Bihar (case flow Management in High Court) Rules 2008
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Bihar (case flow Management in Subordinate Courts) Rules 2008
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Gazette Notification Regarding Patna High Court Rules (including amendment in chapter 3 A (Filing Procedure) and Chapter XII, Rule 3 (Procedure in Criminal cases) of Patna High Court Rules, 1916
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Notice regarding Court’s Order dated 15.03.2023 passed in Miscellaneous Jurisdiction case No.2653 of 2022.
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Honourable Sri Justice A.Abhishek Reddy is the son Sri A.Pulla Reddy, Advocate, and Smt.Dr.A.Shashirekha Reddy, born on 07th November, 1967, and hails from Lingampally village, Manchal Mandal, Ranga Reddy District, Telengana State.
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His Lordship was born on 4th February 1967 at Patna. He did his schooling from St. Xavier’s High School, Patna, Graduated with Honours in Geology from Patna Science College, Patna, and Post Graduation from Patna University in Geology. His Lordship was General Secretary of Patna Science College for the Year 1987-1988.
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Hon'ble Mr. Justice Raj Kumar
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Born on 5th September, 1966 in the family of Smt. Laxmi Singh and Shri Umesh Prasad Singh, he got his early school education at Patna, Graduated in Commerce from Patna University and went to Hansraj College, Delhi University where he did one year Special Certificate Course in Commerce.
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Born on January 21, 1969, in the Mirzapur District of Uttar Pradesh. Completed his undergraduate studies in Science at Ewing Christian College, Allahabad (affiliated with the University of Allahabad) in 1988, and subsequently obtained his Law degree from Dayanand College of Law, Kanpur, in 1992.
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G. Anupama Chakravarthy, born to Dr. N. Krishnachandra Rao and Smt. Mahalakshmi on 21-3-1970 at Palakonda Village of Srikakulam District. Did her 5 years law course from N.B.M Law College, Visakhapatnam.
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Born on 7th August, 1965. Did his BA (Hons.) Geography and LL.B from Delhi University in the years 1987 and 1990 respectively. Awarded Certificate of Merit for standing second in College in the year 1985-86. Enrolled as an Advocate in March, 1991 with Bar Council of Delhi. Practiced in the Supreme Court of India, Delhi High Court, Central Administrative Tribunal (Principal Bench), New Delhi.
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Mentioning matters regarding filing of fresh cases:07.09.2020
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Mentioning matters regarding filing of fresh cases
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Mentioning matters regarding filing of fresh cases
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Mentioning matters regarding filing of fresh cases
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Mentioning matters regarding filing of fresh cases
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Mentioning matters regarding filing of fresh cases
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Mentioning matters regarding filing of fresh cases
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Mentioning matters regarding filing of fresh cases
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Mentioning matters regarding filing of fresh cases
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Mentioning matters regarding fresh cases: 31.08.2020
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Mentioning matters regarding filing of fresh cases
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Mentioning matters regarding filing of fresh cases
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Mentioning matters regarding filing of fresh cases
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Mentioning matters regarding filing of fresh cases
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Mentioning matters regarding filing of fresh cases
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Mentioning matters regarding filing of fresh cases
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Mentioning matters regarding filing of fresh cases
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Mentioning matters regarding filing of fresh cases
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Mentioning matters regarding filing of fresh cases
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Mentioning matters regarding filing of fresh cases
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Mentioning matters regarding filing of fresh cases
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Mentioning matters regarding filing of fresh cases
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Mentioning matters regarding filing of fresh cases
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Mentioning matters regarding filing of fresh cases
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Mentioning matters regarding filing of fresh cases
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Mentioning matters regarding filing of fresh cases: 01.09.2020
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Mentioning matters regarding filing of fresh case
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Mentioning matters regarding filing of fresh cases
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Mentioning matters regarding filing of fresh cases
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Mentioning matters regarding filing of fresh cases
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Mentioning matters regarding filing of fresh cases
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Mentioning matters regarding filing of fresh cases
