HCMONTHLY CASE LAW ARCHIVE
Read 530 LawLens analyses of Patna High Court judgments published in September 2026, covering key rulings, legal principles and case law.
← BACK TO PATNA COURT REPORTPERMANENT MONTHLY EDITIONS
The prosecution alleged that, on 2 November 2018, eleven assailants arrived on motorcycles and fired at Deepak Kumar and Dinkar Singh @ Sunny near a snack shop; both later died.
3 MIN READ→
Ratnalaya Jewellers, a partnership firm, obtained two PANs in 2020.
3 MIN READ→
A proceeding initiated under Section 144 of the Cr.P.C. in 1992 concerning specified land in Akbarpur, Samastipur, was converted into a proceeding under Section 145.
2 MIN READ→
The petitioner, a contractor, entered into an agreement with the Rural Works Department to construct and maintain two roads.
2 MIN READ→
The petitioner, informant in Hajipur Sadar P.S. Case No. 83 of 2024, challenged the Chief Judicial Magistrate’s order dated 2 September 2024 accepting the police Final Form.
2 MIN READ→
The petitioner sought correction of his date of birth in CBSE records from 15 November 2008 to 15 November 2007. He relied on a birth certificate issued by Patna Municipal Corporation on 3 December 2007 and a passport...
2 MIN READ→
The petitioner, a serving Block Panchayat Raj Officer, sought his second MACP and time-bound promotional benefits, arrears, and relief concerning medical leave from 13 August 2021 to 16 January 2022, including its san...
1 MIN READ→
The informant alleged that petitioner no. 1 had sexual relations with her for about a year on a false promise of marriage and that she became pregnant and underwent abortions.
3 MIN READ→
The petitioner sought promotion to Draftsman Grade-II with effect from 11 May 1988.
1 MIN READ→
The complainant company alleged that it supplied 436.65 MT of goods between June and September 2015, invoiced at ₹58,67,307.50, of which ₹24,99,454.90 remained unpaid.
2 MIN READ→
The complainant company alleged that it supplied goods exceeding 155.52 MT between June and September 2015, invoiced at Rs. 21,00,429, and that Rs. 8,06,519 remained unpaid after part-payment.
2 MIN READ→
The petitioners sought quashing of the cognizance order dated 7 September 2013 in Complaint Case No. 995 of 2012, which proceeded against them under Sections 147, 323, 379 and 504 of the Indian Penal Code.
2 MIN READ→
The petitioner challenged the District Magistrate, Gaya’s order dated 31 August 2021, which set aside the District Programme Officer’s order concerning the petitioner’s selection as an Anganwari Sevika at Baggahi Centre.
2 MIN READ→
Indian Oil Corporation advertised an LPG distributorship at Tisi Narsam, Gram Panchayat Tisi Narsam South, Madhubani, under the OBC category. The petitioner applied, was selected in the draw of lots, and deposited ₹30...
2 MIN READ→
The petitioner challenged the Sub-Divisional Officer’s order dated 20 January 2022, which ceased her PDS licence, No. 01/2020, and sought restoration of allocation to her shop.
2 MIN READ→
The petitioners occupied railway land at Manpur, Gaya, under licence arrangements and sought renewal.
2 MIN READ→
Indian Oil Corporation invited applications for an LPG distributorship at Kharagpur, Saharsa. The petitioner applied and was selected in a draw of lots held on 24 January 2018.
2 MIN READ→
The petitioners initiated contempt proceedings alleging non-compliance with orders dated 22 November 2018 and 30 November 2018 passed in C.W.J.C. No. 16902 of 2016.
1 MIN READ→
HPCL advertised a retail-outlet dealership for a site on SH-77 near Kala Balua, District Araria. Sanjay Kumar was selected in the draw of lots but was later held ineligible because the documents submitted did not sati...
2 MIN READ→
Bharat Petroleum Corporation Limited selected the petitioner for a retail outlet at a location between Khaira and Garhi, Jamui, on land offered at Khata No. 10, Plot/Khesra No. 739.
2 MIN READ→
The petitioner and the Bihar State Financial Corporation (BSFC) had pari passu charges over the assets of Katihar Jute Mills Ltd.
2 MIN READ→
BIADA allotted the petitioner an industrial plot in 2007, and a 90-year lease was executed in 2008.
2 MIN READ→
The petitioner challenged the Sub-Divisional Officer’s order cancelling his Fair Price Shop licence, seeking restoration of the licence and allotment to his shop
2 MIN READ→
The petitioner held drug licences for the sale, storage and distribution of drugs.
2 MIN READ→
The petitioner claimed Rs. 1,08,500 as unpaid hire charges for his vehicle, allegedly used by the District Welfare Officer, Saharsa, from September 2015 to March 2016 under an agreement providing monthly rent of Rs. 1...
2 MIN READ→
The Bank had an electricity connection for an ATM installed on 3 May 2013.
2 MIN READ→
Kiran Devi Jhunjhunwala alleged that, after her husband’s kidnapping, the petitioners came to her house to demand ₹2,11,354 allegedly due from her husband, threatened to kill her and her family, and assaulted her with...
3 MIN READ→
The petitioner challenged the District Magistrate-cum-Collector’s order dated 11 January 2019, passed under Section 14 of the SARFAESI Act in Case No. 67 of 2016, authorising possession of secured property.
2 MIN READ→
The complainant alleged that his daughter married petitioner No. 3 on 18 April 2016 and that, before the marriage, petitioner No. 3 demanded an Alto car, supported by the other petitioners.
2 MIN READ→
The petitioner, a private company, participated in a Building Construction Department tender for the balance work of the Patna High Court Extension Project.
2 MIN READ→
The informant alleged that, following her marriage to petitioner no. 1, her husband and his relatives demanded a Scorpio vehicle and subjected her to abuse and torture; she later returned to her parental home, and her...
2 MIN READ→
The appellants were successful bidders for stone-mining blocks at Rajouli, Nawadah, and entered into lease arrangements after obtaining mining-plan approval and environmental clearance.
2 MIN READ→
An electricity meter was installed at the appellant’s premises in 2014 in the name of his late father.
2 MIN READ→
Jafir Ansari, a Hawaldar posted at Bihar Special Armed Police-4, was accused of abusing female constables while intoxicated. An FIR was registered under Section 37 of the Bihar Prohibition and Excise Act, 2016, and a...
2 MIN READ→
The appellants claimed rights in land at Mauza Basauna through a 1945 sale deed in favour of their ancestors, said to derive from an earlier settlement by the ex-landlord.
2 MIN READ→
The petitioner, a retired Block Agriculture Officer, alleged non-compliance with the High Court’s order dated 24 July 2023 in his writ petition.
2 MIN READ→
The petitioner was appointed as a Male Family Planning Worker on 13 October 1987 and retired on 28 February 2021.
2 MIN READ→
The prosecution alleged that, following a dispute over the removal of a peg to which the informant’s goat was tied, the appellants assaulted the informant and her family. Appellant no. 2 was alleged to have struck the...
2 MIN READ→
The complainant alleged that, despite applications seeking action in proceedings under Section 144(2) Cr.P.C. concerning disputed land and a crop, the petitioner—a bench clerk in the Sub-Divisional Magistrate’s court—...
2 MIN READ→
Land was acquired for road construction, and the appellant claimed entitlement to compensation.
2 MIN READ→
The complainant alleged that on 13 March 2018 the petitioners cut and removed masoor crop worth approximately ₹3,500 from land in Plot No. 1113 and assaulted him when he objected. After allegedly receiving no response...
2 MIN READ→
The petitioners were convicted under Sections 25(1-B)(a), 26 and 35 of the Arms Act for alleged recovery of firearms and ammunition from a jeep and its occupants.
2 MIN READ→
The petitioner, a retired Storekeeper at Ramadhin College, Sheikhpura, was initially appointed in 1977.
2 MIN READ→
The petitioner, then In-charge Headmaster of Middle School, Prakhand Colony, Goh, was accused of failing to hand over the school’s charge to Smt. Leelawati Kumari.
2 MIN READ→
The petitioner, a Senior Medical Officer at NIT Patna, sought financial upgradation under the Dynamic Assured Career Progression (DACP) Scheme from Grade Pay ₹7,600 to ₹8,700, effective 1 October 2017, after completin...
2 MIN READ→
The petitioner sought anticipatory bail in Gaura P.S. Case No. 54 of 2024, registered under Section 384 of the Indian Penal Code.
2 MIN READ→
Respondents 1 and 2 sought letters of administration concerning a 1993 Will allegedly executed by Shanti Devi. After objections were filed, the proceeding was converted into a testamentary suit.
2 MIN READ→
The petitioner sought a direction for release of her Honda motorcycle, seized in Ram Nagar P.S. Case No. 298 of 2023, registered under Sections 20 and 22 of the NDPS Act
2 MIN READ→
The petitioner was engaged as a daily-wage typist on 16 June 1980 and claimed continuous service against a sanctioned post.
3 MIN READ→
The appellant, an Assistant Electrical Engineer, was disciplined for recommending the use and extension of a contract for a vehicle alleged to be non-existent, and for facilitating payments based on forged documents.
2 MIN READ→
The petitioner, an Executive Engineer, faced two separate departmental proceedings.
3 MIN READ→
The petitioner claimed a 1/6 share in land at Mouza Piro, Plot No. 1731, inherited after its purchase by his family in 1967.
2 MIN READ→
The petitioner, a District Sub-Registrar, was charged in departmental proceedings after a vigilance case was registered alleging that he possessed assets disproportionate to his known sources of income.
2 MIN READ→
The petitioner sought to set aside the Collector, Madhepura’s order dated 28 August 2019 in Confiscation Case No. 27 of 2019, which confiscated his pick-up van under Section 6A of the Essential Commodities Act, and re...
2 MIN READ→
The prosecution alleged that Rupesh Singh was shot and killed by unidentified assailants while returning home.
2 MIN READ→
The informant alleged that on 30 April 2018 the respondent abducted her in a vehicle and raped her at gunpoint.
2 MIN READ→
The deceased, Milan Devi, married appellant no. 2, Binod Ram, about five months before her death.
2 MIN READ→
The appellant’s wife was married to him in 2007 and died in 2011 at the matrimonial home from multiple sharp-cut injuries.
2 MIN READ→
The prosecutrix alleged that on 26 March 2013, while at home with her younger brothers, the appellant entered the house and raped her twice. She disclosed the incident to her uncle the following morning, but the FIR w...
2 MIN READ→
The complainant alleged that, after her marriage to petitioner no. 1, the petitioners demanded dowry and subjected her to physical and mental cruelty; she also alleged an assault on 10 August 2014.
2 MIN READ→
The petitioner, proprietor of M/s Vishwa Fashion and General Store, obtained loan facilities from Canara Bank in 2020, secured by a mortgage of his dwelling house.
2 MIN READ→
The petitioners sought weightage for their contractual work experience in the recruitment for 212 Fishery Development Officer posts under Advertisement No. 3 of 2021.
2 MIN READ→
The State authorities recovered ₹3,70,542 from the respondent’s leave encashment, alleging excess payment arising from incorrect pay fixation for the periods 1 January 2009–31 July 2017 and 1 July 2019–31 August 2021.
2 MIN READ→
The petitioner brought a second writ proceeding after an earlier order in CWJC No. 10283 of 2025 permitted him to submit a detailed representation about alleged anomalies in the award of marks and directed the Bihar S...
2 MIN READ→
Two workmen, Nagendra Rai and Hari Kishore Rai, sought regularization with the Food Corporation of India (FCI), relying on the FCI circular dated 6 May 1987.
2 MIN READ→
The complainant alleged that, after her 2007 marriage to petitioner No. 1, she and her family faced dowry demands and that she was subjected to physical and mental cruelty, including pressure concerning her pregnancy,...
3 MIN READ→
The complainant alleged that he and a friend were abducted and confined by the petitioner and his brother-in-law over unpaid wages, subjected to caste-based abuse, and released after their families paid ₹1,50,000.
2 MIN READ→
The complainant, whose brother owned a rice mill under a paddy-milling agreement with the Bihar State Food Corporation, alleged that the petitioner and other officials entered the mill on 9 December 2013, assaulted an...
3 MIN READ→
The complainant, who had contested a Panchayat election, alleged that on 8 June 2016 the petitioners—then serving as Deputy Superintendent of Police, Sub-Divisional Officer and Executive Magistrate—assaulted protester...
2 MIN READ→
The petitioner, then Headmaster of a government primary school, allegedly withdrew ₹1,87,000 allotted for construction of a kitchen shed and boundary wall but failed to complete the work.
2 MIN READ→
The petitioner, a Cooperative Extension Officer, lodged Amas P.S. Case No. 137 of 2018 alleging embezzlement of paddy-procurement funds by the President of Jhari PACS.
2 MIN READ→
The petitioner, a retired Jail Superintendent appointed in 1990, claimed that from 1 January 1996 he was entitled to the revised pay scale of Rs. 8,000–13,500, rather than Rs. 6,500–10,500, under the Fitment Committee...
2 MIN READ→
The petitioner was selected as a Social Worker Member of the Juvenile Justice Board, Patna, and joined on 23 December 2023 for a three-year term.
2 MIN READ→
The informant alleged that he had purchased and possessed a 39-decimal plot, which was later advertised for auction after a loan default. He claimed that Arjun Yadav and Bhagwan Yadav had obtained a bank loan by forgi...
