Constitution of India, 1950 - Article 14, Article 226Criminal Procedure Code, 1973 (CrPC) - Section 473Protection of Human Rights Act, 1993 - Section 36(1), Section 36(2)

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High Courts25 Feb 2016Disposed Off

Bajrang Construction Vs The Union of India and Others

Patna High Court · (2016) 02 PAT CK 0044

Arbitration and Conciliation Act, 1996 - Section 11, Section 11(4), Section 11(5), Section 11(6), Section 14

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High Courts25 Feb 2016Dismissed

Samrendra Kumar and Others Vs The State of Bihar and Others

Patna High Court · (2016) 02 PAT CK 0043

Constitution of India, 1950 - Article 226, Article 309

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High Courts24 Feb 2016Dismissed

Darakashan Anjum Vs State of Bihar

Patna High Court · (2016) 2 PLJR 606

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High Courts24 Feb 2016Dismissed

Member, Board of Revenue, State of Bihar Cum Ward Tribunal Bettiah Estate, Bettiah (Properly known as Member Board of Revenue-Cum-Court of Wards, Bihar) and Others Vs Suresh Raut and Others

Patna High Court · (2016) 163 AIC 721 : (2016) 2 BLJud 194 : (2016) 2 PLJR 535

Court of Wards Act, 1879 — Section 5, 50-B, 50-C

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High Courts24 Feb 2016Disposed off

Tej Narayan Singh Vs State of Bihar

Patna High Court · (2016) 2 ECrC 482

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 409, 419, 420

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High Courts24 Feb 2016Dismissed

Rohit Kunwar @ Rinku Kunwar Vs The State of Bihar

Patna High Court · (2016) 2 ECrC 454 : (2016) 2 PLJR 458

Arms Act, 1959 — Section 25, 26Constitution of India, 1950 — Article 226

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High Courts24 Feb 2016Allowed

Sunil Kumar Vs State of Bihar and others

Patna High Court · (2016) 2 ECrC 300

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 323, 34, 341, 406, 420, 504

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High Courts24 Feb 2016Disposed Off

Babloo Kumar Vs The State of Bihar and another

Patna High Court · (2016) 2 ECrC 299

Criminal Procedure Code, 1973 (CrPC) — Section 439, 482

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High Courts24 Feb 2016Dismissed

Gaurav Singh Vs General Public and Others

Patna High Court · (2016) 02 PAT CK 0038

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 7Evidence Act, 1872 - Section 63, Section 68, Section 71Succession Act, 1925 - Section 276, Section 283(1) (C), Section 59, Section 63, Section 63 (c), Section 63(c)

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High Courts24 Feb 2016Dismissed

Sunil Das Vs The State of Bihar

Patna High Court · (2017) 1 PLJR 78

Bihar Municipal Elementary Teachers (Employment and Service Conditions) Rules, 2006 - Rule 9

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High Courts23 Feb 2016Dismissed

Dharmesh Kumar Singh Vs The State of Bihar and Others

Patna High Court · (2016) 2 ECrC 483

Criminal Procedure Code, 1973 (CrPC) - Section 156(3), Section 173, Section 173(2), Section 173(8), Section 204, Section 482Delhi Special Police Establishment Act, 1946 - Section 6Penal Code, 1860 (IPC) - Section 120B, Section 302, S

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High Courts23 Feb 2016Allowed

Usha Kumari Vs The State of Bihar and Others

Patna High Court · (2016) 02 PAT CK 0037

Constitution of India, 1950 - Article 14, Article 16, Article 309, Article 311

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High Courts22 Feb 2016Dismissed

Nand Kishore Prasad Vs Patna High Court

Patna High Court · (2016) LIC 2800

Constitution of India, 1950 - Article 16, 226

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