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Patna High Court judgments, 2016

1,525 judgments · page 9 of 77

High Courts09 Nov 2016Allowed

Mantu Kumar Sah Vs The State of Bihar

Patna High Court · (2017) 1 ECrC 249

Penal Code, 1860 (IPC) - Section 323, Section 34, Section 341, Section 406, Section 420, Section 504, Section 506Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) (Amendment) Act, 2015 - Section 14-A(2)Scheduled Castes
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High Courts08 Nov 2016Allowed

Bachi Devi Vs Sudama Devi

Patna High Court · (2017) 1 PLJR 795

Civil Procedure Code, 1908 (CPC) - Order 8 Rule 6A, Order 8 Rule 6CConstitution of India, 1950 - Article 227
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High Courts28 Oct 2016Dismissed

Dr. Jitendra Gupta Vs State of Bihar

Patna High Court · (2017) 1 BBCJ 57 : (2017) 1 BLJud 199 : (2017) 1 ECrC 37 : (2016) 4 PLJR 894

Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 482Evidence Act, 1872 - Section 30
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High Courts28 Oct 2016Disposed Off

Veenita Kumari Vs Pradeep Kumar Gope

Patna High Court · (2017) 1 ACC 24 : (2017) 2 TAC 142

Insurance Act, 1938 - Section 64Motor Vehicles Act, 1988 - Section 147, Section 149, Section 166, Section 168, Section 173
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High Courts27 Oct 2016Dismissed

District Bar Association, Civil Court, Patna through its General Secretary Arvind Kumar Sinha, Son of Late Ramchandra Prasad Singh, R/o Mohalla - Tarkeshwar Path, Chiraiyantal, P.S. - Kankarbagh, District - Patna - Petitioner @HASH The State of Bihar thro

Patna High Court · (2017) 1 AICLR 756 : (2017) CriLJ 1 : (2016) 4 PLJR 874 : (2017) 1 RCRCriminal 373

Criminal Procedure Code, 1973 (CrPC) - Section 10(3), Section 194, Section 209, Section 438, Section 439, Section 465
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High Courts27 Oct 2016Allowed

Milli Trust Vs State of Bihar

Patna High Court · (2017) 1 BBCJ 34 : (2016) 4 PLJR 853

Bihar State Universities Act, 1976 - Section 60(5)Constitution of India, 1950 - Article 30(1)
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