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Patna High Court judgments, 2016

1,525 judgments · page 52 of 77

High Courts08 Apr 2016Allowed

Satrudhan Mistri and Others Vs The State of Bihar and Others

Patna High Court · (2016) 2 ECrC 736 : (2016) 6 FLT 465

Criminal Procedure Code, 1973 (CrPC) - Section 467, Section 467, Section 468, Section 468, Section 468 (2)(c), Section 468(2), Section 468(2)(c), Section 469, Section 469, Section 470, Section 470, Section 471, Section 471, Section 472, Section 472, S
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High Courts08 Apr 2016Allowed

Dharmendra Kumar @ Raja Vs State of Bihar

Patna High Court · (2016) 3 ECrC 20 : (2016) 5 RCRCriminal 808

Food Safety And Standards Act, 2006 — Section 3(j), 40, 42, 42(3), 48, 49, 50, 51, 52, 53, 54, 55, 56, 57, 58, 59, 60, 61, 62, 63, 64, 65, 66, 67, 68, 70, 71, 71(1), 71(3), 96Constitution Of India, 1950 — Article 226Food Safety And Standard Rules, 2011 — Rule 2.5, 3.1, 3.1.1(2), 3.1.1(3), 3.1.1(4), 3.1.1(5)
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High Courts08 Apr 2016Disposed off

Kailash Rai Vs The State of Bihar and Others

Patna High Court · (2016) 3 ECrC 35

Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 155(2), Section 156(1), Section 160, Section 161, Section 164, Section 164(1), Section 164(4), Section 281, Section 311, Section 482Evidence Act,
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High Courts08 Apr 2016Allowed

Surendra Rajak and Others Vs The State of Bihar and Others

Patna High Court · (2016) 04 PAT CK 0042

Constitution of India, 1950 - Article 226Land Acquisition Act, 1894 - Section 11, Section 11A, Section 11-A, Section 12, Section 12(2), Section 17, Section 17(3A), Section 17(3B), Section 17(4), Section 31, Section 4, Section 4(1), Section 5A
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High Courts07 Apr 2016Dismissed

Union of India Vs Smt. Manbirti Devi

Patna High Court · (2017) AAC 444 : (2016) 4 ACC 491 : (2016) 163 AIC 708 : (2016) 2 BBCJ 490 : (2016) 2 BLJud 238 : (2016) 3 PLJR 17 : (2016) 3 TAC 687

Railways Act, 1989 - Section 123(c)(2)
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