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Patna High Court judgments

53,185 judgments · page 523 of 2,660

High Courts03 Jan 2018Allowed

Munindra Kumar Vs State Of Bihar And Anr

Patna High Court · (2018) 2 PLJR 107

Code Of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138, 138(b), 138(c), 142Indian Penal Code, 1860 — Section 406, 420
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High Courts03 Jan 2018Dismissed

Bajaru Vs The State of Bihar

Patna High Court · (2018) 01 PAT CK 0041

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 201, Sec
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High Courts03 Jan 2018Allowed

Raj Nath Ram Vs State of Bihar

Patna High Court · (2018) 01 PAT CK 0040

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 149 - Punishment for mur
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High Courts02 Jan 2018Allowed

BIRENDRA CHAUDHARY Vs THE STATE OF BIHAR

Patna High Court · (2018) 01 PAT CK 0006

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 Courts21 Dec 2017Dismissed

Prakash Prasad Sinha Vs State Of Bihar

Patna High Court · (2018) 2 PLJR -386

Prevention Of Corruption Act, 1988 — Section 7, 13, 13(1)(d), 13(2)Code Of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 379
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High Courts21 Dec 2017Disposed off

Dr. Binod Kumar Jha Vs The State of Bihar

Patna High Court · (2017) 12 PAT CK 0035

Code of Criminal Procedure, 1973, Section 144, Section 144(5) - Power to issue order in urgent cases of nuisance or apprehended danger - Power to issue order in urgent cases of nuisance or app
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