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Patna High Court judgments

53,185 judgments · page 556 of 2,660

High Courts12 Jan 2017Dismissed

Jagriti Kumari Vs The State of Bihar

Patna High Court · (2017) 1 BBCJ 222 : (2017) 1 BLJud 235 : (2017) 1 PCCR 397

Criminal Procedure Code, 1973 (CrPC) - Section 319Dowry Prohibition Act, 1961 - Section 3, Section 4Penal Code, 1860 (IPC) - Section 498A
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High Courts12 Jan 2017Dismissed

Ram Nath Ray Vs The State of Bihar

Patna High Court · (2017) 1 PCCR 531 : (2017) 1 PLJR 965

Criminal Procedure Code, 1973 (CrPC) - Section 204, Section 482Penal Code, 1860 (IPC) - Section 147, Section 323, Section 448
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High Courts10 Jan 2017Allowed

Ram Dayal Yadav Vs State of Bihar

Patna High Court · (2017) 171 AIC 695 : (2017) 1 BBCJ 189 : (2017) 1 BLJud 247 : (2017) CriLJ 1502 : (2017) 2 ECrC 83 : (2017) 1 PCCR 450

Penal Code, 1860 (IPC) - Section 34, Section 364
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High Courts10 Jan 2017Dismissed

Nawalesh Pathak Vs The State of Bihar

Patna High Court · (2017) CriLJ 3407 : (2019) 2 PLJR 608 : (2017) 1 BBCJ 194 : (2017) 1 BLJud 219 : (2017) 2 ECrC 62 : (2017) 1 PCCR 240

Code Of Criminal Procedure, 1973 (CrPC) — Section 197, 204, 397, 401Constitution Of India, 1950 — Article 166Indian Penal Code 1860, (IPC) — Section 302
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High Courts10 Jan 2017Dismissed

Ragini Kumari Vs The State of Bihar

Patna High Court · (2017) 2 ECrC 69

Criminal Procedure Code, 1973 (CrPC) - Section 482Dowry Prohibition Act, 1961 - Section 3, Section 4Penal Code, 1860 (IPC) - Section 406, Section 420, Section 498A
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High Courts09 Jan 2017Allowed

Rakesh Thakur Vs The State of Bihar

Patna High Court · (2017) 2 ECrC 89 : (2017) 1 PCCR 484 : (2017) 1 PLJR 954

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 312, Section 323, Section 498A
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