High Courts17 Nov 1998Allowed
Md. Saleem Vs The State of Bihar and Others
Patna High Court · (1999) 1 PLJR 229
Bihar Service Code, 1952 — Rule 76Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Patna High Court judgments, 1998
864 judgments · page 6 of 44
High Courts17 Nov 1998
Smt. Anar Devi Vs The State of Bihar and Others
Patna High Court · (1998) 3 PLJR 899
High Courts17 Nov 1998
STEEL ENGG. and PROCESSING WORKS Vs UNION OF INDIA
Patna High Court · (1999) 106 TAXMAN 664
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 127, 132, 158BC
High Courts17 Nov 1998Allowed
Ram Sagun Chaudhary and Gopal Chaudhary Vs The State of Bihar
Patna High Court · (1999) 1 PLJR 384
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts17 Nov 1998Allowed
Chakradhar Singh and Others Vs State of Bihar
Patna High Court · (1999) 2 BLJR 1132
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts17 Nov 1998
Steel Engineering and Processing Works Vs Union of India(UOI) and Others
Patna High Court · (2000) 162 CTR 19 : (2000) 243 ITR 721
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 127
High Courts17 Nov 1998Dismissed
Mahesh Tiwari Vs The Union of India (UOI) and Others
Patna High Court · (1998) 11 PAT CK 0005
High Courts16 Nov 1998Allowed
Kalyani Devi Vs The State of Bihar and Others
Patna High Court · (1999) 1 PLJR 559
Constitution of India, 1950 — Article 226, 227
High Courts16 Nov 1998Allowed
Laxman Prasad Sharma Vs State of Bihar
Patna High Court · (1998) 11 PAT CK 0071
High Courts16 Nov 1998
Collr. of C. Ex. Vs Tata Engineering and Locomotive Co. Ltd.
Patna High Court · (1999) 65 ECC 11 : (1999) 111 ELT 9
Central Excise Rules, 1944 — Rule 10, 10A, 57A, 57B, 57CCentral Excises and Salt Act, 1944 — Section 11, 11A, 3, 35G(1), 35G(3)Constitution of India, 1950 — Article 14
High Courts16 Nov 1998
State Bank of India Vs Tax Recovery Officer and Others
Patna High Court · (2000) 159 CTR 300 : (1999) 238 ITR 312
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 59, Order 21 Rule 60, Order 21 Rule 61, Order 21 Rule 62Income Tax Act, 1961 — Rule 11(6), 222
High Courts16 Nov 1998
Metallurgical and Engineering Consultant (India) Ltd. Vs Commissioner of Income Tax
Patna High Court · (2000) 161 CTR 306 : (1999) 238 ITR 208 : (1999) 103 TAXMAN 548
Income Tax Act, 1961 — Section 5(2)
High Courts16 Nov 1998
Abdul Qayum Ansari Vs The State of Bihar and Others
Patna High Court · (1998) 3 PLJR 902
High Courts16 Nov 1998
Arun Mandal Vs The State of Bihar and Others
Patna High Court · (1998) 11 PAT CK 0015
Bihar Tenancy Act, 1885 — Section 48(E), 48E
High Courts13 Nov 1998Dismissed
Abdul Ghaffar Vs Union of India (UOI) and Others
Patna High Court · (1999) 1 PLJR 66
High Courts12 Nov 1998Dismissed
Suraj Prasad Vs The State of Bihar and others
Patna High Court · (1998) 3 PLJR 919
Bihar Legislature (Members Salaries, Allowances and Pension) Act, 1960 — Section 10ASalaries, Allowances and Pensions of Members of Parliament Act, 1954 — Section 8A
High Courts12 Nov 1998Allowed
Binoy Kumar Sinha Vs The State of Bihar
Patna High Court · (1999) 1 PLJR 633
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 395, 412
High Courts12 Nov 1998Dismissed
Surajdeo Sharma Vs The Bihar State Electricity Board and Others
Patna High Court · (1999) 1 BLJR 360 : (1999) 1 PLJR 71
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5
High Courts12 Nov 1998
Ram Tawakya Chaubey Vs The State of Bihar and Others
Patna High Court · (1999) 1 PLJR 492
Minimum Wages Act, 1948 — Section 20, 20(1), 20(2), 20(3), 20(6)
High Courts12 Nov 1998Dismissed
Suraj Prasad Vs State of Bihar and Others
Patna High Court · AIR 1999 Patna 59 : (1998) 3 PLJR 919
Bihar Legislature (Members Salaries, Allowances and Pension) Act, 1960 — Section 10A(1), 10A(3)Salaries, Allowances and Pensions of Members of Parliament Act, 1954 — Section 8A