30 (opened on 17.06.2022) by the East Central Railway.
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The petitioner’s father, a Mahal Chaukidar, died in harness on April 12, 2006
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The petitioner, a Constable posted at Buxar, was accused of negligence following the disappearance of 50 cartridges during an EVM security deployment.
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The Petitioner, an election consultant, sought to quash FIR No. 94 of 2020 registered at Patliputra P.S. for offences under Sections 467, 468, 471, 420, 406, and 120-B of the IPC.
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The appellant, a juvenile, was named in an FIR (Bhargama P.S. Case No. 138 of 2024) initially registered under Sections 302 and 120-B/34 of the IPC regarding the abduction and death of a 19-year-old girl.
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The writ petitioners (respondents 1st set) were appointed as ad hoc Assistant Professors in constituent colleges of Magadh University before 10.12.1989
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The respondent’s father was appointed as a daily wager in 1987 and regularized in 1990 at a Medical College Hospital in Bhagalpur
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The appellants (Gainu Mandal, Sri Mohan Sah, and Sarbind Sah) were convicted by the Trial Court under Sections 302/34 and 120B of the IPC for the murder of Mala Devi on 14.08.1992.
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The appellant was convicted under Section 302 of the IPC and sentenced to life imprisonment for the alleged murder of Nand Kumar Singh
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The deceased, Ashma Khatoon, was married to appellant Saheb Jan Mian.
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The Petitioner No. 2 (Sanjay Kumar Ranjan) sought the quashing of a cognizance order dated 06.03.2019 passed by the ACJM-IX, Gaya, arising from Magadh University P.S. Case No. 106/2018.
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The prosecution alleged that on the night of June 11, 1992, miscreants entered the house of Pramila Devi (informant), committed dacoity, and shot dead her daughter, Rekha Kumari
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The appellants (five surviving out of seven originally convicted) were convicted under Sections 323, 448, and 307/34 of the IPC and Section 27 of the Arms Act by the Trial Court on 10.02.2005.
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The petitioners, Shailendra Bharati and Sanjeev Kumar Verma, were serving as Group Instructors (Level-7) and were given officiating charges as Vice-Principal/Principal (Level-9).
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The petitioner, an operator at the Transmission Subdivision, Sultanganj, was placed under suspension on 22.12.2014
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The petitioner, Vikash Kumar, was selected as a Probationary Officer through an examination conducted by the Institute of Banking Personnel Selection (IBPS) and subsequently joined UCO Bank
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On July 5, 2023, the Officer-in-Charge of Ramgarhwa P.S. (PW-4) intercepted two motorcycles near Semar Chowk
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The prosecution alleged that on August 25, 2014, the appellant prevented the informant’s wife and daughter (Asho Devi, P.W.1) from taking water from a government hand-pump.
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The Petitioner, an unemployed engineer and Class-III contractor registered with the Rural Works Department, Bihar, challenged the Notice Inviting Tenders (NIT) Nos. RRSMP-03/2024-25, RRSMP-07/2024-25, and RRSMP-08/202...
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The appellant, a Conductor with the Bihar State Road Transport Corporation (BSRTC), was dismissed in 1978 for alleged misconduct.
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The prosecution alleged that on March 1, 2010, the six appellants entered the informant’s house, used caste-based slurs, destroyed the roof, and assaulted the informant and her daughter-in-law.
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The case originated from a land dispute between the informant and his relative (Pattidar).
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The appellant was convicted by the Trial Court on 01.12.2015 for offences under Sections 307 and 341 of the IPC, arising from a 2001 dispute regarding the ownership of Shisham trees
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The appellants were convicted by the Trial Court for allegedly supplying illegal arms to Naxalites.
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The petitioner participated in a tender process (N.I.T. No. 04SBD/2024-25) for the construction of Panchayat Sarkar Buildings in Gaya
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The petitioner, Arjun Prasad Saha (the father-in-law), sought to quash an order dated 15.07.2023 passed by the Additional District & Sessions Judge IV, Munger, which upheld the trial court's rejection of his discharge...
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The prosecution alleged that on the day of the occurrence in 2008, the informant intervened when Appellant No. 1 was abusing a brick kiln owner.
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The informant, Dinesh Yadav (PW-6), alleged that on January 28, 2008, his seven-year-old son, Ashish, was called by their neighbor (the appellant) who gave him "shakkar" (sugar) to eat
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The petitioners are the legal heirs of Sk. Sabir @ Shabbir, a landless person who was issued a Bhoodan Parcha in 1955 for 15 kattha of land in Darbhanga
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The petitioners are the legal heirs of Sekih Majeed @ Abdul Majeed, a landless person who was issued a Bhoodan Parcha in 1955 for 15 kattha of land in Darbhanga.
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The petitioner challenged an order dated 15.06.2019 passed by the Sub-Divisional Officer (SDO), Benipatti, in a land ceiling proceeding.
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The petitioners, including a Senior Advocate of the Supreme Court, sought the quashing of an FIR (Kadamkuan P.S. Case No. 413 of 2023) registered under Sections 406, 420, 448, and 384/34 of the IPC.
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The four appellants were convicted by the Trial Court on 13-10-2004 under Sections 307/34 (attempt to murder) and 450 (house-trespass) of the IPC and sentenced to 8 years of rigorous imprisonment
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The prosecution alleged that on September 3, 2006, the informant (P.W. 5) was intercepted by the four appellants while on her way to a Panchayati. The appellants allegedly disrobed, assaulted, and abused her, calling...
