The High Court of Judicature at Patna

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Name	Hon'ble The Chief Justice Sangam Kumar Sahoo
Source	BAR
Date of Birth	05-Jun-1964
Initial Joining	02-Jul-2014
Joining at PHC	07-Jan-2026
Date of Retirement	04-Jun-2026
Address	Patna High Court

Born on 05.06.1964. Son of Late Sarat Chandra Sahoo Education: Passed Matriculation from Nuabazar High School, Cuttack. Completed I.Sc. and B.Sc. from Stewart Science College, Cuttack. Passed M.A. (Eng.) and M.A. (Oriya) - Privately - Utkal University, Bhubaneswar. Passed LL.B. from The Law College, Cuttack. Enrolled as an Advocate on 26.11.1989 under Orissa State Bar Council, Cuttack. He started Practice under the guidance of his father Late Sarat Chandra Sahoo, Advocate who is a renowned Criminal Law Practitioner & Dr. Manoranjan Panda, Advocate, a service and Constitutional Law expert. Subject matter of practice : Criminal Law, Service Matter. Place of Practice : Throughout in the State of Odisha in the High Court, District Court, Consumer Forum, SAT, CAT etc. Elevated as Judge of the Orissa High Court on 02.07.2014. Took oath as The Chief Justice of Patna High Court on 07.01.2026.

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.

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...

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...