High Courts28 Mar 1997
Most. Nago Kuar and Others Vs Smt. Dipa Devi
Patna High Court · (1997) 2 PLJR 708
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 6 Rule 17, Order 6 Rule 18
COURT ARCHIVE
Patna High Court judgments, 1997
786 judgments · page 31 of 40
High Courts27 Mar 1997Dismissed
Binod Kumar Choudhary Vs Kamal Narain Thakur and Others
Patna High Court · (1999) ACJ 46 : (1997) 45 BLJR 1407 : (1997) 2 PLJR 30
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts21 Mar 1997Dismissed
Dr. Raj Prakash Rao Vs The State of Bihar and Others
Patna High Court · (1997) 2 PLJR 408
High Courts21 Mar 1997Allowed
Ganesh Shukul @ Nagina Shukla Vs Tikadhar Shukul and Others (Heirs of Deceased Rule 1 Suraj Shukul)
Patna High Court · (1997) 2 BLJR 1119 : (1997) 1 PLJR 902
Limitation Act, 1963 — Section 5
High Courts21 Mar 1997Partly Allowed
Chandrakant C. Adesara and Others Vs State of Bihar and Others
Patna High Court · AIR 1997 Patna 145 : (1997) 45 BLJR 1467 : (1997) 2 PLJR 16
Constitution of India, 1950 — Article 14Stamp Act, 1899 — Section 47A
High Courts21 Mar 1997Dismissed
Ramendra Narayan Singh (substituted heir of decd., Parbati Devi) Vs Smt. Shakuntala Devi and Others
Patna High Court · (1997) 03 PAT CK 0044
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts21 Mar 1997Dismissed
Amiya Chakravarty Vs The State of Bihar and Others
Patna High Court · (1997) 1 PLJR 811
High Courts21 Mar 1997Dismissed
Ram Charittar Sahu and Others Vs Sadrul Hassan and Others
Patna High Court · (1997) 1 PLJR 880
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145
High Courts21 Mar 1997
Dr. Giriwar Pandey and Others Vs The State of Bihar and Others
Patna High Court · (1997) 03 PAT CK 0001
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 10B, 26A, 3
High Courts20 Mar 1997Dismissed
Hari Rajwar Vs State of Bihar
Patna High Court · (1999) 1 DMC 607 : (1997) 1 PLJR 995 : (1998) 1 RCR(Criminal) 386
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397
High Courts20 Mar 1997Dismissed
Central Coalfields Limited Vs Gauri Shankar Singh Ramashankar Singh and Company
Patna High Court · (1997) 2 BLJR 1616
Arbitration Act, 1940 — Section 30, 33
High Courts20 Mar 1997
Kulanand Jha Vs The State of Bihar and Others
Patna High Court · (2005) 2 PLJR 376
High Courts19 Mar 1997
Vinod Kumar Pathak Vs The State of Bihar and Others
Patna High Court · (1997) 1 PLJR 855
High Courts19 Mar 1997Dismissed
Radhey Shyam Prasad Vs Kripa Tiwari and Others
Patna High Court · (1997) 1 BLJR 881 : (1997) 1 PLJR 918
Penal Code, 1860 (IPC) — Section 279, 337
High Courts19 Mar 1997
Basant Kumar Chaudhary Vs State of Bihar and Others
Patna High Court · (1997) 2 BLJR 1416 : (1997) 1 PLJR 784
High Courts19 Mar 1997Dismissed
Manikant Pathak and Others Vs State of Bihar and Others
Patna High Court · (1997) 1 BLJR 721 : (1997) 1 PLJR 664
COMPANIES ACT, 1956 — Section 175, 433, 617Constitution of India, 1950 — Article 12, 14, 166, 226, 227
High Courts19 Mar 1997Dismissed
Tripurari Mohan Prasad Vs The State of Bihar and Others
Patna High Court · (1997) 1 PLJR 1033
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts18 Mar 1997
Executive Engineer Phed (Mechanical) Dhanbad Division Vs Kameshwer Singh and Others
Patna High Court · (1997) 2 BLJR 1187 : (1997) 1 PLJR 927
High Courts18 Mar 1997
Project Development India Ltd. Vs Union of India(UOI) and Others
Patna High Court · (2003) 4 JCR 708
High Courts17 Mar 1997Dismissed
Ahmad Mian and Another Vs State of Bihar
Patna High Court · (1997) 2 BLJR 1717
Penal Code, 1860 (IPC) — Section 366, 366A, 376