High Courts23 Feb 2007
Raj Kumar Saha Vs Ritu Kala Saran
Patna High Court · (2008) 2 PLJR 211
Family Courts Act, 1984 — Section 19
COURT ARCHIVE
Patna High Court judgments, 2007
1,700 judgments · page 68 of 85
High Courts23 Feb 2007Dismissed
Syed Khalid Ahmad Vs State of Bihar and Others
Patna High Court · (2007) 3 PLJR 733
High Courts23 Feb 2007
Om Shanti Swaroop Vs State of Bihar and Others
Patna High Court · (2008) 3 PLJR 33
High Courts23 Feb 2007Allowed
Satyanarayan Singh Vs Ramnath Singh
Patna High Court · (2007) 2 PLJR 707
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 10
High Courts22 Feb 2007Allowed
Panchanand Pandey Vs Prabhu Singh and Others
Patna High Court · (2007) 2 PLJR 203
High Courts22 Feb 2007Allowed
Murari Lal Gupta Vs The Administrator, Bihar School Examination Board and Others
Patna High Court · (2008) 3 PLJR 329
Constitution of India, 1950 — Article 14
High Courts22 Feb 2007Allowed
Asharfi Singh and Others Vs State of Bihar
Patna High Court · (2008) 1 PLJR 305
Arms Act, 1959 — Section 27Evidence Act, 1872 — Section 35, 72Penal Code, 1860 (IPC) — Section 105, 147, 148, 149, 302
High Courts22 Feb 2007Allowed
Shailendra Kumar Vs State of Bihar and Others
Patna High Court · (2007) PLJR 412
High Courts22 Feb 2007Allowed
Madhur Rajak and Another Vs State of Bihar and Others
Patna High Court · (2007) 114 FLR 607 : (2007) 2 PLJR 814
Constitution of India, 1950 — Article 21
High Courts22 Feb 2007Allowed
State of Bihar and Others Vs Dr. Satyendra Narayan Singh and Others Dr. Vishwendra Kumar Sinha Vs State of Bihar and Others
Patna High Court · (2007) 2 BLJR 1757 : (2007) 2 PLJR 717
High Courts22 Feb 2007Allowed
Prem Shankar Bharatee, Chela of Late Mahanth Purushottam Sharatie Vs The State of Bihar and Others
Patna High Court · AIR 2008 Patna 57 : (2007) 2 BLJR 1762 : (2007) 2 PLJR 443
Bihar Hindu Religious Trusts Act, 1950 — Section 28, 28(2), 32, 33, 38
High Courts22 Feb 2007Dismissed
Shambhu Kumar Vs State of Bihar and Others
Patna High Court · (2007) 02 PAT CK 0103
High Courts22 Feb 2007Allowed
Ashok Kumar Das Vs The State of Bihar and Others
Patna High Court · (2007) 2 PLJR 799
Constitution of India, 1950 — Article 14
High Courts22 Feb 2007Allowed
Munarik Rai and Another Vs State of Bihar
Patna High Court · (2007) PLJR 255
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 23, 33, 54
High Courts22 Feb 2007Allowed
Janardan Prasad Verma and Others Vs The State of Bihar and Another
Patna High Court · (2007) 2 PLJR 704
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 143, 304(B), 323, 34, 363
High Courts21 Feb 2007Dismissed
Ashok Kumar Vs The State of Bihar and Others
Patna High Court · (2007) 2 PLJR 770
Constitution of India, 1950 — Article 226, 309
High Courts21 Feb 2007
Surgi Devi and Others Vs The State of Bihar and Another
Patna High Court · (2007) 2 PLJR 759
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 120, 120B, 307, 34, 386
High Courts21 Feb 2007
Haldhar Prasad Yadav Vs State of Bihar and Others
Patna High Court · (2007) 2 PLJR 215
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 7
High Courts21 Feb 2007Allowed
Jai Kishun Singh Vs The Union of India and Others
Patna High Court · (2007) 2 PLJR 212
High Courts21 Feb 2007Dismissed
Surendra Kumar Chaudhary Vs The Union of India (UOI) and Others
Patna High Court · (2007) 2 PLJR 190