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Patna High Court judgments

53,185 judgments · page 196 of 2,660

High Courts02 Aug 2021Disposed Of

Raj Kumar Vs State Of Bihar

Patna High Court · (2021) 08 PAT CK 0003

Constitution Of India, 1950 — Article 215Indian Penal Code, 1860 — Section 34, 272, 273, 279, 290, 427Code Of Criminal Procedure, 1973 — Section 340
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High Courts30 Jul 2021Disposed Of

Ifatekhar Ahamad Vs State Of Bihar

Patna High Court · (2021) 07 PAT CK 0094

Constitution of India, 1950 — Article 215Indian Penal Code, 1860 — Section 34, 272, 273, 279, 290, 427Code Of Criminal Procedure, 1973 — Section 340
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High Courts30 Jul 2021Disposed Of

Vinod Kumar Vs State Of Bihar

Patna High Court · (2021) 07 PAT CK 0093

Constitution of India, 1950 — Article 215Indian Penal Code, 1860 — Section 34, 272, 273, 279, 290, 337, 338, 427Code Of Criminal Procedure, 1973 — Section 340
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High Courts29 Jul 2021Disposed Of

Avon Rims Private Limited Vs State Of Bihar

Patna High Court · (2021) 07 PAT CK 0102

Bihar Prohibition and Excise Act, 2016 — Section 30, 30(a), 38, 56, 60Code Of Criminal Procedure, 1973 — Section 451Indian Penal Code, 1860 — Section 188, 420
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High Courts29 Jul 2021Disposed Of

Arun Kumar Vs State Of Bihar

Patna High Court · (2021) 07 PAT CK 0098

Bihar Liquor Prohibition & Excise (Amendment) Act, 2018 — Section 30(a)Bihar Prohibition and Excise Act, 2016 — Section 13, 30(a), 37(b)(c), 38(1), 41(1), 56, 58, 92, 93Indian Penal Code, 1860 — Section 34, 272, 273, 279, 427
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High Courts28 Jul 2021Disposed Of

Suraj Kumar Sah Vs State Of Bihar

Patna High Court · (2021) 07 PAT CK 0087

Indian Penal Code, 1860 — Section 34, 272, 273, 290, 504Bihar Prohibition And Excise Act, 2016 — Section 30(a), 37(b)(c)
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High Courts28 Jul 2021Allowed

Bipin Rajvanshi Vs State Of Bihar

Patna High Court · (2021) 07 PAT CK 0086

Juvenile Justice (Care And Protection Of Children) Rules, 2007 — Rule 12, 12(3), 19Indian Penal Code, 1860 — Section 363, 376Protection Of Children From Sexual Offences (POCSO) Act, 2012 — Section 6, 42
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High Courts27 Jul 2021Allowed

Gudu Kumar @ Ranjeet Kumar Vs State Of Bihar

Patna High Court · (2021) 07 PAT CK 0090

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(i)(v)(s), 14A(2)Indian Penal Code, 1860 — Section 147, 148, 307, 323, 324, 337, 338, 341, 379, 504, 506Arms Act, 1959 — Section 27
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High Courts26 Jul 2021Allowed

Vikash Kumar @ Vikash Yadav Vs State Of Bihar

Patna High Court · (2021) 07 PAT CK 0091

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(i)(r), 14AIndian Penal Code, 1860 — Section 302Arms Act, 1959 — Section 27
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High Courts23 Jul 2021Dismissed/Allowed

Anant Pandey Vs State Of Bihar

Patna High Court · (2021) 07 PAT CK 0092

Indian Penal Code, 1860 — Section 34, 302, 366A, 376A, 376DProtection Of Children From Sexual Offences (POCSO) Act, 2012 — Section 4, 28Code Of Criminal Procedure, 1973 — Section 154, 313, 366
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