High Courts14 Feb 1997Dismissed
Raj Kumar Jain Vs Union of India(UOI) and Others
Patna High Court · (1997) 1 BLJR 463 : (1997) 2 PLJR 269
Civil Procedure Code, 1908 (CPC) — Section 11
COURT ARCHIVE
Patna High Court judgments, 1997
786 judgments · page 36 of 40
High Courts14 Feb 1997Allowed
Union of India (UOI) Vs Jaiswal Medical Hall, Sisai and Others and Kusai Medical Hall and Others
Patna High Court · (1997) 2 BLJR 1088 : (1997) 2 PLJR 263 : (1997) 2 PLJR 262
Drugs and Cosmetics Act, 1940 — Section 12, 18, 3, 33
High Courts14 Feb 1997Allowed
Ashok Kumar Vs The State of Bihar and Others
Patna High Court · (1997) 2 PLJR 527
High Courts14 Feb 1997Dismissed
Om Nath Keshri and Others Vs Jai Prakash University Chapra and Others
Patna High Court · (1997) 2 PLJR 760
Bihar State Universities Act, 1976 — Section 21Constitution of India, 1950 — Article 226, 32
High Courts14 Feb 1997Allowed
Ramji Ram Vs The State of Bihar
Patna High Court · (1997) 2 PLJR 559 : (1998) 2 RCR(Criminal) 3
Criminal Procedure Code, 1973 (CrPC) — Section 198, 198(1), 198(2), 2Penal Code, 1860 (IPC) — Section 366, 497, 498
High Courts13 Feb 1997Allowed
D. Sarkar @ Dipak Sarkar and Others Vs State of Bihar and Another
Patna High Court · (1997) 45 BLJR 868 : (1998) 2 LLJ 848
Contract Labour (Regulation and Abolition) Act, 1970 — Section 2(1), 23, 24
High Courts13 Feb 1997Allowed
Vishwa Nath Tripathy Vs The State of Bihar and Others
Patna High Court · (1997) 1 PLJR 651
Civil Services (Classification, Control and Appeal) Rules — Rule 55A
High Courts11 Feb 1997Dismissed
Kunal Kumar Singh Vs The State of Bihar and Others
Patna High Court · (1997) 1 PLJR 801
Constitution of India, 1950 — Article 166(1)General Clauses Act, 1897 — Section 21
High Courts11 Feb 1997Allowed
Chandra Bhushan Singh Vs The State of Bihar and Others
Patna High Court · (1997) 1 PLJR 626
High Courts07 Feb 1997Dismissed
Md. Sohail Shamsi Vs Union of India (UOI) and Others
Patna High Court · (1997) 2 BLJR 1464
Constitution of India, 1950 — Article 14
High Courts07 Feb 1997Dismissed
Chotanagpur Cattle Feed Supply Co. Vs Central Bureau of Investigation and Another
Patna High Court · (1997) 2 BLJR 974
Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 167, 2, 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts07 Feb 1997Allowed
Nazeeb @ Nazeeba Zaman Vs Khalique Zaman and Otrs.
Patna High Court · (1997) 2 BLJR 962 : (1998) 1 CivCC 242
Arbitration Act, 1940 — Section 34
High Courts07 Feb 1997Dismissed
Swarmal Goenka and Another Vs Registrar of Companies and Others
Patna High Court · (1998) 92 CompCas 818
Companies Act, 1956 — Section 159, 166, 210, 220, 633
High Courts07 Feb 1997
Kaushal Kumari (Smt.) Vs State of Bihar and Others
Patna High Court · (1998) 1 LLJ 78 : (1997) 1 PLJR 464
High Courts07 Feb 1997Dismissed
Chotanagpur Cattle Feed Supply and Company and Saad and Company Vs Central Bureau of Investigation Dr. B.N. Sharma @ Brijnandan Sharma Vs State of Bihar
Patna High Court · (1997) 1 PLJR 957
Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 2, 482Penal Code, 1860 (IPC) — Section 120B, 167, 420, 468, 471
High Courts06 Feb 1997Dismissed
Lal Muni Devi @ Kumar and Others Vs State of Bihar and Others
Patna High Court · (1997) 2 BLJR 999
Constitution of India, 1950 — Article 226
High Courts06 Feb 1997Allowed
Balram Choudhary Vs State of Bihar and Others
Patna High Court · (1997) 2 PLJR 920
High Courts06 Feb 1997Allowed
Vyas Sah Vs The State of Bihar
Patna High Court · (1997) 1 PLJR 991
Bihar Essential Articles (Display of Prices and Stocks) Order, 1977 — Section 3Criminal Procedure Code, 1973 (CrPC) — Section 262, 263, 264, 265, 325Essential Commodities Act, 1955 — Section 12AA, 7
High Courts05 Feb 1997
Bashishtha Narayan Vs State of Bihar and Others
Patna High Court · (1997) 1 PLJR 978
High Courts05 Feb 1997Dismissed
Indian Drugs and Pharmaceuticals Ltd. and Others Vs State of Bihar and Another
Patna High Court · (1997) 2 BLJR 1425 : (1997) 1 PLJR 491
Criminal Procedure Code, 1973 (CrPC) — Section 156, 200, 482Penal Code, 1860 (IPC) — Section 120B, 406, 420