High Courts29 May 2023Allowed

Rameshwar Paswan Vs State Of Bihar

Patna High Court · (2023) 05 PAT CK 0058

Bihar Government Servant (Classification, Control and Appeal) Rules, 2005 — Rule 17(3), 17(14)Bihar State School Education Committee Act, 2000 — Section 3
High Courts25 May 2023Allowed

Satyendra Rai Vs State Of Bihar

Patna High Court · (2023) 05 PAT CK 0056

Constitution Of India, 1950 — Article 19(1)(e), 21, 32, 226, 226(1), 300ADigha Land Settlement Act, 2010 — Section 2, 2(r), 2(s), 2(w), 3, 6, 7Land Acquisition Act, 1894 — Section 11A
High Courts19 May 2023Disposed Of

Dhananjay Seth Vs Union Of India

Patna High Court · (2023) 05 PAT CK 0063

Constitution Of India, 1950 — Article 12, 19, 21, 32, 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 13(4)(a)
High Courts19 May 2023Partly Allowed

Chandan Kumar Mandal Vs State Of Bihar

Patna High Court · (2023) 05 PAT CK 0051

Indian Penal Code, 1860 — Section 34, 307, 324, 341, 506Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 A— Section 134
High Courts18 May 2023Allowed

M/S Den Networks Limited Vs State Of Bihar

Patna High Court · (2023) 05 PAT CK 0052

Constitution Of India, 1950 — Article 245, 246, 265, 366, 366(26A)Bihar Entertainment Tax Rules, 1984 — Rule 19AC, 26Bihar Entertainment Tax Act, 1948 — Section 2(ee), 2(n), 2(q), 3A, 3AA, 7