High Courts21 Feb 2023Allowed

Nida Amina Ahmad Vs Union Of India

Patna High Court · (2023) 02 PAT CK 0067

Constitution Of India, 1950 — Article 14, 19, 21, 226, 227Evidence Act, 1872 — Section 35Passports Act, 1967 — Section 17
High Courts21 Feb 2023Dismissed

Reserve Bank Of India Vs Helios Corporation Limited

Patna High Court · (2023) 02 PAT CK 0066

Companies (Acceptance of Deposit) Rules, 1975 — Rule 3(1)(e), 3(2)(ii), 4A, 4(2), 10Reserve Bank of India Act, 1934 — Section 45I(bb), 45IA, 45MCCompanies Act, 1956 — Section 2(36), 4A, 56(1), 56(3), 58A, 60, 67(3), 73(1), 73(2), 73(3), 433, 642
High Courts20 Feb 2023

Parmanand Yadav Vs State Of Bihar

Patna High Court · (2023) 02 PAT CK 0083

Indian Penal Code, 1860 — Section 34, 201, 302Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(2)(va)
High Courts20 Feb 2023Allowed

Ram Dhyan Yadav Vs State Of Bihar

Patna High Court · (2023) 02 PAT CK 0082

Indian Penal Code, 1860 — Section 114, 147, 148, 149, 302Representation of Peoples Act, 1951 — Section 131, 132Code Of Criminal Procedure, 1973 — Section 161
High Courts17 Feb 2023Dismissed

Pankaj Kumar Paswan Vs Savita Kumari

Patna High Court · (2023) 02 PAT CK 0084

Code of Civil Procedure, 1908 — Order 7 Rule 1, Order 6 Rule 17Family Courts (Patna High Court) Rules, 2000 — Rule 7Hindu Marriage Act, 1955 — Section 5(i), 5(iv), 5(v), 11, 12, 12(1)(d), 12(2)(b),12(2)(b)(ii), 13, 20(1)
High Courts17 Feb 2023

Prabhu Nath Prasad Vs State Of Bihar

Patna High Court · (2023) 02 PAT CK 0058

Bihar Pension Rules, 1950 — Rule 43(b)U.P Civil Services (Classification, Control and Appeal) Rules, 1930 — Rule 55Bihar Government Servant (Classification, Control and Appeal) Rules, 2005 — Rule 18, 18(1), 18(2), 32(v)
High Courts16 Feb 2023Dismissed

Munshi Prasad Vs State Of Bihar

Patna High Court · (2023) 02 PAT CK 0089

Code of Civil Procedure, 1908 — Section 91, Order 39 Rule 1Code Of Criminal Procedure, 1973 — Section 133, 133A, 133(1)(b), 133(2), 137, 138, 139A, 140, 144Indian Penal Code, 1860 — Section 268