High Courts03 Nov 2022Allowed

Vikash Kumar @ Vikash Paswan Vs State Of Bihar

Patna High Court · (2022) 11 PAT CK 0009

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 437(3)
High Courts03 Nov 2022Allowed

Prakash Choudhary Vs State Of Bihar

Patna High Court · (2022) 11 PAT CK 0008

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 34, 302, 323, 341, 427, 447Code Of Criminal Procedure, 1973 — Section 437(3)
High Courts29 Oct 2022Dismissed

Rajgiri Singh Vs State Of Bihar

Patna High Court · (2022) 10 PAT CK 0047

Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 3(1), 4(1)(c), 10(2), 10(4), 26A, 35Code Of Civil Procedure, 1908 — Section 11
High Courts19 Oct 2022Disposed Of

Satish Kumar Vs State Of Bihar

Patna High Court · (2022) 10 PAT CK 0042

Constitution Of India, 1950 — Article 215Bihar Prohibition and Excise Rules, 2021 — Section 12ABihar Prohibition and Excise (Amendment) Rules, 2022 — Section 12A