High Courts05 Feb 2007Allowed
The State of Bihar and Others Vs Umesh Chandra Prasad
Patna High Court · (2007) PLJR 423
COURT ARCHIVE
Patna High Court judgments, 2007
1,700 judgments · page 75 of 85
High Courts05 Feb 2007Dismissed
The State of Bihar and Others Vs Bishwanath Ram
Patna High Court · (2007) PLJR 404
High Courts05 Feb 2007Dismissed
Shri Shankar Bhagwanjee and Others Vs Ram Autar Rai and Others
Patna High Court · (2007) 2 PLJR 450
Hindu Succession Act, 1956 — Section 14
High Courts02 Feb 2007Allowed
Pratima Kumari Vs The State of Bihar and Others
Patna High Court · (2007) 2 PLJR 211
High Courts02 Feb 2007Dismissed
Surendra Singh Vs The State of Bihar
Patna High Court · (2007) PLJR 788
Penal Code, 1860 (IPC) — Section 323, 452, 453
High Courts02 Feb 2007Allowed
Budhan Pandit Vs The State of Bihar and Others
Patna High Court · (2007) 3 PLJR 192
Constitution of India, 1950 — Article 311Penal Code, 1860 (IPC) — Section 120, 366A, 379
High Courts02 Feb 2007
Shanti Devi Vs Anil Kumar Singh
Patna High Court · AIR 2007 Patna 110 : (2007) 1 PLJR 819
High Courts02 Feb 2007Allowed
Sri Niwas Prasad and Others Vs The State of Bihar
Patna High Court · (2007) 2 BLJR 970 : (2007) CriLJ 4498
Criminal Procedure Code, 1973 (CrPC) — Section 193, 207, 208, 209, 319Penal Code, 1860 (IPC) — Section 109, 120B, 302, 34
High Courts02 Feb 2007Allowed
Nand Kishore Singh Vs State of Bihar and Another
Patna High Court · (2007) 3 PLJR 195
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 146(1), 482
High Courts02 Feb 2007Dismissed
Firm M/s. Dressco and Others Vs Lakshman Prasad and Others
Patna High Court · (2007) 2 PLJR 738
High Courts02 Feb 2007Allowed
Mahesh Prasad Vs The State of Bihar and Another
Patna High Court · (2007) 2 PLJR 792
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 182, 211, 406, 420
High Courts02 Feb 2007Allowed
Md. Rafi and Others Vs The State of Bihar and Another
Patna High Court · (2007) 2 PLJR 319
Criminal Procedure Code, 1973 (CrPC) — Section 192, 210, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts02 Feb 2007
Madan Kumar Singh Vs State of Bihar and Others
Patna High Court · (2007) 1 PLJR 806
Workmens Compensation Act, 1923 — Section 2(8)
High Courts01 Feb 2007
Most. Indu Devi and Others Vs The State of Bihar and Others
Patna High Court · (2007) 2 PLJR 200
High Courts01 Feb 2007
The Council for Advancement of Peoples'' Action and Rural Technology (CAPART) and Another Vs CAPART-C.G.C. Employees and Others
Patna High Court · (2007) PLJR 360
Constitution of India, 1950 — Article 12
High Courts01 Feb 2007Dismissed
Ramjanam Singh and Others Vs State of Bihar and Another
Patna High Court · (2007) 4 PLJR 46
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482
High Courts01 Feb 2007Dismissed
Pramod Narain Sharma and Others Vs The State of Bihar and Another
Patna High Court · (2007) 02 PAT CK 0121
High Courts01 Feb 2007Dismissed
Tarkeshwar Singh and Deo Nath Rai Vs The State of Bihar
Patna High Court · (2007) 02 PAT CK 0113
High Courts01 Feb 2007Dismissed
Binod Choudhary Vs The State of Bihar
Patna High Court · (2007) 2 BLJR 937 : (2007) 2 PLJR 411
Penal Code, 1860 (IPC) — Section 300, 302, 304