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Patna High Court judgments

53,185 judgments · page 520 of 2,660

High Courts17 Jan 2018Dismissed

Pawan Kumar Vs State Of Bihar And Anr

Patna High Court · (2018) 2 PLJR 99

Code Of Criminal Procedure, 1973 — Section 82, 362, 482Indian Penal Code, 1860 — Section 34, 307, 323, 379, 498A, 504Dowry Prohibition Act, 1961 — Section 3, 4
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High Courts17 Jan 2018Dismissed

Anil Kumar Thakur Vs The State of Bihar

Patna High Court · (2018) 01 PAT CK 0073

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 304 - Punishment for mur
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High Courts16 Jan 2018Allowed

Savitri Devi And Ors Vs State Of Bihar

Patna High Court · (2018) 1 PLJR 542

Bihar Land Reforms (Fixation Of Ceiling Area And Acquisition Of Surplus Land) Act, 1961 — Section 16(3)Registration Act, 1908 — Section 16, 32, 60, 61Constitution Of India, 1950 — Article 138
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High Courts16 Jan 2018Allowed

Vinay Shankar Ram Vs State Of Bihar And Ors

Patna High Court · (2018) 2 PLJR 761

Code Of Criminal Procedure, 1973 — Section 173, 173(2), 193, 209, 482Indian Penal Code, 1860 — Section 34, 307, 323, 324, 341, 504Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 2(bd), 2(d), 3(1)(x), 14, 14(1)
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High Courts16 Jan 2018Allowed

Amar Nath Vs The State of Bihar

Patna High Court · (2018) 01 PAT CK 0074

Waqf Act, 1995, Section 54, Section 27(2)(j) - Removal of encroachment from wakf property - Delegation of powers by the Board
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High Courts15 Jan 2018Allowed

Nebi Das @ Nabi Das Vs Maneshwar Yadav And Anr

Patna High Court · (2018) 3 PLJR 293

Bihar Land Reforms Rules, 1951 — Rule 6, 7(A), 7(B), 7(B)(i), 7(B)(ii), 7(B)(iii), 7(B)(iv), 7(B)(4), 7(C), 7(D), 7(E), 7(F), 7(G), 7(H), 7(I)Bihar Land Reforms Act, 1950 — Section 3, 3(A), 3(A)(1), 3(A)(2), 3(B), 3(B)(iii), 3(B)(3), 3(B)(4), 3(B)(5), 3(1), 3(2), 3(3), 4, 4(b), 4(f), 4(h), 5, 6, 7, 7(A), 7(B), 7(D), 7(F)Bihar Tenancy Act, 1885 — Section 116
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