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Patna High Court judgments, 2019

1,524 judgments · page 70 of 77

High Courts29 Mar 2019Allowed

Pradeep Kumar Sonthalia Vs State Of Bihar

Patna High Court · (2019) 03 PAT CK 0036

Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482Negotiable Instruments Act, 1881 — Section 138, 139, 140Constitution Of India, 1950 — Article 226
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High Courts28 Mar 2019Allowed

Yogi Yadav And Ors Vs State Of Bihar

Patna High Court · (2019) 03 PAT CK 0033

Indian Penal Code, 1860 — Section 34, 302Arms Act, 1959 — Section 27, 27(1), 27(2)Code Of Criminal Procedure, 1973 — Section 313
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High Courts27 Mar 2019Partly Allowed

Rakesh Mistry Vs State Of Bihar

Patna High Court · (2019) 03 PAT CK 0030

Indian Penal Code, 1860 — Section 363, 363A, 365, 366A, 376Code Of Criminal Procedure, 1973 — Section 161, 164, 313Evidence Act, 1872 — Section 138, 146
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High Courts27 Mar 2019Dismissed

Anjani Kumar Singh And Anr Vs State Of Bihar Ors

Patna High Court · (2019) 03 PAT CK 0022

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20(b)(ii)(c), 25, 27, 29, 42, 52A, 54, 67Code Of Criminal Procedure, 1973 — Section 313, 374(2)Narcotic Drugs And Psychotropic Substances Rules, 1985 — Rule 36
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High Courts15 Mar 2019

Nitish Kumar Vs State Of Bihar And Ors

Patna High Court · (2019) 2 PLJR 329

Code Of Criminal Procedure, 1973 — Section 161, 164, 173, 202, 210, 340, 362, 482Indian Penal Code, 1860 — Section 147, 148, 149, 181, 191, 192, 193, 196, 199, 302, 307Arms Act, 1959 — Section 27
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