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Patna High Court judgments

53,185 judgments · page 164 of 2,660

High Courts31 Mar 2022Disposed Of

Amit Kumar Singh Vs State Of Bihar

Patna High Court · (2022) 03 PAT CK 0078

Constitution Of India, 1950 — Article 215Indian Penal Code, 1860 — Section 34, 272, 273, 279, 427Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 32(iii), 37(b)(c), 38(1), 41(1), 56, 58, 92, 93
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High Courts31 Mar 2022Disposed Of

Jayram Kumar Vs State Of Bihar

Patna High Court · (2022) 03 PAT CK 0077

Constitution Of India, 1950 — Article 215Indian Penal Code, 1860 — Section 34, 272, 273, 279, 427Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 32(iii), 37(b)(c), 38(1), 41(1), 56, 58, 92, 93
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High Courts31 Mar 2022Disposed Of

Rohit Kumar Yadav Vs State Of Bihar

Patna High Court · (2022) 03 PAT CK 0076

Constitution Of India, 1950 — Article 215Indian Penal Code, 1860 — Section 34, 272, 273, 279, 427Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 32(iii), 37(b)(c), 38(1), 41(1), 56, 58, 92, 93
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High Courts30 Mar 2022Allowed

Sushil Singh Vs State Of Bihar

Patna High Court · (2022) 03 PAT CK 0065

Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 323, 325, 504Arms Act, 1959 — Section 27Code Of Criminal Procedure, 1973 — Section 207, 313
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