2 MIN READ→
The petitioner sought quashing under Section 482 Cr.P.C. of the criminal proceedings arising from Patna Mahila P.S. Case No. 68 of 2020, including the order taking cognizance.
2 MIN READ→
The petitioners sought ex-gratia assistance for the deaths of their husbands during the 2021 Covid-19 pandemic.
2 MIN READ→
The petitioner, a Touring Veterinary Officer (Mobile) posted at Aurangabad, had served there for more than three years.
2 MIN READ→
The petitioner applied for the 64th Combined Competitive Examination as an Extremely Backward Class (EBC) candidate.
2 MIN READ→
The appellant’s wife, a government employee, died in harness on 13 May 2011.
2 MIN READ→
The petitioner, an Assistant Engineer in the Water Resources Department, retired on 30 April 2020 while a departmental proceeding initiated against him on 15 April 2019 was pending.
2 MIN READ→
BPCL had allotted a dealership to M/s Mahesh Automobiles for a retail outlet on Khasra Nos. 1229, 1230 and 1231 in Pupri, Sitamarhi.
2 MIN READ→
The petitioner retired as an Assistant Clerk on 31 July 1997 after 33 years of service.
2 MIN READ→
The petitioner sought consideration for pay scales of Rs. 6,500–10,500 and Rs. 10,000–15,200, relying on earlier decisions concerning similarly situated employees, including a decision affirmed by the Supreme Court, a...
1 MIN READ→
The petitioner, a former Superintending Engineer/Secretary (Technical) in the Rural Works Department, sought relief concerning several service and retirement-related claims, including recovery of HRA, HRA and transpor...
2 MIN READ→
The petitioner sought unpaid salary for specified periods, arrears after increments from March 2001 to January 2017, and consequential benefits
1 MIN READ→
The petitioner and Opposite Party No. 2 became acquainted through Facebook in 2018.
3 MIN READ→
The petitioner-college applied online on 30 June 2016 for recognition to conduct the B.Ed. course; the application was received by the Eastern Regional Committee (“ERC”) of the NCTE on 8 July 2016.
4 MIN READ→
The petitioner, appointed as an Assistant Engineer (Civil) on 3 January 1995, was promoted as Executive Engineer on 5 August 2016 and as Superintending Engineer on 25 October 2023.
4 MIN READ→
The petitioner, a constable in the Bihar Military Police, was deputed for law-and-order duty during the visit of the Dalai Lama at Gaya.
3 MIN READ→
On 4 June 2018, the appellant-informant alleged that respondent Suresh Mahto demanded ₹5 lakhs as rangdari and, later that evening, both respondents and others assaulted him, attempted to strangulate him, removed ₹50,...
3 MIN READ→
The appellant challenged the order dated 27 January 2026 by which the Special Judge, SC/ST (PoA) Act, Gopalganj, rejected his anticipatory-bail application in connection with Mohammadpur P.S. Case No. 151 of 2025.
3 MIN READ→
The appellant was implicated in Barh P.S. Case No. 720 of 2025 for alleged offences under Sections 126(2), 115(2), 109(1), 352, 351(2) and 3(5) of the Bharatiya Nyaya Sanhita, 2023, and Sections 3(1)(r), 3(1)(s), 3(2)...
3 MIN READ→
Opposite Party No. 2, the proprietor of “Puja Beauty Parlour,” occupied a shop at Arya Samaj Road, Khagaul, Patna, as a tenant of Petitioner No. 1 for more than twelve years.
2 MIN READ→
The appellant was appointed as a Child Development Project Officer on 20 October 2000.
3 MIN READ→
Both petitioners were serving in the Indian Air Force and, after obtaining permission through proper channel, participated in the Bihar Public Service Commission’s 60th–62nd Combined Competitive Examination and, in Sh...
4 MIN READ→
The appellants challenged, under Section 14A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, the rejection of their application for pre-arrest bail by the Exclusive Special Judge,...
3 MIN READ→
The prosecution arose from Dhangai P.S. Case No. 69 of 2017 concerning the alleged firing and death of Kamal Mahto on 8 September 2017.
3 MIN READ→
The complainant, proprietor of M/s Raju Battery and Electronics, alleged that on 10 March 2015 the then Branch Manager of Oriental Bank of Commerce, Ara Branch, obtained blank cheques from him and, in conspiracy with...
3 MIN READ→
The petitioner, a Government employee, approached the Patna High Court seeking payment of salary and consequential benefits allegedly due for the periods from 1 August 2009 to 8 October 2009 and 9 October 2009 to 14 D...
2 MIN READ→
The petitioners were appointed as Dressers on temporary engagements against sanctioned posts in the Bihar prison administration: Lalchand Mishra on 22 December 1989, Shatrughan Prasad Singh on 3 June 1988, and Md. Sha...
4 MIN READ→
The petitioner was appointed as an untrained Panchayat Teacher on 11 August 2013 and joined service on 20 August 2013 at a Government Primary School in Buxar, Bihar.
5 MIN READ→
Deokuli Mela Shairat, situated over Khata No. 933 and R.S. Plot Nos. 4735 and 4736, measuring approximately 71.2 decimals, was put to settlement for the financial year 2023–24.
4 MIN READ→
The appellant, Tunish Kumar, challenged an interim order dated 21 November 2025 passed by the learned Single Judge in CWJC No. 11507 of 2025.
2 MIN READ→
The petitioners in Criminal Miscellaneous No. 21378 of 2024 were the father-in-law and mother-in-law of Opposite Party No. 2, while the petitioner in Criminal Miscellaneous No. 21821 of 2024 was her husband
2 MIN READ→
The appellants challenged the order dated 12 February 2026 passed by the District and Additional Sessions Judge-I-cum-Special Judge, SC/ST (PoA) Act, Buxar, rejecting their anticipatory-bail application in Complaint C...
3 MIN READ→
The informant, Murari Kumar Mishra, alleged that the petitioners, Digambar Mishra and his son Amit Kumar Mishra, forcibly occupied and locked a room in a jointly possessed residential property, abused and threatened h...
3 MIN READ→
The appellant challenged the order dated 15 January 2026 by which the Special Judge, SC/ST (Prevention of Atrocities) Act, Samastipur, rejected his prayer for anticipatory bail in Tajpur P.S. Case No. 199 of 2025.
3 MIN READ→
The petitioner was elected as a Director of the Patliputra Central Cooperative Bank Limited after the election process concluded and the result was declared on 12 April 2023.
3 MIN READ→
The appellants challenged the order dated 12 January 2026 of the Exclusive Special Judge, SC/ST (PoA) Act, Saran at Chapra, rejecting their prayer for anticipatory bail in Parsa P.S. Case No. 138 of 2025.
3 MIN READ→
The petitioners challenged, inter alia, the termination of their Handling and Transportation Contract at the Central Warehouse, Kishanganj; blacklisting and debarment for five years; forfeiture of their performance-se...
3 MIN READ→
The petitioner, a proprietary construction concern, was awarded work for construction of a Model School at Rampurva, Mainatand, West Champaran, pursuant to a Notice Inviting Tender dated 6 July 2018.
3 MIN READ→
The appellant-victim alleged that the accused had maintained an intimate relationship with her for several years and had established sexual relations with her on the promise of marriage.
3 MIN READ→
The petitioner, Baby Devi, alleged that she was the only child and legal heir of late Ram Chandra Prasad Gupta and had inherited his properties.
2 MIN READ→
The petitioner obtained an agricultural loan of ₹2,98,000 from Madhya Bihar Gramin Bank on 26 May 2006 for purchasing a tractor, secured by mortgage/hypothecation documents.
3 MIN READ→
The petitioner was allotted Shop No. B-17, measuring approximately 11 × 19 feet, in the Chapra Club premises upon payment of a one-time amount of ₹3,00,000, which was allegedly adjustable towards contractor cost and r...
3 MIN READ→
Madhubala Devi married appellant Ram Chandra Mandal on 12 May 1999. The prosecution alleged that, soon after marriage, her matrimonial family demanded a motorcycle and subjected her to cruelty for non-fulfilment of th...
3 MIN READ→
The petitioner, a juvenile in conflict with law (CICL), was implicated in Raghunathpur P.S. Case No. 293 of 2025 under Section 310(2) of the Bharatiya Nyaya Sanhita, 2023, concerning an alleged armed robbery at a jewe...
3 MIN READ→
The petitioner purchased paddy worth ₹4,64,515 from Respondent No. 2 and issued two post-dated cheques for ₹2,64,500 and ₹2,00,000 towards payment.
3 MIN READ→
The petitioner was implicated in Sultanganj P.S. Case No. 278 of 2025, registered under Section 103(1) of the Bharatiya Nyaya Sanhita and Section 27 of the Arms Act, concerning the shooting death of the informant’s br...
3 MIN READ→
The petitioner, a juvenile, was implicated in Ghorasahan P.S. Case No. 88 of 2025, registered under Sections 103, 328(a) and 61(2)(a) of the Bharatiya Nyaya Sanhita, 2023, concerning the alleged murder of the informan...
3 MIN READ→
The petitioner challenged a provisional assessment/bill order dated 24 September 2021 and a final assessment order dated 23 October 2021, both issued by the Assessment Officer in connection with alleged unauthorized u...
2 MIN READ→
The petitioner, a food-processing industry, challenged orders passed by the District Certificate Officer, Banka, in Certificate Case No. 27 of 2014–15.
3 MIN READ→
The appellant applied for an Indian Oil Corporation Limited (“IOCL”) dealership for a Kisan Seva Kendra (“KSK”) pursuant to the relevant advertisement.
3 MIN READ→
The petitioners held permanent inter-State stage carriage permits issued by the State Transport Authority, Bihar, valid from 30 August 2018 to 29 August 2023.
2 MIN READ→
The deceased, Krishna Prasad @ Pahalwan, operated a snack shop in Patna, where the appellant had previously worked.
4 MIN READ→
The informant alleged that the petitioner and others received ₹1,37,86,700 in connection with an agreement for sale but failed to execute the sale deed.
3 MIN READ→
The petitioner, proprietor of M/s Maurya Nursery, had been permitted by the Patna Municipal Corporation to maintain a park in the setback area of the Maurya Lok Commercial Complex and sell plants on a no-profit-no-los...
2 MIN READ→
The appellant, a child in conflict with law (“CICL”), aged approximately 17½ years at the time of the alleged occurrence, was accused of offences under Sections 354, 354B, 354D, 376 and 504/34 IPC.
4 MIN READ→
The appellant, Rajeev Kumar, sought compassionate appointment after the death of his father, a government servant.
3 MIN READ→
The appellant claimed that Plot No. 739, measuring approximately 5 kathas 2 dhurs at Naya Gaon, Patna City, was private land settled in favour of her father, late Dev Narain Paswan, by a Hukumnama dated 30 Jeth, 1351...
4 MIN READ→
The petitioner was appointed as a Constable in the Bihar Military Police on 8 July 2015 after qualifying in the recruitment process.
3 MIN READ→
The petitioners, serving in various teaching and non-teaching positions in schools in Muzaffarpur district, sought grant of the metric-trained pay scale after completion of three years of regular service from the date...
3 MIN READ→
The petitioner, a builder and Director of Bigrahpuram Developers Pvt. Ltd., applied on 17 January 2023 for an arms licence for an N.P. bore revolver/pistol, claiming apprehension of danger while travelling for busines...
3 MIN READ→
Baban Kumar Paswan, employed as a security guard at the Gangwara Power Grid Sub-Station, was found dead inside the sub-station after suffering electrocution.
3 MIN READ→
The petitioner challenged the Bihar Public Service Commission’s notice dated 29 December 2023, by which he was permanently debarred from appearing in future examinations on the allegation that he had been involved in...
3 MIN READ→
The petitioners challenged the order dated 09.02.2022 passed by the Chief Judicial Magistrate, Buxar, taking cognizance in Dumaraon P.S. Case No. 201 of 2019 for offences under Sections 341, 323, 498A, 307 and 349 of...
3 MIN READ→
On 16 January 2021, Baban Kumar Paswan allegedly entered a power-grid switchyard, came into contact with a 33 KV feeder while attempting to drive out a dog, and died by electrocution.
3 MIN READ→
On 6 September 2014, the appellant allegedly entered the informant’s house while she was alone, assaulted her, attempted to outrage her modesty, and snatched her mangalsutra while fleeing.
2 MIN READ→
The petitioner held Passport No. Z4648916, issued on 17 January 2018 after receipt of a clear police report.
4 MIN READ→
The petitioner claimed to be the donor member of S.K.M.V. College, Fatuha.
3 MIN READ→
The petitioner supplied water buckets, jugs, sanitizers, masks, gloves and PPE kits to COVID-19 quarantine centres under Nasriganj Block between 6 May 2020 and 25 May 2020, at the request of the Block Development Offi...
3 MIN READ→
Saurav Kumar Sharma was insured under three Jeevan Anand policies issued by the Life Insurance Corporation of India (LIC), each for ₹5,00,000.
3 MIN READ→
The petitioners, two brothers, were named in Muffasil P.S. Case No. 79 of 2025 for offences under Sections 191(2), 191(3), 190, 103(1) and 109 of the Bharatiya Nyaya Sanhita, 2023, and Section 27 of the Arms Act.
3 MIN READ→
The appellants were the husband and in-laws of the deceased woman, who had been married to appellant no. 1 approximately four years before the alleged occurrence.
