• Home
  • About Us
  • Calendar
  • Cause List
  • I.T. Activities
  • E-Filing Guide New
  • Hon'ble The Chief Justice
  • Hon'ble Judges
  • Hon'ble Judges Elevated to Supreme Court
  • Former Chief Justices
  • Retired Judges
  • Constitutions of Benches/ Roster
  • Officers of Registry
  • State Judicial Officers
  • Online Display Board
  • e-Pass For Advocates New
  • Online Token for Filing
  • Right to Information Act
  • Downloads
  • Download Latest Mobile APP (Android) New
  • E Courts Project (Phase II)
  • Patna High Court Legal Services Committee, Patna
  • Bihar State Legal Services Authority
  • Bihar Judicial Academy
  • Juvenile Justice Monitoring Committee
  • High Court Rules
  • Recruitments New
  • Tenders New
  • E-Diary
  • Library Catalogue
  • Leave Details New
  • Statistics Related to Commercial Court, Commercial Division and Commercial Appellate Division of the High Courts(Amendment) Ordinance 2018
  • Search in Notices and NotificationsNew
  • Scheme for Law Assistants
  • Courts through VC
  • Login
  • Contact Us
  • New Link to District Courts through Map
Statistics Related to Commercial Court, Commercial Division and Commercial Appellate Division of the High Courts(Amendment) Ordinance 2018
December 2020
November 2020
October 2020
September 2020
August 2020
July 2020
June 2020
May 2020
April 2020
March 2020
February 2020
January 2020
December 2019
November 2019
October 2019
September 2019
August 2019
This Application is developed and managed by Programmers Team, Hon'ble Patna High Court. Email : hcpat-bih[at]nic.in
Copyright © Patna High Court 2013. All rights reserved.
  • Hon'ble The Chief Justice
  • Hon'ble Judges
  • Retired Chief Justice
  • Hon'ble Judges Elevated to Supreme Court
  • Retired Judges
  • Officers of Registry
  • Criminal Appeal Synopsis Form
  • District and Sessions Judges
  • Additional District and Sessions Judges
  • Ad-hoc ADJ (FTC)
  • Sub Judge-Cum-Chief Judicial Magistrate-Cum-Assistant Sessions Judge
  • Civil Judge Sr. Division
  • Civil Judge Jr. Division
  • Sub Divisional Judicial Magistrate
  • Judicial Officers on Deputation
  • Judicial Officers - Judgeship wise
  • Railway Magistrate
  • Court Notifications
  • Judicial Officers Activities Monitoring System
  • District Court Infrastructure
  • Search
  • All Officers
  • Patna High Court (Right to Information) Rules, 2005
  • Patna High Court RTI Rules, 2005 (Ist ammendment) Rules, 2008
  • Patna High Court RTI Rules, 2005 (2nd ammendment) Rules, 2011
  • Appelate Authority - PIO / APIO
  • Gazette Notification No.30 dated 23/7/2014
  • Gazette Notification No.475 dated 3/6/2014
  • Patna High Court (RTI) 3rd Amendment Rules, 2018.
  • Judicial Officers on Deputation
  • Judicial Officers-Cadre Wise
  • I.T. Activities
    Patna High Court is the leading High court in India to Computerise Cause List Management System in 1992. We had also taken initiative in successfully experimenting trial of accused through video-conferencing between civil court and Jails of Bihar in 2001.Since 1992 National Informatics Centre (NIC) is working at Patna High Court for extending ICT Support to this Hon’ble Court.
    more...
  • Important Links
    Administrator Login
    more...
  • About Patna High Court
    The Judiciary is a distinct and independent arm of Government entrusted with judicial authority, and mandated to administer and deliver justice to the people of India. It plays a fundamental role in the promotion of law and order, human rights, social justice, morality and good governance.

    The independence of the Judiciary is guaranteed by the constitution in a number of its provisions regarding among others, the appointment, removal, salary and other conditions of service of judicial officers. The core of the Judiciary's independence is the absence of any interference for the Executive or the Legislature in judicial decisions.

    The mandate of the Judiciary is to establish and facilitate effective and efficient machinery capable of functioning as an adjudicating authority in India and of quickly administering and delivering justice and related services to the people of India. The key function of the Judiciary is therefore, the adjudication of civil and criminal cases. In addition, it interprets the constitution and gives effect to its provisions, as well as providing the expertise in interpreting of the laws. Further, the Judiciary performs other related duties in promotion of human rights, social justice and morality.
    more...