COURT ARCHIVE

Patna High Court judgments, 2012

1,402 judgments · page 10 of 71

High Courts17 Oct 2012

Dev Kant Singh and Another Vs The State of Bihar and Others

Patna High Court · (2012) 4 PLJR 797

Criminal Procedure (Amendment) Act, 2005 — Section 28(a)Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(1), 320(2), 320(6), 320(8)Penal Code, 1860 (IPC) — Section 323, 324, 341, 379, 504

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High Courts17 Oct 2012Allowed

The State of Bihar Vs Chandradeo Singh, Ratnesh Kumar Singh, Braj Kumar Singh @ Bhulan Singh and Bhishma Kumar Singh Nalinish Kumar Singh Vs The State of Bihar and Others

Patna High Court · (2012) 10 PAT CK 0034

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High Courts17 Oct 2012Allowed

Manoj Kumar Nirala Vs State of Bihar and Others

Patna High Court · (2012) 4 PLJR 802

Bihar Tenancy Act, 1885 — Section 23, 23(1)

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High Courts17 Oct 2012

Regional P.F. Commissioner Vs The Employees'' Provident Fund Appellate Tribunal and Another

Patna High Court · (2012) 10 PAT CK 0002

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High Courts16 Oct 2012Dismissed

S.M. Sibghatullah Vs The State of Bihar

Patna High Court · (2013) 1 BBCJ 626

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High Courts16 Oct 2012

Dr. Gita Sharan Prasad Yadav Vs The State of Bihar and Others

Patna High Court · (2013) 1 PLJR 71

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High Courts16 Oct 2012Dismissed

Jugal Tanti Vs Tarni Tanti and Others

Patna High Court · (2013) 1 PLJR 448

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11

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High Courts16 Oct 2012

Divisional Manager, United India Insurance Company Ltd. Vs Bibi Haraira Khatun and Others

Patna High Court · (2012) 4 PLJR 738

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High Courts16 Oct 2012Dismissed

Ram Sagar Singh @ Ramashrey Singh Vs Smt. Ganga Devi and Others

Patna High Court · (2013) 2 PLJR 579

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 9, 103, 141Succession Act, 1925 — Section 264, 268, 295

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High Courts16 Oct 2012Dismissed

Mahendra Mistry @ Mahendra Vishwakarma Vs National Insurance Co. Ltd. and Another

Patna High Court · (2013) 1 PLJR 869

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High Courts16 Oct 2012Dismissed

Manju Devi @ Manju Kaur Vs The Chairman-cum-Managing Director and Others

Patna High Court · (2013) 2 BC 489 : (2013) 1 PLJR 240

Constitution of India, 1950 — Article 14, 19, 21Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(3A), 13(4)

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High Courts16 Oct 2012Allowed