3 MIN READ→
The prosecution alleged that on 29 March 2009, the appellant entered the prosecutrix’s house, forcibly had sexual intercourse with her, threatened her with a knife, and subsequently promised to marry her. A Panchayati...
2 MIN READ→
Indian Oil Corporation Ltd. (“IOCL”) advertised “Garh Banaili Bazar, District Purnea” as a location for Gramin LPG Distributorship on 17 June 2017.
3 MIN READ→
The petitioners were operating privately owned bus stands on their respective raiyati lands in Samastipur pursuant to permissions, licences, and agreements executed with the State authorities in or around 1992.
3 MIN READ→
The petitioner’s deceased husband, Vinay Kumar Singh, was a Public Distribution System (PDS) dealer for Village Lohanipur, Gram Panchayat Dihura, Block Tekari, District Gaya, holding FPS ID No. 123800300200 and Licenc...
2 MIN READ→
The petitioner, a Class-II registered contractor, was awarded a contract for construction of a 2.70-km bypass road in Khagaria for an agreement value of ₹1,37,40,647. The agreement and work order were issued on 2 Febr...
3 MIN READ→
Late Anand Kumar Singh and the petitioner, Shashi Kiran Devi, had availed a housing loan of ₹17,77,000 from the State Bank of India, ADB Begusarai Branch. The loan arrangement included proposed insurance coverage, and...
3 MIN READ→
The petitioner, Aditya Kumar, proprietor of M/s Karan Tractors, filed a writ petition under Article 226 of the Constitution challenging the order dated 9 May 2023 and the notice for attachment of immovable property is...
2 MIN READ→
On 31 October 2004 at approximately 11:00 p.m., Kalawati Devi alleged that the accused, Mohan Yadav, entered her house, caught hold of her daughter Sheela Kumari, and attempted to drag her outside.
4 MIN READ→
Pusha Kumari was married to respondent Sumit Kumar Pandit approximately two years before her death.
3 MIN READ→
Hira Lall acquired various properties, including the residential property in dispute. The plaintiff, Ratan Lall, was born from Hira Lall’s second marriage. Hira Lall allegedly executed a deed of gift dated 11 December...
3 MIN READ→
The petitioner, a first-semester postgraduate student in the Department of Media Studies at Mahatma Gandhi Central University, challenged his suspension by office order dated 25 July 2024, issued on the recommendation...
3 MIN READ→
The parties married on 09.03.2015 according to Hindu rites and had a male child on 09.02.2016.
4 MIN READ→
The petitioners sought quashing of the order dated 20 March 2018 by which the Chief Judicial Magistrate, Dalsinghsarai, Samastipur, took cognizance against them under Sections 323, 379 and 504 of the Indian Penal Code...
3 MIN READ→
The petitioner applied for the post of Staff Nurse pursuant to Advertisement No. 23/2025 under the visually handicapped (VH-78) category and claimed to have qualified the written examination and document verification.
2 MIN READ→
The petitioner’s house was demolished during an alleged encroachment-removal exercise relating to land in Mauza Jinpura, Arwal.
3 MIN READ→
The petitioner, aged 13 years, 3 months and 3 days on the date of the alleged offence, was alleged to have called the informant’s son from his house along with other accused persons; the victim’s dead body was subsequ...
3 MIN READ→
The petitioner, a clerk in the SC/ST Welfare Department, joined the SC/ST Welfare Office, Nawada, in March 2015 and was assigned charge of work previously handled by another clerk. Allegations were subsequently made r...
3 MIN READ→
An advertisement was issued in 2005 for appointment as Panchayat Shiksha Mitra in Gram Panchayat Raj Basaitha, Muzaffarpur. The appellant, Shruti, and respondent no. 8, Sadhu Sahani, applied for the post. Respondent n...
3 MIN READ→
The informant alleged that his son, a member of the Scheduled Caste community, was taken by co-accused Radha Kishun Choubey on 21 November 2011 to work as a labourer.
3 MIN READ→
The petitioner, appointed as Lecturer on 30 April 1984, challenged Memo No. C/299/Estab/2025 dated 1 March 2025, by which respondent no. 5, Shri Bhim Singh, was treated as Professor-in-Charge of Ishwar Dayal Bhagwat P...
3 MIN READ→
The petitioner challenged Memo No. 38 dated 2 December 2024, by which she was placed under suspension with immediate effect in contemplation of departmental proceedings, pursuant to Resolution No. 6 dated 29 November...
2 MIN READ→
The petitioner’s father, a Group-IV employee in the Bhagalpur Civil Court, died in harness on 6 March 2012. An application for the petitioner’s compassionate appointment was submitted on 2 July 2012, and the petitione...
3 MIN READ→
The petitioners were appointed as Associate Professors at Kameshwar Singh Darbhanga Sanskrit University (“KSDSU”) pursuant to the University’s selection process under Advertisement No. 1 of 2008. Petitioner No. 1 was...
3 MIN READ→
The petitioner, a fair-price shop licensee holding Licence No. 01/16, challenged the order dated 24 February 2018 passed by the Sub-Divisional Officer, Danapur, whereby his licence was cancelled.
2 MIN READ→
The petitioner, a Junior Engineer (Mechanical) in the Public Health Engineering Department, was appointed in 1979. He remained absent from duty from 1 December 1992 and was in judicial custody from 26 April to 23 May...
4 MIN READ→
The petitioners sought quashing of the order dated 19 March 1998 by which the learned SDJM, Sikrahana at Dhaka, took cognizance of offences under Sections 323 and 379/34 of the Indian Penal Code in Complaint Case No....
3 MIN READ→
Tulsi Devi alleged that, after her marriage with Shashi Kumar on 12 May 2013, her in-laws demanded dowry of ₹1,00,000, which was allegedly paid by her father.
2 MIN READ→
The complainant, who operated a diesel mill and had an electricity connection, alleged that four persons entered his mill on 12 September 2016, claimed to be officials of the Electricity Department, began removing ele...
3 MIN READ→
Opposite Party No. 2, Seema Kumar, filed Complaint Case No. 2175(C)/2016 before the Chief Judicial Magistrate, Patna, alleging offences under Sections 323, 324, 384, 420, 494, 498A, 504 and 34 of the Indian Penal Code...
3 MIN READ→
The petitioner had contested the 2011 election for Member, Panchayat Samiti, Rakiya, in the name of Khushboo Kumari, wife of Amit Kumar Singh. In 2016, she contested for Mukhiya of Rakiya Gram Panchayat in the name of...
4 MIN READ→
The petitioner, Bihar State Power (Holding) Company Limited, challenged the continuation of income-tax proceedings and a demand of ₹29,23,94,340 for Assessment Year 2012–13.
3 MIN READ→
The petitioners sought quashing of the order dated 22 December 2016 passed by the Additional Chief Judicial Magistrate-I, Hilsa, in Hilsa P.S. Case No. 293 of 2008, whereby cognizance was taken under Sections 498A, 40...
3 MIN READ→
The appellant challenged his conviction under Section 376 of the Indian Penal Code and sentence of seven years’ rigorous imprisonment with fine of ₹2,000, imposed by the Fast Track Court-II, Supaul in Sessions Trial N...
3 MIN READ→
Opposite Party No. 2 alleged that her husband, Petitioner No. 1, and other accused persons, including Petitioners Nos. 2 and 3, assaulted her, demanded ₹50,000 for permitting her to reside in her matrimonial home, thr...
3 MIN READ→
On 14 January 1997, the informant, Sandeep Kumar, was allegedly filling earth in a lane when co-accused Arjun Singh and Rameshwar Singh caught hold of him and the appellant, Uday Singh, allegedly fired at him with a p...
3 MIN READ→
The petitioner, a Public Distribution System (PDS) dealer under Bhagwanpur Block, Vaishali, challenged the cancellation of his PDS licence by the Sub-Divisional Officer, Hajipur, by order dated 26 November 2020.
2 MIN READ→
The petitioner, a P.D.S. dealer at Panchayat Berthu, challenged the order dated 16 July 2013 passed by the Sub-Divisional Magistrate, Hilsa, terminating his dealership and cancelling his licence.
2 MIN READ→
The petitioner, Sita Devi, was elected Adhyaksha of the Zila Parishad, Darbhanga, in 2021. On 6 April 2026, 27 elected members submitted a requisition seeking a special meeting for consideration of a no-confidence mot...
4 MIN READ→
On 17 April 2017, the appellant allegedly visited the furniture shop of Subhash Singh, showed him obscene pictures on a mobile phone, and was scolded by him. The appellant allegedly left, returned shortly thereafter w...
3 MIN READ→
The petitioner-informant, widow of the deceased Manoj Mandal, sought cancellation of the regular bail granted to Tunna Yadav @ Tuntun Yadav by the District & Additional Sessions Judge-III, Naugachia, in a murder case...
4 MIN READ→
The petitioner, Anjum Praveen, was the Sarpanch of Satha Gram Kachahari.
2 MIN READ→
The petitioners, retired government employees, approached the Patna High Court seeking grant of their admissible benefits under the Assured Career Progression (ACP)/Modified Assured Career Progression (MACP) schemes a...
2 MIN READ→
The original petitioner, a Head Cashier with the Central Bank of India, was suspended on 18 September 2008 for alleged fraudulent withdrawals from savings accounts of deceased customers. A charge-sheet containing seve...
4 MIN READ→
GDM College, Harnaut, was established on 26 January 1979 and sought affiliation in the faculties of Arts, Science and Commerce. The State Government granted temporary Intermediate-level affiliation with effect from 9...
5 MIN READ→
The petitioner sought regular bail in Bhelahi P.S. Case No. 79 of 2026, registered on 21 June 2026 under Sections 21(b), 23(b), and 24 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (“NDPS Act”).
3 MIN READ→
The petitioner, nephew of the deceased’s husband, was accused in Paliganj P.S. Case No. 96 of 2023 concerning the death of the informant’s daughter, who had allegedly consumed poison after being assaulted and forcibly...
3 MIN READ→
The dispute concerned family property allegedly allotted to the informant’s branch under a family partition dated 24 December 1978.
5 MIN READ→
The petitioner sought quashing of proceedings in G.R. No. 3080 of 2021, arising from Nagar P.S. Case No. 608 of 2021, including the cognizance order dated 06 January 2023 by which the Chief Judicial Magistrate, Begusa...
3 MIN READ→
The informant alleged that the petitioner obtained ₹4 lakh from him on the assurance that he would be made a partner in a business operated under the name M/s Lady Fashion Zone.
3 MIN READ→
On 15 September 2018, the SHO of Mufassil Police Station, Munger, allegedly received secret information that the appellant, an accused in another case, was storing a large quantity of ammunition at his house.
4 MIN READ→
The petitioner, who was posted as District Sub-Registrar, Katihar, challenged the order dated 23.05.2018 passed by the Additional Chief Judicial Magistrate-V, Katihar, in Complaint Case No. 68 of 2013, whereby cogniza...
3 MIN READ→
The petitioner and Respondent No. 7 entered into an agreement for the supply of machines, pursuant to which Respondent No. 7 paid ₹25 lakhs to the petitioner.
3 MIN READ→
The petitioner, the Principal of Saraswati Vidya Mandir, initiated complaint proceedings alleging that the accused persons entered the school after a meeting, broke the locks of the office and classroom, destroyed sch...
3 MIN READ→
The petitioner sought quashing of the order dated 29 January 2019 by which the District and Sessions Judge, Supaul rejected his discharge application in Sessions Trial No. 239 of 2018 arising from Supaul P.S. Case No....
3 MIN READ→
The petitioner, a pharmaceutical company registered under the CGST/BGST Acts, challenged proceedings concerning the financial year 2017–18.
4 MIN READ→
The appellant, a child in conflict with law, challenged the order dated 1 May 2025 passed by the Children Court-cum-Additional District and Additional Sessions Judge-I, Saharsa, rejecting his bail application under Se...
4 MIN READ→
The appellant, Upendra Kumar, lodged the fardbeyan alleging that his father, Krishnadev Prasad, was surrounded and assaulted by the accused persons near the house of Jaddu Gope at about 9:00 a.m. Sitaram Prasad allege...
3 MIN READ→
The petitioner, a joint-venture consortium comprising Shanti Enggicon Private Limited and LLC Sphere, challenged the rejection of its techno-commercial bid in Tender No. ECR-CAO-C-N-EPC-08-25-26, issued by East Centra...
3 MIN READ→
The petitioners—Nilmani Singh and his sons, Nalin Kumar Singh and Niraj Kumar Singh—sought quashing of the order dated 16 November 2018 by which the Additional Chief Judicial Magistrate-VI, Saharsa rejected their disc...
5 MIN READ→
On 19 October 1996, Upendra Rai allegedly went to the house of Rita Devi after being called away while playing cards. His mother, Pana Devi (PW-3), claimed that she later found him dead inside Rita Devi’s house and al...
3 MIN READ→
The petitioner’s GST registration was cancelled suo motu by the second respondent on 10 March 2023 after he allegedly failed to file GST returns for six months and did not respond to the show-cause notice dated 15 Jan...
3 MIN READ→
The juvenile-appellant, aged 17 years, 7 months and 19 days at the time of the alleged occurrence, was accused, along with a co-accused, of entering the informant’s house at night and allegedly committing rape upon th...
3 MIN READ→
The complainant purchased a vehicle from M/s Shashank Auto Pvt. Ltd. and alleged that an excess amount of ₹1,15,867 was paid.
