High Courts27 Apr 2016dismissed

Ranjeet Kumar Vs State of Bihar

Patna High Court · (2016) 3 BBCJ 177 : (2016) 4 BLJud 41 : (2016) 3 PLJR 566

Bihar Panchayat Elementary Teachers (Employment and Service Conditions) Rules, 2012 - Rule 15(a)(iii)
High Courts26 Apr 2016Disposed Of

Santosh Kumar Singh Vs State Of Bihar And Ors

Patna High Court · (2018) 2 PLJR 1

Bihar Panchayat Raj Act, 2006 — Section 125A, 125(1), 125(1)(i)(ii), 139, 139(1), 139(1)(b), 139(1)(d)(i), 140Bihar Forest Act, 1927 — Section 33, 41, 42Tamil Nadu Panchayats Act, 1994 — Section 259, 260
High Courts26 Apr 2016Dismissed

State of Bihar Vs Rajendra Sah

Patna High Court · (2016) 3 BBCJ 289 : (2017) 7 FLT 20 : (2016) 4 PLJR 60

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 4Forest Act, 1927 — Section 52, 61
High Courts26 Apr 2016Allowed

Meena Lal Vs State of Bihar

Patna High Court · (2016) 163 AIC 728 : (2016) 2 BBCJ 257 : (2016) 3 BLJud 51 : (2016) 3 ECrC 51 : (2017) 1 PLJR 705

Criminal Procedure Code, 1973 (CrPC) - Section 482Dowry Prohibition Act, 1961 - Section 3, 4Penal Code, 1860 (IPC) - Section 341, 498A
High Courts26 Apr 2016Dismissed

Umesh Pd. Thakur Vs Nand Kumar Singh

Patna High Court · (2016) 168 AIC 541 : (2016) 3 BBCJ 107 : (2016) 4 BLJud 45 : (2016) 3 PLJR 447

Civil Procedure Code, 1908 (CPC) - Order 20 Rule 18, Order 26 Rule 14, 96