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Patna High Court judgments

55,963 judgments · page 145 of 2,799

High Courts26 Aug 2022Disposed Of

Bajaj Ray Vs State Of Bihar

Patna High Court · (2022) 08 PAT CK 0076

Constitution Of India, 1950 — Article 215Bihar Prohibition And Excise Rules, 2021 — Rule 12ABihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 30(b), 37(b), 37(c), 38(1), 41(1), 56, 58, 92, 93
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High Courts26 Aug 2022Allowed

Gautam Kumar Vs State Of Bihar

Patna High Court · (2022) 08 PAT CK 0073

Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 192(1), 202, 203, 204, 399(3)Indian Penal Code, 1860 — Section 34, 120B, 217, 323, 406, 420, 504, 506
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High Courts25 Aug 2022Allowed

Mithilesh Ravidas Vs State Of Bihar

Patna High Court · (2022) 08 PAT CK 0052

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2)Code Of Criminal Procedure, 1973 — Section 437(3)Indian Penal Code, 1860 — Section 34, 120B, 201, 302
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High Courts25 Aug 2022Allowed

Sarjun Yadav @ Sarjun Kumar Vs State Of Bihar

Patna High Court · (2022) 08 PAT CK 0051

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2)Code Of Criminal Procedure, 1973 — Section 437(3)Indian Penal Code, 1860 — Section 376, 493, 506
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High Courts25 Aug 2022Allowed

Sarovar Prasad Vs State Of Bihar

Patna High Court · (2022) 08 PAT CK 0050

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(1)(v), 14A(2)Code Of Criminal Procedure, 1973 — Section 437(3)Indian Penal Code, 1860 — Section 120B, 302
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High Courts25 Aug 2022Allowed

Abhimanyu Singh @ Abhimanyu Kumar Singh Vs State Of Bihar

Patna High Court · (2022) 08 PAT CK 0049

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(1)(va), 14A(2)Code Of Criminal Procedure, 1973 — Section 437(3)Indian Penal Code, 1860 — Section 34, 307, 323, 341, 379, 504, 506
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High Courts25 Aug 2022Dismissed

Dr. Shiv Mangal Singh Vs State Of Bihar

Patna High Court · (2022) 08 PAT CK 0048

Indian Penal Code, 1860 — Section 269, 275, 276Drugs and Cosmetics Act, 1940 — Section 27(b)(ii), 27(d)Code Of Criminal Procedure, 1973 — Section 482
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High Courts24 Aug 2022

Sanjeev Ranjan Vs State Of Bihar

Patna High Court · (2022) 08 PAT CK 0057

Income Tax Rules, 1962 — Rule 57, 58Indian Penal Code, 1860 — Section 120B, 466, 468, 471Code Of Criminal Procedure, 1973 — Section 195(1)(b)(ii), 202, 203, 340, 401(2)
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