High Courts10 Jul 2007Allowed
The Bihar State Housing Board and Others Vs Sahil Kumar Chanda and Another
Patna High Court · (2007) 3 PLJR 486
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,197 of 2,661
High Courts10 Jul 2007Allowed
Smt. Manju Devi Agrawal Vs Hindustan Petroleum Corporation Ltd. and Others
Patna High Court · (2007) PLJR 1
High Courts10 Jul 2007Allowed
Ashok Nayak @ Ashok D. Naik and Another Vs The State of Bihar and Another
Patna High Court · (2007) PLJR 373
Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 406, 420
High Courts10 Jul 2007
Alakh Lal and Others Vs The State of Bihar and Others
Patna High Court · (2007) 3 PLJR 551
Constitution of India, 1950 — Article 226
High Courts10 Jul 2007Dismissed
Lalit Prasad Sah and Others Vs Mahendra Sah and Others
Patna High Court · (2007) 4 PLJR 427
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 97, Order 21 Rule 98
High Courts09 Jul 2007Dismissed
Sangeeta Devi and Others Vs The State of Bihar and Others
Patna High Court · (2007) PLJR 157
High Courts09 Jul 2007Allowed
Basgit Singh and Another Vs The Deputy Director of Consolidation and Others
Patna High Court · (2007) PLJR 129 Supp
Constitution of India, 1950 — Article 226, 227
High Courts09 Jul 2007Allowed
Kabutari Devi Vs Consolidation Officer and Others
Patna High Court · (2007) 2 BLJR 2616 : (2007) PLJR 145 Supp
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 10, 10(2), 10(6), 10B, 16(1)Constitution of India, 1950 — Article 226, 227
High Courts09 Jul 2007Allowed
Sardar Guru Dayal Singh and Prahlad Kumar Sarkar Vs The State of Bihar and Others
Patna High Court · (2007) 07 PAT CK 0140
High Courts09 Jul 2007Allowed
Sri Ram Talkies and Another Vs The State of Bihar
Patna High Court · (2007) 07 PAT CK 0090
High Courts09 Jul 2007Allowed
Jhuri Bind and Others Vs The State of Bihar and Others
Patna High Court · (2007) 3 PLJR 648
Constitution of India, 1950 — Article 226, 227
High Courts09 Jul 2007Dismissed
Vakil Prasad Singh Vs The State of Bihar
Patna High Court · (2008) 1 PLJR 159
Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 109, 114, 120B, 161, 307
High Courts09 Jul 2007Allowed
Niraj Singh and Others Vs The State of Bihar and Another
Patna High Court · (2008) 1 PLJR 420
Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 147, 148, 34, 435, 436
High Courts09 Jul 2007Allowed
Ajay Choudhary Vs The State of Bihar
Patna High Court · (2007) PLJR 285
Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 414
High Courts09 Jul 2007Allowed
Dr. Dhirendra Kumar Vs The State of Bihar and Others
Patna High Court · (2007) 2 BLJR 2969 : (2007) 4 PLJR 281
Bihar Medical Attendance Rules, 1947 — Rule 26, 74Bihar Service Code, 1952 — Rule 74(1)Constitution of India, 1950 — Article 14, 21, 47
High Courts09 Jul 2007Allowed
Sheonandan Yadav and Others Vs The State of Bihar
Patna High Court · (2007) PLJR 519
Penal Code, 1860 (IPC) — Section 323, 34, 426
High Courts06 Jul 2007Dismissed
Farman Mian Vs State of Bihar
Patna High Court · (2007) PLJR 151
Penal Code, 1860 (IPC) — Section 395, 412
High Courts06 Jul 2007Allowed
Kameshwar Sharma and Another Vs State of Bihar
Patna High Court · (2007) PLJR 721
Penal Code, 1860 (IPC) — Section 147, 148, 302, 304, 323
High Courts06 Jul 2007Allowed
Suleman Sain Vs State of Bihar
Patna High Court · (2007) PLJR 701
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 41, 42, 43, 50
High Courts06 Jul 2007Allowed
Ashok Kumar Chaurasia and Others Vs The State of Bihar and Another
Patna High Court · (2007) 4 PLJR 271
Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 406, 498A