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Patna High Court judgments, 2023

929 judgments · page 31 of 47

High Courts28 Apr 2023Disposed Of

Lalbabu Paswan Vs State Of Bihar

Patna High Court · (2023) 04 PAT CK 0080

Bihar Government Servants (Classification, Control and Appeal) Rules, 2005 — Rule 9(1), 9(2)Prevention of Corruption Act, 1988 — Section 7(a)
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High Courts27 Apr 2023Dismissed

Ray Ware House Vs Regional Manager

Patna High Court · (2023) 04 PAT CK 0070

Constitution Of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17, 18
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High Courts26 Apr 2023Allowed

Sanjeev Kumar Vs State Of Bihar

Patna High Court · (2023) 04 PAT CK 0087

Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 34, 120B, 302Arms Act, 1959 — Section 25(1b)(a), 26, 35
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High Courts26 Apr 2023Allowed

South Bihar Power Distribution Company Limited Vs Bhagalpur Electricity Distribution Company Private Limited

Patna High Court · (2023) 04 PAT CK 0085

Constitution Of India, 1950 — Article 226, 227Arbitration and Conciliation Act, 1996 — Section 2(b), 2(e), 2(1)(e), 2(1)(f), 2(h), 4, 10, 11, 11(3), 11(4), 11(4)(a), 11(5), 11(6), 11(9), 13, 14, 14(2), 15, 15(2), 16, 21, 29A(3), 29A(4), 29A(5), 29A(6), 34, 37, 38Commercial Court, Commercial Division and Commercial Appellate Division of High Courts Act, 2015 — Section 3
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High Courts26 Apr 2023Allowed

Raju Kumar Vs State Of Bihar

Patna High Court · (2023) 04 PAT CK 0074

Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 34, 120B, 302Arms Act, 1959 — Section 25(1b)(a), 26, 35
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