High Courts04 Sept 2015Disposed off

Nayeema Khatoon and Others Vs Mamta Kumari

Patna High Court · (2015) 09 PAT CK 0020

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 - Section 15Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10Constitution of India, 1950 - Article 227
High Courts03 Sept 2015Allowed

Arman Mian Vs The State of Bihar

Patna High Court · (2015) 09 PAT CK 0065

Criminal Procedure Code, 1973 (CrPC) - Section 161, 162Evidence Act, 1872 - Section 145Penal Code, 1860 (IPC) - Section 323, 34, 341, 342, 376
High Courts02 Sept 2015Allowed

Parmanand Prasad Singh Vs The State of Bihar and Others

Patna High Court · (2015) 09 PAT CK 0058

Constitution of India, 1950 - Article 226Land Acquisition Act, 1894 - Section 11, 12(2), 17 (4), 4, 5ARight to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24, 24(1), 24(1)(a), 24(2), 64
High Courts02 Sept 2015Dismissed

Bhola Marik and Others Vs State of Bihar

Patna High Court · (2015) 4 PLJR 615

Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 113-A, 113B, 113-B, 137, 138Penal Code, 1860 (IPC) - Section 201, 304B, 304-B, 306, 34