High Courts19 Feb 2007Dismissed
Dr. Md. Habibur Rahman Quraishi Vs The State of Bihar and Others
Patna High Court · (2007) PLJR 207
COURT ARCHIVE
Patna High Court judgments, 2007
1,700 judgments · page 70 of 85
High Courts19 Feb 2007Allowed
Bhrigu Nath Tiwary and Others Vs State of Bihar and Others
Patna High Court · (2007) 02 PAT CK 0127
High Courts19 Feb 2007Allowed
Chandeshwar Yadav Vs The State of Bihar and Another
Patna High Court · (2007) 02 PAT CK 0114
Criminal Procedure Code, 1973 (CrPC) — Section 192, 202, 482Penal Code, 1860 (IPC) — Section 323, 341
High Courts19 Feb 2007Dismissed
Md. Alauddin Vs The State of Bihar and Another
Patna High Court · (2007) 3 PLJR 388
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 482, 78Penal Code, 1860 (IPC) — Section 307, 34, 406, 498A
High Courts19 Feb 2007Allowed
Shailendra Kumar and Others Vs State of Bihar and Another
Patna High Court · (2008) 1 DMC 382
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 120B, 406, 420
High Courts19 Feb 2007Allowed
Shyam Sundar Maskara @ Shyam Sundar Maskari Vs The State of Bihar and Another
Patna High Court · (2007) 3 PLJR 699
Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(2)(c), 473, 482Electricity Act, 2003 — Section 39, 44
High Courts18 Feb 2007Dismissed
Madheshwar Prasad Singh Vs The State of Bihar
Patna High Court · (2009) 2 PLJR 853
Criminal Procedure Code, 1973 (CrPC) — Section 317Penal Code, 1860 (IPC) — Section 120B
High Courts15 Feb 2007Allowed
Kanhaiya Lal Darak Vs The State of Bihar and Another
Patna High Court · (2007) PLJR 659
Companies Act, 1956 — Section 162, 220, 220(B)Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts15 Feb 2007Allowed
Smt. Bandana Devi Vs Smt. Laxmi Devi and Another
Patna High Court · (2007) 2 PLJR 237
High Courts15 Feb 2007Dismissed
The Union of India (UOI) and Others Vs Mohan Ram and Another
Patna High Court · (2007) 2 PLJR 368
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226
High Courts15 Feb 2007Allowed
Md. Alam Vs Addl. Member Board of Revenue and Others
Patna High Court · (2007) 2 BLJR 1730 : (2007) 2 PLJR 207
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3), 2Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34
High Courts15 Feb 2007Allowed
State Bank of India Vs M/s Mahendra Kumar Jain and Another
Patna High Court · (2007) 4 PLJR 51
Limitation Act, 1963 — Section 5
High Courts15 Feb 2007Allowed
Ram Bahadur Saxena Vs The State of Bihar and Another
Patna High Court · (2007) 02 PAT CK 0059
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 406, 420
High Courts15 Feb 2007Allowed
Mukesh Prasad and Others Vs The State of Bihar and Others
Patna High Court · (2008) 1 PLJR 770
High Courts15 Feb 2007Allowed
Shiv Ratan Prasad @ Shiw Ratan Pd. Singh Vs State of Bihar
Patna High Court · (2007) PLJR 200
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 182, 211, 379, 411
High Courts15 Feb 2007Dismissed
Umesh Yadav Vs The State of Bihar
Patna High Court · (2007) 2 PLJR 753
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts14 Feb 2007
Zulfaquar Ali Vs The State of Bihar and Others
Patna High Court · (2007) 2 PLJR 214
High Courts14 Feb 2007Allowed
Janaki Devi Vidyapati Yadav Vs State of Bihar
Patna High Court · (2007) 2 PLJR 373
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20(b)(ii)(B), 21(c), 41(2), 54
High Courts14 Feb 2007Dismissed
Prahlad Rai Choudhary and Others Vs Mina Sinha and Others
Patna High Court · (2007) 2 PLJR 458
High Courts14 Feb 2007Allowed
Neeta Agrawal Vs The State of Bihar
Patna High Court · (2007) 3 PLJR 335
Penal Code, 1860 (IPC) — Section 304, 88