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Patna High Court judgments, 2021

1,825 judgments · page 9 of 92

High Courts05 Oct 2021

State Of Bihar Vs Taslim (Name Changed)

Patna High Court · (2021) 10 PAT CK 0011

Protection of hildren from Sexual Offences Rules, 2020 — Rule 9Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 2(35), 9(1), 9(2), 9(3), 14, 21, 36, 74, 94, 94(1), 94(2), 94(2)(iii), 94(3)Indian Penal Code, 1860 — Section 120B, 201, 221, 223, 302, 363, 376AB
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High Courts05 Oct 2021Dismissed

Sheo Kumar @ Shiv Kumar Vs State Of Bihar

Patna High Court · (2021) 10 PAT CK 0010

Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12Protection of Children from Sexual Offenses Act, 2012 — Section 4, 5(f), 6Indian Penal Code, 1860 — Section 376, 376(2)(f)
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High Courts04 Oct 2021Disposed Of

Prabhat Ranjan Vs State Of Bihar

Patna High Court · (2021) 10 PAT CK 0014

Indian Penal Code, 1860 — Section 34, 120B, 379, 420, 467, 468Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts01 Oct 2021Dismissed

Dr. Shankar Pandit Vs State Of Bihar

Patna High Court · (2021) 10 PAT CK 0004

Bihar District Ayush Medical/State Ayush Medical Service (Appointment on Regular/Contract Basis and Service Conditions) Rule, 2010 — Rule 4(a), 4(e), 10, 16Bihar District Ayush/State Ayush Medical Service (Appointment on Regular/Contract Basis and Service Conditions) (Amendment) Rules, 2017 — Rule 2
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High Courts30 Sept 2021Allowed

Abdul Kadir Khan Vs State Of Bihar

Patna High Court · (2021) 09 PAT CK 0074

Indian Penal Code, 1860 — Section 34, 302, 304BCode Of Criminal Procedure, 1973 — Section 161, 313Evidence Act, 1872 — Section 113B
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High Courts29 Sept 2021Allowed

Rishi Muni Singh Vs State Of Bihar

Patna High Court · (2021) 09 PAT CK 0079

Indian Penal Code, 1860 — Section 201, 304BCode Of Criminal Procedure, 1973 — Section 161, 173Evidence Act, 1872 — Section 113B
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