High Courts11 Dec 2006
Tarkeshwar Singh Vs The State of Bihar
Patna High Court · (2007) 1 BLJR 524 : (2007) 2 PLJR 136
Criminal Procedure Code, 1973 (CrPC) — Section 167, 439, 482, 71, 73
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,249 of 2,661
High Courts11 Dec 2006Dismissed
Santosh Kumar Verma and Others Vs Smt. Basanti Devi and Others
Patna High Court · (2007) 1 PLJR 384
Benami Transactions (Prohibition) Act, 1988 — Section 4Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 39 Rule 4, 151
High Courts11 Dec 2006Allowed
Magadh Construction Works Vs State of Bihar and Others
Patna High Court · (2007) 1 PLJR 282
High Courts11 Dec 2006Allowed
Mostt. Tara Devi Vs National Insurance Co. and Another
Patna High Court · (2007) 1 BLJR 531 : (2007) 2 PLJR 164
Motor Vehicles Act, 1988 — Section 140, 166Penal Code, 1860 (IPC) — Section 279, 337
High Courts11 Dec 2006
Md. Sidique Hussain Vs State of Bihar and Others
Patna High Court · (2007) 1 PLJR 288
High Courts11 Dec 2006Dismissed
Umesh Rai Vs The State of Bihar
Patna High Court · (2007) 1 PLJR 218
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 309(2), 437(5), 439(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 364
High Courts11 Dec 2006Allowed
M/s Maruti Udyog Limited Vs The State of Bihar and Another
Patna High Court · (2007) 4 PLJR 643
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 409, 420
High Courts08 Dec 2006Allowed
Sushil Kumar Modi Vs The State of Bihar
Patna High Court · (2007) 2 PLJR 153
Criminal Procedure Code, 1973 (CrPC) — Section 133, 205, 227, 251, 313
High Courts08 Dec 2006Allowed
State of Bihar and Others Vs Mahendra Yadav
Patna High Court · (2007) 2 PLJR 604
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313, 366Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts08 Dec 2006Dismissed
Rajneesh Kumar and Others Vs The State of Bihar and Others
Patna High Court · (2007) 2 PLJR 641
Bihar Non-Government Secondary Schools (Taking Over of Management and Control) Act, 1981 — Section 4(2), 4(3)
High Courts08 Dec 2006
Arun Prakash Tiwary Vs State of Bihar and Others
Patna High Court · (2007) 1 BLJR 624 : (2007) 2 PLJR 512
High Courts08 Dec 2006Dismissed
Krishna Sah Vs The State of Bihar
Patna High Court · (2006) 12 PAT CK 0091
High Courts08 Dec 2006Dismissed
Brajesh Kumar Verma Vs State of Bihar and Another
Patna High Court · (2006) 12 PAT CK 0087
High Courts08 Dec 2006
Jagdeo Yadav and Others Vs The State of Bihar
Patna High Court · (2007) 1 BLJR 312 : (2007) 2 PLJR 666
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts08 Dec 2006Allowed
Anil Kumar Gupta and Others Vs The State of Bihar and Others
Patna High Court · (2007) 1 PLJR 393
Criminal Procedure Code, 1973 (CrPC) — Section 144, 482
High Courts08 Dec 2006
Pramod Kumar Vs The State of Bihar and Others
Patna High Court · (2006) 12 PAT CK 0064
Constitution of India, 1950 — Article 14, 16
High Courts08 Dec 2006
Prem Chandra Mishra Vs The State of Bihar and Others
Patna High Court · (2007) 1 BLJR 556
Bihar Industrial Area Development Authority Act, 1974 — Section 2, 3, 6
High Courts08 Dec 2006
Md. Naim @ Md. Naimuddin Vs The State of Bihar and Others
Patna High Court · (2007) 2 PLJR 260
Criminal Procedure Code, 1973 (CrPC) — Section 205
High Courts08 Dec 2006Dismissed
Md. Izhar @ Md. Izhar Alam Vs The State of Bihar and Another
Patna High Court · (2007) 1 PLJR 206
Constitution of India, 1950 — Article 14, 15, 21Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Dowry Prohibition Act, 1961 — Section 3, 4
High Courts07 Dec 2006Allowed
Ravindra Nath and Others Vs State of Bihar and Another
Patna High Court · (2007) CriLJ 1564
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 202, 482Penal Code, 1860 (IPC) — Section 148, 182, 211, 323