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Patna High Court judgments

53,185 judgments · page 512 of 2,660

High Courts20 Feb 2018Dismissed

Md. Ojir Vs The State of Bihar

Patna High Court · (2018) 02 PAT CK 0023

Code of Criminal Procedure, 1973, Section 313, Section 428 - Power to examine the accused - Period of detention undergone by the accused to be set off against the sentence of imprisonment
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High Courts16 Feb 2018

Wakil Yadav & Ors. Vs The State of Bihar

Patna High Court · (2018) 2 PLJR 823

Code of Criminal Procedure, 1973, Section 313, Section 428 - Power to examine the accused - Period of detention undergone by the accused to be set off against the sentence of imprisonment
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High Courts15 Feb 2018Allowed

Ashok Kumar Vs State Of Bihar

Patna High Court · (2018) 3 PLJR 817

Indian Penal Code, 1860 — Section 120(B), 342, 363, 365, 366(A), 368, 376Code Of Criminal Procedure, 1973 — Section 208, 209, 313, 342Juvenile Justice Act, 1986 — Section 5
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High Courts15 Feb 2018Allowed

Hasibuddin @ Hasib Vs The State of Bihar.

Patna High Court · (2018) 02 PAT CK 0015

Code of Criminal Procedure, 1973, Section 313, Section 207, Section 389(1), Section 374(2) - Power to examine the accused - Supply to the accused of c
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High Courts15 Feb 2018Disposed Off

Jahoor Ansari & Anr Vs The State of Bihar

Patna High Court · (2018) 02 PAT CK 0014

Indian Penal Code, 1860, Section 34, Section 304(B) - Acts done by several persons in furtherance of common intention - Punishment for culpable homicide not amounting to murder
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High Courts13 Feb 2018

Umesh Yadav & Ors. Vs The State of Bihar

Patna High Court · (2018) 02 PAT CK 0013

Code of Criminal Procedure, 1973, Section 313, Section 428 - Power to examine the accused - Period of detention undergone by the accused to be set off against the sentence of imprisonment
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High Courts13 Feb 2018Dismissed

Chunnu Vs The State of Bihar & Ors

Patna High Court · (2018) 02 PAT CK 0012

Code of Criminal Procedure, 1973, Section 482, Section 330, Section 331, Section 329 - Saving of inherent powers of High Court - Release of lunatic pe
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High Courts12 Feb 2018Dismissed

Jhandu @ Sundar And Ors Vs State Of Bihar And Ors

Patna High Court · (2018) 2 PLJR 681

Code Of Criminal Procedure, 1973 — Section 156(3), 389, 389(1), 389(3), 436(A), 437, 438, 439Indian Penal Code, 1860 — Section 34, 302, 376, 452Constitution Of India, 1950 — Article 20, 21
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High Courts12 Feb 2018Disposed Off

Dharemdra Rai Vs State of Bihar

Patna High Court · (2018) 02 PAT CK 0011

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 376, Section 511, Se
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