High Courts24 Dec 1998
Prakash Mandal Vs The State of Bihar
Patna High Court · (1999) 1 PLJR 513
Penal Code, 1860 (IPC) — Section 109, 376
COURT ARCHIVE
Patna High Court judgments, 1998
864 judgments · page 1 of 44
High Courts24 Dec 1998
The State of Bihar and Others Vs Kumari Abha
Patna High Court · (1999) 1 BLJR 307
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts24 Dec 1998Dismissed
Bihar Air Products Limited Vs The Presiding Officer, Labour Court and Another
Patna High Court · (1999) 1 PLJR 883
Bihar Shops and Establishments Act, 1953 — Section 2(5), 26, 26(2)Constitution of India, 1950 — Article 226, 227
High Courts24 Dec 1998
Ram Sewak Choudhary and Others Vs The State of Bihar and Others
Patna High Court · (1999) 1 BLJR 513
Constitution of India, 1950 — Article 14, 16
High Courts24 Dec 1998
Vandana Kumari Vs The State of Bihar and Others
Patna High Court · (1999) 1 PLJR 475
Bihar Medical Attendance Rules, 1992 — Rule 26
High Courts24 Dec 1998Allowed
Neeru Dubey @ Neeru Devi and Another Vs Govindji Dubey
Patna High Court · (1999) 1 PLJR 368
Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 112
High Courts24 Dec 1998
Ram Narayan Das Vs The State of Bihar and Others
Patna High Court · (1998) 12 PAT CK 0008
Bihar Tenancy Act, 1885 — Section 48E, 48E(10), 48E(6)
High Courts23 Dec 1998
Ishwar Prasad Jhunjhunwala and Others Vs Lalit Kr. Dalmia and Others Sri. Lalit Mohan Dalmia and Another Vs State of Bihar and Others
Patna High Court · (1999) 1 PLJR 439
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 5, 8, 8(1)Bihar Buildings (Lease, Rent and Eviction) Control Rules, 1983 — Rule 3
High Courts23 Dec 1998
Kalicharan Paswan and Others Vs State of Bihar
Patna High Court · (1999) 1 BLJR 501 : (1999) 1 PLJR 541
Penal Code, 1860 (IPC) — Section 201, 304B, 498, 498A
High Courts23 Dec 1998
In Re: Rohtas Industries Ltd. (in liquidation)
Patna High Court · (1999) 2 LLJ 222 : (1999) 1 PLJR 477
Companies Act, 1956 — Section 445(3)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 17, 2
High Courts22 Dec 1998Allowed
Girdhari Mahto and Another Vs State of Bihar
Patna High Court · (1999) 1 BLJR 538 : (1999) 1 PLJR 518
Penal Code, 1860 (IPC) — Section 304
High Courts22 Dec 1998Allowed
Satyendra Narain Sinha Vs The State of Bihar and Others
Patna High Court · (1998) 12 PAT CK 0040
High Courts22 Dec 1998Allowed
Ram Awatar Singh Vs State of Bihar and Others
Patna High Court · (1999) 2 BLJR 1403 : (1999) 1 PLJR 220
Criminal Procedure Code, 1973 (CrPC) — Section 216, 225, 226, 228, 482Penal Code, 1860 (IPC) — Section 147, 148, 304, 307, 323
High Courts22 Dec 1998Dismissed
The Divisional Manager, New India Assurance Company Ltd. Vs Smt. Kanti Devi and Others
Patna High Court · (1999) 1 PLJR 248
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts22 Dec 1998Allowed
Santoshi Singh Tokhan Singh and Others Vs Ram Chandra Sah and Others
Patna High Court · (1999) 1 BLJR 529 : (1999) 1 PLJR 290
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1)(c)
High Courts21 Dec 1998Allowed
Prabhu Baitha Vs The State of Bihar and Others
Patna High Court · (1999) 1 PLJR 365
High Courts21 Dec 1998
Ajay Kumar Srivastava Vs The State Bank of India and Others
Patna High Court · (1999) 1 PLJR 755
State Bank of India (Officers Service) Rules, 1992 — Rule 19(3), 20BState Bank of India (Supervisory Staff) Service Rules, 1975 — Rule 208
High Courts20 Dec 1998Allowed
The Managing Committee, East India Section of Seventh Day Advantists and Another Vs Presiding Officer, Labour Court and Another
Patna High Court · (1999) 47 BLJR 1015
Bihar Shops and Establishments Act, 1953 — Section 2(6)
High Courts18 Dec 1998Dismissed
Adya Prasad Singh Vs The State of Bihar and Others
Patna High Court · (1999) 1 PLJR 564
Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 226, 311, 311(2)Penal Code, 1860 (IPC) — Section 302
High Courts18 Dec 1998
Sandeep Kumar Sharma @ Dabbua and Pradeep Kumar Sharma Vs The State of Bihar
Patna High Court · (1999) 1 PLJR 401
Criminal Procedure Code, 1973 (CrPC) — Section 392, 429Penal Code, 1860 (IPC) — Section 120B, 161, 218, 302, 34Prevention of Corruption Act, 1988 — Section 5(1), 5(2)