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The petitioner’s father, a Peon at the Civil Court, Banka, died in harness on January 8, 2022
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The eight petitioners, formerly employed as Personal Assistants, challenged a Departmental Screening Committee decision dated 23.11.2018 which rejected their claims for the 3rd Modified Assured Career Progression (M.A...
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The petitioner was appointed as a Constable (General Duty) in the Sashastra Seema Bal (SSB) on 17.10.2011
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The petitioner, a registered contractor, was awarded a turnkey project by SBPDCL in September 2019 for the construction of power sub-stations and lines in Nalanda and Patna.
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The petitioners were initially appointed as Local Bodies Teachers under the Bihar Panchayat Primary Teacher Rules, 2012
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The appellant, husband of the deceased, was convicted under Section 304-B of the IPC for the dowry death of his wife
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The appellant was convicted by the Trial Court under Section 376 of the IPC and Section 6 of the POCSO Act for allegedly establishing a physical relationship with the victim for over a year on the pretext of marriage,...
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The appellant was convicted by the Trial Court under Section 376 of the IPC and Section 4 of the POCSO Act, 2012, based on the complaint of a 15-year-old victim alleging rape on the pretext of marriage
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The appellants are the brothers, father, and sister (Appellant No. 4) of Manish Kumar’s wife.
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The appellants, a Junior Engineer and an Assistant Engineer, were accused of conspiring to misappropriating government funds during the repair of the Ghorasahan Branch Canal in 1986–87
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The Informant (PW 4), his wife (PW 1), and the Appellant (informant’s brother) lived in the same house.
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The petitioner, a retired employee of the Gaya Municipal Corporation, sought a direction for the release of his retiral dues
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The petitioners, Rajesh Kumar Singh and Vijay Rai, are police personnel serving in the Bihar Special Armed Police (BSAP). They filed a writ petition seeking an order to compel the respondent authorities to grant them...
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The three petitioners were appointed on compassionate grounds between 1993 and 1994 and have been serving in the Health Department for approximately three decades.
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The appellant, a juvenile, was accused in Parbatta P.S. Case No. 86 of 2023 for offences under Sections 302, 120(b), 341, 323, 325/34 of the IPC and Section 27 of the Arms Act.
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The appellant, a juvenile, was accused of participating in a murder under Sections 103(1), 61(2), and 3(5) of the B.N.S., 2023.
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The petitioner, an Assistant in the Revenue and Land Reforms Department, was suspended on 05.10.2000 over allegations of submitting forged travelling allowance (TA) bills and unauthorized honorarium payments.
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The informant (P.W. 6) alleged that his daughter, Veena Devi, married the appellant in 1994 and was subsequently subjected to dowry-related torture and demands for Rs. 50,000 and a television
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The appellants, Yodha Bind and Dharam Nath Bind, were convicted by the Trial Court on 30.01.2004 for culpable homicide not amounting to murder under Section 304 r/w 34 of the IPC
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The petitioner filed Title Suit No. 76 of 2008 seeking to declare two sale deeds (dated 1988 and 1991) executed in favor of the respondent as null and void.
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The petitioner, a General Nursing and Midwifery (G.N.M.) professional posted at Community Health Centre (C.H.C.), Sursand, alleged continuous mental and physical harassment by the In-charge Medical Officer (Respondent...
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The petitioner, appointed as an Assistant in the Patna High Court in 2003, challenged the Seniority List of Section Officers dated 01.11.2024
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The Appellant was accused of gang rape under Sections 376(D) and 120(B) of the IPC, following an FIR lodged on 08.10.2023.
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The Petitioner was accused of murder following an incident on 12.05.2020 where the informant’s son allegedly went with him and was subsequently found drowned in a river
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The petitioner, Sujit Kumar, was a Revenue Karamchari serving at Chhatapur Block. Following the 2008 floods, allegations arose regarding illegal distribution of relief materials.
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The informant, Birendra Prasad Gupta (a member of the CPI-ML), alleged that on September 6, 2000, while returning to his party office on a motorcycle, he was intercepted at Tikuliya Chowk by six to seven armed occupan...
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The Appellant, a juvenile aged 17 years and 3 months at the time of the incident, was accused of committing rape under the POCSO Act.
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The petitioner’s father, an Assistant Teacher, died in harness on November 11, 2004.
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The 90 petitioners, employees under the SC & ST Welfare Department, Government of Bihar, were initially granted benefits of Pay Band-3 with a Grade Pay of ₹6,600 under Pay Level 11 C-4 via an order dated 23.08.2018.
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The appellant was accused of gang rape, leading to the registration of Shivajinagar P.S. Case No. 49 of 2025.
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The Appellant, a juvenile aged between 16 and 18 years, was accused of murder under Section 103(1), 109, 61(2), and 3(5) of the B.N.S. and Section 27 of the Arms Act, 1959.
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The appellant, a juvenile, was accused of rape and circulating a viral video of the act under Section 65(1) of the B.N.S. and various sections of the POCSO Act.
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The appellant, a juvenile aged 17 years, 8 months at the time of the incident, was accused of kidnapping a victim with intent to marry her.
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The petitioners (plaintiffs) instituted Title Suit No. 117 of 2013 seeking a declaration of title over Plot No. 430, asserting that an incorrect plot number was mentioned in relevant documents
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The plaintiff (Respondent No. 1) filed Partition Suit No. 156 of 2017 seeking a preliminary decree and 6/20 share in the suit property, asserting unity of title and possession
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The Appellant (husband) and Respondent (wife) were married on March 22, 2003, according to Hindu rituals.
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