COURT ARCHIVE

Patna High Court judgments, 2007

1,700 judgments · page 60 of 85

High Courts22 Mar 2007Allowed

Arun Kumar Vs The State of Bihar

Patna High Court · (2007) PLJR 667

Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 221, 300, 300(1)Penal Code, 1860 (IPC) — Section 420, 468, 471, 472, 494

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High Courts21 Mar 2007Allowed

Shankar Singh Vs The State of Bihar and Others

Patna High Court · (2007) 4 PLJR 388

Bihar Control of Crimes Act, 1981 — Section 12(2)Penal Code, 1860 (IPC) — Section 201, 34, 364

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High Courts21 Mar 2007Allowed

Om Prakash Chaudhary Vs The State of Bihar

Patna High Court · (2008) 1 PLJR 401

Penal Code, 1860 (IPC) — Section 409, 420, 467, 468, 471

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High Courts21 Mar 2007Allowed

Abhishek Abhirajan @ Babu Vs State of Bihar

Patna High Court · (2007) PLJR 678

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)

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High Courts20 Mar 2007Dismissed

Om Prakash Verma Vs Smt. Shila Shukla and Others

Patna High Court · (2007) 2 PLJR 564

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 4

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High Courts20 Mar 2007

Suryadeo Tiwary Vs The State of Bihar and Others

Patna High Court · (2007) 2 PLJR 547

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High Courts20 Mar 2007

Bhola Yadav and Another Vs Yadunandan Pd. Yadav and Others

Patna High Court · (2007) 3 PLJR 79

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 97, Order 41 Rule 5, 151

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High Courts20 Mar 2007Allowed

Maqsood Ahmad Khan and Others Vs The State of Bihar and Another

Patna High Court · (2007) 2 BLJR 2373

Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 144, 148, 323, 379, 427

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High Courts20 Mar 2007Dismissed

Umesh Kumar and Heera Lal Soni Vs The State of Bihar

Patna High Court · (2007) 2 BLJR 1237 : (2007) 3 PLJR 474

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 21, 41, 42, 43

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High Courts20 Mar 2007

Basudeo Narain Sinha and Another Vs The State of Bihar and Another

Patna High Court · (2008) CriLJ 767 : (2007) 3 PLJR 742

Criminal Procedure Code, 1973 (CrPC) — Section 195, 311, 340, 482Evidence Act, 1872 — Section 45, 74

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High Courts20 Mar 2007Allowed

Birendra Singh Vs The State of Bihar and Others

Patna High Court · (2007) 2 BLJR 1452 : (2009) 1 PLJR 256

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High Courts20 Mar 2007Dismissed

Saiyad Alam and Others Vs The State of Bihar

Patna High Court · (2007) 03 PAT CK 0086

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High Courts20 Mar 2007Dismissed

Kenjengbam Arun Singh Vs Union of India (UOI)

Patna High Court · (2007) 03 PAT CK 0077

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High Courts20 Mar 2007Allowed

Md. Shahzada Vs The State of Bihar and Others

Patna High Court · AIR 2007 Patna 152

Bihar and Orissa General Clauses Act, 1917 — Section 24Bihar Municipal Act, 1922 — Section 23, 3(29), 33General Clauses Act, 1897 — Section 21

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High Courts20 Mar 2007Allowed

Ramayan Mahto and Another Vs Mahanth Bhagwan Das

Patna High Court · (2007) 03 PAT CK 0058

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High Courts20 Mar 2007Dismissed

Satrudhan Singh and Others Vs Hardwar Singh and Others

Patna High Court · (2007) 03 PAT CK 0057

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High Courts20 Mar 2007Allowed

Taleshwar Jha ''Rahi'' and Others Vs The State of Bihar and Others

Patna High Court · (2007) PLJR 258

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High Courts20 Mar 2007Allowed

Oriental Insurance Company Ltd. Vs Rani Devi and Others

Patna High Court · (2007) 4 PLJR 542

Motor Vehicles Act, 1988 — Section 147(3), 149, 166

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High Courts19 Mar 2007Allowed

M/s. Super Steel Casting Ltd. Vs The State of Bihar and Another

Patna High Court · (2007) 3 PLJR 612

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High Courts19 Mar 2007Allowed

Vishwanath Singh and Another Vs Anand Kishore Singh and Another

Patna High Court · (2007) 3 PLJR 81

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