The High Court of Judicature at Patna
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Article 142
3
7
10
12
13
14
304-A
302
34
20(b)(ii)(c)
22(c)
406
4
Article 32
307
364(A)
498(A)
438
227
304B
327
147
506
120B
28
376(1)
(2)(1)(d)
395
29
2(i)
10(1)(d)
59(a)
61
35
2(15)
4(1)
18
6
Article 311(2)
376
409
340
2(17 A)
34(5)
9(1)
27
140
41
3(2)
Article 226
15(1)
2(d)
197(1)
2(h)
141
Article 14
Article 341(1)
7A
2(1)(o)
114
207
40(b)
115(4)(c)
49
7(3)
26(A)
22(3)(f)
Rule1
Rule2
Rule3
Rule4
Rule5
Rule6
Rule7
Rule8
Rule9
Rule10
Rule11
Rule12
Rule13
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Rule15
Rule16
Rule17
Rule18
Rule19
Rule20
Rule21
Rule22
Rule23
Rule24
Rule25
Rule26
Rule27
Rule28
Rule29
Rule30
Rule31
Rule32
Rule33
Rule34
Rule35
Rule36
Rule37
Rule38
Rule39
Rule40
Regulation1
Regulation2
Regulation3
Regulation4
Regulation5
Regulation6
Regulation7
Regulation8
Regulation9
Regulation10
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Regulation18
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Regulation20
Regulation21
Regulation22
Regulation23
Regulation24
Regulation25
Regulation26
Regulation27
Regulation28
Regulation29
Regulation30
Regulation31
Regulation32
Regulation33
Regulation34
Regulation35
Regulation36
Regulation37
Regulation38
Regulation39
Regulation40
14(1)(c)
Article 141
156(3)
Article 341
116
115
72
5
9
Article 235
Rule 2(a)
Rule 3(aa)
2
Article 131
Rule73
56
Rule5A(3)
Rule74(b)(ii)
Article 213
Rule4A
319
138
311
Rule 73
5A(3)
124A
11(6)
54(3)(ii)
10(10AA)
Article 19(1)(g)
123(3)
263
129 A(2)
8
62
Article 15
Article 16
Article 335
Article 110
Article 113
Article 114(3)
Article 266(3)
Article 282
Article 13(1)
323
447
452
2(ee)
11(1)
190(1)(b)
378(1)
31
Article 156
190
439
Article 21
378
195
195(1)(b)(ii)
340(1)
33-B
371
388
2(s)
144(6)
15
Article 29
Article 30
342
366
235(2)
304
167(2)(a)
144
145
Rule2(c)(iii)
226
Rule78
417(3)
431
Article 311
102
167(2)
48
57(8)
63
3(1)(a)(ii)
201
321
235
5(2)
Article 136
Article 309
Article 16(4)
65(a)
342(a)
Rule 73(F)
Rule 116
Article 137
24
30
2(o)(q)(r)
437
Article 154(1)
Article 31(A)
5(3)
Article 286
Rule 192
Rule 174
25(1)(c)
149
Rule17(4)
136(2)
Rule 43(b)
Article 345
245-c
3E
182
78
Rule 853A
13(b)
10(2)
30(a)
Nil
16(3)
19
11(2)
313
45(b)
3(4)
Article 133(1)(c)
372
20
13(2)
108
58B(3)
92(4)
Rule 157(3)(J)
2(m)
5(A)
Article 225
10(B)
Rule 6A
2(A)
2(C)
154
173
48E
Rule 5(v)
374(2)
67(1)(b)
44(1)
60
242(5)
107(2)
12(1)(a)(b)
37(B)
10(1)(b)(I)
Rule 12(10)
Article 291
Article 227
23(2)
376(D)
9(b)
Order XLVII-Rule 1
16(1)
166
45
433(C)
