High Courts19 Jan 2007Disposed Off
Bhagwan Das and Sons Vs Commissioner of Excise and Prohibition, Govt. of Bihar and Others
Patna High Court · (2007) 1 PLJR 775
Income Tax Act, 1961 — Section 206C, 206C(1)
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,239 of 2,661
High Courts18 Jan 2007Allowed
Awadha Bihari Singh Vs Brindavan Singh
Patna High Court · (2007) 2 PLJR 99
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts18 Jan 2007Dismissed
Rajendra Mishra Vs The State of Bihar and Others
Patna High Court · (2007) 2 PLJR 773
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 34, 409
High Courts18 Jan 2007Allowed
In Re: Madan Lal Choudhary; In Re: Sanjay Jha and Another
Patna High Court · (2007) 3 PLJR 514
Explosive Substances Act, 1908 — Section 3, 4Penal Code, 1860 (IPC) — Section 302, 34
High Courts18 Jan 2007Allowed
Shyama Charan Sinha Vs The State of Bihar and Others
Patna High Court · (2007) 113 FLR 1158 : (2007) 1 PLJR 624
High Courts18 Jan 2007
Harmadeo Uraon @ Dharmadra Uraon and Others Vs The State of Bihar
Patna High Court · (2007) 3 PLJR 144
Wild Life (Protection) Act, 1972 — Section 51, 55
High Courts18 Jan 2007Allowed
Vidya Nand Jha Vs State of Bihar and Others
Patna High Court · (2007) 2 PLJR 403
High Courts18 Jan 2007Allowed
V.K. Chaudhary Vs The Chancellor Rajendra Agricultural University and Others
Patna High Court · (2007) 3 PLJR 294
High Courts18 Jan 2007Dismissed
Dharmendra Kumar @ Dharmendra Kumar Rai Vs The State of Bihar and Others
Patna High Court · (2007) PLJR 358
Bihar Control of Crimes Act, 1981 — Section 12(2), 19, 21Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 394, 414
High Courts18 Jan 2007Allowed
Ram Lakhan Yadav Vs The State and Others
Patna High Court · (2007) 1 PLJR 787
High Courts17 Jan 2007
Gabbar Singh alias Rajesh Sahani and Ramadhar Sahani Vs The State of Bihar
Patna High Court · (2007) 01 PAT CK 0122
High Courts17 Jan 2007
Birendra Kumar Singh Vs State of Bihar and Another
Patna High Court · (2007) 01 PAT CK 0097
High Courts17 Jan 2007
Birendra Kumar Singh Vs The State of Bihar and Another
Patna High Court · (2007) 3 PLJR 390
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 138(a), 142, 142(b)Penal Code, 1860 (IPC) — Section 420
High Courts17 Jan 2007Allowed
The Union of India Vs Meena Kumari
Patna High Court · (2008) 1 PLJR 323
High Courts17 Jan 2007Allowed
Prahlad Yadav Vs The State of Bihar
Patna High Court · (2007) 2 PLJR 532
Explosive Substances Act, 1908 — Section 3, 4(A)(B), 5, 6Penal Code, 1860 (IPC) — Section 120B, 307, 387
High Courts17 Jan 2007Allowed
M/s. Gopal Kattha Industries Pvt. Ltd. Vs The Bihar State Financial Corporation and Others
Patna High Court · (2007) 2 PLJR 839
High Courts17 Jan 2007
The New India Insurance Co. Ltd. Vs Geeta Devi and Others
Patna High Court · (2007) PLJR 236
Motor Vehicles Act, 1988 — Section 173
High Courts17 Jan 2007Allowed
Keshav Prasad Chamaria and Another Vs State of Bihar and Another
Patna High Court · (2007) 2 PLJR 590
Factories Act, 1948 — Section 7(a)(3), 7A(3)
High Courts17 Jan 2007Allowed
Smt. Gyanti Devi and Others Vs The Chairman-cum-Managing Director, New India Insurance Company Ltd. and Others
Patna High Court · (2007) 1 PLJR 790
High Courts17 Jan 2007Allowed
Indu Devi and Another Vs State of Bihar and Another
Patna High Court · (2007) 2 PLJR 112
Criminal Procedure Code, 1973 (CrPC) — Section 227Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 323, 325, 498A