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Patna High Court judgments

53,185 judgments · page 336 of 2,660

High Courts08 Jul 2020Disposed Of

Maidul Shaikh @ Maidul Sk Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0114

Indian Penal Code, 1860 — Section 34, 120B, 272, 273, 279, 420, 427, 467Bihar Prohibition And Excise Act, 2016 — Section 13, 30, 30(a), 32(2), 33, 36, 37(b)(c), 38(1), 41(1), 56, 58, 92, 93Code Of Criminal Procedure, 1973 — Section 340
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High Courts08 Jul 2020Disposed Of

Ram Babu Ray Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0112

Indian Penal Code, 1860 — Section 34, 272, 273, 279, 411, 412, 414, 427Bihar Prohibition And Excise (Amendment) Act, 2018 — Section 30(a)Bihar Prohibition And Excise Act, 2016 — Section 13, 30, 30(a), 37(b)(c), 38(1), 41(1), 56, 58, 92, 93
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High Courts08 Jul 2020Disposed Of

Baby Kumari Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0111

Indian Penal Code, 1860 — Section 34, 188, 272, 273, 279, 427Bihar Prohibition And Excise Act, 2016 — Section 13, 30, 30(a), 37(b)(c), 38(1), 41(1), 56, 58, 92, 93Code Of Criminal Procedure, 1973 — Section 340
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High Courts08 Jul 2020Disposed Of

Sageer Ahmad Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0109

Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(b)(c), 38(1), 38(i), 41(1), 41(i), 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

Mantu Yadav And Ors Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0107

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 Courts08 Jul 2020Disposed Of

Raj Kumar Singh And Ors Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0106

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 Courts08 Jul 2020Disposed Of

Umesh Kumar Barman Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0105

Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 32(2), 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

Anju Devi Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0104

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 Courts07 Jul 2020Disposed Of

Ranjit Kumar @ Ranjeet Kumar Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0236

Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(b), 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 Courts07 Jul 2020Disposed Of

Akshay Kumar Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0235

Bihar Prohibition And Excise (Amendment) Act, 2018 — Section 30(a), 37(b)(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 Courts07 Jul 2020Disposed Of

Satyendra Kumar And Ors Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0233

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 Courts07 Jul 2020Disposed Of

Avinash Kumar Mishra Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0155

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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