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Patna High Court judgments

55,909 judgments · page 64 of 2,796

High Courts10 Apr 2024Allowed

Priyanka Kumari Vs Urmila Sinha

Patna High Court · (2024) 04 PAT CK 0026

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 144, 151, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99, Order 21 Rule 99(2), Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 104, Order 21 Rule 105Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 20
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High Courts09 Apr 2024Dismissed

Dharamveer @ Dharo Manjhi Vs State Of Bihar

Patna High Court · (2024) 04 PAT CK 0035

Code Of Criminal Procedure, 1973 — Section 53A, 374(2)Indian Penal Code, 1860 — Section 363, 366A, 376Protection of Children from Sexual Offences Act, 2012 — Section 4
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High Courts09 Apr 2024Allowed

Sanjeev Kumar And Ors Vs State Of Bihar

Patna High Court · (2024) 04 PAT CK 0034

Constitution of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 355, 379, 506Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482
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High Courts09 Apr 2024Disposed Of

Uttam Kumar @ Uttam Vs State Of Bihar

Patna High Court · (2024) 04 PAT CK 0033

Code Of Criminal Procedure, 1973 — Section 154, 164, 173(8), 227Indian Penal Code, 1860 — Section 361, 363, 365, 366AEvidence Act, 1872 — Section 145, 157
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High Courts09 Apr 2024Dismissed

Bhola Giri Vs State Of Bihar

Patna High Court · (2024) 04 PAT CK 0011

Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2)Code Of Criminal Procedure, 1973 — Section 239, 482
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High Courts08 Apr 2024Disposed Of

Md Niyaz Ahmad Vs State Of Bihar

Patna High Court · (2024) 04 PAT CK 0020

Bihar Prohibition and Excise (Amendment) Rules, 2023 — Rule 12ABihar Prohibition And Excise Act, 2016 — Section 30(a), 32(3), 37, 93
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High Courts08 Apr 2024Disposed Of

Anita Sinha Vs Vijaya Singh

Patna High Court · (2024) 04 PAT CK 0018

Code of Civil Procedure, 1908 — Order 8 Rule 1, Order 17 Rule 1, Order 5 Rule 2Specific Relief Act, 1963 — Section 20C
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High Courts08 Apr 2024

Kapildev Prasad Vs State Of Bihar.

Patna High Court · (2024) 04 PAT CK 0016

Constitution of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 119, 227, 287, 304, 307, 337, 338, 427, 435Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482
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High Courts05 Apr 2024Dismissed

Prakash Kewat Vs State Of Bihar

Patna High Court · (2024) 04 PAT CK 0024

Indian Penal Code, 1860 — Section 302, 376, 376AProtection of Children from Sexual Offences Act, 2012 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 313, 357A
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High Courts05 Apr 2024Allowed

Ram Ekbal Rai Vs Rajendra Prasad

Patna High Court · (2024) 04 PAT CK 0023

Limitation Act, 1963 — Article 59, 113Code of Civil Procedure, 1908 — Order 41 Rule 31Specific Relief Act, 1963 — Section 1(d), 9B, 16(c), 31, 37
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