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Patna High Court judgments

53,185 judgments · page 474 of 2,660

High Courts11 Dec 2018Allowed

Tuno Yadav @ Abdhesh Yadav Vs State Of Bihar

Patna High Court · (2018) 12 PAT CK 0032

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(va), 14-A(2)Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 341, 447, 504, 506Arms Act, 1959 — Section 27
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High Courts10 Dec 2018Allowed

Ajay Bhagat S/o. Late Kailash Bhagat Vs State Of Bihar

Patna High Court · (2018) 12 PAT CK 0028

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(i)(r)(s)(g), 14(A)(2)Code of Criminal Procedure, 1973 — Section 438(2)Indian Penal Code, 1860 — Section 147, 149, 341, 427, 504, 506
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High Courts10 Dec 2018Allowed

Ranveer Mishra @ Ranveer Kumar Mishra Vs State Of Bihar

Patna High Court · (2018) 12 PAT CK 0027

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(x), 14(A)(2)Code of Criminal Procedure, 1973 — Section 438(2)Indian Penal Code, 1860 — Section 34, 307, 323, 324, 341, 379, 504, 506
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High Courts10 Dec 2018Allowed

Vikash Kumar Yadav @ Pahalwan Vs State Of Bihar

Patna High Court · (2018) 12 PAT CK 0026

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v), 14(A)(2)Indian Penal Code, 1860 — Section 34, 120(B), 307, 324, 325, 341, 427Arms Act, 1959 — Section 27
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High Courts07 Dec 2018Allowed

Guddu Sharma Vs State Of Bihar And Anr

Patna High Court · (2019) 1 PLJR 403

Code Of Criminal Procedure, 1973 — Section 227, 482Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(i)(x)Indian Penal Code, 1860 — Section 34, 302
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High Courts06 Dec 2018Allowed

Asim Srivastava Vs State Of Bihar And Anr

Patna High Court · (2019) 1 PLJR 377

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 420, 422Negotiable Instruments Act, 1881 Section 138, 138(b), 138(c), 142
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