High Courts16 Dec 1997Dismissed
Mir Salahuddin Vs Kesho Agrawal and Others
Patna High Court · (1998) 2 BLJR 852
Specific Relief Act, 1963 — Section 20, 34
COURT ARCHIVE
Patna High Court judgments, 1997
786 judgments · page 2 of 40
High Courts16 Dec 1997Allowed
Gouri Shankar Mandal and Others Vs Bindeshwari Mandal and Others
Patna High Court · (1998) 2 BLJR 844
Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts16 Dec 1997Allowed
Bidya Sagar Chaudhary @ V.S. Chaudhary Vs The State of Bihar and Another
Patna High Court · (1998) 1 PLJR 589
Metalliferous Mines Regulations, 1961 — Regulation 172, 181, 39(1)(A)Mines Act, 1952 — Section 76
High Courts16 Dec 1997Allowed
Mahanth Bhuwneshwar Bhagat Vs The District Magistrate, Siwan and others
Patna High Court · (1997) 12 PAT CK 0014
Arms Act, 1959 — Section 21, 21(1), 21(2), 32, 4
High Courts16 Dec 1997Allowed
Rajendra Yadav and Others Vs The State of Bihar
Patna High Court · (1997) 12 PAT CK 0010
Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302
High Courts16 Dec 1997Allowed
Rajendra Prasad Singh Vs The State of Bihar and Others
Patna High Court · (1998) 1 PLJR 179
Criminal Procedure Code, 1973 (CrPC) — Section 468, 482Penal Code, 1860 (IPC) — Section 182, 211, 380, 457
High Courts15 Dec 1997Allowed
Shri Krishna Ram Vs State of Bihar and Others
Patna High Court · (1998) 2 BLJR 897 : (1998) 2 PLJR 440
High Courts15 Dec 1997
Md. Badruddin Vs Bihar State Road Transport Corporation and Others
Patna High Court · (1998) 1 PLJR 539
High Courts15 Dec 1997Allowed
Dr. Laxmi Dhar Subudhi Vs State of BIhar and Others
Patna High Court · (1998) 1 BLJR 220 : (1998) 1 PLJR 354
Bihar Combined Entrance Competitive Examination Act, 1995 — Section 6, 6(ii)
High Courts12 Dec 1997
Mishrilal Jain (P) Ltd. Vs Nacro Chemicals Ltd.
Patna High Court · (1998) 1 PLJR 334
Civil Procedure Code, 1908 (CPC) — Section 151Companies (Court) Rules, 1959 — Rule 6, 9Companies Act, 1956 — Section 466
High Courts12 Dec 1997Allowed
Md. Ishaque, Md. Saukat and Md. Salem Vs The State of Bihar
Patna High Court · (1997) 12 PAT CK 0059
Penal Code, 1860 (IPC) — Section 149, 302, 307
High Courts12 Dec 1997Allowed
Central Provident Fund Commissioner and Another Vs S.K. Nasiruddin Beedi Merchant Ltd.
Patna High Court · (1998) 79 FLR 666 : (1999) 1 LLJ 360 : (1998) 1 PLJR 687
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A
High Courts11 Dec 1997Allowed
Union of India Vs Tata Iron and Steel Company Limited
Patna High Court · (1997) 12 PAT CK 0078
Railway Claims Tribunal Act, 1987 — Section 23
High Courts11 Dec 1997Dismissed
Shailendra Singh Vs Smt. Gulab Devi and Others
Patna High Court · (1997) 12 PAT CK 0073
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2(2)(b), Order 7 Rule 11, Order 7 Rule 11(d)
High Courts11 Dec 1997Allowed
Sk. Rahimuddin and Others Vs Lakho Devi and Others
Patna High Court · (1997) 12 PAT CK 0069
Bengal Tenancy Act, 1885 — Section 87Chotanagpur Tenancy Act, 1908 — Section 4, 46, 5, 71A, 73Limitation Act, 1963 — Article 65
High Courts11 Dec 1997
Lalu Prasad @ Lalu Prasad Yadav Vs The State of Bihar
Patna High Court · (1997) 12 PAT CK 0064
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3Constitution of India, 1950 — Article 151(2)Penal Code, 1860 (IPC) — Section 120B, 409, 420, 467, 468
High Courts11 Dec 1997Allowed
National Insurance Co. Ltd. Vs Babu Ram Prasad and Others
Patna High Court · (1998) ACJ 1218 : (1998) 1 PLJR 189
Employees Compensation Act, 1923 — Section 4A
High Courts11 Dec 1997Dismissed
Srimant Kumar Choudhary Vs Premlata Devi ad Ors.
Patna High Court · (1998) 3 BLJR 1801
High Courts11 Dec 1997Allowed
Sri. Shyam Krishna Sahay and Another Vs Jagat Developers Limited and Another
Patna High Court · (1997) 12 PAT CK 0034
Arbitration Act, 1940 — Section 14, 14(1), 14(2), 16, 17Limitation Act, 1908 — Article 178Limitation Act, 1963 — Article 119, 229
High Courts11 Dec 1997
Sri Shyam Krishna Sahay and another Vs M/s. Jagat Developers Limited and another
Patna High Court · (1997) 12 PAT CK 0017
Arbitration Act, 1940 — Section 14, 14(1), 14(2), 16, 17