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Patna High Court judgments

55,954 judgments · page 109 of 2,798

High Courts12 May 2023

Jitendra Chaudhary Vs State Of Bihar

Patna High Court · (2023) 05 PAT CK 0070

Indian Penal Code, 1860 — Section 34, 147, 148, 149, 302, 341, 342Code Of Criminal Procedure, 1973 — SectionArms Act, 1959 — Section 27
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High Courts12 May 2023Allowed

Amar Choudhary Vs State Of Bihar

Patna High Court · (2023) 05 PAT CK 0069

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 22, 23, 23(c), 24, 52A(2), 52A(2)(c), 52A(3), 53, 55Code Of Criminal Procedure, 1973 — Section 313
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High Courts12 May 2023Dismissed

Pankaj Kumar & Ors Vs Commissioner Of Income Tax

Patna High Court · (2023) 05 PAT CK 0036

Constitution Of India, 1950 — Article 14, 141, 226Income Tax Act, 1961 — Section 2(47)(v), 14A, 14A(1), 45, 45(1), 45(5), 45(5A), 48, 144, 147, 148Transfer of Property Act, 1882 — Section 53A
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High Courts11 May 2023Disposed Of

Sachin Kumar Vs State Of Bihar

Patna High Court · (2023) 05 PAT CK 0038

Constitution Of India, 1950 — Article 226Bihar Goods and Services Tax Act, 2017 — Section 107(6), 109, 112, 112(8), 112(9), 172
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High Courts11 May 2023Allowed

Anusha Kumari Vs Rohan

Patna High Court · (2023) 05 PAT CK 0028

Constitution Of India, 1950 — Article 20(3), 21Patna High Court Rules, 2000 — Rule 7(G)(i)Code of Civil Procedure, 1908 — Order 41 Rule 23
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High Courts10 May 2023Allowed

Molayasa Khatun Vs State Of Bihar

Patna High Court · (2023) 05 PAT CK 0044

Bihar Panchayat (Inspection of Offices and Inquiry into Affairs Supervision and Guidelines) Rules, 2014 — Rule 4, 4(2), 4(3), 4(4), 9Indian Penal Code, 1860 — Section 120B, 409, 420Bihar Panchayati Raj Act, 2006 — Section 146
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High Courts10 May 2023Dismissed

Nirbhay Kumar Yadav Vs State Of Bihar

Patna High Court · (2023) 05 PAT CK 0029

Indian Penal Code, 1860 — Section 34, 120B, 406, 420, 467, 468, 471, 504, 506Bihar Protection of Interest of Depositors (In Financial Establishment) Act, 2002 — Section 3, 15(4)
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High Courts09 May 2023Dismissed

Sunanda Singh Vs Soni Shahi

Patna High Court · (2023) 05 PAT CK 0025

Constitution Of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 7 Rule 11(a), Order 7 Rule 11(d)Hindu Succession Act, 1956 — Section 8, 22, 22(1), 22(2)
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