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Patna High Court judgments

55,909 judgments · page 70 of 2,796

High Courts04 Mar 2024Allowed

Arun Ram Vs State Of Bihar

Patna High Court · (2024) 03 PAT CK 0033

Code Of Criminal Procedure, 1973 — Section 313, 374(2)Indian Penal Code, 1860 — Section 34, 302Arms Act, 1959 — Section 27
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High Courts01 Mar 2024Disposed Of

Ranjit Kumar @ Guddu Vs State Of Bihar

Patna High Court · (2024) 03 PAT CK 0003

Constitution of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 27, 154, 162, 169, 170, 173, 482Indian Penal Code, 1860 — Section 120B, 420
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High Courts01 Mar 2024Disposed Of

Aruna Devi Vs State Of Bihar

Patna High Court · (2024) 03 PAT CK 0001

Code Of Criminal Procedure, 1973 — Section 2(wa), 372, 397, 401, 401(3)Indian Penal Code, 1860 — Section 34, 44, 307, 323, 324, 341, 342, 494, 498A, 504, 506
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High Courts29 Feb 2024Partly Allowed

Mohan Prasad Keshari Vs Kundan Kumar Keshari

Patna High Court · (2024) 02 PAT CK 0073

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 115, Order 23 Rule 3A, Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d)
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High Courts29 Feb 2024Dismissed

State Of Bihar Vs Lal Babu Prasad

Patna High Court · (2024) 02 PAT CK 0072

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 26 Rule 9
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High Courts29 Feb 2024Dismissed

Anurag Krishna Sinha Vs State Of Bihar

Patna High Court · (2024) 02 PAT CK 0070

Constitution of India, 1950 — Article 14, 19(1)(g), 300ABihar State Public Library and Information Centre Act, 2008 — Section 3Indian Trusts Act, 1882 — Section 79
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High Courts27 Feb 2024Disposed Of

Aruna Devi Vs State Of Bihar

Patna High Court · (2024) 02 PAT CK 0081

Code Of Criminal Procedure, 1973 — Section 2(wa), 372, 397, 401, 401(3)Indian Penal Code, 1860 — Section 34, 44, 307, 323, 324, 341, 342, 494, 498A, 504, 506
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