State Bank of India Officers' Service Rules, 1992-Rule 50 (4), 67 (f), 67 (g)Syndicate Bank Officer Employees (Discipline and Appeal) Regulations, 1976-Regulation 4, 4(e)Constitution of India-Article 226, 32, 136

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High Courts18 Sept 2026Allowed

Rakesh Kumar Vs The State Of Bihar & Ors.

Patna High Court · (2026) 09 PAT CK 2563

Indian Penal Code-Section 392, 302, 307, 326Code of Criminal Procedure, 1898-Section 482, 154, 155, 156, 157, 162, 169, 170, 173, 218(1), 219, 235(1)BNSS-Section 242

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High Courts18 Sept 2026

Madan Jha Vs Keshwa Jha & Ors.

Patna High Court · (2026) 09 PAT CK 2564

Code of Civil Procedure, 1908-Section 96, Order XXIII Rule 3, VII Rule 11, VII Rule 11(d), VII Rule 12, VII Rule 13Benami Transactions (Prohibition) Amendment Act, 2016-Section 2(a), 3, 4, 4(1), 4(3), 7Indian Trusts Act, 1882-Sections 81, 82 and 94

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High Courts18 Sept 2026

Untitled 12

Patna High Court · (2026) 09 PAT CK 2520

Bihar Prison Manual, 2012-Rules 405, 406, 408, 409, 411, 414, 415, 417, 424, 427, 428, 429, 474 to 487, 481(i), Chapter XIIIConstitution of India-Articles 14 and 21

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High Courts18 Sept 2026

Rathindra Nath Bagchi Vs Smt. Bandana Sarkar & Ors.

Patna High Court · (2026) 09 PAT CK 2565

Code of Civil Procedure, 1908-Section 96, Order XII Rule 6, XXVI Rule 13, XXVI Rule 14, XXVI Rule 14 (1), XXVI Rule 14 (2), XXVI Rule 14 (3), XX Rule 18 (1), XX Rule 18 (2), XXI Rule 35, 54

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High Courts18 Sept 2026

Priyanshu Chaudhary @ Priyanshu Kumar Vs The State Of Bihar & Anr.

Patna High Court · (2026) 09 PAT CK 2567

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14A(2), 14A(3), 3(1)(r)(s), 3(2)(v)Bhartiya Nyay Sanhita, 2023-Section 103(1), 61(2), 3(5)Bhartiya Nagarik Suraksha Sanhita-Section 480(3)

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High Courts18 Sept 2026

The Governing Body Of Abdul Qaiyum Ansari College, Jehanabad Through Its Secretary Jahida Bano Vs The State Of Bihar & Ors.

Patna High Court · (2026) 09 PAT CK 2569

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High Courts18 Sept 2026

Dr. Dev Narayan Jha Vs The State Of Bihar & Ors.

Patna High Court · (2026) 09 PAT CK 2586

Bihar Public Grievance Redressal Act, 2015-Sections 9, 10

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