HCMONTHLY CASE LAW ARCHIVE
Read 298 LawLens analyses of Patna High Court judgments published in October 2026, covering key rulings, legal principles and case law.
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The informant, the widow of the petitioners’ deceased brother, alleged that the petitioners sold approximately 5 bighas and 7 kathas of ancestral joint-family land without her knowledge or consent and retained the sal...
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The informant alleged that, on 28 November 2020, persons who had photographed his daughter entered his house, outraged her modesty and assaulted her; the petitioner was alleged to have instigated the incident
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Ruby Devi complained that, following her 1999 marriage, her husband’s relatives demanded ₹50,000 and subjected her to cruelty; she also alleged that on 13 May 2008 they assaulted her, took her ornaments and clothes, a...
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The complainant alleged that, after her marriage to co-accused Amarjeet Kumar on 9 July 2018, her husband and in-laws harassed her for dowry, including ₹6,50,000 and a Bullet motorcycle, and eventually left her at her...
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The petitioners sought to quash the order dated 6 September 2022 taking cognizance against them under Sections 498A, 341, 323, 504 and 506 read with Section 34 of the Indian Penal Code, and Sections 3 and 4 of the Dow...
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The complainant, a former employee of the insurance company, alleged that he resigned because of the petitioners’ conduct and that the company failed to pay amounts due to him, including provident fund, salary, gratui...
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Shiv Pasi appealed the acquittal of Rakesh Pasi and Vikesh Pasi of charges under Sections 364/34 IPC.
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The petitioner was accused of stealing a printer cartridge from the office of the Superintendent (Coaching), East Central Railway, Hajipur.
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The complainant alleged that her husband and his family demanded a four-wheeler and subjected her to mental and physical cruelty when the demand was not met. The complaint also alleged confinement, the pouring of kero...
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Sima Kumari alleged that, after her marriage to petitioner No. 1’s son, she was subjected to cruelty and dowry harassment, including a demand for a car, and was driven from the matrimonial home.
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The prosecution alleged that, following a dispute over a proposed marriage, the appellants and others assaulted Dinesh Thakur and persons who came to his aid; Dinesh later died while being taken to hospital.
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The petitioner challenged the Technical Bid Evaluation Committee’s decision declaring its bid for Package No. 26B under NIT No. 02/2026–2027 non-responsive.
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The petitioner challenged the demolition of his house, which he said stood on land occupied by several village families for decades. The Circle Officer had initiated Encroachment Case No. 2/2022-23 concerning land rec...
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The petitioners, tenants and shopkeepers at Bazaar Samiti, Ara, challenged the requisition of their shops, godowns and terminals for election purposes, including the 2019 and 2024 Lok Sabha elections and the 2025 Biha...
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Vijay Kumar, a Class IV employee, was charged with stealing ₹1,33,304.33 from the Civil Court, Barh, during the night of 1–2 November 1993.
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The complainant alleged that she had purchased 16 decimals of land from her aunt, in whose name the land’s Jamabandi stood.
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Opposite Party No. 2 initially filed Complaint Case No. 12294 of 2022, which was referred for investigation under Section 156(3) CrPC and led to Kadamkuan P.S. Case No. 281 of 2023.
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The appellant was selected and appointed as a Panchayat Teacher in Gram Panchayat Raj Bahuarwa in 2007.
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The petitioners sought to quash the order dated 30 June 2022 by which the S.D.J.M., Dehri-On-Sone, took cognizance in Dehri (D.L.M.) P.S. Case No. 232 of 2017 for offences under Sections 419, 420, 468, 471 and 120(B) IPC
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The complainant alleged that he paid ₹1 lakh through a pay order in favour of HPCL, through its distributor, Ravi Raj, for lubricant products that were not supplied.
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The complainant alleged that her father, petitioner no. 1, had gifted certain land to her mother in 1972, and that after her mother’s death in 2012 he and other petitioners transferred portions of that land to third p...
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On 18 May 2005, police searched a house belonging to Ramashish Yadav and allegedly seized 105 gunny bags containing more than 4,000 litres of illicit liquor. The prosecution alleged that Arbind Kumar Singh had stored...
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The petitioner applied in 2016 for a licence for a double-barrel breech-loading (DBBL) gun, after his grandfather—the holder of a licence for such a gun—died.
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The deceased employee, whose son was the review petitioner, died in harness on 11 June 2015.
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The State sought review of the order dated 2 April 2026 allowing Gopal Kumar’s writ petition and setting aside decisions dated 6 October and 2 December 2025.
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The review application sought review of the order dated 2 April 2026 allowing the writ petition and setting aside decisions dated 6 October 2025 and 2 December 2025.
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The petitioner was selected through the IBPS CWE/PO/MT-III recruitment process, appointed by Punjab National Bank, and joined service on 16 February 2015.
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The petitioners were appointed as Panchayat Teachers in Gram Panchayat Raj Telhar in November 2006 after a selection process that included counselling and publication of a merit panel.
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On 24 July 2007, a Drug Inspector reported that a raid at the petitioner’s medical store uncovered, among other items, expired medicines, medicines requiring refrigeration, and an empty Morphine bottle.
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The appellant complained that her husband assaulted her abdomen while she was pregnant, causing bleeding and miscarriage, and that he and his family had also harassed her over a dowry demand.
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The complainant alleged that he purchased mortgaged property at a bank auction after submitting the highest bid and paying the amounts demanded by bank officials.
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The petitioner was appointed as a constable in West Champaran after succeeding in the selection process under Advertisement No. 1/2014.
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The petitioner sought to prevent the State from disturbing villagers’ possession of land at Mauza Sarsar, recorded as Gair Majarua Malik/Paiti Kadim and associated in the revenue record with the Ajaan Veer Puja Asthal.
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The appellant was convicted under Section 302 IPC and Section 27 of the Arms Act for the shooting death of the informant’s father.
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The dispute arose from a 7 July 2010 agreement between M/s Symbiosis Electronics Pvt. Ltd. and M/s Mindview Technologies Pvt. Ltd., represented by its directors, for the sale of industrial scrap.
