COURT ARCHIVE

Patna High Court judgments, 1998

864 judgments · page 12 of 44

High Courts21 Sept 1998Allowed

Workmen, rep. by Rashtriya Colliery Mazdoor Sangh Vs Employer in relation to the Bararee Coke Plant of Bharat Coking Coal Ltd. and Others

Patna High Court · (1999) 47 BLJR 545 : (1999) 2 LLJ 159

Coking Coal Mines (Emergency Provisions) Act, 1971 — Section 4General Insurance Business (Nationalisation) Act, 1972 — Section 17

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High Courts21 Sept 1998Dismissed

Narmadeshwar Pradhan Vs State of Bihar

Patna High Court · (1999) CriLJ 2288 : (1998) 3 PLJR 739

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(1), 161(3), 162, 162(1)Penal Code, 1860 (IPC) — Section 300, 302, 304

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High Courts21 Sept 1998Dismissed

Lawyers'' Association, Patna High Court, Ranchi Vs State of Bihar

Patna High Court · AIR 1999 Patna 107

Constitution of India, 1950 — Article 226

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High Courts21 Sept 1998Allowed

Employees in relation to Industry Colliery of Bharat Coking Coal Ltd. Vs Their Workmen rep. by Akhil Bhartiya Koyla Kamgar Union and Others

Patna High Court · (1999) 47 BLJR 292 : (1999) 82 FLR 667 : (1999) 2 LLJ 242

Industrial Disputes Act, 1947 — Section 10, 25H

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High Courts21 Sept 1998

Rabindra Nath Thakur Vs Union of India (UOI) and Others

Patna High Court · (1999) 1 BLJR 197 : (1998) 3 PLJR 495

Constitution of India, 1950 — Article 117, 12, 226Industrial Disputes Act, 1947 — Section 11, 33

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High Courts21 Sept 1998Dismissed

Lawyers Association Vs The State of Bihar

Patna High Court · (1998) 3 PLJR 626

Constitution of India, 1950 — Article 226

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High Courts21 Sept 1998

Chothi Yadav Vs State of Bihar

Patna High Court · (1999) 1 PLJR 427

Criminal Procedure Code, 1973 (CrPC) — Section 157, 159, 167, 207Penal Code, 1860 (IPC) — Section 140, 147, 148, 149, 302

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High Courts18 Sept 1998

Bhushan Pathak and Others Vs The State of Bihar

Patna High Court · (1998) 3 PLJR 613

Criminal Procedure Code, 1973 (CrPC) — Section 144Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

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High Courts18 Sept 1998Dismissed

Dilip Kumar Singh Vs The State

Patna High Court · (1998) 3 PLJR 564

Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 482Penal Code, 1860 (IPC) — Section 120B, 420Prevention of Corruption Act, 1988 — Section 5(1)

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High Courts18 Sept 1998Dismissed

Sachchidanand Singh and Others Vs Nathuni Yadav and Others

Patna High Court · (1999) 1 BLJR 285 : (1998) 3 PLJR 548

Registration Act, 1908 — Section 28

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High Courts18 Sept 1998Allowed

Jagdeo Yadav and Others Vs The State of Bihar

Patna High Court · (1998) 3 PLJR 634

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 380

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High Courts16 Sept 1998

Parikh Engineering and Body Building Co. Ltd. and Another Vs Union of India (UOI) and Others

Patna High Court · (2000) 158 CTR 469 : (1999) 238 ITR 554 : (1998) 3 PLJR 655 : (1999) 106 TAXMAN 19

Income Tax Act, 1961 — Section 115J, 143, 143(1), 143(3), 154

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High Courts16 Sept 1998Allowed

Lallan Kumar Sinha and Jayant Kumar Vs The Union of India (UOI) and Others

Patna High Court · (1998) 3 PLJR 770

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High Courts16 Sept 1998Dismissed

Awadhesh Tiwari and Others Vs The State of Bihar and Others

Patna High Court · (1998) 3 PLJR 665

Bihar Deed Writers Licensing Rules, 1996 — Rule 3, 5(2)Constitution of India, 1950 — Article 14, 19, 19(1), 226, 254Registration Act, 1908 — Section 5, 68A, 68B, 69, 69(1)

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High Courts15 Sept 1998

L. Angad Kumar and Another Vs Bihar State Road Transport Corporation and Others

Patna High Court · (1999) 47 BLJR 167 : (1999) CriLJ 1506 : (1998) 3 PLJR 454

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High Courts15 Sept 1998Dismissed

Om Prakash Agarwal Vs S. Kullu, Addl. Deputy Commissioner, Singhbhum and Others

Patna High Court · (1998) 3 BLJR 2148

Criminal Procedure Code, 1973 (CrPC) — Section 173Drugs and Cosmetics Act, 1940 — Section 22, 27, 28, 32Penal Code, 1860 (IPC) — Section 274, 275

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High Courts15 Sept 1998Allowed

Yadu Nath Sharan Singh Vs Union of India (UOI) and Others

Patna High Court · (1998) 3 PLJR 653

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High Courts15 Sept 1998Dismissed

Ishwari Nandan Singh and Another Vs Kameshwari Nandan Singh and Another

Patna High Court · (1999) 1 BLJR 280 : (1998) 3 PLJR 452

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High Courts11 Sept 1998Dismissed

State Bank of India Employees Union and Others Vs State Bank of India and Others

Patna High Court · (2000) 2 LLJ 183 : (1998) 3 PLJR 523

Constitution of India, 1950 — Article 226, 227

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High Courts11 Sept 1998Allowed

Rajesh Agrawal Vs State of Bihar and Another

Patna High Court · (1999) CriLJ 1729 : (1998) 3 PLJR 517

Bihar Food Grains Dealers Licensing Order, 1967 — Section 30Criminal Procedure Code, 1973 (CrPC) — Section 468, 482Essential Commodities Act, 1955 — Section 3(2), 7, 7(1)

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