High Courts01 Nov 2007Allowed
Md. Quasim Ansari and Others Vs State of Bihar thru. CBI
Patna High Court · (2009) 3 PLJR 56
Criminal Procedure Code, 1973 (CrPC) — Section 451
COURT ARCHIVE
Patna High Court judgments, 2007
1,700 judgments · page 10 of 85
High Courts01 Nov 2007Allowed
Shrimati Krishna Mani Kumari Vs State of Bihar and Another
Patna High Court · (2009) 3 PLJR 859
Criminal Procedure Code, 1973 (CrPC) — Section 202, 204Penal Code, 1860 (IPC) — Section 147, 149, 323, 379Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(x)
High Courts31 Oct 2007Allowed
Brij Bihari Sharma Vs The State of Bihar and Others
Patna High Court · (2008) 1 PLJR 384
High Courts31 Oct 2007Allowed
Vinod Kumar Prasad Vs The State of Bihar and Others
Patna High Court · (2008) 1 PLJR 268
High Courts31 Oct 2007Allowed
Muni Singh @ Munni Singh Vs State of Bihar and Others
Patna High Court · (2008) 4 PLJR 792
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 307
High Courts31 Oct 2007Allowed
Sanivri Devi Vs State of Bihar and Others
Patna High Court · AIR 2008 Patna 43 : (2008) 3 PLJR 43
Gram Panchayat Act — Section 72(1), 72(9)
High Courts31 Oct 2007
Bihar Education Service Association and Others and Radharaman and Others Vs The State of Bihar and Others
Patna High Court · (2007) 10 PAT CK 0060
High Courts31 Oct 2007Dismissed
Nutan Kumari Vs The State of Bihar and Others
Patna High Court · (2008) 2 PLJR 191
High Courts31 Oct 2007Dismissed
Nripendra Kumar Verma @ N.K. Verma Vs Union of India and Others
Patna High Court · (2008) 1 PLJR 265
Constitution of India, 1950 — Article 226
High Courts31 Oct 2007Allowed
Abhimanyu Singh Vs State of Bihar and Others
Patna High Court · (2008) 2 PLJR 342
Arms Act, 1959 — Section 13(2A), 14
High Courts31 Oct 2007Allowed
Uday Narain Ojha Vs State of Bihar and Others
Patna High Court · (2008) 1 PLJR 647
Arms Act, 1959 — Section 13, 13(2)
High Courts31 Oct 2007Allowed
Smt. Manju Devi Vs The State Election Commission and Others
Patna High Court · (2008) 1 PLJR 649
Gram Panchayat Act — Section 139
High Courts31 Oct 2007Allowed
Chanda Khatoon and Others Vs The State of Bihar and Another
Patna High Court · (2008) 1 PLJR 736
Penal Code, 1860 (IPC) — Section 323, 379, 448, 498A
High Courts31 Oct 2007Allowed
Indian Oil Corp. Marketing Divi. Vs Jagat Narin Bhagat and Another
Patna High Court · (2008) 1 PLJR 637
High Courts31 Oct 2007Dismissed
Smt. Lali Devi Vs Nakchhed Prasad and Others
Patna High Court · (2008) 1 PLJR 629
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1A
High Courts30 Oct 2007Dismissed
Rohinipati Yadav Vs Pasupati Yadav and Others
Patna High Court · (2008) 1 PLJR 664
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A
High Courts30 Oct 2007
Krishna Ram Vs The State of Bihar and Another
Patna High Court · (2008) 3 PLJR 592
Penal Code, 1860 (IPC) — Section 379, 406, 409
High Courts30 Oct 2007Allowed
Narendra Kumar Vs The State and Others
Patna High Court · (2008) 2 PLJR 197
High Courts30 Oct 2007
Chandra Bhushan Prasad Vs The State of Bihar and Others
Patna High Court · (2008) 1 PLJR 678
High Courts10 Oct 2007Dismissed
Abdul Khalique Vs State of Bihar
Patna High Court · (2008) 2 PLJR 169
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 302