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Patna High Court judgments, 2016

1,525 judgments · page 71 of 77

High Courts27 Jan 2016Allowed

Raj Kumar Kedia and Others Vs The State of Bihar and Others

Patna High Court · (2016) 2 PLJR 712

Bihar and Orissa Municipal Act, 1922 - Section 24, Section 28, Section 3, Section 3(29), Section 49, Section 50, Section 58, Section 62, Section 64Criminal Procedure Code, 1973 (CrPC) - Section 145Registration Act, 1908 - Section 17,
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High Courts22 Jan 2016Dismissed

Roshan Kumar Thakur and Others Vs The State of Bihar and Others

Patna High Court · (2016) 2 BLJud 161 : (2016) 2 ECrC 22 : (2016) 2 PLJR 121

Andhra Pradesh Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 - Section 3, Section 3 (1), Section 3 (2)Bihar Control of Crimes Act, 1981 - Section 12,
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High Courts22 Jan 2016Dismissed

Vikash Sharma Vs The State of Bihar and Others

Patna High Court · (2016) 01 PAT CK 0063

Arms Act, 1959 - Section 26(i), Section 27(i)Criminal Procedure Code, 1973 (CrPC) - Section 313 (1) (b), Section 372Penal Code, 1860 (IPC) - Section 147, Section 148, Section 302, Section 307, Section 323, Section 341, Section 447
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