High Courts12 Mar 2007Allowed
Bipin Kumar Singh Vs The State of Bihar
Patna High Court · (2007) 2 PLJR 747
Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 201, 302, 304B, 34, 498A
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,224 of 2,661
High Courts09 Mar 2007Allowed
Dilip Kumar and Awadhesh Prasad Yadav Vs The State of Bihar
Patna High Court · (2007) 2 BLJR 1772 : (2007) PLJR 810 Supp
Explosive Substances Act, 1908 — Section 3, 5, 7Penal Code, 1860 (IPC) — Section 307, 34, 379
High Courts09 Mar 2007Allowed
Uday Kumar Singh Vs The Administrator, P.M.C. and Others
Patna High Court · (2007) 4 PLJR 500
High Courts09 Mar 2007Dismissed
Sanichar Rajwar and Another Vs The State of Bihar
Patna High Court · (2007) 3 PLJR 435
Penal Code, 1860 (IPC) — Section 30, 307
High Courts09 Mar 2007Allowed
Baleshwar Mishra Vs The Bihar State Food and Civil Supplies Corporation Ltd. and Others
Patna High Court · (2007) 3 PLJR 635
High Courts09 Mar 2007Dismissed
The New India Assurance Company Ltd. Vs Mintu @ Dhirendra Singh and Another
Patna High Court · (2007) 3 PLJR 494
Motor Vehicles Act, 1988 — Section 170, 173
High Courts08 Mar 2007
Nishant Kumar Guddu @ Guddu Mahto Vs State of Bihar
Patna High Court · (2007) 2 PLJR 503
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 307
High Courts08 Mar 2007Allowed
Gyaneshwar Prasad Yadav Vs Bihar State Road Transport Corporation and Others
Patna High Court · (2007) 03 PAT CK 0145
High Courts08 Mar 2007Allowed
Madhusudan Prasad Deokuliar Vs The State of Bihar and Others
Patna High Court · (2007) 3 PLJR 297
High Courts08 Mar 2007Allowed
Mridula Mishra and Another Vs State of Bihar and Others
Patna High Court · (2007) 2 PLJR 700
Bihar Tenancy Act, 1885 — Section 48D
High Courts08 Mar 2007Dismissed
Md. Jamal Vs State of Bihar
Patna High Court · (2007) PLJR 588
Penal Code, 1860 (IPC) — Section 376
High Courts08 Mar 2007Dismissed
The State of Bihar Vs Kartik Mandal and Others Kartik Mandal Vs The State of Bihar
Patna High Court · (2007) PLJR 776
Criminal Procedure Code, 1973 (CrPC) — Section 281, 313, 366Penal Code, 1860 (IPC) — Section 25(i)(a), 27, 35, 396
High Courts07 Mar 2007Allowed
Ballam Yadav Vs The State of Bihar
Patna High Court · (2007) PLJR 793
Criminal Procedure Code, 1973 (CrPC) — Section 313Explosive Substances Act, 1908 — Section 3, 5, 7Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts07 Mar 2007
Ram Janam Yadav Vs The State of Bihar
Patna High Court · (2007) PLJR 323
Arms Act, 1959 — Section 27, 27(1)Penal Code, 1860 (IPC) — Section 307, 320, 324, 326, 34
High Courts07 Mar 2007Allowed
Ram Bilash Singh and Others Vs Kamta Sharma @ Kamta Singh and Others
Patna High Court · (2007) 4 PLJR 50
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 23 Rule 3, 151
High Courts07 Mar 2007Allowed
Nokha Prakhand Matasyajivi Swawlambi Sahakari Samiti Limited Vs State of Bihar and Others
Patna High Court · (2007) 3 PLJR 639
Bihar Fish Jalkar Management Act, 2006 — Section 2Constitution of India, 1950 — Article 191(g)
High Courts07 Mar 2007
Harendra Kumar Vs The State of Bihar and Others
Patna High Court · (2007) 2 PLJR 801
Bihar Panchayat Raj Act, 2006 — Section 137
High Courts07 Mar 2007Allowed
Kapildeo Prasad Vs State of Bihar
Patna High Court · (2007) 2 PLJR 789
Criminal Procedure Code, 1973 (CrPC) — Section 107, 195, 195(1)(b), 340, 482Penal Code, 1860 (IPC) — Section 120B, 420, 466, 467, 468
High Courts02 Mar 2007Dismissed
Bhagwan Singh Vs The State of Bihar
Patna High Court · (2007) PLJR 801
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 386, 391Penal Code, 1860 (IPC) — Section 302, 34
High Courts02 Mar 2007Dismissed
Sunil Kumar Ranjan Vs State of Bihar
Patna High Court · (2007) 3 PLJR 11