COURT ARCHIVE

Patna High Court judgments, 2007

1,700 judgments · page 77 of 85

High Courts29 Jan 2007Dismissed

Champa Mishra and Another Vs State of Bihar and Others

Patna High Court · (2007) 2 BLJR 962 : (2007) 2 PLJR 766

Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 10, 10(2), 10(6), 10(7), 35

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High Courts29 Jan 2007Allowed

Laxman Mishra and Another Vs State of Bihar and Others

Patna High Court · (2007) 2 BLJR 959 : (2007) 2 PLJR 205

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16, 16(3), 30, 32Constitution of India, 1950 — Article 226, 31B

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High Courts29 Jan 2007Allowed

Bharath Singh Vs The State of Bihar and Others

Patna High Court · (2007) 2 BLJR 927

Criminal Procedure Code, 1973 (CrPC) — Section 202, 227, 228, 482Penal Code, 1860 (IPC) — Section 201, 227, 228, 302

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High Courts29 Jan 2007Dismissed

Md. Ajffar Hussain @ Ajaffar Shekh Vs State of Bihar and Others

Patna High Court · (2007) 2 PLJR 629

Criminal Procedure Code, 1973 (CrPC) — Section 125Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 4

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High Courts29 Jan 2007Allowed

Haji Mir Naimuddin Vs State of Bihar and Others

Patna High Court · (2007) 2 BLJR 946 : (2007) 2 PLJR 227

Bihar Land Reforms Act, 1950 — Section 3Constitution of India, 1950 — Article 226

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High Courts29 Jan 2007Allowed

Komal Tiwary Vs The State of Bihar and Others

Patna High Court · (2007) 01 PAT CK 0105

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High Courts29 Jan 2007

Gautam Pandit Vs The State of Bihar and Others

Patna High Court · (2007) 01 PAT CK 0102

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High Courts29 Jan 2007Allowed

Umesh Kumar Singh Vs State of Bihar and Others

Patna High Court · (2007) 3 PLJR 502

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High Courts29 Jan 2007

Bharath Singh Vs State of Bihar and Others

Patna High Court · (2007) 4 PLJR 368

Criminal Procedure Code, 1973 (CrPC) — Section 202, 227, 482Penal Code, 1860 (IPC) — Section 201

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High Courts29 Jan 2007Dismissed

Abdul Hannan Vs The State of Bihar and Others

Patna High Court · (2007) 2 PLJR 410

Constitution of India, 1950 — Article 226

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High Courts29 Jan 2007Dismissed

Sushil Kumar Choudhary Vs The Union of India (UOI) and Others

Patna High Court · (2007) 2 PLJR 429

Constitution of India, 1950 — Article 226

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High Courts29 Jan 2007Allowed

Anil Kumar Vs The State of Bihar

Patna High Court · (2007) 2 PLJR 622

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 201, 302

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High Courts29 Jan 2007

Manoj Kumar Vs State of Bihar

Patna High Court · (2007) 2 PLJR 118

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High Courts29 Jan 2007

The State of Bihar and Others Vs Sri S.K. Verma

Patna High Court · (2007) 1 PLJR 788

Limitation Act, 1963 — Section 5

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High Courts25 Jan 2007Dismissed

Sk. Islam @ Sk. Dukhi Vs The State of Bihar

Patna High Court · (2007) 2 PLJR 363

Penal Code, 1860 (IPC) — Section 436

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High Courts25 Jan 2007Dismissed

Ram Udgar Singh Vs The State of Bihar and Others

Patna High Court · (2007) 2 PLJR 361

Bihar Money Lenders Act, 1974 — Section 12Criminal Procedure Code, 1973 (CrPC) — Section 145Penal Code, 1860 (IPC) — Section 143, 379

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High Courts25 Jan 2007Allowed

SCI (India) Limited Vs The Union of India (UOI) and Others

Patna High Court · (2007) 01 PAT CK 0139

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High Courts25 Jan 2007

The State of Bihar Vs Umesh Choudhary and Others Umesh Choudhary, Anil Choudhary and Dinesh Choudhary Vs The State of Bihar

Patna High Court · (2007) 01 PAT CK 0130

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High Courts25 Jan 2007

Bansi Pharma Vs The State of Bihar and Others

Patna High Court · (2011) 1 PLJR 256

Bihar Value Added Tax Rules, 2005 — Rule 13, 56

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High Courts25 Jan 2007Dismissed

Sunita Devi and Others Vs The State of Bihar and Others

Patna High Court · (2007) 3 PLJR 457

Constitution of India, 1950 — Article 179, 183, 243R, 90, 94

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