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Patna High Court judgments, 2021

1,825 judgments · page 2 of 92

High Courts17 Dec 2021Disposed Of

Kuldeep Singh Vs State Of Bihar

Patna High Court · (2021) 12 PAT CK 0060

Constitution Of India, 1950 — Article 215Indian Penal Code, 1860 — Section 34, 272, 273, 279, 290, 414, 427Code Of Criminal Procedure, 1973 — Section 340
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High Courts17 Dec 2021Disposed Of

Vishwanath Ram Vs State Of Bihar

Patna High Court · (2021) 12 PAT CK 0059

Constitution Of India, 1950 — Article 215Indian Penal Code, 1860 — Section 34, 272, 273, 279, 290, 427Code Of Criminal Procedure, 1973 — Section 340
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High Courts16 Dec 2021Dismissed

Ram Kishun Dubey Vs State Of Bihar

Patna High Court · (2021) 12 PAT CK 0045

Code Of Criminal Procedure, 1973 — Section 432, 433, 433AIndian Penal Code, 1860 — Section 34, 201, 302Arms Act, 1959 — Section 27
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High Courts16 Dec 2021Allowed

Amarnath Singh @ Amar Nath Singh Vs State Of Bihar

Patna High Court · (2021) 12 PAT CK 0044

Constitution Of India, 1950 — Article 21, 48A, 51A(g)Bihar Minerals (Concession, Prevention Of Illegal Mining, Transportation & Storage) Rules, 2019 — Rule 2(vi), 17, 17(4), 18, 18(2), 25(1), 21(5), 29A(1), 29(A)(1)(e), 77(2), 17(4)Punjab Minor Mineral Concession Rules, 1964 — Rule 33
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High Courts14 Dec 2021Dismissed

Lakshaman Kishor Vs State Of Bihar

Patna High Court · (2021) 12 PAT CK 0042

Constitution Of India, 1950 — Article 14, 16(1), 136, 162Bihar Pension Rules, 1950 — Rule 60(2)Bihar Agricultural And Rural Area Development Agency Act, 1978 — Section 2(hh), 3, 4, 9, 10, 11, 11(1), 24, 31C, 38, 39, 39(c), 43
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High Courts14 Dec 2021Allowed

Banke Bihari Singh @ Sonu Singh Vs State Of Bihar

Patna High Court · (2021) 12 PAT CK 0041

Constitution Of India, 1950 — Article 21Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b)(ii)(c), 42, 42(1), 42(2)Code Of Criminal Procedure, 1973 — Section 313
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High Courts14 Dec 2021Allowed

Hanif Ur Rahman Vs State Of Bihar

Patna High Court · (2021) 12 PAT CK 0035

Constitution Of India, 1950 — Article 15, 23, 39, 45, 47Protection Of Children From Sexual Offences (POCSO) Rules, 2012 — Rule 4, 4(13), 4(15)Indian Penal Code, 1860 — Section 120B, 346, 366A, 367, 370, 370A, 372, 373, 376, 376(3), 376AB, 376DA, 376DB
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High Courts10 Dec 2021Disposed Of

Mohd. Ateeq Vs State Of Bihar

Patna High Court · (2021) 12 PAT CK 0037

Constitution Of India, 1950 — Article 215Indian Penal Code, 1860 — Section 34, 272, 273, 279, 290, 427Code Of Criminal Procedure, 1973 — Section 340
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High Courts10 Dec 2021Disposed Of

Satendra Yadav Vs State Of Bihar

Patna High Court · (2021) 12 PAT CK 0034

Constitution Of India, 1950 — Article 215Indian Penal Code, 1860 — Section 34, 272, 273, 279, 290, 427Code Of Criminal Procedure, 1973 — Section 340
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High Courts10 Dec 2021Disposed Of

Uday Chauhan Vs State Of Bihar

Patna High Court · (2021) 12 PAT CK 0033

Constitution Of India, 1950 — Article 215Indian Penal Code, 1860 — Section 34, 272, 273, 279, 290, 427Code Of Criminal Procedure, 1973 — Section 340
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