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Patna High Court judgments

53,185 judgments · page 211 of 2,660

High Courts17 May 2021Disposed Of

Ravish Kumar Vs State Of Bihar And Ors

Patna High Court · (2021) 05 PAT CK 0023

Bihar Prohibition And Excise Act, 2016 — Section 13, 22, 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 Courts04 May 2021Allowed

Chandan Kumar Vs State Of Bihar

Patna High Court · (2021) 05 PAT CK 0020

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(i)(r)(s), 14(A)(2)Indian Penal Code, 1860 — Section 363ACode Of Criminal Procedure, 1973 — Section 164
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High Courts04 May 2021Disposed Of

Naresh Singh Vs State Of Bihar And Ors

Patna High Court · (2021) 05 PAT CK 0019

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 Courts04 May 2021Disposed Of

Vikash Kumar Vs State Of Bihar And Ors

Patna High Court · (2021) 05 PAT CK 0018

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 Courts04 May 2021Disposed Of

Sudha Kumari Vs State Of Bihar And Ors

Patna High Court · (2021) 05 PAT CK 0017

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 Courts04 May 2021Disposed Of

Manoj Kumar Gond Vs State Of Bihar And Ors

Patna High Court · (2021) 05 PAT CK 0016

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 Courts04 May 2021Disposed Of

Surendra Kumar Das Vs State Of Bihar And Ors

Patna High Court · (2021) 05 PAT CK 0015

Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(c), 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 Courts04 May 2021Disposed Of

Manoj Kumar Vishwakarma Vs State Of Bihar And Ors

Patna High Court · (2021) 05 PAT CK 0014

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 Courts03 May 2021Allowed

Lakhapatiya Devi @ Lakhapati Devi And Ors Vs State Of Bihar

Patna High Court · (2021) 05 PAT CK 0011

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(i)(r)(s), 3(2)(va), 14(A)(2)Indian Penal Code, 1860 — Section 34, 323, 341, 354, 379, 427, 504, 506Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts03 May 2021Allowed

Bisel Mehta @ Vijel Mehta @ Bijel Mehta Vs State Of Bihar

Patna High Court · (2021) 05 PAT CK 0010

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14(A)(2)Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 323, 326, 341, 379, 427, 504, 506Arms Act, 1959 — Section 27
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High Courts03 May 2021Disposed Of

Niraj Kumar Vs State Of Bihar And Ors

Patna High Court · (2021) 05 PAT CK 0007

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 Courts03 May 2021Disposed Of

Devendra Kumar Ray Vs State Of Bihar And Ors

Patna High Court · (2021) 05 PAT CK 0006

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 Courts03 May 2021Disposed Of

Mukesh Kumar Vs State Of Bihar And Ors

Patna High Court · (2021) 05 PAT CK 0005

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 Courts03 May 2021Disposed Of

Sanjay Kumar Choudhary Vs State Of Bihar And Ors

Patna High Court · (2021) 05 PAT CK 0004

Indian Penal Code, 1860 — Section 34, 272, 273, 279, 427Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 36, 37(b)(c), 38(1), 41(1), 56, 58, 92, 93Code Of Criminal Procedure, 1973 — Section 340
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