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Patna High Court judgments

55,944 judgments · page 95 of 2,798

High Courts05 Sept 2023Disposed Of

Rohitash Kumar Vs State Of Bihar

Patna High Court · (2023) 09 PAT CK 0008

Indian Penal Code, 1860 — Section 90, 375, 376, 420, 493, 506Code Of Criminal Procedure, 1973 — Section 438, 438(1)Dowry Prohibition Act, 1961 — Section 3, 4
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High Courts05 Sept 2023Allowed

Kumod Mandal Vs State Of Bihar

Patna High Court · (2023) 09 PAT CK 0007

Indian Penal Code, 1860 — Section 323, 341, 376, 506Code Of Criminal Procedure, 1973 — Section 164, 374(2), 428Protection of Children from Sexual Offences Act, 2012 — Section 2(1)(d), 4, 5(r), 6, 29, 30, 34, 34(2)
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High Courts04 Sept 2023Allowed

Binda Ram Vs State Of Bihar

Patna High Court · (2023) 09 PAT CK 0038

Bihar Pension Rules, 1950 — Rule 43A, 43BBihar Civil Services (Classification, Control and Appeal) Rules, 2005 — Section 17(4), 17(5), 18(3)Prevention of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)
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High Courts04 Sept 2023Allowed

Rambilash Mahto Vs State Of Bihar

Patna High Court ·

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 34, 147, 148, 149, 302, 323, 324, 35Code Of Criminal Procedure, 1973 — Section 161, 313, 313(2)
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High Courts01 Sept 2023Dismissed

Girja Chaudhary Vs State Of Bihar

Patna High Court · (2023) 09 PAT CK 0001

Indian Penal Code, 1860 — Section 34, 120B, 302Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 106
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High Courts30 Aug 2023Allowed

Lakhan Singh Vs State Of Bihar

Patna High Court ·

Code Of Criminal Procedure, 1973 — Section 313, 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20, 20(b)(ii)(C), 41(2), 42, 43, 44, 52(3), 53
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High Courts30 Aug 2023Allowed

Deepak Kumar @ Deepak Baitha Vs State Of Bihar

Patna High Court · (2023) 08 PAT CK 0085

Indian Penal Code, 1860 — Section 201, 302, 366A, 376Code Of Criminal Procedure, 1973 — Section 172(2), 313Protection of Children from Sexual Offences Act, 2012 — Section 4, 29, 30
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High Courts30 Aug 2023Dismissed

Ladali Khatoon Vs State Of Bihar

Patna High Court · (2023) 08 PAT CK 0073

Indian Penal Code, 1860 — Section 34, 307, 493Dowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 82, 83, 299
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High Courts30 Aug 2023Disposed Of

Mansur Alam Vs State Of Bihar

Patna High Court · (2023) 08 PAT CK 0072

Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 307, 363, 365, 384, 447, 504, 506Arms Act, 1959 — Section 27
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