High Courts30 Nov 2006Allowed
Naresh Rai Vs The State of Bihar and Others
Patna High Court · (2007) 1 BLJR 631 : (2007) 1 PLJR 261
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,252 of 2,661
High Courts30 Nov 2006
Smt. Madhuri Devi and Others Vs Bihar State Housing Board and Others
Patna High Court · (2006) 11 PAT CK 0007
High Courts29 Nov 2006Dismissed
Chhote Shukla @ Vijay Kumar Shukla Vs The State of Bihar and Others
Patna High Court · (2007) 113 FLR 140 : (2007) 2 LLJ 1018 : (2007) 1 PLJR 344
Civil Procedure Code, 1908 (CPC) — Section 4Criminal Procedure Code, 1973 (CrPC) — Section 132, 155, 167, 190, 192
High Courts29 Nov 2006Allowed
Daroga Singh and Others Vs The State of Bihar and Another
Patna High Court · (2007) 1 PLJR 325
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 468, 482
High Courts29 Nov 2006Allowed
Sri Ramesh Prasad Singh Vs The State of Bihar and Another
Patna High Court · (2007) 1 PLJR 688
Bihar Finance Act, 1981 — Section 31, 32, 49(1)(F)(J)
High Courts28 Nov 2006Dismissed
Sheo Ranjan Prasad Vs The State of Bihar and Others
Patna High Court · (2007) 1 PLJR 598
High Courts28 Nov 2006
Manoj Kumar Sah Vs The State of Bihar and Another
Patna High Court · (2007) 1 PLJR 429
Penal Code, 1860 (IPC) — Section 120B, 323, 380, 406, 419
High Courts28 Nov 2006Allowed
Sanju Kumar Singh Vs State of Bihar and Others
Patna High Court · (2007) 1 PLJR 422
High Courts28 Nov 2006Allowed
Atul Krishna Biswas Vs State of Bihar and Another
Patna High Court · (2007) 1 PLJR 338
Companies Act, 1956 — Section 162(1), 220(3)Criminal Procedure Code, 1973 (CrPC) — Section 197, 468, 482
High Courts28 Nov 2006Dismissed
Rajendra Singh and Another Vs Smt. Draupadi Devi and Others
Patna High Court · AIR 2007 Patna 74 : (2007) 1 PLJR 341
High Courts28 Nov 2006Allowed
Md. Abu Hasnain Vs State of Bihar and Others
Patna High Court · (2007) 1 BLJR 290 : (2007) 1 PLJR 797
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 10, 14, 15, 40, 7Constitution of India, 1950 — Article 14, 19, 21, 300A
High Courts28 Nov 2006
Suresh Kumar @ Suresh Kumar Singh @ Suresh Singh Vs Union of India and Others
Patna High Court · (2007) 1 PLJR 289
Air Force Act, 1950 — Section 20(3)Penal Code, 1860 (IPC) — Section 201, 304B, 34
High Courts28 Nov 2006
Hakim Sah Vs The State of Bihar and Others
Patna High Court · (2007) 3 PLJR 326
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3)Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 379, 498A
High Courts28 Nov 2006Allowed
Ratan Mala Devi Vs State of Bihar
Patna High Court · (2007) 1 PLJR 669
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 366A
High Courts28 Nov 2006Allowed
Kumar Nandan @ Bittu Kumar Vs The State of Bihar
Patna High Court · (2007) 1 PLJR 222
Criminal Procedure Code, 1973 (CrPC) — Section 164, 239Penal Code, 1860 (IPC) — Section 144, 379, 427, 447
High Courts28 Nov 2006Allowed
Ajay Jha and Others Vs The State of Bihar and Another
Patna High Court · (2007) 1 PLJR 632
Penal Code, 1860 (IPC) — Section 34, 341, 380, 436
High Courts27 Nov 2006
Nupur Bharti Vs State of Bihar and Others
Patna High Court · (2007) 1 PLJR 197
High Courts27 Nov 2006
Shashi Ranjan Kumar Vs State of Bihar and Others
Patna High Court · (2007) 1 PLJR 605
High Courts27 Nov 2006Allowed
Anil Agarwal and Others Vs The State of Bihar and Another
Patna High Court · (2006) 11 PAT CK 0084