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Patna High Court judgments, 2023

929 judgments · page 3 of 47

High Courts12 Dec 2023Allowed

Shambhu Singh Vs State Of Bihar

Patna High Court · (2023) 12 PAT CK 0029

Bihar Land Disputes Resolution Act, 2009 — Section 2(f), 3, 4(1), 4(1)(e), 4(1)(g), 4(1)(i), 4(1)(j), 4(2), 4(3), 4(4), 4(5), 5(5)Transfer of Property Act, 1882 — Section 47
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High Courts12 Dec 2023Dismissed

Ram Shankar Singh Vs State Of Bihar

Patna High Court · (2023) 12 PAT CK 0027

Constitution Of India, 1950 — Article 14Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 302, 307, 323, 324, 346, 352, 354, 354A, 354B, 365, 368, 448, 504Arms Act, 1959 — Section 25(1b), 25(1b)(a), 26, 27, 35< /li>Code of Criminal Procedure, 1973 — Section 197, 482
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High Courts12 Dec 2023Allowed

Dr. Shipra Roy Vs State Of Bihar

Patna High Court · (2023) 12 PAT CK 0026

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 406, 420Securitisation and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002 — Section 17(1)
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High Courts12 Dec 2023

Laxman Das Vs State Of Bihar

Patna High Court · (2023) 12 PAT CK 0025

Indian Penal Code, 1860 — Section 376Code of Criminal Procedure, 1973 — Section 164, 313Protection of Children from Sexual Offences Act, 2012 — Section 6, 42
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High Courts11 Dec 2023Allowed

Madhuri Devi Vs State Of Bihar

Patna High Court · (2023) 12 PAT CK 0037

Constitution Of India, 1950 — Article 226Bihar Government Servant�s Conduct Rules, 1976 — Rule 3Bihar Pension Rules, 1950 — Rule 43(b)
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High Courts11 Dec 2023Allowed

Bhupendra Kumar Vs State Of Bihar

Patna High Court · (2023) 12 PAT CK 0035

Constitution Of India, 1950 — Article 14, 226Bihar Pension Rules, 1950 — Rule 43(b)Bihar Government Servants (Classification, Control & Appeal) Rules, 2005 — Rule 17(3), 17(4), 17(5), 17(6)
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High Courts11 Dec 2023Allowed

Suresh Ray Vs State Of Bihar

Patna High Court · (2023) 12 PAT CK 0033

Indian Penal Code, 1860 — Section 395, 412Code of Criminal Procedure, 1973 — Section 451Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21, 22, 36(c), 51, 60
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High Courts11 Dec 2023Allowed

Tinku Paswan Vs State Of Bihar

Patna High Court · (2023) 12 PAT CK 0032

Indian Penal Code, 1860 — Section 302, 304B, 307, 376, 498ACode of Criminal Procedure, 1973 — Section 164, 313
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High Courts11 Dec 2023Allowed

Sanjeet Das Vs State Of Bihar

Patna High Court · (2023) 12 PAT CK 0031

Indian Penal Code, 1860 — Section 342, 365, 366, 376, 376(3), 504, 506Protection of Children from Sexual Offences Act, 2012 — Section 4, 6Code of Criminal Procedure, 1973 — Section 164, 313
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High Courts08 Dec 2023Allowed

Satyendra Yadav Vs State Of Bihar

Patna High Court · (2023) 12 PAT CK 0023

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 34, 201, 302Code of Criminal Procedure, 1973 — Section 437(3)
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High Courts08 Dec 2023Allowed

Tunna Choudhary Vs State Of Bihar

Patna High Court · (2023) 12 PAT CK 0021

Indian Penal Code, 1860 — Section 34, 201, 302Code of Criminal Procedure, 1973 — Section 313, 319, 319(4)(a)Evidence Act, 1872 — Section 24, 25, 26, 27, 59
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