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The appellant was convicted by the Additional District and Sessions Judge-III, Jamui, under Sections 302 and 201 of the Indian Penal Code (IPC) for the murder of her young grandson and concealment of the offence.
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The petitioner society was engaged under a 2012 contract with the Support Programme for Urban Reforms in Bihar (SPUR) to provide community-mobilisation and livelihood support in Bhagalpur and Katihar. The contract per...
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Uttam Kumar, a Bihar Rail Police constable, faced departmental proceedings following his arrest in connection with Jai Nagar P.S. Case No. 179 of 2017.
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The appellant, a child in conflict with law, challenged the Children Court’s order dated 9 December 2025 rejecting his regular bail application in a case alleging that he and his parents killed his wife.
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The appellant, a child in conflict with law (CICL), was accused of sexually assaulting the informant’s five-year-old daughter while giving her home tuition.
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The petitioner sought correction of his date of birth in his CBSE Class X marks statement and certificate from 04.03.2005 to 04.05.2004.
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The informant, a jeweller, alleged that the petitioner bought a gold mangalsutra chain for ₹1,62,560, paid ₹63,000, and promised to pay the balance within two to three days. He later allegedly took a gold pendant wort...
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The appellant challenged the Special Judge, NIA, Patna’s order refusing regular bail in a case arising from the seizure of counterfeit Indian currency.
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The petitioner, a retired government employee, challenged a departmental proceeding initiated under Rule 43(b) of the Bihar Pension Rules, 1950, by charge memo dated 31 August 2021.
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The petitioner, appointed as a Group-D Daftari on compassionate grounds in 1993, had a date of birth of 10 January 1970 recorded in his service book on the basis of a school transfer certificate.
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The petitioner applied for and participated in the recruitment process for Regular Mazdoor under Advertisement No. PHC/01/2025.
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The petitioner, a government clerk, was arrested in an excise case in February 2018 after a Breath Analyzer Test allegedly indicated alcohol consumption.
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The petitioners, Assistant Loco Pilots and Loco Pilot Goods working at Muzaffarpur Lobby under Sonpur Division, challenged their transfer from Muzaffarpur Lobby to Mansi or Barauni Lobby, also within Sonpur Division....
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The appellant’s husband, a retired government school Principal, had pursued several proceedings concerning his service, pay fixation and retiral benefits. Earlier proceedings resulted in orders concerning consequentia...
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The petitioner association sought, among other reliefs, an additional honorarium equivalent to one month’s salary for jail warders.
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The petitioner sought quashing of the Chief Judicial Magistrate’s order dated 16 January 2017 taking cognizance against him under Sections 147, 149, 341, 323, 332 and 353 of the Indian Penal Code in Pirbahore P.S. Cas...
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The respondent challenged the termination of her appointment as an Assistant Teacher by order dated 23 October 2006 and the dismissal of her departmental appeal on 13 May 2013.
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The petitioner, an Assistant Director in the Information and Public Relations Department, challenged the disciplinary order dated 19 July 2021 and the consequential order dated 19 April 2022.
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The petitioner, an Assistant Teacher appointed in 2012, was serving as In-charge Headmaster at Primary School Semal Sarai, Saran.
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The complainant alleged that the petitioner had promised to secure government-teacher appointments and received ₹1,50,000 from him on 24 April 2011, but neither procured appointment letters nor returned the money.
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Sita Devi filed a complaint alleging that, on 30 January 2016, the petitioners assaulted and abused her, took her jewellery, and humiliated her.
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The State acquired land for the Indo-Nepal Border Road under Sections 11(1) and 19(1) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (“2013 Act”).
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The petitioner-husband sought quashing of Ahiyapur P.S. Case No. 67 of 2020, registered under Sections 498A, 341, 323, 379 and 506 IPC, on allegations including assault and a demand for dowry of ₹5 lakhs
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The petitioners applied under the EBC category for Assistant Professor posts in Philosophy pursuant to Advertisement No. AP-PHIL-15/20-21.
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The petitioner, an Amin, was arrested in connection with a 2011 vigilance case and faced departmental proceedings initiated in 2012.
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The complainant alleged that the petitioner, in concert with others, fraudulently executed a sale deed dated 15 July 1991 transferring 1.40 decimals of land claimed by the complainant under a family partition.
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The informant married Kamlesh Pandey on 8 July 2010.
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The petitioner applied for licences for a rifle and a handgun on 16 February 2019, relying on FIRs and Sanhas which, he submitted, evidenced threats to his life and property.
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The appellant, a child in conflict with law, challenged the Children Court’s order rejecting his application for bail under Section 12 of the Juvenile Justice (Care and Protection of Children) Act, 2015, in a case reg...
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The complainant alleged that in 1999 the petitioner offered to procure a government primary-teacher appointment for ₹70,000 and received ₹50,000.
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The appellant purchased 1 Katha 19 Dhur 17 Dhurki of land from Ramjeet Yadav by registered sale deed dated 22 May 2009; her name was mutated and a Jamabandi created.
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The appellant, father of an eight-year-old girl, challenged the acquittal of Guddu Manjhi by the Additional Sessions Judge-cum-Special Judge (POCSO), Patna, of charges under Sections 376 and 302 IPC, Section 4 of the...
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The appellant, the deceased’s son and informant, challenged the acquittal of respondent nos. 2–6 of charges under Sections 302/34 of the Indian Penal Code, 1860, and Section 27 of the Arms Act, 1959.
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The appellants sought release of their tractors and rotavators, seized in connection with Navrangiya P.S. Case No. 88 of 2022 and subject to confiscation proceedings. They claimed to be farmers, said the tractors had...
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Arun Kumar Pandey, a Group ‘C’ Stenotypist appointed in 1984, retired on 31 December 2022 after more than 36 years of service.
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The petitioners were students admitted to BBA and BCA courses for the 2025–26 academic session at three colleges.
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M/s Shanti Creation Pvt. Ltd. alleged that it entered into a registered development agreement with Arun Kumar on 23 May 2011 concerning 6 katha, 16 dhur of land at Dhanaut, Patna.
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The petitioner’s father worked at a Military Farm in West Bengal and died while in service.
