High Courts01 Nov 1999Allowed
Mrs. Neena Girish Vs Bihar State Housing Board and Others
Patna High Court · (2000) 1 BLJR 209 : (1999) 3 PLJR 980
Bihar Housing Board Act, 1982 — Section 59(1)(b)
COURT ARCHIVE
Patna High Court judgments, 1999
1,175 judgments · page 12 of 59
High Courts01 Nov 1999Allowed
Tribeni Prasad Vs Central Coalfield Ltd. and Others
Patna High Court · (2000) 3 PLJR 135 : (2000) 1 PLJR 861
High Courts01 Nov 1999Dismissed
The Bihar Hand-Pump Manufacturers Association and Others Vs The State of Bihar and Others
Patna High Court · (2000) 1 PLJR 242
Constitution of India, 1950 — Article 14, 226, 301
High Courts01 Nov 1999Dismissed
Ainui Khan @ Enul Haque Khan Vs State of Bihar and Others
Patna High Court · (1999) 11 PAT CK 0005
Bihar Forest Produce (regulation Of Trade) Act, 1984 — Section 5Essential Commodities Act, 1955 — Section 6BForest Act, 1927 — Section 41, 42
High Courts01 Nov 1999Allowed
Ram Baran Thakur Vs Union of India (UOI) and Others
Patna High Court · (2000) 3 PLJR 768
High Courts29 Oct 1999Allowed
Krishna Kumar Giri Vs The Vice Chairman, Patna Regional Development Authority and Others
Patna High Court · (2000) 1 PLJR 226
High Courts29 Oct 1999Allowed
Smt. Swam Lata Kanth and Another Vs The State of Bihar and Others
Patna High Court · (2000) 2 PLJR 268
High Courts29 Oct 1999
Akhilesh Kumar Vs State of Bihar and Others
Patna High Court · (2001) 4 PLJR 402
Constitution of India, 1950 — Article 300(25), 342
High Courts29 Oct 1999Allowed
Jagarnath Bind and Others Vs State of Bihar
Patna High Court · (2000) 1 BLJR 392
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts29 Oct 1999Dismissed
Gauri Shankar Dixit Vs The State of Bihar and Another
Patna High Court · (2000) 3 PLJR 448
Constitution of India, 1950 — Article 141, 142
High Courts29 Oct 1999
Abdul Sattar Wahidi Vs Bihar State Road Transport Corporation and Others
Patna High Court · (2000) 1 BLJR 251
High Courts28 Oct 1999Dismissed
Bhanu Singh and Others Vs State of Bihar
Patna High Court · (2000) 1 BLJR 236
Penal Code, 1860 (IPC) — Section 302, 323, 324, 34
High Courts28 Oct 1999
Shri Khirod Mehto Vs State of Bihar and Others
Patna High Court · (2001) 1 PLJR 747 : (2001) 1 PLJR 645
High Courts28 Oct 1999Dismissed
Someshwar Shastri Vs Rajendra Prasad and Madan Prasad
Patna High Court · (2000) 1 PLJR 904
Criminal Procedure Code, 1973 (CrPC) — Section 197, 202, 203, 399
High Courts28 Oct 1999Dismissed
Pargana Murmu and Others Vs State of Bihar
Patna High Court · (2000) 48 BLJR 255 : (2000) CriLJ 467 : (2001) 3 PLJR 170
Penal Code, 1860 (IPC) — Section 302, 304
High Courts28 Oct 1999Allowed
Ramesh Sharma @ Ramesh Mistri and Another Vs State of Bihar and Another
Patna High Court · (2000) 1 BLJR 388 : (2000) 1 PLJR 833
Constitution of India, 1950 — Article 226
High Courts28 Oct 1999Allowed
Siya Ram Singh and Others Vs State of Bihar
Patna High Court · (2000) 1 BLJR 410
Penal Code, 1860 (IPC) — Section 302, 34, 364
High Courts28 Oct 1999Dismissed
Sambhoo Paswan Vs The State of Bihar
Patna High Court · (2000) 2 PLJR 58
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 307
High Courts27 Oct 1999
Jagat Prasad Vs State of Bihar
Patna High Court · (2000) 1 BLJR 384
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 279, 304A
High Courts27 Oct 1999
Sheo Nath Mahto and Others Vs State of Bihar
Patna High Court · (2000) 1 BLJR 252
Penal Code, 1860 (IPC) — Section 147, 148, 307, 323