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Patna High Court judgments

55,909 judgments · page 80 of 2,796

High Courts21 Dec 2023Disposed Of

Mayank Kumar Vs Mayank Kumar,

Patna High Court · (2023) 12 PAT CK 0071

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 323, 341, 377, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4
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High Courts20 Dec 2023Allowed

Rahul Kumar Banjara Vs State Of Bihar

Patna High Court · (2023) 12 PAT CK 0074

Bihar Prohibition and Excise Act, 2016 — Section 30(a), 32, 76(2), 98Bihar Prohibition and Excise (Amendment) Act, 2018 — Section 30(a)
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High Courts20 Dec 2023Allowed

Abhinandan Sah @ Abhinandan Kumar Sah Vs State Of Bihar

Patna High Court · (2023) 12 PAT CK 0064

Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 12(3), 12(3)(a)(i), 12(3)(a)(ii), 12(3)(a)(iii)Indian Penal Code, 1860 — Section 376Protection of Children from Sexual Offences Act, 2012 — Section 4, 29, 34(1), 42
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High Courts19 Dec 2023Disposed Of

Abhay Kumar Singh Vs State Of Bihar

Patna High Court · (2023) 12 PAT CK 0067

Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12(3)(b), 94Indian Penal Code, 1860 — Section 34, 302Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 68(1)
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High Courts19 Dec 2023Partly Allowed

Bhagwan Ram Vs State Of Bihar

Patna High Court · (2023) 12 PAT CK 0046

Constitution Of India, 1950 — Article 311(2), 311(2)(a), 311(2)(b)Indian Penal Code, 1860 — Section 34, 302
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High Courts18 Dec 2023Allowed

M/S Micro Zone Vs Union Of India

Patna High Court · (2023) 12 PAT CK 0052

Constitution Of India, 1950 — Article 226Bihar Goods and Services Tax Act, 2017 — Section 73, 74, 107, 107(1), 107(4)
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High Courts18 Dec 2023Dismissed

Anup Kumar Pandit Vs Sunita Devi

Patna High Court · (2023) 12 PAT CK 0051

Code of Civil Procedure, 1908 — Order 22 Rule 1, Order 22 Rule 2Code of Criminal Procedure, 1973 — Section 125, 125(1), 127, 128Family Court Act, 1984 — Section 18
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High Courts18 Dec 2023Dismissed

Alok Bharti Vs Jyoti Raj

Patna High Court · (2023) 12 PAT CK 0048

Constitution Of India, 1950 — Article 19, 21, 25Hindu Marriage Act, 1955 — Section 9, 12, 13, 13A, 13(1)(ia), 13(1)(ib), 18(d), 18(e), 18(f), 19(f), 20I(b), 20I(d), 22, 23Indian Penal Code, 1860 — Section 498A
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