High Courts26 Feb 1999Allowed
Md. Abdul Sattar Vs The State of Bihar
Patna High Court · (1999) 2 BLJR 801 : (1999) 9 PLJR 784
COURT ARCHIVE
Patna High Court judgments, 1999
1,175 judgments · page 53 of 59
High Courts26 Feb 1999Allowed
Gajadhar Singh and Others Vs State of Bihar
Patna High Court · (1999) 1 BLJR 770
Penal Code, 1860 (IPC) — Section 302, 34
High Courts26 Feb 1999
Free Legal Aid Committee Vs State of Bihar and Another
Patna High Court · (2000) 1 BLJR 20 : (1999) 3 PLJR 265
Criminal Procedure Code, 1973 (CrPC) — Section 107, 2, 23
High Courts26 Feb 1999Allowed
Nathmal Goenka Vs Ajay Kumar Goenka and Others
Patna High Court · (1999) 2 PLJR 191
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts26 Feb 1999Allowed
Sukhu Mahton and Another Vs State of Bihar
Patna High Court · (1999) 1 BLJR 646 : (1999) 9 PLJR 28
Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 149, 201, 302, 307, 323
High Courts25 Feb 1999Allowed
Shree Narayan Chaudhary Vs Dr. (Mrs.) Chandra Kiran
Patna High Court · (1999) 2 PLJR 158
Civil Procedure Code, 1908 (CPC) — Section 10, 151
High Courts25 Feb 1999Dismissed
Ajit Kumar Vs State of Bihar and Others
Patna High Court · (1999) 2 BLJR 1427 : (1999) 1 PLJR 858
Penal Code, 1860 (IPC) — Section 409
High Courts25 Feb 1999Allowed
Most. Kalawati Devi Vs Ambika Bhagat
Patna High Court · (1999) 2 BLJR 824
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145
High Courts25 Feb 1999Dismissed
Tribeni Ahir and Others Vs State of Bihar
Patna High Court · (1999) 47 BLJR 832 : (1999) CriLJ 2004
Criminal Procedure Code, 1973 (CrPC) — Section 172, 465Evidence Act, 1872 — Section 167, 32(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts25 Feb 1999Partly Allowed
Tata Iron and Steel Company Limited Vs State of Bihar and Others
Patna High Court · AIR 1999 Patna 196 : (1999) 47 BLJR 1327 : (1999) 1 PLJR 787
Bihar Electricity Duty Act, 1948 — Section 3ABihar Electricity Duty Rules, 1949 — Rule 11
High Courts25 Feb 1999
Martam Sinku and Others Vs State of Bihar
Patna High Court · (1999) 47 BLJR 1124 : (1999) CriLJ 4159
Penal Code, 1860 (IPC) — Section 149, 302, 304, 323, 34
High Courts23 Feb 1999Dismissed
Vijay Kumar and Others Vs The State of Bihar
Patna High Court · (1999) 1 BLJR 675
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 144Penal Code, 1860 (IPC) — Section 307, 324, 325, 326, 97
High Courts23 Feb 1999Dismissed
Upendra Singh Vs State of Bihar and Another
Patna High Court · (1999) 3 BLJR 1775 : (1999) 9 PLJR 171
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 22, 24
High Courts23 Feb 1999Allowed
Namrata Srivastava @ Namrata Nath Vs State of Bihar and Another
Patna High Court · (1999) 47 BLJR 1334 : (1999) 2 DMC 143
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts23 Feb 1999
Gajendra Prasad Sinha and Another Vs Man Mohan Prasad Sinha
Patna High Court · (1999) 2 PLJR 189
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 14(8)
High Courts23 Feb 1999
Binod Kumar Singh and Neelam Kumari @ Neelam Singh and Others Vs State of Bihar and Others
Patna High Court · (1999) 3 BLJR 1654 : (1999) 9 PLJR 140
Penal Code, 1860 (IPC) — Section 120B, 304B, 69
High Courts23 Feb 1999Allowed
Meghnath Mahto and Another Vs State of Bihar
Patna High Court · (2000) 1 BLJR 765 : (1999) 9 PLJR 724
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
High Courts22 Feb 1999
S.M. Khalil Ahmad Vs Union of India (UOI) and Others
Patna High Court · AIR 1999 Patna 256
Constitution of India, 1950 — Article 226
High Courts22 Feb 1999Allowed
Malar Oraon and Others Vs State of Bihar
Patna High Court · (1999) 3 BLJR 1793
Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts19 Feb 1999Allowed
National Insurance Company Ltd. and Another Vs Kumari Anupma and Others
Patna High Court · (1999) 1 PLJR 873
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Motor Vehicles Act, 1988 — Section 173