High Courts20 Apr 2022Dismissed

Kalawati Devi Vs State Of Bihar

Patna High Court · (2022) 04 PAT CK 0057

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(i)(r)(s)(w), 3(2)(v), 14A(2), 18Indian Penal Code, 1860 — Section 34, 302, 323, 341, 504
High Courts19 Apr 2022Allowed

Vinit Kumar VsState Of Bihar

Patna High Court · (2022) 04 PAT CK 0052

Constitution Of India, 1950 — Article 14, 16, 309Bihar Water Resources Department Subordinate Engineering (Civil) Cadre Recruitment (Amendment) Rule, 2017 — Rule 4(A)
High Courts19 Apr 2022Dismissed

Vikram Kumar VsState Of Bihar

Patna High Court · (2022) 04 PAT CK 0038

Constitution Of India, 1950 — Article 13, 14, 16, 309Bihar Water Resources Department Subordinate Engineering (Civil) Cadre Recruitment Rules, 2015 — Rule 10(2)(b)
High Courts15 Apr 2022Disposed Of

Shio Jee Chaurasiya VsState Of Bihar

Patna High Court · (2022) 04 PAT CK 0046

Constitution Of India, 1950 — Article 14, 16, 19, 21A, 226Right Of Children Tto Free And Compulsory Education Act, 2009 — Section 2
High Courts13 Apr 2022Disposed Of

Spml Infra Limited VsState Of Bihar

Patna High Court · (2022) 04 PAT CK 0048

Bihar Minerals (Prevention Of Illegal Mining, Transportation And Storage) Rules, 2003 — Rule 7Bihar Minerals (Prevention Of Illegal Mining, Transportation And Storage) Rules, 2003 — Rule 7(d)