High Courts21 Feb 2007Allowed
Smt. Ramgati Devi and Others Vs Chandra Shekhar Rai and Others
Patna High Court · (2007) 3 PLJR 503
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,229 of 2,661
High Courts21 Feb 2007Allowed
Krishna Kr. Singh Vs The Director Consolidation and Others
Patna High Court · (2007) 2 PLJR 423
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 10, 10(B), 35Constitution of India, 1950 — Article 226
High Courts21 Feb 2007Allowed
Md. Hasnain Vs The State of Bihar and Another
Patna High Court · (2007) 2 PLJR 787
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 504
High Courts21 Feb 2007Allowed
Ram Sanehi Singh Vs The State of Bihar and Others
Patna High Court · (2007) PLJR 350
Criminal Procedure Code, 1973 (CrPC) — Section 133, 138, 482
High Courts20 Feb 2007
Bharat Singh and Others Vs Union of India (UOI) and Others
Patna High Court · (2007) 2 PLJR 242
Constitution of India, 1950 — Article 14
High Courts20 Feb 2007Allowed
Neelu Kumari Vs The Bihar School Examination Board and Others
Patna High Court · (2007) 2 BLJR 1468
High Courts20 Feb 2007Allowed
Gopal Sah and Another Vs Bihar State Sunni Waqf Board and Others
Patna High Court · (2007) 2 BLJR 952 : (2007) 2 PLJR 472
Waqf Act, 1995 — Section 54, 55
High Courts20 Feb 2007Allowed
Rajmuni Devi Vs Smt. Shyama Devi and Others
Patna High Court · (2007) 02 PAT CK 0085
High Courts20 Feb 2007Allowed
Jagbir Rai Vs The Union of India (UOI)
Patna High Court · (2007) PLJR 509 Supp
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 23, 54, 71
High Courts20 Feb 2007Dismissed
Jagroop Paswan and Anil Paswan Vs The State of Bihar
Patna High Court · (2007) 2 BLJR 2294 : (2007) 4 PLJR 455
Penal Code, 1860 (IPC) — Section 304B
High Courts20 Feb 2007Allowed
Kisan Agency Vs State of Bihar and Others
Patna High Court · (2007) 2 PLJR 188 : (2008) 14 VST 197
Bihar Finance Act, 1981 — Section 20(1)(b), 33(1)
High Courts20 Feb 2007Dismissed
Md. Khalid Siddique Vs State of Bihar
Patna High Court · (2007) PLJR 381
Penal Code, 1860 (IPC) — Section 120B, 419, 420, 467, 468Prevention of Corruption Act, 1988 — Section 10, 13, 7, 8, 9
High Courts19 Feb 2007Allowed
Smt. Phulia Devi and Another Vs Smt. Geeta Devi and Another
Patna High Court · (2007) 2 PLJR 531
Workmens Compensation Act, 1923 — Section 2(1)(d)(i)
High Courts19 Feb 2007Allowed
Anadi Kumar Das and Others Vs Khagindra Kumar Das
Patna High Court · (2007) 2 PLJR 383
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts19 Feb 2007Dismissed
Dr. Md. Habibur Rahman Quraishi Vs The State of Bihar and Others
Patna High Court · (2007) PLJR 207
High Courts19 Feb 2007Allowed
Bhrigu Nath Tiwary and Others Vs State of Bihar and Others
Patna High Court · (2007) 02 PAT CK 0127
High Courts19 Feb 2007Allowed
Chandeshwar Yadav Vs The State of Bihar and Another
Patna High Court · (2007) 02 PAT CK 0114
Criminal Procedure Code, 1973 (CrPC) — Section 192, 202, 482Penal Code, 1860 (IPC) — Section 323, 341
High Courts19 Feb 2007Dismissed
Md. Alauddin Vs The State of Bihar and Another
Patna High Court · (2007) 3 PLJR 388
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 482, 78Penal Code, 1860 (IPC) — Section 307, 34, 406, 498A
High Courts19 Feb 2007Allowed
Shailendra Kumar and Others Vs State of Bihar and Another
Patna High Court · (2008) 1 DMC 382
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 120B, 406, 420
High Courts19 Feb 2007Allowed
Shyam Sundar Maskara @ Shyam Sundar Maskari Vs The State of Bihar and Another
Patna High Court · (2007) 3 PLJR 699
Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(2)(c), 473, 482Electricity Act, 2003 — Section 39, 44