High Courts04 Jan 2007Allowed
Rajdhani Arms Vs The State of Bihar and Others
Patna High Court · (2007) 1 BLJR 499
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,245 of 2,661
High Courts04 Jan 2007Dismissed
Brij Mohan Singh Vs Smt. Krishna Shahi and Others
Patna High Court · (2007) 01 PAT CK 0110
High Courts04 Jan 2007Dismissed
Smt. Sudama Devi Vs Bibi Shalma Khatoon
Patna High Court · (2007) 01 PAT CK 0106
High Courts04 Jan 2007Dismissed
M/s. Rajdhani Arms Vs The State of Bihar and Others
Patna High Court · (2007) 3 PLJR 537
High Courts04 Jan 2007Allowed
M/s Carrier Aircon Limited Vs The State of Bihar
Patna High Court · (2007) 1 PLJR 736
Bihar Shops and Establishments Act, 1953 — Section 12(1), 12B, 33(2), 34, 6Criminal Procedure Code, 1973 (CrPC) — Section 206, 206(2), 253, 306, 320
High Courts03 Jan 2007Allowed
Subesh Kumar and Another Vs State of Bihar and Another
Patna High Court · (2007) 2 PLJR 219
Penal Code, 1860 (IPC) — Section 120B, 406, 420
High Courts03 Jan 2007Dismissed
Dharmendra Kumar Vs The State of Bihar
Patna High Court · (2008) 2 PLJR 174
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Penal Code, 1860 (IPC) — Section 342, 376, 376(2)
High Courts03 Jan 2007Allowed
Dr. Ajay Kumar Vs The State of Bihar and Others
Patna High Court · (2007) 1 BLJR 599
Bihar Panchayat Raj Act, 2006 — Section 61Constitution of India, 1950 — Article 243, 243A , 243B, 243C, 243D
High Courts03 Jan 2007
Bhupendra Narayan Sinha @ Bhupendra Prasad Sinha Vs The State of Bihar and Others
Patna High Court · (2007) 3 PLJR 18
Constitution of India, 1950 — Article 14, 16
High Courts03 Jan 2007Allowed
Sona Devi and Another Vs Ram Narayan Sah and Another
Patna High Court · (2007) PLJR 251
Explosive Substances Act, 1908 — Section 3, 4Motor Vehicles Act, 1988 — Section 140Penal Code, 1860 (IPC) — Section 302, 34
High Courts22 Dec 2006Allowed
Prakash Chandra Yadav Vs The State of Bihar and Others
Patna High Court · (2007) 2 PLJR 394
Explosive Substances Act, 1908 — Section 3, 4, 7Penal Code, 1860 (IPC) — Section 109, 302, 307, 34
High Courts22 Dec 2006Dismissed
Prawesh Kumar Aggarwal Vs The State of Bihar and Another
Patna High Court · (2007) 3 PLJR 737
Criminal Procedure Code, 1973 (CrPC) — Section 311, 482Penal Code, 1860 (IPC) — Section 323, 34, 380, 498(A)
High Courts22 Dec 2006Dismissed
Kapildeo Sah and Another Vs The State of Bihar and Another
Patna High Court · (2007) 2 PLJR 3
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii)(c), 50, 52A
High Courts22 Dec 2006Allowed
Raj Mohammad Ansari Vs The State of Bihar and Others
Patna High Court · (2007) 1 BLJR 605 : (2007) 2 PLJR 480
High Courts22 Dec 2006
Sharda Devi Vs The State of Bihar and Others
Patna High Court · (2006) 12 PAT CK 0054
High Courts22 Dec 2006Allowed
Babloo Yadav Vs The State of Bihar
Patna High Court · (2007) 1 PLJR 662
Penal Code, 1860 (IPC) — Section 109, 149, 302, 376, 511
High Courts22 Dec 2006Dismissed
Amar Nath Gupta Vs The State of Bihar and Others
Patna High Court · (2007) 2 PLJR 743
Criminal Procedure Code, 1973 (CrPC) — Section 192, 202, 482Penal Code, 1860 (IPC) — Section 323, 326, 338, 379, 417
High Courts22 Dec 2006
Bijoy Pratap Singh Vs The State of Bihar and Others
Patna High Court · (2007) 1 PLJR 571
High Courts21 Dec 2006Allowed
Sikandar Roy Vs The State of Bihar and Others
Patna High Court · (2007) 1 PLJR 763
High Courts21 Dec 2006Dismissed
Sanjay Rai Vs The State of Bihar and Others
Patna High Court · (2007) 1 PLJR 645
Arms Act, 1959 — Section 27Bihar Control of Crimes Act, 1981 — Section 12(2)Explosives Act, 1884 — Section 3, 5