CourtKutchehry.com

COURT ARCHIVE

Patna High Court judgments

53,185 judgments · page 310 of 2,660

High Courts21 Sept 2020Disposed Of

Shankar Sah Vs State Of Bihar And Ors

Patna High Court · (2020) 09 PAT CK 0249

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
Read judgment
High Courts21 Sept 2020Disposed Of

Rakesh Kumar Vs State Of Bihar And Ors

Patna High Court · (2020) 09 PAT CK 0246

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
Read judgment
High Courts18 Sept 2020Disposed Of

Dr. Shashi Kumar And Anr Vs State Of Bihar And Ors

Patna High Court · (2020) 09 PAT CK 0243

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
Read judgment
High Courts18 Sept 2020Disposed Of

Abhay Rai @ Abhay Kumar Rai Vs State Of Bihar And Ors

Patna High Court · (2020) 09 PAT CK 0241

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
Read judgment
High Courts18 Sept 2020Allowed

Pramod Sah Vs State Of Bihar

Patna High Court · (2020) 09 PAT CK 0240

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(v)(va), 14A(2)Indian Penal Code, 1860 — Section 34, 302, 307, 323, 324, 341, 354B, 504, 506
Read judgment
High Courts18 Sept 2020Disposed Of

Raj Kumari Devi Vs State Of Bihar And Ors

Patna High Court · (2020) 09 PAT CK 0239

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
Read judgment
High Courts18 Sept 2020Disposed Of

Santosh Das Vs State Of Bihar And Ors

Patna High Court · (2020) 09 PAT CK 0235

Indian Penal Code, 1860 — Section 34, 188, 272, 273, 279, 427Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37B, 37(b)(c), 38(1), 41(1), 56, 58, 92, 93Code Of Criminal Procedure, 1973 — Section 340
Read judgment
High Courts18 Sept 2020Disposed Of

Subhash Yadav @ Subhash Kumar Vs State Of Bihar And Ors

Patna High Court · (2020) 09 PAT CK 0234

Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 32(1), 32(2), 37(b)(c), 38(1), 41(1), 41(2), 56, 58, 92, 93Indian Penal Code, 1860 — Section 34, 272, 273, 279, 427Code Of Criminal Procedure, 1973 — Section 340
Read judgment
High Courts18 Sept 2020Disposed Of

Rajesh Sah Vs State Of Bihar And Ors

Patna High Court · (2020) 09 PAT CK 0231

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
Read judgment
High Courts18 Sept 2020Disposed Of

Shivjee Ray Vs State Of Bihar And Ors

Patna High Court · (2020) 09 PAT CK 0229

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
Read judgment