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Patna High Court judgments, 2024

540 judgments · page 6 of 27

High Courts16 May 2024

Sangeeta Devi Vs State Of Bihar

Patna High Court · (2024) 05 PAT CK 0022

Adhyaksh or Upadhyaksh of Zila Parishad under the Bihar Panchayat Raj Act, 2006 — Section 44, 44(3), 46, 70, 70(1), 70(4)
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High Courts16 May 2024

Gauri Shankar Sharma Vs State Of Bihar

Patna High Court · (2024) 05 PAT CK 0021

Bihar Police Manual, — Rule 1185A, 1186, 1186(ka), 1186(i), 1186(gha)Andhra Pradesh Registration and Subordinate Service Rules, 1966 — Rule 5Bihar Police Act, 2007 — Section 55
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High Courts16 May 2024Allowed

Arjun Rai Vs State Of Bihar

Patna High Court · (2024) 05 PAT CK 0020

Indian Penal Code, 1860 — Section 34, 342, 354, 376, 506, 511Code Of Criminal Procedure, 1973 — Section 161
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High Courts15 May 2024Allowed

Wakil Mian Vs State Of Bihar

Patna High Court · (2024) 05 PAT CK 0009

Indian Penal Code, 1860 — Section 34, 120B, 364ACode Of Criminal Procedure, 1973 — Section 394
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High Courts15 May 2024Disposed Of

Md. Mumtaz Vs State Of Bihar

Patna High Court · (2024) 05 PAT CK 0007

Indian Penal Code, 1860 — Section 376Protection of Children from Sexual Offences Act, 2012 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 53, 53A, 164
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High Courts15 May 2024Dismissed

Md. Irshad Alam Vs Union Of India

Patna High Court · (2024) 05 PAT CK 0006

Indian Penal Code, 1860 — Section 34, 120, 120(B), 121, 121(A), 153(A), 153(B)Unlawful Activities (Prevention) Act, 1967 — Section 13, 15(1)(a), 15(1)(c), 16, 17, 18, 18B, 20, 38, 39, 40, 43D(5)
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High Courts14 May 2024Dismissed

Awadhesh Paswan Vs State Of Bihar

Patna High Court · (2024) 05 PAT CK 0013

Indian Penal Code, 1860 — Section 34, 147, 148, 149, 307, 323, 324, 325, 326Probation of Offenders Act, 1958 — Section 4(1)
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High Courts14 May 2024Dismissed

Md. Reyaz Moarif @ Babloo Vs Union Of India

Patna High Court · (2024) 05 PAT CK 0011

National Investigation Agency Act, 2008 — Section 21(4)Indian Penal Code, 1860 — Section 34, 120, 120(B), 121, 121(A), 153(A), 153(B)Unlawful Activities (Prevention) Act, 1967 — Section 13, 15(1)(a), 15(1)(c), 16, 17, 18, 18B, 20, 38, 39, 40, 43B(5), 43D(5)
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