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The complainant alleged that she married petitioner no. 1, Arvind Rai, and that her father spent ₹2 lakhs on the marriage; she further alleged a subsequent demand for ₹4 lakhs, assaults, and that she was driven from t...
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Arun Kumar Singh, an investigator with United India Insurance Company, alleged that petitioner no. 1, his Senior Divisional Manager, had taken money from him and that a scuffle occurred when he went to the office to d...
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The petitioner, husband of the deceased and a co-accused in Bodhgaya P.S. Case No. 105 of 2022, sought cancellation of Amit Kumar’s bail.
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The respondents applied for Urdu Translator posts under Advertisement No. 01/2019.
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The petitioner, an Assistant Inspector General of Registration, faced a vigilance FIR alleging possession of assets worth approximately ₹2.06 crore disproportionate to his known sources of income.
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In CWJC No. 6242 of 2024, Raman Bharti’s sale deed was registered on 30 March 2014. The District Sub-Registrar referred it for determination of alleged deficit stamp duty only on 14 October 2014; the Assistant Inspect...
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The petitioner, a former State Drugs Controller who retired on 30 September 2016, faced departmental proceedings while in service.
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The petitioner sought cancellation of Amit Kumar’s anticipatory bail in a case alleging fraud in the execution of four sale deeds.
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On 7 June 2001, the informant, Shambhu Mahto, was allegedly returning home when Fanindra Thakur fired at him, striking his right thigh; the appellant, Nandu Thakur, was alleged to have caught hold of him.
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Shriram Transport Finance Co. Ltd. financed a vehicle that was repossessed for non-payment and offered for auction through Shriram Automall India Ltd.
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The petitioner sought conversion of 20½ decimals of agricultural land for non-agricultural use.
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The prosecution alleged that, acting on confidential information, police chased two Bolero jeeps travelling from Muzaffarpur to Motihari and stopped them near the toll tax on NH-28. After one person fled, two persons...
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On 18 October 2017, Vipin Dhar Dubey reported that his son had left home with ₹8 lakh to visit the petitioner, Santosh Kumar Mishra, and was later shot dead by two unknown assailants. The FIR was registered against un...
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Jyoti Kumari’s complaint alleged dowry demands, cruelty, termination of her pregnancy against her will, and an attempt to burn and assault her.
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The petitioner sought to quash the order dated 4 February 2015 rejecting his application for discharge under Section 227 CrPC in a prosecution arising from Khagaria (Chitragupta Nagar) P.S. Case No. 122 of 2012.
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The appeals challenged the conviction of the appellants under Sections 302/34, 307/34 and 148 of the Indian Penal Code (IPC), and Section 27 of the Arms Act, arising from a night-time attack near an irrigation embankm...
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Amit Agency, a registered GST taxpayer, challenged an audit report relating to FYs 2017–18 to 2019–20, a show-cause notice (SCN) issued under Section 74 of the CGST Act, and the resulting order-in-original dated 22 Ap...
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The appellants were convicted under Sections 302/34, 307/34 and 148 of the Indian Penal Code (IPC), and Section 27 of the Arms Act, for their alleged participation in a night attack in which four persons were killed a...
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The petitioners sought approval of the appointments of Petitioner Nos. 1–5 as teachers and peon at Madrasa Islamia Bhermara, Madrasa No. 310.
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The petitioner, a proprietorship registered under the MSME Act, participated in a BCST tender for security services at the IGSC Planetarium, Patna, and the Sub-Regional Science Centre, Bodh Gaya.
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The petitioner, a child in conflict with law (CICL), was accused of offences under Section 65(2) of the Bharatiya Nyaya Sanhita, 2023, and Sections 4 and 8 of the POCSO Act, arising from an allegation concerning the i...
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The prosecution alleged that, on 16 October 1998, the appellants and two co-accused arrived at disputed land where the informant was constructing a memorial.
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The informant alleged that, following a dispute over land in Bihta and the restoration of possession to him, the petitioners threatened to obstruct construction of a boundary wall and committed other offences.
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The petitioner appeared in the BPSC 71st Combined Preliminary Competitive Examination. He scored 86.67 marks, below the unreserved-category cut-off of 88, and therefore did not qualify for the Mains examination.
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The petitioners were named in an FIR alleging that they and others assaulted the informant’s wife, who was five months pregnant.
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The petitioner was selected and appointed as a Constable in Bihar Special Armed Police-6 after succeeding in the written and physical examinations.
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The petitioner’s father, a CRPF constable, died in harness on 3 March 2012.
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The petitioner’s father, a chowkidar at the Officers Training Academy, Gaya, died in harness on 24 December 2017.
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Dr. Om Prakash Lal, a government doctor, was transferred to PHC Rohtas in June 2002 but did not join, citing threats to his life, health issues and family circumstances.
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The petitioners, B.A.M.S.-qualified Ayurvedic doctors, took part in the selection process under Advertisement No. 05/2025 for contractual Ayush Medical Officer posts.
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The petitioner was appointed as an untrained Panchayat Teacher on 28 November 2007 under the Bihar Teacher Rules, 2006.
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The petitioner participated in a tender for construction of a bridge and approach road, depositing an EMD of ₹36,65,000.
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The appellant sought compassionate appointment following the death of his father, a court employee, on 27 September 2016.
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The petitioners sought to quash the order dated 14 February 2019 in Criminal Revision No. 572 of 2013, which arose from proceedings in Laheriasarai P.S. Case No. 47 of 2007 under Sections 498A and 323 IPC and Sections...
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The petitioner, the complainant, alleged that on 29 May 2015 the accused persons assaulted and abused her, forcibly disrobed her, and took ornaments and clothes from her home; she also alleged that poison had been put...
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The complainant married petitioner no. 1 on 19 February 2019 and alleged that he and his family members subjected her to cruelty for non-fulfilment of a dowry demand of ₹5,00,000.
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The petitioner, the husband of opposite party no. 2, sought to quash the Magistrate’s order dated 8 September 2022 taking cognizance under Sections 341, 323, 325, 498A and 34 of the Indian Penal Code and Sections 3/4...
