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Patna High Court judgments, 2022

975 judgments · page 2 of 49

High Courts19 Dec 2022Allowed

Raju Yadav Vs State Of Bihar

Patna High Court · (2022) 12 PAT CK 0059

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(1)(w), 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 313, 376
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High Courts19 Dec 2022Allowed

Amit Kumar @ Kaju Vs State Of Bihar

Patna High Court · (2022) 12 PAT CK 0058

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(1)(w), 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 34, 323, 341, 354, 379, 427, 447, 448, 504, 506Code Of Criminal Procedure, 1973 — Section 437(3)
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High Courts19 Dec 2022Allowed

Ghanshyam Kumar Vs State Of Bihar

Patna High Court · (2022) 12 PAT CK 0057

Indian Penal Code, 1860 — Section 147, 148, 149, 160, 290, 302, 304, 307, 323, 325, 332, 337, 353, 427Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x), 3(2)(v)< /li>
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High Courts19 Dec 2022Dismissed

Md. Irfan Alam Vs State Of Bihar

Patna High Court · (2022) 12 PAT CK 0055

Constitution Of India, 1950 — Article 39ABihar Prohibition and Excise Rules, 2021 — Rule 14(2)Code of Civil Procedure, 1908 — Order 21 Rule 6
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High Courts16 Dec 2022Disposed Of

Pravin Kumar Vs State Of Bihar

Patna High Court · (2022) 12 PAT CK 0064

Constitution Of India, 1950 — Article 14, 19(1)(g), 300ABihar Goods and Services Tax Rules, 2017 — Rule 61(5)Central Goods and Services Tax Rules, 2017 — Rule 61(5)
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High Courts15 Dec 2022Allowed

Jai Ram Mahto @ Rohit Raj Vs State Of Bihar

Patna High Court · (2022) 12 PAT CK 0049

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 14A(2)Indian Penal Code, 1860 — Section 34, 307, 324, 341, 504, 506Code Of Criminal Procedure, 1973 — Section 437(3)
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High Courts15 Dec 2022Disposed Of

Ajay Kumar Singh Vs Union Of India

Patna High Court · (2022) 12 PAT CK 0047

Bihar Public Works Contracts Disputes Arbitration Tribunal Act, 2008 — Section 2(k), 3(3)(b), 9, 22Arbitration and Conciliation Act, 1996 — Section 12, 12(5)
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