COURT ARCHIVE

Patna High Court judgments, 2007

1,700 judgments · page 25 of 85

High Courts17 Aug 2007

Smt. Sarda Devi Vs The State of Bihar and Others

Patna High Court · (2007) 4 PLJR 465

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)Constitution of India, 1950 — Article 226, 227

High Courts17 Aug 2007

Rameshwar Sharma Vs The State of Bihar and Others

Patna High Court · (2008) 1 PLJR 653

High Courts16 Aug 2007Dismissed

Prithavi Sharma Vs The State of Bihar and Others

Patna High Court · (2007) 08 PAT CK 0125

High Courts16 Aug 2007Dismissed

Anil Singh and Others Vs The State of Bihar

Patna High Court · (2008) 2 PLJR 81

Criminal Procedure Code, 1973 (CrPC) — Section 319

High Courts16 Aug 2007Dismissed

Pramod Kumar Sinha Vs The State of Bihar and Others

Patna High Court · (2008) 2 PLJR 357

High Courts16 Aug 2007Dismissed

Sanjay Kumar Vs The Indo-Burma Petroleum Company Ltd. and Others

Patna High Court · (2008) 1 PLJR 21

High Courts16 Aug 2007Dismissed

Dhirendra Kumar Singh and Another Vs The State of Bihar and Others

Patna High Court · (2007) 4 PLJR 488

High Courts16 Aug 2007Dismissed

Sanjay Kumar Vs The Indo Burma Petroleum Company Ltd. and Others

Patna High Court · (2007) 4 PLJR 564

Constitution of India, 1950 — Article 226

High Courts14 Aug 2007Dismissed

Md. Shahabuddin Vs State of Bihar and Others

Patna High Court · (2007) 4 PLJR 640

Criminal Procedure Code, 1973 (CrPC) — Section 11, 9(6)

High Courts14 Aug 2007Allowed

Akshay Lal Sah Vs The State of Bihar and Others

Patna High Court · (2008) 56 BLJR 46 : (2007) 115 FLR 952 : (2008) 2 PLJR 504

Constitution of India, 1950 — Article 226Miscellaneous Rules of the Board of Revenue, Bihar, 1958 — Rule 165, 166

High Courts14 Aug 2007Allowed

Vijay Anand Vs The State of Bihar and Another

Patna High Court · (2008) 3 PLJR 651

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173Penal Code, 1860 (IPC) — Section 120(b), 171(g), 34, 406, 420

High Courts14 Aug 2007

Musmat Kushma Devi Vs The State of Bihar and Others

Patna High Court · (2008) 1 PLJR 392

High Courts13 Aug 2007Dismissed

Shakuntala Devi and Others Vs Malik Mandal and Others

Patna High Court · (2008) 1 PLJR 479

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10Partition Act, 1893 — Section 4Transfer of Property Act, 1882 — Section 44

High Courts13 Aug 2007Dismissed

Raman Kumar Vs The State of Bihar and Others

Patna High Court · (2008) 1 PLJR 671

Constitution of India, 1950 — Article 226

High Courts13 Aug 2007

The Oriental Insurance Co. Ltd. and Another Vs Most. Rajabala Devi and Others

Patna High Court · (2007) 4 PLJR 686

Motor Vehicles Act, 1988 — Section 166, 166(3), 170

High Courts13 Aug 2007Allowed

Jangi Lal Prasad Vs State of Bihar and Others

Patna High Court · (2008) 56 BLJR 143 : (2008) 3 PLJR 561

Bihar Land Reforms Act, 1950 — Section 2, 5, 6, 6(1), 6(2)Bihar Tenancy Act, 1885 — Section 116Chotanagpur Tenancy Act, 1908 — Section 43

High Courts13 Aug 2007Dismissed

Jan Pratirodh Sangharsh Manch, Bihar Vs The State of Bihar and Others

Patna High Court · (2007) 4 PLJR 664

Criminal Law (Amendment) Act, 1908 — Section 15, 16, 17

High Courts13 Aug 2007

Biresh Chandra Chatterji Vs State of Bihar and Others

Patna High Court · (2008) 56 BLJR 49 : (2008) 1 PLJR 394

Bihar Medical Attendance Rules, 1947 — Rule 26

High Courts13 Aug 2007Allowed

Jorjy International Private Limited and Others Vs State of Bihar and Another

Patna High Court · (2007) 08 PAT CK 0094

High Courts13 Aug 2007Dismissed

Smt. Nageena Jha @ Nageena Kumari Vs Union of India and Others

Patna High Court · (2008) 2 PLJR 737

Constitution of India, 1950 — Article 226