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Patna High Court judgments

53,185 judgments · page 326 of 2,660

High Courts15 Jul 2020Allowed

Gulsan Prasad Vs State Of Bihar

Patna High Court · (2020) 07 PAT CK 0296

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(V)(VA), 14AIndian Penal Code, 1860 — Section 34, 302
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High Courts15 Jul 2020Allowed

Parparba @ Md. Jawed Vs State Of Bihar

Patna High Court · (2020) 07 PAT CK 0295

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(I)(r), 2(va) 14A(2)Indian Penal Code, 1860 — Section 120B, 201, 302
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High Courts15 Jul 2020Disposed Of

Arjun Kumar Mandal Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0294

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

Jainish Kumar @ Raja And Ors Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0293

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 Courts15 Jul 2020Dismissed

Ramwarat Yadav Vs State Of Bihar And Anr

Patna High Court · (2020) 07 PAT CK 0292

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(ii)(v), 14A(2)Indian Penal Code, 1860 — Section 34, 302, 506Arms Act, 1959 — Section 27
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High Courts14 Jul 2020Disposed Of

Rishav Kumar Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0286

Indian Penal Code, 1860 — Section 34, 188, 272, 273, 279, 427Bihar 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 Courts14 Jul 2020Disposed Of

Mantu Kumar Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0285

Bihar Prohibition And Excise (Amendment) Act, 2016 — Section 30(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 Courts14 Jul 2020Disposed Of

Deepak Mishra And Anr Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0282

Bihar Prohibition And Excise (Amendment) Act, 2016 — 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 Jul 2020Disposed Of

Rohit Singh @ Rohit Kumar Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0281

Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(b)(c), 38, 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 Jul 2020Disposed Of

Rajesh Singh @ Rajesh Kumar Singh Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0280

Indian Penal Code, 1860 — Section 34, 120B, 272, 273, 279, 414, 420, 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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