CourtKutchehry.com

COURT ARCHIVE

Patna High Court judgments

53,185 judgments · page 233 of 2,660

High Courts03 Mar 2021Disposed Of

Vijanti Devi Vs State Of Bihar And Ors

Patna High Court · (2021) 03 PAT CK 0280

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
Read judgment
High Courts03 Mar 2021Disposed Of

Sabita Kumar @ Savita Kumari Vs State Of Bihar And Ors

Patna High Court · (2021) 03 PAT CK 0279

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
Read judgment
High Courts03 Mar 2021Disposed Of

Prince Kumar Vs State Of Bihar And Ors

Patna High Court · (2021) 03 PAT CK 0278

Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(b), 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
Read judgment
High Courts03 Mar 2021Disposed Of

Daroga Rai @ Daroga Yadav Vs State Of Bihar And Ors

Patna High Court · (2021) 03 PAT CK 0277

Motor Vehicle Act 1988 — Section 185Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(a)(b)(c), 37(b)(c), 38(1), 41(1), 56, 58, 92, 93Indian Penal Code, 1860 — Section 34, 272, 273, 279, 427
Read judgment
High Courts03 Mar 2021Disposed Of

Sanjay Kumar Chaudhary Vs State Of Bihar And Ors

Patna High Court · (2021) 03 PAT CK 0276

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
Read judgment
High Courts03 Mar 2021Disposed Of

Upendra Singh Vs State Of Bihar And Ors

Patna High Court · (2021) 03 PAT CK 0275

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
Read judgment
High Courts03 Mar 2021Disposed Of

Shankar Singh Vs State Of Bihar And Ors

Patna High Court · (2021) 03 PAT CK 0274

Indian Penal Code, 1860 — Section 34, 272, 273, 279, 427Bihar 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, 93
Read judgment
High Courts03 Mar 2021Disposed Of

Amar Mahto @ Amar Mahato Vs State Of Bihar And Ors

Patna High Court · (2021) 03 PAT CK 0273

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
Read judgment
High Courts03 Mar 2021Disposed Of

Muna Choadhri @ Muna Choudhri Vs State Of Bihar And Ors

Patna High Court · (2021) 03 PAT CK 0271

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
Read judgment
High Courts03 Mar 2021Disposed Of

Ram Lochan Yadav Vs State Of Bihar And Ors

Patna High Court · (2021) 03 PAT CK 0270

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
Read judgment
High Courts03 Mar 2021Disposed Of

Suman Kumar Vs State Of Bihar And Ors

Patna High Court · (2021) 03 PAT CK 0051

Central Goods And Services Tax Act, 2017 — Section 16(2), 16(4), 39, 46, 47, 62(1), 62(2)Bihar Goods And Service Tax Act, 2017 — Section 62(1)
Read judgment