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Patna High Court judgments, 2010

1,612 judgments · page 1 of 81

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High Courts22 Dec 2010Dismissed

Dinesh Sharma (Ex-Nayak Honorary Havildar) Vs The Union of India (UOI) and Others

Patna High Court · (2010) 12 PAT CK 0076

Constitution Of India, 1950 — Article 226, 323A, 323A2(d), 323A3(d), 323B2(d), 323B3(d)Army Act, 1950 — Section 18Armed Forces Tribunal Act, 2007 — Section 3(o), 14, 14(2), 30, 31, 33, 34
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High Courts22 Dec 2010Dismissed

Indupari Devi Vs Union of India (UOI) and Others

Patna High Court · (2010) 12 PAT CK 0065

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High Courts22 Dec 2010Allowed

Shiv Shankar Sao @ Khatai Sao Vs The State of Bihar

Patna High Court · (2011) 59 BLJR 380

Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 420
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High Courts22 Dec 2010Dismissed

Union of India (UOI) Vs The Central Administrative Tribunal Patna Bench and Others

Patna High Court · (2010) 12 PAT CK 0062

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High Courts22 Dec 2010Allowed

Harishankar Prasad Vs The State of Bihar and Others

Patna High Court · (2010) 12 PAT CK 0058

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High Courts22 Dec 2010Dismissed

Braj Mohan Singh Vs The State of Bihar and Others

Patna High Court · (2011) 59 BLJR 1610 : (2011) 1 PLJR 901

Constitution of India, 1950 — Article 226
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High Courts22 Dec 2010Allowed

Dwarika Yadav and Others Vs The State of Bihar

Patna High Court · (2010) 12 PAT CK 0048

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High Courts22 Dec 2010Dismissed

Md. Zahid @ Commando @ Md. Zahir Anjum Vs State of Bihar State of Bihar Vs Md. Zahid @ Commando @ Md. Zahir Anjum

Patna High Court · (2010) 12 PAT CK 0024

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High Courts22 Dec 2010Dismissed

State of Bihar Vs Pandey and Company Builders Pvt. Ltd.

Patna High Court · AIR 2011 Patna 51 : (2011) 2 ARBLR 268 : (2011) 59 BLJR 2031 : (2011) 2 PLJR 1

Arbitration and Conciliation Act, 1996 — Section 34, 34(2), 37(1)
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High Courts21 Dec 2010Allowed

Kishleshwar Upadhyay, Arun Upadhyay, Both, Lillabati Devi and Ramakant Upadhyay Vs The State of Bihar

Patna High Court · (2011) 59 BLJR 1690 : (2011) 2 PLJR 19

Criminal Procedure Code, 1973 (CrPC) — Section 391Evidence Act, 1872 — Section 113(B)Penal Code, 1860 (IPC) — Section 201, 304(B)
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High Courts21 Dec 2010Dismissed

Md. Aftab Hussain @ Raja Vs The State of Bihar and Abad Mohamad

Patna High Court · (2010) 12 PAT CK 0043

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 384, 385, 386
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High Courts21 Dec 2010Dismissed

Kanti Prasad Vs The Bihar State Food and Civil Supplies Corporation Ltd. and Others

Patna High Court · (2010) 12 PAT CK 0039

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High Courts21 Dec 2010Allowed

Kaushal Kumar Verma Vs The State of Bihar

Patna High Court · (2011) 59 BLJR 162 : (2013) 1 PLJR 756

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High Courts20 Dec 2010Dismissed

Ram Nath Prasad and Haricharan Mahto and Another Vs The State of Bihar and Others

Patna High Court · (2011) 59 BLJR 2153 : (2010) 1 PLJR 1032

Constitution of India, 1950 — Article 14
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High Courts20 Dec 2010

Maksudan Paswan @ Madhusudan Paswan Vs The State of Bihar and Others

Patna High Court · (2010) 12 PAT CK 0070

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High Courts20 Dec 2010Dismissed

Rakesh Pandey, Chairman, PACS Vs The Bihar State Election Authority and Others

Patna High Court · (2011) 59 BLJR 2150 : (2011) 1 PLJR 828

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High Courts20 Dec 2010Allowed

Surendra Prasad, Power Grid Corporation of India Ltd. and Rajib Kumar Gupta @ Ghanshyam @ Rajib Ranjan Raj Vs The State of Bihar and Dr. Vishwanath Gupta

Patna High Court · (2010) 12 PAT CK 0052

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High Courts19 Dec 2010

Neelam Kumari Sinha Vs Shree Prashant Kumar

Patna High Court · (2010) 12 PAT CK 0015

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High Courts16 Dec 2010Dismissed

Md. Nooruddin @ Nooruddin Vs Shri Rabindra Kumar Sinha

Patna High Court · (2011) 59 BLJR 1296 : (2010) 1 PLJR 1035

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 14(8)
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High Courts16 Dec 2010Dismissed

Sail Kumari Devi Vs The State of Bihar and Others

Patna High Court · (2010) 1 PLJR 1034

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