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Patna High Court judgments, 2020

2,559 judgments · page 127 of 128

High Courts06 Jan 2020Allowed

Rakesh Kumar Vs State Of Bihar

Patna High Court · (2020) 01 PAT CK 0101

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(i)(r)(s), 14(A)(2)Indian Penal Code, 1860 — Section 34, 323, 341, 379, 448, 504, 506Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts06 Jan 2020Allowed

Ganesh Sah Vs State Of Bihar

Patna High Court · (2020) 01 PAT CK 0100

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(i)(r)(s), 14(A)(2)Indian Penal Code, 1860 — Section 34, 323, 341, 504, 506Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts06 Jan 2020Disposed Of

Shiv Kumari Devi Vs State Of Bihar And Ors

Patna High Court · (2020) 01 PAT CK 0094

Indian Penal Code, 1860 — Section 272, 273Bihar Prohibition And Excise Act, 2016 — Section 30(a), 60Constitution Of India, 1950 — Article 226, 227
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High Courts06 Jan 2020Allowed

Shankar Kumar Vs State Of Bihar And Ors

Patna High Court · (2020) 01 PAT CK 0087

Bihar Prohibition And Excise Act, 2016 — Section 37(1)(2)Bihar Prohibition And Excise (Amendment) Act, 2018 — Section 37(1), 37(2), 56, 60Constitution Of India, 1950 — Article 226
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High Courts06 Jan 2020Disposed Of

Munni Devi Vs State Of Bihar And Ors

Patna High Court · (2020) 01 PAT CK 0086

Indian Penal Code, 1860 — Section 272, 276Bihar Prohibition And Excise Act, 2016 — Section 30(a), 38, 41Constitution Of India, 1950 — Article 226, 227
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High Courts06 Jan 2020Dismissed

Md. Masroor Alam Vs State Of Bihar And Anr

Patna High Court · (2020) 01 PAT CK 0082

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 323, 341, 448, 504, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(g)
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