High Courts02 Feb 2023Disposed Of

Madan @ Madan Kumar Akela Vs State Of Bihar

Patna High Court · (2023) 02 PAT CK 0004

Constitution Of India, 1950 — Article 215Bihar Prohibition and Excise Rules, 2021 — Section 12AIndian Penal Code, 1860 — Section 34, 272, 273, 279, 427
High Courts02 Feb 2023Disposed Of

Kulwant Singh Vs State Of Bihar

Patna High Court · (2023) 02 PAT CK 0003

Constitution Of India, 1950 — Article 215Bihar Prohibition and Excise Rules, 2021 — Section 12AIndian Penal Code, 1860 — Section 34, 272, 273, 279, 427
High Courts31 Jan 2023

Sunil Singh Vs State Of Bihar

Patna High Court · (2023) 01 PAT CK 0055

Bihar Prohibition and Excise Act, 2016 — Section 30(a)Indian Penal Code, 1860 — Section 414, 420, 467, 468, 471
High Courts30 Jan 2023Allowed

Bhushan Mahto Vs State Of Bihar

Patna High Court · (2023) 01 PAT CK 0058

Code Of Criminal Procedure, 1973 — Section 164, 374(2)Indian Penal Code, 1860 — Section 34, 376DScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(i)(w)