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Patna High Court judgments, 2024

540 judgments · page 5 of 27

High Courts01 Jul 2024Dismissed

Rajendra Prasad Vs State Of Bihar And Others

Patna High Court · (2024) 07 PAT CK 1540

Bihar Municipal Body Secondary and Senior Secondary School Service (Appointment, Promotion, Transfer, Disciplinary Proceedings and Service Conditions) Rules, 2020 - Rule 16
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High Courts20 Jun 2024Dismissed

Santosh Kumar Pandey Vs Union of India And Others

Patna High Court · (2024) 06 PAT CK 1553

National Highways Act, 1956 - Section 3(G)(5)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 26Arbitration and Conciliation Act, 1996 - Section 34
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High Courts12 Jun 2024Allowed

Lalti Devi Vs Hari Om Kumar

Patna High Court · (2024) 06 PAT CK 1555

Constitution Of India, 1950 - Article 137, 227Specific Relief Act, 1963 - Section 16(C), 28Code of Civil Procedure, 1908 - Section 148, Order 20 Rule 12(A)
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High Courts11 Jun 2024Disposed Of

Makhan Prasad Singh Vs Mishrilal Singh

Patna High Court · (2024) 06 PAT CK 1554

Constitution Of India, 1950 - Article 227Indian Succession Act, 1925 - Section 283(1)(c), 284, 295, 263Code of Civil Procedure, 1908 - Order 1 Rule 10(2)
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High Courts29 May 2024Allowed

Subodh Kumar Yadav Vs State OF Bihar

Patna High Court · (2024) 05 PAT CK 0030

Bihar Government Servants (Classification, Control & Appeal) Rules, 2005 — Rule 17(3)(ii)(b), 17(12), 17(13), 17(14), 17(23)(1), 18(2)
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High Courts29 May 2024Allowed

Sandeep Kumar Jha Vs State OF Bihar

Patna High Court · (2024) 05 PAT CK 0027

Constitution of India, 1950 — Article 14Bihar State School Teachers (Appointment, Transfer, Disciplinary Proceedings and Service Condition) Rules, 2023 — Rule 19(1)
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High Courts22 May 2024Dismissed

Kalam Ansari Vs State OF Bihar

Patna High Court · (2024) 05 PAT CK 0032

Constitution of India, 1950 — Article 14, 226, 300ABihar Prohibition and Excise Rules, 2021 — Rule 12ACode of Criminal Procedure, 1973 — Section 482
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High Courts17 May 2024Disposed Of

Santosh Kumar @ Pau Yadav Vs State Of Bihar

Patna High Court · (2024) 05 PAT CK 0019

Constitution of India, 1950 — Article 300ABihar Prohibition and Excise (Amended) Rules, 2022 — Rule 12BBihar Prohibition and Excise Rules, 2021 — Rule 12B
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