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Patna High Court judgments, 2023

929 judgments · page 34 of 47

High Courts11 Apr 2023

Krishna Ram Vs State Of Bihar

Patna High Court · (2023) 04 PAT CK 0046

Bihar Cooperative Society Rules, 1959 — Rule 21ABihar State Election Authority Rules, 2008 — Rule 11Bihar State Election Authority Act, 2008 — Section 3, 4, 10, 13(2)
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High Courts11 Apr 2023Allowed

Sushil Kumar Choudhary Vs State Of Bihar

Patna High Court · (2023) 04 PAT CK 0045

Constitution Of India, 1950 — Article 233, 246, 246(1), 246(2), 246(3), 254, 254(1), 309Bihar Prosecution Manual, 2003 — Rule 5, 5(2)(II)Code of Criminal Procedure, 1973 — Section 25A, 25A(II)
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High Courts11 Apr 2023Dismissed

Amit Kumar Vs State Of Bihar

Patna High Court · (2023) 04 PAT CK 0042

Code Of Criminal Procedure, 1973 — Section 468Protection of Women from Domestic Violence Act, 2015 — Section 18, 18(e), 23, 32
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High Courts10 Apr 2023Allowed

Ram Chandra Sharma Vs Ram Chandra Sharma

Patna High Court · (2023) 04 PAT CK 0060

Constitution Of India, 1950 — Article 226, 311(2)Bihar Pension Rules, 1950 — Rule 43, 43(b), 139, 139(2)Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2)
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High Courts10 Apr 2023Disposed Of

Hind Stores Vs State Of Bihar

Patna High Court · (2023) 04 PAT CK 0021

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 Courts10 Apr 2023Disposed Of

M/S Jay Ambey Vs Union Of India

Patna High Court · (2023) 04 PAT CK 0020

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 Courts07 Apr 2023Disposed Of

Manoj Kumar Vs State Of Bihar

Patna High Court · (2023) 04 PAT CK 0022

Indian Penal Code, 1860 — Section 34, 307, 323, 324, 341, 379, 395, 397, 427, 504, 506Code Of Criminal Procedure, 1973 — Section 210
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High Courts07 Apr 2023Allowed

Raju Kumar Vs State Of Bihar

Patna High Court · (2023) 04 PAT CK 0018

Indian Penal Code, 1860 — Section 34, 120B, 201, 302Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 32B
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High Courts06 Apr 2023Dismissed

Md. Sarfaraz Alam Vs State Of Bihar

Patna High Court · (2023) 04 PAT CK 0016

Constitution Of India, 1950 — Article 309Bihar Panchayat Primary Teachers (Appointment and Service Conditions) Rules, 2006 — Rule 6
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