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Patna High Court judgments

53,185 judgments · page 245 of 2,660

High Courts10 Feb 2021Disposed Of

Rajesh Kumar Singh Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0179

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 Courts10 Feb 2021Disposed Of

Rakesh Kumar Pandey Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0178

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 Courts10 Feb 2021Disposed Of

Raushan Kumar @ Babu Singh Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0177

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 Courts10 Feb 2021Disposed Of

Kailash Kumar Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0176

Indian Penal Code, 1860 — Section 34, 120B, 272, 273, 279, 414, 427Bihar Prohibition And Excise Act, 2016 — Section 13, 27, 30(a), 32, 37(b)(c), 38(1), 41(1), 56, 58, 92, 93Code Of Criminal Procedure, 1973 — Section 340
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High Courts10 Feb 2021Disposed Of

Manoj Kumar Mandal Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0175

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, 41(1), 47, 56, 58, 92, 93Code Of Criminal Procedure, 1973 — Section 340
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High Courts10 Feb 2021Disposed Of

Guddu Kumar Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0174

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 Courts10 Feb 2021Disposed Of

Nevi Chand Sahani Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0173

Indian Penal Code, 1860 — Section 34, 224, 272, 273, 279, 323, 341, 353, 427, 504Bihar 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 Courts10 Feb 2021Disposed Of

Ghanshyam Ray Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0172

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 Courts10 Feb 2021Disposed Of

Vijay Kumar Sharma Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0153

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 Courts10 Feb 2021Dismissed

Gulli Sah Vs State Of Bihar

Patna High Court · (2021) 02 PAT CK 0149

Indian Penal Code, 1860 — Section 323, 341, 375, 376, 504Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6Code Of Criminal Procedure, 1973 — Section 164
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High Courts10 Feb 2021Disposed Of

Sujeet Kumar Vs State Of Bihar

Patna High Court · (2021) 02 PAT CK 0144

Indian Penal Code, 1860 — Section 354, 354(A)(D), 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 8, 12, 13, 14Information Technology Act, 2000 — Section 67
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