3 MIN READ→
The appellant, a child in conflict with law, challenged the order dated 16 October 2025 by which the Children Court rejected his application for regular bail under Section 12 of the Juvenile Justice (Care and Protecti...
4 MIN READ→
The juvenile appellant was accused, on the basis of a written report by a seventeen-year-old girl, of enticing her away on a promise of marriage, establishing a physical relationship with her, and subsequently refusin...
4 MIN READ→
The complainant, V. Vandana Kumari @ Priti, married petitioner no. 1, Manish Mishra, on 30 January 2022. She alleged that her husband, father-in-law and mother-in-law subjected her to mental and physical cruelty in co...
2 MIN READ→
Opposite Party No. 2 alleged that she married Petitioner No. 1 in 2007 and was thereafter subjected to mental and physical cruelty by the petitioners in connection with a demand for a Scorpio car. She further alleged...
2 MIN READ→
The petitioner, a contractor engaged in the project “Fatehpur to Galgaliya via Piltola (L-79.50 Km), District Kishanganj,” challenged Memo No. 921(E) dated 07.02.2026, by which it was debarred from participating in fu...
2 MIN READ→
The prosecution alleged that, on 19 February 1989, an armed group assembled near the house of Kameshwar Singh, forcibly entered it, caused injuries, murdered his sisters Neelam Kumari and Leela Kumari, and committed t...
3 MIN READ→
The appellant’s husband died in 1999.
3 MIN READ→
The respondent, a Class-III/non-gazetted employee of the Central Industrial Security Force, challenged communications dated 12 October 2023, 30 November 2023 and 18 March 2024 by which the appellants sought recovery o...
2 MIN READ→
The petitioner’s mother, a permanent Full-Time Safai Karamchari with the Central Bank of India, died in harness on 29 March 2024 after more than 21 years of service.
3 MIN READ→
The complainant, Surendra Singh, alleged that Petitioner No. 3 offered to arrange a tractor combine through the showroom where he worked.
3 MIN READ→
The petitioner, an OBC candidate, sought appointment as a part-time sweeper in Punjab National Bank pursuant to an advertisement published on 14 October 2021.
3 MIN READ→
The petitioner appeared in the Assistant Engineer (Civil) Competitive Examination conducted by the Bihar Public Service Commission (“BPSC”) pursuant to Advertisement No. 2 of 2017.
3 MIN READ→
The petitioner applied for a Kisan Seva Kendra/retail outlet dealership at Majhuwa, Araria, pursuant to an advertisement dated 25 November 2018. After being declared successful in the draw of lots, she was issued a Le...
3 MIN READ→
The petitioner challenged a communication dated 2 February 2023 issued by the Branch In-charge of the Bihar State Financial Corporation, Ranchi, demanding alleged outstanding dues of ₹1,00,21,367.39 in relation to the...
3 MIN READ→
The petitioners were MBBS students of the 2024 batch affiliated with the Bihar University of Health Sciences. Petitioners 1 and 3, students of Jawaharlal Nehru Medical College and Hospital, Bhagalpur, appeared in the...
2 MIN READ→
The petitioner, a registered contractor, was awarded the work of strengthening and widening the Beldaur–Sakrohar Road under the NABARD Scheme pursuant to Agreement No. 26-F2/2006-07. The agreement was executed in Marc...
3 MIN READ→
The petitioner challenged proceedings initiated against him under the Bihar and Orissa Public Demands Recovery Act, 1914, including the certificate issued under Sections 4 and 6, the notice dated 5 October 2018 under...
2 MIN READ→
The petitioner, belonging to the Scheduled Caste category, participated in the recruitment process for appointment to the post of Clerk in the subordinate courts of Bihar pursuant to Employment Notice No. 01/2016.
4 MIN READ→
The appellant was named as an accused in Khodawandpur P.S. Case No. 9 of 2026, registered for offences under Sections 103(1), 61(2) and 3(5) of the Bharatiya Nyaya Sanhita, 2023, and Sections 3(1)(r), 3(1)(s) and 3(2)...
3 MIN READ→
The petitioner, a State Bank of India officer, was appointed as a Clerk-cum-Cashier in 1976 and was subsequently promoted to MMGS-III. He served as Branch Manager of the Bihar School Examination Board Branch, Patna, f...
4 MIN READ→
The petitioner was appointed as a daily-wage Peon at the Women’s Training College, Patna, on 13 August 1984 and subsequently worked against a non-sanctioned Class-IV post.
3 MIN READ→
The petitioner-college initiated contempt proceedings alleging non-compliance with the High Court’s earlier order dated 16 August 2019 concerning inspection and grant of affiliation by Magadh University, and reconside...
3 MIN READ→
The petitioners, employees serving in various offices in Aurangabad District, had applied pursuant to an advertisement dated 30 August 1995.
3 MIN READ→
The petitioner, an Officer (Scale-I) of the Bank of India, challenged the transfer order dated 21 May 2026 transferring her from the Patna Zone to the Bardhaman Zone.
2 MIN READ→
The petitioner, a Child Development Project Officer appointed on 14 December 1985, faced allegations in 2004 of demanding illegal gratification from Anganwadi sevika and sahaika while posted at Muzaffarpur.
3 MIN READ→
The petitioner, a government employee, challenged Memo No. 999 dated 2 April 2026, issued by the Incharge Civil Surgeon-cum-Chief Medical Officer, Jehanabad, placing him under suspension pursuant to the direction of t...
3 MIN READ→
The respondent-landlord instituted Eviction Suit No. 1 of 2014 under Section 11(1)(c) of the Bihar Building (Lease, Rent & Eviction) Control Act, 1982 (“B.B.C. Act”), seeking eviction of the petitioners from three roo...
4 MIN READ→
The plaintiff-appellant instituted Title Suit No. 456 of 2015 seeking partition and separate possession of his alleged one-half share in homestead and vacant land measuring approximately 0.0587 hectare at Bhagalpur.
4 MIN READ→
The petitioner was allotted Nalanda Medical College, Patna, after qualifying in NEET and enrolled in the First M.B.B.S. Course.
3 MIN READ→
The petitioner’s father, who was employed as a Waterman (Jalwahak) at BMP-5, died in harness on 24 June 2016.
3 MIN READ→
The petitioners, XX and X1, were apprehended by the Directorate of Revenue Intelligence (DRI), Patna, while allegedly travelling in a Mahindra TUV vehicle from Guwahati to Patna.
4 MIN READ→
The complainant alleged that on 24 May 2016 the petitioner unlawfully entered the complainant’s agricultural land and used a JCB machine to excavate soil, digging a pit approximately ten feet deep and causing an alleg...
3 MIN READ→
The appellant-plaintiff instituted Title Suit No. 555 of 2016 seeking a declaration that the Schedule-I properties, though purchased in the names of his brothers and cousin brothers, had been acquired from his funds a...
4 MIN READ→
The petitioners challenged the order dated 13 February 2018 passed by the Judicial Magistrate, 1st Class, Begusarai, in Complaint Case No. 1616C of 2017, whereby cognizance was taken against them for offences under Se...
3 MIN READ→
The petitioner’s husband, Surendra Kumar, maintained a savings account with Punjab National Bank and enrolled under the Pradhan Mantri Jeevan Jyoti Bima Yojana (PMJJBY) in 2015.
2 MIN READ→
The petitioner complained that a Government-constructed drain in his village had become clogged, causing seepage and alleged obstruction to cultivation on his agricultural land.
3 MIN READ→
The petitioner, a resident of Ward No. 28, Darbhanga, alleged irregularities in the construction of a path-cum-drain from the house of Kailash Mahaseth to the house of Sanjay Jha.
2 MIN READ→
The petitioner challenged the selection of Respondent No. 7, Kiran Kumari, as a Public Distribution System (“PDS”) dealer for Amritpur Gram Panchayat.
3 MIN READ→
Pursuant to the Supreme Court’s order dated 04.11.2025 in SLP (Crl.) No. 529 of 2021, arising from Suo Motu Writ Petition (Crl.) No. 4 of 2021, the Patna High Court registered the present suo motu writ petition to exa...
4 MIN READ→
The informant, who was the petitioner’s landlord, alleged that the petitioner had failed to pay four months’ rent and repay borrowed money.
3 MIN READ→
The petitioner’s father, who was employed as a Corrector in the Secretariat Press, Gulzarbagh, died in harness on 1 March 2017.
3 MIN READ→
The appellants, State authorities, challenged the judgment dated 12 January 2021 passed by the Single Judge in C.W.J.C. No. 16454 of 2017.
3 MIN READ→
The petitioners were appointed in 2013 as members of district-level Watershed Development Teams (WDTs), designated as WDT Members—Social Mobilization and Institution Building Experts, initially receiving ₹11,000 per m...
3 MIN READ→
The appellant challenged the order dated 27 August 2019 passed by the learned Single Judge in CWJC No. 14150 of 2014 by filing the present Letters Patent Appeal on 23/24 March 2023.
3 MIN READ→
The appellant was the licensee of a Fair Price Shop in Gram Panchayat Khaira, Shahkund Block, Bhagalpur, under Licence No. 23 of 2016.
3 MIN READ→
The informant, Kamlesh Yadav, alleged that on 9 August 2015, while driving a Tata Indica vehicle bearing registration no. BR-02AA-3582, three persons forcibly removed him from the vehicle by threatening him with a wea...
4 MIN READ→
The petitioner, a Junior Engineer appointed through the Bihar Public Service Commission on 31 August 1988, retired from service on 28 February 2021.
3 MIN READ→
In 2007, the Bihar Combined Entrance Competitive Examination Board (BCECE) conducted an examination and subsequently called successful candidates for counselling and an authenticity test. The petitioner, who appeared...
3 MIN READ→
The petitioner was appointed by the Indira Gandhi Institute of Medical Sciences, Patna (“IGIMS”) as Assistant Engineer (Electrical) on contract for eleven months pursuant to a selection process and appointment letter...
4 MIN READ→
On 24 August 2017, the informant was allegedly cleaning a drain on her land when the petitioners and other accused persons, armed with weapons, abused and assaulted her with an iron rod and khanti in connection with a...
3 MIN READ→
The Block Education Officer, Benipatti, directed registration of a criminal case alleging that government funds sanctioned during various financial years for construction of additional classrooms and Headmaster rooms...
3 MIN READ→
The petitioner, a nursing institute at Algana, Jehanabad, sought a direction for grant of permanent recognition to conduct the Auxiliary Nursing Midwifery (ANM) course.
2 MIN READ→
The petitioner claimed to be the Secretary of a newly constituted Managing Committee of Madrasa No. 226/35, Madrasa Yatimkhana Islamiya, Darbhanga.
2 MIN READ→
Late Ashutosh Kumar Mishra, a Constable in the Central Reserve Police Force, died while on duty on 8 April 2025.
3 MIN READ→
The appellant-wife and respondent-husband were married on 7 May 2007 and had a male child born on 3 January 2009.
3 MIN READ→
The petitioner challenged the order dated 21 August 2023 passed by the Munsif-IV, Saran at Chapra, in Misc. Case No. 26 of 2019.
2 MIN READ→
The petitioner, Santosh Kumar, an Assistant Engineer in the Bihar Rural Works Department, sought a writ of mandamus directing the respondents to grant him the benefit of the first Assured Career Progression (“A.C.P.”)...
2 MIN READ→
The petitioner, complainant Pawan Kumar, alleged that Mukesh Kumar Verma purchased books worth approximately ₹24,97,166 on credit, issued cheques that were dishonoured, and failed to discharge his liability.
4 MIN READ→
The petitioner initiated contempt proceedings alleging non-compliance with the High Court’s order dated 21 November 2017 in CWJC No. 4751 of 2009.
3 MIN READ→
East Central Railway issued Tender Notice No. 28 of 2008–09 for earthwork, construction of minor bridges and allied works between Athmalgola and Barh.
4 MIN READ→
Opposite Party No. 2 alleged that her daughter, Anuradha Devi, married petitioner No. 1 on 11 May 2013 and was thereafter subjected to dowry-related cruelty and demands for a motorcycle and ₹25,000. It was further all...
4 MIN READ→
Late Suresh Jha executed a registered Will dated 10 February 2021, registered as Deed No. 35, Book No. 03, bequeathing his self-acquired immovable properties to his son, Sumit Kumar, who was also appointed executor un...
3 MIN READ→
The petitioner, a constable in Bihar Military Police-15, was deputed for law-and-order duty at Gaya during the visit of the Dalai Lama.
4 MIN READ→
The petitioner, husband of the deceased Nitu Kumari, challenged the order dated 27 August 2018 by which the Additional District Judge-VI, Siwan dismissed his criminal revision against the Magistrate’s order dated 17 F...
3 MIN READ→
The petitioner was implicated in Jakkanpur P.S. Case No. 505 of 2025 for offences under Sections 65(a), 66 and 3(5) of the Bharatiya Nyaya Sanhita, 2023 and Sections 4/6 of the POCSO Act.
3 MIN READ→
The appellant was prosecuted in connection with Shahkund P.S. Case No. 78 of 2021 for allegedly committing rape and penetrative sexual assault upon the victim, stated to be a child, on 17 February 2021. According to t...
4 MIN READ→
The petitioners—Petitioner No. 1 being the husband of Opposite Party No. 2 and Petitioners Nos. 2 and 3 being her father-in-law and mother-in-law—sought quashing of Mahila P.S. Case No. 86 of 2020, dated 11 August 202...
