CourtKutchehry.com

COURT ARCHIVE

Patna High Court judgments

53,185 judgments · page 246 of 2,660

High Courts09 Feb 2021Allowed

Sanjay Kamkar @ Sanjay Kumar Vs State Of Bihar

Patna High Court · (2021) 02 PAT CK 0411

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 27(A), 42, 42(1), 42(2)Code Of Criminal Procedure, 1973 — Section 154, 161Evidence Act, 1872 — Section 145, 157
Read judgment
High Courts09 Feb 2021Disposed Of

Mamraj Singh Vs State Of Bihar And ors

Patna High Court · (2021) 02 PAT CK 0410

Indian Penal Code, 1860 — Section 34, 171, 188, 272, 273, 279, 419, 420, 427Arms Act, 1959 — Section 20, 25(1b)A, 26, 30Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(b)(c), 38(1), 41(1), 56, 58, 92, 93
Read judgment
High Courts09 Feb 2021Disposed Of

Rakesh Kumar Mandal Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0171

Indian Penal Code, 1860 — Section 34, 188, 269, 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 Courts09 Feb 2021Disposed Of

Gaurav Kumar Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0170

Indian Penal Code, 1860 — Section 34, 120B, 272, 273, 279, 420, 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 Courts09 Feb 2021Disposed Of

Devan Singh @ Devana Singh Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0169

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 Courts09 Feb 2021Disposed Of

Kunal Kumar Singh Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0168

Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(b)(c), 36, 38(1), 38(ii), 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 Courts09 Feb 2021Disposed Of

Ramtapshya Singh Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0167

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 Courts09 Feb 2021Disposed Of

Sunil Kumar @ Sunil Paswan Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0166

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 Courts09 Feb 2021Disposed Of

Dipan Kumar Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0164

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 Courts09 Feb 2021Disposed Of

Monu Kumar Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0163

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 Courts09 Feb 2021Disposed Of

Karmvir Das Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0162

Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 32, 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 Courts09 Feb 2021Disposed Of

Nitish Kumar @ Santosh Kumar Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0161

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 Courts09 Feb 2021Disposed Of

Jagarnath Rai Vs State Of Bihar

Patna High Court · (2021) 02 PAT CK 0126

Indian Penal Code, 1860 — Section 272, 273Bihar Prohibition And Excise Act, 2016 — Section 30(a), 41(1)(2), 76(2)Code Of Criminal Procedure, 1973 — Section 438(2)
Read judgment