Code of Criminal Procedure, 1973, Section 313, Section 428 - Power to examine the accused - Period of detention undergone by the accused to be set off against the sentence of imprisonment

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High Courts18 Jul 2017Dismissed

Ramjee Singh S/O Late Mallu Singh Vs The State of Bihar

Patna High Court · (2017) 07 PAT CK 0037

Constitution of India, Article 226 - Power of High Courts to Issue certain writsBihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961, Sec

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High Courts18 Jul 2017Allowed

Shri Nityanand Chaudhary, & Ors. Vs Braj Kishore Chaudhary, & Ors.

Patna High Court · (2017) 07 PAT CK 0036

Code of Civil Procedure, 1908, Order 32Rule 7 -Hindu Succession Act, 1956, Section 8 - General rules of succession in the case of males

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High Courts18 Jul 2017Dismissed

Md. Modakkir Hashmi Vs The State of Bihar

Patna High Court · (2017) 07 PAT CK 0035

Indian Penal Code, 1860, Section 498A - Husband or relative of husband of a woman subjecting her to cruelty

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High Courts18 Jul 2017Dismissed

Ghanshyam Tiwari Son of Shriniwas Tiwari Vs The State of Bihar

Patna High Court · (2017) 07 PAT CK 0034

Code of Criminal Procedure, 1973, Section 482, Section 202 - Saving of inherent powers of High Court - Postponement of issue of processIndian Penal Code, 1860,

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High Courts18 Jul 2017Dismissed

The Union of India Vs M. P. Srivastava S/o Late Sheo Prasad Lal

Patna High Court · (2017) 07 PAT CK 0033

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High Courts17 Jul 2017Allowed

Sanjay Kumar And Ors Vs State Of Bihar And Ors

Patna High Court · (2018) 2 PLJR 329

Indian Penal Code, 1860 — Section 406, 420, 465Bihar Co-operative Societies Act, 1935 — Section 16(1), 48Code Of Criminal Procedure, 1973 — Section 156(3), 202

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High Courts17 Jul 2017Dismissed

Pradeep Kumar Trishul Vs Hindustan Petroleum Corporation Limited

Patna High Court · (2017) 07 PAT CK 0032

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High Courts17 Jul 2017

Narendra Singh Vs The Bihar Legislative Council, Patna & ors

Patna High Court · (2017) 07 PAT CK 0031

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts17 Jul 2017Allowed

Mahesh Kumar Vs The State of Bihar

Patna High Court · (2017) 07 PAT CK 0030

Code of Criminal Procedure, 1973, Section 173(2), Section 167(2)(a)(II) - Report of police officer on completion of Investigation - Procedure when investigation cannot be completed In twenty-f

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