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The petitioner sought ex gratia assistance following his mother Binda Devi’s death on 23 April 2021. She had tested positive for Covid-19 by Rapid Antigen Test (RAT) on 22 April 2021 at New National Media Lab and died...
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Misha Devi died after suffering extensive burn injuries in October 2020, within three years of her marriage to Raushan Kumar Yadav.
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The informant alleged that co-accused Murtaza had repeatedly had sexual relations with her on a false promise of marriage and that, after she became pregnant, the petitioners—identified as Murtaza’s brother and father...
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The petitioner’s husband died in the emergency ward of Nalanda Medical College and Hospital (NMCH) on 5 January 2022, after presenting with fever, cough and weakness. An Emergency Outdoor Registration Slip recorded an...
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The Bank initially removed the petitioner from service following disciplinary proceedings.
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The petitioner, a constable posted at Sarai Police Station, was taken into custody in connection with an FIR alleging illegal removal of liquor from the police-station malkhana.
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The petitioners applied for Staff Nurse posts under BTSC Advertisement No. 23 of 2025. Although the original application deadline was 23 May 2025, a court order concerning the recruitment process led BTSC to extend th...
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The appellants were prosecuted for an incident on 23 January 2005 in which the informant, his brother and his nephew were allegedly assaulted with weapons during a land dispute.
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During evening patrol on 9 October 2017, police received information that a person was creating a nuisance while intoxicated.
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The appellant, a distributor of mobile phones and IT products, challenged assessments for financial years 2012–13, 2013–14 and 2014–15.
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The petitioner school challenged an order dated 13 December 2017 imposing damages and interest for delayed provident-fund remittances for March 2005 to August 2011, a consequential recovery demand dated 13 July 2018,...
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The prosecution alleged that the deceased, who had married co-accused Sanjay Kumar Singh in February 2012, was subjected to dowry-related demands and cruelty, including a demand for ₹5 lakh.
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The appeals arose from a common order dated 20 February 2025 disposing of 26 writ petitions concerning recruitment to Assistant Professor posts, principally in History and Geography, under an advertisement issued on 2...
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The complaint arose from an agreement dated 20 June 2006 for the sale of 3 bighas and 19 kathas of land for Rs. 15,00,000.
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The appellant, the victim’s father, challenged the acquittal of Respondent No. 2 of charges under Sections 363, 366A and 376 IPC and Sections 4 and 6 of the POCSO Act.
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The prosecution alleged that, following a dispute over accounts on 21 November 2018, Lalbabu Singh dragged Sonelal Mahto towards a temple and, as they returned, shot him in the abdomen; Mahto later died during treatment.
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The appeals arose from a land dispute and an occurrence on 27 July 2016, during which the prosecution alleged that the appellants assaulted members of the informant’s family with spades and a farsa. Yugal Kishore Chau...
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Opposite Party No. 2 alleged that Petitioner No. 1 had received ₹6,00,000 in 2010 for arranging his daughter’s marriage and had failed to repay it. He further alleged that on 2 February 2015 the petitioners assaulted...
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The parties asserted competing claims over land comprising Plot Nos. 1232, 1233 and 1234 at Sareya, Gopalganj, with the dispute centring on possession, a boundary wall and a gate.
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The complainant alleged that the petitioners, including public officials, came to demolish his house while implementing an encroachment-removal order, assaulted and threatened him and his family, and removed household...
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The complainant, a Public Distribution System (PDS) dealer, alleged that the petitioners—a Marketing Officer and the convener of a C.C. Store—demanded illegal gratification, caused his shop licence to be suspended, an...
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The appellant challenged the Special Judge, NIA, Patna’s order dated 11 May 2026 rejecting his bail application in a case arising from the alleged recovery of an AK-47 rifle and cartridges, registered under the Arms A...
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The petitioner, a retired Assistant Engineer who superannuated on 31 October 2002, was granted first and second Assured Career Progression (ACP) benefits with effect from 9 August 1999.
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The informant alleged that, following her marriage in 2010, her husband and his family members demanded ₹4,00,000 as dowry and subjected her to physical and mental cruelty. She also alleged assault, threats and harass...
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The petitioner was appointed as an Assistant Teacher by the managing committee of a school on 7 August 2010, and the appointment was approved by the competent authority in January 2011.
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The appeals challenged the convictions arising from the shooting death of Ajay Kumar Yadav on 11 October 2005.
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The petitioner, a police constable, was charged in a departmental proceeding with assisting persons involved in an incident that led to a criminal case under the IPC and NDPS Act.
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The State acquired land for the Indo-Nepal Border Road under the urgency provisions of Section 40 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (“201...
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The State appealed under Sections 378(1) and 378(3) CrPC against the respondents’ acquittal of charges under Sections 147, 379, 436, 447 and 436/149 IPC.
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Land in Khata No. 3, Plot No. 1585, was acquired for an approach road to the Daudnagar–Nasriganj Bridge.
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The State appealed under Sections 378(1) and 378(3) CrPC against the acquittal of the respondents of charges under Sections 302/34 IPC and Section 27 of the Arms Act.
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The informant alleged that a dispute over a deduction from money sent to her by her brother led to an altercation at appellant no. 1’s residence.
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The complainant alleged that Amit Kumar Rai represented himself as unmarried and a Bihar Police Sub-Inspector, married her on 22 June 2022, and obtained money and gifts from her family.
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The petitioner, a Bihar Administrative Service officer, retired on 31 December 2014.
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Mamta Devi alleged that, following her marriage to Vishal Kumar Pandey, her husband’s relatives demanded ₹1,00,000 as dowry and subjected her to cruelty and harassment; she further alleged that she was forced from the...
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The parties married on 23 January 2013 and had a son in 2014. They lived separately for a considerable period.
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The petitioner obtained an education loan of ₹10 lakh from Punjab National Bank in 2009, secured against his mother’s residential property, to pursue higher studies in the United Kingdom.
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The deceased, Santola Devi, married Dharmendra Mandal in 2002 and died in March 2007 at her matrimonial home.
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The petitioner’s Public Distribution System licence, No. 59/2010, was cancelled by the Sub-Divisional Officer on 14 September 2014.
