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Patna High Court judgments

53,185 judgments · page 476 of 2,660

High Courts30 Nov 2018Dismissed

Yamuna Prasad Vs State Of Bihar And Ors

Patna High Court · (2019) 1 PLJR 211

Code Of Civil Procedure, 1908 — Order 22 Rule 3, Order 22 Rule 4Uttar Pradesh Public Moneys (Recovery Of Dues) Act, 1972 — Section 4(2)(b)Recovery Of Debts Due to Banks And Financial Institutions Act, 1993 — Section 31A(2)

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High Courts30 Nov 2018Allowed

Bihar Hindu Religious Trust Board Vs Arjun Singh And Ors

Patna High Court · (2019) 1 PLJR 251

Code Of Civil Procedure, 1908 — Section 151, Order 1 Rule 10Bihar Hindu Religious Trusts Act, 1950 — Section 2, 50(1), 50(2)

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High Courts29 Nov 2018Allowed

Gopal Prasad Sah S/O Late Lelhu Sah Resident Of Mohalla- Binodpur Vs State Of Bihar

Patna High Court · (2018) 11 PAT CK 0047

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 402, 420

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High Courts29 Nov 2018Disposed off

Arun Kumar Patel, son of Rishi Kumar Patel Vs State of Bihar

Patna High Court · (2018) 11 PAT CK 0046

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High Courts29 Nov 2018Dismissed

Kumari Anita wife of Sri Manoj Diwakar Vs State of Bihar and ors

Patna High Court · (2018) 11 PAT CK 0045

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High Courts28 Nov 2018Dismissed

Dipak Bajaj, S/o Late Awat Ram Bajaj @APPELLANT@Hash Union of India through Department of Revenue and ors

Patna High Court · (2019) 1 PLJR 282

Customs And Central Excise Laws (Amendment) Act, 1988 — Section 5Customs Act, 1962 — Section 129(DA)Constitution Of India, 1950 — Article 226, 227

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High Courts27 Nov 2018Dismissed

Arinjay Kumar Sharma And Ors Vs State Of Bihar Through Commissioner And Ors

Patna High Court · (2019) 1 PLJR 483

Bihar Timber And other Forest Produce (Regulation Of Transit) Rules, 1973 — Rule 3Indian Forest Act, 1927 — Section 31, 41, 41(1), 42, 42(3), 42(4)(b), 42(5), 52, 52(A), 52(B), 52(1), 52(4)

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High Courts27 Nov 2018Dismissed

Laxmi Choudhary Vs State Of Bihar, Through The Secretary And Ors

Patna High Court · (2019) 1 PLJR 419

Bihar Saw Mills (Regulation) Act, 1990 — Section 7(5)

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High Courts27 Nov 2018Dismissed

Bali Ram Prasad Singh, son of Sri Ram Pravesh Singh @APPELLANT@Hash General Manager (H.R.) Cum Reviewing Authority Bank of India

Patna High Court · (2018) 11 PAT CK 0043

Constitution of India 1950 — Article 40, 226

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High Courts27 Nov 2018Disposed off

Rahul Kumar Son of Late Rana Pratap Singh @APPELLANT@Hash State of Bihar and ors

Patna High Court · (2018) 11 PAT CK 0042

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High Courts26 Nov 2018Allowed

Ram Sagar Paswan, S/O Ram Krishna Paswan @APPELLANT@Hash State of Bihar and ors

Patna High Court · (2018) 11 PAT CK 0041

Constitution of India 1950 — Article 14, 16

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High Courts26 Nov 2018Disposed off

Rajesh Kumar S/O Saryug Prasad @APPELLANT@Hash State Of Bihar and ors

Patna High Court · (2018) 11 PAT CK 0040

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High Courts26 Nov 2018Disposed off

Shivendra Narayan Singh Son of Sri Tapeshwar Prasad Singh @APPELLANT@Hash State of Bihar

Patna High Court · (2018) 11 PAT CK 0039

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High Courts26 Nov 2018Dismissed

Gouhar Idris S/o Md Idris and ors @APPELLANT@Hash State of Bihar and ors

Patna High Court · (2018) 11 PAT CK 0038

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High Courts26 Nov 2018Dismissed

Balmiki Pathak, S/o Late Ram Pathak @APPELLANT@Hash State of Bihar and ors

Patna High Court · (2019) 1 PLJR 364

Constitution of India 1950 — Article 226

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High Courts26 Nov 2018Dismissed

Yushvir Raj, son of Sri Ram Briksh Yadav and ors @APPELLANT@Hash State of Bihar

Patna High Court · (2018) 11 PAT CK 0036

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High Courts26 Nov 2018Allowed

Ravi Ranjan @ Ritu Raj Son of Chandreshwar Prasad Singh @APPELLANT@Hash State of Bihar

Patna High Court · (2018) 11 PAT CK 0034

Indian Penal Code, 1860 — Section 420, 490, 511Bihar Conduct Of Examinations Act, 1981 — Section 3, 10

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High Courts22 Nov 2018Disposed Of

M/S Grihastha Cold Storage Pvt Ltd. Vs State Of Bihar And Ors

Patna High Court · (2019) 1 PLJR 411

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High Courts22 Nov 2018Allowed

Balmiki Kumar Vs State Of Bihar Through The Chief And Ors

Patna High Court · (2019) 1 PLJR 506

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High Courts22 Nov 2018Dismissed

Ganpat Mehta @ Ganpat Prasad Mehta, S/o- Late Daurik Lal Mehta @APPELLANT@Hash State of Bihar

Patna High Court · (2019) 1 PLJR 456

Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 379, 435, 448, 504, 506Code of Criminal Procedure, 1973 — Section 2(g), 173, 173(2), 173(3), 173(8), 190, 190(1)(b) , 193, 200, 201, 202, 204, 209, 319Constitution of India, 1950 — Article 21

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