High Courts08 Oct 1998Dismissed
G.S. Refractories and Another Vs Agrawal Brothers
Patna High Court · (1999) 1 BLJR 98
General Clauses Act, 1897 — Section 13, 3
COURT ARCHIVE
Patna High Court judgments, 1998
864 judgments · page 11 of 44
High Courts02 Oct 1998Allowed
Ishwari Dutta Jha @ I.D. Jha Vs Hindustan Steel Works Construction Limited and Others
Patna High Court · (1999) 1 BLJR 478
Constitution of India, 1950 — Article 14, 16
High Courts25 Sept 1998Dismissed
State of Bihar and Others Vs Madan Mohan Prasad and Others
Patna High Court · (1999) 1 BLJR 164
Limitation Act, 1963 — Section 2, 5
High Courts25 Sept 1998Allowed
Maya Murmu and Others Vs Ritu Rai @ Ratto Rai and Another
Patna High Court · (1999) 1 BLJR 46
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts25 Sept 1998Dismissed
Rajiv Sachdeva Vs State Bank of India and Others
Patna High Court · AIR 1999 Patna 41 : (1998) 3 BLJR 1976 : (2000) 101 CompCas 216 : (1998) 3 PLJR 535
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6ARecovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 31
High Courts25 Sept 1998Dismissed
Smt. Tuna Devi and Others Vs Kali Pada Deo and Others
Patna High Court · (1999) 47 BLJR 1337
Specific Relief Act, 1963 — Section 34
High Courts25 Sept 1998
Employees Union of Bihar Bhoodan Yagna Committee Vs The State of Bihar and Others
Patna High Court · (1998) 3 PLJR 922
Bihar Bhoodan Yagna Act, 1954 — Section 24, 4Bihar Bhoodan Yagna Regulations, 1960 — Regulation 13, 14, 22, 23, 30Constitution of India, 1950 — Article 12
High Courts24 Sept 1998
Dineshwar Prasad Vs Union of India (UOI)
Patna High Court · (1999) 3 BLJR 1760 : (1999) 1 RCR(Rent) 121
Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 14, 4, 9
High Courts24 Sept 1998
Mishra A.K. and Others Vs State of Bihar and Others
Patna High Court · (1998) 3 BLJR 2159 : (1999) 2 LLJ 268 : (1999) 1 PLJR 54
Criminal Procedure Code, 1973 (CrPC) — Section 482Factories Act, 1948 — Section 2, 92
High Courts24 Sept 1998Allowed
Sachida Nand Prasad Vs Smt. Savitri Sahay
Patna High Court · AIR 1999 Patna 45 : (1998) 3 BLJR 1832 : (1998) 3 PLJR 541
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11
High Courts24 Sept 1998
Bettiah Holy Cross Sisters Society, Bettiah and Another Vs Muzaffarpur Municipal Corporation and Others
Patna High Court · (1998) 3 PLJR 511
Income Tax Act, 1961 — Section 142(1), 143(2)Patna Municipal Corporation Act, 1951 — Section 11, 123, 124, 124(2), 124(3)
High Courts24 Sept 1998Dismissed
Maheshwar Prasad Sinha and Others Vs Awadh Prasad Sinha (since deceased) through his Heir and Others
Patna High Court · (1998) 3 BLJR 1815 : (1998) 3 PLJR 599
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 19A, Order 9 Rule 13
High Courts24 Sept 1998Allowed
Sachida Nand Prasad Vs Srimati Savitri Sahay
Patna High Court · (1998) 3 PLJR 541
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 14(8)
High Courts24 Sept 1998
Shashi Prabha Devi and Others Vs State of Bihar and Others
Patna High Court · (1998) 3 PLJR 796
High Courts23 Sept 1998Dismissed
Satya Narayan Raut and Deo Narayan Raut Vs The State of Bihar and Shri Ram Bilas Prasad
Patna High Court · (1998) 3 PLJR 619
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 10(1)Criminal Procedure Code, 1973 (CrPC) — Section 202, 204, 239, 340, 482Penal Code, 1860 (IPC) — Section 193, 323, 379, 380, 411
High Courts23 Sept 1998
State of Bihar Vs Gita Nand Jha
Patna High Court · (1998) 3 PLJR 787
Criminal Procedure Code, 1973 (CrPC) — Section 106, 313, 325, 325(3), 325(8)Penal Code, 1860 (IPC) — Section 409, 467
High Courts23 Sept 1998Allowed
Nathuni Yadav, Kishori Sahu @ Kishori Sah and Prarikshan Yadav @ Ram Parikashan Yadav Vs The State of Bihar and Ram Bhajan Das
Patna High Court · (1998) 3 PLJR 507
Criminal Procedure Code, 1973 (CrPC) — Section 190, 190(1)Essential Commodities Act, 1955 — Section 11, 11(15), 7, 8Penal Code, 1860 (IPC) — Section 341, 379, 386
High Courts23 Sept 1998Dismissed
Dhanai Majhi and Another Vs Ranga Majhi and Others
Patna High Court · (1999) 1 PLJR 605
Constitution of India, 1950 — Article 366Hindu Succession Act, 1956 — Section 2(2), 2(3)
High Courts22 Sept 1998Dismissed
Raghu Mahtq and Others Vs The State of Bihar and Others
Patna High Court · (1998) 3 PLJR 798
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 10(2), 3, 4C
High Courts22 Sept 1998Dismissed
Dhani Majhi and Another Vs Ranga Majhi and Others
Patna High Court · (1999) 1 BLJR 695
Constitution of India, 1950 — Article 366Hindu Succession Act, 1956 — Section 2