Constitution Of India, 1950 — Article 226Bihar Consolidation Of Holdings And Prevention Of Fragmentation Act, 1956 — Section 4, 35Bihar Tenancy Act, 1885 — Section 103, 106

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High Courts07 May 2019Allowed

Manoj Sahu @ Manoj Kumar Sahu And Ors Vs State Of Bihar And Anr

Patna High Court · (2019) 05 PAT CK 0079

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 504

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High Courts07 May 2019Disposed Of

Santosh Sarkar And Ors Vs Central Bank Of India Through And Ors

Patna High Court · (2019) 05 PAT CK 0066

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High Courts07 May 2019Allowed

Rajmani Singh And Ors Vs State Of Bihar And Anr

Patna High Court · (2019) 05 PAT CK 0052

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 147, 149, 304, 307, 323, 341, 379, 448, 452, 504, 506Code Of Criminal Procedure, 1898 — Section 561(A)

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High Courts07 May 2019Allowed

Kanhaiya Prasad And Ors Vs State Of Bihar And Anr

Patna High Court · (2019) 05 PAT CK 0036

Code Of Criminal Procedure, 1973 — Section 226, 227, 482Indian Penal Code, 1860 — Section 34, 307, 323, 325, 341, 379

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High Courts07 May 2019Allowed

Ram Swarath Sah Vs State Of Bihar And Anr

Patna High Court · (2019) 05 PAT CK 0035

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482

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High Courts07 May 2019Dismissed

Pramod Yadav Vs State Of Bihar

Patna High Court · (2019) 05 PAT CK 0026

Arms Act, 1959 — Section 25(1)(A), 26(2)Code Of Criminal Procedure, 1973 — Section 313

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High Courts07 May 2019Allowed

Pappu Yadav @ Binay Yadav @ Pappu And Anr Vs State Of Bihar And Anr

Patna High Court · (2019) 05 PAT CK 0024

Indian Penal Code, 1860 — Section 34, 120B, 302, 307, 452, 460Arms Act, 1959 — Section 27, 27(3)Code Of Criminal Procedure, 1973 — Section 161, 313

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High Courts07 May 2019Disposed Of

Sanjeet Singh Vs Union Of India Through Secretary And Ors

Patna High Court · (2019) 05 PAT CK 0001

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High Courts06 May 2019Dismissed

Sanjay Kumar Vs State Of Bihar Through The Principal And Ors

Patna High Court · (2019) 05 PAT CK 0074

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High Courts06 May 2019Allowed

Victoria Purti And Ors Vs State Of Bihar Represented Through Its Chief Secretary And Ors

Patna High Court · (2019) 05 PAT CK 0067

Constitution Of India, 1950 — Article 14, 16, 19(1)(g), 166, 309Delhi Special Police Establishment Act, 1946 — Section 2, 6(A)Bihar Industries Service Cadre Rules, 1987 — Rule 4, 5, 6, 7, 8, 9, 10, 11, 12, 12(b), 13, 14, 15, 15(ii), 18, 21

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High Courts06 May 2019Allowed

Md. Nasiruddin And Ors Vs State Of Bihar

Patna High Court · (2019) 05 PAT CK 0017

Code Of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 34, 109, 149, 201, 302

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High Courts06 May 2019Allowed

Bijendra Ram Vs State Of Bihar

Patna High Court · (2019) 05 PAT CK 0016

Code Of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 302

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High Courts06 May 2019Dismissed

Kamlesh Kumar Singh Vs State Of Bihar And Ors

Patna High Court · (2019) 05 PAT CK 0005

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