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Patna High Court judgments

53,185 judgments · page 333 of 2,660

High Courts09 Jul 2020Allowed

Gautam Singh @ Gautam Kumar Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0180

Indian Penal Code, 1860 — Section 34, 274, 275, 276, 419, 420, 467, 467Drugs And Cosmetics Act, 1940 — Section 27(b)(ii), 27(d), 28, 28(A)Bihar Prohibition And Excise Act, 2016 — Section 30(a), 58
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High Courts09 Jul 2020Disposed Of

Mitu Sahani Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0179

Indian Penal Code, 1860 — Section 34, 272, 273Bihar 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 Courts09 Jul 2020Disposed Of

Mahabeer Yadav @ Mahabir Yadav Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0148

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 Courts09 Jul 2020Disposed Of

Baiju Kumar Ray Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0126

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 Courts09 Jul 2020Disposed Of

Sufian Khan @ Sufiyan Khan Vs State Of Bihar

Patna High Court · (2020) 07 PAT CK 0124

Indian Penal Code, 1860 — Section 307, 323, 324, 341, 504, 506Arms Act, 1959 — Section 25(1b)a, 26(2), 27Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts08 Jul 2020Disposed Of

Sraswati Kumari Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0176

Bihar Prohibition And Excise (Amendment) Act, 2018 — Section 30(a), 37(B), 37(C)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 Courts08 Jul 2020Disposed Of

Bhagya Narayan Yadav And Anr Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0174

Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 30(D), 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 Courts08 Jul 2020Disposed Of

Ravi Ranjan @ Ravi Kumar Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0170

Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(a)(b), 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 Courts08 Jul 2020Disposed Of

Jayant Kumar And Anr Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0169

Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(c), 37(b)(c), 38(1), 41(1), 56, 58, 92, 93Arms Act, 1959 — Section 25(1B)A, 26, 35Indian Penal Code, 1860 — Section 34, 272, 273, 279, 427
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High Courts08 Jul 2020Disposed Of

Shambhu Yadav Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0166

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