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Patna High Court judgments, 2022

975 judgments · page 12 of 49

High Courts12 Oct 2022Allowed

Harisons Continental Private Limited Vs State Of Bihar

Patna High Court · (2022) 10 PAT CK 0016

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 120B, 307, 323, 341, 342, 379, 406, 409, 419, 420, 467, 468, 471, 504, 506Code Of Criminal Procedure, 1973 — Section 107, 456
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High Courts11 Oct 2022Dismissed

Sugiya Devi Vs State Of Bihar

Patna High Court · (2022) 10 PAT CK 0020

Indian Penal Code, 1860 — Section 34, 302Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)
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High Courts11 Oct 2022Allowed

Raju Dubey Vs State Of Bihar

Patna High Court · (2022) 10 PAT CK 0019

Indian Penal Code, 1860 — Section 34, 149, 302, 307, 326Arms Act, 1959 — Section 27Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)
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High Courts10 Oct 2022Allowed

Awadhesh Kumar Ojha Vs State Of Bihar

Patna High Court · (2022) 10 PAT CK 0024

Constitution Of India, 1950 — Article 20(2), 21Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2)Code Of Criminal Procedure, 1973 — Section 154, 300, 482
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High Courts10 Oct 2022Dismissed

Arbind Kumar Sinha Vs Rashmi Sinha

Patna High Court · (2022) 10 PAT CK 0007

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 2(f), 2(h), 11(1)(c)Code Of Civil Procedure, 1908 — Section 100Transfer of Property Act, 1882 — Section 109
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High Courts10 Oct 2022Disposed Of

Shyambabu Sah Vs Shyam Babu Sah

Patna High Court · (2022) 10 PAT CK 0003

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1)(c), 14(8)Code Of Civil Procedure, 1908 — Section 115
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High Courts04 Oct 2022Dismissed

Bhola Prasad Vs State Of Bihar

Patna High Court · (2022) 10 PAT CK 0002

Constitution Of India, 1950 — Article 14, 243GBihar Municipal Act, 2007 — Section 3(g), 6(c), 18(1)(m)Hindu Adoption and Maintenance Act, 1956 — Section 12
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High Courts04 Oct 2022Allowed

Sunil Kumar & Ors Vs State Of Bihar

Patna High Court · (2022) 10 PAT CK 0001

Constitution Of India, 1950 — Article 15(4), 16(4), 141, 243(6), 243D, 243D(6), 243K, 243T, 243T(6), 243Z, 324Bihar Municipal Election Rules, 2007 — Rule 29, 30Bihar Municipal Act, 2007 — Section 2(100), 2(104), 11, 12, 12(2), 12(2)(a), 12(2)(d), 12(9), 13, 23, 29
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High Courts30 Sept 2022Allowed

Vikash Kumar Pankaj Vs State Of Bihar

Patna High Court · (2022) 09 PAT CK 0036

Indian Penal Code, 1860 — Section 341, 342, 448, 354, 354A, 354B, 506Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 161, 164, 200Protection of Child from Sexual Offences Act, 2012 — Section 6, 7, 8, 33(1), 33(9), 34(2), 35(1)
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