High Courts30 Apr 2007Allowed
The State of Bihar Vs Methodist Church in India
Patna High Court · (2008) 3 PLJR 314
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,208 of 2,661
High Courts30 Apr 2007Allowed
Jagdish Bhagat and Others Vs Sri Baijnath Rai and Others
Patna High Court · (2007) 3 PLJR 719
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 13, Order 26 Rule 14, Order 26 Rule 18, Order 26 Rule 9
High Courts30 Apr 2007Allowed
Rohit Kumar Sah Vs Ashok Kumar Saha and Others
Patna High Court · (2007) 4 PLJR 485
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23A, Order 41 Rule 24
High Courts30 Apr 2007
Jhari Sharma Vs The State of Bihar The State of Bihar Vs Jhari Sharma, Kailash Singh and Rana Singh
Patna High Court · (2007) 04 PAT CK 0091
High Courts30 Apr 2007Allowed
Shailendra Pratap Singh and Another Vs State of Bihar and Others
Patna High Court · (2007) 04 PAT CK 0071
High Courts30 Apr 2007Allowed
Mithlesh Kumar Singh and Others Vs The State of Bihar and Others
Patna High Court · (2007) 3 PLJR 66
High Courts30 Apr 2007Allowed
Mostt. Madho Devi and Others Vs The Union of India
Patna High Court · (2007) 4 PLJR 93
High Courts30 Apr 2007Allowed
Sri Basant Kumar Singh Vs The Chief General Manager and Others
Patna High Court · (2007) PLJR 102
Constitution of India, 1950 — Article 226
High Courts27 Apr 2007Dismissed
Bipin Kumar Singh Vs The State of Bihar and Others
Patna High Court · (2008) 3 PLJR 320
High Courts27 Apr 2007Allowed
Surendra Yadav Vs State of Bihar and Others
Patna High Court · (2007) PLJR 44
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 9
High Courts27 Apr 2007Dismissed
Rajesh Turha @ Chhotaka Turha Vs The State of Bihar
Patna High Court · (2007) PLJR 39
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 304, 307
High Courts27 Apr 2007Allowed
Rama Kant Singh Vs State of Bihar and Others
Patna High Court · (2007) 3 PLJR 498
High Courts27 Apr 2007
Ishar Hazra and Others Vs State of Bihar
Patna High Court · (2007) CriLJ 3941 : (2007) PLJR 611 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 313, 360Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts27 Apr 2007Allowed
K.N. Ram @ Kedar Nath Ram Vs The State of Bihar and Another
Patna High Court · (2007) 04 PAT CK 0089
High Courts27 Apr 2007Dismissed
Dayanand Sao Vs The State of Bihar
Patna High Court · (2007) PLJR 629
Essential Commodities Act, 1955 — Section 7
High Courts26 Apr 2007Dismissed
Lalan Singh and Others Vs The State of Bihar
Patna High Court · (2008) 1 PLJR 327
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 323, 34, 354, 366A
High Courts26 Apr 2007Allowed
Sant Kumar Upadhya and Others Vs The State of Bihar and Others
Patna High Court · (2007) PLJR 45
Bihar and Orissa Places of Pilgrimage Act, 1920 — Section 20, 21
High Courts26 Apr 2007Allowed
Narmadeshwar Dubey and Others Vs The State of Bihar
Patna High Court · (2007) 2 BLJR 2664 : (2007) PLJR 52 Supp
Penal Code, 1860 (IPC) — Section 109, 120B, 149, 302, 307
High Courts26 Apr 2007Dismissed
Maya Devi Vs The State of Bihar and Others
Patna High Court · (2007) 3 PLJR 364
Insurance Act, 1938 — Section 64(U)(M)
High Courts26 Apr 2007Allowed
Suresh Rai and Others Vs The State of Bihar
Patna High Court · (2007) PLJR 594
Arms Act, 1959 — Section 27Explosive Substances Act, 1908 — Section 3, 4Penal Code, 1860 (IPC) — Section 149, 302, 304, 307