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Patna High Court judgments

53,185 judgments · page 531 of 2,660

High Courts21 Sept 2017

Ramadhar Sharma Vs State of Bihar

Patna High Court · (2017) 09 PAT CK 0032

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 420, Section 468, Se
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High Courts21 Sept 2017Dismissed

Pramod Kumar Vs The State of Bihar

Patna High Court · (2017) 09 PAT CK 0025

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482, Section 457 - Savin
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High Courts20 Sept 2017

Umesh Sahani & Ors Vs The State of Bihar

Patna High Court · (2017) 09 PAT CK 0030

Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,
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High Courts15 Sept 2017Allowed

Ashok Kumar Mishra Vs The State of Bihar

Patna High Court · (2017) 09 PAT CK 0024

Indian Penal Code, 1860, Section 498A - Husband or relative of husband of a woman subjecting her to crueltyDowry Prohibition Act, 1961, Section 3, Sectio
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High Courts14 Sept 2017Allowed

Bar Council Of India Vs The State of Bihar

Patna High Court · (2018) 1 PLJR 225

Code of Criminal Procedure, 1973, Section 482, Section 202 - Saving of inherent powers of High Court - Postponement of issue of processIndian Penal Code, 1860,
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