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Patna High Court judgments, 2021

1,825 judgments · page 6 of 92

High Courts18 Nov 2021Disposed Of

Ajay Kumar Singh Vs State Of Bihar

Patna High Court · (2021) 11 PAT CK 0033

Constitution Of India, 1950 — Article 14, 19(1)(g)Bihar Minor Mineral Concession Rules, 1972 — Rule 22, 52Mines and Mineral (Development and Regulation) Act, 1957 — Section 15
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High Courts18 Nov 2021Dismissed

Md. Umar Ali Vs State Of Bihar

Patna High Court · (2021) 11 PAT CK 0032

Indian Penal Code, 1860 — Section 34, 120A, 120B, 149, 302, 307, 341Arms Act, 1959 — Section 5, 27Scheduled Castes and Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)
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High Courts17 Nov 2021Disposed Of

Lalit Kumar Singh Vs State Of Bihar

Patna High Court · (2021) 11 PAT CK 0049

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 Courts17 Nov 2021Allowed

Noorjahan Khatoon Vs State Of Bihar

Patna High Court · (2021) 11 PAT CK 0023

Indian Penal Code, 1860 — Section 34, 120B, 363, 365, 370, 370A, 372, 373, 376Code Of Criminal Procedure, 1973 — Section 164Immoral Traffic (Prevention) Act, 1956 — Section 3, 4, 5, 6, 18
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High Courts03 Nov 2021Disposed Of

Vikash Mandal Vs State Of Bihar

Patna High Court · (2021) 11 PAT CK 0018

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 Courts03 Nov 2021Disposed Of

Sanjeep Mukhiya Vs State Of Bihar

Patna High Court · (2021) 11 PAT CK 0014

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 Courts03 Nov 2021Disposed Of

Bebi Devi Vs State Of Bihar

Patna High Court · (2021) 11 PAT CK 0013

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 Courts03 Nov 2021Disposed Of

Santosh Kumar Ram Vs State Of Bihar

Patna High Court · (2021) 11 PAT CK 0012

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 Courts03 Nov 2021Disposed Of

Neeraj Kumar Vs State Of Bihar

Patna High Court · (2021) 11 PAT CK 0010

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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