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Patna High Court judgments

53,185 judgments · page 222 of 2,660

High Courts19 Mar 2021Allowed

Sonu Kumar Singh @APPELLLANT @Hash State Of Bihar

Patna High Court · (2021) 03 PAT CK 0186

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 376DInformation Technology Act, 2000 — Section 67, 67(A)
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High Courts19 Mar 2021Disposed Of

Manish Kumar @APPELLLANT @Hash State Of Bihar And Ors

Patna High Court · (2021) 03 PAT CK 0183

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 Mar 2021Disposed Of

Bhishm Ji Chaurasia @APPELLLANT @Hash State Of Bihar And Ors

Patna High Court · (2021) 03 PAT CK 0182

Bihar Prohibition And Excise (Amendment) Act, 2018 — Section 30(a)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, 93
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High Courts19 Mar 2021Disposed Of

Bhola Mahto @APPELLLANT @Hash State Of Bihar And Ors

Patna High Court · (2021) 03 PAT CK 0180

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
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High Courts19 Mar 2021Disposed Of

Angad Kumar @APPELLLANT @Hash State Of Bihar And Ors

Patna High Court · (2021) 03 PAT CK 0179

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 Mar 2021Disposed Of

Jitendra Kumar @APPELLLANT @Hash State Of Bihar And Ors

Patna High Court · (2021) 03 PAT CK 0178

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 Mar 2021Disposed Of

Pintu Kumar @APPELLLANT @Hash State Of Bihar And Ors

Patna High Court · (2021) 03 PAT CK 0176

Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 36, 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 Mar 2021Disposed Of

Gunja Kumari @APPELLLANT @Hash State Of Bihar And Ors

Patna High Court · (2021) 03 PAT CK 0175

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 Mar 2021Disposed Of

Niraj Dubey @APPELLLANT @Hash State Of Bihar And Ors

Patna High Court · (2021) 03 PAT CK 0174

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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