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Patna High Court judgments, 2023

929 judgments · page 21 of 47

High Courts25 Jul 2023Dismissed

Aruna Devi Vs Binod Singh @ Bonod Manjhi

Patna High Court · (2023) 07 PAT CK 0074

Constitution Of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151, Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 8, Order 9 Rule 9, Order 9 Rule 13
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High Courts21 Jul 2023Allowed

Rizwan Mian Vs State Of Bihar

Patna High Court · (2023) 07 PAT CK 0048

Indian Penal Code, 1860 — Section 34, 302, 452Code Of Criminal Procedure, 1973 — Section 313, 374(2)Arms Act, 1959 — Section 27
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High Courts20 Jul 2023Allowed

Sukh Sagar Kumar Vs State Of Bihar

Patna High Court · (2023) 07 PAT CK 0052

Indian Penal Code, 1860 — Section 120B, 414Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8(c), 21(c), 25, 35, 60, 63Arms Act, 25(1B)(a), 26, 35
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High Courts20 Jul 2023Dismissed

Mahendra Prasad Vs Uma Shankar Prasad

Patna High Court · (2023) 07 PAT CK 0050

Constitution Of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2Transfer of Property Act, 1882 — Section 44
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High Courts20 Jul 2023

State Of Bihar Vs Sheweta Mishra

Patna High Court · (2023) 07 PAT CK 0049

Bihar Government Servants (Classification, Control & Appeal) Rules, 2005 — Rule 13(3), 17, 17(3)Bihar Government Servant Conduct Rules, 1976 — Rule 23
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High Courts19 Jul 2023Disposed Of

Shankar Pandey Vs Triloki Nath Pandey

Patna High Court · (2023) 07 PAT CK 0057

Constitution Of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 19, 141, 151, Order 17 Rule 3, Order 23 Rule 3, Order 41 Rule 19
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High Courts18 Jul 2023Dismissed

Vishwnath Singh Vs State Of Bihar

Patna High Court · (2023) 07 PAT CK 0059

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 64Land Acquisition Act, 1894 — Section 18Code of Civil Procedure, 1908 — Section 11
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