COURT ARCHIVE

Patna High Court judgments, 1996

625 judgments · page 25 of 32

High Courts29 Mar 1996

Rajendra Kumar @ Tunnu and Others Vs State of Bihar

Patna High Court · (1996) 2 BLJR 1376

Criminal Procedure Code, 1973 (CrPC) — Section 100, 165Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 21, 23, 29, 41

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High Courts29 Mar 1996Allowed

Rameshwar Ram, Muneshwar Ram, Munm Ram and Laxmi Ram Vs The State of Bihar

Patna High Court · (1996) 2 PLJR 117

Penal Code, 1860 (IPC) — Section 302

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High Courts26 Mar 1996Dismissed

Ram Gopal Pujari Vs The State of Bihar and Others

Patna High Court · AIR 1997 Patna 1 : (1996) 2 PLJR 15

Constitution of India, 1950 — Article 12, 226

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High Courts26 Mar 1996Allowed

Bibi Noor Jehan Vs Bibi Noorun Nisan and Others

Patna High Court · (1996) 2 PLJR 156

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High Courts25 Mar 1996Allowed

Madan Mohan Mishra Vs The State of Bihar and Others

Patna High Court · (1996) 2 PLJR 465

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High Courts25 Mar 1996Allowed

Bihar State Electricity Board and Others Vs Bihar Re-Rolling Mills (Private) Limited

Patna High Court · (1996) 1 BLJR 772

Arbitration Act, 1940 — Section 20, 46Electricity (Supply) Act, 1948 — Section 5, 76

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High Courts23 Mar 1996Allowed

Guna Ram Manjhi @ Guna Ram Hembram Vs Guna Ram Manjhi and Others

Patna High Court · (1996) 1 BLJR 553

Civil Procedure Code, 1908 (CPC) — Section 146, 47

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High Courts22 Mar 1996Allowed

Anil Kumar Gupta Vs The State of Bihar and Others

Patna High Court · (1996) 03 PAT CK 0050

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High Courts22 Mar 1996

Ajanta Traders and Tulsidas Patel Vs The State of Bihar and Others

Patna High Court · (1996) 03 PAT CK 0036

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High Courts22 Mar 1996

New India Assurance Co. Ltd. Vs Md. Akhtar Hussain and Others

Patna High Court · (1996) ACJ 1210 : (1996) 44 BLJR 1023

Motor Vehicles Act, 1988 — Section 173

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High Courts22 Mar 1996Dismissed

BOC India Limited Vs Zinc Products and Co. Pvt. Ltd.

Patna High Court · (1996) 03 PAT CK 0027

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High Courts21 Mar 1996

Managing Committee of Munger Gun Manufacturers Co-operative Society Ltd. Vs Shri Yogendra Sharma and Others Raj Kishore Shama Vs The State of Bihar and Others

Patna High Court · (1996) 03 PAT CK 0052

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High Courts21 Mar 1996Dismissed

Tuntun Prasad Chaurasia and Others Vs State of Bihar and Others

Patna High Court · AIR 1997 Patna 106 : (1996) 44 BLJR 905 : (1996) 1 PLJR 754

Bihar Minor Mineral Concession Rules, 1972 — Rule 26AConstitution of India, 1950 — Article 14, 19, 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 15(1), 15(3)

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High Courts21 Mar 1996Allowed