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Patna High Court judgments

53,185 judgments · page 348 of 2,660

High Courts02 Jun 2020Disposed Of

Niraj Kumar Tiwari Vs State Of Bihar And Others

Patna High Court · (2020) 06 PAT CK 0006

Constitution Of India, 1950 — Article 215Bihar Prohibition And Excise Act, 2016 — Section 30(a), 37(b)(c), 38(1), 41(1), 56, 58Indian Penal Code, 1860 — Section 34, 272, 273, 279, 427
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High Courts01 Jun 2020Allowed

Akhilesh Yadav Vs State Of Bihar

Patna High Court · (2020) 06 PAT CK 0031

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(i)(r)(s), 14(A)(2)Indian Penal Code, 1860 — Section 323, 341, 504, 506Arms Act, 1959 — Section 25(1)(b)(a), 26
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High Courts01 Jun 2020Disposed Of

Banti YadavVs State Of Bihar

Patna High Court · (2020) 06 PAT CK 0030

Indian Penal Code, 1860 — Section 147, 148, 149, 302Arms Act, 1959 — Section 27Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)
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High Courts01 Jun 2020Disposed Of

Amit Kumar Srivastava Vs State Of Bihar

Patna High Court · (2020) 06 PAT CK 0028

Indian Penal Code, 1860 — Section 147, 148, 149, 302Arms Act, 1959 — Section 27Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)
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High Courts01 Jun 2020Disposed Of

Sandeep Verma Vs State Of Bihar

Patna High Court · (2020) 06 PAT CK 0027

Indian Penal Code, 1860 — Section 147, 148, 149, 302, 504, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(va)
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