High Courts06 Jul 2005Allowed

State of Bihar Vs Binod Kewat and Others

Patna High Court · (2005) 2 BLJR 1459 : (2007) 2 PLJR 94 : (2005) 3 PLJR 411

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 144Penal Code, 1860 (IPC) — Section 149, 302, 34
High Courts30 Jun 2005Allowed

Bir Vijai Singh Vs Rama Shankar Singh and Others

Patna High Court · (2005) 2 BLJR 1507 : (2005) 3 PLJR 483

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), 151