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Patna High Court judgments

53,185 judgments · page 547 of 2,660

High Courts09 Mar 2017

Mojamil Shekh & Anr Vs The State of Bihar

Patna High Court · (2017) 03 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 Courts08 Mar 2017Allowed

Rajeev Kumar @ Rajiv Kumar Vs Sate of Bihar

Patna High Court · (2017) 1 BBCJ 525 : (2017) 2 BLJud 93 : (2017) 2 ECrC 628 : (2017) 1 PCCR 410

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 14A, Section 3(1)(x)
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High Courts08 Mar 2017Allowed

Jitendra Singh Vs The State of Bihar

Patna High Court · (2017) 3 Crimes 324 : (2017) 1 BBCJ 496 : (2017) 2 ECrC 584 : (2017) 2 PLJR 480

Bihar Excise (Amendment) Act, 2016 — Section 47, 47(a), 53(b), 54, 68(G)Code Of Criminal Procedure, 1973 — Section 362
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High Courts07 Mar 2017Dismissed

Sanju Devi @ Kumari Rubi Vs State of Bihar

Patna High Court · (2017) CriLJ 2305

Criminal Procedure Code, 1973 (CrPC) - Section 438Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 18, Section 3(2)(v), Section 8(c)
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High Courts07 Mar 2017Dismissed

Bihar College of Pharmacy Vs State of Bihar

Patna High Court · (2017) 1 BBCJ 516 : (2017) 153 FLR 369 : (2017) LIC 1702 : (2017) 2 PLJR 546

Industrial Disputes Act, 1947 — Section 2(j), 2(s), 33(c)(2)Industrial Disputes (Amendment) Act, 1982 — Section 1(2), 2(j)
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High Courts06 Mar 2017Disposed off

Mohan Miskar Vs The State of Bihar

Patna High Court · (2017) 3 Crimes 446 : (2017) 1 BBCJ 486 : (2017) 2 ECrC 532 : (2017) 3 PLJR 862

Indian Penal Code, 1860 — Section 34, 211, 302Code Of Criminal Procedure, 1973 — Section 432, 432(2)
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