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Mentioning matters regarding filing of fresh cases
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Mentioning matters with regard to urgent hearing of pending cases: Remaining slips of 17.08.2020 & 18.08.2020
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Mentioning with regard to extremely urgent – hearing of the matter / cases on 21.07.2020
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Mentioning with regard to extremely urgent – hearing of the matter / cases on 22.07.2020
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Mentioning with regard to extremely urgent – hearing of the matter / cases on 23.07.2020
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Mentioning with regard to extremely urgent – hearing of the matter / cases on 25.07.2020
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Mentioning with regard to extremely urgent – hearing of the matter/cases on 24.07.2020
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Mentioning with regard to Fresh filing cases on 22.07.2020
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Mentioning with regard to fresh filing cases on 21.7.2020
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Mentioning with regard to Fresh filing cases on 23.07.2020
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Mentioning with regard to Fresh filing cases on 24.07.2020
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Mentioning with regard to Fresh filing cases on 25.07.2020
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Mentioning with regard to Pending cases on 22.7.2020
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Mentioning with regard to Pending cases on 23.7.2020
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Mentioning with regard to Pending cases on 24.07.2020
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Mentioning with regard to Pending cases on 25.07.2020
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Mentioning with regard to Urgent hearing of Pending cases 21.7.2020
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Please take notice that the additional list of cases {Old Civil Writ and Criminal Misc.(A/Bail & Quashing)} likely to be taken up on Thursday, the 30th April, 2015 at 10.30 A.M. (1st half) by the Special Benches
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Additional list of cases (First Appeal, Criminal Misc. and Civil Writ Jurisdiction cases) likely to be taken up on Wednesday, the 11th February, 2015 at 3.15 P.M.
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Additional list of cases {Old Civil Writ Final Hearing and Criminal Misc.(A/Bail & Quashing) cases} likely to be taken up on Wednesday, the 1st April, 2015 at 2.15 P.M. by the special Benches of this Hon’ble Court.
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CONSOLIDATED LIST (OLD caseS)
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Consolidated list of Old cases to be listed for hearing.
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Consolidated list of Old cases to be listed for hearing.
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Consolidated list of Old cases to be listed for hearing.
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CONSOLIDATED LIST OF UNLISTED caseS OF THE YEAR 2017, 2018 & 2019
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D.B.-1 comprising Hon'ble The Chief Justice & Hon'ble Justice Smt. Anjana Mishra may not hold court on 31st August, 2019 Saturday,all cases stand over according.
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Following cases will be listed before the National Lok-Adalat to be held on 6th December, 2014 (Saturday) in the premises of Patna High Court.
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Important Notice dated 21.11.2019 regarding mentioning/removal of defects/listing of cases of all categories for the year 1967 to 1990.
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Important Notice for Learned Advocates for removal of their boxes, almirahs, lockers, etc. on the southern stair case leading to Advocates' Association in the Main High Court building on the floor and the stair case area.
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It is proposed to list the pending cases for hearing during summer vacation subject to,
(a) The Advocates on both sides of the cases express their willingness and,
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List of additional cases {First Appeal, C.R. and Criminal Misc.(A/Bail & Quashing) cases} likely to be taken up on Friday, the 13th March, 2015 at 2:15 P.M. by the special Benches of this Hon’ble court.
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List of cases for Lok Adalat
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List of cases to be listed before the bench of National Lok Adalat to be held on 11th April, 2015 (Second Saturday) in the premises of Patna High Court.
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List of cases to be listed before the bench of National Lok Adalat to be held on 11th April, 2015 (Second Saturday) in the premises of Patna High Court.
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List of cases which will be listed before the bench of National Lok Adalat to be held on 14th March, 2015 (Second Saturday) in the premises of Patna High Court.
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List of cases which will be listed before the bench of National Lok Adalat to be held on 14th March, 2015 (Second Saturday) in the premises of Patna High Court.
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List of cases which will be listed before the bench of National Lok Adalat to be held on 9thMay, 2015 (Second Saturday) in the premises of Patna High Court.
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List of cases which will be taken up by Full Bench on 04.08.2014 at 02:15 P.M.
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List of cases which will be taken up by Special Benches on 09.08.2014 at 10:30 A.M.
