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Patna High Court judgments, 2018

1,105 judgments · page 55 of 56

High Courts08 Jan 2018Dismissed

Ram Rai Vs State of Bihar

Patna High Court · (2018) 01 PAT CK 0067

Code of Criminal Procedure, 1973, Section 144 - Power to issue order in urgent cases of nuisance or apprehended dangerIndian Penal Code, 1860, Section 307 - Attempt to
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High Courts06 Jan 2018Allowed

Om Prakash Arya and other Vs State of Bihar

Patna High Court · (2018) 01 PAT CK 0066

Indian Penal Code, 1860, Section 302, Section 201, Section 379 - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen
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High Courts05 Jan 2018Allowed

Mahendra Singh Vs State Of Bihar

Patna High Court · (2018) 2 PLJR 301

Indian Penal Code, 1860 — Section 34, 302Arms Act, 1959 — Section 27Code Of Criminal Procedure, 1973 — Section 313
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High Courts04 Jan 2018Allowed

Chandan Kumar Sah And Ors Vs State Of Bihar

Patna High Court · (2018) 1 PLJR 661

Code Of Criminal Procedure, 1973 — Section 53(A), 54, 173, 313, 374(2), 389(1)Indian Penal Code, 1860 — Section 376(2)(g)Scheduled Castes And the Scheduled Tribes ( Prevention Of Atrocities) Act, 1989 — Section 3(2)(V)
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High Courts03 Jan 2018Allowed

Niranjan Kumar Dutta Vs State Of Bihar And Ors

Patna High Court · (2018) 1 PLJR 516

Constitution Of India, 1950 — Article 141Civil Services (Classification, Control And Appeal) Rules, 1930 — Rule 55(A)Bihar Government Servants (Classification, Control And Appeal) Rules, 2005 — Rule 17
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High Courts03 Jan 2018Dismissed

State Of Bihar Vs Sachita Rai And Ors

Patna High Court · (2018) 2 PLJR 125

Indian Penal Code, 1860 — Section 34, 147, 148, 302, 307, 323, 324Arms Act, 1959 — Section 27Code Of Criminal Procedure, 1973 — Section 313
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High Courts03 Jan 2018Allowed

Munindra Kumar Vs State Of Bihar And Anr

Patna High Court · (2018) 2 PLJR 107

Code Of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138, 138(b), 138(c), 142Indian Penal Code, 1860 — Section 406, 420
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High Courts03 Jan 2018Dismissed

Bajaru Vs The State of Bihar

Patna High Court · (2018) 01 PAT CK 0041

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 201, Sec
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High Courts03 Jan 2018Allowed

Raj Nath Ram Vs State of Bihar

Patna High Court · (2018) 01 PAT CK 0040

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 149 - Punishment for mur
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