3 MIN READ→
The petitioner, an Assistant Sub-Inspector of Police, was the Investigating Officer in Kotwali P.S. Case Nos. 571 of 2017 and 664 of 2017.
3 MIN READ→
The appellants, Dilip Yadav and Nityanand Yadav, challenged their conviction by the Additional Sessions Judge-IV, Araria, in Sessions Trial No. 1376 of 2013 arising from Bhargama P.S. Case No. 65 of 2013.
5 MIN READ→
The appellant was prosecuted for allegedly committing rape and penetrative sexual assault upon Ruby Kumari, a minor girl, at approximately 3:00 a.m. on the night intervening 1–2 May 2017.
4 MIN READ→
A police raid was conducted on 22 October 2002 at three establishments—M/s Noble Surgical, M/s Noble Chemical Industries and M/s Noble Chemical Works—in connection with alleged manufacture, packing, repacking and deal...
3 MIN READ→
The complainant, Sanjay Chauhan, alleged that the petitioner entered into an agreement dated 6 October 2012 to sell 1 Katha 10 Dhurs of land at ₹6,50,000 per Katha and received an aggregate amount of ₹6,43,000 through...
3 MIN READ→
The petitioners challenged the order dated 12 July 2018 by which the Chief Judicial Magistrate, Nawada, took cognizance of offences under Sections 302, 201 and 34 of the Indian Penal Code (“IPC”).
2 MIN READ→
The petitioner approached the Patna High Court seeking a writ of mandamus directing the District Magistrate and Sub-Divisional Officer, East Champaran, to provide police and magisterial assistance for implementing evi...
2 MIN READ→
The complainant, Archana Kumari, alleged that after her marriage with Amit Suman on 21 May 2011, her matrimonial family demanded ₹3 lakh for establishing an air-conditioned flower shop. She alleged that, upon failure...
3 MIN READ→
The informant’s marriage with Vineet Kumar was solemnised on 18 April 2016. She alleged that dowry comprising cash, jewellery and other articles was given at the time of marriage, and that, after approximately three m...
3 MIN READ→
Opposite Party No. 2 alleged that she married Amit Suman on 21 May 2011 and that, after marriage, her husband and in-laws demanded ₹3 lakh for establishing an air-conditioned flower shop. She alleged repeated cruelty,...
3 MIN READ→
The petitioner held a licence to operate a Public Distribution System (PDS) shop in Muzaffarpur.
3 MIN READ→
On the night of 20–21 June 1996, Babu Lal Yadav (PW-4) and Ram Awadh Yadav (PW-2) were allegedly sleeping on the roof of the informant’s house when 20–25 persons gathered near the main door. During the incident, one f...
4 MIN READ→
The informant lodged Bidupur P.S. Case No. 341 of 2025 alleging that the petitioners and other accused persons assaulted her husband. The petitioners allegedly caught hold of the deceased’s hands while their father as...
3 MIN READ→
Four Bihar Police constables were apprehended while travelling in an Alto car in connection with Kotwali P.S. Case No. 398 of 2017, Bhagalpur, based principally on the results of breath-analyser tests.
3 MIN READ→
The petitioner, a Nursing Tutor at IGIMS, Patna, and Opposite Party No. 2, an Assistant Professor at the same institution, were colleagues.
3 MIN READ→
The petitioner, a Fair Price Shop licence-holder, alleged that excess food grains remained undistributed in her shop after January 2022 because many consumers had shifted to other Fair Price Shops or a Primary Co-oper...
3 MIN READ→
The petitioner’s father, employed as a Grade IV Sweeper at R.D. & D.J. College, Munger, died in harness on 4 November 2010.
3 MIN READ→
The complainant, Sanjeeta Devi, alleged that she married petitioner No. 2 in May 2011 and that her parental family incurred approximately ₹3 lakhs and gave articles at the time of marriage.
3 MIN READ→
The petitioner challenged the Circle Officer’s order dated 17 May 2017 directing removal of alleged encroachments over public land comprised in Plot Nos. 1020, 1022 and 1023, Village Kudarbadha, P.S. Garkha, District...
4 MIN READ→
The original appellant, a Panchayat Secretary at Jagdishpur Gram Panchayat, was allegedly caught accepting a bribe of ₹25,000 in a vigilance trap relating to disbursement of benefits under the Indira Awas Yojana. A cr...
5 MIN READ→
The petitioner claimed ownership and possession of residential land situated at Mauza Bagh Mirza Dil, Saran, and alleged that on 14 March 2024 Respondent Nos. 9–11, along with others, forcibly entered the property usi...
3 MIN READ→
The petitioners, both Medical Officers in the Bihar Health Department, were proceeded against for alleged unauthorised absence from duty.
4 MIN READ→
The petitioner was elected as Chief Ward Councillor/Chief Councillor of Naubatpur Nagar Panchayat in the 2020 municipal elections.
3 MIN READ→
The petitioner, proprietor of M/s Hariyali Indane Gramin Vitrak, claimed ownership of 304 gas cylinders seized along with a vehicle in connection with Phulwari Sharif P.S. Case No. 550 of 2018 and E.C. Case No. 27/201...
2 MIN READ→
The petitioner’s food grains were seized and confiscated in connection with a criminal case. After his acquittal was upheld by the appellate court, he filed CWJC No. 16462 of 2013 seeking refund of the sale proceeds o...
3 MIN READ→
The petitioner challenged orders dated 3 July 2017 and 18 August 2017 passed by the Deputy Collector Land Reforms-cum-Certificate Officer, Buxar, in Certificate Case No. 18/2016-17, directing recovery of ₹1,89,60,339....
2 MIN READ→
The complainant alleged that he had purchased land from late Bala Prasad Dalan in 1963, with a ten-feet-wide passage shown as a common passage.
3 MIN READ→
The petitioner applied in 2017 for an N.P. bore revolver/pistol licence for protection of his life and property.
3 MIN READ→
The petitioner, a Police Constable (Driver) in the Bhagalpur Police Force, was allegedly found creating a nuisance in an intoxicated condition in the police barracks on 25 January 2020.
3 MIN READ→
Ram Pratap Singh instituted Title Suit No. 185 of 1997 concerning correction of the Survey Khatiyan in respect of the scheduled land.
3 MIN READ→
The petitioner claimed ownership and possession over 1,215 sq. ft. of land at Village New Taridih, Gaya, purchased through a registered sale deed dated 28 January 2010 for ₹2.99 lakhs.
3 MIN READ→
On 2 August 1996, the appellants allegedly demanded money from Vijay Kumar Singh (PW-5) for purchasing liquor, assaulted him, attempted to drown him, and took his wristwatch and ₹50.
4 MIN READ→
The petitioner claimed that he had participated in the recruitment process pursuant to Advertisement No. 1 of 2016 for appointment as a driver sepoy and that, despite his result, he was not permitted to join service.
3 MIN READ→
The appellant, a railway police constable, was prosecuted on the allegation that on 8 November 2015 he assaulted a 14-year-old boy inside the bathroom of the Mithila Express, forcibly removed his clothes, and committe...
4 MIN READ→
The petitioner sought quashing of the order dated 8 March 2022 passed by the Additional Chief Judicial Magistrate-IV, Patna, in Complaint Case No. 4626(C) of 2021, whereby cognizance was taken under Sections 406 and 4...
3 MIN READ→
The petitioner, a Kisan Salahkar at Lakshminarayanpur Panchayat, was accused in Lalganj P.S. Case No. 47 of 2024, arising from a viral video allegedly showing him accepting a bribe from a farmer in connection with the...
4 MIN READ→
The complainant alleged that, while he was sitting at his door, the petitioners abused him, caught hold of his collar, assaulted him pursuant to petitioner no. 1 allegedly directing his sons to kill him, and thereafte...
3 MIN READ→
The petitioner, a constable posted with Bihar Military Police-2, was reported absent from duty on 7 October 2018 and was subsequently apprehended in an allegedly intoxicated condition.
4 MIN READ→
The petitioner, a retired Panchayat Secretary, challenged the order dated 15 November 2014 passed by the Chief Judicial Magistrate, Araria, in Araria P.S. Case No. 306 of 2014/G.R. No. 1810 of 2014, whereby cognizance...
4 MIN READ→
Acting on secret information, officers of the Narcotics Control Bureau intercepted a Bolero vehicle at Fatuha in which the petitioner, Suku Sarkar, and other persons were travelling.
3 MIN READ→
The petitioner-complainant alleged that Rahul Kumar @ Rahul, then serving as Circle Officer, Nokha, acted in collusion with private persons in a dispute concerning mutation, measurement, and possession of agricultural...
2 MIN READ→
Surendra Prasad was appointed as a Typist-cum-Stenographer in the office of the Desi Chikitsa Officer, Rohtas, on 15 December 1987.
3 MIN READ→
The petitioner, Md. Faiyaz Alam, was married to Opposite Party No. 2, Simmi Khatton, on 3 September 2013 according to Muslim rites and customs.
3 MIN READ→
The respondent was posted as Assistant Jailer at Sub-Jail, Sherghati. During the night of 29–30 July 2005, three prisoners escaped from the jail.
4 MIN READ→
NTPC Ltd. and its subsidiary, BRBCL, entered into a Memorandum of Agreement dated 6 November 2020 with SSRVM Trust for establishing and managing an English-medium CBSE-affiliated school at BRBCL Township, Nabinagar, A...
3 MIN READ→
The petitioner, a medical officer and former Superintendent of Nalanda Medical College Hospital, was proceeded against in relation to alleged irregularities in the purchase, installation and subsequent non-functioning...
3 MIN READ→
The petitioner sought quashing of the order dated 30 July 2014, by which his representation seeking promotion to a Class III post was rejected, and consequential directions for promotion with benefits.
2 MIN READ→
The appellant was prosecuted for allegedly taking the minor victim, aged approximately 14–15 years, to the CIRA Industries office on 27 June 2021 and committing penetrative sexual assault upon her, while also threaten...
3 MIN READ→
The petitioners challenged orders dated 10 October 2025 passed by the District Magistrate, Nalanda, in B.C.C.A. Case Nos. 178 and 183 of 2025 under Section 3 of the Bihar Control of Crimes Act, 2024 (“BCC Act”), where...
4 MIN READ→
The petitioner, an Executive Engineer in the Water Resources Department, was posted on deputation with the Local Area Engineering Organisation, Works Division No. 1, Muzaffarpur, in 2018. He was relieved from the depu...
3 MIN READ→
The petitioner, an In-charge Medical Officer at the Community Health Centre, Singhwara, Darbhanga, was responsible for approving bills relating to the operation of a generator used for essential medical equipment.
3 MIN READ→
The petitioner, a Deputy Superintendent of Police, was proceeded against departmentally for alleged delay and inadequate disposal of cases during his posting as Deputy Superintendent of Police (Town), Muzaffarpur.
2 MIN READ→
The Narcotics Control Bureau received secret information that a large quantity of opium poppy husk was stored in the cattle shed of Deoki Yadav at Village Jaigir, Gaya. On 15 June 2017, an NCB team, assisted by local...
3 MIN READ→
On 31 August 2023, the informant alleged that the respondent and others came to Vindhyawasini Hospital and fired at Rang Nath Chauhan, causing firearm injuries.
3 MIN READ→
The petitioner, a Bengaluru-based company engaged in digital marketing, affiliate marketing and resale of gift vouchers, challenged the freezing and provisional attachment of its bank accounts under Section 110(5) of...
5 MIN READ→
The petitioner challenged the show-cause notice dated 26 August 2025 and the order dated 8 September 2025 passed by the District Magistrate, Banka in Bihar Crime Control Case No. 14/2025–26.
4 MIN READ→
The appellant challenged the order dated 12 June 2026 by which the Special Judge, NIA, Patna rejected his regular bail application in Special Case No. 07 of 2025 arising from R.C. No. 01/2025/NIA/PAT.
5 MIN READ→
The petitioner, an elected Panchayat representative, challenged the District Magistrate, Nalanda’s order dated 10 October 2025 in BCCA Case No. 212 of 2025, passed under Section 3(3) of the Bihar Control of Crimes Act...
4 MIN READ→
The petitioner had stood as guarantor for a loan granted by Canara Bank to M/s Ashok Auto Enterprises Pvt. Ltd. and offered his 2,000 sq. ft. flat at S.P. Verma Road, Patna, as security.
4 MIN READ→
The petitioners, Block Teachers and In-Charge Headmasters posted in schools in Madanpur Block, Aurangabad, challenged their transfer orders issued through Memo Nos. 392 dated 18 March 2026 and 399 dated 19 March 2026.
4 MIN READ→
The appellant-husband’s marriage with the respondent-wife was solemnized on 25 February 2019 according to Hindu rites and customs.
3 MIN READ→
The appellant claimed ownership and possession over raiyati land comprised in Khata No. 45 (old)/11 (new), Plot No. 254, Mauza Kewala, Gaya, purchased through a registered sale deed dated 4 December 1985 and mutated i...
3 MIN READ→
The petitioner sought a writ of mandamus directing the respondent authorities to allot funds and pay the outstanding amount due for works executed by him, along with interest.
2 MIN READ→
On 3 October 2002, Krishna Kumar Singh, an advocate, was allegedly shot near the Sipara Overbridge while proceeding towards the Court with Sandeep Kumar Singh, Vishal Kumar, Surendra Singh and his clerk.
