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Search 12,30,331 Indian judgments.

12,30,331 judgments in All Courts · page 724 of 61,517

High Courts28 Aug 2026Allowed

Golu Singh Vs The State of Bihar & Anr.

Patna High Court · (2026) 08 PAT CK 1785

Indian Penal Code-Section 376D, 379, 34Protection of Children from Sexual Offences (POCSO) Act-Section 4, 29Code of Criminal Procedure-164, Section 313, 174, 157(1), 159
High Courts28 Aug 2026Dismissed

Md. Kalimuddin @ Kalim Vs The State of Bihar & Ors.

Patna High Court · (2026) 08 PAT CK 1791

Code of Criminal Procedure, 1973-Section 372, 313, sub-section (8) of Section 320, 164Indian Penal Code-Sections 147, 148, 149, 324/149, 307/149, 341/149, 323/149, 379/149, 504/149, 147/148/149/341/323/324/307/379, 504, 379, 307, 148 and 149Indian Evidence Act-Section 145
High Courts28 Aug 2026Disposed Of

The Managing Director, Bihar State Food And Civil Supplies Corporation Ltd. & Anr. Vs Umesh Prasad Yadav

Patna High Court · (2026) 08 PAT CK 1801

Commercial Courts Act, 2015-proviso to Section 13(1A), Section 13, 13(1A), sub-section (1) of Section 13, sub-section (1A) of Section 13, 13(2), 13(1-A), 21, 2, clause (a) and (aa) of sub-section (1) of Section 2, 3-A, sub-section (1) of Section 5, (b) of sub-section (1) of Section 2, (c) of sub-section (1) of Section 2, sub-section (1) of Section 4, 4, 6, Explanation to Section 6, (i) of sub-section (1) of Section 2, 12, 8, 10, sub-section (3) of Section 10, 11, 12A, sub-section(1), (1A) and (2) under Chapter IVArbitration and Conciliation Act, 1996-Section 36, 2(e), 11, 34, 37, 8, sub-sections (2) and (3) of Section 16, 37(2)(a), 16, 37(1)(a), 9, 17, 37(3)Code of Civil Procedure, 1908-Order XXI Rule 11(ii), Rule 46H and 103 of Order XXI, XLIII, XLIII Rule 1(j) and (ja), XXI Rule 41, Section 104, VI Rule 17, XII Rule 6, 43, 16 to 20
High Courts28 Aug 2026Disposed Of

Luv Kush Traders Vs The State Of Bihar & Ors.

Patna High Court · (2026) 08 PAT CK 1819

Bharatiya Nyaya Sanhita, 2023-Section 303(2)Mines and Minerals (Development and Regulation) Act, 1957-21Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation and Storage) Rules, 2019-Section 21