High Courts14 Feb 2007Allowed
Bhargeshwar Bannerjee Vs The State of Bihar
Patna High Court · (2007) 4 PLJR 290
Criminal Procedure Code, 1973 (CrPC) — Section 482Motor Vehicles Act, 1988 — Section 179Penal Code, 1860 (IPC) — Section 431
COURT ARCHIVE
Patna High Court judgments, 2007
1,700 judgments · page 71 of 85
High Courts14 Feb 2007
Majistar Choudhary and Others Vs Jitu Choudhary and Others
Patna High Court · (2007) 2 PLJR 831
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151
High Courts14 Feb 2007Dismissed
Sardar Hardeyal Singh Vs State of Bihar
Patna High Court · (2007) PLJR 242
Penal Code, 1860 (IPC) — Section 366, 376, 379
High Courts14 Feb 2007Allowed
Golden Yadav @ Ajay Kumar Vs The State of Bihar and Others
Patna High Court · (2007) 2 PLJR 751
Bihar Control of Crimes Act, 1981 — Section 12(2)
High Courts13 Feb 2007Dismissed
Mahamood Mian and Others Vs State of Bihar
Patna High Court · (2007) 2 PLJR 264
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 323, 34, 341, 376, 376(2)(g)
High Courts13 Feb 2007Dismissed
Ram Akshaya Sharma Vs The State of Bihar
Patna High Court · (2007) PLJR 491
Penal Code, 1860 (IPC) — Section 302
High Courts13 Feb 2007Dismissed
Smt. Manorma Sinha and Others Vs Krishna Sao
Patna High Court · (2007) 2 PLJR 223
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts13 Feb 2007Allowed
Santosh Sharma Vs State of Bihar and Others
Patna High Court · (2007) 3 PLJR 270
Bihar Control of Crimes Act, 1981 — Section 12(2)
High Courts13 Feb 2007Dismissed
Ajay Kumar Pathak Vs The State of Bihar and Others
Patna High Court · (2007) 02 PAT CK 0122
High Courts13 Feb 2007Dismissed
Chief Electoral Officer Vs Jagmato Devi and Others
Patna High Court · (2007) 2 PLJR 550
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 302, 34, 379
High Courts13 Feb 2007Dismissed
Chhathu Sah Vs Union of India (UOI) and Another
Patna High Court · (2011) 1 PLJR 449
Army Act, 1950 — Section 20(3)
High Courts13 Feb 2007Dismissed
Dilip Kumar Mandal and Others Vs The State of Bihar and Another
Patna High Court · (2007) 2 PLJR 413
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Hindu Marriage Act, 1955 — Section 9Penal Code, 1860 (IPC) — Section 364
High Courts13 Feb 2007Dismissed
Deepak Kumar Mishra Vs The Union of India and Others
Patna High Court · (2007) 4 PLJR 377
Constitution of India, 1950 — Article 14, 16
High Courts13 Feb 2007Allowed
Brahmdeo Ram and Others Vs The State of Bihar and Another
Patna High Court · (2007) 2 PLJR 331
Criminal Procedure Code, 1973 (CrPC) — Section 107, 156(3), 202, 239Penal Code, 1860 (IPC) — Section 323, 420, 467, 468, 471
High Courts13 Feb 2007Allowed
Abdul Salam and Another Vs Mohammad Junai and Others
Patna High Court · (2007) 2 PLJR 452
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1)(c), 14, 14(4)Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts12 Feb 2007Allowed
Most. Lakshmi Dwivedi Vs The State of Bihar and Others
Patna High Court · (2007) 2 PLJR 232
High Courts12 Feb 2007Dismissed
Shailendra Jha Vs The State of Bihar and Others
Patna High Court · (2007) 2 PLJR 224
Bihar Motor Vehicles Taxation Act, 1994 — Section 13
High Courts12 Feb 2007Dismissed
The Divisional Treasurer, N.E. Railway and Others Vs Most. Devkala Devi
Patna High Court · (2007) 114 FLR 412 : (2007) 2 PLJR 591
Workmens Compensation Act, 1923 — Section 30, 4A(1), 4A(3)(b)
High Courts12 Feb 2007Dismissed
North Eastern Railway and Others Vs Devkala Devi
Patna High Court · (2008) ACJ 2709
Workmens Compensation Act, 1923 — Section 30, 4A(1)
High Courts12 Feb 2007
Parma Nand Singh and Others Vs The State of Bihar and Others
Patna High Court · (2007) 2 PLJR 777
Constitution of India, 1950 — Article 14, 16, 226, 311