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Patna High Court judgments, 2017

713 judgments · page 9 of 36

High Courts15 Sept 2017Allowed

Ashok Kumar Mishra Vs The State of Bihar

Patna High Court · (2017) 09 PAT CK 0024

Indian Penal Code, 1860, Section 498A - Husband or relative of husband of a woman subjecting her to crueltyDowry Prohibition Act, 1961, Section 3, Sectio
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High Courts14 Sept 2017Allowed

Bar Council Of India Vs The State of Bihar

Patna High Court · (2018) 1 PLJR 225

Code of Criminal Procedure, 1973, Section 482, Section 202 - Saving of inherent powers of High Court - Postponement of issue of processIndian Penal Code, 1860,
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High Courts06 Sept 2017Allowed

Ram Swarth Sah And Ors Vs State Of Bihar And Ors

Patna High Court · (2018) 2 PLJR 815

Code Of Criminal Procedure, 1973 (CrPC) — Section 156(3), 177, 178, 178(c), 179, 204, 482Dowry Prohibition Act, 1961 — Section 3, 4Indian Penal Code 1860, (IPC) — Section 34, 147, 323, 404, 406, 498(A), 506
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High Courts05 Sept 2017

Pammi Kumari & Ors Vs The State of Bihar

Patna High Court · (2017) 09 PAT CK 0007

Code of Criminal Procedure, 1973, Section 193, Section 319 - Cognizance of offences by Courts of Session - Power to proceed against other persons appearing to be guilty of offence
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