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Patna High Court judgments

55,954 judgments · page 112 of 2,798

High Courts27 Apr 2023Dismissed

Ray Ware House Vs Regional Manager

Patna High Court · (2023) 04 PAT CK 0070

Constitution Of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17, 18
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High Courts26 Apr 2023Allowed

Sanjeev Kumar Vs State Of Bihar

Patna High Court · (2023) 04 PAT CK 0087

Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 34, 120B, 302Arms Act, 1959 — Section 25(1b)(a), 26, 35
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High Courts26 Apr 2023Allowed

South Bihar Power Distribution Company Limited Vs Bhagalpur Electricity Distribution Company Private Limited

Patna High Court · (2023) 04 PAT CK 0085

Constitution Of India, 1950 — Article 226, 227Arbitration and Conciliation Act, 1996 — Section 2(b), 2(e), 2(1)(e), 2(1)(f), 2(h), 4, 10, 11, 11(3), 11(4), 11(4)(a), 11(5), 11(6), 11(9), 13, 14, 14(2), 15, 15(2), 16, 21, 29A(3), 29A(4), 29A(5), 29A(6), 34, 37, 38Commercial Court, Commercial Division and Commercial Appellate Division of High Courts Act, 2015 — Section 3
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High Courts26 Apr 2023Allowed

Raju Kumar Vs State Of Bihar

Patna High Court · (2023) 04 PAT CK 0074

Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 34, 120B, 302Arms Act, 1959 — Section 25(1b)(a), 26, 35
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High Courts25 Apr 2023Dismissed

Chitranjan Kumar Singh Vs Asha Singh

Patna High Court · (2023) 04 PAT CK 0075

Constitution Of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 8 Rule 1, Order 22 Rule 4, Order 22 Rule 4(2)
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High Courts24 Apr 2023Disposed Of

Pradeep Pal Vs State Of Bihar

Patna High Court · (2023) 04 PAT CK 0091

Constitution Of India, 1950 — Article 226Bihar Goods and Services Tax Act, 2017 — Section 129, 129(a), 129(b), 129(c)Central Goods and Services Tax Act, 2017 — Section 129, 129(a), 129(b), 129(c)
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High Courts24 Apr 2023Allowed

Lallan Kishor Arohi Vs State Of Bihar

Patna High Court · (2023) 04 PAT CK 0089

Constitution Of India, 1950 — Article 20(2), 21, 22Indian Penal Code, 1860 — Section 71, 409, 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 300, 300(1)
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