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Patna High Court judgments

53,185 judgments · page 296 of 2,660

High Courts16 Oct 2020Dismissed

Raja Jha Vs State Of Bihar And Ors

Patna High Court · (2020) 10 PAT CK 0089

Bihar Government Servants (Classification, Control And Appeal) Rules, 2005 — Rule 10Constitution Of India, 1950 — Article 226
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High Courts16 Oct 2020Disposed Of

Ram Das Pandit And Ors Vs State Of Bihar

Patna High Court · (2020) 10 PAT CK 0086

Indian Penal Code, 1860 — Section 147, 148, 149, 323, 337, 341, 353, 354, 504Code Of Criminal Procedure, 1973 — Section 438(2)Bihar Prohibition And Excise Act, 2016 — Section 37(c)
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High Courts16 Oct 2020Disposed Of

Md. Hatim Vs State Of Bihar

Patna High Court · (2020) 10 PAT CK 0085

Indian Penal Code, 1860 — Section 147, 148, 149, 224, 225, 307, 323, 324, 333, 341, 353, 504Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts15 Oct 2020Allowed

X9 Vs State Of Bihar

Patna High Court · (2020) 10 PAT CK 0084

Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 15, 74, 101(5)Indian Penal Code, 1860 — Section 376Protection Of Children From Sexual Offences Act, 2012 — Section 4
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High Courts15 Oct 2020Disposed Of

Hanuman Singh Vs State Of Bihar And Ors

Patna High Court · (2020) 10 PAT CK 0082

Indian Penal Code, 1860 — Section 34, 120B, 272, 273, 279, 420, 427, 467, 468Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 32(2), 37(b)(c), 38(1), 41(1), 56, 58, 92, 93Code Of Criminal Procedure, 1973 — Section 340
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High Courts15 Oct 2020Disposed Of

Yamuna Yadav @ Jamuna Yadav Vs State Of Bihar And Ors

Patna High Court · (2020) 10 PAT CK 0081

Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(b)(c), 38(1), 41(1), 56, 56(a), 58, 92, 93Indian Penal Code, 1860 — Section 34, 272, 273, 279, 427Code Of Criminal Procedure, 1973 — Section 340
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High Courts15 Oct 2020Disposed Of

Shankar Ram And Ors Vs State Of Bihar And Ors

Patna High Court · (2020) 10 PAT CK 0080

Bihar Prohibition And Excise (Amended) 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 Courts15 Oct 2020Disposed Of

Meena Devi And Ors Vs State Of Bihar And Ors

Patna High Court · (2020) 10 PAT CK 0079

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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