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Judgments & Orders
Sl.No.Judgments / Orders TitleCitation 
1 Sheela Barse vs Union Of India And Ors on 29 August, 1988 (Legal Services to the Mentally Ill and Mentally Disabled Persons in Psychiatric Homes, Hospitals and other similar facilities and in jails)JT 1988 (3)15 VIEW
2 Suo Motu Writ Petition (CIVIL) No(s).6/2020 IN RE : PROBLEMS AND MISERIES OF MIGRANT LABOURERSCivil No. (S) 6/2020 VIEW
3 Judgment of Hon'ble Patna High Court on AdoptionMisc. App. No. 771 of 2018 VIEW
4 Apne Aap Women Worldwide Trust ... vs The State Of Bihar & Ors (Measures relating to Sex Trafficking, Prostitution, Sexuality and Violence against women and girls)Civil Writ Jurisdiction Case No. 1882 of 2013 VIEW
5 M.C. Mehta vs State Of Tamil Nadu And Others on 10 December, 1996  VIEW
6 Urmila Masomat vs The State Of Bihar (Lok Adalats shall have no jurisdiction in respect of any matter relating to an offence not compundable under any law)Cr. Writ Jurisdiction case no. 1105 of 2015 VIEW
7 M/S Interglobe Aviation Ltd vs N.Satchidanand on 4 July, 2011 (Continuous Lok Adalat constituted u/s 19 of the act has no adjudicatory functions. Permanent Lok Adalat constituted u/s 22-B(I) of the act having both conciliatory and adjudicatory functions)Civil App. No. 4925 of 2011 VIEW
8 Surendra Singh & Ors vs Deo Muni Singh & Ors on 23 August, 2011 (Continuous Lok Adalat constituted u/s 19 of the act has no adjudicatory functions. Permanent Lok Adalat constituted u/s 22-B(I) of the act having both conciliatory and adjudicatory functions)CWJC No. 13375 of 2011 VIEW
9 Sampurna Behura vs Union Of India & Ors. on 9 February, 2018(Strengthening of Juvenile Justice System)W.P. (Civil) No. 473 of 2005 VIEW
10 Laxmi vs Union of India (Record of Proceedings-10.04.2015- Acid attack victims shall be paid compensation by the concerned State Government/Union Territory)W.P. (CRL) No. 129 of 2006 VIEW
11 Laxmi vs Union of India (Record of Proceedings- 06.02.2015- Acid attack victims shall be paid compensation by the concerned State Government/Union Territory)W.P. (CRL) No. 129 of 2006 VIEW
12 Re. Exploitation of Children in Orphanages in the State of Tamilnadu vs Union Of India & Ors on 16 December, 2013(Duty of State to implement the protective provisions contained in the Protection & Rights of Children)W.P. (CRL) No. 102 of 2007 VIEW
13 K.N. Govindan Kutty Menon vs C.D. Shaji (Every Award of Lok Adalat shall be deemed to be decree of Civil Court)Civil App. No. 10209 of 2011 VIEW
14 Nipun Saxena vs Union Of India on 11 December, 2018 (Protection of identity of adult victims of rape and children who are victims of sexual abuse)W.P. (Civil) No. 565 of 2012 VIEW
15 Lalu Kumar @ Lal Babu @ Lallu vs The State Of Bihar on 1 October, 2019Criminal Appeal (SJ) No. 2117 of 2019 VIEW
16 Md.Ajmal Md.Amir Kasab @ Abu.... vs State Of Maharashtra on 29 August, 2012 (Sec.303 & Sec.304 of the CrPc.speak of the right of an accused to be defended by lawyer and state duty to provide legal aid)Criminal Appeal Nos. 1899-1900 of 2011 VIEW
17 M/S. Afcons Infra. Ltd. And Anr vs M/S Cherian Varkey Constn on 26 July, 2010 (Alternative Dispute Resolution (ADR) MechanismsCivil App. No. 6000 of 2010 SLP (C) No. 760 of 2010 VIEW