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N O T I C E - IX (U R G E N T) / 2021 regarding (cases likely to be taken up on 01.06.2021)
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N O T I C E - IX (U R G E N T) / 2021 regarding (cases likely to be taken up on 02.06.2021)
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N O T I C E - IX (U R G E N T) / 2021 regarding (cases likely to be taken up on 03.06.2021)
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N O T I C E - IX (U R G E N T) / 2021 regarding (cases likely to be taken up on 07.06.2021)
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N O T I C E - IX (U R G E N T) / 2021 regarding (cases likely to be taken up on 08.06.2021)
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N O T I C E - IX (U R G E N T) / 2021 regarding (cases likely to be taken up on 09.06.2021)
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N O T I C E - IX (U R G E N T) / 2021 regarding (cases likely to be taken up on 10.06.2021)
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N O T I C E - IX (U R G E N T) / 2021 regarding (cases likely to be taken up on 11.06.2021)
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N O T I C E - IX (U R G E N T) / 2021 regarding (cases likely to be taken up on 14.06.2021)
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N O T I C E - IX (U R G E N T) / 2021 regarding (cases likely to be taken up on 14.06.2021)
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N O T I C E - IX (U R G E N T) / 2021 regarding (cases likely to be taken up on 15.06.2021)
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N O T I C E - IX (U R G E N T) / 2021 regarding (cases likely to be taken up on 16.06.2021)
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N O T I C E - IX (U R G E N T) / 2021 regarding (cases likely to be taken up on 18.05.2021)
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N O T I C E - IX (U R G E N T) / 2021 regarding (cases likely to be taken up on 19.05.2021)
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N O T I C E - IX (U R G E N T) / 2021 regarding (cases likely to be taken up on 20.05.2021)
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N O T I C E - IX (U R G E N T) / 2021 regarding (cases likely to be taken up on 21.05.2021)
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N O T I C E - IX (U R G E N T) / 2021 regarding (cases likely to be taken up on 24.05.2021)
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N O T I C E - IX (U R G E N T) / 2021 regarding (cases likely to be taken up on 25.05.2021)
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N O T I C E - IX (U R G E N T) / 2021 regarding (cases likely to be taken up on 26.05.2021)
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N O T I C E - IX (U R G E N T) / 2021 regarding (cases likely to be taken up on 27.05.2021)
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N O T I C E - IX (U R G E N T) / 2021 regarding (cases likely to be taken up on 28.05.2021)
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N O T I C E - IX (U R G E N T) / 2021 regarding (cases likely to be taken up on 31.05.2021)
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N O T I C E - V (U R G E N T) / 2021 regarding (cases likely to be taken up on 03.05.2021)
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N O T I C E - V (U R G E N T) / 2021 regarding cases likely to be taken up on 28.04.2021.
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N O T I C E - V (U R G E N T) / 2021 regarding cases likely to be taken up on 30.04.2021.
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N O T I C E - V (U R G E N T)/2021 regarding (cases likely to be taken up on 04.05.2021)
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N O T I C E - V (U R G E N T)/2021 regarding cases likely to be taken up on 27.04.2021.
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N O T I C E - V (U R G E N T)/2021 regarding cases likely to be taken up on 29.04.2021.
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NOTICE
Please take notice that the additional list of cases (Criminal Misc.- A/Bail and R/Bail cases) likely to be taken up on Wednesday, the 19th August, 2015 by the Special Benches of this Hon’ble Court, published with the daily cause list of Monday, the 17th August, 2015 may not be re-published and re-printed in the daily cause list of 19.08.2015.
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Notice dated 01.06.2021 regarding hearing of C.W.J.C. No. 353 of 2021 and other analogous cases on 02.06.2021 at 10.30 A.M.
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Notice dated 02.06.2021 regarding hearing of C.W.J.C. No. 353 of 2021 and other analogous cases on 03.06.2021 at 10.30 A.M.
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Notice dated 04.05.2021 regarding hearing of C.W.J.C. No. 353 of 2021 and other analogous cases on 04.05.2021 at 11.00 A.M.
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Notice dated 04.06.2021 regarding hearing of C.W.J.C. No. 353 of 2021 and other analogous cases on 07.06.2021 at 10.30 A.M.
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Notice dated 05.05.2021 regarding hearing of C.W.J.C. No. 353 of 2021 and other analogous cases on 06.05.2021 at 11.30 A.M. by Regular D.B.
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Notice dated 06.05.2021 regarding hearing of c.W.J.C. No. 353 of 2021 and other analogous cases on 07.05.2021 at 10.30 A.M.
