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Patna High Court judgments, 2023

929 judgments · page 30 of 47

High Courts04 May 2023Allowed

Ras Bihari Paswan Vs State Of Bihar

Patna High Court · (2023) 05 PAT CK 0017

Constitution Of India, 1950 — Article 311, 311(1), 311(2)Bihar Civil Services (Classification Control and Appeal) Rules, 1930 — Rule 2(j), 3, 3(1)(d), 14, 17, 17(2)Bihar Police Manual, 1978 — Rule 111A, 824, 824(h), 824(i), 825, 825(c), 825(d), 825(f), 853
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High Courts04 May 2023Disposed Of

Shesmuni Singh Vs State Of Bihar

Patna High Court · (2023) 05 PAT CK 0015

Indian Penal Code, 1860 — Section 34, 307, 323, 324, 325, 452Code Of Criminal Procedure, 1973 — Section 372, 401(4), 401(5)
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High Courts03 May 2023Allowed

Sitaram Singh Vs State Of Bihar

Patna High Court · (2023) 05 PAT CK 0006

Constitution Of India, 1950 — Article 14, 16, 19(1)(g), 43Central Civil Services (Pension) Rules, 1972 — Rule 49
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High Courts03 May 2023Allowed

Rohit Singh @ Golu @ Rohit Kuamr Singh Vs State Of Bihar

Patna High Court · (2023) 05 PAT CK 0005

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(a), 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 120B, 272, 273, 304Code Of Criminal Procedure, 1973 — Section 437(3)
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High Courts03 May 2023Allowed

Sanjay Kumar Singh Vs Anil Kumar

Patna High Court · (2023) 05 PAT CK 0004

Constitution Of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 22 Rule 4(3), Order 22 Rule 4(4)
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High Courts03 May 2023Disposed Of

Ratnesh Tiwary Vs Sheo Kumari Devi

Patna High Court · (2023) 05 PAT CK 0003

Constitution Of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 3 Rule 1, Order 3 Rule 2Negotiable Instruments Act, 1881 — Section 142(a)
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High Courts03 May 2023

Om Prakash Sah Vs State Of Bihar

Patna High Court · (2023) 05 PAT CK 0002

Constitution Of India, 1950 — Article 14, 19, 21, 351Bihar Excise Constables Cadre (Recruitment And Service-Condition) Rules 2014 — Rule 16
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High Courts02 May 2023Allowed

M/S Harsh Construction Vs State Of Bihar

Patna High Court · (2023) 05 PAT CK 0007

Bihar Minerals (Concession, Prevention of Illegal Mining. Transportation) Rules, 2019 — Rule 30, 41, 56, 56(1)Motor Vehicles Act, 1988 — Section 192Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 23C, 26, 29A, 30, 56, 58
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High Courts01 May 2023Allowed

Amar Sahani @ Amar Kumar Vs State Of Bihar

Patna High Court · (2023) 05 PAT CK 0020

Indian Penal Code, 1860 — Section 376, 376DProtection of Children from Sexual Offences Act, 2012 — Section 4, 6, 8Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(1)(x)
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