High Courts05 Nov 2007
Neelam Devi Vs The State of Bihar and Others
Patna High Court · (2008) 1 PLJR 631
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,170 of 2,661
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
High Courts01 Nov 2007Allowed
Md. Quasim Ansari and Others Vs State of Bihar thru. CBI
Patna High Court · (2009) 3 PLJR 56
Criminal Procedure Code, 1973 (CrPC) — Section 451
High Courts01 Nov 2007Allowed
Shrimati Krishna Mani Kumari Vs State of Bihar and Another
Patna High Court · (2009) 3 PLJR 859
Criminal Procedure Code, 1973 (CrPC) — Section 202, 204Penal Code, 1860 (IPC) — Section 147, 149, 323, 379Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(x)
High Courts31 Oct 2007Allowed
Brij Bihari Sharma Vs The State of Bihar and Others
Patna High Court · (2008) 1 PLJR 384
High Courts31 Oct 2007Allowed
Vinod Kumar Prasad Vs The State of Bihar and Others
Patna High Court · (2008) 1 PLJR 268
High Courts31 Oct 2007Allowed
Muni Singh @ Munni Singh Vs State of Bihar and Others
Patna High Court · (2008) 4 PLJR 792
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 307
High Courts31 Oct 2007Allowed
Sanivri Devi Vs State of Bihar and Others
Patna High Court · AIR 2008 Patna 43 : (2008) 3 PLJR 43
Gram Panchayat Act — Section 72(1), 72(9)
High Courts31 Oct 2007
Bihar Education Service Association and Others and Radharaman and Others Vs The State of Bihar and Others
Patna High Court · (2007) 10 PAT CK 0060
High Courts31 Oct 2007Dismissed
Nutan Kumari Vs The State of Bihar and Others
Patna High Court · (2008) 2 PLJR 191
High Courts31 Oct 2007Dismissed
Nripendra Kumar Verma @ N.K. Verma Vs Union of India and Others
Patna High Court · (2008) 1 PLJR 265
Constitution of India, 1950 — Article 226