High Courts25 Jan 2007Allowed
Shambhu Kumar Sisodiya Vs The State of Bihar and Others
Patna High Court · (2007) 2 PLJR 697
COURT ARCHIVE
Patna High Court judgments, 2007
1,700 judgments · page 78 of 85
High Courts25 Jan 2007Allowed
Bindo Sharma Vs The State of Bihar and Another
Patna High Court · (2007) PLJR 662
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 482
High Courts25 Jan 2007
Guddu Singh @ Guddu Kumar @ Dev Kumar Vs State of Bihar
Patna High Court · (2007) PLJR 201
Penal Code, 1860 (IPC) — Section 395, 411
High Courts25 Jan 2007Dismissed
Baij Nath Singh and Others Vs Union of India and Others
Patna High Court · (2007) 1 PLJR 801
Administrative Tribunals Act, 1985 — Section 14Constitution of India, 1950 — Article 226
High Courts24 Jan 2007
Devendra Mishra Vs Rajiva Lochan Prasad Sinha and Others
Patna High Court · (2007) 2 PLJR 476
High Courts24 Jan 2007Dismissed
Sunil Kumar Parimal and Another Vs The State of Bihar and Others
Patna High Court · (2007) 01 PAT CK 0141
High Courts24 Jan 2007Allowed
Food Corporation of India Vs The State of Bihar and Others
Patna High Court · (2007) 1 BLJR 767 : (2008) 2 PLJR 698 : (2008) 13 VST 41
Bihar Tax on Entry of Goods into Local Areas for Consumption, Use or Sale Therein Act, 1993 — Section 3(1), 3(2), 3A, 8Bihar Value Added Tax Act, 2005 — Section 32, 8
High Courts24 Jan 2007
Chandra Narain Roy Vs The State of Bihar and Others
Patna High Court · (2007) 1 BLJR 727
Bihar and Orissa Excise Rules, 1919 — Rule 93A
High Courts24 Jan 2007
Chandrama Pd. Singh @ Chandrama and Others Vs The State of Bihar and Others
Patna High Court · (2007) 2 BLJR 964 : (2007) PLJR 62 Supp
Constitution of India, 1950 — Article 22
High Courts24 Jan 2007Allowed
Radheyshyam Mishra Vs The State and Others
Patna High Court · (2007) 2 PLJR 821
Criminal Procedure Code, 1973 (CrPC) — Section 195, 340
High Courts24 Jan 2007Allowed
Binod Giri Vs The State of Bihar and Another
Patna High Court · (2007) 2 PLJR 578
Criminal Procedure Code, 1973 (CrPC) — Section 300Electricity Act, 1910 — Section 39, 39, 40, 41, 42Electricity Act, 2003 — Section 135, 138, 151(1), 151(2), 152
High Courts24 Jan 2007Dismissed
Laxmi Devi Vs Joint Director of Consolidation and Others
Patna High Court · (2007) 2 PLJR 446
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 10, 10(2), 10C, 12, 5AConstitution of India, 1950 — Article 226
High Courts24 Jan 2007Allowed
Ekta Anand Verma @ Reena Verma Vs Ishwar Dayal Prasad
Patna High Court · (2007) 1 PLJR 774
Penal Code, 1860 (IPC) — Section 228
High Courts22 Jan 2007
Md. Manzoor Alam and Others Vs The State of Bihar and Others
Patna High Court · (2007) 2 PLJR 283
Constitution of India, 1950 — Article 14, 226, 309
High Courts22 Jan 2007Dismissed
Anil Kumar Swarnkar and Another Vs The State of Bihar and Another
Patna High Court · (2007) 2 PLJR 340
Criminal Procedure Code, 1973 (CrPC) — Section 164, 319, 482Penal Code, 1860 (IPC) — Section 302
High Courts22 Jan 2007Dismissed
Pramod Shankar Prasad Verma Vs The State of Bihar and Another
Patna High Court · (2007) 2 PLJR 110
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145
High Courts22 Jan 2007Allowed
Dr. Neeraj Sinha @ Neeraj Sinha Vs State of Bihar and Another
Patna High Court · (2007) 3 PLJR 89
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 420, 468, 471
High Courts22 Jan 2007
M/s. K.B. Pictures and Another Vs The State of Bihar and Another
Patna High Court · (2007) 3 PLJR 71
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 405, 406, 420
High Courts22 Jan 2007Allowed
Muralidhar Singh, Sohan Singh and Sunil Singh Vs State of Bihar
Patna High Court · (2007) 01 PAT CK 0129
High Courts22 Jan 2007Dismissed
State of Bihar Vs Bishwa Nath Khaware and Others
Patna High Court · (2007) 2 PLJR 56
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307