COURT ARCHIVE

Patna High Court judgments, 2007

1,700 judgments · page 15 of 85

High Courts26 Sept 2007

Sri Brij Kishore Prasad Vs The Slate Bank of India and Others

Patna High Court · (2008) 1 PLJR 76

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17

High Courts26 Sept 2007Allowed

Sheo Dutt Sharma and Another Vs The State of Bihar and Others

Patna High Court · (2009) 2 PLJR 335

Bihar School Examination Board Act, 1952 — Section 8

High Courts26 Sept 2007Dismissed

Dharmendra Paswan Vs The State of Bihar and Others

Patna High Court · (2007) 4 PLJR 655

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1)(b)

High Courts26 Sept 2007Allowed

Sri Ballav Narain Vs State of Bihar

Patna High Court · (2008) 56 BLJR 645

Dowry Prohibition Act, 1961 — Section 2, 3, 4Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 34

High Courts26 Sept 2007

Bachchu Mian @ Qayam, Akhtar Arwali Vs The State of Bihar and Others

Patna High Court · (2008) 2 PLJR 380

High Courts26 Sept 2007

Suryakant Thakur and Others Vs The State of Bihar and Others

Patna High Court · (2008) 1 PLJR 189

High Courts26 Sept 2007Allowed

Ledar Sah and Others Vs Nathuni Sah and Others

Patna High Court · (2007) 4 PLJR 551

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

High Courts26 Sept 2007Dismissed

M/s Bachan Traders Vs The State of Bihar and Others

Patna High Court · (2007) 4 PLJR 674

Bihar Finance Act, 1981 — Section 17(5), 20(1)Bihar Sales Tax Rules, 1959 — Rule 3(4)

High Courts26 Sept 2007Dismissed

Sipahi Rawat Vs State of Bihar and Another

Patna High Court · (2008) 2 PLJR 89

Criminal Procedure Code, 1973 (CrPC) — Section 468, 469Penal Code, 1860 (IPC) — Section 417

High Courts26 Sept 2007Dismissed

Madho Das Vs The State of Bihar

Patna High Court · (2007) 09 PAT CK 0030

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 20(b)(ii)(c), 21, 23, 23(c)

High Courts26 Sept 2007Dismissed

Tunnu Singh and Others Vs State of Bihar and Another

Patna High Court · (2008) 1 PLJR 264

Criminal Procedure Code, 1973 (CrPC) — Section 107, 156(3)Penal Code, 1860 (IPC) — Section 323, 34, 341, 452, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x), 3(i)(x)

High Courts26 Sept 2007

Valmiki Prasad Singh, Shanti Kumari Sinha and Prashant Singh Vs The State of Bihar and Another

Patna High Court · (2008) 1 PLJR 259

Criminal Procedure Code, 1973 (CrPC) — Section 202, 323, 34, 354, 379Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 34, 36, 504

High Courts26 Sept 2007Allowed

Kishori Prasad Singh and Others Vs The State of Bihar and Others

Patna High Court · (2008) 1 PLJR 10

High Courts25 Sept 2007Dismissed

Brahma Nand Choudhary Vs The State of Bihar and Others

Patna High Court · (2008) 1 PLJR 726

Criminal Procedure Code, 1973 (CrPC) — Section 144, 144(4), 145, 482

High Courts25 Sept 2007Dismissed

Gandak Command Area, Development Agency and Others Vs State of Bihar and Others

Patna High Court · (2008) 116 FLR 587 : (2008) 2 LLJ 284 : (2007) 4 PLJR 577

High Courts24 Sept 2007

Mahadeo Pandey Vs The State of Bihar and Others

Patna High Court · (2008) 1 PLJR 732

Constitution of India, 1950 — Article 226

High Courts24 Sept 2007

Mukesh Kumar Mahto Vs The State of Bihar and Others

Patna High Court · (2008) 1 PLJR 490

Criminal Procedure Code, 1973 (CrPC) — Section 409(2)

High Courts24 Sept 2007

Most. Badhan Devi Vs The Union of India and Others

Patna High Court · (2008) 3 PLJR 585

High Courts24 Sept 2007Allowed

Hoti Rai and Others Vs Parmeshwar Sah @ Parmeshwar Prasad and Others

Patna High Court · (2007) 4 PLJR 645

High Courts24 Sept 2007Allowed

Emarat Co-operative Housing Society Ltd. Vs The State of Bihar and Others

Patna High Court · (2008) 2 PLJR 792

Registration Act, 1908 — Section 17, 17(1A)Transfer of Property Act, 1882 — Section 108(h), 53A