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Patna High Court judgments, 2023

929 judgments · page 28 of 47

High Courts16 May 2023Partly Allowed

Subodh Sahani Vs State Of Bihar

Patna High Court · (2023) 05 PAT CK 0045

Indian Penal Code, 1860 — Section 34, 363, 364, 364A, 383Code Of Criminal Procedure, 1973 — Section 161, 164, 216
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High Courts16 May 2023Allowed

Pawan Kumar Vs State Of Bihar

Patna High Court · (2023) 05 PAT CK 0041

Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 12(3)Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 68(1)Indian Penal Code, 1860 — Section 366A, 376
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High Courts15 May 2023Allowed

Sarjan Mandal Vs State Of Bihar

Patna High Court · (2023) 05 PAT CK 0067

Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 304BCode Of Criminal Procedure, 1973 — Section 313, 391Evidence Act, 1872 — Section 106, 165
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High Courts12 May 2023

Jitendra Chaudhary Vs State Of Bihar

Patna High Court · (2023) 05 PAT CK 0070

Indian Penal Code, 1860 — Section 34, 147, 148, 149, 302, 341, 342Code Of Criminal Procedure, 1973 — SectionArms Act, 1959 — Section 27
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High Courts12 May 2023Allowed

Amar Choudhary Vs State Of Bihar

Patna High Court · (2023) 05 PAT CK 0069

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 22, 23, 23(c), 24, 52A(2), 52A(2)(c), 52A(3), 53, 55Code Of Criminal Procedure, 1973 — Section 313
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High Courts12 May 2023Dismissed

Pankaj Kumar & Ors Vs Commissioner Of Income Tax

Patna High Court · (2023) 05 PAT CK 0036

Constitution Of India, 1950 — Article 14, 141, 226Income Tax Act, 1961 — Section 2(47)(v), 14A, 14A(1), 45, 45(1), 45(5), 45(5A), 48, 144, 147, 148Transfer of Property Act, 1882 — Section 53A
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High Courts11 May 2023Disposed Of

Sachin Kumar Vs State Of Bihar

Patna High Court · (2023) 05 PAT CK 0038

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 Courts11 May 2023Allowed

Anusha Kumari Vs Rohan

Patna High Court · (2023) 05 PAT CK 0028

Constitution Of India, 1950 — Article 20(3), 21Patna High Court Rules, 2000 — Rule 7(G)(i)Code of Civil Procedure, 1908 — Order 41 Rule 23
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High Courts10 May 2023Allowed

Molayasa Khatun Vs State Of Bihar

Patna High Court · (2023) 05 PAT CK 0044

Bihar Panchayat (Inspection of Offices and Inquiry into Affairs Supervision and Guidelines) Rules, 2014 — Rule 4, 4(2), 4(3), 4(4), 9Indian Penal Code, 1860 — Section 120B, 409, 420Bihar Panchayati Raj Act, 2006 — Section 146
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