256(i)
2(a)(b)
60(4)(b)
Article 143
82
6(12)
Article 124
Article 356
Article 23(4)
Article 285
Article 301
Rule 11(x)
Article 368
Article 372
Article 22(4)
Article 143(1)
Article 19(1)(f)
44(3)(IV)(V)
2(j)
Article 31
113(2)
150
Article 31(2)
Article 144A
40
Article 31-B
Article 19
344
66(4)
Article 12
Article 323A(2)(d)
Article 13
Article 22(4)(a)(b)
Article 22(7)
18-A
Article 166(3)
Article 54
106
Article 7
Article 132(1)
Article 359
4(1)(b)
46
68(c)
Article 105
Article 194(2)
Article 22(5)
6A(1)
66(1)
Article 239AA(3(a))
Article 71
Article 191(2)
Article 15(3)
Article 19(1)(a)
Regulation 9(iv)
Article 254
Article 254(1)
377
24(2)
Article 324
100
13(2)(a)
Article 370
Article 182
12(5)
Article 145
Article 239AB
Article 58(2)
110
8(3)
14(D)
Article 217
Article 145(3)
Aricle 163
Article 245(1)
Article 246
50
Article 139
Article 323
5(4)
2(g)
168
3(1)(a)(iii)
Rule22(1)
117
Article 155
Rule 141
Article 105(2)
Article 30(1)
21(1)
Article 323B
28(A)
32
Article 254(2)
20-A
Article 316
Article 320
Article 194(3)
111
2(1)(g)
42(1)
Article 191
Article 101
Article 243
23(1)
Rule 14(3)
Article 332(3B)
33(2)(b)
25-O
95(2)
8(1)
Article 145(2)
Article 39
Article 243-U
8(A)
Article 30(1A)
245D(4)
Article 265
59
12(1)
98(2)
Rule 89
39
396
151
Rule 11(d)
Part IX Entry 19
Order 41 Rule 27
113
423
148
8(5)
Article 366
6-A(ii) (a)
26
64
171(9)
64(1)(i)
21(3D)(a)
81(3)
5(B)
465
197
18(3)
14(1)(b)
5(8)
16
58(2)
Article123(1)
6(7)
Article 366(29A)(a)
Rule 43(c)
2(OO)
Article 124(5)
Article 1
23(1-A)
43D(5)
17(a)
52
7(2)
2(1)(a)(i)
Article 317
13(i)
164
56(1)(i)
99
Article 144
Article 123
3(3-c)
91
18(1)
7(1-A)
25(2)
3(i)
129(3)
55
269-UD
269F(6)
Article 191(1)(a)
17
428
127(3)(b)
39(4)
29(A)
5(6A)
466(1)(D)(b)
2(f)
Article 129
Article 164
Article 39(b)
29(1)(b)
Article 310(1)
Article 71(1)
8(2)(b)
Article 252(1)
Rule 66
Rule-8
Rule 3(3)(b)
132(1)
21(3)(b)
Article 276
68D
Rule-8 (Kha)
Rule 13
1
Article 350A
77(1)(e)
14(3)
14(8)
315
2(3)
2(2)
47
Order 21 Rule 29
Article 47
4(5)
148A(b)
43(b)
Order 1 Rule 10(2)
25-N(1)(a)
299
94(2)
22(2)
Rule 20(iii)
276
21(4)
14A(1)
19(1)
Order 6 Rule 17
13(i)(e)
4(h)
Order IX Rule 13
Order XXVI 14(1)
6(2)
3(1)
74(2)
14(A)(1)
74(1)
21(2)(d)
Order 1 Rule 10
58
65
73
376(2)(n)
173(8)
Order 26 Rule 9
239
205
44
Rule 204
Article 243P
47-A(1)
Rule 24(3)
Rule 11A(C)
161
Regulation 39(2)(B)(6)
228A
2(14)
17-B
17(3)(b)
Rule 26(4)
38
22(3)
Order XLI Rule 5
125
80
73(9)
Order VII-Rule 7
118
Rule 22(ii)
Order XXII Rule 3
174(2)
16(2)(b)
270(A)
439(2)
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