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Patna High Court judgments, 2016

1,525 judgments · page 34 of 77

High Courts24 Jun 2016Dismissed

Gorakh Nath Prasad, Son of Kamta Prasad, Resident of Mohalla-New Area, P.S.-Dihri, District - Rohtas at Sasaram - Appellant @HASH The State of Bihar

Patna High Court · (2016) 4 ECrC 25 : (2017) 1 PCCR 48

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20(b)(ii)(c)

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High Courts24 Jun 2016Allowed

Ram Rekha Pandey Vs State of Bihar

Patna High Court · (2016) 166 AIC 548 : (2016) 2 BBCJ 433 : (2016) 3 BLJud 222 : (2017) CriLJ 2173 : (2016) 3 Crimes 539 : (2016) 3 Crimes 138 : (2016) 4 ECrC 254 : (2016) 4 KLT 66 : (2016) 3 PLJR 296

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High Courts24 Jun 2016Disposed Off

Controller of Examination, Bihar Combined Entrance Competitive Examination Vs Nidhi Sinha

Patna High Court · (2017) AIR(Patna) 1 : (2016) 2 BBCJ 439 : (2016) 3 BLJud 250 : (2016) 3 PLJR 273 : (2017) 2 SCT 213

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High Courts24 Jun 2016Dismissed

Keshav Kumar Vs State of Bihar

Patna High Court · (2016) 3 PLJR 285

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High Courts24 Jun 2016Dismissed

Ajab Lal Paswan Vs The State of Bihar

Patna High Court · (2016) 3 BLJud 175 : (2017) 1 PLJR 482

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High Courts24 Jun 2016Disposed Off

Controller of Examination Bihar Combined Entrance Competitive Exam Vs Nidhi Sinha

Patna High Court · (2017) AIR(Patna) 1 : (2016) 2 BBCJ 439 : (2016) 3 BLJud 250 : (2016) 3 PLJR 273 : (2017) 2 SCT 213

Constitution of India, 1950 - Article 15, Article 16, Article 226

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High Courts24 Jun 2016Allowed

Narayan Singh @ Narayan Singh Vs Ram Chandra Mandal

Patna High Court · (2016) 2 BBCJ 413 : (2016) 3 BLJud 248

Civil Procedure Code, 1908 (CPC) - Order 13 Rule 1Evidence Act, 1872 - Section 90

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High Courts23 Jun 2016Disposed Off

Chandan Kumar Sah Son of Ashok Sah Resident of village - Bensagar, P.S. Karakat, District - Rohtas - Appellant @HASH The State of Bihar

Patna High Court · (2016) 4 ECrC 216 : (2017) 1 PCCR 183

Penal Code, 1860 (IPC) - Section 376

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High Courts23 Jun 2016Allowed

Indradeo Ram, son of Late Ramayan Ram, Resident of village - Belaur (Chakardah), P.S.- Udwant Nagar, District - Bhojpur - Appellant @HASH The State of Bihar

Patna High Court · (2016) 3 BLJud 238 : (2016) 4 ECrC 200 : (2017) 1 PCCR 45

Penal Code, 1860 (IPC) - Section 302

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High Courts23 Jun 2016Dismissed

Rayees Rajbanshi @ Rayeesh Rajbanshi - Appellant @HASH The State of Bihar

Patna High Court · (2016) 4 ECrC 227 : (2017) 1 PCCR 53

Penal Code, 1860 (IPC) - Section 364(A)

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High Courts23 Jun 2016Partly Allowed

Kumari Hemlata Vs State of Bihar

Patna High Court · (2017) 1 BBCJ 1 : (2016) 4 PLJR 794

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High Courts23 Jun 2016Allowed

Hari Shankar Sah Vs State of Bihar

Patna High Court · (2016) 3 BBCJ 511 : (2016) 4 BLJud 237 : (2016) 4 PLJR 173

Bihar Panchayat Elementary Teachers (Employment and Service Conditions) Rules, 2006 — Rule 18, 20Constitution of India, 1950 — Article 226

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High Courts23 Jun 2016Dismissed

Bhaskar Logistic Services Pvt. Ltd. Vs Union of India

Patna High Court · (2016) 340 ELT 17

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High Courts23 Jun 2016Dismissed

Bachu Prasad Vs State of Bihar

Patna High Court · (2016) 3 BBCJ 516 : (2017) 1 BLJud 23 : (2016) 4 PLJR 189

Bihar Tenancy Act, 1885 — Section 48 EConstitution of India, 1950 — Article 226

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High Courts23 Jun 2016Dismissed

Subhchandra Mishra Vs The State of Bihar

Patna High Court · (2017) 153 FLR 531 : (2017) 1 PLJR 102

Industrial Disputes Act, 1947 - Section 11A, Section 33(2)(b)

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High Courts23 Jun 2016Disposed Off

Imran Alam Vs The State of Bihar

Patna High Court · (2017) 1 PLJR 118

Constitution of India, 1950 - Article 226

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High Courts22 Jun 2016Allowed

Jai Prakash Singh son of Late Vishundeo Singh, Resident of village - Nawada Ben, P.S.- Udwant Nagar (Gajrajganj), District - Bhojpur at Ara - Appellant @HASH The State of Bihar Criminal Appeal (SJ) No. 646 of 2015.

Patna High Court · (2016) 4 ECrC 203 : (2017) 1 PCCR 221

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 52(2), Section 52A

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High Courts22 Jun 2016Dismissed

Pramod Tiwary, son of Late Deep Narayan Tiwary - Appellant @HASH The State of Bihar

Patna High Court · (2016) 2 BBCJ 419 : (2016) 3 BLJud 229 : (2016) 4 ECrC 180 : (2017) 1 PCCR 231

Arms Act, 1959 - Section 27Penal Code, 1860 (IPC) - Section 302

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High Courts22 Jun 2016Allowed

Sheshnath Yadav S/o Late Nirmal Yadav Resident of Village + P.S. Ishmailpur, District Bhagalpur - Appellant @HASH The State of Bihar

Patna High Court · (2016) 4 ECrC 213 : (2017) 1 PCCR 174

Evidence Act, 1872 - Section 3Penal Code, 1860 (IPC) - Section 302

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High Courts22 Jun 2016Allowed

Sri Manoj Singh Vs Union of India

Patna High Court · (2017) 1 BBCJ 6 : (2016) 3 BLJud 144 : (2017) 1 CivilLJ 682 : (2016) 4 PLJR 802

Raiwlay Claims Tribunal Act, 1987 - Section 16, Section 18

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