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Patna High Court judgments, 2023

929 judgments · page 22 of 47

High Courts14 Jul 2023Allowed

Sakindar Yadav Vs State Of Bihar

Patna High Court · (2023) 07 PAT CK 0033

Indian Penal Code, 1860 — Section 120B, 201, 376DProtection of Children from Sexual Offences Act, 2012 — Section 4, 34(2)Code Of Criminal Procedure, 1973 — Section 164
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High Courts14 Jul 2023Allowed

Ishtiaq Khan Vs State Of Bihar

Patna High Court · (2023) 07 PAT CK 0031

Indian Penal Code, 1860 — Section 34, 120B, 302Arms Act, 1959 — Section 27Evidence Act, 1872 — Section 60
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High Courts13 Jul 2023Dismissed

Nabab Sah Vs Mainudin Sah

Patna High Court · (2023) 07 PAT CK 0045

Constitution Of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 6 Rule 17Specific Relief Act, 1963 — Section 26
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High Courts13 Jul 2023Dismissed

Jankawa Devi @ Janki Devi Vs State Of Bihar

Patna High Court · (2023) 07 PAT CK 0044

Indian Penal Code, 1860 — Section 147, 149, 307, 323, 341, 354, 379, 504, 506Scheduled Caste And Scheduled Tribe Prevention of Atrocities Act, 1989 — Section 3(i)(X), 3(i)(XI)Code Of Criminal Procedure, 1973 — Section 313
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High Courts12 Jul 2023Allowed

Pintu Kumar @ Pintu Yadav Vs State Of Bihar

Patna High Court · (2023) 07 PAT CK 0039

Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 34, 323, 341, 342, 364, 504, 506Code Of Criminal Procedure, 1973 — Section 437(3)
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