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Patna High Court judgments

55,954 judgments · page 116 of 2,798

High Courts05 Apr 2023Allowed

National Highway Authority Of India Vs Vijay Kumar Singh

Patna High Court · (2023) 04 PAT CK 0002

Code of Civil Procedure, 1908 — Order 7 Rule 10Arbitration and Conciliation Act 1996 — Section 2(1)(a), 11, 26, 31(5), 34(2), 34(2)(a)(iii), 34(2)(b)(iii), 34(3), 37National Highways Act, 1956 — Section 3A, 3D, 3G(1), 3G(2), 3G(5), 3G(7)
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High Courts04 Apr 2023Dismissed

Amit Mandal @ Amit Kumar Vs Punam Devi

Patna High Court · (2023) 04 PAT CK 0024

Indian Penal Code, 1860 — Section 302, 323, 406, 498ADowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 125(4)
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High Courts04 Apr 2023Dismissed

Ashok Kumar Sinha Vs State Bank Of India

Patna High Court · (2023) 04 PAT CK 0023

State Bank of India Officers� Service Rules, 1992 — Rule 67(j), 68(6)Indian Penal Code, 1860 — Section 120B, 409, 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13(1)(c), 13(1)(d), 13(2)
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High Courts04 Apr 2023Dismissed

Anis Ahmad Vs Rahat Ehtesham

Patna High Court · (2023) 04 PAT CK 0010

Constitution Of India, 1950 — Article 142Code of Civil Procedure, 1908 — Order 7 Rule 7, Order 6 Rule 4Specific Relief Act, 1963 — Section 13, 20(2)(a), 20(2)(b), 20(2)(c)
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High Courts03 Apr 2023Partly Allowed

Raj Kumar Yadav Vs State Of Bihar

Patna High Court · (2023) 04 PAT CK 0007

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 376ABCode Of Criminal Procedure, 1973 — Section 154, 161, 164, 173, 207, 208, 226, 227, 228, 230, 313
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High Courts29 Mar 2023Dismissed

Dinesh Prasad Sinha Vs State Of Bihar

Patna High Court · (2023) 03 PAT CK 0072

Protection of Women from Domestic Violence Rules, 2006 — Rule 2(b), 4(1), 6(1)Protection of Women from Domestic Violence Act, 2005 — Section 2(i), 12, 18, 19, 20, 21, 22, 27, 27(1)(a), 28, 28(1), 31, 32Code Of Criminal Procedure, 1973 — Section 2(d), 190(1)(a), 468, 482
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High Courts29 Mar 2023Allowed

Basudev Saw Vs State Of Bihar

Patna High Court · (2023) 03 PAT CK 0071

Bihar Land Disputes Resolution Act, 2009 — Section 2(f), 3, 4, 4(a), 4(b), 4(c), 4(d), 4(h), 4(1)(a), 4(1)(b), 4(1)(c), 4(1)(e), 4(1)(j)
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High Courts29 Mar 2023Allowed

Deepak Kumar Vs State Of Bihar

Patna High Court · (2023) 03 PAT CK 0069

Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 12(3), 19Indian Penal Code, 1860 — Section 34, 366A, 376Protection of Children from Sexual Offences Act, 2012 — Section 4, 26(4), 29
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High Courts29 Mar 2023Allowed

Din Bandhu Singh Vs State Of Bihar

Patna High Court · (2023) 03 PAT CK 0068

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 302, 394Arms Act, 1959 — Section 27
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