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Notice dated 07.05.2021 regarding hearing of c.W.J.C. No. 353 of 2021 and other analogous cases on 10.05.2021 at 10.30 A.M.
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Notice dated 08.06.2021 regarding hearing of C.W.J.C. No. 353 of 2021 and other analogous cases on 09.06.2021 at 10.30 A.M.
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Notice dated 10.06.2021 regarding hearing of C.W.J.C. No. 353 of 2021 and other analogous cases on 11.06.2021 at 10.30 A.M.
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Notice dated 11.05.2021 regarding hearing of C.W.J.C. No. 353 of 2021 and other analogous cases on 12.05.2021 at 10.30 A.M.
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Notice dated 11.06.2021 regarding hearing of C.W.J.C. No. 353 of 2021 and other analogous cases on 12.06.2021 at 11.00 A.M.
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Notice dated 12.05.2021 regarding hearing of C.W.J.C. No. 353 of 2021 and other analogous cases on 13.05.2021 at 10.30 A.M.
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Notice dated 13.05.2021 regarding hearing of C.W.J.C. No. 353 of 2021 and other analogous cases on 17.05.2021 at 10.30 A.M.
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Notice dated 17.05.2021 regarding hearing of C.W.J.C. No. 353 of 2021 and other analogous cases on 18.05.2021 at 10.30 A.M.
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Notice dated 19.05.2021 regarding hearing of C.W.J.C. No. 353 of 2021 and other analogous cases on 20.05.2021 at 10.30 A.M.
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Notice dated 20.05.2021 regarding hearing of C.W.J.C. No. 353 of 2021 and other analogous cases on 21.05.2021 at 10.30 A.M.
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Notice dated 20.05.2021 regarding hearing of D.Ref. No. 1 of 2017 and other analogous cases and D.Ref. No. 2 of 2017 and other analogous cases on 21.05.2021 at 10.30 A.M.
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Notice dated 24.05.2021 regarding hearing of C.W.J.C. No. 353 of 2021 and other analogous cases on 25.05.2021 at 10.30 A.M.
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Notice dated 31.05.2021 regarding hearing of C.W.J.C. No. 353 of 2021 and other analogous cases on 01.06.2021 at 10.30 A.M.
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Notice dated- 04.12.2020 regarding cases notified before Hon'ble Mr. Justice S. Kumar
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Notice for Ld. Advocates regarding submission of hard copy of Counter Affidavits/ S.A./ I.A./ Vakalatnama etc. in criminal & civil cases.
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Notice Regarding additional list of cases likely to be taken up on 20.01.2015 at 02.15 P.M by the special Benches of this Hon’ble court
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Notice Regarding additional list of cases likely to be taken up on 21.01.2015 at 3.15 P.M by the special Benches of this Hon’ble court
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Notice Regarding Amended Rules with regard to Chapter III-A (Filing Procedure) and Chapter XII Rule-3 (Procedure in Criminal cases) of Patna High Court Rules, 1916
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Notice regarding efiling of cases
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Notice regarding hearing of C.W.J.C. No. 353 of 2021 and other analogous cases on 03.05.2021 at 11.00 A.M.
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Notice regarding hearing of C.W.J.C. No. 353 of 2021 and other analogous cases on 21.04.2021 at 4.30 P.M.
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Notice regarding hearing of C.W.J.C. No. 353 of 2021 and other analogous cases on 23.04.2021 at 4.30 P.M.
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Notice regarding hearing of C.W.J.C. No. 353 of 2021 and other analogous cases on 27.04.2021 at 2.30 P.M.
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Notice regarding hearing of C.W.J.C. No. 353 of 2021 and other analogous cases on 28.04.2021 at 4.30 P.M.
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Notice regarding hearing of C.W.J.C. No. 353 of 2021 and other analogous cases on 29.04.2021 at 4.30 P.M.
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Notice regarding hearing of C.W.J.C. No. 353 of 2021 and other analogous cases on 30.04.2021 at 4.30 P.M.
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Notice Regarding Mentioning of cases listed in supplementary cause list dated 25.11.2019.
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Notice regarding ready old cases likely to be taken up on priority basis for disposal from next week.
