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Patna High Court judgments, 2016

1,525 judgments · page 10 of 77

High Courts27 Oct 2016Dismissed

Rajan Kumar Vs State of Bihar

Patna High Court · (2016) 4 PLJR 1098

Essential Commodities Act, 1955 - Section 10A, Section 3(2)(j), Section 6, Section 7Fertiliser (Control) Order, 1985 - Clause 19, Clause 20
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High Courts27 Oct 2016Disposed Off

Bisheshwar Mishra Vs State of Bihar

Patna High Court · (2017) 1 ECrC 1 : (2016) 4 PLJR 1058

Criminal Procedure Code, 1973 (CrPC) - Section 193, Section 209, Section 4(2), Section 438, Section 438, Section 439, Section 5Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 14, Section 18Sch
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High Courts25 Oct 2016Dismissed

Birju Sah Vs State of Bihar

Patna High Court · (2017) 1 ECrC 184

Penal Code, 1860 (IPC) - Section 504, Section 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1 )(x)
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High Courts25 Oct 2016Dismissed

Umesh Thakur Vs State of Bihar

Patna High Court · (2017) 1 ECrC 193

Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 307, Section 323, Section 325, Section 326
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High Courts22 Oct 2016Allowed

Bharat Singh, S/o Late Moti Singh Vs State of Bihar

Patna High Court · (2017) 1 ECrC 190

Criminal Procedure Code, 1973 (CrPC) - Section 439Excise (Amendment) Act, 2016 - Section 47(a), Section 61Penal Code, 1860 (IPC) - Section 147, Section 149, Section 171-C, Section 171-E, Section 188, Section 323, Section 325, Section
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High Courts22 Oct 2016Allowed

Badal Singh Vs State of Bihar

Patna High Court · (2017) 1 ECrC 191

Criminal Procedure Code, 1973 (CrPC) - Section 439Excise (Amendment) Act, 2016 - Section 47(a), Section 61Penal Code, 1860 (IPC) - Section 147, Section 149, Section 171-C, Section 171-E, Section 188, Section 323, Section 325, Section
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