High Courts24 Sept 2021Dismissed

Awadh Kishor Roy Vs State Of Bihar

Patna High Court · (2021) 09 PAT CK 0062

Constitution of India, 1950 — Article 242Q(2)Bihar Municipal Act, 2007 — Section 2(74), 3, 3(1), 4, 5, 6, 8Bihar Panchayat Raj Act, 2006 — Section 11, 11(1)
High Courts20 Sept 2021Allowed

Shiva Poly Tubes Pvt. Ltd Vs State Of Bihar

Patna High Court · (2021) 09 PAT CK 0060

Indian Penal Code, 1860 — Section 120B, 193, 194, 195, 196, 199, 200, 205, 211, 228, 409, 420, 499, 504Copy Right Act, 1957 — Section 63, 65, 68, 68ACode Of Criminal Procedure, 1973 — Section 195, 195(1)(b), 340
High Courts17 Sept 2021Dismissed

Sunil Kumar Singh Vs State Of Bihar

Patna High Court · (2021) 09 PAT CK 0059

Constitution of India, 1950 — Article 14, 16, 309Bihar Water Resources Department Subordinate Engineering (Civil) Cadre Recruitment Rules, 2015 — Rule 10Bihar Water Resources Department Subordinate Engineering (Civil) Cadre Recruitment (Amendment) Rules, 2017 — Rule 4
High Courts16 Sept 2021Dismissed

Union Of India Vs Virendra Kumar Singh

Patna High Court · (2021) 09 PAT CK 0058

Constitution of India, 1950 — Article 19(1)(f), 19(5), 31(1), 32, 148(5), 300A, 309Government of India Act, 1935 — Section 241(2)(b)Central Civil Services (Classification, Control and Appeal) Rules, 1965 &mdash Rule 14
High Courts15 Sept 2021Dismissed

Sonu Kumar Vs State Of Bihar

Patna High Court · (2021) 09 PAT CK 0073

Indian Penal Code, 1860 — Section 34, 302Protection of Children from Sexual Offences Act, 2012 — Section 8, 12
High Courts15 Sept 2021Allowed

Soni Devi Vs State Of Bihar

Patna High Court · (2021) 09 PAT CK 0072

Indian Penal Code, 1860 — Section 34, 201, 302Code Of Criminal Procedure, 1973 — Section 161(3), 173(2), 207, 313Evidence Act, 1872 — Section 24, 25
High Courts15 Sept 2021Allowed

Paspat Sahani Vs State Of Bihar

Patna High Court · (2021) 09 PAT CK 0071

Constitution of India, 1950 — Article 21Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 23(c), 42, 43, 50
High Courts14 Sept 2021Disposed Of

Arjun Ray Vs E State Of Bihar

Patna High Court · (2021) 09 PAT CK 0066

Constitution of India, 1950 — Article 215Indian Penal Code, 1860 — Section 34, 272, 273, 279, 290, 427Code Of Criminal Procedure, 1973 — Section 340