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Notice regarding syllabus for Paper no. IV (Leading cases) of the Advocate-on-Record Examination
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Notice regarding wrong listing of cases before the D.B.
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Notice regarding wrong listing of cases before vacation bench despite advocates slip for not listing during vacation
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Notice regarding wrongly listed cases on 30 July 2018.
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Notification dated 08.06.2020 regarding cases list before D.B.-I
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Notification dated 12.06.2020 regarding cases listed before Hon'ble Mr. Justice Rajeev Ranjan Prasad
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Notification dated 13.07.2020 regarding cases listed before Hon'ble Mr. Justice Anil Kumar Sinha in today cause list.
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Notification dated 14.07.2020 regarding cases listed before Hon'ble Mr. Justice Anil Kumar Sinha in today cause list.
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Notification dated 15.07.2020 regarding cases listed before Hon'ble Mr. Justice Anil Kumar Sinha in today cause list.
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Notification dated 17.06.2020 regarding cases list before D.B.-V in today cause list.
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Notification dated 17.07.2020 regarding cases listed before D.B.-I.
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Notification dated 17.07.2020 regarding cases listed before Hon'ble Mr. Justice Aditya Kumar Trivedi in today cause list.
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Notification dated 17.07.2020 regarding cases listed before Hon'ble Mr. Justice Anil Kumar Sinha in today cause list.
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Notification dated 17.07.2020 regarding cases listed before Hon'ble Mr. Justice Dinesh Kumar Singh in today cause list.
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Notification dated 22.06.2020 regarding cases list before D.B.-IV in today's cause list.
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Notification dated 28.05.2020 regarding the case before the D.B.-I at 2.15 P.M.
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notify case CWJC no. 4990/2018
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Please take notice that due to non-availability of Hon’ble Mr. Justice Rajendra Kumar Mishra, the D.B. comprising Hon’ble Justice Smt. Anjana Prakash and Hon’ble Mr. Justice Rajendra Kumar Mishra will not hold court today the, 18th January, 2016. The cases listed before the aforesaid D.B. will stand over.
Please take further notice that the following cases will be taken up today the 18th January, 2016 by Hon’ble Justice Smt. Anjana Prakash in Court No. 17 at 10.30 A.M.
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Please take notice that the additional list of cases (Both Criminal Misc. and Civil Writ Jurisdiction cases)
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Please take notice that the additional list of cases (Criminal Misc.- A/Bail & R.Bail cases) likely to be taken up on Wednesday, the 12th Aug, 2015 by the Special Benches of this Hon’ble Court, published with the daily cause list of Monday, the 10th Aug, 2015 may not be
re-published and re-printed in the daily cause list of 12.08.2015.
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Please take notice that the additional list of cases (Criminal Misc.- A/Bail and R/Bail cases) likely to be taken up on Wednesday, the 26th August, 2015 by the Special Benches of this Hon’ble Court, published with the daily cause list of Monday, the 24th August, 2015 may not be re-published and re-printed in the daily cause list of 26.08.2015.
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Please take notice that the additional list of cases (Criminal Misc.- A/Bail and R/Bail cases) likely to be taken up on Wednesday, the 2nd September, 2015 by the Special Benches of this Hon’ble Court, published with the daily cause list of Monday, the 31st August, 2015 may not be re-published and re-printed in the daily cause list of 02.09.2015.
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Please take notice that the additional list of cases (Criminal Misc.- A/Bail and R/Bail cases) likely to be taken up on Wednesday, the 9th September, 2015 by the Special Benches of this Hon’ble Court, published with the daily cause list of Monday, the 7th September, 2015 may not be re-published and re-printed in the daily cause list of 09.09.2015.
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Please take notice that the additional list of cases (Criminal Misc.- A/Bail and R/Bail cases) likely to be taken up on Wednesday, the 30rd September, 2015 by the Special Benches of this Hon’ble Court, published with the daily cause list of Monday, the 28th September, 2015 may not be re-published and re-printed in the daily cause list of 30.09.2015.
