High Courts07 May 2007Allowed
Veveka Nand Mehta @ Viveka Nand Mehta and Others Vs The State of Bihar
Patna High Court · (2007) 2 BLJR 2670 : (2007) PLJR 3 Supp
Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Patna High Court judgments, 2007
1,700 judgments · page 46 of 85
High Courts07 May 2007Allowed
Harinagar Sugar Mills Ltd. and Another Vs The State of Bihar and Others
Patna High Court · (2007) 2 BLJR 2651 : (2007) 4 PLJR 536
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 10(3), 27, 29(1), 29(2)Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963 — Rule 9, 9(3)
High Courts07 May 2007Allowed
Ram Raji Sharma and Another Vs The State of Bihar and Others
Patna High Court · (2007) 4 PLJR 449
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 10(1), 32, 5
High Courts04 May 2007Dismissed
Jyoti Prakash Rai @ Jyoti Prakash Vs The State of Bihar
Patna High Court · (2007) PLJR 33
High Courts04 May 2007
Shakuntala Devi and Others Vs Ranjan Pd. Sinha and Others
Patna High Court · (2007) 3 PLJR 569
Penal Code, 1860 (IPC) — Section 279, 304A
High Courts04 May 2007Dismissed
Sabhachand Chaudhry and Others Vs The State of Bihar
Patna High Court · (2007) PLJR 604
Penal Code, 1860 (IPC) — Section 147, 307, 323, 325, 34
High Courts04 May 2007
Smt. Subhadra Devi Vs The State of Bihar and Others
Patna High Court · (2007) PLJR 14
High Courts03 May 2007Dismissed
Gaya Prasad Vs Bihar State Electricity Board and Others
Patna High Court · (2007) PLJR 197
High Courts03 May 2007Allowed
Jagdeo Bhindwar and Others Vs The State of Bihar and Others
Patna High Court · (2007) PLJR 172
High Courts03 May 2007Allowed
Vinod Lal Das and Another Vs The State and Another
Patna High Court · (2007) PLJR 362
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 15(a), 15(i)
High Courts03 May 2007Dismissed
Panchanan Bharti Prabhakar Vs The State of Bihar and Others
Patna High Court · (2008) 1 PLJR 518
High Courts03 May 2007Dismissed
The State of Bihar Vs Dinesh Kumar Mahto Dinesh Kumar Mahto Vs The State of Bihar
Patna High Court · (2007) 4 PLJR 729
Criminal Procedure Code, 1973 (CrPC) — Section 366Penal Code, 1860 (IPC) — Section 302
High Courts03 May 2007Allowed
Nathe Rai Vs The State of Bihar
Patna High Court · (2007) 05 PAT CK 0098
High Courts03 May 2007Dismissed
Rama Kant Singh and Another, Gandhak Abhikaran Abhiyanta Sangh and Another, Amrit Ram and Another and Gandak Abhikaran Karamchari Sangh and Another Vs The State of Bihar and Others
Patna High Court · (2007) 05 PAT CK 0089
High Courts03 May 2007Dismissed
Subhash Chandra Srivastava Vs The State of Bihar and Others
Patna High Court · (2007) 4 PLJR 106
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts03 May 2007
In Re: Shiv Shakti Builders and Financial Company Ltd. (In Liquidation)
Patna High Court · (2007) 05 PAT CK 0074
High Courts03 May 2007Dismissed
Vishwanath Singh Vs The Bihar State Electricity Board and Others
Patna High Court · (2007) 3 PLJR 339
High Courts03 May 2007Allowed
Krishan Bhagwan Pathak @ Kishun Bhagwan Pathak Vs Shail Kumari Devi and Another
Patna High Court · (2007) 3 PLJR 723
Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 9
High Courts03 May 2007Allowed
Krishna Kumar Singh and Others Vs State of Bihar
Patna High Court · (2007) PLJR 71
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)
High Courts03 May 2007Allowed
Surendra Prasad Bishwas and Others Vs The State of Bihar and Others
Patna High Court · (2007) PLJR 364
Bihar Tenancy Act, 1885 — Section 48D