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Patna High Court judgments, 2018

1,105 judgments · page 48 of 56

High Courts03 Feb 2018Allowed

Chandeshwar Mahto Vs State of Bihar

Patna High Court · (2018) 02 PAT CK 0036

Code of Criminal Procedure, 1973, Section 145, Section 144 - Procedure where dispute concerning land or water is likely to cause breach of peace - Power to issue order in urgent cases of nuisa
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High Courts02 Feb 2018Allowed

Ishwari Singh & Ors. Vs State of Bihar

Patna High Court · (2018) 02 PAT CK 0022

Code of Criminal Procedure, 1973, Section 144 - Power to issue order in urgent cases of nuisance or apprehended dangerIndian Penal Code, 1860, Section 307,
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High Courts02 Feb 2018Disposed Off

Chandra Deo Mehta Vs State of Bihar

Patna High Court · (2018) 02 PAT CK 0020

Code of Criminal Procedure, 1973, Section 313, Section 360(3) - Power to examine the accused - Order to release on probation of good conduct or after admonitionIndian Pena
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High Courts01 Feb 2018Allowed

Bhandaria Yadav & Ors Vs The State of Bihar

Patna High Court · (2018) 02 PAT CK 0004

Indian Penal Code, 1860, Section 34, Section 324, Section 307 - Acts done by several persons in furtherance of common intention - Voluntarily causing hurt by dangerous weap
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High Courts01 Feb 2018

Hari Shankar Chaudhary Vs The State of Bihar

Patna High Court · (2018) 02 PAT CK 0002

Code of Criminal Procedure, 1973, Section 313, Section 374(2), Section 389(i) - Power to examine the accused - Appeals from convictions - Suspension of sentence pending th
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