High Courts17 Jan 2007
Birendra Kumar Singh Vs State of Bihar and Another
Patna High Court · (2007) 01 PAT CK 0097
COURT ARCHIVE
Patna High Court judgments, 2007
1,700 judgments · page 80 of 85
High Courts17 Jan 2007
Birendra Kumar Singh Vs The State of Bihar and Another
Patna High Court · (2007) 3 PLJR 390
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 138(a), 142, 142(b)Penal Code, 1860 (IPC) — Section 420
High Courts17 Jan 2007Allowed
The Union of India Vs Meena Kumari
Patna High Court · (2008) 1 PLJR 323
High Courts17 Jan 2007Allowed
Prahlad Yadav Vs The State of Bihar
Patna High Court · (2007) 2 PLJR 532
Explosive Substances Act, 1908 — Section 3, 4(A)(B), 5, 6Penal Code, 1860 (IPC) — Section 120B, 307, 387
High Courts17 Jan 2007Allowed
M/s. Gopal Kattha Industries Pvt. Ltd. Vs The Bihar State Financial Corporation and Others
Patna High Court · (2007) 2 PLJR 839
High Courts17 Jan 2007
The New India Insurance Co. Ltd. Vs Geeta Devi and Others
Patna High Court · (2007) PLJR 236
Motor Vehicles Act, 1988 — Section 173
High Courts17 Jan 2007Allowed
Keshav Prasad Chamaria and Another Vs State of Bihar and Another
Patna High Court · (2007) 2 PLJR 590
Factories Act, 1948 — Section 7(a)(3), 7A(3)
High Courts17 Jan 2007Allowed
Smt. Gyanti Devi and Others Vs The Chairman-cum-Managing Director, New India Insurance Company Ltd. and Others
Patna High Court · (2007) 1 PLJR 790
High Courts17 Jan 2007Allowed
Indu Devi and Another Vs State of Bihar and Another
Patna High Court · (2007) 2 PLJR 112
Criminal Procedure Code, 1973 (CrPC) — Section 227Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 323, 325, 498A
High Courts16 Jan 2007
The General Manager, National Thermal Power Corporation Vs Shiva Shankar Sah and Another
Patna High Court · (2007) 2 PLJR 405
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11
High Courts16 Jan 2007
Bindeshwari Prasad Sharma Vs The State of Bihar and Others
Patna High Court · (2007) PLJR 260
High Courts16 Jan 2007Dismissed
Shaukat Mian Vs State of Bihar
Patna High Court · (2007) 2 PLJR 357
Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 302, 394
High Courts16 Jan 2007Allowed
Md. Safi and Another Vs The State of Bihar
Patna High Court · (2007) 2 PLJR 349
Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 41Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 1, 2(b)(ii), 20, 20(b), 23
High Courts16 Jan 2007Allowed
Ram Kishun Jha Vs The State of Bihar
Patna High Court · (2007) 2 PLJR 120
Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 41Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 1, 20, 23
High Courts16 Jan 2007
Rakesh Ranjan Vs The State of Bihar and Others
Patna High Court · (2007) PLJR 220
Constitution of India, 1950 — Article 226
High Courts16 Jan 2007Dismissed
Umesh Kumar Sinha Vs The State of Bihar and Others
Patna High Court · (2007) 3 PLJR 19
High Courts16 Jan 2007Dismissed
Sri Rakesh Kumar Saraf Vs The Administrator, Bhagalpur Municipal Corporation
Patna High Court · (2007) 01 PAT CK 0137
High Courts16 Jan 2007Allowed
Wasim Ahmad and Others Vs The State of Bihar and Another
Patna High Court · (2007) 01 PAT CK 0116
Criminal Procedure Code, 1973 (CrPC) — Section 204, 244, 245, 250, 482Penal Code, 1860 (IPC) — Section 34, 406, 420
High Courts16 Jan 2007Allowed
Biriu Sah, Laddu Sah, Baiju Sah and Parmila Devi Vs The State of Bihar
Patna High Court · (2007) 2 PLJR 295
Penal Code, 1860 (IPC) — Section 201, 304B, 34, 498A
High Courts16 Jan 2007Allowed
Deputy Manager, BISCOMAUN and Others Vs Sri Hardeo Prasad
Patna High Court · (2007) 01 PAT CK 0107