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Patna High Court judgments, 2024

540 judgments · page 7 of 27

High Courts10 May 2024Allowed

Niranjan Yadav Vs State Of Bihar

Patna High Court · (2024) 05 PAT CK 0041

Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 12(3)(a)(i), 12(3)(a)(ii), 12(3)(a)(iii)Indian Penal Code, 1860 — Section 34, 147, 148, 149, 307, 323, 324, 337, 341, 376(2)(g)Arms Act, 1959 — Section 27
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High Courts10 May 2024Dismissed

Neeraj Kumar Singh Vs Tesu Kumari

Patna High Court · (2024) 05 PAT CK 0038

Family Courts Act, 1984 — Section 19(1)Hindu Marriage Act, 1955 — Section 5, 7, 9Indian Penal Code, 1860 — Section 498A
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High Courts09 May 2024Allowed

M/S Star Electricals Vs State Of Electricity Board

Patna High Court · (2024) 05 PAT CK 0050

Bihar Public Works Contracts Disputes Arbitration Tribunal Act, 2008 — Section 2(g), 2(k)(iii), 8Arbitration and Conciliation Act, 1996 — Section 2(h)Indian Contract Act, 1872 — Section 41, 70
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High Courts09 May 2024Allowed

Shila Devi Vs State Of Bihar

Patna High Court · (2024) 05 PAT CK 0045

Indian Penal Code, 1860 — Section 34, 201, 302Code Of Criminal Procedure, 1973 — Section 374(2)
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High Courts09 May 2024Dismissed

Sangita Sinha, Vs Bhawana Bhardwaj

Patna High Court · (2024) 05 PAT CK 0044

Indian Contract Act, 1872 — Section 14Specific Relief Act, 1963 — Section 3, 16(c)Transfer of Property Act, 1882 — Section 5, 40, 53A, 54, 55
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High Courts08 May 2024Allowed

Shambhu Prasad Singh Vs State Of Bihar

Patna High Court · (2024) 05 PAT CK 0055

Constitution of India, 1950 — Article 15, 17, 21, 142, 226Indian Penal Code, 1860 — Section 120B, 323, 341, 406, 420, 467, 468, 471Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(I)(IV)(XI)(XV)
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High Courts08 May 2024

Md. Afsar @ Md. Afsar Alam Vs State Of Bihar

Patna High Court · (2024) 05 PAT CK 0054

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 20(b)(ii), 20(C), 36A(2)Bihar Prohibition and Excise Act, 2016 — Section 30(a), 83, 84(1), 84(3)Code of Criminal Procedure, 1973 — Section 220(1)
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High Courts08 May 2024Allowed

Mala Devi Vs State Of Bihar

Patna High Court · (2024) 05 PAT CK 0053

Code of Criminal Procedure, 1973 — Section 313, 372Indian Penal Code, 1860 — Section 120B, 149, 201, 302Evidence Act, 1872 — Section 3, 27, 65A, 65B, 65B(1), 65B(4)
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