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Patna High Court judgments

53,185 judgments · page 190 of 2,660

High Courts03 Sept 2021Dismissed

Pradeep Tamoli Vs State Of Bihar

Patna High Court · (2021) 09 PAT CK 0015

Indian Penal Code, 1860 — Section 147, 149, 307, 323, 325, 341, 379, 504Code Of Criminal Procedure, 1973 — Section 438Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(va), 8(c), 18
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High Courts02 Sept 2021Disposed Of

Laxman Yadav Vs State Of Bihar

Patna High Court · (2021) 09 PAT CK 0014

Indian Penal Code, 1860 — Section 34, 120B, 304B, 498ACode Of Criminal Procedure, 1973 — Section 438(2)
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High Courts02 Sept 2021Disposed Of

Brahmdeo Yadav Vs State Of Bihar

Patna High Court · (2021) 09 PAT CK 0012

Indian Penal Code, 1860 — Section 34, 307, 323, 324, 341, 448, 506Code Of Criminal Procedure, 1973 — Section 438(2)Arms Act, 1959 — Section 25(1B(a), 26
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High Courts02 Sept 2021Disposed Of

Manoj Mukhiya Vs State Of Bihar

Patna High Court · (2021) 09 PAT CK 0010

Constitution of India, 1950 — Article 215Indian Penal Code, 1860 — Section 34, 272, 273, 279, 427Code Of Criminal Procedure, 1973 — Section 340
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High Courts02 Sept 2021Disposed Of

Chinta Devi Vs State Of Bihar

Patna High Court · (2021) 09 PAT CK 0009

Constitution of India, 1950 — Article 215Indian Penal Code, 1860 — Section 34, 272, 273, 279, 427Code Of Criminal Procedure, 1973 — Section 340
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High Courts02 Sept 2021Allowed

Puran Yadav Vs State Of Bihar

Patna High Court · (2021) 09 PAT CK 0006

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(a)(R)(S)(W), 3(2)(va), 14A(2)Code Of Criminal Procedure, 1973 — Section 438(2)Indian Penal Code, 1860 — Section 147, 307, 323, 325, 341, 354A, 504, 506
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High Courts31 Aug 2021Disposed Of

Md. Harun Vs State Of Bihar

Patna High Court · (2021) 08 PAT CK 0106

Indian Penal Code, 1860 — Section 34, 307, 323, 341, 498A, 504, 506Code Of Criminal Procedure, 1973 — Section 438(2)Dowry Prohibition Act, 1961 — Section 3, 4
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