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Patna High Court judgments, 2023

929 judgments · page 4 of 47

High Courts07 Dec 2023Partly Allowed

Badruddin Vs State Of Bihar

Patna High Court · (2023) 12 PAT CK 0062

Indian Penal Code, 1860 — Section 354A, 354B, 376Protection of Children from Sexual Offences Act, 2012 — Section 12, 18Code of Criminal Procedure, 1973 — Section 164, 357A
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High Courts07 Dec 2023Allowed

Birendra Yadav Vs State Of Bihar

Patna High Court · (2023) 12 PAT CK 0042

Indian Penal Code, 1860 — Section 174A, 376, 376D, 376(1), 376(2)(i)Code of Criminal Procedure, 1973 — Section 313, 374(2)Protection of Children from Sexual Offences Act, 2012 — Section 2(1)(d), 4, 6, 8, 10, 29, 42
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High Courts06 Dec 2023Dismissed

State Of Bihar Vs Bharat Purbey

Patna High Court · (2023) 12 PAT CK 0014

Bihar Pension Rules, 1950 — Rule 43(b)Bihar Government Servant (Classification, Control and Appeal) Rules, 2005 — Rule 4, 6, 17, 17(14)
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High Courts06 Dec 2023Allowed

Lalan Kumar Yadav Vs State Of Bihar

Patna High Court · (2023) 12 PAT CK 0008

Constitution Of India, 1950 — Article 14, 16, 141National Council for Teacher Education Act, 1993 — Section 12A, 29, 32Right of Children to Free and Compulsory Education Act, 2009 — Section 23
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High Courts06 Dec 2023Dismissed

M/S Marico Ltd Vs State Of Bihar And Ors

Patna High Court · (2023) 12 PAT CK 0007

Bihar Value Added Tax Act, 2005 — Section 77, 77(1)(e)Central Sales Tax Act, 1956 — Section 14U.P. Sales Tax Act, 1948 — Section 3AA(1)(vi)
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High Courts05 Dec 2023Dismissed

Rakesh Kumar Singh Vs Union Of India

Patna High Court · (2023) 12 PAT CK 0005

Bihar Development of Ayurvedic and Unani System of Medicine Act, 1951 — Section 13, 14, 15, 17Indian Medicine Central Council Act, 1970 — Section 13A, 13B, 13C, 13C(1), 13C(2), 14(2)
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High Courts04 Dec 2023Allowed

Sudeshwar Sah Vs State Of Bihar

Patna High Court · (2023) 12 PAT CK 0011

Bihar Government Servants (Classification, Control and Appeal) Rules, 2005 — Rule 18, 18(2)Bihar Pension Rules, 1950 — Rule 43(b)Bihar Government Servants Conduct Rules, 1976 — Section 3(i)
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