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Patna High Court judgments

53,185 judgments · page 289 of 2,660

High Courts01 Dec 2020Disposed Of

Md. Faiyaz Ahmad Vs State Of Bihar And Ors

Patna High Court · (2020) 12 PAT CK 0007

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 Courts01 Dec 2020Allowed

Bibha Devi Vs State Of Bihar And Ors

Patna High Court · (2020) 12 PAT CK 0004

Code Of Criminal Procedure, 1973 — Section 394Code Of Civil Procedure, 1908 — Order 22 Rule 1Bihar Government Servants (Classification, Control And Appeal) Rules, 2005 — Rule 24(1)
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High Courts01 Dec 2020Allowed

Nasibullah Vs East Central Railway

Patna High Court · (2020) 12 PAT CK 0002

Prevention Of Corruption Act, 1988 — Section 7Railway Protection Force Rules, 1987 — Rule 153, 154, 219, 219.4, 219(4)(d)
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High Courts27 Nov 2020Disposed Of

Dev Kumar Paswan Vs State Of Bihar And Ors

Patna High Court · (2020) 11 PAT CK 0100

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 Courts27 Nov 2020Disposed Of

Savita Devi Vs State Of Bihar And Ors

Patna High Court · (2020) 11 PAT CK 0099

Indian Penal Code, 1860 — Section 272, 273Bihar Prohibition And Excise Act, 2016 — Section 30(a), 41(i), 58, 60Code Of Criminal Procedure, 1973 — Section 451
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High Courts27 Nov 2020Disposed Of

Sanjeet Kumar Vs State Of Bihar And Ors

Patna High Court · (2020) 11 PAT CK 0098

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 Courts27 Nov 2020Disposed Of

Bhola Saw Vs State Of Bihar And Ors

Patna High Court · (2020) 11 PAT CK 0097

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 Courts26 Nov 2020Disposed Of

Manohar Singh Vs State Of Bihar And Ors

Patna High Court · (2020) 11 PAT CK 0079

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 Courts25 Nov 2020Disposed Of

Bhola Prasad Yadav Vs State Of Bihar And Ors

Patna High Court · (2020) 11 PAT CK 0091

Mines And Minerals (Development And Regulation) Act 1957 — Section 15Bihar Minor Mineral Rules, 2017 — Rule 25, 35, 36, 37, 42, 43, 45, 47, 63(2), 75, 77, 89
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High Courts25 Nov 2020Disposed Of

Md. Israil Vs State Of Bihar And Ors

Patna High Court · (2020) 11 PAT CK 0090

Mines And Minerals (Development And Regulation) Act 1957 — Section 15Bihar Minor Mineral Rules, 2017 — Rule 25, 35, 36, 37, 37(ii), 42, 43, 45, 47, 56, 57, 63(2), 64, 75, 77, 89, 144, 145
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