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Patna High Court judgments

55,909 judgments · page 62 of 2,796

High Courts23 Apr 2024Disposed Of

Uday Prakash Vs State Of Bihar

Patna High Court · (2024) 04 PAT CK 0063

Bihar Prohibition and Excise Act, 2016 — Section 47, 48(2), 56, 93Bihar Excise Amendment Act, 2022 — Section 57B, 57(3)
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High Courts23 Apr 2024Dismissed

Bablu Mehta Vs State Of Bihar

Patna High Court · (2024) 04 PAT CK 0061

Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 14A(1)Indian Penal Code, 1860 — Section 120B, 302Arms Act, 1959 — Section 27
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High Courts23 Apr 2024

Gopal Prasad Sah Vs Premlata Jaiswal

Patna High Court · (2024) 04 PAT CK 0060

Code of Civil Procedure, 1908 — Order 5 Rule 9, Order 5 Rule 12, Order 5 Rule 15, Order 5 Rule 17, Order 5 Rule 19, Order 5 Rule 20Hindu Marriage Act, 1955 — Section 9, 13(1)(ia), 13(1)(ib)Indian Penal Code, 1860 — Section 34, 498A
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High Courts19 Apr 2024Allowed

Maheshwar Mandal Vs State Of Bihar

Patna High Court · (2024) 04 PAT CK 0069

Indian Penal Code, 1860 — Section 34, 436, 447Code Of Criminal Procedure, 1973 — Section 39, 161, 207, 208, 209, 313, 342
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High Courts19 Apr 2024Allowed

Lalan Paswan Vs State Of Bihar

Patna High Court · (2024) 04 PAT CK 0057

Indian Penal Code, 1860 — Section 34, 120B, 364ACode Of Criminal Procedure, 1973 — Section 164, 208, 209, 313, 342
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High Courts19 Apr 2024Dismissed

Sincon Infrastructure Pvt. Ltd. Vs Union Of India

Patna High Court · (2024) 04 PAT CK 0051

Central Goods and Services Tax Rules, 2017 — Rule 88B, 88B(2)Central Goods and Services Tax Act, 2017 — Section 2(16), 2(43), 2(46), 39, 39(2), 39(3), 39(4), 39(5), 41, 49, 49(1), 49(2), 50, 50(1), 51, 65(7), 73, 74, 74(1), 74(5), 79, 168, 168(1)
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High Courts18 Apr 2024Dismissed

Mohan Baitha Vs State Of Bihar

Patna High Court · (2024) 04 PAT CK 0073

Indian Penal Code, 1860 — Section 34, 201, 302Code Of Criminal Procedure, 1973 — Section 173, 315, 372Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(2)(va)
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High Courts18 Apr 2024Allowed

Veeru Singh Vs State Of Bihar

Patna High Court · (2024) 04 PAT CK 0072

Indian Penal Code, 1860 — Section 34, 304BDowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 113B
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