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Patna High Court judgments

55,963 judgments · page 148 of 2,799

High Courts11 Aug 2022Allowed

Brahmdev Sada Vs State Of Bihar

Patna High Court · (2022) 08 PAT CK 0022

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(v), 14A(2)Arms Act, 1959 — Section 27
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High Courts10 Aug 2022Dismissed

Arvind Singh Vs State Of Bihar

Patna High Court · (2022) 08 PAT CK 0079

Indian Penal Code, 1860 — Section 34, 302, 307, 506Arms Act, 1959 — Section 27Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(i), 3(1)(r), 3(1)(w), 3(2)(v), 3(2)(va)
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High Courts10 Aug 2022Dismissed/Partly Allowed

Pradeep Yadav Vs State Of Bihar

Patna High Court · (2022) 08 PAT CK 0078

Indian Penal Code, 1860 — Section 34, 302Arms Act, 1959 — Section 3, 5, 7, 27, 39Evidence Act, 1872 — Section 157
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High Courts08 Aug 2022Dismissed

Rajeshwari Devi Vs Gopal Prasad Sah

Patna High Court · (2022) 08 PAT CK 0014

Code Of Civil Procedure, 1908 — Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99, Order 21 Rule 100, Order 21 Rule 101Transfer Of Property Act, 1882 — Section 52, 105, 111, 111(d)
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High Courts08 Aug 2022Allowed

Jitendra Singh Vs State Of Bihar

Patna High Court · (2022) 08 PAT CK 0011

Indian Penal Code, 1860 — Section 34, 489B, 489CUnlawful Activities (Prevention) Act, 1967 — Section 15, 16, 17
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High Courts04 Aug 2022Allowed

Dhananjay Kumar Vs State Of Bihar

Patna High Court · (2022) 08 PAT CK 0021

Code Of Criminal Procedure, 1973 — Section 437(3)Indian Penal Code, 1860 — Section 302Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(v)(va), 14A(2)
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High Courts04 Aug 2022Allowed

Sunil Yadav Vs State Of Bihar

Patna High Court · (2022) 08 PAT CK 0020

Indian Penal Code, 1860 — Section 363, 366, 376Code Of Criminal Procedure, 1973 — Section 156(3), 164, 313
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High Courts04 Aug 2022Allowed

Manoj Kumar Vs State Of Bihar

Patna High Court · (2022) 08 PAT CK 0019

Code Of Criminal Procedure, 1973 — Section 437(3)Indian Penal Code, 1860 — Section 323, 324, 341Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(1)(w), 3(2)(va), 14A(2)
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High Courts04 Aug 2022Allowed

Rajkumar Sah Vs State Of Bihar

Patna High Court · (2022) 08 PAT CK 0018

Code Of Criminal Procedure, 1973 — Section 437(3)Indian Penal Code, 1860 — Section 147, 148, 149, 302Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va), 14A(2)
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High Courts04 Aug 2022Allowed

Indrasan Thakur Vs State Of Bihar

Patna High Court · (2022) 08 PAT CK 0005

Indian Penal Code, 1860 — Section 32, 34, 307, 323, 326, 341, 379, 448, 504, 506Arms Act, 1959 — Section 27Code Of Criminal Procedure, 1973 — Section 154(2), 156(3), 157(2), 173(2)(i), 173(2)(ii)
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High Courts04 Aug 2022Allowed

Mantu Yadav Vs State Of Bihar

Patna High Court · (2022) 08 PAT CK 0004

Code Of Criminal Procedure, 1973 — Section 437(3)Indian Penal Code, 1860 — Section 147, 148, 149, 323, 341, 354B, 504, 506Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(s), 3(1)(r), 3(1)(w), 14A(2)
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