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Patna High Court judgments

53,185 judgments · page 181 of 2,660

High Courts01 Dec 2021Dismissed

Arun Kumar Kumar Vs State Of Bihar

Patna High Court · (2021) 12 PAT CK 0012

Constitution of India, 1950 — Article 14, 16Bihar Rajya Shikshan Sansthan Shikshak Evam Karmchari (ShikayatNivaran Evam Appeal) Rules 2020 — Rule 5(i)(kha)
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High Courts01 Dec 2021

Shonu Kumar Paswan Vs State Of Bihar

Patna High Court · (2021) 12 PAT CK 0007

Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 94Protection of Children from Sexual Offences Act, 2012 — Section 4
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High Courts01 Dec 2021Allowed

Mallik Yadav Vs State Of Bihar

Patna High Court · (2021) 12 PAT CK 0006

Indian Penal Code, 1860 — Section 34, 302Arms Act, 1959 — Section 27Code Of Criminal Procedure, 1973 — Section 173(2), 207, 313
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High Courts30 Nov 2021Disposed Of

Laxmikant Sharma Vs State Of Bihar

Patna High Court · (2021) 11 PAT CK 0050

Constitution Of India, 1950 — Article 14, 19, 19(1)(c), 19(4), 19(6), 43(b), 243ZH, 243(ZL)Bihar Co-Operative Societies Rules, 1959 — Rule 7, 7(1), 7(2), 7(4)Bihar Cooperative Societies Act, 1935 — Section 2(e), 2(l), 14, 27(1), 32A(1)(n), 32A(1)(p), 44AQ, 44AQ(6), 44AT, 44AU, 48, 66
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High Courts29 Nov 2021Disposed Of

Hira Manjhi Vs State Of Bihar

Patna High Court · (2021) 11 PAT CK 0053

Constitution Of India, 1950 — Article 215Indian Penal Code, 1860 — Section 34, 272, 273, 279, 290, 427Code Of Criminal Procedure, 1973 — Section 340
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High Courts26 Nov 2021Disposed Of

Sanjay Kumar Upadhayay Vs State Of Bihar

Patna High Court · (2021) 11 PAT CK 0059

Bihar Government Servants (Classification, Control & Appeal) Rules, 2005 — Rule 17(3), 17(4)Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2), 20
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High Courts24 Nov 2021Allowed

Amrendra Singh Vs State Of Bihar

Patna High Court · (2021) 11 PAT CK 0045

Indian Penal Code, 1860 — Section 120B, 147, 149, 201, 302, 379Arms Act, 1959 — Section 27Code Of Criminal Procedure, 1973 — Section 154, 207
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