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Patna High Court judgments

53,185 judgments · page 558 of 2,660

High Courts16 Dec 2016Disposed Off

Ranjana Mina (Siman) Jones Vs Arun Kumar Stauly

Patna High Court · (2017) 171 AIC 703 : (2017) AIR(Patna) 105 : (2017) 1 BBCJ 400 : (2017) 1 BLJud 227 : (2017) 1 PLJR 282 : (2017) 1 RCRCivil 1006

Divorce Act, 1869 - Section 17

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High Courts16 Dec 2016Dismissed

Kaushaleya Devi Vs Chairman, (Bihar State Electricity Board)

Patna High Court · (2017) 1 BLJud 126 : (2017) 2 PLJR 65

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High Courts16 Dec 2016Allowed

A.S.I.L. Vs Oriental Insurance Company Ltd.

Patna High Court · (2017) 171 AIC 709

Constitution of India, 1950 - Article 226Motor Vehicles Act, 1988 - Section 66

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High Courts16 Dec 2016Dismissed

Baidyanath Singh Vs State of Bihar

Patna High Court · (2017) 171 AIC 681 : (2017) 2 BLJud 22 : (2017) 2 PLJR 117

Constitution of India, 1950 - Article 226

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High Courts15 Dec 2016Disposed Off

M/s Ashirbad Enterprises, Exhibition Vs Commissioner of Income Tax

Patna High Court · (2017) 392 ITR 289

Income Tax Act, 1961 - Section 132, Section 245H, Section 271(1)(c), Section 68

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High Courts15 Dec 2016Allowed

Ramadhar Singh Vs State of Bihar

Patna High Court · (2017) 1 ECrC 418 : (2017) 1 PLJR 613

Indian Penal Code, 1860 — Section 149, 302Prisons Act, 1894 — Section 59Bihar Prison Manual, 2012 — Rule 481(i)(ka)

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High Courts15 Dec 2016Allowed

M/s Kiran Prakashan Vs The Department of Income Tax

Patna High Court · (2017) 391 ITR 31

Income Tax Act, 1961 - Section 143(2)

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High Courts15 Dec 2016Disposed Off

M/s. Mehrotra Engineering Works Pvt. Ltd. Vs The North Bihar Power Distribution Co. Ltd.

Patna High Court · (2017) 1 BBCJ 313

Electricity Act, 2003 - Section 14, Section 2(27)

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High Courts13 Dec 2016Dismissed

Anisa Khatoon Vs The State of Bihar

Patna High Court · (2017) 1 ECrC 430

Penal Code, 1860 (IPC) - Section 376

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High Courts09 Dec 2016Allowed

Dr. Prabhat Kumar Yadav Vs The State of Bihar

Patna High Court · (2017) 1 BBCJ 334 : (2017) 1 BLJud 163

Bihar Government Servants (Classification, Control and Appeal) Rules, 2005 - Article 226, Rule 9 Constitution of India, 1950

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High Courts08 Dec 2016Dismissed

Ram Sajan Vs The State of Bihar

Patna High Court · (2017) 1 PLJR 737

Bihar Civil Service (Classification, Control and Appeal) Rules, 2005 - Rule 14(1)Constitution of India, 1950 - Article 226

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High Courts08 Dec 2016Dismissed

The State of Bihar Vs Balgovind Prasad

Patna High Court · (2017) 1 PLJR 776

Civil Procedure Code, 1908 (CPC) - Order 9 Rule 13Limitation Act, 1963 - Section 5

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High Courts08 Dec 2016Dismissed

Jawahir Raut Vs The State of Bihar

Patna High Court · (2017) 1 ECrC 469

Penal Code, 1860 (IPC) - Section 147, Section 302, Section 323

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High Courts07 Dec 2016Dismissed

Raj Kishore Singh Vs Bihar State Electricity Board

Patna High Court · (2017) 1 PLJR 195

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High Courts07 Dec 2016Allowed

Hareram Mukhiya Vs State of Bihar

Patna High Court · (2017) 1 BLJud 63 : (2017) 1 PLJR 192

Bihar Service Code, 1952 - Rule 73Constitution of India, 1950 - Article 226

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High Courts07 Dec 2016Allowed

Upendra Choudhary Vs The State of Bihar

Patna High Court · (2017) 2 PLJR 500

Constitution of India, 1950 - Article 226

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High Courts06 Dec 2016Dismissed

Sunil Shahi Vs The State of Bihar

Patna High Court · (2017) 1 PLJR 744

Bihar Panchayat Raj Act, 2006 - Section 11(1)Constitution of India, 1950 - Article 226

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High Courts06 Dec 2016Allowed

The East Central Railway Vs Palle Chandrashekhar Reddy

Patna High Court · (2017) 170 AIC 720

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High Courts05 Dec 2016Disposed Off

Shyam School of Education Vs The State of Bihar

Patna High Court · (2017) AIR(Patna) 26 : (2017) 1 PLJR 320

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High Courts05 Dec 2016Disposed Off

Rajendra Prasad Singh Vs State of Bihar

Patna High Court · (2017) 1 PLJR 307

Bihar Medical Attendance Rules, 1947 - Rule 26

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