High Courts08 Feb 2007Allowed
Dinesh Chand Vs State of Bihar and Another
Patna High Court · (2007) 2 PLJR 49
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 147, 323, 342, 504
COURT ARCHIVE
Patna High Court judgments, 2007
1,700 judgments · page 73 of 85
High Courts08 Feb 2007Dismissed
Kishori Yadav @ Kishori Gope and Others Vs The State of Bihar
Patna High Court · (2007) PLJR 307
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 27, 302, 304, 307, 323
High Courts08 Feb 2007Allowed
Subash Chandra Srivastava Vs The State of Bihar and Another
Patna High Court · (2007) 2 PLJR 619
Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 157, 162
High Courts08 Feb 2007
Medivet and Others Vs The Commissioner of Income Tax and Another
Patna High Court · (2007) 02 PAT CK 0092
High Courts08 Feb 2007Dismissed
Karuna Kant Pandey and Others Vs State of Bihar and Another
Patna High Court · (2007) 02 PAT CK 0078
High Courts08 Feb 2007Dismissed
Suman Kumar Verma Vs Union of India and Others
Patna High Court · (2007) 4 PLJR 301
High Courts08 Feb 2007Allowed
Sunil Kumar Pandey Vs The Union of India and Others
Patna High Court · (2007) 3 PLJR 24
High Courts08 Feb 2007Allowed
Shyam Nandan Prasad Thakur Vs State of Bihar and Others
Patna High Court · (2007) 2 PLJR 709
High Courts08 Feb 2007Dismissed
Suresh Singh Vs State of Bihar
Patna High Court · (2007) 3 PLJR 287
Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts08 Feb 2007Dismissed
Dr. Sucheta Kumari Vs The State of Bihar and Others
Patna High Court · (2007) 1 PLJR 804
Constitution of India, 1950 — Article 14, 15, 16
High Courts07 Feb 2007Allowed
Smt. Phul Rani Das Vs The State of Bihar and Others
Patna High Court · (2007) 2 PLJR 401
Bihar Land Reforms Act, 1950 — Section 4(h)Constitution of India, 1950 — Article 226, 227
High Courts07 Feb 2007Allowed
Narsing Prasad Sah Vs The State of Bihar and Others
Patna High Court · (2007) 2 PLJR 201
Bihar Land Reforms Act, 1950 — Section 4(h)Constitution of India, 1950 — Article 226, 227
High Courts07 Feb 2007Allowed
Bulla Sahni and Another Vs The State and Others
Patna High Court · (2009) 2 PLJR 347
High Courts07 Feb 2007Allowed
Nand Kishore Thakur and Another Vs The State of Bihar and Another
Patna High Court · (2007) 3 PLJR 33
Penal Code, 1860 (IPC) — Section 120B, 406, 420
High Courts07 Feb 2007Dismissed
Jamil Akhtar and Others Vs The State of Bihar and Others
Patna High Court · (2007) 2 PLJR 655
Constitution of India, 1950 — Article 226
High Courts07 Feb 2007Allowed
Yogendra Rai and Others Vs State of Bihar
Patna High Court · (2007) 2 PLJR 312
Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 302, 304B, 34, 494, 498A
High Courts07 Feb 2007Allowed
Nagendra Prasad Vs The State of Bihar and Others
Patna High Court · (2007) 2 PLJR 328
High Courts06 Feb 2007Allowed
Pankaj Kumar Vaidya Vs The State of Bihar and Another
Patna High Court · (2007) 2 PLJR 576
Criminal Procedure Code, 1973 (CrPC) — Section 197, 202, 482Penal Code, 1860 (IPC) — Section 21, 323, 379, 504
High Courts06 Feb 2007Dismissed
Keshaw Tiwari Vs Binda Devi and Others
Patna High Court · (2007) 2 PLJR 404
High Courts06 Feb 2007Dismissed
Baidyanath Rai and Others Vs The State of Bihar
Patna High Court · (2007) PLJR 798
Penal Code, 1860 (IPC) — Section 307, 323