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Patna High Court judgments

53,185 judgments · page 304 of 2,660

High Courts28 Sept 2020Disposed Of

Pramod Sahani And Ors Vs State Of Bihar And Ors

Patna High Court · (2020) 09 PAT CK 0095

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 Courts28 Sept 2020Disposed Of

Mintu Kumar Vs State Of Bihar And Ors

Patna High Court · (2020) 09 PAT CK 0094

Bihar Prohibition And Excise (Amendment) Act 2018 — Section 30(a), 34Bihar 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 Courts28 Sept 2020Disposed Of

Rohit Kumar And Anr Vs State Of Bihar And Ors

Patna High Court · (2020) 09 PAT CK 0093

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 Courts25 Sept 2020Dismissed

Kisan Sangharsh Samiti And Anr Vs State Of Bihar And Ors

Patna High Court · (2020) 09 PAT CK 0339

Bihar Sugarcane (Regulation Of Supply And Purchase) Act, 1981 — Section 46, 46(1), 46(2), 46(3)Bihar Sugarcane (Regulation Of Supply And Purchase) Rules, 1978 — Rule 34Constitution Of India, 1950 — Article 12, 226
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High Courts25 Sept 2020Disposed Of

Ranjit Kumar Kushwaha Vs State Of Bihar And Ors

Patna High Court · (2020) 09 PAT CK 0336

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, 41(1), 47, 56, 58, 92, 93Code Of Criminal Procedure, 1973 — Section 340
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High Courts25 Sept 2020Dismissed

Sheshank Kumar Vs Registrar General And Ors

Patna High Court · (2020) 09 PAT CK 0329

Bihar Civil Court Staff (Class III And Class IV) Rules, 2009 — Rule 5, 23Bihar Civil Court Officers And Staff (Recruitment, Promotion, Transfer And Other Service Conditions) Rules 2017 — Rule 2(ii)Constitution Of India, 1950 — Article 226
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