High Courts21 Jan 1997Allowed
Md. Saquib Ahsan and Others Vs The State of Bihar
Patna High Court · (1997) 1 PLJR 317
Criminal Procedure Code, 1973 (CrPC) — Section 107, 108, 109, 110, 111
COURT ARCHIVE
Patna High Court judgments, 1997
786 judgments · page 39 of 40
High Courts20 Jan 1997Allowed
Bihar Caustic and Chemicals Ltd. Vs Rameshwar Shukla and Another
Patna High Court · (1997) 2 BLJR 1458
Constitution of India, 1950 — Article 14, 226Land Acquisition Act, 1894 — Section 11, 12, 18, 26, 3
High Courts18 Jan 1997Dismissed
Narsingh Lal Daga and Banbari Lal Daga Vs The State
Patna High Court · (1978) 26 BLJR 360
Essential Commodities Act, 1955 — Section 7
High Courts18 Jan 1997Allowed
Suryabansh Upadhyay Vs Awadhesh Choudhary and Others
Patna High Court · (1997) 01 PAT CK 0002
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts17 Jan 1997Allowed
Ramji Ram and Others Vs The Member, Board of Revenue and Others
Patna High Court · (1997) 1 PLJR 888
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)
High Courts16 Jan 1997
Dina Nath Jha Vs State of Bihar and Others
Patna High Court · (1997) 1 PLJR 306
High Courts15 Jan 1997
Commissioner of Income Tax Vs Bharat Agrico Co.
Patna High Court · (1999) 151 CTR 219 : (1998) 233 ITR 643 : (1999) 102 TAXMAN 296
Income Tax Act, 1961 — Section 32, 43
High Courts14 Jan 1997Dismissed
Chakradharpur Bidi and Tobacco Merchants'' Association Vs State of Bihar and Others
Patna High Court · (1997) 2 BLJR 1194 : (1997) 2 PLJR 179
Minimum Wages Act, 1948 — Section 7, 9
High Courts13 Jan 1997Allowed
Mohd. Muslim and Others Vs State of Bihar and Others
Patna High Court · (1998) 1 BLJR 738
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 10(6), 12(2)
High Courts13 Jan 1997Allowed
Bageshwari Prasad Singh Vs State of Bihar and Others
Patna High Court · (1997) 1 PLJR 326
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 10, 45B
High Courts13 Jan 1997Dismissed
Bihar State Stamp Vendors Association and Another Vs State of Bihar and Others
Patna High Court · (1997) 2 BLJR 1659 : (1997) 1 PLJR 540
High Courts13 Jan 1997Dismissed
Sahil Kumar Dean Vs State of Bihar and Another
Patna High Court · (1997) 2 BLJR 1443
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 409
High Courts10 Jan 1997Allowed
Pawan Kumar Jha @ Pawan Jha Vs State of Bihar and Others
Patna High Court · (1997) 1 BLJR 795 : (1997) 1 PLJR 661a
Bihar Trade Articles (Licences Unification) Order, 1984 — Section 11
High Courts10 Jan 1997
Patna Citizen Forum Vs State of Bihar and Others
Patna High Court · (1997) 1 BLJR 811 : (1997) 1 PLJR 609
High Courts10 Jan 1997Dismissed
Metallurgical and Engineering Consultants (India) Limited Vs The State of Bihar and Others
Patna High Court · (1997) 1 PLJR 348
Bihar Finance Act, 1981 — Section 10, 16(1), 17, 20, 20(1)Central Sales Tax Act, 1956 — Section 5(2), 6(2)Constitution of India, 1950 — Article 226, 227
High Courts10 Jan 1997Allowed
(Barber), Baldev Vs Union of India (UOI) and Others
Patna High Court · (1997) 1 PLJR 751
Army Act, 1950 — Section 164, 164(2)Army Rules, 1954 — Rule 162(5), 164(4), 50Criminal Procedure Code, 1973 (CrPC) — Section 216
High Courts09 Jan 1997Dismissed
Suresh Singh Vs Additional Member, Board of Revenue and Others
Patna High Court · (1997) 2 PLJR 40
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)Limitation Act, 1963 — Article 120
High Courts09 Jan 1997Dismissed
Shambhu Sharan Vs Ranchi University and Others
Patna High Court · (1997) 1 BLJR 706 : (1997) 1 PLJR 570
Bihar State Universities Act, 1976 — Section 2(c), 2(f)
High Courts09 Jan 1997
Bihar Caustic and Chemicals Ltd. Vs The Bihar State Electricity Board and Others
Patna High Court · (1997) 2 PLJR 377
Companies (Acceptance of Deposits) Rules, 1975 — Rule 2Companies Act, 1956 — Section 18, 26, 49, 59Constitution of India, 1950 — Article 12, 14, 226
High Courts09 Jan 1997Dismissed
Girdhari Lal Jatana and Others Vs State of Bihar and Another
Patna High Court · (1997) 1 BLJR 504 : (1997) 1 PLJR 590
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 161, 179, 181, 192, 202Dowry Prohibition Act, 1961 — Section 3, 4