High Courts22 Feb 2007Allowed
Asharfi Singh and Others Vs State of Bihar
Patna High Court · (2008) 1 PLJR 305
Arms Act, 1959 — Section 27Evidence Act, 1872 — Section 35, 72Penal Code, 1860 (IPC) — Section 105, 147, 148, 149, 302
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,228 of 2,661
High Courts22 Feb 2007Allowed
Shailendra Kumar Vs State of Bihar and Others
Patna High Court · (2007) PLJR 412
High Courts22 Feb 2007Allowed
Madhur Rajak and Another Vs State of Bihar and Others
Patna High Court · (2007) 114 FLR 607 : (2007) 2 PLJR 814
Constitution of India, 1950 — Article 21
High Courts22 Feb 2007Allowed
State of Bihar and Others Vs Dr. Satyendra Narayan Singh and Others Dr. Vishwendra Kumar Sinha Vs State of Bihar and Others
Patna High Court · (2007) 2 BLJR 1757 : (2007) 2 PLJR 717
High Courts22 Feb 2007Allowed
Prem Shankar Bharatee, Chela of Late Mahanth Purushottam Sharatie Vs The State of Bihar and Others
Patna High Court · AIR 2008 Patna 57 : (2007) 2 BLJR 1762 : (2007) 2 PLJR 443
Bihar Hindu Religious Trusts Act, 1950 — Section 28, 28(2), 32, 33, 38
High Courts22 Feb 2007Dismissed
Shambhu Kumar Vs State of Bihar and Others
Patna High Court · (2007) 02 PAT CK 0103
High Courts22 Feb 2007Allowed
Ashok Kumar Das Vs The State of Bihar and Others
Patna High Court · (2007) 2 PLJR 799
Constitution of India, 1950 — Article 14
High Courts22 Feb 2007Allowed
Munarik Rai and Another Vs State of Bihar
Patna High Court · (2007) PLJR 255
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 23, 33, 54
High Courts22 Feb 2007Allowed
Janardan Prasad Verma and Others Vs The State of Bihar and Another
Patna High Court · (2007) 2 PLJR 704
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 143, 304(B), 323, 34, 363
High Courts21 Feb 2007Dismissed
Ashok Kumar Vs The State of Bihar and Others
Patna High Court · (2007) 2 PLJR 770
Constitution of India, 1950 — Article 226, 309
High Courts21 Feb 2007
Surgi Devi and Others Vs The State of Bihar and Another
Patna High Court · (2007) 2 PLJR 759
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 120, 120B, 307, 34, 386
High Courts21 Feb 2007
Haldhar Prasad Yadav Vs State of Bihar and Others
Patna High Court · (2007) 2 PLJR 215
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 7
High Courts21 Feb 2007Allowed
Jai Kishun Singh Vs The Union of India and Others
Patna High Court · (2007) 2 PLJR 212
High Courts21 Feb 2007Dismissed
Surendra Kumar Chaudhary Vs The Union of India (UOI) and Others
Patna High Court · (2007) 2 PLJR 190
High Courts21 Feb 2007Dismissed
Radhe Shyam Prasad Jaiswal and Others Vs The State of Bihar
Patna High Court · (2007) PLJR 783
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 328, 394
High Courts21 Feb 2007Dismissed
Dinesh Kumar Gupta and Another Vs Deobrat Lal and Others
Patna High Court · (2007) 4 PLJR 41
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts21 Feb 2007
Beer Chandra Prasad Singh and Others Vs Dilip Kumar Jha and Another The Bihar State Pollution Control Board and Others Vs Arun Kumar Yadav and Others The Bihar State Pollution Control Board and Others Vs Dilip Kumar Jha and Others
Patna High Court · (2007) 02 PAT CK 0126
High Courts21 Feb 2007Dismissed
National Urdu Primary Teacher''s Education College Vs The State of Bihar and Others
Patna High Court · (2007) 02 PAT CK 0094
High Courts21 Feb 2007
Birendra Rai and Laxman Yadav Vs The State of Bihar
Patna High Court · (2007) 2 BLJR 954
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20B(2), 23
High Courts21 Feb 2007Allowed
Jagdish Thakur Vs The State of Bihar and Others
Patna High Court · (2011) 1 PLJR 447
Bihar Tenancy Act, 1885 — Section 48D, 48E