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Patna High Court judgments

53,185 judgments · page 143 of 2,660

High Courts20 Sept 2022Partly Allowed

Chandra Mohan Choudhary Vs State Of Bihar

Patna High Court · (2022) 09 PAT CK 0074

Bihar Pension Rules, 1950 — Rule 43(b)Bihar Government Servants (Classification, Control & Appeal) Rules, 2005 — Rule 17, 17(5)Code Of Criminal Procedure, 1973 — Section 164
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High Courts19 Sept 2022Disposed Of

Reena Kumari Vs State Of Bihar

Patna High Court · (2022) 09 PAT CK 0079

Constitution Of India, 1950 — Article 215Bihar Prohibition and Excise Rules, 2021 — Section 12ABihar Prohibition and Excise (Amendment) Rules, 2022 — Section 12A
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High Courts19 Sept 2022Allowed

Ashok Kumar Vs State Of Bihar

Patna High Court · (2022) 09 PAT CK 0077

Constitution Of India, 1950 — Article 226, 227, 246(2), 254, 254(1), 254(2)Bihar Government Estates (Khas Mahal) Manual, — Rule 21Registration Act, 1908 — Section 28(b), 28, 30, 30(1), 30(2)
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High Courts19 Sept 2022Allowed

Bhutto Mallik Vs State Of Bihar

Patna High Court · (2022) 09 PAT CK 0075

Code Of Criminal Procedure, 1973 — Section 161, 164, 313Indian Penal Code, 1860 — Section 120B, 341, 342, 376D, 379, 506, 509
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High Courts15 Sept 2022Allowed

Shiwangi Prabhat Vs State Of Bihar

Patna High Court · (2022) 09 PAT CK 0020

Indian Penal Code, 1860 — Section 323, 341, 498A, 504, 506Code Of Criminal Procedure, 1973 — Section 482Dowry Prohibition Act, 1961 — Section 3, 4/li>
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High Courts15 Sept 2022Dismissed

Satyendra Yadav Vs State Of Bihar

Patna High Court · (2022) 09 PAT CK 0019

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 34, 201, 302
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High Courts15 Sept 2022Allowed

Binod Rai Vs State Of Bihar

Patna High Court · (2022) 09 PAT CK 0018

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(i)(r)(s), 3(w-i), 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 34, 201, 302Code Of Criminal Procedure, 1973 — Section 437(3)
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High Courts15 Sept 2022Dismissed

Tabarak Ali Vs State Of Bihar

Patna High Court · (2022) 09 PAT CK 0017

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(i)(r)(s), 3(w-i), 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 34, 376, 504, 506Code Of Criminal Procedure, 1973 — Section 161, 164
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