Code of Criminal Procedure, 1973, Section 144, Section 107 - Power to issue order in urgent cases of nuisance or apprehended danger - Security for keeping the peace in other cases

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High Courts18 May 2017Disposed off

Dayaynand Ayurved College & Hospital Vs Honble the Chancellor of the Universities

Patna High Court · (2017) 05 PAT CK 0052

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

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High Courts17 May 2017Allowed

Ramesh Prasad @ Ramesh Prasad Sah Vs The State Of Bihar

Patna High Court · (2017) 05 PAT CK 0051

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 Courts17 May 2017

Awadhesh Kumar Ojha s/o Sri Ram Binod Ojha Vs The State of Bihar

Patna High Court · (2017) 05 PAT CK 0050

Code of Criminal Procedure, 1973, Section 154 - Information in cognizable casesPrevention of Corruption Act, 1988, Section 13(2), Section 13(1)(e) -

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High Courts17 May 2017

Mani Kant Singh, Son of Ram Swarth Singh Vs The State of Bihar

Patna High Court · (2017) 05 PAT CK 0049

Indian Penal Code, 1860, Section 420, Section 468, Section 471, Section 467, Section 34, Section 406 - Cheati

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High Courts17 May 2017

Pramod Sah, Son of Munnilal Sah Vs The State of Bihar

Patna High Court · (2017) 05 PAT CK 0048

Indian Penal Code, 1860, Section 302, Section 34 - Punishment for murder - Acts done by several persons in furtherance of common intention

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High Courts17 May 2017

Saran Zila Mukhiya Sangh Vs The State of Bihar

Patna High Court · (2017) 05 PAT CK 0047

Constitution of India, Article 243B, Article 243G - Constitution of Panchayats - Powers, authority and responsibilities of Pancha- yatsBihar Panchayat Raj Act, 2006,

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High Courts17 May 2017

Afrin Rizvi wife of Syed Tasnim Rizvi Vs The State of Bihar

Patna High Court · (2017) 05 PAT CK 0046

Bihar Municipal Election Rules, 2007, Rule 51

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High Courts16 May 2017Dismissed

Janardan Rai & Ors Vs Umesh Prasad Rai & Ors

Patna High Court · (2017) 05 PAT CK 0042

Registration Act, 1908, Section 49, Section 17(1)(b) - ct of non-registration of documents required to be registered - Documents of which registration is compulsory

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High Courts16 May 2017

Mostt. Kishori Devi & Ors Vs Mostt. Phulmati Devi & Ors

Patna High Court · (2017) 05 PAT CK 0041

Limitation Act, 1963, Article 59, Article 58

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High Courts15 May 2017Allowed

Dr. Brahmdeo Sah Vs The State of Bihar & Ors

Patna High Court · (2017) 05 PAT CK 0045

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High Courts15 May 2017

Md. Kare @ Md. Asfak and Others Vs The State of Bihar and Others

Patna High Court · (2017) 05 PAT CK 0044

Code of Criminal Procedure, 1973, Section 313, Section 164, Section 156(3) - Power to examine the accused - Recording of confessions and statements - Police officers power

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High Courts15 May 2017Dismissed