High Courts11 Sept 2007Allowed
Vikash Kumar Dubey @ Vikash Dubey @ Saroj Dubey Vs Savita Devi
Patna High Court · (2007) 4 PLJR 652
Hindu Marriage Act, 1955 — Section 24, 26
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,180 of 2,661
High Courts11 Sept 2007Dismissed
Ram Chandra Prasad Sah and Another and Om Prakash Sharma and Another Vs State of Bihar and Others
Patna High Court · (2007) 09 PAT CK 0088
Bihar Police Manual, 1978 — Rule 865Bihar Reorganisation Act, 2000 — Section 72
High Courts11 Sept 2007Allowed
Pradip Kumar Joshi Vs State of Bihar and Others
Patna High Court · (2008) 56 BLJR 61
Bihar Minor Mineral Concession Act — Section 26(4)Bihar Minor Mineral Concession Rules, 1972 — Rule 21, 25A, 26, 26(2), 26(4)Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 3
High Courts11 Sept 2007Dismissed
Sunil Kumar Singh Vs The State of Bihar and Others
Patna High Court · (2007) 4 PLJR 792
High Courts11 Sept 2007Allowed
Lal Chand Panna Lal and Another Vs The State of Bihar and Others
Patna High Court · (2007) 4 PLJR 590
Bihar Agricultural Produce Markets Act, 1960 — Section 17, 43Bihar and Orissa Public Demands Recovery Act, 1914 — Section 3(6), 5, 6, 65, 65(2)
High Courts11 Sept 2007Allowed
Jamadar Singh and Others Vs The State of Bihar
Patna High Court · (2007) PLJR 920
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 34
High Courts10 Sept 2007
Brahmdeo Thakur Vs The State of Bihar and Others
Patna High Court · (2008) 1 PLJR 82
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 45B
High Courts10 Sept 2007Allowed
Kundan Kumar Sah @ Kundan Kumar Vs State of Bihar and Others
Patna High Court · (2008) 1 PLJR 144
Arms Act, 1959 — Section 17(3)(a)
High Courts10 Sept 2007Allowed
M/s. Dunlop India Ltd. Vs State of Bihar and Another
Patna High Court · (2008) 1 PLJR 521
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120(B), 120B, 34, 405, 406Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1), 22(1)
High Courts10 Sept 2007Dismissed
Paro @ Parmanand Kunwar Vs The State of Bihar
Patna High Court · (2008) 1 PLJR 374
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 34, 379
High Courts10 Sept 2007Allowed
Ram Pratap Pandey Vs Vidyadhar Pandey and Others
Patna High Court · AIR 2007 Patna 185 : (2008) 1 PLJR 689
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5
High Courts10 Sept 2007Dismissed
Sadre Alam Vs State of Bihar
Patna High Court · (2007) 2 BLJR 3017 : (2009) 2 PLJR 129 : (2007) PLJR 555 Supp
Penal Code, 1860 (IPC) — Section 304, 306, 307, 323, 326
High Courts10 Sept 2007Allowed
Mahjabeen Quasim @ Jhinto and Others Vs State of Bihar and Another
Patna High Court · (2008) 1 PLJR 495
Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 498A
High Courts10 Sept 2007Allowed
Nagendra Singh and Another Vs The State of Bihar and Another
Patna High Court · (2008) 1 PLJR 501
Penal Code, 1860 (IPC) — Section 34, 406, 420
High Courts10 Sept 2007Dismissed
Rameshwar Mahton and Another Vs The State of Bihar
Patna High Court · (2008) 1 PLJR 408
Penal Code, 1860 (IPC) — Section 302, 34
High Courts10 Sept 2007
Jakir Hussain Vs Md. Sk. Irshad and Another
Patna High Court · (2007) 4 PLJR 722
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)
High Courts08 Sept 2007Dismissed
Madan Mohan Mishra Vs The Union of India and Others
Patna High Court · (2008) 1 PLJR 238
Constitution of India, 1950 — Article 12, 14, 16, 226
High Courts07 Sept 2007Dismissed
Kishore Kumar Vs The State of Bihar and Another
Patna High Court · (2007) PLJR 647
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 186, 224
High Courts07 Sept 2007Allowed
Ravindra Prasad Vs The Union of India (UOI) and Others
Patna High Court · (2008) 56 BLJR 367 : (2007) 4 PLJR 785
Administrative Tribunals Act, 1965 — Section 14(2)Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)
High Courts07 Sept 2007
Dr. Manoranjan Prasad Vs The State of Bihar and Others
Patna High Court · (2007) PLJR 693