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Patna High Court judgments

53,185 judgments · page 396 of 2,660

High Courts06 Jan 2020Disposed Of

Afroz Alam Vs State Of Bihar And Anr

Patna High Court · (2020) 01 PAT CK 0079

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 363, 365, 366(A), 376, 376(G), 504Protection Of Children from Sexual Offences Act, 2012 — Section 4
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High Courts06 Jan 2020Dismissed

Sangita Devi Vs State Of Bihar

Patna High Court · (2020) 01 PAT CK 0010

Bihar Prohibition And Excise Act, 2016 — Section 30(a), 41(1)Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts06 Jan 2020Allowed

Bhola Sah Vs State Of Bihar

Patna High Court · (2020) 01 PAT CK 0007

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(g), 3(1)(Z), 14(A)(2), 18Indian Penal Code, 1860 — Section 147, 323, 341, 379, 427, 447, 504, 506Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts06 Jan 2020Allowed

Md. Rahimuddin And Ors Vs State Of Bihar And Anr

Patna High Court · (2020) 01 PAT CK 0006

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(w), 3(2)(va), 14(A)(2)Indian Penal Code, 1860 — Section 34, 323, 341, 354, 504Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts06 Jan 2020Allowed

Jainullah Khatoon @ Jainul Khatoon And Ors Vs State Of Bihar

Patna High Court · (2020) 01 PAT CK 0005

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Amendment Act, 2015 — Section 3(i)(r)(2)(va), 14(A)(2)Indian Penal Code, 1860 — Section 34, 323, 341, 379, 504Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts06 Jan 2020Allowed

Mukhi Yadav And Ors Vs State Of Bihar

Patna High Court · (2020) 01 PAT CK 0004

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(i)(x), 14(A)(2)Indian Penal Code, 1860 — Section 34, 323, 341, 447Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts06 Jan 2020Allowed

Ganesh Sah @ Ganesh Sa And Ors Vs State Of Bihar

Patna High Court · (2020) 01 PAT CK 0003

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(i)(r)(s), 14(A)(2)Indian Penal Code, 1860 — Section 34, 323, 341, 504, 506Code Of Criminal Procedure, 1973 — Section 438(2)
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