High Courts25 Sept 1997Allowed
Sita Ram Mandal and Others Vs State of Bihar and Others
Patna High Court · (1998) 1 BLJR 368 : (1998) 1 PLJR 64
Bihar Tenancy Act, 1885 — Section 48C(1)(b), 48E, 48E(8)
COURT ARCHIVE
Patna High Court judgments, 1997
786 judgments · page 11 of 40
High Courts25 Sept 1997Allowed
Uday Prakash Dwivedi Vs Punjab National Bank and Others
Patna High Court · (1997) 2 PLJR 786
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 10, 4, 4, 43, 5Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 103Court Fees (Bihar Amendment) Act, 1995 — Article 13, 17, 7
High Courts25 Sept 1997
Lakshmi Bhagat and Others Vs The State of Bihar and Others
Patna High Court · (1998) 1 PLJR 348
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 11(1), 15(1), 5(1), 9, 9(2)
High Courts25 Sept 1997Allowed
Dharnidhar Thakur Vs The State of Bihar and Others
Patna High Court · (1998) 1 PLJR 344
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 10(1), 10(2), 11(1), 32B
High Courts25 Sept 1997
Ram Sarup Khetan and Others Vs The State of Bihar and Others
Patna High Court · (1998) 1 PLJR 34
Arbitration Act, 1940 — Section 20Civil Procedure Code, 1908 (CPC) — Section 34Limitation Act, 1963 — Article 158
High Courts25 Sept 1997
Md. Salim Uddin and Others Vs The State of Bihar and Others
Patna High Court · (1998) 1 PLJR 38
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 11(1), 15(1), 5(1), 9, 9(2)
High Courts24 Sept 1997
Uma Sabnavis and Another Vs State of Bihar and Another
Patna High Court · (1998) 93 CompCas 946 : (1997) 2 PLJR 833
Banking Regulation Act, 1949 — Section 36AD, 36AD(1)
High Courts24 Sept 1997
National Insurance Co. Ltd. Vs Debrat Kumar and Others
Patna High Court · (1999) ACJ 725 : (1998) 46 BLJR 32
Motor Vehicles Act, 1988 — Section 168
High Courts24 Sept 1997Dismissed
National Insurance Co. Ltd. Vs Presiding Officer, Labour Court and Others
Patna High Court · (2000) ACJ 343 : (1997) 2 PLJR 947
Employees Compensation Act, 1923 — Section 3
High Courts24 Sept 1997Allowed
Mohd. Wakil Vs The State of Bihar and Others
Patna High Court · (1997) 2 BLJR 1703 : (1997) 2 PLJR 933
Bihar Pension Rules, 1950 — Rule 43(b)
High Courts24 Sept 1997Allowed
National Insurance Co. Ltd. Vs Vijaya Devi and Others
Patna High Court · (1999) ACJ 131 : (1998) 1 PLJR 270
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts24 Sept 1997Dismissed
Dayanand Singh Vs The State of Bihar and Others
Patna High Court · (1998) 1 PLJR 56
High Courts23 Sept 1997
Gunanand Sah Vs State of Bihar and Others
Patna High Court · (1998) 1 BLJR 191 : (1997) 2 PLJR 1018
Criminal Procedure Code, 1973 (CrPC) — Section 468Penal Code, 1860 (IPC) — Section 447
High Courts23 Sept 1997Dismissed
Abijit Ganguly Vs Md. Jalaluddin, III Subordinate Judge and Another
Patna High Court · (1997) 2 BLJR 1574 : (1997) 2 PLJR 1007
Civil Procedure Code, 1908 (CPC) — Section 96Constitution of India, 1950 — Article 226
High Courts19 Sept 1997Allowed
Madhav Mahaseth and Others Vs State of Bihar and Others
Patna High Court · (1998) 1 PLJR 803
Constitution of India, 1950 — Article 39
High Courts19 Sept 1997Allowed
Md. Alam @ Abdul Allam and Others Vs The State of Bihar
Patna High Court · (1998) 1 PLJR 94
Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(1), 438(2), 438(3)Penal Code, 1860 (IPC) — Section 323, 379, 498A
High Courts19 Sept 1997Allowed
Niranjanlal Todi Vs The State of Bihar and Another
Patna High Court · (1998) 1 PLJR 564
Criminal Procedure Code, 1973 (CrPC) — Section 192Penal Code, 1860 (IPC) — Section 420, 467, 477A
High Courts18 Sept 1997Dismissed
Tunu Choudhary Vs Union of India(UOI)
Patna High Court · (1998) 46 BLJR 408 : (1998) 79 FLR 121 : (1999) 3 LLJ 500
Railway Claims Tribunal Act, 1987 — Section 23Railways Act, 1890 — Section 82AWorkmens Compensation Act, 1923 — Section 2(1)
High Courts17 Sept 1997
Md. Ashfaque Alam and Others Vs The Chairman-cum-Managing Director, Central Coalfields Ltd. and Others
Patna High Court · (1997) 2 PLJR 885
Constitution of India, 1950 — Article 14, 19
High Courts17 Sept 1997Dismissed
Prabhu Chand Ram Vs Union of India(UOI)
Patna High Court · (1998) ACJ 1096 : (1997) 2 PLJR 801
Railways Act, 1989 — Section 123, 125