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Patna High Court judgments

55,954 judgments · page 105 of 2,798

High Courts28 Jun 2023Disposed Of

Swati Swarnim Vs State Of Bihar

Patna High Court · (2023) 06 PAT CK 0038

Constitution Of India, 1950 — Article 14Bihar Civil Service (Judicial Branch) (Recruitment) Rules, 1955 — Rule 15(c)
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High Courts28 Jun 2023Allowed

Anil Kumar Vs State Of Bihar

Patna High Court · (2023) 06 PAT CK 0033

Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 12(3)Indian Penal Code, 1860 — Section 354B, 354C, 354D, 375, 376, 376D, 376DA, 376DB, 378DA, 506Code Of Criminal Procedure, 1973 — Section 164, 313, 374(2), 386
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High Courts27 Jun 2023Dismissed

Bechan Tatama Vs State Of Bihar

Patna High Court · (2023) 06 PAT CK 0042

Constitution Of India, 1950 — Article 243F, 243OIndian Penal Code, 1860 — Section 323, 452, 504, 506Bihar Panchayat Raj Act, 2006 — Section 18(5), 44(4), 70(5), 125A, 136
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High Courts26 Jun 2023Partly Allowed

Jai Kishor Sah Vs State Of Bihar

Patna High Court · (2023) 06 PAT CK 0052

Indian Penal Code, 1860 — Section 34, 201, 302, 376(2)(f), 376AB, 377Protection of Children from Sexual Offences Act, 2012 — Section 5, 6, 8, 9, 10, 29, 42Code Of Criminal Procedure, 1973 — Section 313, 354(3), 366(1), 374(2)
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High Courts26 Jun 2023Disposed Of

Ram Kripal Singh Vs State Of Bihar

Patna High Court · (2023) 06 PAT CK 0011

Constitution Of India, 1950 — Article 227Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 3, 4, 4A, 4(b), 4(c), 26A, 37
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