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Six accused appealed their convictions under Sections 302/34 IPC and life sentences arising from the killing of three men whose bodies were found in a field on 10 December 1989.
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The complainant, Md. Mohasin, filed Complaint Case No. 312(C)/2002 alleging that the petitioners and others entered his home on 24 May 2002, threatened and assaulted him, demanded rangdari, and took money and other ar...
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The petitioners participated in the recruitment process for Office Parichari/Parichari (Vishisht), initiated under Notification No. 17975 dated 22 September 2023, with an examination held on 15 September 2024.
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The petitioner challenged a Bihar State Food and Civil Supplies Corporation letter dated 17 May 2016 concerning adjustment of dues and possible proceedings against millers.
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The petitioners, serving engineers in the Water Drainage Division, sought to quash an FIR registered under Sections 420, 511 and 34 of the Indian Penal Code (IPC), the resulting charge-sheet, and the order taking cogn...
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The petitioner, a domestic electricity consumer, was found during an inspection on 19 June 2013 to have a connected load of 8 kW against a sanctioned load of 3 kW.
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Soni Kumari @ Rubi Kumari married appellant Sri Ram Malakar on 28 November 2013.
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The petitioners challenged the District Magistrate’s decision dated 29 September 2015, which reduced the rates for commodities they had supplied to Bettiah Jail, despite the rates having been approved by the District...
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Respondent Canara Bank sanctioned an overdraft facility to respondent company, secured in part by the residential house of Late Prabhat Kumar Verma, a director of the company.
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The petitioner sought an agricultural electricity connection for his land at Mouza Gogi, Araria.
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The petitioner’s Public Distribution System licence was cancelled by the Sub-Divisional Officer, Begusarai, on 7 May 2015.
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The petitioners, wholesale food-grain traders, used the Hasanpur railway siding to load and transport consignments.
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The petitioner sought appointment as a Chaukidar in place of her father under the Bihar Chaukidar (Appointment) Rules, 2014. She challenged the rejection of her claim by Memo No. 1326 dated 18 August 2021, contending...
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Opposite Party No. 2 filed a complaint alleging, among other things, that the petitioners had abused and threatened him in the course of a family dispute concerning partition of ancestral property and the institution...
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The petitioners, Senior Accounts Clerks, challenged Memo No. 187 dated 19 February 2020, by which the authorities cancelled or modified their previously granted Second MACP benefits, revised the dates of entitlement,...
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The petitioner, a constable, was placed under suspension after an incident in November 2015 involving his failure to report for duty and the alleged loss of his service revolver. A departmental proceeding followed, an...
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The case arose from an alleged altercation between neighbouring families over a bamboo. The prosecution alleged that the appellant and a co-accused abused the informant by caste name, and that the appellant struck the...
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The petitioner, a Medical Officer in the Assam Rifles, challenged the order dated 18 October 2022 rejecting his representation against the EPAR for 25 July 2019 to 3 March 2020.
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M/s N.S. Enterprises held 57 agreements with the Public Health Engineering Department for water-supply works in Araria district.
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The complainant alleged that on 8 February 2010 the appellant entered her home at night and attempted to rape her. She filed a complaint after approaching the local police and seeking village intervention; the complai...
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The appellants were convicted under Section 20(b)(ii)(B) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (“NDPS Act”) and sentenced to five years’ rigorous imprisonment and a fine, on the allegation that 5...
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The petitioners purchased 1.80 acres of land by registered sale deed dated 9 October 2017 for Rs. 14,00,000.
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The petitioner and respondent no. 9 applied for a PDS dealership at Champanagar Gram Panchayat under Advertisement No. 1 of 2017.
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The petitioner was awarded a contract in 2016 to supply food to patients in government hospitals in Sitamarhi district, and continued providing services under agreements extended from time to time
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The deceased went to the appellant’s house to demand wages for work on an under-construction house.
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The informant alleged that his sister, married to Dilip Choudhary, was subjected to dowry-related demands and ill-treatment by the petitioners and was killed on 10 July 2012; her body was allegedly found in a ditch in...
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The petitioner claimed through her mother, Smt. Indrani Devi, an interest in 18 kathas 10 dhurs of land acquired by the State in 1976 in Land Acquisition Case No. 50 of 1975–76 for construction of a drain.
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The appellant, Chief Executive Officer of the Lal Saraiya Fisherman Refugee Cooperative Society, claimed that a 348.55-acre Jalkar had been allotted in 1956 to fifteen refugee fishermen families for rehabilitation and...
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Canara Bank sold the disputed property through a SARFAESI e-auction, and respondent no. 10 claimed to be the successful bidder. A registered sale deed was executed in her favour on 3 July 2020.
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Punam Kumari appealed against the judgment setting aside her appointment as a Panchayat Teacher in Gram Panchayat Raj Dumariya.
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The husband appealed under Section 19(i) of the Family Courts Act, 1984, against the dismissal of his divorce petition under Section 13(1)(ia) and (ib) of the Hindu Marriage Act, 1955.
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The four appellants, children in conflict with law (CICLs), appealed against separate orders dated 17 February 2026 of the Children Court, Siwan, refusing them bail under Section 12 of the Juvenile Justice (Care and P...
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The petitioner challenged the outcome of a second draw of lots for an IOCL rural retail outlet, alleging that she had not been informed of the draw and that her representations had not been properly considered.
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The petitioner, a furniture-manufacturing proprietorship, obtained a loan of ₹7,00,000 and deposited ₹50,000 as margin money. After the business suffered losses, the loan account was classified as an NPA.
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The petitioner sought mandamus directing the State authorities to execute an agreement and issue a work order in his favour, claiming he had been declared L-1 in the tender process under NIT No. 08/2023-24.
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The petitioner entered service in 1974 and later served as an Assistant Jailor. He retired on 30 June 2007.
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In the underlying writ proceeding, the High Court directed the Superintendent of Police, East Champaran, to conduct further investigation into the pending issues and conclude it within four months of receiving or bein...
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Following secret information that persons were consuming liquor in the petitioner’s mobile shop, police raided the premises, apprehended the petitioner and recovered 200 ml of Indian Made Foreign Liquor in a 750 ml bo...
