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Patna High Court judgments

55,909 judgments · page 74 of 2,796

High Courts01 Feb 2024Disposed Of/Dismissed

Vikas Kumar Sharma, Vs State Of Bihar

Patna High Court · (2024) 02 PAT CK 0005

Constitution Of India, 1950 — Article 233, 235, 236(b)Bihar Pension Rules 1950 — Rule 43, 43bBihar Government Servant ( Classification , Control and Appeal ) Rules , 2005 — Rule 16, 17
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High Courts01 Feb 2024Disposed Of

Sanjay Kumar @ Sanjay Prasad Vs State Of Bihar

Patna High Court · (2024) 02 PAT CK 0003

Indian Penal Code, 1860 — Section 34, 323, 341, 498A, 504Dowry Prohibition Act, 1961 — Section 3, 4Code of Criminal Procedure, 1973 — Section 41A, 239, 437, 438
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High Courts01 Feb 2024Disposed Of

Annu Devi & Anr Vs State Of Bihar & Ors

Patna High Court · (2024) 02 PAT CK 0001

Indian Penal Code, 1860 — Section 34, 120, 147, 148, 149, 302, 307, 324, 341, 353, 379Arms Act, 1959 — Section 27Code of Criminal Procedure, 1973 — Section 161, 164, 311, 313, 406, 407
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High Courts31 Jan 2024Disposed Of

Pramod Kumar Roy Vs Vartika Rai

Patna High Court · (2024) 01 PAT CK 0101

Protection of Women from Domestic Violence Rules, 2006 — Rule 6(5)Protection of Women from Domestic Violence Act, 2005 — Section 12, 18, 19, 20, 21, 22, 23, 23(2), 28, 28(2), 31Code Of Criminal Procedure, 1973 — Section 125
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High Courts30 Jan 2024

Sunaina @ Suneina Vs State Of Bihar

Patna High Court · (2024) 01 PAT CK 0088

Constitution of India, 1950 — Article 14, 300ABihar Prohibition and Excise Rules, 2021 — Rule 12A, 12A(2)Bihar Prohibition and Excise Act, 2016 — Section 30, 47, 56, 56(b), 57B, 57B(1), 58, 58(1), 58(3), 61, 92, 93, 95
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High Courts30 Jan 2024Allowed

Munna Ram Vs State Of Bihar

Patna High Court · (2024) 01 PAT CK 0087

Constitution of India, 1950 — Article 226Bihar Prohibition and Excise Rules, 2021 — Rule 12A, 12A(2), 13AIndian Penal Code, 1860 — Section 279, 337, 338
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High Courts30 Jan 2024Allowed

Amarjeet Yadav Vs State Of Bihar

Patna High Court · (2024) 01 PAT CK 0086

Constitution of India, 1950 — Article 14, 300ABihar Prohibition and Excise Rules, 2021 — Rule 12A, 12A(2), 13A, 13A(4), 13A(6)Bihar Prohibition and Excise Act, 2016 — Section 30, 30(a), 32, 32(3), 47, 56, 56(d), 57B, 57B(1), 58, 58(1), 58(3), 60, 61, 92, 93, 95
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High Courts30 Jan 2024Partly Allowed

Shanti Devi Vs State Of Bihar

Patna High Court · (2024) 01 PAT CK 0085

Constitution of India, 1950 — Article 14, 32, 226, 245, 246, 300ABihar Prohibition and Excise Rules, 2021 — Rule 14Bihar Prohibition & Excise (Amendment) Rules, 2022 — Rule 12A, 12A(2)
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