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Patna High Court judgments

53,185 judgments · page 278 of 2,660

High Courts14 Dec 2020Disposed Of

Mantu Kumar Vs State Of Bihar And Ors

Patna High Court · (2020) 12 PAT CK 0376

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 Courts14 Dec 2020Disposed Of

Arjun Sah Vs State Of Bihar And Ors

Patna High Court · (2020) 12 PAT CK 0375

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 Courts14 Dec 2020Disposed Of

Pramod Kumar Yadav Vs State Of Bihar And Ors

Patna High Court · (2020) 12 PAT CK 0374

Indian Penal Code, 1860 — Section 34, 272, 273, 279, 308, 427Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(b)(c), 38, 38(1), 41(1), 56, 58, 92, 93Code Of Criminal Procedure, 1973 — Section 340
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High Courts14 Dec 2020Disposed Of

Mukesh Kumar @ Mukesh Kumar Roy Vs State Of Bihar And Ors

Patna High Court · (2020) 12 PAT CK 0373

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 Courts14 Dec 2020Disposed Of

Akhalesh Kumar Thakur Vs State Of Bihar And Ors

Patna High Court · (2020) 12 PAT CK 0372

Indian Penal Code, 1860 — Section 34, 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
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High Courts14 Dec 2020Allowed

Jai Kishan Kumar Vs Union Of India And Ors

Patna High Court · (2020) 12 PAT CK 0264

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 20(b)(ii)ACode Of Criminal Procedure, 1973 — Section 451, 457Constitution Of India, 1950 — Article 226, 227
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High Courts14 Dec 2020Disposed Of

Md. Shabbir Alam Vs State Of Bihar

Patna High Court · (2020) 12 PAT CK 0117

Indian Penal Code, 1860 — Section 406, 420Bihar Conduct Of Examinations Act, 1981 — Section 10Code Of Criminal Procedure Act, 1973 — Section 438(2)
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