4 MIN READ→
The parties were married on 12 June 2011 according to Hindu rites and customs.
3 MIN READ→
The petitioner, proprietor of M/s Kaali Maa Trading Company, had booked 365 bags of wheat for transportation to Vijay Roller Flour Mill, Hajipur.
3 MIN READ→
The petitioner, M/s Coconut Agro Industries, challenged an office order dated 7 June 2022 issued by the Deputy General Manager, BIADA, Muzaffarpur Cluster, cancelling its allotment of 0.10 acre of land at Plot No. 60P...
2 MIN READ→
The Bodhgaya Hotel Association filed the writ petitions as Public Interest Litigations alleging that various monasteries and Buddhist establishments in Bodhgaya had undertaken unauthorized constructions in violation o...
3 MIN READ→
An inspection of the respondent-consumer’s premises on 25 August 2011 allegedly revealed tampering with the electricity meter, including interference with its seals, ultrasonic strips, and metering mechanism. An FIR w...
3 MIN READ→
The petitioner, proprietor of M/s Ajanta Rice Mill, challenged Certificate Case No. 19 of 2014–15 initiated by the Bihar State Food and Civil Supplies Corporation under the Bihar and Orissa Public Demands Recovery Act...
3 MIN READ→
The petitioner, a retired Head Clerk who voluntarily retired from government service on 30 November 2005, challenged the deduction of ₹8,000 per month from his pension by the respondent Bank towards alleged excess pen...
3 MIN READ→
The petitioner participated in Group No. 19 of E-Tender Notice No. 05/SBD/2022-23, issued by the Bihar Police Building Construction Corporation for construction of police station buildings.
4 MIN READ→
The petitioner was selected and appointed as an Assistant Teacher against one of the 34,540 vacancies pursuant to directions of the Supreme Court in Contempt Petition No. 297 of 2007 and the selection process supervis...
3 MIN READ→
A tempo owned by Sashi Kumar, the complainant’s brother, was seized in connection with an accident case investigated by the appellant, an Assistant Sub-Inspector.
3 MIN READ→
The prosecution alleged that a dispute arose when accused Raghupat Singh unloaded bricks in the informant’s field, which the informant’s son resisted. The accused allegedly formed an unlawful assembly, assaulted sever...
4 MIN READ→
The petitioner sought payment of ₹4,00,000 as ex-gratia compensation for the alleged death of his father from COVID-19.
3 MIN READ→
The petitioner, widow of Late Ajay Kumar Sharma, sought payment of ex-gratia compensation under the Bihar Covid Sahayata Yojana, 2022, alleging that her husband died on 21 May 2021 while undergoing treatment at City C...
3 MIN READ→
The petitioner applied pursuant to BPCL’s advertisement dated 18 June 2017 for LPG Gramin Vitrak distributorship at Rajpur Gram Panchayat, West Champaran, under the OBC category.
2 MIN READ→
On 22 July 2011, the petitioner-distribution company inspected the premises of respondent no. 2, Kiran Cold Storage, and allegedly detected extensive tampering with the meter box, meter body, terminal seals and ultras...
3 MIN READ→
The petitioners challenged the selection and appointment of 81 Armourer Constables, contending that their selection violated the reservation roster and adversely affected the petitioners’ seniority and promotional pro...
3 MIN READ→
The petitioner applied to the Regional Transport Officer, Darbhanga, for permission to establish a Motor Vehicle Driving Training School and submitted the prescribed fee and supporting documents, including an Engineer...
3 MIN READ→
Bharat Petroleum Corporation Ltd. issued an advertisement dated 17 June 2017 for LPG distributorships under the RGGLV scheme. The petitioner applied for the distributorship at Village Bhada, East Champaran, and was pr...
3 MIN READ→
The connected writ petitions arose from the seizure of an Eicher truck bearing Registration No. UP-85-ET-6068, along with 355 cartons of Wiscof Codeine Phosphate Cough Syrup, in Excise (Jagdishpur) Case No. 199 of 202...
4 MIN READ→
The petitioner’s Public Distribution System (PDS) licence, Licence No. 42/16 for Gram Panchayat Tungi, Bihar Sharif, was cancelled by the Sub-Divisional Officer on 28 May 2019.
2 MIN READ→
The petitioner, Sriniwas Chandra Tiwary, was prosecuted in connection with Kotwali P.S. Case No. 270 of 2016 and Special Case No. 32 of 2016 for offences under Sections 420, 465, 467, 468, 471, 188, 201 and 120B of th...
4 MIN READ→
During an anti-encroachment drive conducted on 4 July 2016 near the Nagar Panchayat Office, Sheohar, the petitioners allegedly misbehaved with the deputed Magistrate and police personnel and obstructed them in the dis...
3 MIN READ→
The complainant deposited ₹64,618 with Canara Bank, Buddha Marg Branch, Patna, on 26 October 2011 for two years and was issued Fixed Deposit Certificate No. 125896.
3 MIN READ→
The appellant was convicted by the Additional Sessions Judge, Fast Track Court-II, Samastipur, under Section 302 of the Indian Penal Code and Sections 25(1-B)A and 27 of the Arms Act for allegedly shooting Pawan Kumar...
4 MIN READ→
The deceased petitioner, Mahendra Sah, was appointed in 1980 and was serving as a Senior Accounts Clerk in the Road Construction Department, Magadh Road Circle, Gaya. A criminal case was instituted against him in conn...
4 MIN READ→
The petitioners in CWJC No. 17954 of 2025 were serving or retired Assistant Professors of Adarsh College, Ghailardh Jiwachhpur, Madhepura, affiliated with Bhupendra Narayan Mandal University.
3 MIN READ→
The petitioner Managing Committee was affiliated with the Bihar State Madarsa Education Board, and petitioners 2–5 were stated to have been appointed as Head Moulvi and Assistant Teachers of the Madarsa.
3 MIN READ→
The petitioner purchased a Tata LPT 4825 commercial truck bearing Registration No. BR06GF5379 with a loan of ₹42,06,495 from Tata Motors Finance Ltd. under an agreement dated 28 February 2023. Although he regularly pa...
4 MIN READ→
The petitioner, a rice mill, challenged a notice dated 10 December 2013 issued by the District Certificate Officer, Bettiah, under Section 7 of the Bihar and Orissa Public Demands Recovery Act, 1914 (“PDR Act”), seeki...
3 MIN READ→
The petitioner, then posted as Sub-Divisional Police Officer, Barh, was proceeded against departmentally in connection with Barh P.S. Case No. 93 of 2013.
4 MIN READ→
An advertisement was issued for appointment of a Public Distribution System (PDS) dealer for Barnama Panchayat, Nawada.
3 MIN READ→
The petitioner was appointed as a Revenue Karamchari on 14 July 1992 and served in various revenue circles in Gaya district.
4 MIN READ→
Indian Oil Corporation Ltd. issued an advertisement dated 18 June 2017 for an LPG distributorship at Phuchti Kala, Ekma, District Saran, reserved for Scheduled Caste women.
3 MIN READ→
The petitioner, a Public Distribution System (PDS) dealer holding Licence No. 158/2001 and operating at Panchayat Lodipur, Block Rajgir, Nalanda, challenged the cancellation of her licence by the Sub-Divisional Office...
2 MIN READ→
The petitioner, widow of Late Sita Ram Das, challenged allegedly excessive electricity bills issued in her deceased husband’s name. She asserted that electricity consumption at the premises was not commensurate with t...
2 MIN READ→
The petitioner had entered into an agreement with the Executive Engineer, Local Area Engineering Organisation, Works Division-2, Bagaha, for construction of a Plain Cement Concrete road from Forest I.B., Naurangia to...
2 MIN READ→
The petitioner, a police constable appointed in 2018 and posted at the Women Police Station, Jehanabad, was deputed to the CCTNS section, where she uploaded the online progress of investigations.
3 MIN READ→
The petitioners alleged that Enormous Industries Limited, Barkha Financiers Limited, and their directors/promoters had collected money from investors through redeemable preference shares and various schemes, and sough...
3 MIN READ→
The petitioner, Secretary of Millat Committee, Golakpur Kabristan (Waqf Estate No. 2153), alleged that he was attacked by criminals while pursuing removal of encroachments from the Waqf property, resulting in Pirbahor...
3 MIN READ→
The petitioner claimed title and possession over the disputed land, originally purchased by his father in 1959 and subsequently devolved upon the petitioner and his brothers through partition. He alleged that the priv...
2 MIN READ→
The complainant alleged that land comprising Khesra No. 23, Khata No. 218, measuring 41 decimals in village Mahuyariya, was initially recorded incorrectly in the name of Thakur Rambahadur Singh, but was subsequently c...
3 MIN READ→
The complainant alleged that Madhya Bihar Gramin Bank invited a tender for furniture and fixtures, which was allocated to co-accused Subrata Basu @ S. Bose.
2 MIN READ→
The petitioner was appointed as a School Teacher (Classes XI–XII) in Political Science at U.H.S. Mahisaur, Jandaha, Vaishali, pursuant to the BPSC recruitment process and joined service on 5 February 2024.
2 MIN READ→
The State of Bihar and its education authorities filed a Letters Patent Appeal against the judgment dated 10 May 2018 passed by the Single Judge in C.W.J.C. No. 5021 of 2017.
3 MIN READ→
Kumari Pallavi alleged that she married Abhishek Kumar on 4 July 2010 and that her father gave cash, jewellery and other articles at the time of marriage. She further alleged that, after marriage, the accused demanded...
3 MIN READ→
The petitioners, engaged as Gramin Dak Sevaks, challenged orders dated 3 July 2026 by which the Central Administrative Tribunal, Patna Bench, dismissed their respective original applications, namely OA No. 050/00400/2...
3 MIN READ→
The respondent, an employee of East Central Railway, joined service as an Assistant Driver on 6 April 1989 and was subsequently promoted as a Weigh Clerk and then as a Goods Guard on 12 October 2002. He received two p...
3 MIN READ→
The petitioner held P.D.S. Licence No. 123 of 2016.
2 MIN READ→
The petitioners—husband, father-in-law and mother-in-law of opposite party no. 2—challenged the order dated 18 December 2023 by which the learned Sub-Divisional Judicial Magistrate, Patna, took cognizance in Complaint...
3 MIN READ→
The petitioner’s father, a Revenue Karamchari posted at Mescor, Nawada, died in harness on 25 December 2018.
3 MIN READ→
The informant lodged Sonepur P.S. Case No. 804 of 2024 under Section 137(2) of the Bharatiya Nyaya Sanhita, 2023, alleging that his son left home on 25 September 2024 after receiving a telephone call, subsequently bec...
3 MIN READ→
The petitioner, a child in conflict with law (“CICL”), was implicated in Sonepur P.S. Case No. 804 of 2024, initially registered under Section 137(2) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”), concerning the disapp...
4 MIN READ→
The informant lodged Dariyapur P.S. Case No. 457 of 2024 under Sections 103 and 3(5) of the Bharatiya Nyaya Sanhita, 2023, alleging that the petitioner and other accused persons assaulted her husband during a dispute...
3 MIN READ→
The petitioner-complainant entered into an agreement dated 5 May 2021 with opposite party nos. 2 and 3, Uday Kumar Singh and Sobha Devi, for purchase of land and paid them ₹22,00,000 in instalments. When the sale deed...
4 MIN READ→
The petitioner filed the contempt petition alleging non-compliance with the order dated 18 July 2018 in CWJC No. 6738 of 2016. In that order, the High Court had directed the respondents to restore the petitioner’s lat...
3 MIN READ→
The juvenile-appellant challenged the order dated 2 January 2026 by which the Children Court rejected his application for regular bail under Section 12 of the Juvenile Justice (Care and Protection of Children) Act, 20...
4 MIN READ→
The appellant was engaged as a Panchayat Shiksha Mitra on 18 February 2003 and joined on 25 February 2003. Her engagement was periodically extended, and she was subsequently recognised as a Panchayat Teacher under the...
4 MIN READ→
The petitioner, a retired Railway employee, superannuated on 30 April 2018 after serving as a Gang Mate/Track Man. At the time of settlement of his retiral benefits, the respondents deducted ₹30,000 towards the Retire...
4 MIN READ→
The petitioner, a Warder posted at Central Jail, Buxar and functioning as Dafa In-charge of the North Cycle, was on duty when five prisoners escaped from Ward No. 29 during the intervening night of 30–31 December 2016.
4 MIN READ→
On the night of 6/7 December 1991, Sheo Janam Giri was allegedly attacked inside his house by Basavan Ahir, Vijay Giri and Dinanath Singh, who were armed with firearms. According to the prosecution, Vijay first fired...
4 MIN READ→
The parties married in 2011 and have two children, Shivani Kumari @ Aradhya Kumari and Aryan Kumar @ Advik.
4 MIN READ→
The respondent obtained admission to the Danylo Halytsky Lviv National Medical University, Ukraine, and paid the requisite fees on 8 November 2021.
4 MIN READ→
The petitioner’s father, a Railway employee, died in harness on 5 December 2013.
3 MIN READ→
The appellant, an officer of the Bihar Administrative Service, was posted as Senior Deputy Collector with duties connected to the Transport Department at Bhabhua in March 2016.
4 MIN READ→
Opposite Party No. 2 alleged that she maintained a savings account with Punjab National Bank, Raja Bazar Branch, and was allotted Locker No. 222 on 26 November 2011, in which she claimed to have deposited gold ornamen...
