High Courts13 Mar 1999Allowed
Kumar Arun Chandra Singh Vs State of Bihar and Others
Patna High Court · AIR 1999 Patna 137
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Patna High Court judgments, 1999
1,175 judgments · page 52 of 59
High Courts12 Mar 1999
Smt. Bansraji Devi and Others Vs The State of Bihar and Others
Patna High Court · (2003) 1 PLJR 21
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 10, 18, 2, 32A, 4Hindu Succession Act, 1956 — Section 6, 8
High Courts12 Mar 1999
Sushil Kumar Modi and Others Vs The State of Bihar and Others
Patna High Court · (1999) 2 PLJR 71 : (1999) 104 TAXMAN 666
Foreign Exchange Bonds (Immunities and Exemptions) Act, 1991 — Section 2, 3Foreign Exchange Regulation Act, 1973 — Section 8, 9Income Tax Act, 1961 — Section 2, 2(31), 3, 3(1), 3(2)
High Courts12 Mar 1999Allowed
Baso Yadav and Others Vs The State of Bihar
Patna High Court · (1999) 2 BLJR 827
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts12 Mar 1999Allowed
Jibachhi Devi and Others Vs Vinod Kumar Thakur and Others
Patna High Court · (1999) 1 BLJR 727
High Courts12 Mar 1999Allowed
Sadhana Sharma Vs Binod Kumar Sharma
Patna High Court · (1999) 2 PLJR 76
High Courts11 Mar 1999
Kalpna Sinha and Others Vs The State of Bihar and Others
Patna High Court · (1999) 03 PAT CK 0051
High Courts11 Mar 1999Dismissed
Munna Tiwari Vs The State of Bihar
Patna High Court · (1999) 2 BLJR 1472
Penal Code, 1860 (IPC) — Section 302
High Courts11 Mar 1999Allowed
Ram Ballabh Mandal Vs State of Bihar
Patna High Court · (1999) CriLJ 3945 : (1999) 3 PLJR 37
Criminal Procedure Code, 1973 (CrPC) — Section 222Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 201, 302, 306, 34
High Courts10 Mar 1999Allowed
Hit Narayan Chaudhary Vs State of Bihar and Another
Patna High Court · (1999) 1 BLJR 740
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 200, 395
High Courts10 Mar 1999Allowed
Dinesh Kumar Vs State of Bihar and Others
Patna High Court · (1999) 1 BLJR 724
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Penal Code, 1860 (IPC) — Section 12, 34, 35, 36, 48Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 9
High Courts10 Mar 1999Allowed
Ghulam Mohsin Jafri Vs State of Bihar and Others
Patna High Court · AIR 1999 Patna 115 : (1999) 47 BLJR 842 : (1999) 1 PLJR 907
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 3(13)
High Courts10 Mar 1999
State of Bihar Vs Triloki Singh
Patna High Court · (1999) 47 BLJR 761 : (1999) CriLJ 2447 : (1999) 2 PLJR 62
Arms Act, 1959 — Section 27, 27(3), 7Criminal Procedure Code, 1973 (CrPC) — Section 217Penal Code, 1860 (IPC) — Section 302, 307, 376, 448, 511
High Courts10 Mar 1999Allowed
Bishwanath Pandey Vs The State of Bihar and Others
Patna High Court · (2000) 1 PLJR 102
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 3, 5, 7, 9Constitution of India, 1950 — Article 226
High Courts09 Mar 1999Allowed
Dr. Rabindra Kumar Watsa @ Lalan Singh Vs The State of Bihar and Others
Patna High Court · (2000) 1 PLJR 605
Criminal Procedure Code, 1973 (CrPC) — Section 482Hire Purchase Act, 1972 — Section 23Penal Code, 1860 (IPC) — Section 120B, 379, 408, 420, 468
High Courts08 Mar 1999
Mazlish-E-Shoora (Edara-Khair-e-lmmal) Vs Quass Siddikki and Another
Patna High Court · (1999) 2 PLJR 129
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 21(1), 80(2)
High Courts08 Mar 1999Allowed
Mukhlal Mahta Vs The State of Bihar and Others
Patna High Court · (1999) 1 BLJR 791 : (1999) 1 PLJR 830
Bihar Minor Mineral Concession Rules, 1972 — Rule 11A, 12, 9
High Courts26 Feb 1999Dismissed
Jagdish Prasad Mishra and Others Vs State of Bihar and Others
Patna High Court · (1999) 2 BLJR 1374
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts26 Feb 1999Dismissed
Mithilesh Kumar Sharma and Others Vs The State of Bihar
Patna High Court · (1999) 2 BLJR 857 : (1999) 9 PLJR 35
Arms Act, 1959 — Section 25, 26, 27, 35Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 17Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts26 Feb 1999Allowed
Sheodhar Prasad Narain Singh Vs Smt. Durgeshwari Devi and Others
Patna High Court · (1999) 1 BLJR 722
Contract Act, 1872 — Section 23