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Patna High Court judgments

53,185 judgments · page 209 of 2,660

High Courts21 May 2021Disposed Of

Bhushan Patel Vs State Of Bihar

Patna High Court · (2021) 05 PAT CK 0060

Indian Penal Code, 1860 — Section 272, 273Bihar Prohibition And Excise Act, 2016 — Section 30(a), 76(2)Code Of Criminal Procedure, 1973 — Section 438
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High Courts21 May 2021Disposed Of

Manish Kumar Vs State Of Bihar And Ors

Patna High Court · (2021) 05 PAT CK 0055

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 Courts19 May 2021Disposed Of

Vikram Pal Vs State Of Bihar And Ors

Patna High Court · (2021) 05 PAT CK 0049

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 Courts19 May 2021Disposed Of

Virmani Kumar @ Virmani Yadav Vs State Of Bihar And Ors

Patna High Court · (2021) 05 PAT CK 0048

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 Courts19 May 2021Disposed Of

Sanjivan Das Vs State Of Bihar And Ors

Patna High Court · (2021) 05 PAT CK 0047

Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 32(2), 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 Courts19 May 2021Disposed Of

Indrajeet Rai Vs State Of Bihar And Ors

Patna High Court · (2021) 05 PAT CK 0046

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 Courts19 May 2021Disposed Of

Santan Kumar Vs State Of Bihar And Ors

Patna High Court · (2021) 05 PAT CK 0045

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 Courts19 May 2021Disposed Of

Sharwan Mistri Vs State Of Bihar And Ors

Patna High Court · (2021) 05 PAT CK 0044

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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