High Courts08 Feb 2019Allowed

Ram Naresh Tiwary Vs State Of Bihar

Patna High Court · (2019) 1 PLJR 932

Prevention Of Corruption Act, 1988 — Section 7Code Of Criminal Procedure, 1973 — Section 83, 173(3), 200, 313Indian Penal Code, 1860 — Section 34, 304(B), 409
High Courts08 Feb 2019Disposed Of

Firdaus Ali @ Tamanna Vs State Of Bihar And Ors

Patna High Court · (2019) 4 PLJR 36

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 155(2), 156(1), 190, 498(A)Protection Of Women From Domestic Violence Act, 2005 — Section 23
High Courts04 Feb 2019Dismissed

Mohan Pathak And Ors Vs Additional Member And Ors

Patna High Court · (2019) 1 PLJR 1037

Bihar Land Reforms (Fixation Of Ceiling Area And Acquisition Of Surplus Land) Act, 1961 — Section 5, 5(1), 5(1)(ii), 5(1)(iii), 9, 9(1), 9(2), 9(3), 9(4), 10(3)Bihar Land Reforms (Fixation Of Ceiling Area And Acquisition Of Surplus Land) (Amendment) Act, 1972 — Section 5(1)(ii), 15, 15(3)Bihar Land Reforms (Fixation Of Ceiling Area And Acquisition Of Surplus Land) (Amendment) Act, 1982 — Section 4, 4(a), 5(1), 5(1)(ii)
High Courts04 Feb 2019Allowed

Kusum Sharan Vs Additional Member And Ors

Patna High Court · (2019) 1 PLJR 893

Code Of Civil Procedure, 1908 — Order 21 Rule 34Bihar Land Reforms (Fixation Of Ceiling Area And Acquisition Of Surplus Land) Rules, 1963 — Rule 19Bihar Land Reforms (Fixation Of Ceiling Area And Acquisition Of Surplus Land) Act, 1961 — Section 16, 16(1), 16(2), 16(2)(i), 16(2)(ii), 16(2)(iii), 16(3), 16(3)(i), 16(3)(ii)