High Courts07 Mar 2024Allowed

Abhay Kumar Vs Union Of India

Patna High Court · (2024) 03 PAT CK 0023

Environmental (Protection) Rules, 1986 — Rule 5, 5(3)(a), 5(4)Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019 — Rule 38(3)Mines and Mineral (Development and Regulation) Act, 1957 — Section 2, 3, 4, 5, 8A(5), 8A(6), 8B, 8B(1), 13, 14, 15
High Courts06 Mar 2024Allowed

Jet Knitears Ltd Vs State Of Bihar

Patna High Court · (2024) 03 PAT CK 0006

Constitution of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 24, 34, 405, 406
High Courts05 Mar 2024Allowed

Rambabu Rai Vs State Of Bihar

Patna High Court · (2024) 03 PAT CK 0027

Code Of Criminal Procedure, 1973 — Section 209, 313, 374(2)Indian Penal Code, 1860 — Section 34, 302
High Courts04 Mar 2024Allowed

Lalita Devi Vs State Of Bihar

Patna High Court · (2024) 03 PAT CK 0037

Constitution of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 376, 379, 420, 493, 494, 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts04 Mar 2024Allowed

Kamlesh Kumar Rai Vs State Of Bihar

Patna High Court · (2024) 03 PAT CK 0034

Code Of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 34, 120B, 302Arms Act, 1959 — Section 27