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The parties, who are Christians, married on 24 January 2010.
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The deceased, Dr. Rajesh Kumar Verma, was married to petitioner No. 3; petitioners Nos. 1 and 2 were his parents-in-law. The informant alleged that the petitioners had pressured the deceased to partition family proper...
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The complainant alleged that a signed but otherwise blank cheque had been lost and was later presented and dishonoured.
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The petitioner’s son, a BSF employee, died in a road accident on 11 December 2015 while travelling to rejoin duty after leave.
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Leela Devi’s headless body was found on 3 March 2007, after she had been missing for several days.
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The petitioners challenged the Chief Judicial Magistrate, Khagaria’s order taking cognizance under Sections 341, 323 and 506/34 IPC in Khagaria P.S. Case No. 968 of 2023.
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The petitioner, a designated partner of Aditya Niwas Developers LLP, sought to quash Rupaspur P.S. Case No. 62 of 2018 and the order taking cognizance under Section 135 of the Electricity Act, 2003.
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Karpuri Devi, the wife of appellant Madan Kamat, was reported missing approximately three years after her marriage.
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The complainant married Gaurav Kumar on 25 June 2010 and alleged that her husband and in-laws subjected her to cruelty and harassment over dowry and eventually ousted her from the matrimonial home.
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Jyoti Kumari, Mukhiya of Gram Panchayat Raj, Paghari, challenged the selection of respondent no. 8 for a fair-price-shop licence on compassionate grounds following his father’s death.
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The petitioner, who had a stated 90% physical disability, received a Letter of Intent from Indian Oil Corporation Ltd. (IOCL) for a retail outlet at Rosera, subject to arranging suitable land and obtaining the necessa...
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The appellant, a child in conflict with law, appealed the Children Court’s order rejecting his bail application under Section 12 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (“J.J. Act”).
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The husband instituted Matrimonial Case No. 61 of 2021 under Section 13 of the Hindu Marriage Act, 1955, before the Principal Judge, Family Court, Samastipur, seeking dissolution of the marriage.
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The petitioner, proprietor of M/s Binod Tent, Light & Sound, supplied election-related materials and services for the 2021 Panchayat Election in Sheikhpura. He claimed ₹1,03,00,000, while the competent District Commit...
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The appeals arose from the prosecution for the fatal shooting of Bharat Kumar Rai on 30 May 2013.
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The petitioner was engaged under an agreement dated 9 October 2012 to clean toilets, provide gardening services, and maintain the garden at the respondent’s premises.
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The petitioner was placed first in the merit list for a retail outlet dealership at Mauza Jamharia, Nawada, and arranged the required land and deposits.
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BIADA cancelled the petitioner’s allotment of industrial land/shed C-11, measuring approximately 2,200 sq. ft., and forfeited the deposited amount by order communicated on 5 February 2015.
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The petitioner was convicted under Sections 302 and 201/34 IPC and sentenced to life imprisonment; his conviction and sentence were upheld on appeal, and his special leave petition was dismissed.
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The petitioner challenged the cancellation of his Public Distribution System licence by the Sub-Divisional Officer, Sadar, Motihari, and the Collector-cum-District Magistrate’s order affirming that cancellation in app...
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The petitioners, students of Classes IX and XI at Jawahar Navodaya Vidyalaya, Karmalihata, Siwan, challenged orders directing recovery of assessed property damage and issuance of transfer certificates.
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The appellant was appointed as a Constable (General Duty) in the Sashastra Seema Bal (SSB) on 9 July 2015.
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The complainant alleged that, following her 2011 marriage to petitioner no. 1, she was subjected to cruelty and dowry demands by her husband and his family, and that her ornaments were taken before she was ousted from...
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The petitioner was appointed as a Guest Teacher in Psychology at S.B.A.N. College, Darhetta, Lari, for 11 months, by Memo No. 09/GIA/25 dated 5 March 2025.
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The petitioners, former employees of the Building Construction Department, sought the increment falling due on 1 July in the year of their retirement, after retiring on 30 June. They challenged paragraph 5 of the Stat...
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The petitioners challenged the removal of their boundary wall and access way from land in Bhagalpur, which they claimed was ancestral property in their possession.
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Chanchal Kumari filed Complaint Case No. 124 of 2014, alleging, among other things, that the petitioner and co-accused assaulted her and her in-laws, and that property and cash were stolen.
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The petitioners alleged that private respondents constructed a seven-foot boundary wall and installed an iron gate on land claimed by the petitioners at Mauza Bhatarih/Batadih, Khata No. 35, Plot No. 2, and dispossess...
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The appellant’s father, a Government servant, died in harness on 22 September 2009.
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The appellant challenged the rejection of his application for compassionate appointment. The screening committee rejected the application because one of the deceased employee’s sons was already employed; the Single Ju...
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The appellant challenged the Special Judge, NIA’s rejection of his regular-bail application in a case concerning alleged counterfeit Indian currency and related offences.
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The petitioner, then Anchal Adhikari, Keoti, was accused of facilitating the issuance of a rent receipt to Bibi Kaniz Fatima by allegedly suppressing the pendency of a title appeal and using false or forged documents
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Three NEET-UG 2026 candidates challenged their results and the genuineness of the OMR sheets produced by the National Testing Agency (NTA).
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The petitioner challenged a notice dated 8 December 2023 issued by the Circle Officer, Sadar, Darbhanga, directing removal of his alleged encroachment over Khesra No. 865 in Encroachment Case No. 3/2014-15.
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The petitioner challenged the Commissioner, Koshi Division’s order dated 3 June 2023 in P.D.S. Revision Case No. 22 of 2023, concerning the P.D.S. licence granted to respondent no. 8.
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Following a direction to identify land for a Panchayat Government Building, the Circle Amin reported that land at Kolhana Tola Maina Chatar was suitable.
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The appellant claimed that land measuring 0.99 decimal in Khata No. 259, Khesra No. 1405 was ancestral raiyati land, relying on the Khatiyan, Jamabandi and rent receipts. He alleged that the respondents began construc...
