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Patna High Court judgments, 2020

2,559 judgments · page 8 of 128

High Courts16 Dec 2020Disposed Of

Sunil Kumar Singh @ Sunil Kumar Vs State Of Bihar And Ors

Patna High Court · (2020) 12 PAT CK 0149

Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 36(1)(2), 37(b)(c), 38(1), 41(1), 56, 58, 92, 93Indian Penal Code, 1860 — Section 34, 272, 273, 279, 427Code Of Criminal Procedure, 1973 — Section 340
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High Courts16 Dec 2020Disposed Of

Pramod Kumar Vs State Of Bihar And Ors

Patna High Court · (2020) 12 PAT CK 0148

Bihar Prohibition And Excise (Amendment) Act, 2018 — Section 30(a)Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(b)(c), 38(1), 41(1), 56, 58, 92, 93Indian Penal Code, 1860 — Section 34, 272, 273, 279, 427
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High Courts16 Dec 2020Disposed Of

Shital Yadav Vs State Of Bihar And Ors

Patna High Court · (2020) 12 PAT CK 0147

Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(b)(c), 38(1), 41, 41(1), 56, 58, 92, 93Indian Penal Code, 1860 — Section 34, 272, 273, 279, 427Code Of Criminal Procedure, 1973 — Section 340
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High Courts16 Dec 2020Disposed Of

Swadhin Das Vs State Of Bihar And Ors

Patna High Court · (2020) 12 PAT CK 0146

Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(b)(c), 38(1), 41(1), 56, 58, 92, 93Indian Penal Code, 1860 — Section 34, 272, 273, 279, 427Code Of Criminal Procedure, 1973 — Section 340
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High Courts16 Dec 2020Disposed Of

Swaminath Prasad @ Mallu Prasad Vs State Of Bihar And Ors

Patna High Court · (2020) 12 PAT CK 0145

Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 36, 37(b)(c), 38(1), 41(1), 56, 58, 92, 93Indian Penal Code, 1860 — Section 34, 272, 273, 279, 427Code Of Criminal Procedure, 1973 — Section 340
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High Courts16 Dec 2020Disposed Of

Jitendra Kumar Vs State Of Bihar And Ors

Patna High Court · (2020) 12 PAT CK 0143

Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(b)(c), 38(1), 41(1), 56, 58, 92, 93Indian Penal Code, 1860 — Section 34, 272, 273, 279, 427Code Of Criminal Procedure, 1973 — Section 340
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High Courts15 Dec 2020Disposed Of

Vikram Agarwal Vs State Of Bihar And Ors

Patna High Court · (2020) 12 PAT CK 0136

Indian Penal Code, 1860 — Section 34, 272, 273, 279, 427Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(b)(c), 38(1), 41(1), 56, 58, 92, 93Code Of Criminal Procedure, 1973 — Section 340
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High Courts15 Dec 2020Disposed Of

Ranju Devi Vs State Of Bihar And Ors

Patna High Court · (2020) 12 PAT CK 0135

Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(b)(c), 38(1), 41(1), 56, 58, 92, 93Indian Penal Code, 1860 — Section 34, 272, 273, 279, 427Code Of Criminal Procedure, 1973 — Section 340
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High Courts15 Dec 2020Disposed Of

Bablu Singh Vs State Of Bihar And Ors

Patna High Court · (2020) 12 PAT CK 0134

Indian Penal Code, 1860 — Section 34, 272, 273, 279, 427Arms Act, 1959 — Section 25(1b)a, 26, 35Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(b), 37(c), 37(b)(c), 38(1), 41(1), 56, 58, 92, 93
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