CourtKutchehry.com

COURT ARCHIVE

Patna High Court judgments

53,185 judgments · page 329 of 2,660

High Courts09 Jul 2020Disposed Of

Jitendra Paswan Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0336

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 Courts09 Jul 2020Disposed Of

Chandeshwar Sahni Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0335

Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(b)(c), 38(1), 41, 41(1), 56, 58, 92, 93Indian Penal Code, 1860 — Section 34, 272, 273, 279, 427Code Of Criminal Procedure, 1973 — Section 340
Read judgment
High Courts09 Jul 2020Disposed Of

Alok Kumar Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0334

Bihar Prohibition And Excise Act, 2016 — Section 56Bihar Prohibition And Excise (Amendment) Act, 2018 — Section 30(a), 37(2)(c)
Read judgment
High Courts09 Jul 2020Disposed Of

Anil Prasad @ Anil Kumar Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0333

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 Courts09 Jul 2020Disposed Of

Santosh Mandal Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0332

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 Courts09 Jul 2020Disposed Of

Babalu Paswan Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0331

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 Courts09 Jul 2020Disposed Of

Nitesh Kumar @ Golu Shukla Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0330

Indian Penal Code, 1860 — Section 34, 272, 273, 279, 307, 323, 325, 341, 353, 427, 447, 504, 506Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(c), 37(b)(c), 38(1), 41(1), 56, 58, 92, 93Code Of Criminal Procedure, 1973 — Section 340
Read judgment
High Courts09 Jul 2020Disposed Of

Kaju Devi And Ors Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0329

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 Courts09 Jul 2020Disposed Of

Mahipal Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0327

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 Courts09 Jul 2020Disposed Of

Uttim Lal Mukhiya And Ors Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0326

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 Courts09 Jul 2020Disposed Of

Manoj Kumar Mishra @ Manoj Mishra Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0324

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 Courts09 Jul 2020Disposed Of

Gulajar Singh @ Guljar Singh Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0323

Indian Penal Code, 1860 — Section 34, 272, 273, 279, 414, 427, 467, 468, 471Bihar 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 Courts09 Jul 2020Disposed Of

Vikash Kumar Singh Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0322

Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(b)(c), 38(1), 41(1), 47, 56, 58, 92, 93Indian Penal Code, 1860 — Section 34, 272, 273, 279, 427Code Of Criminal Procedure, 1973 — Section 340
Read judgment
High Courts09 Jul 2020Disposed Of

Arun Kumar Yadav Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0321

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
Read judgment
High Courts09 Jul 2020Disposed Of

Dashrath Singh And Ors Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0320

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 Courts09 Jul 2020Disposed Of

Brajesh Kumar Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0319

Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(b)(c), 38(1), 41(1), 56, 58, 92, 93Arms Act, 1959 — Section 25(1b)a, 26, 27, 35Indian Penal Code, 1860 — Section 34, 272, 273, 279, 307, 353, 427
Read judgment
High Courts09 Jul 2020Allowed

Chotu Gupta @ Chotelal Gupta Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0246

Limitation Act 1963 — Section 5Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(V), 14A(2)Indian Penal Code, 1860 — Section 34, 120(B), 201, 302, 363, 364, 365
Read judgment