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The petitioner, a public distribution system dealer, challenged the Sub-Divisional Officer’s order dated 8 June 2022 cancelling his PDS licence, which was based on an inquiry by the Block Supply Officer and complaints...
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The appellant appealed his conviction under Section 376 IPC and Section 4 of the POCSO Act, for which he was sentenced to ten years’ rigorous imprisonment and fined ₹10,000
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The petitioner sought a direction granting him promotion and benefits under the Assured Career Progression (ACP) and Modified Assured Career Progression (MACP) schemes with effect from 8 December 1999, together with a...
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The parties married on 3 December 2007. The husband alleged that the wife left the matrimonial home in March 2008 and that the parties thereafter lived separately; the wife denied the allegations of cruelty and desert...
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The petitioner challenged the Superintending Engineer’s letter dated 4 January 2022 directing recovery of alleged excess salary paid to him following his absorption as an Accounts Clerk.
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The petitioner, a retired Bihar Agriculture Service officer, superannuated on 31 January 2022.
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The petitioner challenged Memo No. 2364 dated 16 August 2018, which addressed his salary claims for various periods.
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The petitioner challenged the Engineer-in-Chief’s order dated 29 August 2025 blacklisting it for two years under Rule 11 of the Bihar Contractor Registration Rules, 2007, and the Secretary’s appellate order dated 5 De...
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The petitioners claimed to have purchased parcels of land under registered sale deeds executed between 2009 and 2011 and to have used a passage for ingress and egress.
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The complainant alleged that on 25 October 2014 the accused came to his house, used abusive language, assaulted and injured him, threatened him, and took cash and ornaments.
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Archana Kumari alleged that, after her husband’s death, her in-laws harassed her, demanded ₹2 lakhs for her daughter, and ultimately ousted her from the matrimonial home.
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The complainant alleged that the petitioners subjected her to mental and physical cruelty over non-fulfilment of dowry demands
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The petitioners were selected as guest faculty through Advertisement No. 01/2018 and appointed under terms providing for engagement for no more than one academic session—equivalent to eleven months—with automatic term...
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The complainant alleged that the petitioner, a director of AOV Forex Pvt. Ltd., and others abused and assaulted Aditya Kumar, took documents and a blank-paper signature, and attempted to take him away in a vehicle.
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The Divisional Forest Officer filed a government complaint alleging that boulders had been illegally broken from hillocks and that the petitioner and others were suspected of involvement.
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The petitioner, who operated a State Bank of India customer service point and regularly handled and transported cash, applied for an arms licence on 8 February 2021.
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The petitioner was appointed as a Panchayat Teacher in November 2006 on the basis of an intermediate-equivalent certificate from Gurukul Vishwavidyalay, Vrindavan, and joined in December 2006.
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The petitioner, a contractor and agriculturist, applied for a non-prohibited-bore rifle licence in 2022, citing the safety of his life and property.
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The petitioner was engaged under Agreement No. 38/MBD/2015-16 to construct and maintain two roads for five years.
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The petitioner had obtained two agricultural gold loans of ₹3 lakh each from the State Bank of India (SBI), secured by pledged gold ornaments.
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The petitioner challenged Certificate Case No. 412 of 2022–23 and the distress warrant dated 2 February 2023, alleging that he had not received notice under Section 7 of the Bihar and Orissa Public Demands Recovery Ac...
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The petitioner, proprietor of M/s Sashi Kechua Khad Unit, held licences to manufacture and market vermicompost.
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M/s Green Thermo Power Ltd., whose allottee was the petitioner, received approximately 10,000 square feet of land at Industrial Area, Pandaul, Madhubani, in 2017 and deposited the required security amount
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The deceased, Md. Munawar, was reported missing on the evening of 28 June 2005.
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The appellants were convicted under Sections 302/34 IPC and sentenced to life imprisonment for the death of Govind Yadav, who was allegedly assaulted during a land dispute on 14 May 2005.
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The appellants were convicted by the Special Court for offences under Sections 302/34 IPC read with Section 3(2)(v) of the SC/ST (Prevention of Atrocities) Act, and Section 307/34 IPC, arising from a knife assault on...
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The petitioner sought salary for the period from 2 September 2022 to 29 May 2023, during which he served as a Panchayat Secretary in Manjhi Block; his resignation was accepted by memo dated 19 May 2023
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The juvenile appellant was accused of sexually assaulting the informant in 2022 and later threatening to circulate a video and sending nude photographs; the informant lodged the report in 2025
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The petitioner, an Executive Engineer whose name stood above that of Sri Ram Keshwar Ram in the relevant gradation list, sought promotion to Superintending Engineer with effect from 8 November 1988, the date from whic...
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The appellant appealed his conviction under Sections 302/34 IPC and sentence of life imprisonment, imposed for the killing of the deceased, a former Mukhiya.
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The petitioner-informant sought cancellation of the regular bail granted to Dhanik Chandra in a case alleging attempted murder by firearm under Sections 109(1) and 3(5) of the Bharatiya Nyaya Sanhita, 2023 (BNS), and...
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The petitioners—widow and daughters of Lalan Prasad Sinha—challenged an order dismissing their applications to adopt the written statement filed by Lalan in a probate proceeding concerning a Will dated 3 December 2002.
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The petitioners, the legal heirs of Lalan Prasad Sinha, challenged an order of the District and Additional Sessions Judge III, Patna, rejecting their application to adopt the written statement filed by Lalan Prasad Si...
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Malti Devi appealed the acquittal of Devgan Kharwar and Bhima Kharwar in a prosecution arising from the deaths of Raghubir Kharwar and Seema Devi.
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The petitioner sought grant of benefits under the Assured Career Progression (ACP) and Modified Assured Career Progression (MACP) schemes, consequential revision of pay and pension, and payment of arrears and other be...
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The petitioner sought correction of an alleged pay-scale discrepancy, claiming that a junior employee received a higher pay scale, together with payment of resulting arrears
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The appeals arose from the conviction of the appellants for offences including rioting and murder with common object under Sections 147 and 302/149 IPC, with certain appellants also convicted under Section 323 IPC and...
