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Patna High Court judgments, 2023

929 judgments · page 25 of 47

High Courts26 Jun 2023Disposed Of

Ram Kripal Singh Vs State Of Bihar

Patna High Court · (2023) 06 PAT CK 0011

Constitution Of India, 1950 — Article 227Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 3, 4, 4A, 4(b), 4(c), 26A, 37
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High Courts23 Jun 2023Dismissed

Md. Zafar Vs State Of Bihar

Patna High Court · (2023) 06 PAT CK 0032

Right to Free Compensation and Transparency in Land Acquisition Rehabilitation and Resettlement Act, 2013 — Section 11(1), 40Bihar Mutation Act, 2011 — Section 9(6)(a), 9(7)(a)
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High Courts23 Jun 2023Allowed

Indrajit Kumar Vs State Of Bihar

Patna High Court · (2023) 06 PAT CK 0031

Right to Free Compensation and Transparency in Land Acquisition Rehabilitation and Resettlement Act, 2013 — Section 11, 24(1), 64, 114, 114(1), 114(2)General Clauses Act, 1897 — Section 6, 6(b), 6(c), 6(e)
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High Courts23 Jun 2023Allowed

Md. Salim Vs State Of Bihar

Patna High Court · (2023) 06 PAT CK 0030

Indian Penal Code, 1860 — Section 201, 302, 363Evidence Act, 1872 — Section 10, 25, 26, 27, 65B
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High Courts22 Jun 2023Disposed Of

M/S City Marbal Vs Union Of India

Patna High Court · (2023) 06 PAT CK 0048

Constitution Of India, 1950 — Article 226Bihar Goods and Services Tax Act, 2017 — Section 107(6), 109, 112, 112(8), 112(9), 172
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High Courts22 Jun 2023Allowed

Md. Rehan Vs State Of Bihar

Patna High Court · (2023) 06 PAT CK 0047

Indian Penal Code, 1860 — Section 34, 201, 302, 376, 376DProtection of Children from Sexual Offences Act, 2012 — Section 4, 6Code Of Criminal Procedure, 1973 — Section 54A, 313
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High Courts21 Jun 2023Allowed

Pramod Rai Vs State Of Bihar

Patna High Court · (2023) 06 PAT CK 0043

Indian Penal Code, 1860 — Section 34, 147, 148, 149, 302, 307, 323, 324Code Of Criminal Procedure, 1973 — Section 161, 313, 374(2)Arms Act, 1959 — Section 27
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