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Patna High Court judgments, 2023

929 judgments · page 43 of 47

High Courts08 Feb 2023Dismissed

Lakshman Sah Vs Chandrakala Devi

Patna High Court · (2023) 02 PAT CK 0020

Specific Relief Act, 1963 — Section 34Hindu Succession Act, 1956 — Section 6, 6(1), 6(1)(a), 6(1)(b), 6(3), 6(4), 6(5)
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High Courts07 Feb 2023Dismissed

Rajesh Upadhyay Vs State Of Bihar

Patna High Court · (2023) 02 PAT CK 0040

Limitation Act, 1963 — Article 127, 166, 181Code of Civil Procedure, 1908 — Section 47, 151, Order 31, Order 21 Rule 54, Order 21 Rule 54(2), Order Order 21 Rule 64, 21 Rule 66, Order 21 Rule 66(2)(e), Order 21 Rule 88, Order 21 Rule 90, Order 31 Rule 90, Order 21 Rule 90, Order 21 Rule 90(3), Order 21 Rule 91Arbitration Act, 1940 — Section 14
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High Courts07 Feb 2023Disposed Of

Ashok Kumar Thakur Vs State Of Bihar

Patna High Court · (2023) 02 PAT CK 0021

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 133, 133(1)Indian Penal Code, 1860 — Section 188
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High Courts06 Feb 2023Disposed Of

Chaniya Devi Vs State Of Bihar

Patna High Court · (2023) 02 PAT CK 0025

Bihar Targeted Public Distribution System (Control) Order, 2016 — Rule 8Essential Commodities Act, 1955 — Section 3, 5
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High Courts04 Feb 2023Disposed Of

Abhijeet Kumar Pandey Vs State Of Bihar

Patna High Court · (2023) 02 PAT CK 0028

Constitution Of India, 1950 — Article 14, 19, 19(1)(d), 21, 38(2), 226, 246Aircraft Rules, 1937 — Rule 78, 79Airports Authority of India Act, 1994 — Section 12, 19, 42
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High Courts04 Feb 2023Disposed Of

Anmol Kumar Vs State Of Bihar

Patna High Court · (2023) 02 PAT CK 0002

Constitution Of India, 1950 — Article 14, 21Air (Prevention and Control of Pollution) Act, 1981 — Section 17, 19, 31AEnvironment (Protection) Act, 1986 — Section 7
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High Courts04 Feb 2023Disposed Of

Dharmdeo Paswan Vs State Of Bihar

Patna High Court · (2023) 02 PAT CK 0001

Prevention of Cruelty to Animals (Slaughter House) Rules, 2001 — Rule 3Prevention of Cruelty to Animals Act, 1960 — Section 38
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High Courts02 Feb 2023Disposed Of

Chinta Devi Vs State Of Bihar

Patna High Court · (2023) 02 PAT CK 0007

Constitution Of India, 1950 — Article 215Bihar Prohibition and Excise Rules, 2021 — Section 12AIndian Penal Code, 1860 — Section 34, 272, 273, 279, 427
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