High Courts13 Sept 2006
Smt. Daso Devi and Others Vs Begam Roohi Abbas Ali
Patna High Court · (2007) 2 PLJR 146
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,266 of 2,661
High Courts12 Sept 2006Dismissed
Purushottam Das Rastogi Vs State of Bihar and Others
Patna High Court · (2006) 4 PLJR 295
High Courts12 Sept 2006Allowed
Devlagani Devi Vs The State of Bihar and Others
Patna High Court · (2006) 4 PLJR 456
High Courts12 Sept 2006Allowed
Kundan Yadav Vs The State of Bihar and Others
Patna High Court · (2006) 4 PLJR 394
Arms Act, 1959 — Section 12, 25(1b)A, 26, 27, 35Bihar Control of Crimes Act, 1981 — Section 12Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts12 Sept 2006
Rajiv Ranjan Prasad Vs State of Bihar and Others
Patna High Court · (2006) 09 PAT CK 0052
High Courts12 Sept 2006
Kamaldeo Prasad Singh Vs Smt. Ram Shawari Devi and Another
Patna High Court · (2006) 4 PLJR 443
High Courts12 Sept 2006Dismissed
Sheo Prasad Singh and Others Vs State of Bihar and Others
Patna High Court · (2006) 4 PLJR 412
Criminal Procedure Code, 1973 (CrPC) — Section 107, 195, 482Penal Code, 1860 (IPC) — Section 195, 195(1)(b)(ii), 195(3), 195(i)(b)(ii), 340
High Courts12 Sept 2006
Harbanshi Lall Vs State of Bihar and Others
Patna High Court · (2007) 1 PLJR 264
High Courts11 Sept 2006Dismissed
Bihar State Financial Corporation and Others Vs M/s Hotel M.D. and Others
Patna High Court · (2007) 1 PLJR 220
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151
High Courts08 Sept 2006Allowed
Nand Lal Manjhi and Another Vs The State of Bihar
Patna High Court · (2006) 4 PLJR 288
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302
High Courts08 Sept 2006Dismissed
Krityanand Sharma and Manoj Kumar Sharma Vs State of Bihar
Patna High Court · (2006) 4 PLJR 516
Penal Code, 1860 (IPC) — Section 307, 323, 324, 34, 341
High Courts08 Sept 2006Allowed
Balmiki Mahto and Others Vs Kishun Mahto and Others
Patna High Court · (2006) 4 PLJR 276
Transfer of Property Act, 1882 — Section 122
High Courts08 Sept 2006Allowed
Nawal Kishore Prasad Singh and Another Vs State of Bihar and Others
Patna High Court · (2006) 4 PLJR 203
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 10, 9
High Courts08 Sept 2006Allowed
Nawin Kumar Vs The State of Bihar and Others
Patna High Court · (2006) 4 PLJR 429
Constitution of India, 1950 — Article 14, 19(1)(g), 226Essential Commodities Act, 1955 — Section 7
High Courts08 Sept 2006Allowed
Dwarika Prasad Agrawal Vs Union of India (UOI) and Others
Patna High Court · (2006) 4 PLJR 166
High Courts08 Sept 2006Dismissed
Shambhu Prasad Vs The Union of India (UOI) and Others
Patna High Court · (2006) 4 PLJR 385
High Courts08 Sept 2006Allowed
Hanuman Ram Mahabir Ram and Another Vs Commissioner of Income Tax and Another
Patna High Court · (2007) 1 PLJR 118
Income Tax Act, 1961 — Section 132(3), 226(3), 234A, 234B, 234B(4)
High Courts08 Sept 2006Dismissed
Namira Construction Pvt. Ltd. Vs Fazal Imam Public Religious and Charitable Trust
Patna High Court · AIR 2007 Patna 32 : (2006) 4 PLJR 168
Arbitration and Conciliation Act, 1996 — Section 11(6)Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts08 Sept 2006Allowed
Pramila Saha and Others Vs State of Bihar and Others
Patna High Court · (2006) 4 PLJR 568
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 11(1), 5Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts08 Sept 2006Dismissed
Narain Bind and Others Vs State of Bihar
Patna High Court · (2006) 4 PLJR 432
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307