High Courts17 Oct 2022

Sanjeev Kumar Vs State Of Bihar

Patna High Court · (2022) 10 PAT CK 0030

Constitution Of India, 1950 — Article 226Bihar Electricity Duty Act, 1948 — Section 135, 138Electricity Act, 2003 — Section 126, 135, 135(1), 138, 152(2), 152(3), 152(4)
High Courts14 Oct 2022Disposed Of

Dinesh Chand Vs State Of Bihar

Patna High Court · (2022) 10 PAT CK 0034

Constitution Of India, 1950 — Article 215Bihar Prohibition and Excise Rules, 2021 — Section 12ABihar Prohibition and Excise (Amendment) Rules, 2022 — Section 12A
High Courts13 Oct 2022Allowed

Baleshwar Ram Vs State Of Bihar

Patna High Court · (2022) 10 PAT CK 0013

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1), 3(2)(va)Indian Penal Code, 1860 — Section 34, 307, 379Arms Act, 1959 — Section 27
High Courts13 Oct 2022Allowed

Bhuneshwar Yadav @ Bhunesh Yadav Vs State Of Bihar

Patna High Court · (2022) 10 PAT CK 0012

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 34, 120B, 201, 302Code Of Criminal Procedure, 1973 — Section 437(3)
High Courts13 Oct 2022Allowed

Punam Devi Vs State Of Bihar

Patna High Court · (2022) 10 PAT CK 0011

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 2(V)(Va), 3(1)(r)(s)Indian Penal Code, 1860 — Section 147, 149, 167, 323, 447, 467, 468, 471, 504, 506