High Courts06 Nov 2006
Dasrath Mehtar Vs The State of Bihar and Others
Patna High Court · (2007) 1 BLJR 30 : (2006) 4 PLJR 650
Bihar Home Guards Rules, 1953 — Rule 16Miscellaneous Rules of the Board of Revenue, Bihar, 1958 — Rule 151
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,258 of 2,661
High Courts06 Nov 2006
Mukesh D. Ambani and Others Vs State of Bihar and Another
Patna High Court · (2007) CriLJ 1565
Criminal Procedure Code, 1973 (CrPC) — Section 205, 320Penal Code, 1860 (IPC) — Section 120B, 403, 420
High Courts06 Nov 2006Dismissed
Ram Eqbal Singh Vs The State of Bihar and Others
Patna High Court · (2006) 11 PAT CK 0094
High Courts06 Nov 2006Allowed
Bipul Kumar Vs State of Bihar and Another
Patna High Court · (2006) 11 PAT CK 0089
High Courts06 Nov 2006
Kalwati Devi Vs The Joint Director, Consolidation and Others
Patna High Court · (2007) 2 PLJR 301
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 10, 26A, 3, 35, 6
High Courts06 Nov 2006
Mukesh D. Ambani and Others Vs The State of Bihar and Another
Patna High Court · (2007) 3 PLJR 389
Criminal Procedure Code, 1973 (CrPC) — Section 20b, 320, 320(2, 320(2)Penal Code, 1860 (IPC) — Section 120B, 403, 420
High Courts06 Nov 2006Dismissed
Ram Autar Mandal Vs The State of Bihar
Patna High Court · (2007) 1 PLJR 585
Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts03 Nov 2006Allowed
Jagdish Khattar and Another Vs The State of Bihar and Another
Patna High Court · (2008) 1 PLJR 8
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 202, 406, 409, 420
High Courts03 Nov 2006Allowed
Shree Ram Swara Centre Vs State of Bihar and Others
Patna High Court · AIR 2007 Patna 97 : (2007) 1 PLJR 189
High Courts03 Nov 2006Allowed
Shashi Kapoor Paswan Vs The State of Bihar and Others
Patna High Court · (2006) 4 PLJR 649
High Courts03 Nov 2006Dismissed
Awadh Mahto @ Awadhesh Prasad @ Awadh Prasad and Others Vs The State of Bihar
Patna High Court · (2007) CriLJ 342 : (2007) 1 PLJR 652 : (2007) 1 PLJR 401
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 114, 147, 148, 149, 302
High Courts03 Nov 2006Allowed
Budhadeo Prasad Singh Vs The State of Bihar and Others
Patna High Court · (2007) 1 BLJR 41 : (2007) 1 PLJR 141
Bihar State Universities Act, 1976 — Section 35
High Courts03 Nov 2006
Narayan Prasad Sultania Vs The State of Bihar
Patna High Court · (2007) 1 PLJR 86
Essential Commodities Act, 1955 — Section 3, 7
High Courts03 Nov 2006
Shankar Sah and Others Vs State of Bihar
Patna High Court · (2006) 11 PAT CK 0026
High Courts03 Nov 2006
Amirak Yadav @ Ambrka Yadav and Others Vs The State of Bihar
Patna High Court · (2007) 1 PLJR 726
Arms Act, 1959 — Section 27Explosive Substances Act, 1908 — Section 3, 4, 5Penal Code, 1860 (IPC) — Section 109, 147, 148, 149, 302
High Courts03 Nov 2006Allowed
Bishwanath Prasad Vs State of Bihar and Others
Patna High Court · (2007) 1 PLJR 258
Constitution of India, 1950 — Article 14
High Courts02 Nov 2006Dismissed
Dev Prakash Roy and Others Vs State of Bihar and Another
Patna High Court · (2007) 2 PLJR 534
High Courts02 Nov 2006
Ram Belash Pandey Vs The State of Bihar
Patna High Court · (2007) 1 PLJR 403
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts02 Nov 2006Dismissed
Ram Raj Das Chella Vs Mahanth Naresh Das
Patna High Court · (2007) 1 PLJR 270
High Courts02 Nov 2006Allowed
Raja Ram Vs State of Bihar and Others
Patna High Court · (2006) 11 PAT CK 0116