3 MIN READ→
An advertisement was issued on 14 April 2007 for appointment as Anganwadi Sevika at Centre No. 37, Gram Panchayat Ratanpur, Supaul. Punam Devi was the sole applicant, and her name appeared in the merit list published...
3 MIN READ→
The petitioner was included in the panel of Executive Assistants and appointed by memo dated 27 September 2013.
2 MIN READ→
The petitioner, Sanjeev Kumar, was implicated in Complaint Case No. 1086 of 2022 arising from an alleged dispute concerning the sale of ancestral land.
3 MIN READ→
The petitioner sought quashing of the order dated 4 July 2013 by which the Judicial Magistrate, 1st Class, Patna took cognizance in Complaint Case No. 1585(C) of 2013 for offences under Sections 406, 420, 468, 471 and...
3 MIN READ→
Opposite Party No. 2 alleged that she married Petitioner No. 2 on 19 April 2012 and was subjected to dowry-related cruelty, including demands for ₹2 lakhs and a colour television, within two days of marriage. She furt...
3 MIN READ→
The petitioner faced criminal proceedings arising from Mahila P.S. Case No. 138 of 2017, registered in connection with a matrimonial dispute.
3 MIN READ→
The victim travelled to Bettiah on 14 March 2021 to appear in a Bihar Police recruitment examination. While returning, she informed her family that she had reached Maryadpur and was travelling alone in a tempo. She th...
4 MIN READ→
The appellant-informant alleged that, on 11 January 2012, the respondents came to his residence, abused him by referring to his caste, assaulted him and other persons with lathis, damaged property, and threatened him.
4 MIN READ→
Opposite Party No. 2, Kumari Arunima, initiated Domestic Violence Case No. 650 of 2020 before the Chief Judicial Magistrate, Munger, alleging harassment, atrocities and misappropriation of her stridhan by the petition...
3 MIN READ→
Respondent No. 1, Binod Pratap Singh, instituted Partition Suit No. 68 of 2013, subsequently renumbered as Partition Suit No. 146 of 2017, claiming a 1/5th share in various immovable and movable properties.
4 MIN READ→
The petitioner claimed to be the adopted son of Late Reshma Devi, an employee of the North Bihar Power Distribution Company Ltd. Reshma Devi, the petitioner’s maternal grandmother, had adopted him through affidavits d...
3 MIN READ→
The petitioner challenged the certificate notice dated 24 September 2014 and the entire proceeding in Certificate Case No. 64 of 2014–15, initiated by the Bihar State Food and Civil Supplies Corporation for recovery o...
3 MIN READ→
The petitioner, a Hawaldar posted with Bihar Special Armed Police-9, Jamalpur, was deputed as a guard at C-Company, Sikandarpur Police Station.
4 MIN READ→
The petitioner, initially appointed as a Technician and later promoted as Assistant Director (Physics Division) at the Forensic Science Laboratory, examined a seized truck in connection with Barachatti P.S. Case No. 3...
4 MIN READ→
On 15 September 2018, two appellants, Md. Saddab and S.K. Arshad, were intercepted by personnel of the 47th Battalion, SSB, Pantoka, Raxaul, allegedly carrying six packets of charas.
3 MIN READ→
The petitioners, officials of the Building Construction Department, challenged the order dated 26 May 2022 by which the A.C.J.M.-X, Patna took cognizance against them under Section 166 of the Indian Penal Code, 1860 (...
4 MIN READ→
Bal Vikas Vidyalaya was a privately managed, unaided school registered under the Societies Registration Act, 1860 and affiliated with the CBSE. Respondent No. 2 was appointed as a Mathematics Teacher on 31 March 1982...
4 MIN READ→
On 27 August 2024, the Narcotics Control Bureau received secret information that Ramakant Das and Sanjeev Sahu were transporting methamphetamine from Dibrugarh to Muzaffarpur. The information was recorded and a raidin...
4 MIN READ→
The petitioner, who was District Magistrate, Bhojpur, challenged the order dated 06.05.2021 passed by the Judicial Member, Lokayukta, Bihar in Case No. 05/Lok (Panchayat) 177/2012, whereby adverse observations were ma...
4 MIN READ→
Dr. Geeta Kumari was initially appointed as Junior Scientist-cum-Assistant Professor in Microbiology at Dr. Rajendra Prasad Central Agricultural University (“University”) on 06.11.2007.
3 MIN READ→
On 23 June 1994, a dispute arose between the informant’s family and the accused persons concerning the construction and demolition of a wall. The prosecution alleged that the accused formed an unlawful assembly, retur...
4 MIN READ→
The appellant-husband’s marriage with the respondent was solemnized on 21 January 2014. According to the husband, the respondent intermittently visited the matrimonial home, insisted that he live separately from his p...
3 MIN READ→
The 60 petitioners were initially appointed as Panchayat Teachers or Prakhand Teachers under the Bihar Panchayat Elementary Teacher (Appointment and Service Conditions) Rules, 2012, in various districts of Bihar.
3 MIN READ→
The eleven petitioners claimed to have been continuously working with the Bihar State Housing Board for more than thirteen years against sanctioned posts after selection through public advertisement, written examinati...
2 MIN READ→
The petitioners were the widow of a deceased government teacher and her physically handicapped son.
4 MIN READ→
The petitioner, a State Government employee, sought a direction for grant of monetary and consequential service benefits attached to the post carrying Pay Band-3 with Grade Pay of ₹7,600.
2 MIN READ→
The appellant/informant alleged that, on 1 June 2022 at approximately 6:30 p.m., Respondent Nos. 2–4 took his son, Bablu Kumar, away on a motorcycle and that he did not return. The informant claimed that the accused l...
4 MIN READ→
The deceased, Ratan Kumar Jha, died in a railway incident on 5 February 2018. After his cremation, his family allegedly found a suicide note in an almirah naming the petitioner, Sujit Kumar Das, the Bank Manager, and...
3 MIN READ→
On 26 June 2015, Dwarik Sahani was allegedly sleeping outside his house after dinner when his son, Gandhi Sahani, attacked him with a knife.
3 MIN READ→
The dispute concerned a passage measuring approximately nine feet, described as a “14 Kari Rasta,” situated between the parties’ properties.
3 MIN READ→
The petitioner sought quashing of the revisional order dated 5 November 2018, by which the Additional Sessions Judge-VIII, Saran dismissed Criminal Revision No. 179 of 2018 and upheld the cognizance order dated 16 May...
3 MIN READ→
The petitioner sought quashing of the cognizance order dated 24 July 2017 passed in Hayaghat P.S. Case No. 02 of 2016, whereby cognizance was taken under Sections 341, 323, 307 and 504/34 IPC.
3 MIN READ→
The petitioner and the informant’s daughter were to be married. The informant alleged that ₹12 lakhs had been paid towards marriage expenses, but the marriage was not solemnised and the amount was not returned.
3 MIN READ→
The petitioner, a retired Assistant Engineer of the Zila Parishad, Darbhanga, superannuated on 31 January 2016.
3 MIN READ→
The opposite party no. 2 alleged that, on 08 September 2021, the petitioner, a police constable, accompanied by two unidentified persons, came to her and pressured her to withdraw an earlier case filed against him. It...
3 MIN READ→
The petitioners challenged the order dated 18 October 2017 passed by the Sessions Judge, Khagaria, in Criminal Revision No. 52 of 2017, which affirmed the Sub-Divisional Magistrate’s order dated 13 June 2017 in Case N...
2 MIN READ→
The petitioner challenged the order dated 20 April 2016 whereby the learned A.C.J.M., 5th Ara, Bhojpur, took cognizance against him for an offence punishable under Section 498A of the Indian Penal Code in Complaint Ca...
3 MIN READ→
The informant, Anju @ Khusbu Devi, was married to petitioner no. 1, Vishwajit Kumar, on 19 June 2010 according to Hindu rites.
3 MIN READ→
The petitioner challenged the order dated 17 February 2023 passed by the Commissioner, Koshi Division, Saharsa, in Supply Review Case No. 133 of 2022, by which her supply review case was rejected.
2 MIN READ→
The appellant’s father, a Chowkidar under Chanpatia Police Station, died in harness on 12 October 2009, leaving behind his wife and two minor sons.
3 MIN READ→
The appellant challenged the judgment dated 29 October 2024 by which the Additional Sessions Judge-I, Masaurhi acquitted the respondents of offences under Sections 302/34 and 120-B of the Indian Penal Code (“IPC”) in...
3 MIN READ→
The appellant, a child in conflict with law aged between 16 and 18 years, was accused in Sasaram (Muffassil) P.S. Case No. 102 of 2026, registered under Sections 103(1) and 3(5) of the Bharatiya Nyaya Sanhita, 2023, c...
4 MIN READ→
On 30 May 1993 at approximately 10:30 p.m., Suresh Yadav was allegedly assaulted near the boring machine in his field by a group of persons armed with bhalas and lathis, allegedly intending to commit theft of the bori...
3 MIN READ→
The petitioner, a State Bank of India officer with over thirty years of service, was transferred from the Digha Branch, Patna, to the Muzaffarpur Zone and was subsequently placed at the disposal of the Regional Busine...
4 MIN READ→
The petitioner’s mother, a teacher at Middle School, Dhansoi, died in harness on 13 November 2007.
3 MIN READ→
The petitioner, an Assistant Professor at R.C. College, Sakra, was serving as the Examination Controller of B.R.A. Bihar University, Muzaffarpur. By Letter No. BSU(Examination Controller)-35/2025-1034 GS (I) dated 18...
3 MIN READ→
The petitioner claimed that he had been engaged as a Safai Karmi/Sweeper at the Block Office, Bahadurganj, Kishanganj, from 3 February 2006, initially on monthly remuneration of ₹500, subsequently enhanced to ₹9,828.
3 MIN READ→
The petitioner challenged the order dated 31.10.2018 by which the District and Sessions Judge, Darbhanga dismissed Criminal Revision No. 377 of 2018, thereby affirming the Magistrate’s order dated 21.07.2018 in Bahadu...
3 MIN READ→
The petitioner, a child in conflict with law (CICL), was implicated in Sonpur P.S. Case No. 804 of 2024, initially registered under Section 137(2) of the Bharatiya Nyaya Sanhita, 2023, concerning the disappearance of...
3 MIN READ→
The parties married on 5 May 2009 according to Hindu rites and customs and had two children, born in 2010 and 2015.
3 MIN READ→
A four-and-a-half-year-old minor girl was murdered in Sakra, Muzaffarpur, and the petitioner’s name emerged during investigation, although he was not named in the FIR.
3 MIN READ→
The petitioner, a child in conflict with law (“CICL”), was implicated in Phulwari Sharif P.S. Case No. 1239 of 2025 for offences under Sections 103(1), 238, 61(2) and 3(5) of the Bharatiya Nyaya Sanhita, 2023, arising...
3 MIN READ→
The petitioner was appointed on compassionate grounds as a Revenue Clerk (Rajaswa Karamchari) by the District Magistrate, Darbhanga, pursuant to the recommendation of the District Compassionate Appointment Committee,...
3 MIN READ→
The petitioner-informant filed an application under Section 439(2) of the Code of Criminal Procedure, 1973, seeking cancellation of the anticipatory bail granted to opposite party no. 2, Awadhesh Mahto, in Nawada P.S....
4 MIN READ→
On 24 August 2025, during police patrol, information was allegedly received that the petitioner was carrying a pistol and intimidating local residents. A police team searched him and allegedly recovered a loaded pisto...
3 MIN READ→
The petitioner, a child in conflict with law (CICL), was implicated in Chautham P.S. Case No. 90 of 2025 for offences under Sections 103(1) and 61(2) of the Bharatiya Nyaya Sanhita, 2023, and Section 27 of the Arms Act.
3 MIN READ→
The petitioner, Constable No. 765 in the Bihar Police, was deputed at Mehsi Circle Guard along with Constables Nebulal Prasad and Prithvi Nath Dubey.
4 MIN READ→
The petitioner, a Sub-Inspector of Police and then Station House Officer of Lakhnaur Police Station, Madhubani, was suspended on 8 July 2011 following allegations concerning the escape of an accused, Md. Farukh, and i...
4 MIN READ→
On 16 December 2009, an under-trial prisoner, Manjelal Sahni, escaped from police custody while undergoing treatment in the general ward of Sadar Hospital, Motihari. Five police constables had been deputed to guard hi...
3 MIN READ→
The complainant, Pramod Kumar Agrawal, alleged that a registered partition deed executed in 1966 divided ancestral property among four branches of the family.
4 MIN READ→
The appellant-husband and respondent no. 1-wife were married on 02 July 2006 and had a male child born in 2010.
3 MIN READ→
Food grains, including rice and wheat, were seized from the appellant’s godown as essential commodities.
3 MIN READ→
The petitioner filed a writ petition under Article 226 of the Constitution seeking directions to the Principal Judge, Family Court, Darbhanga, in Maintenance Case No. 66 of 2023.
2 MIN READ→
The appellant instituted Probate Case No. 31 of 2014 seeking probate of an alleged Will. After the respondent entered a caveat and disputed the Will, the proceeding became contentious and was registered as Title Suit...
3 MIN READ→
The petitioner, a child in conflict with law (“CICL”), was implicated in Raghunathpur P.S. Case No. 293 of 2025 under Section 310(2) of the Bharatiya Nyaya Sanhita, 2023, concerning an armed robbery at a jewellery sho...
