High Courts03 Oct 1997Allowed
Khwaja Abdul Bari Vs The State of Bihar and Others
Patna High Court · (1998) 1 PLJR 265
COURT ARCHIVE
Patna High Court judgments, 1997
786 judgments · page 10 of 40
High Courts01 Oct 1997
Prakash Thakur and Vs The State of Bihar
Patna High Court · (1997) 2 PLJR 823
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147 302, 304, 307, 323, 34
High Courts01 Oct 1997
Daya Shankar Mishra Vs The State of Bihar and Others
Patna High Court · (1998) 1 PLJR 93
Constitution of India, 1950 — Article 24
High Courts01 Oct 1997Dismissed
Birla Institute of Technology Mesra Vs The State of Bihar and Others
Patna High Court · (1997) 2 BLJR 1837 : (1997) 2 PLJR 998
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 230, 231, 311Customs Act, 1962 — Section 129A
High Courts01 Oct 1997Allowed
Chandra Rai, Rekha Rai and Arati Bala Rai Vs The State of Bihar
Patna High Court · (1998) 1 PLJR 295
Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 120, 120B, 304B
High Courts01 Oct 1997
GAURY SHANKAR CHOUDHARY Vs COMMISSIONER OF INCOME TAX
Patna High Court · (2000) 113 TAXMAN 611
Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 276C, 276CC, 277
High Courts30 Sept 1997Allowed
Mohan Himatsingka Vs Mrs. Joyce Rout and Others
Patna High Court · (1998) 1 PLJR 868
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts30 Sept 1997Dismissed
Jagdish Das Vs Brahmanand Prasad Singh and Others
Patna High Court · (1997) 2 BLJR 1800
High Courts30 Sept 1997Allowed
Rajiv Pratap Singh @ Rajiv Pratap Vs The State of Bihar and Others
Patna High Court · (1997) 2 PLJR 984
High Courts30 Sept 1997Dismissed
Ramashish Rao and Others Vs Rambha Devi and Others
Patna High Court · (1999) ACJ 747 : (1998) 46 BLJR 138
Motor Vehicles Act, 1988 — Section 140
High Courts30 Sept 1997Dismissed
Darshan Singh and Another Vs The State of Bihar and Another
Patna High Court · (1997) 09 PAT CK 0011
Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Penal Code, 1860 (IPC) — Section 109, 143, 224, 322, 323Railway Protection Force Act, 1957 — Section 11, 15, 20(3)
High Courts30 Sept 1997Dismissed
Udho Rai and Another Vs Ambika Tewary and Others
Patna High Court · (1998) 1 BLJR 23
Specific Relief Act, 1963 — Section 15
High Courts29 Sept 1997Allowed
Anil Kumar Gupta Vs State of Bihar and Others
Patna High Court · (1998) 1 PLJR 366
Land Acquisition Act, 1894 — Section 11, 11A, 18, 35, 4
High Courts29 Sept 1997Allowed
Mrs. Aruna Mehra Vs State of Bihar and Others
Patna High Court · (1997) 2 BLJR 1576
Mines and Minerals (Development and Regulation) Act, 1957 — Section 11
High Courts26 Sept 1997Allowed
Md. Alauddin and Others Vs The State of Bihar
Patna High Court · (1997) 09 PAT CK 0089
Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts26 Sept 1997
ASHIRVAD ENTERPRISES and Others Vs STATE OF BIHAR and Another
Patna High Court · (1998) 150 CTR 458
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 309, 482Income Tax Act, 1961 — Section 245A, 245B, 271, 273A, 276
High Courts26 Sept 1997Allowed
Shankar Dayal Pandey and Another Vs Ramesh Prasad
Patna High Court · (1997) 2 BLJR 1814
Motor Vehicles Act, 1988 — Section 140, 166
High Courts26 Sept 1997Allowed
Janta Sheet Grih Vs State of Bihar
Patna High Court · (1998) 99 TAXMAN 109
Income Tax Act, 1961 — Section 271(1)(c), 276C, 277
High Courts26 Sept 1997
Ashirvad Enterprises and Others and L.N. Poddar Vs State of Bihar and Another
Patna High Court · (1998) 232 ITR 220
Criminal Procedure Code, 1973 (CrPC) — Section 309, 482Income Tax Act, 1961 — Section 245C, 245C(1), 245D, 245D(3), 245D(4)
High Courts26 Sept 1997Dismissed
Ram Harsh Das Vs State of Bihar and Others
Patna High Court · (1998) 2 BLJR 902 : (1998) 1 PLJR 502
Army Act, 1950 — Section 123Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155, 156, 161, 2, 204