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The informant alleged that his 15-year-old daughter went to coaching on 11 July 2018 and did not return.
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The petitioner was appointed as an Assistant Teacher in 2012 among 34,540 teachers appointed pursuant to the Supreme Court’s directions in SLP (C) No. 26824 of 2012 and the recommendation of the Justice S. K. Chattopa...
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Birju Yadav alleged in a fardbeyan recorded at Sadar Hospital on 18 January 2019 that the appellant and three others assaulted him with weapons.
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The petitioners sought to quash the order dated 12 March 2019 rejecting their application for discharge under Section 227 Cr.P.C. in a sessions trial arising from Amba P.S. Case No. 13 of 2013, registered under Sectio...
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The petitioners claimed that they appeared in the Intermediate Science Examination in 1994 and were declared first-division pass, relying on marksheets they said had been issued through their college.
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The petitioner was recommended for appointment as a Police Sub-Inspector following the selection process under Advertisement No. 2 of 2023.
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Reena Devi died after suffering extensive burn injuries.
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The informant alleged that his daughter, married to petitioner no. 1, was tortured over a demand for a Scorpio vehicle and that the petitioners prevented her mother from meeting her and threatened her
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The appellant, a subcontractor of M/s Tecpro Systems Limited (respondent no. 4), sued for outstanding payments and release of its equipment after the principal contract was terminated. The suit sought relief against b...
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The appeals challenged the appellants’ convictions under Sections 302/34, 201/34 and 120B of the Indian Penal Code (IPC), and Section 27 of the Arms Act, arising from the murder of Md. Abdul Kalam Ansari.
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The petitioner challenged an order of the Principal Judge, Family Court, Gopalganj, directing him to pay Rs. 2,500 per month to respondent no. 2 for the care of their minor daughter, respondent no. 3, from 4 April 201...
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The petitioners, who had been appointed as Deputy Registrars through direct recruitment, challenged disciplinary charge memoranda issued against them under Rule 14 of the CCS (CCA) Rules, 1965, and the Board of Manage...
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The appellant was convicted under Sections 364 and 302 of the Indian Penal Code (IPC) for allegedly abducting and killing his ten-year-old nephew, whose body was recovered from Baluaha Ghat.
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The appellant was convicted under Sections 302 and 307/34 of the Indian Penal Code and Section 27 of the Arms Act for a shooting in a minibus that killed two passengers and injured others.
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The complainant alleged that land allotted to his father had been transferred through sale deeds executed in 2002, including deeds in favour of the petitioners, and that the accused later threatened to take possession...
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The respondent had obtained a sand-ghat settlement through a public auction/tender.
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The respondent was granted settlement of sand ghats in Nalanda for 2015–2019 through a public auction/tender process.
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The petitioner, proprietor of M/s Shekhar Arwa Polisher Mill, sought a direction requiring Punjab National Bank to act on a settlement dated 29 December 2021 for ₹25,70,000.
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The petitioner alleged that his electricity meter was removed on 27 October 2020 because it was defective and that a replacement meter was installed only on 28 November 2021. He sought correction of the bills for that...
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The appellant was convicted under Section 302 of the Indian Penal Code and Section 27 of the Arms Act for allegedly shooting and killing Sukho Sada during a dispute near a palm tree.
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The three revision petitions arose from Sarai P.S. Case No. 204 of 2025, registered under Sections 103(1) and 3(5) of the Bharatiya Nyaya Sanhita.
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The petitioner, a 17-year-old child in conflict with law (CICL), was implicated in a murder case arising from an assault by several persons.
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The complainant alleged that, while working as a contractor for Subhash Project Marketing Ltd. at NTPC, he received a cheque for ₹70,000 dated 16 December 2015.
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Late Harihar Prasad held the M/s Prasad Indane Service distributorship, originally allotted under the Freedom Fighter category.
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Indian Oil Corporation Limited (IOCL) advertised a retail outlet dealership under the OBC category at a specified location in Saran. The petitioner applied, was successful in the draw of lots, deposited the initial se...
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The petitioner-firm claimed approximately ₹68 lakh for election-related supplies and services provided for the 2001 Panchayat elections in Banka district.
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The petitioners, former employees of the Bihar Intermediate Education Council whose services were later absorbed by the Bihar School Examination Board, sought third MACP benefits and fixation of pay in the Assistant s...
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The petitioner, a judicial officer, challenged the charge memo dated 4 September 2025, the inquiry report dated 10 July 2026, and communications concerning initiation of disciplinary proceedings. He alleged, among oth...
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The petitioner, a child in conflict with law (CICL), was 17 years and 2 months old at the time of the alleged murder of the informant’s brother. His name allegedly surfaced in a co-accused’s confessional statement; no...
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The petitioner challenged the Family Court, Khagaria’s order dated 7 March 2025 in Maintenance Case No. 38 of 2008, which directed him to pay ₹4,000 per month to opposite party no. 2 and ₹1,000 per month to each of he...
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The respondents owned land acquired for widening/four-laning NH-82 under a Section 3A notification dated 4 March 2014. Dissatisfied with the compensation assessed by the competent authority, they sought arbitration.
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The State auctioned Stone Block No. 27 in 2017, and issued a letter of intent (LOI) to Balaji Enterprises on 21 September 2017.
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The petitioner, widow of Late Uma Shankar Thakur, sought payment of pension and other retiral benefits, including gratuity, leave encashment and salary arrears.
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The informant’s four-year-old son went missing on 27 July 2023; his body was found the following day, and a case was registered under Sections 302 and 201 of the Indian Penal Code
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The petitioner was pursuing a B.U.M.S. course at Government TIBBI College and Hospital, Patna. Having failed in two subjects in the first supplementary examination of the Second Professional course, she awaited a seco...
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The petitioner filed a contempt application alleging non-compliance with an order directing the District Magistrate to consider and dispose of his representation after hearing all stakeholders, preferably within six w...
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Manjula Devi alleged that, following her marriage to Manish Kant Dubey, her husband and his relatives—including the petitioners, her mother-in-law, father-in-law and married sister-in-law—harassed and assaulted her ov...
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