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Patna High Court judgments

53,185 judgments · page 220 of 2,660

High Courts25 Mar 2021Disposed Of

Ashok Chaudhari Vs State Of Bihar And Ors

Patna High Court · (2021) 03 PAT CK 0245

Bihar Prohibition And Excise Act, 2016 — Section 13, 30, 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 Courts25 Mar 2021Disposed Of

Ashok Kumar Vs State Of Bihar And Ors

Patna High Court · (2021) 03 PAT CK 0244

Bihar Prohibition And Excise (Amendment) Act, 2018 — Section 30(a), 32(2), 38Bihar 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 Courts23 Mar 2021Disposed Of

Bala Devi Vs State Of Bihar And Ors

Patna High Court · (2021) 03 PAT CK 0221

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 Courts23 Mar 2021Disposed Of

Paspati Bhagat Vs State Of Bihar And Ors

Patna High Court · (2021) 03 PAT CK 0220

Bihar Prohibition And Excise Act, 2016 — Section 13, 30, 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 Courts22 Mar 2021Disposed Of

Beer Singh Vs State Of Bihar And Ors

Patna High Court · (2021) 03 PAT CK 0219

Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 35, 37(b)(c), 38, 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 Courts22 Mar 2021Disposed Of

Chiku Kumar Vs State Of Bihar And Ors

Patna High Court · (2021) 03 PAT CK 0218

Indian Penal Code, 1860 — Section 34, 188, 272, 273, 279, 290, 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 Courts22 Mar 2021Disposed Of

Deepu Kumar Vs State Of Bihar And Ors

Patna High Court · (2021) 03 PAT CK 0217

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 Courts22 Mar 2021Disposed Of

Subodh Yadav Vs State Of Bihar And Ors

Patna High Court · (2021) 03 PAT CK 0216

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 Courts22 Mar 2021Disposed Of

Srikant Kumar Vs State Of Bihar And Ors

Patna High Court · (2021) 03 PAT CK 0215

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 Courts22 Mar 2021Disposed Of

Krishna Mehta Vs State Of Bihar And Ors

Patna High Court · (2021) 03 PAT CK 0214

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 Courts22 Mar 2021Disposed Of

Rahul Kumar Vs State Of Bihar And Ors

Patna High Court · (2021) 03 PAT CK 0213

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 Courts22 Mar 2021Disposed Of

Rekha Devi Vs State Of Bihar And Ors

Patna High Court · (2021) 03 PAT CK 0212

Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(1)(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 Courts22 Mar 2021Disposed Of

Gaurav Sinha Vs State Of Bihar And Ors

Patna High Court · (2021) 03 PAT CK 0211

Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(b)(c), 38(1), 41(1), 56, 56(D), 58, 92, 93Indian Penal Code, 1860 — Section 34, 272, 273, 279, 427Code Of Criminal Procedure, 1973 — Section 340
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High Courts22 Mar 2021Disposed Of

Tetara Devi @ Tetari Devi Vs State Of Bihar And Ors

Patna High Court · (2021) 03 PAT CK 0210

Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 341, 504, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts22 Mar 2021Disposed Of

Kabi Singh Vs State Of Bihar And Ors

Patna High Court · (2021) 03 PAT CK 0207

Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 32(3), 37(b)(c), 38(1), 41(1), 56, 58, 92, 93Indian Penal Code, 1860 — Section 34, 272, 273, 279, 414, 427Code Of Criminal Procedure, 1973 — Section 340
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High Courts22 Mar 2021Disposed Of

Pinki Kumari Vs State Of Bihar And Ors

Patna High Court · (2021) 03 PAT CK 0206

Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 30(D), 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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