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Patna High Court judgments

53,185 judgments · page 210 of 2,660

High Courts19 May 2021Disposed Of

Sahendar Vs State Of Bihar And Ors

Patna High Court · (2021) 05 PAT CK 0043

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

Shimpi Kumari @ Simpi Kumari Vs State Of Bihar And Ors

Patna High Court · (2021) 05 PAT CK 0042

Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(B), 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 Courts18 May 2021Disposed Of

Rajesh Ray And Anr Vs State Of Bihar And Ors

Patna High Court · (2021) 05 PAT CK 0039

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 Courts18 May 2021Disposed Of

Mohan Kumar Saw Narayan Saw Vs State Of Bihar And Ors

Patna High Court · (2021) 05 PAT CK 0038

Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(b)(c), 38(1), 41, 41(1), 47, 56, 58, 92, 93Indian Penal Code, 1860 — Section 34, 272, 273, 279, 427Code Of Criminal Procedure, 1973 — Section 340
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High Courts18 May 2021Disposed Of

Satendra Ray @ Jhagru Vs State Of Bihar And Ors

Patna High Court · (2021) 05 PAT CK 0037

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 Courts18 May 2021Disposed Of

Lagni Devi Vs State Of Bihar And Ors

Patna High Court · (2021) 05 PAT CK 0036

Bihar Prohibition And Excise (Amendment) Act, 2018 — Section 30(a), 32Bihar 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 Courts18 May 2021Disposed Of

Gaurav Kumar Jha @ Gaurav Jha Vs State Of Bihar And Ors

Patna High Court · (2021) 05 PAT CK 0035

Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 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 Courts18 May 2021Disposed Of

Gautam Kumar Singh Vs State Of Bihar And Ors

Patna High Court · (2021) 05 PAT CK 0034

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 Courts18 May 2021Disposed Of

Takeshwar Sah Vs State Of Bihar And Ors

Patna High Court · (2021) 05 PAT CK 0033

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 Courts18 May 2021Disposed Of

Nilam Devi Vs State Of Bihar And Ors

Patna High Court · (2021) 05 PAT CK 0032

Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 32(1), 32(3), 37(b)(c), 38(1), 41(1), 41(2), 56, 58, 92, 93Indian Penal Code, 1860 — Section 34, 272, 273, 279, 427Code Of Criminal Procedure, 1973 — Section 340
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High Courts18 May 2021Disposed Of

Pankaj Das @ Pankaj Kumar Vs State Of Bihar

Patna High Court · (2021) 05 PAT CK 0030

Indian Penal Code, 1860 — Section 363, 366(A), 376(D)Code Of Criminal Procedure, 1973 — Section 164, 438(2)Protection Of Children From Sexual Offences Act, 2012 — Section 4
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High Courts17 May 2021Disposed Of

Sujeet Kumar @ Chhotu Vs State Of Bihar And Ors

Patna High Court · (2021) 05 PAT CK 0025

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 Courts17 May 2021Disposed Of

Ritesh Kumar Vs State Of Bihar And Ors

Patna High Court · (2021) 05 PAT CK 0024

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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