High Courts05 Nov 2007
Baleshwar Sharma Vs The State of Bihar and Others
Patna High Court · (2008) 2 PLJR 192
COURT ARCHIVE
Patna High Court judgments, 2007
1,700 judgments · page 9 of 85
High Courts05 Nov 2007Allowed
Shashi Bhushan Rai and Others Vs State of Bihar and Another
Patna High Court · (2008) 2 PLJR 459
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 319, 319(1)Penal Code, 1860 (IPC) — Section 302, 307, 34, 354
High Courts05 Nov 2007Dismissed
Dev Nath Yadav Vs State of Bihar
Patna High Court · (2009) 4 PLJR 558
Criminal Procedure Code, 1973 (CrPC) — Section 389, 389(i), 482Penal Code, 1860 (IPC) — Section 302Representation of the People Act, 1951 — Section 8(3)
High Courts05 Nov 2007Dismissed
Om Prakash Paswan Vs State of Bihar
Patna High Court · (2007) 11 PAT CK 0055
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
High Courts05 Nov 2007
B.K. Enterprises Vs State of Bihar and Others
Patna High Court · AIR 2008 Patna 49 : (2008) 2 CTLJ 388 : (2008) 1 PLJR 473
High Courts05 Nov 2007Dismissed
M/s Civmi Industries Pvt. Ltd. Vs State Bank of India and Others
Patna High Court · (2008) 2 PLJR 193
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4), 17(2)
High Courts05 Nov 2007
Mandodari Devi Vs The State of Bihar and Others
Patna High Court · (2008) 2 PLJR 195
High Courts05 Nov 2007
Lalan Kumar Singh Vs The State of Bihar and Others
Patna High Court · (2008) 2 PLJR 341
Constitution of India, 1950 — Article 14, 16
High Courts05 Nov 2007Dismissed
State Bank of India and Another Vs Babban Kumar Singh
Patna High Court · (2008) 2 PLJR 361
High Courts05 Nov 2007
Neelam Devi Vs The State of Bihar and Others
Patna High Court · (2008) 1 PLJR 631
High Courts05 Nov 2007Allowed
Vijay Kumar and Another Vs State of Bihar and Another
Patna High Court · (2008) 1 PLJR 723
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 201, 202, 202Penal Code, 1860 (IPC) — Section 323, 34, 364(A), 379, 504
High Courts02 Nov 2007Dismissed
Gautam Mandal and Another Vs State of Bihar
Patna High Court · (2008) 3 PLJR 271
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 482Penal Code, 1860 (IPC) — Section 307, 326, 34, 342, 458
High Courts02 Nov 2007Allowed
Jawaharlal Mahto Vs State of Bihar and Mr. P.K. Verma
Patna High Court · (2007) 11 PAT CK 0095
High Courts02 Nov 2007
Mostt. Anar Kali Devi Vs The State of Bihar and Others
Patna High Court · (2008) 1 PLJR 350
High Courts02 Nov 2007Dismissed
The State of Bihar and Others Vs Purendra Sultan Kit
Patna High Court · (2007) 11 PAT CK 0045
High Courts02 Nov 2007Dismissed
Sankatha Prasad Singh Vs The State of Bihar and Others
Patna High Court · (2008) 2 PLJR 194
Constitution of India, 1950 — Article 226
High Courts02 Nov 2007Allowed
Arun Kumar and Another Vs The State of Bihar and Others
Patna High Court · (2008) 2 PLJR 188 : (2008) 1 PLJR 296
High Courts02 Nov 2007Allowed
Surendra Singh Vs State of Bihar and Another
Patna High Court · (2007) 11 PAT CK 0037
High Courts01 Nov 2007Allowed
Dr. Joan Mathaikal Vs State of Bihar and Another
Patna High Court · (2008) 3 PLJR 273
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 304, 304A, 326, 328, 465
High Courts01 Nov 2007Allowed
Smt. Beli Sinha Vs The State of Bihar and Others
Patna High Court · (2008) 1 PLJR 467
Land Acquisition Act, 1894 — Section 16, 17(4), 18, 19