High Courts15 Feb 1999Dismissed
Arjun Dharhi and Others Vs The State of Bihar
Patna High Court · (1999) 1 BLJR 750
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 294Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Patna High Court judgments, 1999
1,175 judgments · page 55 of 59
High Courts15 Feb 1999Dismissed
Parna Munda Vs The State of Bihar
Patna High Court · (1999) 2 BLJR 1498
Penal Code, 1860 (IPC) — Section 302, 34
High Courts15 Feb 1999Dismissed
Devendra Thakur and Another Vs Bigu Thakur and Others
Patna High Court · (1999) 2 PLJR 10
High Courts12 Feb 1999Dismissed
Rupendra Kumar Singh Vs The State of Bihar and Others
Patna High Court · (1999) 1 BLJR 617 : (1999) 1 PLJR 842
Constitution of India, 1950 — Article 14, 16
High Courts12 Feb 1999Dismissed
Hari Singh and Others Vs State of Bihar
Patna High Court · (1999) 47 BLJR 1678 : (1999) CriLJ 3921
Criminal Procedure Code, 1973 (CrPC) — Section 315Penal Code, 1860 (IPC) — Section 147, 148, 302, 323, 324
High Courts12 Feb 1999Allowed
Rakesh Bihari Sharan Vs State of Bihar and Others
Patna High Court · (1999) 1 BLJR 654 : (2000) 1 PLJR 894
High Courts12 Feb 1999Allowed
Raj Kumar Singh Vs The State of Bihar
Patna High Court · (1999) 02 PAT CK 0004
High Courts11 Feb 1999
Ranchi Bar Association, Ranchi and Another Vs State of Bihar and Others
Patna High Court · AIR 1999 Patna 169 : (1999) 47 BLJR 567 : (1999) 1 PLJR 922
Constitution of India, 1950 — Article 19(1), 21, 226, 38, 39Contempt of Courts Act, 1971 — Section 2
High Courts11 Feb 1999Dismissed
Raghunath Singh Vs The Bihar Electricity Board and Others
Patna High Court · (1999) 02 PAT CK 0032
High Courts11 Feb 1999Allowed
Dr. Kalpanath Singh and Another Vs State of Bihar
Patna High Court · (1999) 1 BLJR 621 : (1999) 1 PLJR 685
Criminal Procedure Code, 1973 (CrPC) — Section 173, 468, 473Electricity Act, 2003 — Section 39, 44Penal Code, 1860 (IPC) — Section 353, 379, 504
High Courts11 Feb 1999
Hari Ram and Others Vs State of Bihar
Patna High Court · (1999) 47 BLJR 743 : (1999) CriLJ 2453
Penal Code, 1860 (IPC) — Section 302, 304, 323, 34
High Courts11 Feb 1999Allowed
Nabijan Mian and Others Vs The State of Bihar and Others
Patna High Court · (1999) 2 PLJR 52
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3), 5Limitation Act, 1963 — Section 29, 5
High Courts09 Feb 1999Allowed
Lakeshwar Yadav and Others Vs State of Bihar
Patna High Court · (1999) 2 BLJR 1050 : (1999) 9 PLJR 204
Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts09 Feb 1999
Jai Nandan Singh Vs Shankar Dayal Singh and Others
Patna High Court · AIR 1999 Patna 231 : (1999) 47 BLJR 1194 : (1999) 3 PLJR 277
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Conduct of Elections Rules, 1961 — Rule 73(2)Representation of the People Act, 1951 — Section 100, 100(1), 82, 83(1), 84
High Courts09 Feb 1999
Ram Suresh Singh Vs State of Bihar and Others
Patna High Court · (1999) 1 BLJR 588 : (1999) 1 PLJR 786
High Courts09 Feb 1999Dismissed
Sri. Anem Malikarjuna Rao Vs All India Handloom Fabrics Marketing Co-operative Society Ltd. and Others
Patna High Court · (1999) 1 PLJR 864
Constitution of India, 1950 — Article 12, 226
High Courts08 Feb 1999
Patna District Bar Association and Another Vs The State of Bihar and Others
Patna High Court · (1999) 1 PLJR 692
Bihar Government Servants Conduct Rules, 1976 — Rule 8Constitution of India, 1950 — Article 226, 227, 235Criminal Procedure Code, 1973 (CrPC) — Section 167(2)
High Courts08 Feb 1999Allowed
Smt. Dipali Kundu Vs The State of Bihar and Others
Patna High Court · (1999) 1 BLJR 549
High Courts08 Feb 1999Allowed
Ram Pravesh Singh Vs The State of Bihar
Patna High Court · (1999) 1 BLJR 625 : (1999) 1 PLJR 730
Essential Commodities Act, 1955 — Section 7
High Courts05 Feb 1999Dismissed
Neyaz Ahmad Vs State of Bihar
Patna High Court · (1999) CriLJ 2550 : (1999) 9 PLJR 193
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 376