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Patna High Court judgments

53,185 judgments · page 241 of 2,660

High Courts20 Feb 2021Disposed Of

Fittu Kumar Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0312

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 Courts20 Feb 2021Disposed Of

Chhote Kumar Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0311

Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(b)(c), 38, 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 Courts20 Feb 2021Disposed Of

Niku Kumar Singh Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0309

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
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High Courts20 Feb 2021Disposed Of

Manoj Sharma Vs State Of Bihar

Patna High Court · (2021) 02 PAT CK 0308

Indian Penal Code, 1860 — Section 34, 279, 302, 307, 323, 341, 379, 506Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts20 Feb 2021Allowed

Vijay Kumar Yadav Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0302

Prevention Of Corruption Act, 1988 — Section 7, 13(2), 13(1)(d)Bihar Government Servants (Classification, Control And Appeal) Rules, 2005 — Rule 17(5)(c), 17(14)
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High Courts20 Feb 2021Disposed Of

Bablu Yadav @ Babloo Yadav Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0233

Indian Penal Code, 1860 — Section 34, 272, 273, 279, 337, 338, 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
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High Courts20 Feb 2021Allowed

Md Ibrahim @ Ibrahim Vs State Of Bihar

Patna High Court · (2021) 02 PAT CK 0231

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)(1(s)), 14(A)(2)Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 324, 326
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High Courts20 Feb 2021Disposed Of

Rajdeo Sah Vs State Of Bihar

Patna High Court · (2021) 02 PAT CK 0228

Indian Penal Code, 1860 — Section 188, 269, 270, 271Essential Commodities Act, 1955 — Section 7Code Of Criminal Procedure, 1973 — Section 438(2)
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