High Courts17 Oct 1997Allowed
Smt. Prabhawati Devi Vs Ratanlal Jain and Others
Patna High Court · (1998) 2 BLJR 786
COURT ARCHIVE
Patna High Court judgments, 1997
786 judgments · page 9 of 40
High Courts17 Oct 1997
Rajendra Mahto Vs Aklu Ram Mahto
Patna High Court · (1998) 3 BLJR 1574 : (1998) 1 PLJR 696
COMPANIES ACT, 1956 — Section 2, 324AConstitution of India, 1950 — Article 102, 14, 191, 329Representation of the People Act, 1951 — Section 10, 100, 117, 80, 80A
High Courts17 Oct 1997Dismissed
Ram Autar Agarwal Vs The Manager, Reserve Bank of India and Another
Patna High Court · (1997) 2 PLJR 851
Civil Procedure Code, 1908 (CPC) — Section 60(1)Payment of Gratuity Act, 1972 — Section 13Provident Funds Act, 1925 — Section 2, 3, 4
High Courts17 Oct 1997Allowed
Usha Martin Industries Limited and Another Vs The Bihar State Electricity Board and Others
Patna High Court · (1998) 1 PLJR 864
High Courts17 Oct 1997Allowed
Shriram Bearings Ltd. Vs Bihar State Electricity Board and Others
Patna High Court · (1998) 1 PLJR 861
Electricity Act, 1910 — Section 26(6)
High Courts16 Oct 1997
Shyam Kishore Singh Vs State of Bihar and Others
Patna High Court · AIR 1998 Patna 82 : (1997) 2 PLJR 843
Bihar Minor Mineral Concession Rules, 1972 — Rule 11, 11A, 28(4)Constitution of India, 1950 — Article 14Mines and Minerals (Development and Regulation) Act, 1957 — Section 28
High Courts16 Oct 1997Dismissed
Industrial Workers Association and another Vs The Union of India and Others
Patna High Court · (1997) 10 PAT CK 0005
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 3
High Courts03 Oct 1997Allowed
Ghuttar Pandit, Mukund Sao, Lal Babu Yadav and Jugal Yadav Vs The State of Bihar
Patna High Court · (1997) 2 PLJR 828
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts03 Oct 1997Allowed
Mani Lal Vs Indra Sao
Patna High Court · (1998) 1 BLJR 579
Criminal Procedure Code, 1973 (CrPC) — Section 107, 144
High Courts03 Oct 1997
Madan Sah, Lallan Sah, Bharat Sah and Gopal Sao Vs The State of Bihar
Patna High Court · (1997) 2 PLJR 838
Criminal Procedure Code, 1973 (CrPC) — Section 294, 294(1), 294(3)Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 149, 302
High Courts03 Oct 1997Dismissed
Khem Kumar Saraogi and Others Vs Dwijendra Kumar Dwivedi and Others
Patna High Court · (1998) 1 BLJR 545
Transfer of Property Act, 1882 — Section 58
High Courts03 Oct 1997
Phatik Chandra Ganguly and K.P. Singh Vs Raghubar Das and Others
Patna High Court · (1998) 3 BLJR 1781
Civil Procedure Code, 1908 (CPC) — Section 151Representation of the People Act, 1951 — Section 123, 81, 82, 83, 86
High Courts03 Oct 1997
Shambhu Nath Kunwar @ Shambhu Nath Singh and Another Vs The State of Bihar and Others
Patna High Court · (1998) 1 PLJR 58
Constitution of India, 1950 — Article 146(2), 162, 235, 309
High Courts03 Oct 1997Dismissed
Dr. Ram Ashray Yadav Vs State of Bihar and Another
Patna High Court · AIR 1998 Patna 125
Constitution of India, 1950 — Article 317, 317(2)
High Courts03 Oct 1997
S.K.G. Sugar Ltd. and Shiv Shankar Chemical Industries Ltd. Vs Commissioner of Income Tax and Another
Patna High Court · (1999) 155 CTR 582 : (1999) 236 ITR 338 : (1999) 106 TAXMAN 618
Income Tax Act, 1961 — Section 44AC
High Courts03 Oct 1997
Natha Singh Chhabra @ S. Natha Singh Vs State of Bihar and Another
Patna High Court · (1999) 153 CTR 480 : (1998) 234 ITR 875
Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 276C, 277
High Courts03 Oct 1997Dismissed
Ram Kishun Ram and Others Vs Krishna Ram and Others
Patna High Court · (1998) 1 BLJR 135
High Courts03 Oct 1997Dismissed
Smt. Lacho Devi and Others Vs Balbhadra Rai and Others
Patna High Court · (1997) 2 PLJR 857
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 10(2)Criminal Procedure Code, 1973 (CrPC) — Section 144, 145Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)
High Courts03 Oct 1997Allowed
Md. Mahmudul Hasan Vs The State of Bihar and Others
Patna High Court · (1997) 2 PLJR 953
Civil Services (Classification, Control and Appeal) Rules — Rule 55A, 55B, 56Constitution of India, 1950 — Article 309, 313Government of India Act, 1919 — Section 96B
High Courts03 Oct 1997
Ram Nath Arora Vs The State of Bihar and Others
Patna High Court · (1997) 2 PLJR 847