18 Rajoo @ Ramakant Vs The State Of Madhya Pradesh (Legal Services shall be provided to an eligible person at all stages of proceeding)Criminal Appeal No. 140 of 2008 VIEW
19 Gauri Shankar Roy vs The State of Bihar (Anticipatory bail application is maintainable after appearance before police in compliance of Notice u/s 41 A (1) Crpc)Criminal Miscellaneous No. 46436 of 2013 VIEW
20 Anokhilal Vs State of Madhya PradeshCriminal Appeal Nos 62-63 of 2014 VIEW
21 Mahender Chawla & Ors Vs Union of India & OrsW.P. (CRL) No. 156 of 2016 VIEW
22 RE: Contagion of Covid 19 virus in Children Protection HomesSMW (C) No. 4/2020 VIEW
23 Order dated 07.07.2021 passed by Hon’ble Supreme Court of India titled Sonadhar Vs. the State of Chhattisgarh SLP (Crl.) No. 529/2021 VIEW
24 Urmila Masomat Vs. State of Bihar, 2015 (Lok Adalat not to entertain any matter relating to an offence not compoundable under any law. Violation of this direction is contempt of Court)CWJC No. 1105 of 2015 VIEW
25 Nawal Kishore Prasad Vs. State of Bihar, 2011 (Lok Adalat not to entertain property disputes)Letter Patent Appeal No. 1923 of 2011 VIEW
26 Harjeet Singh Vs. Inderpreet Singh (Seriousness of crimes- an aspect to be considered while granting bail)Criminal Appeal No. 883 of 2021 VIEW
27 Satya Narayan Prasad Vs. State of Bihar, 2011 (Lok Adalat to take only those matters which are pending before court and referred to settlement as per Legal Services Authorities Act, 1987)CWJC No. 7360 of 2013 VIEW
28 Krushna Prasad Sahoo Vs. State of Orissa and Others (Recommendation of High Power Committee chaired by Hon’ble Mr. Justice Ashwini Kumar Singh, Judge, Patna High Court-cum-Executive Chairman, Bihar State Legal Services Authority, Patna, has been appreciated and order to be implemented by Hon’ble Orissa High Court vide order dated-26.08.2021W.P.(C) No. 6610 of 2006 VIEW
29 Directions relating to non-disclosure of identity of a victim of a sexual offenceCriminal Appeal (SJ) No. 750 of 2020 VIEW
30 Various directions given by Hon'ble Apex Court, Hon'ble High Court, Statutory Authorities through various judgments and orders as received by BSLSAPeriod from July, 2021 till September, 2022 VIEW
31 The State of Maharashtra & Anr. versus Dr. Maroti s/o Kashinath PimpalkarCriminal Appeal No.1874 of 2022 (Arising out of Special Leave Petition (Crl.) No.718 of 2022) VIEW
32 Judgment Dated 15.12.2022 Passed By Hon'ble Supreme Court in Civil Appeal No. 9322 of 2022 in FAFO No. 3303/2018 titled as "Gohar Mohammad Vs. Uttar Pradesh State Road Transport Corporation & Ors."Civil Appeal No. 9322 of 2022 in FAFO No. 3303/2018 VIEW
33 IN RE POLICY STRATEGY FOR GRANT OF BAIL Vs Mr. GAURAV AGRAWAL, ADV IS AMICUS CURIAESMWP(CRIMINAL) NO. 4/2021 VIEW
34 MANU SHARMA VS THE STATE OF BIHARCRIMINAL APPEAL (DB) NO. 554 OF 2017 VIEW
35 Satyabrat Ashok Vs. The State of BiharCriminal Appeal (DB) No. 914 of 2022 VIEW
36 Ghanshyam Paswan Vs. The State of BiharCriminal Appeal (DB) No. 535 of 2023 VIEW
37 Ghanshyam Paswan Vs. The State of BiharCriminal Appeal (DB) No. 535 of 2023 VIEW
38 Deo Narayan Yadav Vs. The State of BiharCriminal Appeal (DB) No. 871 of 2017 VIEW
39 Sunil Kumar Jha @ Sunil Jha Vs. The State of BiharCriminal Appeal (DB) No.935 of 2014 VIEW














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