COURT ARCHIVE

Patna High Court judgments

53,217 judgments · page 1,214 of 2,661

High Courts10 Apr 2007Dismissed

Sri Ram Janki Sahkari Grih-Niraman Samiti Ltd. Vs Maksudpur Institute of Research and Education in Natural and Social Sciences

Patna High Court · (2007) 3 PLJR 68

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 4(4), Order 22 Rule 9, 115, 151

High Courts10 Apr 2007Allowed

Triveni Devi Vs The State of Bihar and Others

Patna High Court · (2007) PLJR 234

High Courts10 Apr 2007Allowed

Lallan Ram and Others Vs Gena Ram and Others

Patna High Court · (2007) 4 PLJR 138

High Courts10 Apr 2007Dismissed

Dukhan Rai and Another Vs Mahendra Raj and Others

Patna High Court · (2007) 3 PLJR 8

Civil Procedure Code Amendment Act, 1999 — Section 27Civil Procedure Code Amendment Act, 2002 — Section 9(ii)Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A, Order 39 Rule 1, Order 8 Rule 1A, Order 8 Rule 1A(3)

High Courts09 Apr 2007

Laxmi Rani Kapoor Vs The State of Bihar and Others

Patna High Court · (2007) 3 PLJR 305

Criminal Procedure Code, 1973 (CrPC) — Section 195(1)(b)Hindu Marriage Act, 1955 — Section 25Penal Code, 1860 (IPC) — Section 120(B), 323, 34, 341, 379

High Courts09 Apr 2007

Kiran Kumari @ Kiran Devi Vs The State of Bihar and Others

Patna High Court · (2007) 4 PLJR 442

Bihar Panchayat Raj Act, 1947 — Section 136(1)(b), 136(2)Constitution of India, 1950 — Article 243(O)

High Courts09 Apr 2007

Shrikrishna Pandey Vs State of Bihar and Others

Patna High Court · (2007) 3 PLJR 764

Constitution of India, 1950 — Article 129, 215Criminal Procedure Code, 1973 (CrPC) — Section 147, 397, 482Penal Code, 1860 (IPC) — Section 188

High Courts09 Apr 2007Dismissed

Kailash Yadav Vs The State of Bihar

Patna High Court · (2007) 2 BLJR 1447

Arms Act, 1959 — Section 25(A), 26Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 392, 412

High Courts09 Apr 2007Dismissed

Mithila Minority Dental College and Hospital and Others Vs The State of Bihar and Another

Patna High Court · (2007) 04 PAT CK 0098

High Courts09 Apr 2007Dismissed

Ramchandra Mahto and Another etc. Vs The State of Bihar

Patna High Court · (2007) CriLJ 3043 : (2007) PLJR 118 Supp

Penal Code, 1860 (IPC) — Section 302, 34

High Courts09 Apr 2007Allowed

Ram Sagar Sharma and Another Vs State of Bihar and Another

Patna High Court · (2007) 4 PLJR 369

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 147, 148

High Courts09 Apr 2007Dismissed

Jageshwar Chaudhary Vs State of Bihar and Others

Patna High Court · (2007) 4 PLJR 60

Penal Code, 1860 (IPC) — Section 182, 201, 211

High Courts09 Apr 2007

Resham Lal Yadav Vs The State of Bihar and Others

Patna High Court · (2007) 3 PLJR 497

High Courts08 Apr 2007Dismissed

Dr. Dhirendra Kumar Yadav Vs The B.N. Mandal University and Others

Patna High Court · (2007) 3 PLJR 189

Limitation Act, 1963 — Section 5

High Courts06 Apr 2007

Sachindra Prasad Singh Vs The State of Bihar and Others

Patna High Court · (2007) PLJR 165

High Courts06 Apr 2007Allowed

Krishan Kumar @ Munna and Another Vs Sri Brahmdeo Prasad and Others

Patna High Court · (2007) 3 PLJR 414

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1A, 115

High Courts06 Apr 2007Dismissed

Sanjay Mandal and Others Vs The Sate of Bihar

Patna High Court · (2007) PLJR 602

Penal Code, 1860 (IPC) — Section 323, 34, 341, 376

High Courts06 Apr 2007Dismissed

YahiYa @ Naim Khan Vs The State of Bihar

Patna High Court · (2007) PLJR 593

Arms Act, 1959 — Section 25(1)(a)

High Courts06 Apr 2007Allowed

McDowell and Co. Ltd. Vs The State of Bihar and Others

Patna High Court · (2007) 3 PLJR 36

Constitution of India, 1950 — Article 304(a)

High Courts06 Apr 2007Allowed

Basant Kahar @ Gariban Vs The State of Bihar

Patna High Court · (2007) 3 PLJR 478

Criminal Procedure Code, 1973 (CrPC) — Section 317Penal Code, 1860 (IPC) — Section 395, 412