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Patna High Court judgments, 2024

540 judgments · page 22 of 27

High Courts06 Feb 2024

Diwakar Singh Vs State Of Bihar

Patna High Court · (2024) 02 PAT CK 0022

Bihar Pension Rules, 1950 — Rule 43(b)Bihar Government Servants (Classification, Control And Appeal) Rules, 2005 — Rule 9, 15, 16
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High Courts06 Feb 2024Allowed

Amit Kumar Vs State Of Bihar

Patna High Court · (2024) 02 PAT CK 0021

Indian Penal Code, 1860 — Section 320, 323Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(i)(r)(s)Code Of Criminal Procedure, 1973 — Section 320, 482
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High Courts01 Feb 2024Disposed Of/Dismissed

Vikas Kumar Sharma, Vs State Of Bihar

Patna High Court · (2024) 02 PAT CK 0005

Constitution Of India, 1950 — Article 233, 235, 236(b)Bihar Pension Rules 1950 — Rule 43, 43bBihar Government Servant ( Classification , Control and Appeal ) Rules , 2005 — Rule 16, 17
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High Courts01 Feb 2024Disposed Of

Sanjay Kumar @ Sanjay Prasad Vs State Of Bihar

Patna High Court · (2024) 02 PAT CK 0003

Indian Penal Code, 1860 — Section 34, 323, 341, 498A, 504Dowry Prohibition Act, 1961 — Section 3, 4Code of Criminal Procedure, 1973 — Section 41A, 239, 437, 438
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High Courts01 Feb 2024Disposed Of

Annu Devi & Anr Vs State Of Bihar & Ors

Patna High Court · (2024) 02 PAT CK 0001

Indian Penal Code, 1860 — Section 34, 120, 147, 148, 149, 302, 307, 324, 341, 353, 379Arms Act, 1959 — Section 27Code of Criminal Procedure, 1973 — Section 161, 164, 311, 313, 406, 407
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High Courts31 Jan 2024Disposed Of

Pramod Kumar Roy Vs Vartika Rai

Patna High Court · (2024) 01 PAT CK 0101

Protection of Women from Domestic Violence Rules, 2006 — Rule 6(5)Protection of Women from Domestic Violence Act, 2005 — Section 12, 18, 19, 20, 21, 22, 23, 23(2), 28, 28(2), 31Code Of Criminal Procedure, 1973 — Section 125
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