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Patna High Court judgments

53,185 judgments · page 529 of 2,660

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High Courts30 Oct 2017Dismissed

Mukesh Pandey Son of Sri Shivadhar Pandey Vs State Bank of India

Patna High Court · (2017) 10 PAT CK 0032

Industrial Disputes Act, 1947, Section 25(f), Section 10(1)(d)(2A) - Prohibition of financial aid to illegal strikes and lock-outs - Reference of disputes to Boards, Courts or Tribunals
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High Courts30 Oct 2017Disposed off

Sabila Khatoon wife of Molvi Alam Resident of Mohalla Vs The State of Bihar

Patna High Court · (2017) 10 PAT CK 0031

Bihar Municipal Act, 2007, Section 6
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High Courts18 Oct 2017Allowed

Shailendra Kumar Rai, S/o Avadhesh Rai Vs The State of Bihar

Patna High Court · (2017) 10 PAT CK 0030

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High Courts18 Oct 2017Allowed

Shailendra Kumar Rai, S/o Avadhesh Rai, Vs The State of Bihar

Patna High Court · (2017) 10 PAT CK 0029

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High Courts18 Oct 2017Dismissed

Kanchana Kumari, W/O Vinay Kumar Vs The State Of Bihar

Patna High Court · (2017) 10 PAT CK 0028

Bihar Panchayat Primary Teachers (Employment and Service Conditions) Rules, 2006, Rule 18
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High Courts18 Oct 2017Allowed

Kaushal Kishore Tiwary, Vs The State of Bihar

Patna High Court · (2017) 10 PAT CK 0027

Bihar Panchayat Elementary Teacher (Employment and Service Conditions) Rules, 2006, Rule 20(iii)
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High Courts17 Oct 2017Disposed Of

Krishna Kumar Singh And Ors Vs State Of Bihar And Ors

Patna High Court · (2018) 2 PLJR 164

Right To Fair Compensation And Transparency In Land Acquisition Rehabilitation And Resettlement Act, 2013 — Section 4, 24(2)
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High Courts17 Oct 2017Allowed

Ratnesh Kumar Singh, Son of Sri Deo Narayan Singh Vs The State of Bihar

Patna High Court · (2017) 10 PAT CK 0026

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High Courts17 Oct 2017Allowed

Bhola Yadav S/o Upendra Yadav Vs The State of Bihar

Patna High Court · (2017) 10 PAT CK 0025

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 376, Section 379, Se
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High Courts16 Oct 2017Allowed

Om Prakash Gupta @ O.P.Gupta Vs The State of Bihar

Patna High Court · (2017) 10 PAT CK 0024

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 34,
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High Courts16 Oct 2017Allowed

Suresh Prasad Singh Vs Md. Mustaque Alam & Ors

Patna High Court · (2017) 10 PAT CK 0023

Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation
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High Courts16 Oct 2017Allowed

Tribhuwan Thakur Son Jageshwar Thakur Vs State of Bihar

Patna High Court · (2017) 10 PAT CK 0022

Indian Penal Code, 1860, Section 498A, Section 348 - Husband or relative of husband of a woman subjecting her to cruelty - Wrongful confinement to extort confession or compel restoration of o
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High Courts16 Oct 2017Allowed

Smt. Geeta Devi @ Geeta Devi Vs The State of Bihar

Patna High Court · (2017) 10 PAT CK 0020

Code of Criminal Procedure, 1973, Section 245 - When accused shall be dischargedIndian Penal Code, 1860, Section 420, Section 468,
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High Courts13 Oct 2017Allowed

Sanjay Kumar Tiwary, S/o Late Brij Bihari Tiwari Vs The State of Bihar

Patna High Court · (2017) 10 PAT CK 0019

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High Courts13 Oct 2017Allowed

Tribhuan Pathak S/o - Vidya Sagar Pathak Vs The State of Bihar

Patna High Court · (2017) 10 PAT CK 0018

Indian Penal Code, 1860, Section 420 - Cheating and dishonestly inducing delivery of property
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High Courts13 Oct 2017Allowed

United India Insurance Company Limited Vs Anwari Khatoon & Ors

Patna High Court · (2017) 10 PAT CK 0017

Indian Penal Code, 1860, Section 279, Section 304A - Rash driving or riding on a public way - Causing death by negligenceMotor Vehicles Act, 1988, Se
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High Courts13 Oct 2017Allowed

Binay Kumar Singh S/o Late Shambhu Sharan Singh Vs The State of Bihar

Patna High Court · (2017) 10 PAT CK 0016

Code of Criminal Procedure, 1973, Section 397, Section 144, Section 195(1)(a) - Calling for records to exercise powers of revision - Power to issue order in urgent cases o
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High Courts12 Oct 2017

Ram Ayodhya Upadhaya S/o Tribhuvan Upadhaya Vs The State of Bihar

Patna High Court · (2017) 10 PAT CK 0021

Code of Criminal Procedure, 1973, Section 300 - Person once convicted or acquitted not to be tried for same offence
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High Courts12 Oct 2017Allowed

Sudama Devi Wife of Late Janeshwar Singh Vs State of Bihar

Patna High Court · (2017) 10 PAT CK 0015

Dowry Prohibition Act, 1961, Section 3, Section 4 - Penalty for giving or taking dowry - Penalty for demanding dowry
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High Courts10 Oct 2017Allowed

Urmila Devi Wife of late Mohan Ram Vs The State of Bihar

Patna High Court · (2017) 10 PAT CK 0014

Code of Criminal Procedure, 1973, Section 239 - When accused shall be discharged
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