High Courts22 Nov 2006Allowed
Om Prakash Chaudhary Vs State of Bihar
Patna High Court · (2007) 4 PLJR 795
Penal Code, 1860 (IPC) — Section 409, 420, 467, 468
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,254 of 2,661
High Courts22 Nov 2006Dismissed
Munna Thapa Vs The State of Bihar and Others
Patna High Court · (2007) 1 PLJR 428
Bihar Control of Crimes Act, 1981 — Section 12(2)
High Courts21 Nov 2006
Bijay Kumar Paswan Vs State of Bihar and Others
Patna High Court · (2007) 1 PLJR 591
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 29, 29(5), 30, 31
High Courts21 Nov 2006Dismissed
Mithilesh Tiwary Vs The State of Bihar
Patna High Court · (2007) 2 PLJR 389
Penal Code, 1860 (IPC) — Section 376
High Courts21 Nov 2006Dismissed
Bhupen Kshettry and Others Vs The State of Bihar and Another
Patna High Court · (2007) 2 PLJR 280
Criminal Procedure Code, 1973 (CrPC) — Section 202, 483Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 34, 406, 420
High Courts21 Nov 2006Allowed
Rajesh Kumar @ Pappu Kumar Vs Pankaj Kumar Singh and Others
Patna High Court · AIR 2007 Patna 55
Hindu Marriage Act, 1955 — Section 13, 14
High Courts20 Nov 2006Dismissed
Nirbhay Kumar and Others Vs The State of Bihar and Others
Patna High Court · (2007) 2 PLJR 236
Constitution of India, 1950 — Article 226
High Courts20 Nov 2006Allowed
Man Mohan Swaroop Khanna @ M.S. Khanna Vs State of Bihar and Others
Patna High Court · (2007) 1 PLJR 684
Penal Code, 1860 (IPC) — Section 120B, 409, 420, 467, 468
High Courts20 Nov 2006Allowed
The Chairman, The New India Assurance Com. Ltd. Vs Most. Prabhawati Devi and Others
Patna High Court · (2007) 1 PLJR 337
Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153
High Courts17 Nov 2006Allowed
Pramod Sah Vs The State of Bihar
Patna High Court · (2007) 1 PLJR 587
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 55
High Courts17 Nov 2006Allowed
Ambika Rai and Another Vs The State of Bihar and Others
Patna High Court · (2007) 1 PLJR 536
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)
High Courts17 Nov 2006
Bhado Paswan and Others Vs State of Bihar and Others
Patna High Court · (2007) 1 PLJR 360
Constitution of India, 1950 — Article 14, 39(d)
High Courts17 Nov 2006Dismissed
Harendra Rai and Others Vs Chandrawati Devi and Others
Patna High Court · (2006) 11 PAT CK 0126
High Courts17 Nov 2006Dismissed
Sk. Gayasuddin @ Sk. Bhulan and Sk. Nasiruddin Vs The State of Bihar
Patna High Court · (2006) 11 PAT CK 0065
High Courts16 Nov 2006Dismissed
Usha Kumari Vs The State of Bihar and Others
Patna High Court · (2007) 1 BLJR 309 : (2007) 1 PLJR 414
Constitution of India, 1950 — Article 309Jansevak and Village Level Workers (Appointment and Service Conditions) Rules, 1987 — Rule 7(1)
High Courts16 Nov 2006Dismissed
Md. Mahtab Alam Vs The State of Bihar and Another
Patna High Court · (2007) 1 PLJR 385
Criminal Procedure Code, 1973 (CrPC) — Section 244, 273, 313Penal Code, 1860 (IPC) — Section 307, 323, 324, 406, 498A
High Courts16 Nov 2006Allowed
Mostt. Sakuntala Devi and Others Vs Hardeo Rai
Patna High Court · (2007) 1 BLJR 284 : (2007) 2 CTLJ 97 : (2007) 1 PLJR 126
High Courts16 Nov 2006Dismissed
Kunti Devi and Another Vs The State of Bihar
Patna High Court · (2007) 2 PLJR 303
Penal Code, 1860 (IPC) — Section 201, 304B, 328, 34
High Courts16 Nov 2006Allowed
Ram Chandra Prasad and Others Vs State of Bihar
Patna High Court · (2006) PLJR 257
Explosive Substances Act, 1908 — Section 3, 4, 7Penal Code, 1860 (IPC) — Section 307, 34, 341, 342
High Courts16 Nov 2006Dismissed
Yadunandan Singh and Another Vs The Union of India
Patna High Court · (2007) 1 PLJR 296
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 23, 50