CourtKutchehry.com

COURT ARCHIVE

Patna High Court judgments

53,185 judgments · page 238 of 2,660

High Courts23 Feb 2021Disposed Of

Manoj Kumar @ Manoj Kumar Rai Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0256

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 Courts23 Feb 2021Disposed Of

Mintu Devi Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0255

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 Courts23 Feb 2021Disposed Of

Deepak Kumar Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0254

Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 32(1), 32(3), 37(b)(c), 38(1), 41(1), 41(2), 56, 58, 92, 93Indian Penal Code, 1860 — Section 34, 272, 273, 279, 427Code Of Criminal Procedure, 1973 — Section 340
Read judgment
High Courts23 Feb 2021Disposed Of

Guddu Kumar Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0253

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 Courts22 Feb 2021Disposed Of

Anjan Kumar Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0251

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 Courts22 Feb 2021Disposed Of

Jitan Yadav Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0250

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 Courts22 Feb 2021Disposed Of

Akhilesh Kumar Yadav Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0249

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 Courts22 Feb 2021Disposed Of

Prince Kumar Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0248

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 Courts22 Feb 2021Disposed Of

Sita Devi Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0247

Bihar Prohibition And Excise (Amendment) Act, 2018 — Section 30(a), 37(i)(ii)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 Courts22 Feb 2021Disposed Of

Bindu Devi Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0246

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 Courts22 Feb 2021Disposed Of

Islam Miya Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0245

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 Courts22 Feb 2021Disposed Of

Satish Kumar Singh Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0244

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 Courts22 Feb 2021Disposed Of

Pramod Kumar Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0243

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

Tuntun Yadav Vs State Of Bihar And Ors

Patna High Court · (2021) 02 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
Read judgment
High Courts22 Feb 2021Disposed Of

Sunil Singh Vs State Of Bihar And Ors

Patna High Court · (2021) 02 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
Read judgment
High Courts22 Feb 2021Disposed Of

Arvind Kumar @ Arvind Kumar Yadav Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0240

Indian Penal Code, 1860 — Section 34, 272, 273, 279, 414, 427Bihar Prohibition And Excise Act, 2016 — Section 3(a)(g), 13, 30(a), 32(2), 37(b)(c), 38(1), 41(1), 56, 58, 92, 93Code Of Criminal Procedure, 1973 — Section 340
Read judgment
High Courts22 Feb 2021Disposed Of

Monu Kumar Gupta Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0239

Indian Penal Code, 1860 — Section 34, 272, 273, 279, 337, 338, 353, 427Bihar Prohibition And Excise Act, 2016 — Section 3(a)(g), 13, 30(a), 32(2), 37(b)(c), 38(1), 41(1), 56, 58, 92, 93Code Of Criminal Procedure, 1973 — Section 340
Read judgment
High Courts22 Feb 2021Disposed Of

Ainul Hak Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0238

Indian Penal Code, 1860 — Section 34, 272, 273, 279, 414, 427Bihar Prohibition And Excise Act, 2016 — Section 3(a)(g), 13, 30(a), 32(2), 37(b)(c), 38(1), 41(1), 56, 58, 92, 93Code Of Criminal Procedure, 1973 — Section 340
Read judgment
High Courts22 Feb 2021Disposed Of

Md. Ismail @ Md. Ismile Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0237

Indian Penal Code, 1860 — Section 34, 272, 273, 279, 414, 427Bihar Prohibition And Excise Act, 2016 — Section 3(a)(g), 13, 30(a), 32(2), 37(b)(c), 38(1), 41(1), 56, 58, 92, 93Code Of Criminal Procedure, 1973 — Section 340
Read judgment