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Patna High Court judgments

55,909 judgments · page 65 of 2,796

High Courts05 Apr 2024

Mahesh Prasad Vs State Of Bihar

Patna High Court · (2024) 04 PAT CK 0001

Bihar State Non-Government Sanskrit High School (Condition of Service) Rule, 1976 — Rule 23, 24, 25, 26, 27Bihar Sanskrit Education Board Act, 1981 — Section 22(2)
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High Courts04 Apr 2024

Chhathi Lal Rai Vs State Of Bihar

Patna High Court · (2024) 04 PAT CK 0039

Indian Penal Code, 1860 — Section 149, 323, 420, 504, 506Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 156(3), 482
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High Courts04 Apr 2024Allowed

Md. Heyat Vs State Of Bihar

Patna High Court · (2024) 04 PAT CK 0038

Constitution of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 498ACode Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482
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High Courts04 Apr 2024

Juvenile �X� Vs State Of Bihar

Patna High Court · (2024) 04 PAT CK 0037

Juvenile Justice (Care and Protection of Children) Model Rules, 2016 — Rule 2(xvi), 2(xvii)Code Of Criminal Procedure, 1973 — Section 53A, 374(2)Indian Penal Code, 1860 — Section 34, 120B, 147, 148, 149, 201, 302, 307, 323, 341, 353, 363, 364, 365, 366A, 376, 376D, 376DA, 379, 392, 394, 395, 399, 402, 412, 413, 414, 504, 506
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High Courts04 Apr 2024Dismissed

Kapil Deo Yadav Vs State Of Bihar

Patna High Court · (2024) 04 PAT CK 0029

Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 313, 372, 374(2)Arms Act, 1959 — Section 27
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High Courts04 Apr 2024

Sadanand Bishwas Vs State Of Bihar

Patna High Court · (2024) 04 PAT CK 0025

Constitution of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 323, 498A, 504, 506Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482
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High Courts04 Apr 2024Allowed

Bhavnath Jha Vs State Of Bihar

Patna High Court · (2024) 04 PAT CK 0004

Constitution of India, 1950 — Article 226Indian Penal Code, 1860 — Section 182, 211, 323, 341, 504Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482
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High Courts03 Apr 2024Dismissed

Vinod Bind Vs State Of Bihar

Patna High Court · (2024) 04 PAT CK 0008

Indian Penal Code, 1860 — Section 34, 366, 366A, 376Code Of Criminal Procedure, 1973 — Section 164
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High Courts03 Apr 2024Allowed

Ran Vijay Gond Vs State Of Bihar

Patna High Court · (2024) 04 PAT CK 0006

Dowry Prohibition Act, 1961 — Section 3, 4Indian Penal Code, 1860 — Section 34, 201, 304B, 341, 498A, 504Evidence Act, 1872 — Section 113B
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High Courts28 Mar 2024Allowed

Krishna Mohan Kumar Vs State Of Bihar

Patna High Court · (2024) 03 PAT CK 0074

Negotiable Instrument Act, 1881 — Section 138, 142, 142(b)Code Of Criminal Procedure, 1973 — Section 202Indian Penal Code, 1860 — Section 379, 380, 406, 420
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High Courts28 Mar 2024Allowed

Ravi Shankar Dubey Vs State Of Bihar

Patna High Court · (2024) 03 PAT CK 0073

Constitution of India, 1950 — Article 226Indian Penal Code, 1860 — Section 120B, 406, 409, 420, 504Prevention of Corruption Act, 1988 — Section 13(1)(c), 13(1)(d)
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