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Patna High Court judgments

55,963 judgments · page 147 of 2,799

High Courts17 Aug 2022Dismissed

Rakesh Kumar Vs State Of Bihar

Patna High Court · (2022) 08 PAT CK 0097

Constitution Of India, 1950 — Article 14, 254Bihar Zila Parishad Secondary And Higher Secondary Teacher (Employment & Service Conditions) (Amendment), Rules, 2016 — Rule 4(iv), 8(v)National Council for Teacher Education Act, 1993 — Section 3, 12, 12A, 12(d), 13, 14, 14(3)(a), 32, 32(2)(dd), 32(2)(d)(i), 53(10)
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High Courts17 Aug 2022Disposed Of

Veera Yada Vs Chief Secretary, Government Of Bihar

Patna High Court · (2022) 08 PAT CK 0031

Constitution Of India, 1950 — Article 14, 15, 15(2), 15(3), 15(4), 16, 16(2), 16(4), 19, 21, 51Transgender Persons (Protection of Rights) Rules, 2020 — Rule 7Indian Penal Code, 1860 — Section 377
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High Courts17 Aug 2022Dismissed

State Of Bihar Vs Babli Miyan

Patna High Court · (2022) 08 PAT CK 0028

Indian Penal Code, 1860 — Section 34, 120B, 302, 307, 387Code Of Criminal Procedure, 1973 — Section 162(1), 207, 313, 366Arms Act, 1959 — Section 27
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High Courts17 Aug 2022Dismissed/Allowed

State Of Bihar Vs Samsher Miyan

Patna High Court · (2022) 08 PAT CK 0027

Indian Penal Code, 1860 — Section 34, 120B, 302, 307, 387Code Of Criminal Procedure, 1973 — Section 207, 313, 366Arms Act, 1959 — Section 27
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High Courts16 Aug 2022Dismissed

Neeraj Kumar Vs State Of Bihar

Patna High Court · (2022) 08 PAT CK 0033

Constitution Of India, 1950 — Article 14, 16General Provident Fund Directorate and Subordinate Offices and Clerical Cadre (Appointment and Service Conditions) Rules, 2015 — Rule 11(3)(a)
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High Courts16 Aug 2022

State Of Bihar Vs Md. Major

Patna High Court · (2022) 08 PAT CK 0029

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 376ABCode Of Criminal Procedure, 1973 — Section 154, 161, 164, 173, 207, 226, 227, 228, 230, 232, 233, 273, 277, 309, 313, 315
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High Courts12 Aug 2022Dismissed

Md. Kaleem @ Rinku Vs State Of Bihar

Patna High Court · (2022) 08 PAT CK 0045

Code Of Criminal Procedure, 1973 — Section 161, 164, 313, 372Indian Penal Code, 1860 — Section 148, 149, 302, 323, 341Arms Act, 1959 — Section 27
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High Courts11 Aug 2022Allowed

Ram Nath Ram Vs State Of Bihar

Patna High Court · (2022) 08 PAT CK 0083

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(i)(s), 3(2)(v), 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 376
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High Courts11 Aug 2022Allowed

Md. Sagir @ Sabir Ansari Vs State Of Bihar

Patna High Court · (2022) 08 PAT CK 0082

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(i), 3(r), 3(s), 3(2)(va), 14A(2)Code Of Criminal Procedure, 1973 — Section 164, 437(3)Indian Penal Code, 1860 — Section 34, 363, 366A
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High Courts11 Aug 2022Allowed

Karan Kumar Bansfor @ Karan Kumar Vs State Of Bihar

Patna High Court · (2022) 08 PAT CK 0081

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2)Code Of Criminal Procedure, 1973 — Section 437(3)Indian Penal Code, 1860 — Section 34, 120B, 302
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High Courts11 Aug 2022Dismissed

Jhulan Yadav @ Jhulan Singh Vs State Of Bihar

Patna High Court · (2022) 08 PAT CK 0023

Indian Penal Code, 1860 — Section 34, 376, 395, 397Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(i)(x)Code Of Criminal Procedure, 1973 — Section 156(3)
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