High Courts10 Dec 1998Dismissed
Ganpat Tudu Vs The State of Bihar
Patna High Court · (1999) 1 PLJR 223
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 448, 526
COURT ARCHIVE
Patna High Court judgments, 1998
864 judgments · page 3 of 44
High Courts10 Dec 1998Allowed
Most. Upaneta Kuer Vs State of Bihar and Others
Patna High Court · (1999) 1 PLJR 810
High Courts10 Dec 1998Allowed
Vinod Kumar Srivastava Vs Jitendra Kumar Singh
Patna High Court · (1999) 1 PLJR 276
Arms Act, 1959 — Section 20(1)(B), 28, 29(B), 30Penal Code, 1860 (IPC) — Section 323, 504
High Courts10 Dec 1998Allowed
Smt. Savitri Devi Vs Arun Prakash Pandey and Others
Patna High Court · AIR 1999 Patna 125 : (1999) 1 PLJR 168
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 21 Rule 58, Order 21 Rule 90, Order 26 Rule 13, Order 26 Rule 14(2)
High Courts10 Dec 1998Dismissed
Leela Devi Vs The State of Bihar and Another
Patna High Court · (1999) 1 PLJR 306
Criminal Procedure Code, 1973 (CrPC) — Section 192, 202Penal Code, 1860 (IPC) — Section 120(B), 420, 467, 468
High Courts10 Dec 1998Allowed
Rajendra Prasad No. 3 Vs The Chairman, Bihar State Road Transport Corporation and Another
Patna High Court · (1999) 1 PLJR 556
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 33, 33(2)
High Courts10 Dec 1998
Upendra Singh @ Dhuriya, Ajoy @ Gayadin, Hari Yadav and Dhananjay Yadav Vs The State of Bihar
Patna High Court · (1999) 1 PLJR 372
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Juvenile Justice Act, 1986 — Section 24(1), 24(2), 26, 63
High Courts10 Dec 1998Allowed
Gafur Mian and Others Vs The State of Bihar and Another
Patna High Court · (1999) 1 PLJR 603
Consolidation Act, 1948 — Section 10(2)Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1)Penal Code, 1860 (IPC) — Section 120B, 143, 193, 201, 419
High Courts10 Dec 1998
Umesh Prasad Singh Vs Munghyr Kshetriya Gramin Bank and Another
Patna High Court · (1999) 1 PLJR 282
Constitution of India, 1950 — Article 226
High Courts09 Dec 1998
Ram Pravesh Singh @ Rayjee Vs The State of Bihar and Others
Patna High Court · (1999) 1 PLJR 275
High Courts09 Dec 1998Dismissed
Panchu Rai and Jai Kishun Rai Vs State of Bihar
Patna High Court · (1999) 1 PLJR 278
Penal Code, 1860 (IPC) — Section 395
High Courts09 Dec 1998Allowed
Ashutosh Singhai Vs State of Bihar and Others
Patna High Court · (1999) 1 PLJR 297
Criminal Procedure Code, 1973 (CrPC) — Section 192Penal Code, 1860 (IPC) — Section 120(B), 406, 420, 425, 504
High Courts08 Dec 1998
Baidyanath Prasad Srivastava Vs The State of Bihar and Others
Patna High Court · (1999) 1 PLJR 818
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226, 227
High Courts07 Dec 1998Dismissed
Shiva Narayan Lal Vs The State of Bihar and Others
Patna High Court · (1999) 1 PLJR 243
Bihar Financial Rules — Rule 74Bihar Service Code, 1952 — Rule 58Penal Code, 1860 (IPC) — Section 409, 420
High Courts07 Dec 1998
Om Narayan Singh Vs Shailendra Singh @ Shivji Singh and Others
Patna High Court · (1999) 1 BLJR 368
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts04 Dec 1998
Arun Kumar Mukherjee and Others Vs The Stale of Bihar and Others
Patna High Court · (1999) 1 PLJR 252
High Courts04 Dec 1998Allowed
Rajkishore Prasad Arvind Kumar Vs State of Bihar and Others
Patna High Court · (1999) 95 CompCas 446
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 5, 6
High Courts04 Dec 1998Allowed
Bharti Mandal Vs State of Bihar and Others
Patna High Court · (2000) ACJ 746 : (1999) 1 PLJR 281
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 166, 173
High Courts04 Dec 1998Dismissed
Bindeshwari Choudhary Vs The State of Bihar and Others
Patna High Court · (1999) 1 PLJR 75
Bihar Civil Services (Classification, Control and Appeal) Rules, 1994 — Rule 55Bihar Pension Rules, 1950 — Rule 139, 43Bihar Service Code, 1952 — Rule 73, 74