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Patna High Court judgments

55,909 judgments · page 59 of 2,796

High Courts09 May 2024Allowed

Shila Devi Vs State Of Bihar

Patna High Court · (2024) 05 PAT CK 0045

Indian Penal Code, 1860 — Section 34, 201, 302Code Of Criminal Procedure, 1973 — Section 374(2)
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High Courts09 May 2024Dismissed

Sangita Sinha, Vs Bhawana Bhardwaj

Patna High Court · (2024) 05 PAT CK 0044

Indian Contract Act, 1872 — Section 14Specific Relief Act, 1963 — Section 3, 16(c)Transfer of Property Act, 1882 — Section 5, 40, 53A, 54, 55
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High Courts08 May 2024Allowed

Shambhu Prasad Singh Vs State Of Bihar

Patna High Court · (2024) 05 PAT CK 0055

Constitution of India, 1950 — Article 15, 17, 21, 142, 226Indian Penal Code, 1860 — Section 120B, 323, 341, 406, 420, 467, 468, 471Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(I)(IV)(XI)(XV)
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High Courts08 May 2024

Md. Afsar @ Md. Afsar Alam Vs State Of Bihar

Patna High Court · (2024) 05 PAT CK 0054

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 20(b)(ii), 20(C), 36A(2)Bihar Prohibition and Excise Act, 2016 — Section 30(a), 83, 84(1), 84(3)Code of Criminal Procedure, 1973 — Section 220(1)
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High Courts08 May 2024Allowed

Mala Devi Vs State Of Bihar

Patna High Court · (2024) 05 PAT CK 0053

Code of Criminal Procedure, 1973 — Section 313, 372Indian Penal Code, 1860 — Section 120B, 149, 201, 302Evidence Act, 1872 — Section 3, 27, 65A, 65B, 65B(1), 65B(4)
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High Courts07 May 2024Dismissed

Rahil Ahmed Vs State Of Bihar

Patna High Court · (2024) 05 PAT CK 0062

Constitution of India, 1950 — Article 12, 226, 309, 310, 310(2), 311Code of Civil Procedure, 1908 — Section 115Bihar Government Servants (Classification, Control & Appeal) Rules, 2005 — Rule 17
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High Courts07 May 2024Allowed

Anupma Kumari Vs Prabhash Kumar

Patna High Court · (2024) 05 PAT CK 0061

Hindu Marriage Act, 1955 — Section 13(1A), 13(1)(ia), 23A, 23(1)(a), 24, 25, 27Code of Criminal Procedure, 1973 — Section 125
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High Courts07 May 2024Dismissed

Nirmala Devi Vs Hira Lal Swarnkar

Patna High Court · (2024) 05 PAT CK 0059

Constitution of India, 1950 — Article 226, 227Code of Civil Procedure, 1908 — Section 115, Order 20 Rule 6A(2), Order 6 Rule 15(4)Transfer of Property Act, 1882 — Section 60, 83, 91
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High Courts06 May 2024Allowed

Vicky Kumar Vs State Of Bihar

Patna High Court · (2024) 05 PAT CK 0071

Indian Penal Code, 1860 — Section 34, 120B, 201, 364, 498ACode of Criminal Procedure, 1973 — Section 164, 313, 374(2)Evidence Act, 1872 — Section 27
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High Courts06 May 2024Allowed

Triveni Prasad Mandal Vs State Of Bihar

Patna High Court · (2024) 05 PAT CK 0069

Constitution of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 323, 379, 418, 420Code of Criminal Procedure, 1973 — Section 155(2), 156(1), 482
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