COURT ARCHIVE

Patna High Court judgments

53,185 judgments · page 390 of 2,660

High Courts09 Jan 2020Dismissed

Swarnlata Verma Vs State Election Commission And Ors

Patna High Court · (2020) 01 PAT CK 0181

Code Of Civil Procedure, 1908 — Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(b)Bihar Municipal Election Rules, 2007 — Rule 104Constitution Of India, 1950 — Article 227

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High Courts09 Jan 2020Allowed

Sanjiv Kumar Vs State Of Bihar

Patna High Court · (2020) 01 PAT CK 0180

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 14(A)(2)Indian Penal Code, 1860 — Section 34, 323, 341, 353, 354(A)(B), 385, 504, 506Code Of Criminal Procedure, 1973 — Section 438(2)

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High Courts09 Jan 2020Allowed

Ajay Kumar Gupta And Ors Vs State Of Bihar And Anr

Patna High Court · (2020) 01 PAT CK 0179

Depositories Act, 1996 — Section 20Code Of Criminal Procedure, 1973 — Section 205, 317(1)

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High Courts09 Jan 2020Disposed Of

Radhika Devi Vs State Of Bihar And Ors

Patna High Court · (2020) 01 PAT CK 0178

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High Courts09 Jan 2020Disposed Of

Ravi Ranjan Kumar Yadav Vs State Of Bihar And Ors

Patna High Court · (2020) 01 PAT CK 0177

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High Courts09 Jan 2020Disposed Of

Dr. Ravi Amit Kumar Vs State Of Bihar And Ors

Patna High Court · (2020) 01 PAT CK 0176

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High Courts09 Jan 2020Dismissed

Atul Kumar Singh Vs State Of Bihar And Ors

Patna High Court · (2020) 01 PAT CK 0175

Constitution Of India, 1950 — Article 226

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High Courts09 Jan 2020Disposed Of

Kaushalya Devi Vs State Of Bihar And Ors

Patna High Court · (2020) 01 PAT CK 0174

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High Courts09 Jan 2020Dismissed

Abhay Sunder And Ors Vs Union Of India And Ors

Patna High Court · (2020) 01 PAT CK 0173

Administrative Tribunals Act, 1985 — Section 21

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High Courts09 Jan 2020Disposed Of

Anil Kumar Gupta Vs State Of Bihar And Ors

Patna High Court · (2020) 01 PAT CK 0172

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High Courts09 Jan 2020Dismissed

Union Of India And Ors Vs Md. Shamim Akhtar Ansari

Patna High Court · (2020) 01 PAT CK 0171

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High Courts09 Jan 2020Dismissed

Sandhya Kumari Vs State Of Bihar And Ors

Patna High Court · (2020) 01 PAT CK 0170

Code Of Criminal Procedure, 1973 — Section 161, 319Protection Of Children from Sexual Offences Act, 2012 — Section 3, 4Indian Penal Code, 1860 — Section 147, 148, 294(b), 506

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High Courts09 Jan 2020Dismissed