COURT ARCHIVE

Patna High Court judgments

53,185 judgments · page 325 of 2,660

High Courts22 Jul 2020Disposed Of

Chamari @ Ram Tahal Chauhan @ Chamari Ram @ Tahal Chauhan Vs State Of Bihar

Patna High Court · (2020) 07 PAT CK 0314

Indian Penal Code, 1860 — Section 34, 307, 323, 341, 354, 379, 448, 504, 506Bihar Prohibition And Excise Act, 2016 — Section 37(c)Code Of Criminal Procedure, 1973 — Section 307

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High Courts22 Jul 2020Disposed Of

Chamari @ Ram Tahal Chauhan Vs State Of Bihar

Patna High Court · (2020) 07 PAT CK 0002

Indian Penal Code, 1860 — Section 34, 307, 323, 341, 354, 379, 448, 504, 506Bihar Prohibition And Excise Act, 2016 — Section 37(C)

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High Courts21 Jul 2020Disposed Of

Indrajit Kumar Vs State Of Bihar

Patna High Court · (2020) 07 PAT CK 0313

Bihar Prohibition And Excise Act, 2016 — Section 30(a)

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High Courts20 Jul 2020Disposed Of

Gajendra Bhagat Vs Managing Director, Bihar State Food And Civil Supply Corporation Ltd And Anr

Patna High Court · (2020) 07 PAT CK 0312

Arbitration And Conciliation Act 1996 — Section 11(6)

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High Courts20 Jul 2020Disposed Of

Sube Lal Chouhan Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0311

Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(b)(c), 38(1), 41(1), 56, 58, 92, 93Indian Penal Code, 1860 — Section 34, 272, 273, 279, 427Code Of Criminal Procedure, 1973 — Section 340

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High Courts20 Jul 2020Disposed Of

Mantu Mitra @ Mantu Prasad @ Mantu Prasad Mitra Vs State Of Bihar

Patna High Court · (2020) 07 PAT CK 0310

Indian Penal Code, 1860 — Section 34, 363, 366A, 376Code Of Criminal Procedure, 1973 — Section 161, 164

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High Courts17 Jul 2020Disposed Of

Vidya Singh And Anr Vs Managing Director, Bihar State Food And Civil Supply Corporation Limited And Anr

Patna High Court · (2020) 07 PAT CK 0309

Arbitration And Conciliation Act 1996 — Section 11(6)

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High Courts17 Jul 2020Disposed Of

Ramasish Dwivedi And Ors Vs Bihar State Food And Civil Supplies Corporation Limited And Ors

Patna High Court · (2020) 07 PAT CK 0308

Arbitration And Conciliation Act 1996 — Section 11(6)

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High Courts17 Jul 2020Disposed Of

Krishnakant Rai Vs Bihar State Food And Civil Supplies Corporation Limited And Ors

Patna High Court · (2020) 07 PAT CK 0307

Arbitration And Conciliation Act 1996 — Section 11(6)

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High Courts17 Jul 2020Dismissed

Sanjay Shah Vs State Of Bihar

Patna High Court · (2020) 07 PAT CK 0306

Bihar Prohibition And Excise Act, 2016 — Section 30(a)

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High Courts16 Jul 2020Disposed Of

M/S Ram Janki Mini Rice Mills Vs Bihar State Food And Civil Supplies Corporation Limited And Ors

Patna High Court · (2020) 07 PAT CK 0305

Arbitration And Conciliation Act 1996 — Section 11(6)

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High Courts16 Jul 2020Disposed Of

Narsingh Yadav And Anr Vs Bihar State Food And Civil Supplies Corporation Limited And Ors

Patna High Court · (2020) 07 PAT CK 0304

Arbitration And Conciliation Act 1996 — Section 11(6)

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High Courts16 Jul 2020Disposed Of

Alok Kumar And Anr Vs State Of Bihar

Patna High Court · (2020) 07 PAT CK 0303

Indian Penal Code, 1860 — Section 272, 273Bihar Prohibition And Excise Act, 2016 — Section 30(a), 41(1)

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High Courts15 Jul 2020Disposed Of

Rajnath Choudhary Vs Administrator, Bihar State Road Transport Corporation And Ors

Patna High Court · (2020) 07 PAT CK 0342

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High Courts15 Jul 2020Disposed Of

Deepak Kumar Vs Managing Director Bihar State Food And Civil Supply Corporation Ltd And Anr

Patna High Court · (2020) 07 PAT CK 0302

Arbitration And Conciliation Act 1996 — Section 11(6)

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High Courts15 Jul 2020Disposed Of

M/S Shree Sai Ram Mini Rice Mill And Anr Vs Bihar State Food And Civil Supplies Corporation Ltd And Ors

Patna High Court · (2020) 07 PAT CK 0301

Arbitration And Conciliation Act 1996 — Section 11(6)

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High Courts15 Jul 2020Disposed Of

Rajiv Pandey Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0300

Arbitration And Conciliation Act 1996 — Section 11(6)

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High Courts15 Jul 2020Disposed Of

M/S Laxmi Ji Mini Rice Mill And Ors Vs District Manager, Bihar State Food And Civil Supplies Corporation Ltd

Patna High Court · (2020) 07 PAT CK 0299

Arbitration And Conciliation Act 1996 — Section 11(6)

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High Courts15 Jul 2020Disposed Of

Siddhashram Rice Mill Cluster Private Limited Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0298

Arbitration And Conciliation Act 1996 — Section 11(6)

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High Courts15 Jul 2020Allowed

Dinesh Prasad Vs State Of Bihar

Patna High Court · (2020) 07 PAT CK 0297

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(x)(G)(H), 14A(2)Indian Penal Code, 1860 — Section 34, 302Arms Act, 1959 — Section 27

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