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Patna High Court judgments

53,185 judgments · page 282 of 2,660

High Courts09 Dec 2020Disposed Of

Kanhaiya Giri Vs State Of Bihar And Ors

Patna High Court · (2020) 12 PAT CK 0332

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 Courts09 Dec 2020Disposed Of

Subhash Yadav Vs State Of Bihar And Ors

Patna High Court · (2020) 12 PAT CK 0331

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 Courts09 Dec 2020Disposed Of

Rambalak Mandal Vs State Of Bihar And Ors

Patna High Court · (2020) 12 PAT CK 0329

Bihar Prohibition And Excise (Amendment) Act, 2018 — Section 30(a), 37(b)(c)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 Courts09 Dec 2020Disposed Of

Md. Tabarak Vs State Of Bihar And Ors

Patna High Court · (2020) 12 PAT CK 0328

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 Courts09 Dec 2020Disposed Of

Yashwant Jha @ Yashwant Kumar Vs State Of Bihar And Ors

Patna High Court · (2020) 12 PAT CK 0327

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 Courts09 Dec 2020Disposed Of

Vinay Kumar Singh Vs State Of Bihar

Patna High Court · (2020) 12 PAT CK 0051

Indian Penal Code, 1860 — Section 120(B), 342, 363, 376, 506Protection Of Children From Sexual Offences Act, 2012 — Section 4Information Technology Act, 2000 — Section 66(E), 67(A)(B)
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High Courts08 Dec 2020Disposed Of

Mamta Kumari Vs State Of Bihar And Ors

Patna High Court · (2020) 12 PAT CK 0321

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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