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Patna High Court judgments, 2017

713 judgments · page 34 of 36

High Courts18 Jan 2017Allowed

Manoj Sharma Vs State of Bihar

Patna High Court · (2017) 1 BBCJ 263 : (2017) 1 BLJud 324 : (2017) 1 PCCR 398

Criminal Procedure Code, 1973 (CrPC) - Section 195(1)(b)(i)Penal Code, 1860 (IPC) - Section 120B, Section 191, Section 195, Section 196, Section 198, Section 199, Section 200, Section 201
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High Courts18 Jan 2017Allowed

Rajesh Thakur Vs State of Bihar

Patna High Court · (2019) 2 PLJR 428 : (2017) 1 BBCJ 265 : (2017) 1 BLJud 327 : (2017) 2 DMC 112 : (2017) 2 ECrC 423 : (2017) 1 PCCR 412

Criminal Procedure Code, 1973 (CrPC) - Section 177, Section 178Dowry Prohibition Act, 1961 - Section 3, Section 4Penal Code, 1860 (IPC) - Section 307, Section 323, Section 34, Section 389, Section 498A, Section 504
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High Courts18 Jan 2017Allowed

Vijay L. Sonawane Vs State of Bihar

Patna High Court · (2017) 2 Crimes 612 : (2017) 1 PLJR 615

Criminal Procedure Code, 1973 (CrPC) - Section 156(3), Section 482Penal Code, 1860 (IPC) - Section 120B, Section 406, Section 420
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High Courts17 Jan 2017Disposed Off

Mahanth Ram Kinkar Das Vs State of Bihar

Patna High Court · (2017) 173 AIC 446 : (2017) AIR(Patna) 35 : (2017) 2 BLJud 76 : (2017) 1 PLJR 909 : (2017) 2 RCRCivil 579

Civil Procedure Code, 1908 (CPC) - Order 23 Rule 1Constitution of India, 1950 - Article 226
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High Courts16 Jan 2017Disposed Off

Meena Devi Vs State of Bihar

Patna High Court · (2017) 1 BBCJ 245 : (2017) 1 BLJud 320 : (2017) 2 ECrC 464 : (2017) 1 PCCR 406

Constitution of India, 1950 - Article 226, Article 227Penal Code, 1860 (IPC) - Section 302
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