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Patna High Court judgments

53,185 judgments · page 248 of 2,660

High Courts08 Feb 2021Disposed Of

Rahul Raj Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0395

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 Courts08 Feb 2021Disposed Of

Surya Kant Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0394

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
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High Courts08 Feb 2021Disposed Of

Raushan Kumar @ Roshan Kumar Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0393

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 Courts08 Feb 2021Disposed Of

Naresh Kumar Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0392

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 Courts08 Feb 2021Disposed Of

Manoj Yadav Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0391

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 Courts08 Feb 2021Disposed Of

Ranjit Kumar Vs State Of Bihar And Anr

Patna High Court · (2021) 02 PAT CK 0389

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 Courts08 Feb 2021Disposed Of

Vrishna Ram Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0388

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 Courts08 Feb 2021Disposed Of

Vandana Kumari Vs State Of Bihar And Ors

Patna High Court · (2021) 02 PAT CK 0387

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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