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Patna High Court judgments

53,185 judgments · page 314 of 2,660

High Courts14 Sept 2020Disposed Of

Jira Kumari @ Jeera Devi Vs State Of Bihar And Ors

Patna High Court · (2020) 09 PAT CK 0178

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 Courts14 Sept 2020Disposed Of

Vijay Prasad Gupta @ Vijay Saw Vs State Of Bihar And Ors

Patna High Court · (2020) 09 PAT CK 0177

Indian Penal Code, 1860 — Section 34, 272, 273, 279, 308, 337, 338, 427Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(a), 37(b)(c), 38(1), 41(1), 56, 58, 92, 93Code Of Criminal Procedure, 1973 — Section 340
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High Courts14 Sept 2020Disposed Of

Aman Kumar Vs State Of Bihar And Ors

Patna High Court · (2020) 09 PAT CK 0176

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 Courts14 Sept 2020Disposed Of

Munna Ansari Vs State Of Bihar And Ors

Patna High Court · (2020) 09 PAT CK 0175

Indian Penal Code, 1860 — Section 34, 272, 273, 279, 337, 353, 414, 427Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(b)(c), 38(1), 41(1), 45, 56, 58, 92, 93Code Of Criminal Procedure, 1973 — Section 340
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High Courts14 Sept 2020Disposed Of

Harendra Yadav And Anr Vs State Of Bihar And Ors

Patna High Court · (2020) 09 PAT CK 0174

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 Courts14 Sept 2020Disposed Of

Rajiv Kumar Vs State Of Bihar And Ors

Patna High Court · (2020) 09 PAT CK 0173

Bihar Prohibition And Excise (Amendment) Act, 2018 — Section 30, 32Bihar 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 Courts14 Sept 2020Disposed Of

Shravan Kumar And Anr Vs State Of Bihar And Ors

Patna High Court · (2020) 09 PAT CK 0172

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 Courts14 Sept 2020Disposed Of

Bhupendra Narayan Shahi Vs State Of Bihar And Ors

Patna High Court · (2020) 09 PAT CK 0171

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 Courts14 Sept 2020Disposed Of

Ugrashen Kumar Vs State Of Bihar And Ors

Patna High Court · (2020) 09 PAT CK 0170

Indian Penal Code, 1860 — Section 34, 188, 272, 273, 279, 427Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(b)(c), 38, 38(1), 41, 41(1), 56, 58, 92, 93Code Of Criminal Procedure, 1973 — Section 340
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High Courts11 Sept 2020Disposed Of

Rakesh Kumar Tiwari Vs State Of Bihar And Ors

Patna High Court · (2020) 09 PAT CK 0165

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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