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Patna High Court judgments

53,185 judgments · page 301 of 2,660

High Courts30 Sept 2020Disposed Of

Kundan Kumar Vs State Of Bihar And Ors

Patna High Court · (2020) 09 PAT CK 0393

Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 32(II), 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 Courts30 Sept 2020Disposed Of

Chandradev Bhandari Vs State Of Bihar And Ors

Patna High Court · (2020) 09 PAT CK 0392

Indian Penal Code, 1860 — Section 34, 272, 273, 279, 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 Courts30 Sept 2020Disposed Of

Sikandar Sah Vs State Of Bihar And Ors

Patna High Court · (2020) 09 PAT CK 0390

Indian Penal Code, 1860 — Section 34, 272, 273, 279, 414, 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 Courts30 Sept 2020Disposed Of

Vido Kewat Vs State Of Bihar And Ors

Patna High Court · (2020) 09 PAT CK 0389

Bihar Prohibition And Excise (Amendment) Act, 2018 — Section 30(a), 32, 41, 56(a), 56(b)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 Courts30 Sept 2020Disposed Of

Surendra Yadav Vs State Of Bihar And Ors

Patna High Court · (2020) 09 PAT CK 0388

Indian Penal Code, 1860 — Section 290, 506Arms Act, 1959 — Section 25(1b)a, 35Bihar Prohibition And Excise (Amendment) Act, 2018 — Section 37(1)(Z)
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High Courts30 Sept 2020Disposed Of

Murari Yadav Vs State Of Bihar And Ors

Patna High Court · (2020) 09 PAT CK 0387

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 Courts30 Sept 2020Disposed Of

Sunil Chandra Pathak And Anr Vs State Of Bihar

Patna High Court · (2020) 09 PAT CK 0110

Indian Penal Code, 1860 — Section 34, 304B, 307, 324, 325, 326, 498ACode Of Criminal Procedure, 1973 — Section 438(2)Dowry Prohibition Act, 1961 — Section 3, 4
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