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Please take notice that the additional list of cases (First Appeal, Civil Revision, Criminal Misc. and Civil Writ Jurisdiction cases)
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Please take notice that the additional list of cases (First Appeal, Civil Revision, Criminal Misc. and Civil Writ Jurisdiction cases)
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Please take notice that the additional list of cases {Civil Writ and Criminal Misc.(A/Bail & Quashing) cases} likely to be taken up on Friday, the 27th March, 2015 at 2.15 P.M. by the special Benches of this Hon’ble Court, published with the daily cause list of Monday, the 23rd March, 2015 shall not be re published and re printed in the daily cause list of 27.03.2015.
Learned advocates concerned are requested to use the additional list of cases likely to be taken up by the Special Benches on 27.03.2015 Published with the daily cause list of 23.03.2015 and to come ready for hearing of the cases and co-operate in disposal of old cases.
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Please take notice that the additional list of cases {Civil Writ and Criminal Misc.} likely to be taken up on Saturday, the 30th January, 2016 at 11.05 A.M. by the special Benches of this Hon’ble Court, published with the daily cause list of Thursday, the 28th January, 2016 may not be re published and re printed in the daily cause list of 30.01.2016.
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Please take notice that the additional list of cases {Old Civil Writ (Final Hearing) and Criminal Misc.(A/Bail & Quashing) cases} likely to be taken up on Friday, the 20th March, 2015 at 2.15 P.M. by the special Benches of this Hon’ble Court, published with the daily cause list of Monday, the 16th March, 2015 shall not be re published and re printed in the daily cause list of 20.03.2015.
Learned advocates concerned are requested to use the additional list of cases likely to be taken up by the Special Benches on 20.03.2015 Published with the daily cause list of 16.03.2015 and to come ready for hearing of the cases and co-operate in disposal of old cases.
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Please take notice that the additional list of cases {Old Civil Writ and Criminal Misc.(A/Bail & Quashing)} likely to be taken up on Thursday, the 23rd April, 2015 at 10.30 A.M. (1st half) by the Special Benches of this Hon’ble Court, published with the daily cause list of Tuesday
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Please take notice that the additional list of cases {Old Civil Writ and Criminal Misc.(A/Bail & Quashing)} likely to be taken up on Thursday, the 7th May, 2015 at 10.30 A.M. (1st half) by the Special Benches of this Hon’ble Court, published with the daily cause list of Monday, the 4th May, 2015 shall not be re published and re printed in the daily cause list of 07.05.2015.
Learned advocates concerned are requested to use the additional list of cases likely to be taken up by the Special Benches on 07.05.2015 Published with the daily cause list of 04.05.2015 and to come ready for hearing of the cases and co-operate in disposal of old cases.
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Please take notice that the additional list of cases {Old Civil Writ and Criminal Misc.(A/Bail & Quashing)} likely to be taken up on Thursday, the 25th June, 2015 at 10.30 A.M. (1st half) by the Special Benches of this Hon’ble Court, published with the daily cause list of Monday, the 22nd June, 2015 shall not be re published and re printed in the daily cause list of 25.06.2015.
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Please take notice that the additional list of cases {Old Civil Writ and Criminal Misc.(A/Bail & Quashing)} likely to be taken up on Thursday, the 9th July, 2015 at 10.30 A.M. (1st half) by the Special Benches of this Hon’ble Court, published with the daily cause list of Monday, the 6th July, 2015 shall not be re published and re printed in the daily cause list of 09.07.2015.
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Please take notice that the additional list of cases {Old Civil Writ and Criminal Misc.(A/Bail & Quashing)} likely to be taken up on Thursday, the 23rd July, 2015 at 10.30 A.M. (1st half) by the Special Benches of this Hon’ble Court, published with the daily cause list of Monday, the 20th July, 2015 shall not be re published and re printed in the daily cause list of 23.07.2015.
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Please take notice that the additional list of cases {Old Civil Writ and Criminal Misc.(A/Bail & Quashing)} likely to be taken up on Thursday, the 30th July, 2015 at 10.30 A.M. (1st half) by the Special Benches of this Hon’ble Court, published with the daily cause list of Monday, the 27th July, 2015 shall not be re published and re printed in the daily cause list of 30.07.2015.
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Please take notice that the additional list of cases {Old Civil Writ and Criminal Misc.(A/Bail & Quashing)} likely to be taken up on Thursday, the 16th July, 2015 at 10.30 A.M. (1st half) by the Special Benches of this Hon’ble Court, published with the daily cause list of Monday, the 13th July, 2015 shall not be re published and re printed in the daily cause list of 16.07.2015.
