High Courts03 Nov 1999Dismissed
Shaukat Ali Vs State of Bihar
Patna High Court · (2000) CriLJ 311
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Patna High Court judgments, 1999
1,175 judgments · page 11 of 59
High Courts03 Nov 1999Allowed
Gopal Prasad Vs Baushidhar Singh and Others
Patna High Court · AIR 2000 Patna 240 : (2000) 1 PLJR 233
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1Hindu Succession Act, 1956 — Section 22
High Courts03 Nov 1999Dismissed
Munna Kumar Vs State of Bihar
Patna High Court · (2000) 1 BLJR 607 : (2000) 1 PLJR 909
Railway Property (Unlawful Possession) Act, 1966 — Section 3A
High Courts03 Nov 1999Partly Allowed
Aditya Narayan Chouresia Vs Bank of India and Others
Patna High Court · (2003) 115 CompCas 362 : (2000) 1 PLJR 966
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Limitation Act, 1963 — Article 55
High Courts03 Nov 1999Dismissed
Shiva Shankar Pandey and Others Vs The State of Bihar
Patna High Court · (2001) 3 PLJR 401
Arms Act, 1959 — Section 27, 37Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34
High Courts03 Nov 1999
Nand Kishore Prasad Vs The State of Bihar and Others
Patna High Court · (2000) 2 PLJR 823
Criminal Procedure Code, 1973 (CrPC) — Section 468, 482Essential Commodities Act, 1955 — Section 12AA, 7
High Courts03 Nov 1999Allowed
Janki Prasad Vs State of Bihar and Others
Patna High Court · (2000) 2 PLJR 819
High Courts03 Nov 1999Dismissed
Shri Krishna Kumar Kanth Vs Smt. Indulal Devi and Others
Patna High Court · (1999) 3 PLJR 977
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 9 Rule 13
High Courts02 Nov 1999Dismissed
Dhrub Lochan Pradhan Vs The State of Bihar and Others
Patna High Court · (2000) 1 PLJR 996
Constitution of India, 1950 — Article 141, 142
High Courts02 Nov 1999Dismissed
Ram Ashrey Singh Vs The State of Bihar
Patna High Court · (2000) 1 PLJR 981
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 307
High Courts02 Nov 1999
Ganesh Prasad Vs The State of Bihar and Others
Patna High Court · (2000) 1 PLJR 623
Constitution of India, 1950 — Article 309
High Courts02 Nov 1999Allowed
Dr. Ajit Kumar Verma and Others Vs The State of Bihar and Others
Patna High Court · AIR 2000 Patna 81 : (2000) 3 PLJR 379
Constitution of India, 1950 — Article 226
High Courts02 Nov 1999Allowed
Kewal Krishna Wadhwa and Another Vs State of Bihar and Another
Patna High Court · (2000) 1 BLJR 281
Criminal Procedure Code, 1973 (CrPC) — Section 482LIFE INSURANCE CORPORATION ACT, 1956 — Section 47Penal Code, 1860 (IPC) — Section 499, 500
High Courts02 Nov 1999
Sanjay Kumar Tiwary and Others Vs The State of Bihar and Others
Patna High Court · (2000) 4 PLJR 771
Industrial Disputes Act, 1947 — Section 2, 2(oo), 25, 25F
High Courts02 Nov 1999
Dhruva Prasad Ojha Vs State of Bihar and Others
Patna High Court · (2000) 1 PLJR 823
Constitution of India, 1950 — Article 166Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 156(3), 157, 173
High Courts02 Nov 1999
Major Kripal Singh (Retd) Vs Bihar State Electricity Board and Others
Patna High Court · (1999) 3 PLJR 945
High Courts01 Nov 1999Allowed
Tribeni Prasad Vs M/s. Central Coalfield Ltd. and Others
Patna High Court · (1999) 3 PLJR 135
High Courts01 Nov 1999Allowed
Srikrishna Nagar Niwasi Sangh Vs The State of Bihar and Others Panna Lal Pankaj Vs Patna Regional Dev. Authority and Others
Patna High Court · (2000) 1 PLJR 206
Bihar State Housing Board Act, 1982 — Section 59
High Courts01 Nov 1999
Hira Poddar Vs Parwati Devi
Patna High Court · (2001) 1 PLJR 528
Succession Act, 1925 — Section 373, 373(3), 373(4)
High Courts01 Nov 1999
Most. Dulari Devi Vs The State of Bihar and Others
Patna High Court · (2000) 2 PLJR 917