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Patna High Court judgments

53,185 judgments · page 159 of 2,660

High Courts11 May 2022

Chandra Shekhar Vs State Of Bihar

Patna High Court · (2022) 05 PAT CK 0011

Indian Penal Code, 1860 — Section 302, 304BCode Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 3, 106, 114
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High Courts10 May 2022Disposed Of

Lilawati Mishra Vs State Of Bihar

Patna High Court · (2022) 05 PAT CK 0025

Constitution Of India, 1950 — Article 14, 16, 19(1)(f), 19(2), 21, 31, 32, 39A, 226, 360Code Of Civil Procedure, 1908 — Section 89, 89(1)(c)
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High Courts10 May 2022Disposed Of

Sunil Kumar Vs State Of Bihar

Patna High Court · (2022) 05 PAT CK 0004

Negotiable Instrument Act, 1881 — Section 138, 143A, 148Code Of Criminal Procedure, 1973 — Section 421, 421(1)(b)
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High Courts06 May 2022Disposed Of

Paritosh Roy Vs State Of Bihar

Patna High Court · (2022) 05 PAT CK 0009

Bihar Prohibition And Excise Rules, 2021 — Rule 12ABihar Prohibition And Excise Act, 2016 — Section 30(a), 37(c)Indian Penal Code, 1860 — Section 272, 273
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High Courts06 May 2022Disposed Of

Sukan Sah Vs State Of Bihar

Patna High Court · (2022) 05 PAT CK 0007

Constitution Of India, 1950 — Article 215Bihar Prohibition and Excise Rules, 2021 — Rule 12AIndian Penal Code, 1860 — Section 34, 272, 273, 279, 427
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High Courts06 May 2022Disposed Of

Pawan Kumar Vs State Of Bihar

Patna High Court · (2022) 05 PAT CK 0006

Constitution Of India, 1950 — Article 215Bihar Prohibition and Excise Rules, 2021 — Rule 12AIndian Penal Code, 1860 — Section 34, 272, 273, 279, 427
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High Courts06 May 2022Allowed

Md. Khalik Vs Union Of India

Patna High Court · (2022) 05 PAT CK 0001

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(C), 21(c), 27A, 29, 50, 52A, 53 , 57, 67Code Of Criminal Procedure, 1973 — Section 313, 314Code Of Criminal Procedur, 1898 — Section 342
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