High Courts13 Sept 2007Allowed
Kendriya Vidyalaya Sangathan Head Quarter and Another Vs Shri Shyam Kishore Pandey and Others
Patna High Court · (2008) 1 PLJR 45
Administrative Tribunals Act, 1985 — Section 19(4)
COURT ARCHIVE
Patna High Court judgments, 2007
1,700 judgments · page 19 of 85
High Courts12 Sept 2007Allowed
Udai Kumar Mehta and Others Vs Samastipur Kshetriya Gramin Bank and Others
Patna High Court · (2008) 1 PLJR 223
Regional Rural Banks Act, 1976 — Section 17, 29
High Courts12 Sept 2007Allowed
Pyare Lal Sah Vs The State of Bihar and Another
Patna High Court · (2007) PLJR 697
Penal Code, 1860 (IPC) — Section 186, 323, 341, 353, 379
High Courts12 Sept 2007
Md. Sarfaraz Alam and Another Vs The State of Bihar and Another
Patna High Court · (2008) 1 PLJR 663
Penal Code, 1860 (IPC) — Section 34, 379, 419, 420, 468
High Courts12 Sept 2007Allowed
Seema Devi Vs State Election Commission, Bihar and Others
Patna High Court · (2007) 4 PLJR 545
Constitution of India, 1950 — Article 226
High Courts12 Sept 2007
Bihar State Food and Civil Supplies Corporation and Another Vs State of Jharkhand and Others
Patna High Court · (2008) 56 BLJR 101
Inter State Corporations Act, 1957 — Section 4, 4(3)
High Courts12 Sept 2007Dismissed
Manoj Singh and Others Vs The State of Bihar
Patna High Court · (2008) 1 PLJR 53
Penal Code, 1860 (IPC) — Section 147, 148, 302, 34, 341
High Courts12 Sept 2007
Sita Ram Prasad Vs The State of Bihar and Others
Patna High Court · (2008) 1 PLJR 5
High Courts12 Sept 2007
Tiwari Rai Vs The State of Bihar and Others
Patna High Court · (2008) 1 PLJR 702
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 5Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16, 16(3)Specific Relief Act, 1963 — Section 31
High Courts11 Sept 2007Dismissed
Shiv Chandra Mishra Vs State of Bihar and Others
Patna High Court · (2007) 09 PAT CK 0102
High Courts11 Sept 2007Allowed
Sandeep Kumar Bhagat and Another Vs C.M.D. BSNL and Others
Patna High Court · AIR 2007 Patna 180 : (2008) 1 PLJR 557
Penal Code, 1860 (IPC) — Section 120B, 420Prevention of Corruption Act, 1988 — Section 13
High Courts11 Sept 2007Allowed
Vikash Kumar Dubey @ Vikash Dubey @ Saroj Dubey Vs Savita Devi
Patna High Court · (2007) 4 PLJR 652
Hindu Marriage Act, 1955 — Section 24, 26
High Courts11 Sept 2007Dismissed
Ram Chandra Prasad Sah and Another and Om Prakash Sharma and Another Vs State of Bihar and Others
Patna High Court · (2007) 09 PAT CK 0088
Bihar Police Manual, 1978 — Rule 865Bihar Reorganisation Act, 2000 — Section 72
High Courts11 Sept 2007Allowed
Pradip Kumar Joshi Vs State of Bihar and Others
Patna High Court · (2008) 56 BLJR 61
Bihar Minor Mineral Concession Act — Section 26(4)Bihar Minor Mineral Concession Rules, 1972 — Rule 21, 25A, 26, 26(2), 26(4)Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 3
High Courts11 Sept 2007Dismissed
Sunil Kumar Singh Vs The State of Bihar and Others
Patna High Court · (2007) 4 PLJR 792
High Courts11 Sept 2007Allowed
Lal Chand Panna Lal and Another Vs The State of Bihar and Others
Patna High Court · (2007) 4 PLJR 590
Bihar Agricultural Produce Markets Act, 1960 — Section 17, 43Bihar and Orissa Public Demands Recovery Act, 1914 — Section 3(6), 5, 6, 65, 65(2)
High Courts11 Sept 2007Allowed
Jamadar Singh and Others Vs The State of Bihar
Patna High Court · (2007) PLJR 920
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 34
High Courts10 Sept 2007
Brahmdeo Thakur Vs The State of Bihar and Others
Patna High Court · (2008) 1 PLJR 82
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 45B
High Courts10 Sept 2007Allowed
Kundan Kumar Sah @ Kundan Kumar Vs State of Bihar and Others
Patna High Court · (2008) 1 PLJR 144
Arms Act, 1959 — Section 17(3)(a)
High Courts10 Sept 2007Allowed
M/s. Dunlop India Ltd. Vs State of Bihar and Another
Patna High Court · (2008) 1 PLJR 521
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120(B), 120B, 34, 405, 406Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1), 22(1)