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Patna High Court judgments

53,185 judgments · page 208 of 2,660

High Courts25 May 2021Disposed Of

Prakash Kumar Vs State Of Bihar And Ors

Patna High Court · (2021) 05 PAT CK 0082

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

Ashok Kumar Vs State Of Bihar And Ors

Patna High Court · (2021) 05 PAT CK 0081

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

Sunil Mahto Vs State Of Bihar

Patna High Court · (2021) 05 PAT CK 0080

Indian Penal Code, 1860 — Section 34, 272, 273, 279, 414, 427Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(b)(c), 38(1), 41(1), 56, 58, 92, 93Code Of Criminal Procedure, 1973 — Section 340
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High Courts25 May 2021Disposed Of

Saroj Kumar Manjhi Vs State Of Bihar And Ors

Patna High Court · (2021) 05 PAT CK 0079

Indian Penal Code, 1860 — Section 34, 272, 273, 279, 420, 427Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(b)(c), 38(1), 41(1), 56, 58, 92, 93Code Of Criminal Procedure, 1973 — Section 340
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High Courts25 May 2021Disposed Of

Deepak Kumar Vs State Of Bihar And Ors

Patna High Court · (2021) 05 PAT CK 0078

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

Reeta Devi @ Rita Devi Vs State Of Bihar And Ors

Patna High Court · (2021) 05 PAT CK 0077

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

Shatrudhan Yadav Vs State Of Bihar And Ors

Patna High Court · (2021) 05 PAT CK 0076

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 Courts24 May 2021Disposed Of

Vikash Kumar Vs State Of Bihar And Ors

Patna High Court · (2021) 05 PAT CK 0075

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 Courts24 May 2021Disposed Of

Gudiya Devi @ Guriya Devi Vs State Of Bihar And Ors

Patna High Court · (2021) 05 PAT CK 0074

Bihar Prohibition And Excise (Amendment) Act, 2018 — Section 30(a), 32, 41Bihar 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 Courts24 May 2021Disposed Of

Munna Sahani Vs State Of Bihar And Ors

Patna High Court · (2021) 05 PAT CK 0073

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 Courts24 May 2021Disposed Of

Manoj Ram Vs State Of Bihar And Ors

Patna High Court · (2021) 05 PAT CK 0072

Indian Penal Code, 1860 — Section 34, 272, 273, 279, 427Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(b)(c), 38(1), 41(1), 56, 58, 92, 93Code Of Criminal Procedure, 1973 — Section 340
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High Courts24 May 2021Disposed Of

Suresh Biswas Vs State Of Bihar And Ors

Patna High Court · (2021) 05 PAT CK 0070

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 Courts24 May 2021Disposed Of

Mukesh Jha Vs State Of Bihar And Ors

Patna High Court · (2021) 05 PAT CK 0069

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 Courts24 May 2021Disposed Of

Gour Das Vs State Of Bihar And Ors

Patna High Court · (2021) 05 PAT CK 0068

Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 36, 37(b)(c), 38(1), 41, 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 Courts24 May 2021Disposed Of

Chanda Devi Vs State Of Bihar And Ors

Patna High Court · (2021) 05 PAT CK 0067

Indian Penal Code, 1860 — Section 34, 120B, 272, 273, 279, 427Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(b)(c), 38(1), 41(1), 56, 58, 92, 93Code Of Criminal Procedure, 1973 — Section 340
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High Courts24 May 2021Disposed Of

Aditya Kumar Vs State Of Bihar And Ors

Patna High Court · (2021) 05 PAT CK 0066

Indian Penal Code, 1860 — Section 34, 272, 273, 279, 308, 379, 427Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(b)(c), 38(1), 41(1), 56, 58, 92, 93Code Of Criminal Procedure, 1973 — Section 340
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High Courts24 May 2021Disposed Of

Rajkumar Uraon And Ors Vs State Of Bihar

Patna High Court · (2021) 05 PAT CK 0064

Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 333, 341, 353, 427Bihar Prohibition And Excise Act, 2016 — Section 45Code Of Criminal Procedure, 1973 — Section 438(2)
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