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Patna High Court judgments

55,949 judgments · page 102 of 2,798

High Courts20 Jul 2023Dismissed

Mahendra Prasad Vs Uma Shankar Prasad

Patna High Court · (2023) 07 PAT CK 0050

Constitution Of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2Transfer of Property Act, 1882 — Section 44
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High Courts20 Jul 2023

State Of Bihar Vs Sheweta Mishra

Patna High Court · (2023) 07 PAT CK 0049

Bihar Government Servants (Classification, Control & Appeal) Rules, 2005 — Rule 13(3), 17, 17(3)Bihar Government Servant Conduct Rules, 1976 — Rule 23
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High Courts19 Jul 2023Disposed Of

Shankar Pandey Vs Triloki Nath Pandey

Patna High Court · (2023) 07 PAT CK 0057

Constitution Of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 19, 141, 151, Order 17 Rule 3, Order 23 Rule 3, Order 41 Rule 19
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High Courts18 Jul 2023Dismissed

Vishwnath Singh Vs State Of Bihar

Patna High Court · (2023) 07 PAT CK 0059

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 64Land Acquisition Act, 1894 — Section 18Code of Civil Procedure, 1908 — Section 11
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High Courts14 Jul 2023Allowed

Sakindar Yadav Vs State Of Bihar

Patna High Court · (2023) 07 PAT CK 0033

Indian Penal Code, 1860 — Section 120B, 201, 376DProtection of Children from Sexual Offences Act, 2012 — Section 4, 34(2)Code Of Criminal Procedure, 1973 — Section 164
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High Courts14 Jul 2023Allowed

Ishtiaq Khan Vs State Of Bihar

Patna High Court · (2023) 07 PAT CK 0031

Indian Penal Code, 1860 — Section 34, 120B, 302Arms Act, 1959 — Section 27Evidence Act, 1872 — Section 60
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High Courts13 Jul 2023Dismissed

Nabab Sah Vs Mainudin Sah

Patna High Court · (2023) 07 PAT CK 0045

Constitution Of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 6 Rule 17Specific Relief Act, 1963 — Section 26
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High Courts13 Jul 2023Dismissed

Jankawa Devi @ Janki Devi Vs State Of Bihar

Patna High Court · (2023) 07 PAT CK 0044

Indian Penal Code, 1860 — Section 147, 149, 307, 323, 341, 354, 379, 504, 506Scheduled Caste And Scheduled Tribe Prevention of Atrocities Act, 1989 — Section 3(i)(X), 3(i)(XI)Code Of Criminal Procedure, 1973 — Section 313
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