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Patna High Court judgments, 2019

1,524 judgments · page 74 of 77

High Courts14 Feb 2019Allowed

Best Towers Private Limited Vs Reliance Communications Limited

Patna High Court · (2019) 3 PLJR 486

Micro, Small And Medium Enterprises Development Act, 2006 — Section 2(d), 2(n), 15, 16, 17, 18, 18(2), 18(3), 18(4), 19, 20, 21, 22, 23, 24Arbitration And Conciliation Amendment Act, 2014 — Section 25(b)(c)Arbitration And Conciliation Act, 1996 — Section 7, 7(1), 12, 34, 80, 65 to 81
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High Courts08 Feb 2019Allowed

Ram Naresh Tiwary Vs State Of Bihar

Patna High Court · (2019) 1 PLJR 932

Prevention Of Corruption Act, 1988 — Section 7Code Of Criminal Procedure, 1973 — Section 83, 173(3), 200, 313Indian Penal Code, 1860 — Section 34, 304(B), 409
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High Courts08 Feb 2019Disposed Of

Firdaus Ali @ Tamanna Vs State Of Bihar And Ors

Patna High Court · (2019) 4 PLJR 36

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 155(2), 156(1), 190, 498(A)Protection Of Women From Domestic Violence Act, 2005 — Section 23
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High Courts04 Feb 2019Dismissed

Mohan Pathak And Ors Vs Additional Member And Ors

Patna High Court · (2019) 1 PLJR 1037

Bihar Land Reforms (Fixation Of Ceiling Area And Acquisition Of Surplus Land) Act, 1961 — Section 5, 5(1), 5(1)(ii), 5(1)(iii), 9, 9(1), 9(2), 9(3), 9(4), 10(3)Bihar Land Reforms (Fixation Of Ceiling Area And Acquisition Of Surplus Land) (Amendment) Act, 1972 — Section 5(1)(ii), 15, 15(3)Bihar Land Reforms (Fixation Of Ceiling Area And Acquisition Of Surplus Land) (Amendment) Act, 1982 — Section 4, 4(a), 5(1), 5(1)(ii)
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High Courts04 Feb 2019Allowed

Kusum Sharan Vs Additional Member And Ors

Patna High Court · (2019) 1 PLJR 893

Code Of Civil Procedure, 1908 — Order 21 Rule 34Bihar Land Reforms (Fixation Of Ceiling Area And Acquisition Of Surplus Land) Rules, 1963 — Rule 19Bihar Land Reforms (Fixation Of Ceiling Area And Acquisition Of Surplus Land) Act, 1961 — Section 16, 16(1), 16(2), 16(2)(i), 16(2)(ii), 16(2)(iii), 16(3), 16(3)(i), 16(3)(ii)
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