COURT ARCHIVE

Patna High Court judgments, 2007

1,700 judgments · page 79 of 85

High Courts22 Jan 2007Dismissed

Sakaldeo Prasad Singh @ Sakaldeo Sharma and Others Vs The State of Bihar and Another

Patna High Court · (2007) 2 PLJR 114

Criminal Procedure Code, 1973 (CrPC) — Section 156, 202, 482Penal Code, 1860 (IPC) — Section 307, 323, 326, 34, 379

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High Courts19 Jan 2007

Shishir Kumar Vs State of Bihar and Others

Patna High Court · (2007) 2 PLJR 561

Bihar Financial Rules — Rule 74

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High Courts19 Jan 2007Allowed

Ram Kripal Singh and Another Vs State of Bihar and Another

Patna High Court · (2007) 2 PLJR 321

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 192, 202, 431, 482Penal Code, 1860 (IPC) — Section 120B, 465, 466, 467, 468

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High Courts19 Jan 2007Allowed

Jagdish Yadav and Another Vs The State of Bihar

Patna High Court · (2007) 2 PLJR 54

Criminal Procedure Code, 1973 (CrPC) — Section 161, 319, 482Penal Code, 1860 (IPC) — Section 147, 323, 324, 341, 379

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High Courts19 Jan 2007Dismissed

Isidor Lakra and Others Vs State of Bihar and Others

Patna High Court · (2007) 01 PAT CK 0128

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High Courts19 Jan 2007Allowed

Paresh Nath and Another Vs State of Bihar and Another

Patna High Court · (2007) 01 PAT CK 0103

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High Courts19 Jan 2007

Ghanshyam Jha Vs The State of Bihar

Patna High Court · (2007) 3 PLJR 35

Criminal Procedure Code, 1973 (CrPC) — Section 428Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)

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High Courts19 Jan 2007Dismissed

National Insurance Company Ltd. Vs Madhuri Agrawal and Others

Patna High Court · (2007) 2 PLJR 639

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High Courts19 Jan 2007Allowed

Prabhakar Pandey Vs The State of Bihar and Others

Patna High Court · (2007) 2 PLJR 732

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High Courts19 Jan 2007Disposed Off

Bhagwan Das and Sons Vs Commissioner of Excise and Prohibition, Govt. of Bihar and Others

Patna High Court · (2007) 1 PLJR 775

Income Tax Act, 1961 — Section 206C, 206C(1)

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High Courts18 Jan 2007Allowed

Awadha Bihari Singh Vs Brindavan Singh

Patna High Court · (2007) 2 PLJR 99

Criminal Procedure Code, 1973 (CrPC) — Section 145

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High Courts18 Jan 2007Dismissed

Rajendra Mishra Vs The State of Bihar and Others

Patna High Court · (2007) 2 PLJR 773

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 34, 409

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High Courts18 Jan 2007Allowed

In Re: Madan Lal Choudhary; In Re: Sanjay Jha and Another

Patna High Court · (2007) 3 PLJR 514

Explosive Substances Act, 1908 — Section 3, 4Penal Code, 1860 (IPC) — Section 302, 34

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High Courts18 Jan 2007Allowed

Shyama Charan Sinha Vs The State of Bihar and Others

Patna High Court · (2007) 113 FLR 1158 : (2007) 1 PLJR 624

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High Courts18 Jan 2007

Harmadeo Uraon @ Dharmadra Uraon and Others Vs The State of Bihar

Patna High Court · (2007) 3 PLJR 144

Wild Life (Protection) Act, 1972 — Section 51, 55

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High Courts18 Jan 2007Allowed

Vidya Nand Jha Vs State of Bihar and Others

Patna High Court · (2007) 2 PLJR 403

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High Courts18 Jan 2007Allowed

V.K. Chaudhary Vs The Chancellor Rajendra Agricultural University and Others

Patna High Court · (2007) 3 PLJR 294

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High Courts18 Jan 2007Dismissed

Dharmendra Kumar @ Dharmendra Kumar Rai Vs The State of Bihar and Others

Patna High Court · (2007) PLJR 358

Bihar Control of Crimes Act, 1981 — Section 12(2), 19, 21Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 394, 414

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High Courts18 Jan 2007Allowed

Ram Lakhan Yadav Vs The State and Others

Patna High Court · (2007) 1 PLJR 787

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High Courts17 Jan 2007

Gabbar Singh alias Rajesh Sahani and Ramadhar Sahani Vs The State of Bihar

Patna High Court · (2007) 01 PAT CK 0122

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