High Courts14 May 2024Dismissed

Awadhesh Paswan Vs State Of Bihar

Patna High Court · (2024) 05 PAT CK 0013

Indian Penal Code, 1860 — Section 34, 147, 148, 149, 307, 323, 324, 325, 326Probation of Offenders Act, 1958 — Section 4(1)
High Courts14 May 2024Dismissed

Md. Reyaz Moarif @ Babloo Vs Union Of India

Patna High Court · (2024) 05 PAT CK 0011

National Investigation Agency Act, 2008 — Section 21(4)Indian Penal Code, 1860 — Section 34, 120, 120(B), 121, 121(A), 153(A), 153(B)Unlawful Activities (Prevention) Act, 1967 — Section 13, 15(1)(a), 15(1)(c), 16, 17, 18, 18B, 20, 38, 39, 40, 43B(5), 43D(5)
High Courts10 May 2024Allowed

Niranjan Yadav Vs State Of Bihar

Patna High Court · (2024) 05 PAT CK 0041

Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 12(3)(a)(i), 12(3)(a)(ii), 12(3)(a)(iii)Indian Penal Code, 1860 — Section 34, 147, 148, 149, 307, 323, 324, 337, 341, 376(2)(g)Arms Act, 1959 — Section 27
High Courts10 May 2024Dismissed

Neeraj Kumar Singh Vs Tesu Kumari

Patna High Court · (2024) 05 PAT CK 0038

Family Courts Act, 1984 — Section 19(1)Hindu Marriage Act, 1955 — Section 5, 7, 9Indian Penal Code, 1860 — Section 498A
High Courts09 May 2024Allowed

M/S Star Electricals Vs State Of Electricity Board

Patna High Court · (2024) 05 PAT CK 0050

Bihar Public Works Contracts Disputes Arbitration Tribunal Act, 2008 — Section 2(g), 2(k)(iii), 8Arbitration and Conciliation Act, 1996 — Section 2(h)Indian Contract Act, 1872 — Section 41, 70