COURT ARCHIVE

Patna High Court judgments, 2012

1,402 judgments · page 33 of 71

High Courts29 Jun 2012

Prafful Chandra Sudhanshu Vs The State Election Commission (Municipality) and Others

Patna High Court · (2012) 4 PLJR 520

Bihar Municipal Act, 2007 — Section 445Penal Code, 1860 (IPC) — Section 177, 181Representation of the People Act, 1951 — Section 100, 33A, 36(2), 36(6)

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High Courts28 Jun 2012

Sk. Maqbul Hussain @ Makli and Others Vs The State of Bihar

Patna High Court · (2013) 1 PLJR 685

Evidence Act, 1872 — Section 27, 71Penal Code, 1860 (IPC) — Section 201, 302, 34

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High Courts28 Jun 2012Allowed

State Bank of India Vs The Union of India and Others

Patna High Court · (2012) 3 PLJR 867

Penal Code, 1860 (IPC) — Section 166, 167Recovery 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(4), 19

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High Courts28 Jun 2012Allowed

Md. Warish Khan Vs The State of Bihar and Others

Patna High Court · (2012) 3 PLJR 593

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High Courts28 Jun 2012

Vinod Jha Vs The State of Bihar and Others

Patna High Court · (2012) 3 PLJR 586

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High Courts28 Jun 2012Dismissed

Radha Kant Kuer and Others Vs Bishwanath Kuer

Patna High Court · (2013) 1 PLJR 665 : (2012) 4 PLJR 542

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High Courts28 Jun 2012Dismissed

Nazir Mian Vs The Union of India

Patna High Court · (2013) 1 PLJR 124

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii)(c), 23(c), 42(2)

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High Courts28 Jun 2012

Commissioner of Central Excise, Govt. of India Vs M/s. Bharat Organics Ltd.

Patna High Court · (2013) 2 PLJR 782

Central Excises and Salt Act, 1944 — Section 35GFinance Act, 1994 — Section 85, 86(2)(a), 86(2A)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 34(2)

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High Courts27 Jun 2012

Dr. Bibhuti Anand Vs The State of Bihar and Others

Patna High Court · (2013) 2 PLJR 622

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High Courts27 Jun 2012Dismissed

Priyanka Kumari Mishra Vs The State of Bihar and Others

Patna High Court · (2012) 4 PLJR 482

Constitution of India, 1950 — Article 226, 227

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High Courts27 Jun 2012Allowed

Ajay Kumar Jhunjhunwala, Managing Director M/s Balmukund Concast Limited and Ram Nagina Singh @ Ramashray Singh of M/s Balmukund Concast Limited Vs Bihar State Electricity Board and Others

Patna High Court · (2012) 06 PAT CK 0051

Criminal Procedure Code, 1973 (CrPC) — Section 153, 173Electricity Act, 1910 — Section 39, 44Electricity Act, 2003 — Section 126, 126(2), 127, 135, 135(1A)

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High Courts27 Jun 2012Dismissed