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Patna High Court judgments

53,185 judgments · page 369 of 2,660

High Courts13 Feb 2020Allowed

Keshwar Singh Vs State Of Bihar

Patna High Court · (2020) 02 PAT CK 0200

Indian Penal Code, 1860 — Section 34, 302, 392Arms Act, 1959 — Section 27Code Of Criminal Procedure, 1973 — Section 154, 161, 162, 207, 313, 437A
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High Courts07 Feb 2020Dismissed

X Vs State Of Bihar And Anr

Patna High Court · (2020) 02 PAT CK 0195

Indian Penal Code, 1860 — Section 323, 341, 342, 354, 376, 379, 452, 506Code Of Criminal Procedure, 1973 — Section 164
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High Courts07 Feb 2020Disposed Of

State Of Bihar And Anr Vs Onkar Nath Singh @ Sheru Singh And Anr

Patna High Court · (2020) 02 PAT CK 0008

Constitution Of Indian 1950 — Article 14, 19, 19(2), 19(3), 19(4), 19(5), 19(6), 21, 141Code Of Criminal Procedure, 1973 — Section 37, 43, 129, 162, 164, 208, 209, 235(2), 306(2), 309(2), 313, 342, 345(3), 354(3), 360, 365, 366, 367, 368, 368(c), 369, 370, 371, 372, 373, 374, 375, 376, 377, 378, 379, 380, 381, 382, 383, 384, 385, 386, 387, 388, 389, 390, 391, 392, 393, 394, 421Indian Penal Code, 1860 — Section 34, 120(B), 204, 212, 302, 303, 386, 465, 468, 471
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High Courts07 Feb 2020Dismissed

X Vs State Of Bihar And Anr

Patna High Court · (2020) 02 PAT CK 0007

Indian Penal Code, 1860 — Section 323, 341, 342, 354, 376, 379, 452, 506Code Of Criminal Procedure, 1973 — Section 164
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High Courts06 Feb 2020Allowed

Anil Giri Vs State Of Bihar

Patna High Court · (2020) 02 PAT CK 0194

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s)(w), 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 376, 504, 506
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