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Patna High Court judgments

53,186 judgments · page 595 of 2,660

High Courts07 Apr 2016Dismissed

Union of India Vs Smt. Manbirti Devi

Patna High Court · (2017) AAC 444 : (2016) 4 ACC 491 : (2016) 163 AIC 708 : (2016) 2 BBCJ 490 : (2016) 2 BLJud 238 : (2016) 3 PLJR 17 : (2016) 3 TAC 687

Railways Act, 1989 - Section 123(c)(2)
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High Courts06 Apr 2016Partly Allowed

Chandan Rai and Others Vs The State of Bihar

Patna High Court · (2016) 04 PAT CK 0038

Arms Act, 1959 - Section 27(1)Criminal Procedure Code, 1973 (CrPC) - Section 107, Section 148, Section 161, Section 304Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 302, Section 307
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High Courts05 Apr 2016Allowed

Juweda Khatoon Vs Union of India

Patna High Court · (2017) AAC 505 : (2017) ACJ 1351 : (2016) 3 BLJud 206 : (2016) 3 CivilLJ 772 : (2016) 2 TAC 790

Railways Act, 1989 - Section 123(c)(2), Section 124, A(b)(c)
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High Courts05 Apr 2016Allowed

Mithilesh Kumar Singh Vs The State of Biharand Others

Patna High Court · (2016) 2 PLJR 572

Bihar Lokayukta Act, 2011 - Section 16, Section 2, Section 2(i), Section 3, Section 3(1), Section 3(2), Section 4, Section 4(1), Section 4(1)(d), Section 4(2), Section 4(3), Section 4(7)(d), Section 4(8), Section 59, Section 7, Section 7(1), Section 7
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High Courts05 Apr 2016Allowed

Birbal Murmu Vs The State of Bihar and Others

Patna High Court · (2016) 3 ECrC 1

Arms Act, 1959 - Section 27Constitution of India, 1950 - Article 226, Article 227Criminal Procedure Code, 1973 (CrPC) - Section 167, Section 167(2), Section 167(2)(a)(ii), Section 173(2), Section 207, Section 209, Section 362, Sectio
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