High Courts11 Jan 2007Allowed
Mandar Madhusudan Bahudhandhi Swablambi Sahkari Sammittee Ltd. and Another Vs State of Bihar and Others
Patna High Court · AIR 2007 Patna 94 : (2007) 2 CTLJ 111 : (2007) 2 PLJR 27
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,242 of 2,661
High Courts11 Jan 2007Allowed
Nawal Kishore Singh Vs State of Bihar and Another
Patna High Court · (2007) 2 PLJR 116
Criminal Procedure Code, 1973 (CrPC) — Section 190, 193, 197, 202Electricity Act, 2003 — Section 39, 44Penal Code, 1860 (IPC) — Section 320, 380, 384, 427, 504
High Courts11 Jan 2007Dismissed
Md. Sattar Vs The State of Bihar and Others
Patna High Court · (2008) 3 PLJR 32
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 7, 9Constitution of India, 1950 — Article 226
High Courts11 Jan 2007Allowed
Anil Agrawal and Others Vs The State of Bihar and Another
Patna High Court · (2007) 2 PLJR 333
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 406, 420, 467, 468
High Courts11 Jan 2007Dismissed
Pappu Singh Vs The State of Bihar and Another
Patna High Court · (2007) 1 PLJR 704
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 307, 342, 379, 498A
High Courts11 Jan 2007Allowed
Md. Waizuddin Vs The State of Bihar
Patna High Court · (2007) 1 PLJR 714
Essential Commodities Act, 1955 — Section 7
High Courts11 Jan 2007Dismissed
Mohm. Kiyam and Another Vs The State of Bihar and Another
Patna High Court · (2007) 1 PLJR 764
Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 323
High Courts11 Jan 2007Allowed
Most. Girdhari Kuar and Others Vs The State of Bihar
Patna High Court · (2007) 1 PLJR 768
Essential Commodities Act, 1955 — Section 7
High Courts10 Jan 2007Dismissed
Food Corporation of India Vs The State of Bihar and Others
Patna High Court · (2007) 1 BLJR 645
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 24, 26, 5, 7, 8Bihar Buildings (Lease, Rent and Eviction) Control Rules, 1983 — Rule 3
High Courts10 Jan 2007Allowed
Rizwan Ahmad Vs The State of Bihar and Others
Patna High Court · AIR 2007 Patna 30 : (2007) 2 BLJR 1535 : (2007) PLJR 218 Supp
Constitution of India, 1950 — Article 226
High Courts10 Jan 2007
Ashraf Ansari Vs The State of Bihar and Others
Patna High Court · (2007) 2 PLJR 473
Constitution of India, 1950 — Article 226
High Courts10 Jan 2007Dismissed
Ram Naresh Singh and Another Vs Smt. Indu Devi and Others
Patna High Court · (2007) 1 PLJR 496
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1
High Courts10 Jan 2007Allowed
Shashi Bhushan Singh Vs The State of Bihar and Another
Patna High Court · (2007) 2 PLJR 320
High Courts10 Jan 2007
Pradeep Kumar and Others Vs State of Bihar
Patna High Court · (2007) 1 PLJR 611
Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 498A
High Courts10 Jan 2007
Prem Nath Singh Vs The State of Bihar and Others
Patna High Court · (2007) 1 PLJR 612
Bihar and Orissa Excise Rules, 1919 — Rule 93A
High Courts10 Jan 2007
Ranvijay Kumar Sinha and Another Vs State of Bihar and Another
Patna High Court · (2007) 1 PLJR 675
Penal Code, 1860 (IPC) — Section 323, 406, 420, 504
High Courts10 Jan 2007Allowed
Dhrub Roy Vs The State of Bihar and Others
Patna High Court · (2007) 1 PLJR 769
Bihar Secondary School Board Ordinance, 1976 — Section 63
High Courts09 Jan 2007
Mukti Narayan Rai @ Mukti Rai Vs The State of Bihar and Another
Patna High Court · (2007) 4 PLJR 439
Penal Code, 1860 (IPC) — Section 147, 148, 323, 341
High Courts09 Jan 2007
Indian Oil Corporation Limited and Another and Harinagar Sugar Mills Limited Vs State of Bihar and Others
Patna High Court · (2007) 01 PAT CK 0158