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Patna High Court judgments

55,954 judgments · page 135 of 2,798

High Courts17 Nov 2022Allowed

Rahul Sahani @ Rahul Kumar Vs State Of Bihar

Patna High Court · (2022) 11 PAT CK 0037

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 302, 307, 393Code Of Criminal Procedure, 1973 — Section 437(3)
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High Courts17 Nov 2022Allowed

Loknath Singh Vs State Of Bihar

Patna High Court · (2022) 11 PAT CK 0036

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 14A(2)Indian Penal Code, 1860 — Section 323, 341, 376, 498A, 504, 506Code Of Criminal Procedure, 1973 — Section 437(3)
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High Courts14 Nov 2022Allowed

Umesh Rai Vs Deo Bachan Rai

Patna High Court · (2022) 11 PAT CK 0034

Constitution Of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 3(2), 80, 96, Order 7 Rule 7(d), Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d), Order 6 Rule 16Prohibition of Benami Property Transactions Act, 1988 — Section 4, 4(1), 4(2), 4(3), 4(3)(a), 4(3)(b)
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