CourtKutchehry.com

COURT ARCHIVE

Patna High Court judgments

53,185 judgments · page 240 of 2,660

High Courts20 Feb 2021Disposed Of

Sonu Kumar Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0337

Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 32(ii), 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 Courts20 Feb 2021Disposed Of

Jayram Kumar Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0336

Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(i)(ii), 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 Courts20 Feb 2021Disposed Of

Rekha Kumari Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0335

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 Courts20 Feb 2021Disposed Of

Arun Ray Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0333

Indian Penal Code, 1860 — Section 34, 272, 273, 279, 414, 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 Courts20 Feb 2021Disposed Of

Mukesh Kumar Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0332

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 Courts20 Feb 2021Disposed Of

Baliram Kumar Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0331

Indian Penal Code, 1860 — Section 34, 272, 273, 279, 414, 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 Courts20 Feb 2021Disposed Of

Rahim Alam Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0330

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 Courts20 Feb 2021Disposed Of

Sanjay Ray Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0329

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 Courts20 Feb 2021Disposed Of

Umesh Sah Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0328

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 Courts20 Feb 2021Disposed Of

Mantu Kumar Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0327

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 Courts20 Feb 2021Disposed Of

Vicky Kumar Singh Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0326

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 Courts20 Feb 2021Disposed Of

Sudama Gond Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0325

Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(b), 37(c), 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 Courts20 Feb 2021Disposed Of

Manohar Kumar Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0324

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 Courts20 Feb 2021Disposed Of

Rajan Kumar Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0323

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 Courts20 Feb 2021Disposed Of

Mohan Roy Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0322

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 Courts20 Feb 2021Disposed Of

Chandan Kumar Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0320

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 Courts20 Feb 2021Disposed Of

Pradeep Kumar Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0319

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 Courts20 Feb 2021Disposed Of

Rohit Kumar Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0313

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