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Patna High Court judgments

53,186 judgments · page 599 of 2,660

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High Courts18 Mar 2016Allowed

Raj Kumari Chaudharain Vs Ratan Kumar Mishra and Others

Patna High Court · (2016) 03 PAT CK 0060

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10Specific Relief Act, 1963 - Section 19, Section 27Transfer of Property Act, 1882 - Section 52
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High Courts18 Mar 2016Dismissed

Braj Kishore Upadhyay and Others Vs The State of Bihar and Others

Patna High Court · (2016) 03 PAT CK 0042

Bihar Panchayat Raj Act, 2006 - Section 13, Section 171, Section 171(e)
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High Courts18 Mar 2016Allowed

M.J. and Sons Distillery and Breweries Pvt. Ltd. Vs The State of Bihar and Others

Patna High Court · (2016) 03 PAT CK 0036

Bihar and Orissa Excise Act, 1915 - Section 42, Section 42(b)(c)
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High Courts18 Mar 2016Disposed Off

Jhabru Mandal Vs State of Bihar

Patna High Court · (2016) 2 BBCJ 66

Bihar Panchayat Teachers (Appointment and Service Conditions) Rules, 2006 - Rule 18
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High Courts17 Mar 2016Dismissed

Mukesh Kumar Choudhary Vs State of Bihar

Patna High Court · (2016) 3 PLJR 899

Constitution of India, 1950 — Article 226
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High Courts17 Mar 2016Disposed Off

Bhrigu Kumar Ranjan and Others Vs State of Bihar and Others

Patna High Court · (2016) 2 BBCJ 91 : (2016) 2 BLJud 203 : (2016) 2 PLJR 540

Bihar Panchayat Elementary Teachers (Employment and Service Conditions) Rules, 2006 — Rule 18
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High Courts17 Mar 2016Dismissed

Ganpat Bawri Vs The State of Bihar

Patna High Court · (2016) 03 PAT CK 0066

Penal Code, 1860 (IPC) - Section 379, Section 395, Section 397, Section 412
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High Courts17 Mar 2016Partly Allowed

Chandra Kishore Kumar and Others Vs The State of Bihar and Others

Patna High Court · (2016) 03 PAT CK 0034

Bihar Co-operative Societies Act, 1935 - Section 13, Section 3, Section 58Constitution of India, 1950 - Article 12, Article 20(3)Criminal Procedure Code, 1973 (CrPC) - Section 197
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High Courts16 Mar 2016Disposed Off

Mosmat Vimla Devi Vs Union of India

Patna High Court · (2016) 3 PLJR 779

Constitution of India, 1950 — Article 226
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High Courts16 Mar 2016Disposed off

Md. Imtyaj @ Md. Sonu @ Md. Imteyaz @ Sonu Son and another Vs State of Bihar

Patna High Court · (2016) 2 ECrC 665

Arms Act, 1959 — Section 125(1-AA), 25(1-B)(a), 25(1-C), 26(1), 26(2), 26(3), 35Criminal Procedure Code, 1973 (CrPC) — Section 439Unlawful Activities (Prevention) Act, 1967 — Section 17, 20
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High Courts16 Mar 2016Allowed

Surya Nafrayan Mandal and Others Vs The State of Bihar

Patna High Court · (2016) 03 PAT CK 0053

Arms Act, 1959 - Section 27(1)Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 302, Section 379
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High Courts16 Mar 2016Disposed Off

Prem Kumar Sinha Vs The State of Bihar and Others

Patna High Court · (2016) 2 BBCJ 88 : (2016) 2 PLJR 747

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High Courts16 Mar 2016Disposed Off

M/S Cachet Pharmaceuticals Pvt. Ltd. Vs Commissioner of Income Tax

Patna High Court · (2017) 390 ITR 466

Income Tax Act, 1961 - Section 260A, Section 32, Section 43(3)
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High Courts16 Mar 2016Allowed

M/S Bihar State Warehousing Corporation Ltd. Vs Commissioner of Income Tax

Patna High Court · (2017) 393 ITR 386

Income Tax Act, 1961 - Section 2(24)(x), Section 36(1)(va)
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High Courts15 Mar 2016Allowed

Chairman Bihar School Examination Board Vs Lalla Shankar Prasad Sinha

Patna High Court · (2016) 2 BBCJ 86 : (2016) 2 BLJud 225 : (2016) 3 PLJR 96

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High Courts15 Mar 2016Disposed Off

Arvind Kumar Vs State of Bihar

Patna High Court · (2016) 2 PLJR 652

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High Courts15 Mar 2016Dismissed

Sarvesh Kumar Tiwari Vs State of Bihar and Others

Patna High Court · (2016) 2 ECrC 527

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 160(1)Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2)
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High Courts15 Mar 2016Disposed off

Sumitra Devi Vs State of Bihar and Others

Patna High Court · (2016) 2 ECrC 515

Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 120B, 302, 34, 380, 452
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High Courts15 Mar 2016Dismissed

Md. Yunus Vs State of Bihar

Patna High Court · (2016) 161 AIC 818

Penal Code, 1860 (IPC) — Section 302
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High Courts15 Mar 2016Dismissed

Vandana Vs The State of Bihar and Others

Patna High Court · (2016) 2 ECrC 508

Constitution of India, 1950 — Article 226, 227Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2)
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