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Patna High Court judgments

53,186 judgments · page 716 of 2,660

High Courts24 Jun 2014

Maheshwar Mandal Vs The State of Bihar

Patna High Court · AIR 2014 Patna 164 : (2014) 3 PLJR 281

Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 12, 15, 16, 2, 5Bihar Land Disputes Resolution Act, 2009 — Section 2, 3, 4, 4(4), 6Bihar Tenancy Act, 1885 — Section 109
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High Courts20 Jun 2014Allowed

Bholi Sharma Vs State of Bihar and Others

Patna High Court · (2015) CriLJ 1564

Bihar Control of Crimes Act, 1981 - Section 12, 12(2), 21(1), 22 — Constitution of India, 1950 - Article 21, 22, 226, 227 — Penal Code, 1860 (IPC) - Section 120B, 201, 302, 304, 34 — Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(h)
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High Courts19 Jun 2014

Anjani Kumar Vs Shambhu Prasad

Patna High Court · AIR 2014 Patna 218

Guardians and Wards Act, 1890 — Section 25Hindu Minority and Guardianship Act, 1956 — Section 13Penal Code, 1860 (IPC) — Section 304B, 498A
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High Courts18 Jun 2014

Deepak Kothari Vs The State of Bihar

Patna High Court · (2014) 3 PLJR 269

Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 177, 192, 200, 201, 202Penal Code, 1860 (IPC) — Section 406, 407, 408, 419, 420
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High Courts18 Jun 2014

Lallan Pathak Vs State of Bihar

Patna High Court · (2014) CriLJ 4663

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 294, 313(1)(b)Penal Code, 1860 (IPC) — Section 120B, 302, 34
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High Courts18 Jun 2014

Gopal Singh Vs Prafulla Chandra Gupta

Patna High Court · (2014) 4 PLJR 555

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11, 11(1)(c), 14(4), 2(f)Civil Procedure Code, 1908 (CPC) — Section 100
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