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Patna High Court judgments

53,185 judgments · page 207 of 2,660

High Courts25 May 2021Disposed Of

Chandan Kumar Gupta Vs State Of Bihar And Ors

Patna High Court · (2021) 05 PAT CK 0087

Indian Penal Code, 1860 — Section 34, 272, 273, 279, 308, 427Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(b)(c), 38, 38(1), 41, 41(1), 56, 58, 92, 93Code Of Criminal Procedure, 1973 — Section 340
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High Courts25 May 2021Disposed Of

Nirmala Devi Vs State Of Bihar And Ors

Patna High Court · (2021) 05 PAT CK 0086

Bihar Prohibition And 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 Courts25 May 2021Disposed Of

Priti Kumari Vs State Of Bihar And Ors

Patna High Court · (2021) 05 PAT CK 0085

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, 427Code Of Criminal Procedure, 1973 — Section 340
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High Courts25 May 2021Disposed Of

Triloki Mandal Vs State Of Bihar And Ors

Patna High Court · (2021) 05 PAT CK 0084

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, 427Code Of Criminal Procedure, 1973 — Section 340
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High Courts25 May 2021Disposed Of

Jay Chand Ram Vs State Of Bihar And Ors

Patna High Court · (2021) 05 PAT CK 0083

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, 427Code Of Criminal Procedure, 1973 — Section 340
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