The High Court of Judicature at Patna

Sl.No.	Presided By	Join
1	Hon'ble The Chief Justice K. Vinod Chandran	Click here to Join Virtual Hybrid Hearing
2	Hon'ble Mr. Justice Ashutosh Kumar	Click here to Join Virtual Hybrid Hearing
3	Hon'ble Mr. Justice Vipul M. Pancholi	Click here to Join Virtual Hybrid Hearing
4	Hon'ble Mr. Justice PavanKumar Bhimappa Bajanthri	Click here to Join Virtual Hybrid Hearing
5	Hon'ble Mr. Justice Rajeev Ranjan Prasad	Click here to Join Virtual Hybrid Hearing
6	Hon'ble Mr. Justice Mohit Kumar Shah	Click here to Join Virtual Hybrid Hearing
7	Hon'ble Mr. Justice Arvind Singh Chandel	Click here to Join Virtual Hybrid Hearing
8	Hon'ble Mr. Justice Bibek Chaudhuri	Click here to Join Virtual Hybrid Hearing
9	Hon'ble Mr. Justice Nani Tagia	Click here to Join Virtual Hybrid Hearing
10	Hon'ble Mr. Justice Anjani Kumar Sharan	Click here to Join Virtual Hybrid Hearing
11	Hon'ble Mr. Justice Anil Kumar Sinha	Click here to Join Virtual Hybrid Hearing
12	Hon'ble Mr. Justice Prabhat Kumar Singh	Click here to Join Virtual Hybrid Hearing
13	Hon'ble Mr. Justice Partha Sarthy	Click here to Join Virtual Hybrid Hearing
14	Hon'ble Mr. Justice A. Abhishek Reddy	Click here to Join Virtual Hybrid Hearing
15	Hon'ble Mr. Justice Nawneet Kumar Pandey	Click here to Join Virtual Hybrid Hearing
16	Hon'ble Mr. Justice Sandeep Kumar	Click here to Join Virtual Hybrid Hearing
17	Hon'ble Mr. Justice Purnendu Singh	Click here to Join Virtual Hybrid Hearing
18	Hon'ble Mr. Justice Satyavrat Verma	Click here to Join Virtual Hybrid Hearing
19	Hon'ble Mr. Justice Rajesh Kumar Verma	Click here to Join Virtual Hybrid Hearing
20	Hon'ble Smt. Justice Gunnu Anupama Chakravarthy	Click here to Join Virtual Hybrid Hearing
21	Hon'ble Mr. Justice Rajiv Roy	Click here to Join Virtual Hybrid Hearing
22	Hon'ble Mr. Justice Harish Kumar	Click here to Join Virtual Hybrid Hearing
23	Hon'ble Mr. Justice Shailendra Singh	Click here to Join Virtual Hybrid Hearing
24	Hon'ble Mr. Justice Arun Kumar Jha	Click here to Join Virtual Hybrid Hearing
25	Hon'ble Mr. Justice Jitendra Kumar	Click here to Join Virtual Hybrid Hearing
26	Hon'ble Mr. Justice Alok Kumar Pandey	Click here to Join Virtual Hybrid Hearing
27	Hon'ble Mr. Justice Sunil Dutta Mishra	Click here to Join Virtual Hybrid Hearing
28	Hon'ble Mr. Justice Chandra Prakash Singh	Click here to Join Virtual Hybrid Hearing
29	Hon'ble Mr. Justice Chandra Shekhar Jha	Click here to Join Virtual Hybrid Hearing
30	Hon'ble Mr. Justice Khatim Reza	Click here to Join Virtual Hybrid Hearing
31	Hon'ble Mr. Justice Dr. Anshuman	Click here to Join Virtual Hybrid Hearing
32	Hon'ble Mr. Justice Rudra Prakash Mishra	Click here to Join Virtual Hybrid Hearing
33	Hon'ble Mr. Justice Ramesh Chand Malviya	Click here to Join Virtual Hybrid Hearing

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.
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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.

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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...

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...