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Patna High Court judgments, 2018

1,105 judgments · page 10 of 56

High Courts04 Oct 2018Dismissed

Virendra Ram, Birendra Ram @APPELLANT@Hash State of Bihar

Patna High Court · (2018) 10 PAT CK 0009

Code Of Criminal Procedure, 1973 — Section 154(1), 154(3), 156(3), 362, 482Indian Penal Code, 1860 — Section 120B, 406, 409, 420, 467, 468, 471, 504Schedule Castes and the Schedule Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
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High Courts04 Oct 2018Disposed off

State of Bihar @APPELLANT@Hash Rohan Bind

Patna High Court · (2018) 10 PAT CK 0006

Indian Penal Code, 1860 — Section 201, 302, 376Protection of Children from Sexual Offences Act, 2012 — Section 3, 4, 5, 6, 7, 8, 9, 29, 42Code Of Criminal Procedure, 1973 — Section 313, 366
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High Courts03 Oct 2018Allowed

Indira Devi Vs State Of Bihar & Ors

Patna High Court · (2019 ) 1 PLJR 659

Representation Of The People Act, 1951 — Section 83(1)(a)Bihar Panchayat Raj Rules, 2006 — Rule 79Constitution Of India, 1950 — Article 226
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High Courts01 Oct 2018Dismissed

Ashok Upadhyay Vs State Of Bihar & Ors

Patna High Court · (2018) 10 PAT CK 0001

Indian Penal Code, 1860 — Section 34, 147, 148, 149, 302, 307, 323, 324Arms Act, 1959 — Section 27Code Of Criminal Procedure, 1973 — Section 107, 313
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High Courts28 Sept 2018Disposed off

Amrita Singh Vs State Of Bihar & Ors

Patna High Court · (2018) 09 PAT CK 0035

Prevention of Corruption Act, 1988 — Section 13(2), 13(1)(e)Bihar Value Added Tax Act, 2005 — Section 19Constitution of India, 1950 — Article 19(1)(a), 21, 226, 300A
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High Courts27 Sept 2018Dismissed

Om Prakash Prasad, Om Prakash Vs State of Bihar

Patna High Court · (2018) 09 PAT CK 0034

Indian Penal Code, 1860 — Section 34, 302Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 94, 94(1), 94(2)Indian Evidence Act, 1872 — Section 14, 35, 36
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High Courts24 Sept 2018Allowed

Bindeshwar Vs State Of Bihar & Ors

Patna High Court · (2018) 09 PAT CK 0030

Prevention of Corruption Act 1988 — Section 7, 12, 13(2), 13(1)(d), 120, 20BIndian Penal Code,1860 — Section 120B, 161Code Of Criminal Procedure, 1973 — Section 313
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