Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 498A - Husband or relative of husband of a wom

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High Courts22 Nov 2017Dismissed

Abhishek Kumar Son of Dinesh Kumar Gupta Vs The State of Bihar

Patna High Court · (2018) 1 PLJR 670

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtElectricity Act, 2003, Section 154, Section 135 - Procedure

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High Courts21 Nov 2017Allowed

M/s Vishal Builtech (India) Pvt. Ltd Vs State Of Bihar And Ors

Patna High Court · (2018) 2 PLJR 513

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High Courts21 Nov 2017

Bihar Pradesh Mukhiya Mahasangh Vs The State of Bihar & Ors

Patna High Court · (2018) 1 PLJR 699

Constitution of India, Article 32, Article 246, Article 213, Article 248, Article 247, Article 40,

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High Courts21 Nov 2017Dismissed

The Bihar State Housing Board Vs Radha Ballabh Health Care and Research Institute (P) Ltd

Patna High Court · (2017) 11 PAT CK 0034

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High Courts21 Nov 2017

Md. Tauheed son of late Wajid Ali Vs The State of Bihar

Patna High Court · (2017) 11 PAT CK 0033

Code of Criminal Procedure, 1973, Section 482, Section 227, Section 228(1)(a) - Saving of inherent powers of High Court - Discharge - Framing of charge

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High Courts20 Nov 2017Dismissed

Rajan Singh Vs Krishna Singh

Patna High Court · (2018) 2 PLJR 490

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High Courts20 Nov 2017Allowed

Ram Sagun Yadav Vs The State of Bihar

Patna High Court · (2018) 1 PLJR 525

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 376, Section 511, Se

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High Courts17 Nov 2017Dismissed

Babu Saheb Rai, Son of Sri Kalyan Rai Vs The State of Bihar.

Patna High Court · (2017) 11 PAT CK 0032

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High Courts17 Nov 2017Allowed

Bipin Bihari Singh (Managing Director), Vs Union of India through the Registrar of Companies

Patna High Court · (2017) 11 PAT CK 0031

Code of Criminal Procedure, 1973, Section 482, Section 468, Section 472, Section 468(2)(a) - Saving of inherent powers of High Court - Bar to taking c

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High Courts17 Nov 2017Dismissed

Rabindra Singh son of Kedar Singh Vs The State of Bihar

Patna High Court · (2017) 11 PAT CK 0030

Code of Criminal Procedure, 1973, Section 482, Section 227 - Saving of inherent powers of High Court - DischargeIndian Penal Code, 1860, Section 147

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