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Patna High Court judgments

53,185 judgments · page 339 of 2,660

High Courts06 Jul 2020Disposed Of

Uday Kumar @ Udai Kumrey Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0060

Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 32(3), 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 Courts06 Jul 2020Disposed Of

Suryamal Singh Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0058

Indian Penal Code, 1860 — Section 34, 272, 273, 279, 420, 427, 467, 468Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(b)(c), 38(1), 41(1), 56, 56(i)(ii), 58, 92, 93Code Of Criminal Procedure, 1973 — Section 340
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High Courts06 Jul 2020Disposed Of

Ritesh Yadav Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0057

Bihar Prohibition And Excise Act, 2016 — Section 13, 30, 30(a), 37(ii), 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 Courts06 Jul 2020Disposed Of

Prem Ranjan Kumar Singh Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0056

Bihar Prohibition And Excise Act, 2016 — Section 13, 30, 30(a), 30(d), 37(b)(c), 38(1), 38(i)(ii), 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 Courts06 Jul 2020Disposed Of

Ashok Paswan And Ors Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0055

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 Courts06 Jul 2020Disposed Of

Rubi Devi Vs State Of Bihar And Ors

Patna High Court · (2020) 07 PAT CK 0049

Bihar Panchayat Raj Act, 2006 — Section 82, 83(1), 83(1)(a), 83(1)(b), 86(4), 100(1)(d)(iii), 101, 102, 135, 140Civil Procedure Code, 1908 — Order 7 Rule 11Bihar Panchayat Election Rules, 2006 — Rule 81(1)
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