High Courts02 Jul 2019Allowed

Nikki Devi Vs State Election Commission (Panchayat) And Ors

Patna High Court · (2019) 3 PLJR 856

Bihar Panchayat Raj Act, 2006 — Section 125, 125A, 125A(3), 125A(1)(v), 125A(2)(v), 125A(3)(v), 136, 136(1), 139, 141Evidence Act, 1872 — Section 3, 101Bihar Panchayat Election Rules, 2006 — Rule 36, 36(a), 38, 38(1), 38(2), 39, 39(1), 41
High Courts01 Jul 2019Dismissed

Dr. B.R. Ambedkar Institute Of Dental Sciences Vs Nion Of India Through Its Secretary And Ors

Patna High Court · (2019) 07 PAT CK 0261

Dental Council Of India (Establishment Of New Dental Colleges, Opening Of New Or Higher Course Study Or Training And Increase Of Admission Capacity In Dental Colleges) Regulations, 2006 — Regulation 2(b), 2(c), 11, 11AConstitution Of India, 1950 — Article 226Dentist Act, 1948 — Section 2(a), 2(j), 3, 9, 10, 10A, 16, 16A, 16A(4), 20, 20(2)(g), 20(2)(g)(h)(i), 20(2)(h), 20(2)(i)
High Courts01 Jul 2019Allowed

Suresh Rai Vs State Of Bihar And Anr

Patna High Court · (2019) 07 PAT CK 0008

Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 102Indian Penal Code, 1860 — Section 279, 302, 304A, 427