High Courts31 Jan 2007Allowed
Suresh Das Harijan Vs State of Bihar and Another
Patna High Court · (2007) 3 PLJR 269
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 482Penal Code, 1860 (IPC) — Section 498A
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,236 of 2,661
High Courts31 Jan 2007
Dr. Anil Kumar Sinha Vs The State of Bihar and Others
Patna High Court · (2007) 2 PLJR 240
Constitution of India, 1950 — Article 251(2)Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 1(ii), 4
High Courts31 Jan 2007
Dwarik Rai and Others Vs The Joint Director of Consolidation and Others
Patna High Court · (2007) 2 BLJR 967 : (2007) 2 PLJR 796
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 10, 10(2), 10(3), 10(4), 10(5)
High Courts31 Jan 2007Allowed
Nirmal Kumar Pal and Others Vs The Joint Director of Consolidation and Others
Patna High Court · (2007) 2 BLJR 956 : (2007) 2 PLJR 740
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 10, 10(2), 10(4), 10(5), 10(6)Constitution of India, 1950 — Article 226
High Courts31 Jan 2007Allowed
Kumar Sushil Vs The State of Bihar
Patna High Court · (2007) 01 PAT CK 0142
High Courts31 Jan 2007Dismissed
Kunti Devi, Mukesh Pal alias Guddu and Satya Narayan Pal alias Satya Narayan Rajpali Vs The State of Bihar
Patna High Court · (2007) 01 PAT CK 0087
High Courts31 Jan 2007Allowed
Paras Nath Srivastava @ Paras Nath Prasad Vs The Bihar State Electricity Board and Others
Patna High Court · (2007) 2 PLJR 727
High Courts31 Jan 2007Dismissed
Raj Kumar Prasad @ Raj Kumar Gupta and Others Vs Sri Kishun Prasad @ Sri Krishna Pd. and Others
Patna High Court · (2007) 1 PLJR 794
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11
High Courts29 Jan 2007Dismissed
Sri Chandra Mohan Prasad Vs Sri Gyandeo Sharma
Patna High Court · (2007) 2 PLJR 193
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5
High Courts29 Jan 2007Dismissed
Ramashish Sharma and Others Vs State of Bihar
Patna High Court · (2007) PLJR 397
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 482
High Courts29 Jan 2007Allowed
Poonam Singh Vs State of Bihar and Others
Patna High Court · (2007) 2 PLJR 465
High Courts29 Jan 2007Dismissed
Surendra Nath Choubey and Others Vs The State of Bihar and Another
Patna High Court · (2007) 2 PLJR 47
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 34, 406, 498A
High Courts29 Jan 2007Dismissed
Champa Mishra and Another Vs State of Bihar and Others
Patna High Court · (2007) 2 BLJR 962 : (2007) 2 PLJR 766
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 10, 10(2), 10(6), 10(7), 35
High Courts29 Jan 2007Allowed
Laxman Mishra and Another Vs State of Bihar and Others
Patna High Court · (2007) 2 BLJR 959 : (2007) 2 PLJR 205
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16, 16(3), 30, 32Constitution of India, 1950 — Article 226, 31B
High Courts29 Jan 2007Allowed
Bharath Singh Vs The State of Bihar and Others
Patna High Court · (2007) 2 BLJR 927
Criminal Procedure Code, 1973 (CrPC) — Section 202, 227, 228, 482Penal Code, 1860 (IPC) — Section 201, 227, 228, 302
High Courts29 Jan 2007Dismissed
Md. Ajffar Hussain @ Ajaffar Shekh Vs State of Bihar and Others
Patna High Court · (2007) 2 PLJR 629
Criminal Procedure Code, 1973 (CrPC) — Section 125Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 4
High Courts29 Jan 2007Allowed
Haji Mir Naimuddin Vs State of Bihar and Others
Patna High Court · (2007) 2 BLJR 946 : (2007) 2 PLJR 227
Bihar Land Reforms Act, 1950 — Section 3Constitution of India, 1950 — Article 226
High Courts29 Jan 2007
Gautam Pandit Vs The State of Bihar and Others
Patna High Court · (2007) 01 PAT CK 0102
High Courts29 Jan 2007Allowed
Umesh Kumar Singh Vs State of Bihar and Others
Patna High Court · (2007) 3 PLJR 502
High Courts29 Jan 2007
Bharath Singh Vs State of Bihar and Others
Patna High Court · (2007) 4 PLJR 368
Criminal Procedure Code, 1973 (CrPC) — Section 202, 227, 482Penal Code, 1860 (IPC) — Section 201