High Courts08 Dec 2006Dismissed
Rajneesh Kumar and Others Vs The State of Bihar and Others
Patna High Court · (2007) 2 PLJR 641
Bihar Non-Government Secondary Schools (Taking Over of Management and Control) Act, 1981 — Section 4(2), 4(3)
COURT ARCHIVE
Patna High Court judgments, 2006
1,197 judgments · page 5 of 60
High Courts08 Dec 2006
Arun Prakash Tiwary Vs State of Bihar and Others
Patna High Court · (2007) 1 BLJR 624 : (2007) 2 PLJR 512
High Courts08 Dec 2006Dismissed
Krishna Sah Vs The State of Bihar
Patna High Court · (2006) 12 PAT CK 0091
High Courts08 Dec 2006Dismissed
Brajesh Kumar Verma Vs State of Bihar and Another
Patna High Court · (2006) 12 PAT CK 0087
High Courts08 Dec 2006
Jagdeo Yadav and Others Vs The State of Bihar
Patna High Court · (2007) 1 BLJR 312 : (2007) 2 PLJR 666
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts08 Dec 2006Allowed
Anil Kumar Gupta and Others Vs The State of Bihar and Others
Patna High Court · (2007) 1 PLJR 393
Criminal Procedure Code, 1973 (CrPC) — Section 144, 482
High Courts08 Dec 2006
Pramod Kumar Vs The State of Bihar and Others
Patna High Court · (2006) 12 PAT CK 0064
Constitution of India, 1950 — Article 14, 16
High Courts08 Dec 2006
Prem Chandra Mishra Vs The State of Bihar and Others
Patna High Court · (2007) 1 BLJR 556
Bihar Industrial Area Development Authority Act, 1974 — Section 2, 3, 6
High Courts08 Dec 2006
Md. Naim @ Md. Naimuddin Vs The State of Bihar and Others
Patna High Court · (2007) 2 PLJR 260
Criminal Procedure Code, 1973 (CrPC) — Section 205
High Courts08 Dec 2006Dismissed
Md. Izhar @ Md. Izhar Alam Vs The State of Bihar and Another
Patna High Court · (2007) 1 PLJR 206
Constitution of India, 1950 — Article 14, 15, 21Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Dowry Prohibition Act, 1961 — Section 3, 4
High Courts07 Dec 2006Allowed
Ravindra Nath and Others Vs State of Bihar and Another
Patna High Court · (2007) CriLJ 1564
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 202, 482Penal Code, 1860 (IPC) — Section 148, 182, 211, 323
High Courts07 Dec 2006
Mithila Vikas Samiti Vs State of Bihar and Others
Patna High Court · (2007) 1 PLJR 668
Societies Registration Act, 1860 — Section 13, 2, 6, 8
High Courts06 Dec 2006Allowed
Lalan Kumar Singh Vs The State of Bihar
Patna High Court · (2006) 12 PAT CK 0080
High Courts06 Dec 2006
Awadhesh Kumar @ Kushwaha Vs State of Bihar and Others
Patna High Court · (2007) 1 PLJR 670
Criminal Procedure Code, 1973 (CrPC) — Section 164
High Courts06 Dec 2006
Sidharth Saran Vs The State of Bihar and Others
Patna High Court · (2007) 2 PLJR 160
Criminal Procedure Code, 1973 (CrPC) — Section 164, 227, 228, 239, 240Penal Code, 1860 (IPC) — Section 362, 366, 420, 493, 494
High Courts06 Dec 2006Allowed
Amresh Kumar Shrivastava Vs The State of Bihar and Others
Patna High Court · (2007) 1 PLJR 214
Criminal Procedure Code, 1973 (CrPC) — Section 125(1)
High Courts06 Dec 2006Dismissed
Sarafat Mian Vs The State of Bihar
Patna High Court · (2007) 2 PLJR 122
Criminal Procedure Code, 1973 (CrPC) — Section 165, 172Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 34, 366, 366A, 376
High Courts06 Dec 2006Dismissed
Motiur Rahman and Others Vs The State of Bihar and Another
Patna High Court · (2007) 1 PLJR 425
Penal Code, 1860 (IPC) — Section 354, 376, 511
High Courts05 Dec 2006Allowed
Vishwanath Kumar Vs State of Bihar and Others
Patna High Court · (2007) 1 PLJR 350
High Courts05 Dec 2006Allowed
Hiralal Gupta Vs The State of Bihar
Patna High Court · (2007) 2 PLJR 150
Criminal Procedure Code, 1973 (CrPC) — Section 173, 2(h), 482Evidence Act, 1872 — Section 14(e)Penal Code, 1860 (IPC) — Section 35, 409, 467, 468, 471