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Patna High Court judgments

53,185 judgments · page 215 of 2,660

High Courts08 Apr 2021Allowed

Javed Khan @ Jabed Khan Vs State Of Bihar

Patna High Court · (2021) 04 PAT CK 0058

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(i)(r)(s)(u), 14A(2)Indian Penal Code, 1860 — Section 34, 120B, 201, 302
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High Courts08 Apr 2021Allowed

Vinod Sahni Vs State Of Bihar

Patna High Court · (2021) 04 PAT CK 0057

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(i)(x), 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 34, 188, 272, 273, 323, 341, 342, 353, 379, 504, 506Bihar Prohibition And Excise (Amendment) Act, 2018 — Section 30(a), 45
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High Courts08 Apr 2021Allowed

Tengar Mushar Vs State Of Bihar

Patna High Court · (2021) 04 PAT CK 0056

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(i)(r)(s), 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 34, 302, 504, 506Arms Act, 1959 — Section 27
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High Courts08 Apr 2021Allowed

Pramod Kumar Vs State Of Bihar

Patna High Court · (2021) 04 PAT CK 0055

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(r)(v), 14A(2)Indian Penal Code, 1860 — Section 34, 201, 302, 376
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High Courts08 Apr 2021Dismissed

Sunil Kumar Verma Vs State Of Bihar And Ors

Patna High Court · (2021) 04 PAT CK 0051

Representation Of the People Act, 1951 — Section 86(3)Bar Council Of India Rules, 1975 — Rule 49Constitution Of India, 1950 — Article 14, 16, 32, 142, 226, 233, 233(2), 236(b)
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High Courts08 Apr 2021Allowed

Sharma Sahani Vs State Of Bihar

Patna High Court · (2021) 04 PAT CK 0032

Protection Of Children From Sexual Offenses Act, 2012 — Section 4, 6, 8, 17Indian Penal Code, 1860 — Section 20, 363, 365Code Of Criminal Procedure, 1973 — Section 144, 161
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