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Patna High Court judgments

53,185 judgments · page 271 of 2,660

High Courts22 Dec 2020Disposed Of

Akhilesh Ray Vs State Of Bihar And Ors

Patna High Court · (2020) 12 PAT CK 0230

Bihar Prohibition And Excise Act, 2016 — Section 13, 30, 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 Courts22 Dec 2020Disposed Of

Bipin Kumar Vs State Of Bihar And Ors

Patna High Court · (2020) 12 PAT CK 0229

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 Courts22 Dec 2020Disposed Of

Chandan Rai Vs State Of Bihar And Ors

Patna High Court · (2020) 12 PAT CK 0228

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 Courts22 Dec 2020Disposed Of

Anil Yadav Vs State Of Bihar And Ors

Patna High Court · (2020) 12 PAT CK 0227

Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 30(a)(g), 32(2), 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
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High Courts22 Dec 2020Disposed Of

Chandan Ray Vs State Of Bihar And Ors

Patna High Court · (2020) 12 PAT CK 0224

Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 32(2), 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
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High Courts21 Dec 2020Disposed Of

Jagdamba Ram Vs State Of Bihar And Ors

Patna High Court · (2020) 12 PAT CK 0412

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
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High Courts21 Dec 2020Disposed Of

Aditya Kumar @ Aditya Thakur Vs State Of Bihar And Ors

Patna High Court · (2020) 12 PAT CK 0411

Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(b)(c), 38(1), 41(1), 41(2), 56, 58, 92, 93Indian Penal Code, 1860 — Section 34, 272, 273, 279, 427Code Of Criminal Procedure, 1973 — Section 340
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High Courts21 Dec 2020Disposed Of

Santosh Kumar Rajbhar Vs State Of Bihar And Ors

Patna High Court · (2020) 12 PAT CK 0409

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 Courts21 Dec 2020Disposed Of

Durgesh Kumar Yadav Vs State Of Bihar And Ors

Patna High Court · (2020) 12 PAT CK 0408

Bihar Prohibition And Excise (Amendment) Act, 2018 — Section 30(a), 38(i)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 Courts21 Dec 2020Disposed Of

Pawan Mahto Vs State Of Bihar And Ors

Patna High Court · (2020) 12 PAT CK 0407

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 Courts21 Dec 2020Allowed

Md. Nehal Vs State Of Bihar

Patna High Court · (2020) 12 PAT CK 0265

Indian Penal Code, 1860 — Section 376(1)Protection Of Children From Sexual Offences Act, 2012 — Section 6Code Of Criminal Procedure, 1973 — Section 164
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