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Court News

Waited Nine Years to Chase Unpaid Government Dues? Patna High Court Dismisses Writ on Delay and Laches

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Bought Settled Government Land From the Heirs? Patna High Court Says a Registered Sale Deed Cannot Beat the Statutory Bar on Transfer

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Bail Granted Without Looking at Video Footage? Supreme Court Sets Aside Patna HC Bail Orders in Chhapra Election-Time Murder, Sends Them Back (Nagendra Ray v. State of Bihar)

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Land Taken in 1976, Never Paid For: Patna High Court Restores Meira Kumar’s Jamabandi and Holds Her Entitled to Compensation Under the 2013 Act

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No ‘Live Link’, No Dowry Death: Patna High Court Acquits Husband and In-Laws, Says Grave Suspicion Cannot Replace Proof Under Section 304-B

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COVID Ex-Gratia Can’t Be Denied Over the Lab’s Status: Patna High Court Orders Fresh Look at Families’ Claims

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Preparation Is Not Attempt: Patna High Court Alters Attempt-to-Rape Conviction to Outraging Modesty

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Husband Hid His First Marriage: Patna HC Says His Parents and First Wife Can't Be Prosecuted Without Abetment

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Patna High Court Protects Deed Writers from Unjust Fraud Charges

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Patna HC Emphasizes Reform Over Punishment in Juvenile Justice

Patna HC Denies Full Refund to Defaulting Buyer in Property Dispute

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Patna HC Affirms Alimony Despite Wife’s Income