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Patna High Court judgments

53,185 judgments · page 231 of 2,660

High Courts05 Mar 2021Disposed Of

Ram Raj Ram And Ors Vs State Of Bihar

Patna High Court · (2021) 03 PAT CK 0063

Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 338, 341, 342, 353, 427, 504, 506Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts04 Mar 2021Disposed Of

Rahul Ray Vs State Of Bihar And Ors

Patna High Court · (2021) 03 PAT CK 0293

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 Mar 2021Disposed Of

Nitish Kumar Vs State Of Bihar And Ors

Patna High Court · (2021) 03 PAT CK 0292

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 Mar 2021Disposed Of

Dipak Sahu Vs State Of Bihar And Ors

Patna High Court · (2021) 03 PAT CK 0291

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 Courts04 Mar 2021Disposed Of

Pappu Kumar Yadav Vs State Of Bihar And Ors

Patna High Court · (2021) 03 PAT CK 0290

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 Courts04 Mar 2021Disposed Of

Pawan Kumar Chaudhary Vs State Of Bihar And Ors

Patna High Court · (2021) 03 PAT CK 0288

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 Courts04 Mar 2021Disposed Of

Ali Khan Vs State Of Bihar And Ors

Patna High Court · (2021) 03 PAT CK 0287

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 Mar 2021Disposed Of

Rina Kumari Vs State Of Bihar And Ors

Patna High Court · (2021) 03 PAT CK 0286

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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