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Patna High Court judgments

55,954 judgments · page 140 of 2,798

High Courts04 Oct 2022Allowed

Sunil Kumar & Ors Vs State Of Bihar

Patna High Court · (2022) 10 PAT CK 0001

Constitution Of India, 1950 — Article 15(4), 16(4), 141, 243(6), 243D, 243D(6), 243K, 243T, 243T(6), 243Z, 324Bihar Municipal Election Rules, 2007 — Rule 29, 30Bihar Municipal Act, 2007 — Section 2(100), 2(104), 11, 12, 12(2), 12(2)(a), 12(2)(d), 12(9), 13, 23, 29
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High Courts30 Sept 2022Allowed

Vikash Kumar Pankaj Vs State Of Bihar

Patna High Court · (2022) 09 PAT CK 0036

Indian Penal Code, 1860 — Section 341, 342, 448, 354, 354A, 354B, 506Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 161, 164, 200Protection of Child from Sexual Offences Act, 2012 — Section 6, 7, 8, 33(1), 33(9), 34(2), 35(1)
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High Courts29 Sept 2022

Manish Singh Vs State Of Bihar

Patna High Court · (2022) 09 PAT CK 0043

Indian Penal Code, 1860 — Section 34, 307, 324, 341, 504, 506Arms Act, 1959 — Section 27Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(i)(r)(v)
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High Courts29 Sept 2022Allowed

Shrawan Sah Vs State Of Bihar

Patna High Court · (2022) 09 PAT CK 0042

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(i)(r)(s), 14A(2)Indian Penal Code, 1860 — Section 147, 148, 307, 323, 324, 504Code Of Criminal Procedure, 1973 — Section 437(3)
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High Courts29 Sept 2022Dismissed

Shanti Devi Vs Laxman Mahto,

Patna High Court · (2022) 09 PAT CK 0040

Code Of Civil Procedure, 1908 — Order 41 Rule 31, Order 41 Rule 32Transfer of Property Act, 1882 — Section 123
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High Courts28 Sept 2022Allowed

Dilip Yadav Vs State Of Bihar

Patna High Court · (2022) 09 PAT CK 0048

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(i)(r)(s), 14A(2)Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 324, 325, 341
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