High Courts30 Mar 2007Allowed
Ramji Prasad Singh Vs The State of Bihar
Patna High Court · (2007) 3 PLJR 387
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 309, 482Penal Code, 1860 (IPC) — Section 409
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,217 of 2,661
High Courts30 Mar 2007Dismissed
The Union of India and Others Vs Arvind Kumar and Another
Patna High Court · (2007) 3 PLJR 299
High Courts30 Mar 2007Allowed
Lilawati Kunwar Vs The State of Bihar
Patna High Court · (2007) PLJR 656
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406
High Courts29 Mar 2007
Bachcha Prasad Singh @ Bachcha Prasad Sinha Vs Ram Singhasan Devi and Another
Patna High Court · (2007) 3 PLJR 83
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1)(d)
High Courts29 Mar 2007Allowed
Kapildeo Singh Vs The State of Bihar and Others
Patna High Court · (2007) 3 PLJR 125
High Courts29 Mar 2007Allowed
Kripa Narayan Singh Vs The State and Others
Patna High Court · (2007) 3 PLJR 278
High Courts29 Mar 2007Allowed
Prajapati Saran Sinha @ Prajapati Sinha and Another Vs The State of Bihar and Another
Patna High Court · (2008) 3 PLJR 267
Criminal Procedure Code, 1973 (CrPC) — Section 164, 361Penal Code, 1860 (IPC) — Section 366A
High Courts29 Mar 2007Allowed
Moti Lal Yadav @ Moti Yadav Vs The State of Bihar and Others
Patna High Court · (2007) 2 BLJR 2249
Workmens Compensation Act, 1923 — Section 19, 20
High Courts29 Mar 2007Dismissed
Kuer Sah Vs The State of Bihar
Patna High Court · (2007) 03 PAT CK 0082
High Courts29 Mar 2007Dismissed
National Insurance Company Ltd. Vs Rinku Devi and Others
Patna High Court · (2007) 3 PLJR 21
High Courts29 Mar 2007
Bihar Sanskrit Siksha Board and Another Vs Ravindra Griyaghay and Others
Patna High Court · (2007) 4 PLJR 421
Evidence Act, 1872 — Section 34
High Courts29 Mar 2007Allowed
Ram Bilash Yadav and Others Vs The State of Bihar
Patna High Court · (2007) PLJR 580
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 323, 324
High Courts28 Mar 2007Dismissed
Mosstt. Chameli Devi and Others Vs The Additional Member, Board of Revenue, Bihar and Others
Patna High Court · (2007) PLJR 109
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16, 16(3)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34Constitution of India, 1950 — Article 226, 227, 39(b)
High Courts28 Mar 2007Allowed
Ganori Mahto and Others Vs Sushila Gupta @ Sushila Kumari Gupta and Others
Patna High Court · (2007) 3 PLJR 331
High Courts28 Mar 2007Allowed
Ganesh Rai and Others Vs State of Bihar
Patna High Court · (2007) CriLJ 3691 : (2009) 2 PLJR 393 : (2007) PLJR 562 Supp
Penal Code, 1860 (IPC) — Section 364
High Courts28 Mar 2007
Dharmendra Singh Vs Additional Member, Board of Revenue and Others
Patna High Court · (2007) 2 BLJR 1516 : (2007) PLJR 112 Supp
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3), 30, 32Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34Constitution of India, 1950 — Article 226, 227, 39
High Courts28 Mar 2007Allowed
The Oriental Fire and General Insurance Company Vs Bishwanath Pd. Singh and Another
Patna High Court · (2007) 03 PAT CK 0118
High Courts28 Mar 2007Dismissed
Bihar Mining Engineering Service Association and Others Vs The State of Bihar and Others
Patna High Court · (2007) 2 BLJR 1909 : (2007) PLJR 190 Supp
Bihar Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2003 — Rule 2Mineral Concession Rules, 1960 — Rule 22(4A)Mineral Conservation and Development Rules, 1988 — Rule 42
High Courts28 Mar 2007Allowed
Ajay Kumar Singh Vs The State of Bihar and Others
Patna High Court · (2007) 3 PLJR 481
High Courts28 Mar 2007Allowed
Lakhindra Rai Vs The State of Bihar
Patna High Court · (2007) 3 PLJR 362
Criminal Procedure Code, 1973 (CrPC) — Section 100(4)Customs Act, 1962 — Section 107Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 23, 50, 51