High Courts17 Sept 2007Dismissed
Shri Krishna Fevicons (Pvt.) Ltd. Vs The State of Bihar and Others
Patna High Court · (2008) 1 PLJR 691
COURT ARCHIVE
Patna High Court judgments, 2007
1,700 judgments · page 18 of 85
High Courts17 Sept 2007Dismissed
Raghu Nandan Prasad Yadav Vs State of Bihar
Patna High Court · (2008) 1 PLJR 385
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 173, 173(2), 173(2)(i)Penal Code, 1860 (IPC) — Section 149, 302, 34, 366, 376
High Courts17 Sept 2007Dismissed
Amjad Ali and Others Vs The State of Bihar and Others
Patna High Court · (2008) 56 BLJR 873 : (2008) 1 PLJR 199
High Courts17 Sept 2007Dismissed
Hira Singh and Bikrama Singh Vs State of Bihar
Patna High Court · (2007) 09 PAT CK 0061
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 302, 34
High Courts17 Sept 2007Allowed
Nand Kishore Prasad Singh Vs State of Bihar and Others
Patna High Court · (2008) 1 PLJR 47
High Courts17 Sept 2007
Sunil Kumar Singh Vs The Union of India and Others
Patna High Court · (2008) 1 PLJR 198
High Courts17 Sept 2007Allowed
Leeladhar Jha and Others Vs The State of Bihar and Another
Patna High Court · (2009) 1 PLJR 49
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 323, 379, 380
High Courts17 Sept 2007Dismissed
Ram Briksh Singh Vs The State of Bihar and Another
Patna High Court · (2007) 4 PLJR 636
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 406, 420
High Courts14 Sept 2007Dismissed
Anish Ranjan and Others Vs The State of Bihar and Another
Patna High Court · (2007) PLJR 755
Civil Procedure Code, 1908 (CPC) — Section 151Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 120B, 34, 406, 420, 494
High Courts14 Sept 2007Dismissed
Mrityunjay Jha Vs The State of Bihar and Others
Patna High Court · (2008) 1 PLJR 108
Constitution of India, 1950 — Article 226
High Courts14 Sept 2007Allowed
Sood S.K. and Another Vs State of Bihar and Another
Patna High Court · (2008) 117 FLR 188 : (2008) 2 LLJ 654 : (2008) 1 PLJR 497
Criminal Procedure Code, 1973 (CrPC) — Section 197Factories Act, 1948 — Section 106
High Courts14 Sept 2007Allowed
Mahesh Ram, Ganesh Ram and Chandradeo Ram Vs State of Bihar and Others
Patna High Court · (2009) 5 RCR(Criminal) 126
High Courts14 Sept 2007Allowed
Horil Sahni Vs The State of Bihar and Others
Patna High Court · (2009) 3 PLJR 982
Civil Services (Classification, Control and Appeal) Rules — Rule 55
High Courts14 Sept 2007Dismissed
Chandeshwar Mandal alias Channa Mandal and Khirkhar Mandal Vs The State of Bihar
Patna High Court · (2007) 09 PAT CK 0056
High Courts14 Sept 2007Dismissed
Umesh Sinha @ Umesh Kumar Sinha and Others Vs The State of Bihar and Others
Patna High Court · (2008) 1 PLJR 491
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145
High Courts14 Sept 2007Dismissed
Chandeshwar Mandal @ Channa Mandal and Another Vs The State of Bihar
Patna High Court · (2008) 1 PLJR 508
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 302, 34, 376, 379
High Courts14 Sept 2007Dismissed
Arun Kumar Singh Vs The State of Bihar and Others
Patna High Court · (2008) 1 PLJR 652
High Courts13 Sept 2007Dismissed
Rama Nand Singh Vs State of Bihar and Others
Patna High Court · (2009) 2 PLJR 345
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97
High Courts13 Sept 2007Dismissed
Sabir Ansari Vs The State of Bihar
Patna High Court · (2007) PLJR 551
Penal Code, 1860 (IPC) — Section 302, 304II, 307, 324
High Courts13 Sept 2007
Birendra Yadav Vs The State of Bihar and Others
Patna High Court · (2008) 1 PLJR 560
Arms Act, 1959 — Section 27Bihar Control of Crimes Act, 1981 — Section 12(2), 19, 20Penal Code, 1860 (IPC) — Section 307