High Courts23 Feb 1998
Vinay Prasad Chauhan and Others Vs State of Bihar
Patna High Court · (1998) 3 BLJR 1940
Criminal Procedure Code, 1973 (CrPC) — Section 439Juvenile Justice Act, 1986 — Section 18, 32
COURT ARCHIVE
Patna High Court judgments, 1998
864 judgments · page 37 of 44
High Courts23 Feb 1998
SHEO SHANKAR SAH Vs COMMISSIONER OF INCOME TAX
Patna High Court · (1999) 106 TAXMAN 536
Income Tax Act, 1961 — Section 139, 142, 144, 148, 276C
High Courts23 Feb 1998Allowed
Upendra Prasad and Others Vs State of Bihar
Patna High Court · (1999) 1 BLJR 117 : (1998) 2 PLJR 527
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts23 Feb 1998
Kamlesh Singh and Others Vs State of Bihar
Patna High Court · (1998) 2 PLJR 248
Penal Code, 1860 (IPC) — Section 147, 148, 307, 323
High Courts20 Feb 1998Dismissed
Chandra Shekhar Kumar Vs State of Bihar
Patna High Court · (1998) 2 BLJR 1305 : (1999) 1 RCR(Criminal) 634
Criminal Procedure Code, 1973 (CrPC) — Section 439Juvenile Justice Act, 1986 — Section 18Penal Code, 1860 (IPC) — Section 302, 34
High Courts20 Feb 1998Dismissed
Madan Mohan Tewary and Another Vs Suresh Chandra Singh
Patna High Court · (1998) 02 PAT CK 0085
High Courts20 Feb 1998Dismissed
Matadin Agarwal Vs Keshar Mal Agarwal
Patna High Court · (1998) 2 BLJR 1196 : (1998) 2 PLJR 404
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 14, 14(8)
High Courts20 Feb 1998Dismissed
Tapeshwar Nath Mishra Vs State of Bihar and Others
Patna High Court · (1998) 2 BLJR 843
Bihar Regional Development Authorities Act, 1981 — Section 37(5)
High Courts20 Feb 1998Dismissed
Life Insurance Corporation of India Vs Krishna Singh
Patna High Court · AIR 1999 Patna 106
Civil Procedure Code, 1908 (CPC) — Section 20Insurance Act, 1938 — Section 38
High Courts20 Feb 1998Allowed
Shankar Traders Vs State of Bihar and Others
Patna High Court · AIR 1998 Patna 147 : (1998) 2 PLJR 71
Bihar Forest Produce (Regulation of Trade) Act, 1984 — Section 5Forest Act, 1927 — Section 41
High Courts20 Feb 1998
Ganesh Prasad Gupta Vs Bando Devi and Another
Patna High Court · (1998) 2 BLJR 1207
Motor Vehicles Act, 1988 — Section 110A, 95(ii)(b)(i)
High Courts20 Feb 1998
Ranchi Club Limited and Another Vs State of Bihar and Others
Patna High Court · (1998) 2 BLJR 1210 : (1998) 1 PLJR 901
Constitution of India, 1950 — Article 226
High Courts20 Feb 1998Dismissed
Workmen of Sadakt and Others Vs Presiding Officer, Industrial Tribunal and Others
Patna High Court · (1998) 3 BLJR 2076 : (2000) 3 LLJ 252 : (1998) 3 PLJR 417
Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 2
High Courts20 Feb 1998
Damodar Prasad Nathani and Another Vs The State of Bihar and Others
Patna High Court · (1999) 1 PLJR 522
High Courts20 Feb 1998Allowed
Bibi Naseema Khanam Vs Bhagwan Prasad Sah and Others
Patna High Court · (1998) 2 BLJR 1349 : (1998) 1 PLJR 679
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 40, 41, 42, 44Religious Endowments Act, 1863 — Section 18
High Courts20 Feb 1998
Ranchi Club Ltd. and Another Vs The State of Bihar and Others
Patna High Court · (1999) 2 BLJR 998
Constitution of India, 1950 — Article 226
High Courts19 Feb 1998Allowed
Ranjeet Prasad Singh Vs The State of Bihar and Others
Patna High Court · (1998) 2 BLJR 1383 : (1998) 2 PLJR 401
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 402, 403, 406, 420
High Courts19 Feb 1998Dismissed
Chandrika Singh and Others Vs Additional Member, Board of Revenue, Patna and Others
Patna High Court · AIR 1998 Patna 118
Bihar and Orissa General Clauses Act, 1917 — Section 11Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16, 16(3), 33Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4
High Courts19 Feb 1998Dismissed
Bharat Coking Coal, Limited Vs State of Bihar and Others
Patna High Court · (1998) 1 BLJR 701 : (1998) 2 PLJR 523
Sugarcane Cess (Validation) Act, 1961 — Section 3(1), 3(1)(c)
High Courts19 Feb 1998Dismissed
Bihari Singh Vs The Assistant Commissioner of Labour (Agr.)-cum-Authority and Others
Patna High Court · (1998) 1 PLJR 744
Constitution of India, 1950 — Article 226, 227Minimum Wages Act, 1948 — Section 20(2)