High Courts01 Feb 2007Dismissed
Pratima Kumari Vs The Union of India and Others
Patna High Court · (2007) 3 PLJR 210
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Patna High Court judgments, 2007
1,700 judgments · page 76 of 85
High Courts01 Feb 2007Allowed
S. Shaukat Imam Vs Patna Regional Development Authority and Others
Patna High Court · (2007) 2 PLJR 229
High Courts01 Feb 2007Allowed
Anju Pathak Vs State of Bihar
Patna High Court · (2007) 2 PLJR 832
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 319, 482
High Courts01 Feb 2007Dismissed
Hem Chandra Mishra Vs The State of Bihar and Others
Patna High Court · (2007) PLJR 367
High Courts01 Feb 2007Allowed
Sharavan Kumar Bhagat @ Swarna Kumar Bhagat Vs Lalmuni Maraiya and Others
Patna High Court · (2007) 2 PLJR 327
High Courts01 Feb 2007
Nand Gopal Singh Vs The State of Bihar and Others
Patna High Court · (2007) 2 PLJR 699
Constitution of India, 1950 — Article 226
High Courts01 Feb 2007Dismissed
Binod Kumar Singh Vs The State of Bihar and Others
Patna High Court · (2007) 2 PLJR 587
High Courts31 Jan 2007Allowed
Ajablal Rai and Another Vs The Joint Director Consolidation and Others
Patna High Court · (2007) 2 PLJR 767
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 10, 9, 9AConstitution of India, 1950 — Article 226
High Courts31 Jan 2007Allowed
Suresh Das Harijan Vs State of Bihar and Another
Patna High Court · (2007) 3 PLJR 269
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 482Penal Code, 1860 (IPC) — Section 498A
High Courts31 Jan 2007
Dr. Anil Kumar Sinha Vs The State of Bihar and Others
Patna High Court · (2007) 2 PLJR 240
Constitution of India, 1950 — Article 251(2)Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 1(ii), 4
High Courts31 Jan 2007
Dwarik Rai and Others Vs The Joint Director of Consolidation and Others
Patna High Court · (2007) 2 BLJR 967 : (2007) 2 PLJR 796
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 10, 10(2), 10(3), 10(4), 10(5)
High Courts31 Jan 2007Allowed
Nirmal Kumar Pal and Others Vs The Joint Director of Consolidation and Others
Patna High Court · (2007) 2 BLJR 956 : (2007) 2 PLJR 740
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 10, 10(2), 10(4), 10(5), 10(6)Constitution of India, 1950 — Article 226
High Courts31 Jan 2007Allowed
Kumar Sushil Vs The State of Bihar
Patna High Court · (2007) 01 PAT CK 0142
High Courts31 Jan 2007Dismissed
Kunti Devi, Mukesh Pal alias Guddu and Satya Narayan Pal alias Satya Narayan Rajpali Vs The State of Bihar
Patna High Court · (2007) 01 PAT CK 0087
High Courts31 Jan 2007Allowed
Paras Nath Srivastava @ Paras Nath Prasad Vs The Bihar State Electricity Board and Others
Patna High Court · (2007) 2 PLJR 727
High Courts31 Jan 2007Dismissed
Raj Kumar Prasad @ Raj Kumar Gupta and Others Vs Sri Kishun Prasad @ Sri Krishna Pd. and Others
Patna High Court · (2007) 1 PLJR 794
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11
High Courts29 Jan 2007Dismissed
Sri Chandra Mohan Prasad Vs Sri Gyandeo Sharma
Patna High Court · (2007) 2 PLJR 193
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5
High Courts29 Jan 2007Dismissed
Ramashish Sharma and Others Vs State of Bihar
Patna High Court · (2007) PLJR 397
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 482
High Courts29 Jan 2007Allowed
Poonam Singh Vs State of Bihar and Others
Patna High Court · (2007) 2 PLJR 465
High Courts29 Jan 2007Dismissed
Surendra Nath Choubey and Others Vs The State of Bihar and Another
Patna High Court · (2007) 2 PLJR 47
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 34, 406, 498A