High Courts07 Dec 2006
Mithila Vikas Samiti Vs State of Bihar and Others
Patna High Court · (2007) 1 PLJR 668
Societies Registration Act, 1860 — Section 13, 2, 6, 8
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,250 of 2,661
High Courts06 Dec 2006Allowed
Lalan Kumar Singh Vs The State of Bihar
Patna High Court · (2006) 12 PAT CK 0080
High Courts06 Dec 2006
Awadhesh Kumar @ Kushwaha Vs State of Bihar and Others
Patna High Court · (2007) 1 PLJR 670
Criminal Procedure Code, 1973 (CrPC) — Section 164
High Courts06 Dec 2006
Sidharth Saran Vs The State of Bihar and Others
Patna High Court · (2007) 2 PLJR 160
Criminal Procedure Code, 1973 (CrPC) — Section 164, 227, 228, 239, 240Penal Code, 1860 (IPC) — Section 362, 366, 420, 493, 494
High Courts06 Dec 2006Allowed
Amresh Kumar Shrivastava Vs The State of Bihar and Others
Patna High Court · (2007) 1 PLJR 214
Criminal Procedure Code, 1973 (CrPC) — Section 125(1)
High Courts06 Dec 2006Dismissed
Sarafat Mian Vs The State of Bihar
Patna High Court · (2007) 2 PLJR 122
Criminal Procedure Code, 1973 (CrPC) — Section 165, 172Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 34, 366, 366A, 376
High Courts06 Dec 2006Dismissed
Motiur Rahman and Others Vs The State of Bihar and Another
Patna High Court · (2007) 1 PLJR 425
Penal Code, 1860 (IPC) — Section 354, 376, 511
High Courts05 Dec 2006Allowed
Vishwanath Kumar Vs State of Bihar and Others
Patna High Court · (2007) 1 PLJR 350
High Courts05 Dec 2006Allowed
Hiralal Gupta Vs The State of Bihar
Patna High Court · (2007) 2 PLJR 150
Criminal Procedure Code, 1973 (CrPC) — Section 173, 2(h), 482Evidence Act, 1872 — Section 14(e)Penal Code, 1860 (IPC) — Section 35, 409, 467, 468, 471
High Courts05 Dec 2006Allowed
Chairman-cum-Managing Director, Bihar Police Building Construction Corporation and Others Vs State of Bihar and Others
Patna High Court · (2007) 1 PLJR 751
Constitution of India, 1950 — Article 226
High Courts05 Dec 2006Allowed
Rajesh Kumar Singh Vs Bhola Kumar Yadav
Patna High Court · (2007) 1 PLJR 555
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(2), 482Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471
High Courts05 Dec 2006
Balsakha, Non-Governmental Organisation Vs State of Bihar and Others
Patna High Court · (2007) 2 PLJR 71
Penal Code, 1860 (IPC) — Section 34, 376
High Courts05 Dec 2006Dismissed
Vikash Kumar Sinha @ Viccky Vs State of Bihar and Others
Patna High Court · (2007) 2 PLJR 90
Criminal Procedure Code, 1973 (CrPC) — Section 164
High Courts05 Dec 2006Dismissed
Indrasan Raut @ Indrasan Yadav and Others Vs The State of Bihar
Patna High Court · (2007) 2 PLJR 626
Criminal Procedure Code, 1973 (CrPC) — Section 357Penal Code, 1860 (IPC) — Section 147, 304, 323, 324, 325
High Courts04 Dec 2006Dismissed
Chandra Prakash Sah Vs Jakir Hussain and Another
Patna High Court · (2007) 2 PLJR 711
Motor Vehicles Act, 1988 — Section 140, 147, 2(14), 2(44), 2(46)
High Courts04 Dec 2006Allowed
Janki Devi Vs Nandan Kumar Singh
Patna High Court · (2007) 2 PLJR 637
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151
High Courts04 Dec 2006Dismissed
Shail Devi Vs The State of Bihar and Others
Patna High Court · (2007) 1 PLJR 533
Bihar Co-operative Societies Act, 1935 — Section 66B
High Courts04 Dec 2006Dismissed
Sri Krishna Kumar Yadav and Another Vs The State of Bihar and Another
Patna High Court · (2007) 1 PLJR 410
Constitution of India, 1950 — Article 12Criminal Procedure Code, 1973 (CrPC) — Section 202Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts04 Dec 2006
Chandeshwar Rai Vs The State of Bihar and Others
Patna High Court · (2006) PLJR 263
Constitution of India, 1950 — Article 14, 226
High Courts04 Dec 2006Dismissed
Jay Shanker Pd. Trivedi Vs The State of Bihar and Others
Patna High Court · (2007) 1 PLJR 334