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Please take notice that the additional list of cases {Old Civil Writ and Criminal Misc.(A/Bail & Quashing)} likely to be taken up on Thursday, the 14th May, 2015 at 10.30 A.M. (1st half) by the Special Benches of this Hon’ble Court, published with the daily cause list of Monday, the 11th May, 2015 shall not be re published and re printed in the daily cause list of 14.05.2015.
Learned advocates concerned are requested to use the additional list of cases likely to be taken up by the Special Benches on 14.05.2015 Published with the daily cause list of 11.05.2015 and to come ready for hearing of the cases and co-operate in disposal of old cases.
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Please take notice that the additional list of cases {Old Civil Writ and Criminal Misc.(A/Bail & Quashing)} likely to be taken up on Thursday, the 30th April, 2015
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Please take notice that the Additional List of cases {Old Civil Writ Final Hearing and Cr. Misc. (A/Bail & Quashing) cases} likely to be taken up on Tuesday, the 19th May, 2015 at 2.15 P.M by the special benches of this Hon’ble Court, published with the daily cause list of Monday, the 18th May, 2015 shall not be republished and re-printed in the daily cause list of 19.5.2015. Learned Advocates concerned are requested to use the additional list of cases likely to be taken up by the Special Benches on 19.5.2015 Published with the daily cause list of 18.5.2015 and to come ready for hearing of the cases and co-operate in disposal of old cases.
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Please take notice that the Additional List of cases {Old Civil Writ Final Hearing and Cr. Misc. (A/Bail & Quashing)} likely to be taken up on Thursday, the 21st May, 2015
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Please take notice that the additional list of cases {Old Civil Writ Final Hearing and Criminal Misc.(A/Bail & Quashing) cases} likely to be taken up on Thursday, the 9th April, 2015 at 2.15 P.M. by the special Benches of this Hon’ble Court, published
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Survey for suggesting solutions for ensuring expeditious disposal of cases under section 138 of the Negotiable Instruments Act (cheque bouncing cases)
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the additional list of cases {Civil Writ and Criminal Misc.} likely to be taken up on Friday, the 5th February, 2016 at 10.30 A.M. by the special Benches of this Hon’ble Court, published with the daily cause list of Thursday, the 4th February, 2016 may not be re published and re printed in the daily cause list of 05.02.2016.
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the following case will be taken up along with CWJC No. 15475/2016
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Notice regarding adjournment of Mediation cases by Patna High Court Mediation Center for pre-cautions against Coronavirus (COVID-19).
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Details of additional candidates who are declared eligible to appear at the Main
(written) Examination scheduled to be held on 12.07.2015 in view of order dated 26.06.2015 passed by the Hon'ble Division Bench of Patna High Court in CWJC No. 8320 of 2015 and other connected cases.
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The Syllabus of Leading cases (Paper-IV) for the upcoming 2nd examination for
registration of Advocate as Advocate-on-Record, which is scheduled to be held on 20th & 21st December, 2014.
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BIJAY KISHOR SINGH District and Additional Sessions Judge Bettiah West Champaran
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ESRAR AHMED Principal Judge (Family Court) Motihari East Champaran
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SANJAY AGARWAL Principal District and Sessions Judge Sheohar Sheohar
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SANJAY KUMAR- II District and Additional Sessions Judge Khagaria Khagaria
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SYED MOHAMMAD SHABBIR ALAM Principal District and Sessions Judge Lakhisarai Lakhisarai
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YOGESH KUMAR MISHRA Civil Judge (Sr. Div.)-I-cum-A.C.J.M. Madhepura Madhepura
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Quotation are invited from bonafide and reputed firms / Suppliers, authorised dealers having local shops for supply of thirty two (32) pieces of 22" Samsonite Enrome (Carrying 4 wheels) of cabin size Brief case as also financial capacity to execute the orders for supply of the
articles on purchase.
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Sealed quotations are invited for sale of waste papers of disposed of records of criminal cases of the court.
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case Clearance Rate (C.C.R.)
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case Status by CNR Number
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case Status by Main case Number
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case Status by Petitioner/Respondent Name
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case Status by Police Station
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case Status by Token Number
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