High Courts09 Feb 2016Allowed

Sitaram Vs State of Bihar

Patna High Court · (2016) 2 BBCJ 41 : (2016) 2 BLJud 24 : (2016) 2 PLJR 614

Bihar Privileged Persons Homestead Tenancy Act, 1947 - Section 21
High Courts09 Feb 2016Allowed

Ranjit Kumar Singh and Others Vs Dilip Kumar Singh and Others

Patna High Court · (2016) 02 PAT CK 0070

Arbitration Act, 1940 - Section 13, Section 14, Section 14, Section 14(2), Section 15, Section 15, Section 16, Section 16, Section 16(2), Section 16(3), Section 17, Section 17, Section 17 (1)(b), Section 17(1)(b), Section 19, Section 2, Section 2(a),
High Courts09 Feb 2016Allowed

Brijey Gope Vs State of Bihar

Patna High Court · (2016) 160 AIC 757 : (2016) 1 BBCJ 597 : (2016) 2 BLJud 74

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts08 Feb 2016Dismissed

Sheikh Mukhtar Vs Sheikh Ehsanullah

Patna High Court · (2016) 167 AIC 774 : (2016) 3 BBCJ 106 : (2016) 3 PLJR 406

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11Constitution of India, 1950 - Article 227
High Courts08 Feb 2016Dismissed

Shailendra Kumar Vs The State of Bihar and Others

Patna High Court · (2016) 02 PAT CK 0021

Constitution of India, 1950 - Article 226, Article 227Criminal Procedure Code, 1973 (CrPC) - Section 195, Section 340, Section 341(1), Section 362Penal Code, 1860 (IPC) - Section 172, Section 173, Section 174, Section 175, Section 17
High Courts05 Feb 2016Disposed Off

Wasim Raza Vs The State of Bihar and Others

Patna High Court · (2016) 02 PAT CK 0067

Bihar Panchayat Raj Act, 2006 - Section 135, Section 136, Section 136(1), Section 136(2), Section 137, Section 137(1), Section 138(b), Section 139Constitution of India, 1950 - Article 226, Article 243-F, Article 243-O, Article 329(b)