3 MIN READ→
The petitioner, Shanti Devi, claimed to be the second wife of late Sukhdeo Bhaiya, a Class-III employee in the office of the Superintendent, Press and Forms, Gaya, who died in harness on 13 June 2012.
4 MIN READ→
The petitioners, Santosh Kumar and Sonu Kumar, challenged the dismissal/termination orders passed by the Commandant, B.M.P.-7, Katihar, in Departmental Proceedings Nos. 12 and 13 of 2016, respectively, through Memo No...
3 MIN READ→
The petitioner was appointed in 2020 as a Member of the Child Welfare Committee, Buxar, for a three-year term and was deputed for training at Chanakya National Law University, Patna.
3 MIN READ→
The petitioner, Chief Manager (T&I), Eastern Region Pipeline, Indian Oil Corporation Ltd., filed an application under Section 439(2) CrPC seeking cancellation of the regular bail granted to Sudarshan Lal, Aryan Raj an...
5 MIN READ→
The petitioner, a resident of Gram Panchayat Madarpur and belonging to the Scheduled Caste category, sought appointment as Vikash Mitra for Cluster/Ward No. 10.
2 MIN READ→
The petitioner, Shashi Priya Verma, challenged Office Order/Memo No. 7189 dated 27 December 2024 and Letter No. 1435 dated 16 March 2026 issued by the Labour Commissioner.
2 MIN READ→
The petitioner, a retired employee of the Civil Court, Munger, was appointed as an Assistant in the Civil Court, Motihari, on 1 January 1977 and was subsequently transferred to the Civil Court, Munger, in October 1987...
2 MIN READ→
The petitioner sought recall of the order dated 17 February 2024 passed in Criminal Revision No. 206 of 2023.
2 MIN READ→
On the basis of the self-written report of the SHO of Gaunaha Police Station, Gaunaha P.S. Case No. 257 of 2022 was registered against Pappu Dubey, Vicky Sah and co-accused Arvind Kumar under Sections 8, 20(b)(ii)(C),...
5 MIN READ→
The 54 petitioners, selected Headmaster candidates, challenged the posting order issued through Memo No. 46 dated 14 January 2026 by the Director, Primary Education, whereby they were posted at various districts.
3 MIN READ→
The petitioner held PDS Licence No. 23040012/16, dated 17 August 2016.
2 MIN READ→
The petitioner was initially engaged as a daily-wage Junior Engineer (Mechanical) and was subsequently appointed in the work-charge establishment as a Junior Engineer in 1982 against a vacant sanctioned post.
3 MIN READ→
The petitioner, a retired/serving State Government employee who had been appointed as a Junior Account Clerk, sought revision of the benefits granted to him under the first and second Assured Career Progression (ACP)...
2 MIN READ→
The petitioner’s father, a Havildar in Bihar Military Police-2, died in harness on 25 September 2016, leaving behind his widow, six daughters and the petitioner.
3 MIN READ→
The petitioner challenged the order dated 26 March 2018 passed by the Special Vigilance Court, North Bihar, Muzaffarpur, in Complaint Case No. 89 of 2007, whereby the complaint was rejected.
2 MIN READ→
The petitioner claimed to have passed the Bihar School Examination Board’s Secondary School Examination, 2013, in First Division under Roll Code No. 26504 and Roll No. 0599.
4 MIN READ→
The petitioner applied for the post of Administrator at the A.N. Sinha Institute of Social Studies pursuant to Advertisement No. ANS/DIR/24/2024 dated 10 June 2024.
3 MIN READ→
![A university cannot deput[e] teachers without consent where the governing statute expressly requires it.. Prof. (Dr) Rabindra Singh vs The J.P. University. Patna High Court. LawLens](/stories/thumbnails/a-university-cannot-deput-e-teachers-without-consent-where-the-governing-statute-expressly-aa68262776d845cbbf52d83018c74ba4.webp)
The State Government resolved, by Resolution No. 633 dated 30 April 2026, to establish 211 Government Degree Colleges in blocks without existing degree colleges and created teaching and non-teaching posts in each coll...
4 MIN READ→
The complainant alleged irregularities and embezzlement of Government funds in the appointment of Block and Panchayat Teachers, asserting that certain accused persons secured appointments by altering dates of birth, u...
3 MIN READ→
The informant alleged that she married Rakesh Singh on 28 November 2012 and that substantial cash, jewellery, and household articles were given as dowry.
3 MIN READ→
Late Hari Nand Kumari Devi, wife of Late Bhagwati Charan Prasad, executed a registered Will dated 2 August 2003 in favour of the applicant, Manish Kumar, described as her grandson and sole legatee.
2 MIN READ→
Opposite Party No. 2 married Anuj Avinash on 28 April 2019. She alleged that, shortly after the marriage, her husband and his relatives—Vivekanand Thakur, Veena Devi, Rishabh Chandan, Keerti Kumari and Pragya—subjecte...
3 MIN READ→
The petitioner, a child in conflict with law (“CICL”), was implicated in Ara Town P.S. Case No. 247 of 2025, registered under Sections 103(1) and 61(2) of the Bharatiya Nyaya Sanhita and Section 27 of the Arms Act, co...
3 MIN READ→
Dinara P.S. Case No. 167 of 2025 was registered under Sections 103(1) and 3(5) of the Bharatiya Nyaya Sanhita, 2023 and Section 27 of the Arms Act, alleging that the informant’s brother was shot dead during a marriage...
3 MIN READ→
Chapra Town P.S. Case No. 936 of 2023 was registered under Sections 447, 341, 324, 307 and 302/34 of the IPC against the petitioner and others.
3 MIN READ→
The petitioner, proprietor of M/s Mangaldeep Rice Mill, had received 38,241.20 quintals of paddy for milling during 2012–13. After applying the agreed 67% conversion rate, he was required to deposit 25,621.6040 quinta...
3 MIN READ→
In 2015, Chakdin +2 High School, a minority school in Nalanda, issued an advertisement for Assistant Teachers, including Sanskrit, prescribing the qualification of a Trained Graduate.
3 MIN READ→
The prosecution alleged that on 29 October 2016, the victim, while returning from Kayamnagar, was taken on a motorcycle by two boys to a boring room near Ram Shahar Bagicha, where one boy allegedly committed rape and...
4 MIN READ→
The victim/informant alleged that on 29 October 2016, while returning after visiting Kayamnagar, two boys took her on a motorcycle on the assurance that they would drop her home and brought her to a boring room near R...
4 MIN READ→
The petitioners, Nezamia Unani Medical College and Hospital and its authorised representative, challenged the Ministry of Ayush’s order dated 20 November 2025 in Second Appeal No. F.No. O-14014/5/2025-EP-I.
3 MIN READ→
In 2006, an advertisement was issued for appointment of Panchayat Teachers in Gram Panchayat Raj, Bela Simri. Niraj Kumar, belonging to the Extremely Backward Class category, participated in the selection and appeared...
4 MIN READ→
The parties married on 17 May 2011. The husband alleged that the wife treated him and his family members improperly and deserted him on 7 August 2011. After unsuccessful attempts to bring her back, he instituted a mat...
2 MIN READ→
The petitioner, a retired Junior Engineer of Nagar Parishad, Sasaram, challenged the order dated 17 August 2021 by which the Chief Judicial Magistrate, Rohtas at Sasaram, took cognizance of offences under Sections 409...
4 MIN READ→
The petitioner, an Institute of Pharmacy represented through its Secretary, applied to the Health Department, Government of Bihar, for grant of a No Objection Certificate (“NOC”) to conduct D. Pharm and B. Pharm cours...
3 MIN READ→
The 17 petitioners were appointed as untrained Panchayat/Prakhand/Nagar Teachers between 2013 and 2016 by the competent authorities and joined their respective schools.
3 MIN READ→
The petitioners challenged the order dated 1 December 2017 passed in SC/ST Trial No. 127 of 2017, arising from SC/ST P.S. Case No. 3 of 1998, by which they were declared absconders and proceedings for issuance of a pe...
3 MIN READ→
The appellant’s husband, Birendra Kumar, was appointed as a Panchayat Secretary in 1996 and died in harness in a road accident on 7 June 2016 while posted under Gidhaur Block, Jamui.
3 MIN READ→
The eight petitioners claimed ex-gratia compensation of ₹4,00,000 each under the Bihar Covid Sahayata Yojana, 2022, alleging that their respective family members contracted Covid-19 during the second wave and died bet...
3 MIN READ→
The five petitioners, retired employees of the Nawada Judgeship working as clerks and peons, sought the benefit of the third Modified Assured Career Progression (MACP) scheme from their respective claimed dates, on th...
3 MIN READ→
The petitioner, a retail fertilizer dealer, held Retail Fertilizer Authorisation No. D-SL20312042445697, valid until 21 March 2029.
2 MIN READ→
Opposite Party No. 2 alleged that she married Rajesh Verma in June 2014 and that her family provided cash, jewellery, clothes, utensils and other articles at the time of marriage.
3 MIN READ→
Arti Devi married appellant Vishal Ravidas on 16 April 2019 and died an unnatural death at her matrimonial home on 29 May 2020, within fourteen months of marriage.
5 MIN READ→
On 5 June 2014, the minor victim allegedly went to a toddy shop with a friend and did not return.
3 MIN READ→
The appellant was convicted by the Additional Sessions Judge VI-cum-Special Judge, POCSO Act, Sitamarhi, in Sessions Trial No. 36 of 2019 for offences under Sections 376-D and 366-A of the IPC and Sections 4, 6 and 10...
4 MIN READ→
The petitioner had worked for several years as a Swachhatagrahi under the Lohiya Swachh Bihar Abhiyan and was issued a satisfactory-work certificate.
3 MIN READ→
The informant, Sabita Devi, alleged that on the night of 13 May 2017, while she was sleeping, the appellant entered her house, shut her mouth, and attempted to establish a physical relationship with her.
3 MIN READ→
The minor petitioner, Rahul Kumar, through his widowed mother and natural guardian, challenged the order dated 1 July 2026 by which the Principal of PM-SHRI Jawahar Navodaya Vidyalaya, Piprakothi, rejected his candida...
4 MIN READ→
The petitioner, posted as Principal-cum-Centre Superintendent at Government ITI, Mahkaar, Gaya, reported substantial infrastructural deficiencies before the All-India Trade Test conducted in July 2018, including inade...
4 MIN READ→
The petitioners’ fathers were government employees under the Building Construction Department, Purnea, and died in harness. The petitioners were thereafter appointed on compassionate grounds as Junior Accounts Clerks/...
4 MIN READ→
On 2 May 1999, a quarrel allegedly occurred between the deceased, Md. Nehal, and appellant Md. Rajan @ Feku near Nehal’s house.
4 MIN READ→
On 5 January 1992, the prosecution alleged that Nand Kishore Singh, Vidyanand Singh and others had gone to village Talihar to purchase khesari crops from Nageshwar Singh. According to the prosecution, Nagar Singh, Ram...
4 MIN READ→
The petitioner was appointed as a Junior Accounts Clerk in the Bihar Public Works Department on 12 February 1972 and was subsequently transferred to the National Highways Wing. He was granted the second ACP/MACP benef...
1 MIN READ→
The petitioner, appointed as a Training Associate (Dairy Technology) on 19 July 2001, completed one year of training and, by application dated 4 October 2002 addressed to the Training Organiser, expressed willingness...
3 MIN READ→
The petitioner was appointed as a seasonal D.D.T. Sprayer in 2007 and claimed continuous service since appointment. He sought absorption or regularisation against a Class IV post or the post of D.D.T. Sprayer, relaxat...
3 MIN READ→
The petitioner was appointed as Panchayat Shiksha Mitra at Primary School, Katiyama, Jamui, on 1 July 2005 and joined on 2 July 2005.
4 MIN READ→
The petitioner, appointed as a Panchayat Teacher in 2010, enrolled in the D.El.Ed. course conducted through SCERT and examined by the Bihar School Examination Board (BSEB).
3 MIN READ→
The petitioner challenged the order dated 4 February 2017 by which the A.C.J.M.-II, Purnea took cognizance in Barhara P.S. Case No. 74 of 2016 for offences under Sections 272 and 273 of the IPC and Section 47(A) of th...
3 MIN READ→
The deceased, Chano Sao, and the appellant, Dorik Sao, were engaged in bidi-related work and had travelled together to Tarkeshwar/Chapadanga, West Bengal, on 3 August 1993. When Chano failed to return the following da...
4 MIN READ→
The six petitioners were appointed as Assistant Teachers in Government primary/middle schools in or around 1979 and were subsequently granted the Matric Trained and Matric Trained Senior Scales. After obtaining depart...
4 MIN READ→
The petitioner was appointed as a Panchayat Secretary on 22 August 1990 and superannuated in 2015. He claimed entitlement to the first and second ACP/MACP benefits from 22 August 2000 and 22 August 2010, respectively,...
3 MIN READ→
The petitioners were prosecuted in Uchkagaon P.S. Case No. 78 of 2003 for offences under Sections 341, 342, 323, 324 and 379 read with Section 34 of the Indian Penal Code (“IPC”), arising from an allegation that they...
3 MIN READ→
The appellant, Bibi Shavrin (PW-2), alleged that respondent no. 2, Pawan Kumar Sah, had previously harassed her husband, Umar Khayam @amp; Tunna (PW-3), and had demanded money from him.
4 MIN READ→