High Courts13 Apr 2007Allowed
Ram Lagan Yadav Vs State and Others
Patna High Court · (2007) 3 PLJR 452
Bihar Land Reforms Act, 1950 — Section 2, 2(e), 4, 4(cc), 4(h)
COURT ARCHIVE
Patna High Court judgments, 2007
1,700 judgments · page 53 of 85
High Courts13 Apr 2007Allowed
Mithilesh Kumar Pathak Vs The Union of India and Others
Patna High Court · (2007) PLJR 93
Central Reserve Police Force Act, 1949 — Section 11(1)
High Courts13 Apr 2007Allowed
Kiran Devi Vs State of Bihar
Patna High Court · (2007) PLJR 511
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(ii)(b), 41(2), 42, 50
High Courts13 Apr 2007Dismissed
Ram Prakash Choudhary and Others Vs The State of Bihar
Patna High Court · (2007) PLJR 751
Penal Code, 1860 (IPC) — Section 147, 149, 302, 323, 447
High Courts12 Apr 2007Allowed
Shyamnandan Sharma Vs The State of Bihar and Another
Patna High Court · (2007) PLJR 24
Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 409, 420
High Courts12 Apr 2007Dismissed
Bhagwat Yadav and Others Vs Bader Alam and Others
Patna High Court · (2007) 4 PLJR 162
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1
High Courts12 Apr 2007Allowed
Gaya Municipal Corporation Vs Jogendra Kumar Singh
Patna High Court · (2007) 4 PLJR 317
High Courts12 Apr 2007Allowed
Mozaffar Imam Khan and Others Vs The State of Bihar and Others
Patna High Court · (2007) 04 PAT CK 0114
High Courts12 Apr 2007
Dinesh Kumar Chaudhary Vs The Collector, Purnia and Others
Patna High Court · (2007) 4 PLJR 539
High Courts12 Apr 2007
Anil Kumar Vs Union of India (UOI) and Others
Patna High Court · (2007) 2 BLJR 1498 : (2007) 3 PLJR 285
High Courts12 Apr 2007Dismissed
Zakir Hussain and Others Vs Naushad Ali and Others
Patna High Court · (2007) 4 PLJR 33
High Courts12 Apr 2007Allowed
Mahanth Bhikhari Das Chella of Mahanth Ram Chandra Das Jee Vs Bihar State Board of Religious Trust, Bihar, Patna and Others
Patna High Court · (2007) 3 PLJR 41
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 7 Rule 11Specific Relief Act, 1963 — Section 41(j)
High Courts12 Apr 2007Dismissed
Shyam Nath Sah Vs The State of Bihar
Patna High Court · (2007) PLJR 599
Penal Code, 1860 (IPC) — Section 326
High Courts12 Apr 2007
Yasmin Nehal and Others Vs The State and Others
Patna High Court · (2007) PLJR 343
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 10(3), 15(1)
High Courts11 Apr 2007Allowed
Mahanth Sarvesh Vs The Bihar State Board of Religious Trusts and Others
Patna High Court · AIR 2007 Patna 189 : (2007) 2 BLJR 1493 : (2007) 3 PLJR 130
Bihar Hindu Religious Trusts Act, 1950 — Section 28, 28(2), 33, 33(1), 33(3)Succession Act, 1925 — Section 192
High Courts11 Apr 2007Allowed
Dipanker Dutt Gupta and Others Vs State of Bihar and Another
Patna High Court · (2007) 04 PAT CK 0060
High Courts11 Apr 2007Dismissed
Smt. Munni Devi and Another Vs Union of India and Others
Patna High Court · (2008) 3 PLJR 332
High Courts11 Apr 2007
Rajeev Kumar Singh Vs The State of Bihar and Others
Patna High Court · (2007) 2 PLJR 746
High Courts11 Apr 2007Dismissed
Anupam Kumar Tiwari and Others Vs The State of Bihar and Another
Patna High Court · (2007) PLJR 671
Arms Act, 1959 — Section 19(f)Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 10, 11, 13, 13(1)(d), 15
High Courts10 Apr 2007Allowed
B.R. Tripathi and Others Vs The State of Bihar and Another
Patna High Court · (2007) 4 PLJR 90
Constitution of India, 1950 — Article 16Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 166