High Courts12 Nov 1999
Narayan Mahto and Others Vs State of Bihar
Patna High Court · (2000) 1 BLJR 293
Penal Code, 1860 (IPC) — Section 147, 149, 302, 304, 323
COURT ARCHIVE
Patna High Court judgments, 1999
1,175 judgments · page 10 of 59
High Courts11 Nov 1999Allowed
Mostt. Ahulash Devi Vs Union of India and Others
Patna High Court · (2000) 1 PLJR 672
Constitution of India, 1950 — Article 21, 22(1)Criminal Procedure Code, 1973 (CrPC) — Section 82, 83Penal Code, 1860 (IPC) — Section 220, 330, 331
High Courts11 Nov 1999
Mostt. Radhika Devi Vs Ramdeo Tiwary and Others
Patna High Court · (2000) 2 PLJR 534
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 23 Rule 3A, 151
High Courts11 Nov 1999Dismissed
Babloo Kisku Vs State of Bihar
Patna High Court · (2000) 1 BLJR 528
Penal Code, 1860 (IPC) — Section 302, 324
High Courts11 Nov 1999
Ram Briksha Singh Vs Shankar Mistry @ Shankar Sharma
Patna High Court · (2000) 1 BLJR 274 : (2000) 1 PLJR 746
Specific Relief Act, 1963 — Section 34
High Courts11 Nov 1999
Rajendra Prasad and Others Etc. Vs State of Bihar and Others
Patna High Court · (2000) 1 BLJR 187
Bihar State Universities Act, 1976 — Section 3(1), 70B, 70B(1)(a)
High Courts11 Nov 1999Allowed
Jaydeyal Banka and Others Vs State of Bihar and Others
Patna High Court · (2000) 1 BLJR 285 : (2000) 2 PLJR 52
Criminal Procedure Code, 1973 (CrPC) — Section 204, 482Penal Code, 1860 (IPC) — Section 409
High Courts11 Nov 1999
Rajendra Prasad and Others Vs The State of Bihar and Others
Patna High Court · (2000) 1 PLJR 423
Bihar State Universities Act, 1976 — Section 70B
High Courts11 Nov 1999Allowed
Ambika Prasad Sinha and Others Vs The State of Bihar
Patna High Court · (2000) 1 PLJR 940
Criminal Procedure Code, 1973 (CrPC) — Section 144, 147, 482Penal Code, 1860 (IPC) — Section 323, 34, 341
High Courts10 Nov 1999Dismissed
Baidyanath Dham Prasadi (Chura, Pera, Elaichidana) Bikreta Sangh and Others Vs The State of Bihar and Others
Patna High Court · AIR 2000 Patna 178 : (2000) 3 PLJR 728
Essential Commodities Act, 1955 — Section 2, 3
High Courts05 Nov 1999Allowed
Krishnamber Jha Vs Union of India and Others
Patna High Court · (2000) 4 PLJR 100
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts05 Nov 1999Allowed
Ram Autar Singh Vs The State of Bihar and Others
Patna High Court · (2001) 3 PLJR 34
High Courts05 Nov 1999Dismissed
Ratiya Kharia Vs The State of Bihar
Patna High Court · (2000) 2 PLJR 494
Penal Code, 1860 (IPC) — Section 302, 304
High Courts04 Nov 1999Allowed
Ramjee Singh Vs Kapildeo Singh and Others
Patna High Court · (2000) 1 PLJR 545
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 8 Rule 6A
High Courts04 Nov 1999
Ranchi Kshetriya Gramin Bank and Others Vs D.P. Singh and Others
Patna High Court · (2000) 48 BLJR 643 : (2000) 2 LLJ 463 : (2000) 1 PLJR 251 : (1999) 9 PLJR 720
Regional Rural Banks (Appointment and Promotion of Officers and Other Employees) Rules, 1988 — Rule 7Regional Rural Banks Act, 1976 — Section 17, 29
High Courts04 Nov 1999Allowed
Budhu Mahto and Others Vs The State of Bihar
Patna High Court · (1999) 1 BLJR 468
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts04 Nov 1999Allowed
Mohd. Yunus and Others Etc. Vs State of Bihar
Patna High Court · (2000) 1 BLJR 324 : (2000) 2 PLJR 41
Penal Code, 1860 (IPC) — Section 114, 302, 34
High Courts03 Nov 1999
Surendra Prasad Singh Vs The State of Bihar and Others
Patna High Court · (2000) 1 PLJR 771
High Courts03 Nov 1999Allowed
Chandan Kumar Vs The State of Bihar and Another
Patna High Court · (2000) 1 PLJR 222
Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 142(b)Penal Code, 1860 (IPC) — Section 420
High Courts03 Nov 1999Dismissed
Sukhdeo Hazara and Another Vs State of Bihar
Patna High Court · (2000) 1 BLJR 366
Penal Code, 1860 (IPC) — Section 395