COURT ARCHIVE

Patna High Court judgments, 1996

625 judgments · page 2 of 32

High Courts18 Dec 1996Allowed

R.K. Mandal and Others Vs The State of Bihar

Patna High Court · (1997) 1 PLJR 103

Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 109, 120B, 409, 420, 467Prevention of Corruption Act, 1988 — Section 5(1), 5(2)

High Courts17 Dec 1996

Bhubaneshwar Prasad Bhaskar Vs State of Bihar and Another

Patna High Court · (1997) 225 ITR 509

Income Tax Act, 1961 — Section 276CC, 277

High Courts17 Dec 1996Dismissed

Jagdish Sharma Vs State of Bihar and Others

Patna High Court · (1996) 4 PLJR 3

Constitution of India, 1950 — Article 226, 227Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

High Courts16 Dec 1996

Arbind KUmar Bharti and Others Vs The State of Bihar and Others

Patna High Court · (1997) 1 PLJR 641

High Courts16 Dec 1996Allowed

Srimati Kanchan Kumari Vs Bihar Nurses Registration Council and Others

Patna High Court · (1997) 1 PLJR 414

Bihar and Orissa Nurses Registration Act, 1935 — Section 10(2), 15Bihar Nurses Registration Act, 1985 — Section 10, 2, 3, 8(1)Bihar Nurses Registration Council (Appointment and Conditions of Service of Registrar) Regulations — Regulation 2, 3

High Courts16 Dec 1996Allowed

Sri Nagendra Kumar Singh and Another Vs The State of Bihar and Others

Patna High Court · (1997) 1 PLJR 486

High Courts16 Dec 1996

Dr. A.A. Hai Vs Commissioner of Income Tax and Another

Patna High Court · (1997) 226 ITR 422

Income Tax Act, 1961 — Section 276C, 277

High Courts13 Dec 1996Allowed

Ram Dayal Singh Vs State of Bihar and Others

Patna High Court · (1997) 1 PLJR 373

High Courts13 Dec 1996Allowed

Kailash Prasad Singh and Labhchand Nahata Vs The State of Bihar and Others

Patna High Court · (1998) 1 PLJR 52

Essential Commodities Act, 1955 — Section 6A, 7

High Courts13 Dec 1996Allowed

Reyaz Ansari Vs State of Bihar

Patna High Court · (1997) 1 BLJR 517

Penal Code, 1860 (IPC) — Section 302

High Courts13 Dec 1996Allowed

Shree Kirti Vardhan Vs State of Bihar and Others

Patna High Court · AIR 1998 Patna 23

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 37

High Courts12 Dec 1996

Aganu Sahu @ Agand Sahu and Another Vs State of Bihar

Patna High Court · (1996) 12 PAT CK 0049

High Courts12 Dec 1996Dismissed

Surendra Prasad and Co. Vs The State of Bihar and Others

Patna High Court · (1997) 1 PLJR 393

Constitution of India, 1950 — Article 14

High Courts12 Dec 1996Allowed

Sukra Oran @ Sukha Oran Vs State of Bihar

Patna High Court · (1997) 1 BLJR 660

Penal Code, 1860 (IPC) — Section 302

High Courts12 Dec 1996Allowed

Most. Singeshari Devi and Another Vs Deena Nath Pandey and Others

Patna High Court · (1998) 1 CivCC 481

High Courts12 Dec 1996Allowed

Kamta Prasad Singh Vs The State of Bihar and Others

Patna High Court · (1997) 1 PLJR 114

High Courts12 Dec 1996

Laxmi Narayan Singh Vs Umesh Pd. Agrawal and Others

Patna High Court · (1996) 12 PAT CK 0005

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 59, Order 23 Rule 3Limitation Act, 1963 — Article 127

High Courts11 Dec 1996Allowed

Manager, United Insurance Company Ltd. Vs Jharna Haldar and Others

Patna High Court · (1998) 3 PLJR 493

High Courts11 Dec 1996Dismissed

Ram Karan Mahto and Another Vs Ram Subhag Rai and Others

Patna High Court · (1997) 1 PLJR 908

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

High Courts10 Dec 1996Allowed

Shanta Sinha Vs The State of Bihar and Others

Patna High Court · (1997) 1 PLJR 416

Bihar Pension Rules, 1950 — Rule 1Central Civil Services (Pension) Rules, 1972 — Rule 54(14), 54(7)Constitution of India, 1950 — Article 14, 16(1)