High Courts27 Jan 1999Allowed
Shekhar Choudhary @ Chandra Shekar Choudhary Vs State of Bihar and Others
Patna High Court · (1999) CriLJ 1486 : (1999) 1 PLJR 738
National Security Act, 1980 — Section 3, 3(1), 3(2), 3(3)
COURT ARCHIVE
Patna High Court judgments, 1999
1,175 judgments · page 58 of 59
High Courts27 Jan 1999Allowed
Sambhu Singh Vs The State of Bihar
Patna High Court · (1999) 1 PLJR 846
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts25 Jan 1999Dismissed
Pramanand Oraon Vs The State of Bihar and Others
Patna High Court · (1999) 2 PLJR 167
Bihar Tenancy Act, 1885 — Section 48E, 48E(1)Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 146, 146(1)
High Courts18 Jan 1999Dismissed
Ramadhar Singh Vs The State of Bihar
Patna High Court · (1999) 1 PLJR 661
Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Penal Code, 1860 (IPC) — Section 302
High Courts18 Jan 1999Allowed
Amarendra Kumar Vs National Jute Manufacturing Corporation Limited and Others
Patna High Court · (1999) 2 PLJR 50
High Courts18 Jan 1999
Fertilizer Corporation of India Ltd. Vs Collector of C. Ex.
Patna High Court · (2000) 122 ELT 343
Central Excise Rules, 1944 — Rule 13, 192, 8(1)Central Excises and Salt Act, 1944 — Section 36, 36(2), 8(3)
High Courts18 Jan 1999Dismissed
Ram Bisun Sharma Vs The State of Bihar
Patna High Court · (1999) 1 PLJR 511
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 302
High Courts15 Jan 1999Dismissed
Ramdeo Singh and Shubh Narain Chaudhur Vs The State of Bihar, The Chief Judicial Magistrate and The Officer Incharge Chakia Police Station
Patna High Court · (1999) 1 PLJR 526
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 302, 34
High Courts15 Jan 1999Allowed
Shankar Kumar Ghosh Vs State of Bihar and Others
Patna High Court · (1999) 1 BLJR 542
Penal Code, 1860 (IPC) — Section 120B, 201, 202, 379, 409
High Courts15 Jan 1999
Tridip and Company Vs State of Bihar and Others
Patna High Court · (1999) 1 BLJR 607 : (1999) 1 PLJR 584
Arms Act, 1959 — Section 14, 15Constitution of India, 1950 — Article 19
High Courts15 Jan 1999Allowed
The Reserve Bank of India Vs The Patna Municipal Corporation and Others
Patna High Court · (1999) 1 PLJR 493
Constitution of India, 1950 — Article 226, 227Patna Municipal Corporation Act, 1951 — Section 130, 130(1), 130(2), 149, 150
High Courts14 Jan 1999Dismissed
Gurudeo Gupta and Others Vs The State of Bihar and Others
Patna High Court · (1999) 1 PLJR 472
Bihar Sanskrit Shiksha Education Board Act, 1981 — Section 13, 14, 22, 24Constitution of India, 1950 — Article 226, 227
High Courts14 Jan 1999Dismissed
Gauri Yadav and Others Vs The State of Bihar
Patna High Court · (1999) 1 PLJR 820
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 145, 147, 148, 149, 302
High Courts13 Jan 1999
Winsome International Ltd. Vs The State of Bihar and Others
Patna High Court · (1999) 1 PLJR 486
Bihar Agricultural Produce Markets Act, 1960 — Section 27CLimitation Act, 1963 — Section 5
High Courts13 Jan 1999Allowed
Rameshwar Nath Tiwari Vs Chandrabhan Nath Tiwari and Markandey Nath Tiwari
Patna High Court · (1999) 1 PLJR 592
Penal Code, 1860 (IPC) — Section 12B, 420
High Courts13 Jan 1999Allowed
Sonu Sao and Others Vs The State of Bihar
Patna High Court · (1999) 1 PLJR 613
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 302, 323, 34
High Courts12 Jan 1999Dismissed
Laxmi Singh Vs State of Bihar
Patna High Court · (1999) 3 BLJR 1782
Penal Code, 1860 (IPC) — Section 302
High Courts12 Jan 1999Allowed
Akhauri Bijoy Kumar Sinha Vs The State of Bihar and Others
Patna High Court · (1999) 2 PLJR 131
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 3, 3(6), 9Constitution of India, 1950 — Article 226
High Courts12 Jan 1999Dismissed
Mohd. Raza and Another Vs State of Bihar and Others
Patna High Court · (1999) 2 BLJR 1421
Constitution of India, 1950 — Article 226, 32
High Courts11 Jan 1999Allowed
Birendra Kumar Mehta Vs State of Bihar and Others
Patna High Court · (1999) 1 BLJR 604 : (1999) 1 PLJR 877
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 10, 62