High Courts05 Apr 2021Disposed Of
Kabutari Devi Vs State Of Bihar
Patna High Court · (2021) 04 PAT CK 0004
Indian Penal Code, 1860 — Section 34, 304BCode Of Criminal Procedure, 1973 — Section 438(2)
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Patna High Court judgments
53,185 judgments · page 218 of 2,660
High Courts05 Apr 2021Disposed Of
Umesh Kumar Ranjan Vs State Of Bihar
Patna High Court · (2021) 04 PAT CK 0003
Indian Penal Code, 1860 — Section 120B, 166, 420, 468, 471Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts05 Apr 2021Allowed
State Of Bihar Vs Prashant Kumar Mehta And Ors
Patna High Court · (2021) 04 PAT CK 0002
Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 376, 376(2)(g)Code Of Criminal Procedure, 1973 — Section 161(3), 164, 207, 313, 366Evidence Act, 1872 — Section 25, 26, 27, 154
High Courts05 Apr 2021Allowed
Abinash Sharma Vs State Of Bihar
Patna High Court · (2021) 04 PAT CK 0001
Indian Penal Code, 1860 — Section 147, 148, 149, 302, 379Arms Act, 1959 — Section 27Code Of Criminal Procedure, 1973 — Section 173(2), 207, 313
High Courts26 Mar 2021Disposed Of
Md. Sajjad @ Md. Sazzad Vs State Of Bihar And Ors
Patna High Court · (2021) 03 PAT CK 0269
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
High Courts26 Mar 2021Disposed Of
Diwakar Kumar Vs State Of Bihar And Ors
Patna High Court · (2021) 03 PAT CK 0268
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
High Courts26 Mar 2021Disposed Of
Santosh Prasad Vs State Of Bihar And Ors
Patna High Court · (2021) 03 PAT CK 0260
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
High Courts26 Mar 2021Disposed Of
Ranjit Kumar Vs State Of Bihar And Ors
Patna High Court · (2021) 03 PAT CK 0243
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
High Courts26 Mar 2021Disposed Of
Rajesh Kumar Vs State Of Bihar And Ors
Patna High Court · (2021) 03 PAT CK 0242
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
High Courts26 Mar 2021Disposed Of
Ashok Kumar Singh Vs State Of Bihar And Ors
Patna High Court · (2021) 03 PAT CK 0241
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
High Courts26 Mar 2021Disposed Of
Divya Anal Vs State Of Bihar And Ors
Patna High Court · (2021) 03 PAT CK 0240
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
High Courts26 Mar 2021Disposed Of
Chandan Kumar Thakur Vs State Of Bihar And Ors
Patna High Court · (2021) 03 PAT CK 0239
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
High Courts26 Mar 2021Disposed Of
Subodh Kumar Jaiswal Vs State Of Bihar And Ors
Patna High Court · (2021) 03 PAT CK 0238
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
High Courts26 Mar 2021Disposed Of
Vijendra Kumar Sharma Vs State Of Bihar And Ors
Patna High Court · (2021) 03 PAT CK 0237
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
High Courts26 Mar 2021Disposed Of
Muklesh Kumar Vs State Of Bihar And Ors
Patna High Court · (2021) 03 PAT CK 0235
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
High Courts26 Mar 2021Disposed Of
Upendra Kumar Vs State Of Bihar And Ors
Patna High Court · (2021) 03 PAT CK 0234
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
High Courts26 Mar 2021Disposed Of
Arjun Kumar Singh Vs State Of Bihar And Ors
Patna High Court · (2021) 03 PAT CK 0233
Indian Penal Code, 1860 — Section 34, 272, 273, 279, 427Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 32, 37(b)(c), 38(1), 41(1), 56, 58, 92, 93Code Of Criminal Procedure, 1973 — Section 340
High Courts26 Mar 2021Disposed Of
Pankaj Kumar Vs State Of Bihar And Ors
Patna High Court · (2021) 03 PAT CK 0232
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
High Courts26 Mar 2021Disposed Of
Nagendra Kumar Vs State Of Bihar And Ors
Patna High Court · (2021) 03 PAT CK 0231
Bihar Prohibition And Excise (Amendment) Act, 2018 — Section 30(a), 32(ii), 34(ii), 38(ii), 41(i)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
High Courts26 Mar 2021Disposed Of
Sakaldeo Yadav Vs State Of Bihar And Ors
Patna High Court · (2021) 03 PAT CK 0230
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