COURT ARCHIVE

Patna High Court judgments, 1998

864 judgments · page 10 of 44

High Courts15 Oct 1998Dismissed

Bihar State Housing Board Vs The State of Bihar and Others

Patna High Court · (1998) 3 PLJR 927

Bihar State Housing Board Act, 1982 — Section 20(2), 50(2), 59, 59(1), 59(5)Management and Disposal of Residential Landed Properties Regulation, 1983 — Regulation 10Management and Disposal of Residential Landed Properties Rules — Rule 10

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High Courts14 Oct 1998

Smt. Indra Kala Devi and Others Vs State of Bihar and Others

Patna High Court · (1998) 3 PLJR 768

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High Courts14 Oct 1998

Smt. Rita Dey Vs Chandan Kumar Dey

Patna High Court · (1999) 1 BLJR 585 : (1999) 9 PLJR 126

Hindu Marriage Act, 1955 — Section 13

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High Courts14 Oct 1998Allowed

Chandeshwar Prasad Vs State of Bihar

Patna High Court · (1998) 3 PLJR 783

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 10, 10(2), 10(3), 32B, 45B

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High Courts13 Oct 1998Dismissed

The State of Bihar and Others Vs Antu Prasad and Others

Patna High Court · (1999) 1 PLJR 134

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High Courts13 Oct 1998Allowed

Yogesh Kumar Labh Vs The Bihar State Hydro Electrical Power Corporations Ltd. and Others

Patna High Court · (1998) 3 PLJR 853

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High Courts13 Oct 1998Dismissed

Madhusudan Singh Munda and Others Vs Darnav Bhushan Singh Munda and Others

Patna High Court · (1998) 10 PAT CK 0013

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High Courts13 Oct 1998Allowed

Gopal Prasad Vs State of Bihar and Others

Patna High Court · (2000) 1 PLJR 169

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High Courts12 Oct 1998

Shreekant Pandey Sharma Vs The State of Bihar and Others

Patna High Court · (1999) 1 PLJR 269

Constitution of India, 1950 — Article 226, 227

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High Courts12 Oct 1998Allowed

Bihari Prasad Singh @ Bihari Babu Vs State and Another

Patna High Court · (1998) 3 PLJR 791

Criminal Procedure Code, 1973 (CrPC) — Section 125, 145, 353, 389(1), 397Penal Code, 1860 (IPC) — Section 420

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High Courts11 Oct 1998Allowed

Ram Krishna Chaukhani Vs The State of Bihar and Others

Patna High Court · (1998) 3 PLJR 701

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 24(1), 24(3), 25, 30, 9Transfer of Property Act, 1882 — Section 106, 108

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High Courts09 Oct 1998Dismissed

Raj Kiran Das Vs The State of Bihar and Another

Patna High Court · (1998) 3 PLJR 911

Essential Commodities Act, 1955 — Section 2, 3, 5, 7

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High Courts09 Oct 1998Allowed

R.P. Sharma and Others Vs The State of Bihar and Another

Patna High Court · (1998) 3 PLJR 733

Bihar and Orissa Excise Act, 1915 — Section 47, 49, 55, 56, 7(2)Criminal Procedure Code, 1973 (CrPC) — Section 132, 190, 190(1), 193, 194Penal Code, 1860 (IPC) — Section 395, 79

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High Courts09 Oct 1998Dismissed

Management of Kalyanpur Cement Limited Vs The State of Bihar and Others

Patna High Court · (1998) 3 PLJR 841

Industrial Disputes Act, 1947 — Section 25F, 2OOIndustries (Development and Regulation) Act, 1951 — Section 2

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High Courts09 Oct 1998Dismissed

BOC India Limited Vs Zinc Products and Company Pvt. Ltd.

Patna High Court · (2001) 103 CompCas 759

Companies Act, 1956 — Section 433, 434(1)

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High Courts09 Oct 1998Allowed

Vishnu Sugar Mills Ltd. Vs State of Bihar and Others

Patna High Court · (2000) 3 LLJ 1642 : (1998) 3 PLJR 686

Bihar Factories Welfare Officers Rules, 1952 — Rule 6(1), 6(2), 6(5)Constitution of India, 1950 — Article 14Factories Act, 1948 — Section 112, 115, 49(2)

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High Courts09 Oct 1998Dismissed

Naresh Kumar Mahto and Ranjeet Mahto Vs The State of Bihar

Patna High Court · (1998) 3 PLJR 724

Criminal Procedure Code, 1973 (CrPC) — Section 144Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 201, 302, 34

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High Courts09 Oct 1998Dismissed

Shishir Kumar Jain Vs The Patna Regional Development Authority and Others

Patna High Court · (1998) 3 PLJR 676

Bihar Regional Development Authorities Act, 1981 — Section 37, 37(1), 37(2), 54Constitution of India, 1950 — Article 226

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High Courts08 Oct 1998

Uma Shankar Prasad Sinha and Others Vs The State of Bihar and Others

Patna High Court · (1999) 1 PLJR 195

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 10(3), 11(1), 18, 2, 32AHindu Succession Act, 1956 — Section 6, 8

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High Courts08 Oct 1998Allowed

Yogi Rai Vs State of Bihar and Another

Patna High Court · (1998) 3 PLJR 794

Penal Code, 1860 (IPC) — Section 307

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