High Courts27 Nov 1999
New India Assurance Co. Ltd. Vs Jai Nath Singh and Another
Patna High Court · (2000) 3 BLJR 1853 : (2000) 2 PLJR 776
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11
COURT ARCHIVE
Patna High Court judgments, 1999
1,175 judgments · page 7 of 59
High Courts26 Nov 1999
M/s Veena Theaters Pvt. Limited and Another Vs The State of Bihar and Others
Patna High Court · (2000) 1 PLJR 230
High Courts26 Nov 1999
Most. Jageshwari Devi and Others Vs Bindeshwari Devi and Others
Patna High Court · (2000) 1 PLJR 215
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 99
High Courts26 Nov 1999Allowed
Ram Raj Ram Vs State of Bihar and Others
Patna High Court · (2000) 1 BLJR 605
High Courts25 Nov 1999Allowed
Jayanti Kuer and Others Vs Laxmichand Upadhyay and Others
Patna High Court · (2000) 1 PLJR 231
High Courts25 Nov 1999Allowed
Md. Kamruddin Vs Brijnandan Prasad
Patna High Court · (2000) 1 BLJR 290 : (2000) 2 PLJR 49
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts24 Nov 1999Dismissed
K. Tarakant Pathak and Others Vs State of Bihar and Another
Patna High Court · (2000) 2 PLJR 531
Criminal Procedure Code, 1973 (CrPC) — Section 161, 190(1), 210, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 307, 498A
High Courts24 Nov 1999Allowed
Vijoy Kumar Vs Vice-Chancellor and Others
Patna High Court · (2000) 2 BLJR 853 : (2000) 1 PLJR 849
Constitution of India, 1950 — Article 14, 16
High Courts24 Nov 1999Dismissed
Uday Singh and Another Vs State of Bihar
Patna High Court · (2000) 1 BLJR 368
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376
High Courts24 Nov 1999
Shobh Nath Ram Vs State of Bihar and Another
Patna High Court · (2000) 1 BLJR 733 : (2000) 1 PLJR 929
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts24 Nov 1999
Mohan Choudhary Vs State of Bihar and Others
Patna High Court · (2000) 1 BLJR 673 : (2000) 1 PLJR 889 : (2000) 3 RCR(Criminal) 301
Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 9
High Courts24 Nov 1999Dismissed
Md. Sahid Alam Vs Chairman of Bihar State Madarsa Education Board and Others
Patna High Court · (2001) 3 PLJR 30
Bihar Education Code, 1961 — Article 589Bihar State Madarsa Education Board Act, 1981 — Section 24, 26(2), 28, 7(2)Constitution of India, 1950 — Article 30(1)
High Courts24 Nov 1999Dismissed
Sheo Narayan Lal Vs Nand Lal Jaiswal
Patna High Court · (2000) 1 BLJR 453 : (2000) 1 PLJR 918
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1)(d)
High Courts22 Nov 1999Allowed
Satyadeo Prakash Sinha, Ajay Kumar Shyam Verma and Deb Narain Bhandari Vs The State of Bihar and Anil Kumar Ghosh
Patna High Court · (2000) 3 PLJR 424
Industrial Disputes Act, 1947 — Section 2(1), 39Industries (Development and Regulation) Act, 1951 — Section 2Payment of Bonus Act, 1965 — Section 19, 2(5), 30, 30(1), 32
High Courts22 Nov 1999Allowed
Ramanuj Rao Vs State of Bihar
Patna High Court · (2000) 1 BLJR 505 : (2001) 3 PLJR 184
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 145Penal Code, 1860 (IPC) — Section 302, 34
High Courts22 Nov 1999Dismissed
Rajeev Ranjan and Others Vs The State of Bihar and Others
Patna High Court · (2000) 1 PLJR 319
Constitution of India, 1950 — Article 14, 16, 213(2)(a), 3Patna University Act, 1976 — Section 56, 56(2), 56(2)(b), 57, 57(10)University Grants Commission Act, 1956 — Section 2(f), 3
High Courts22 Nov 1999
Binod Krishna Jha and Another Vs Union of India and Others
Patna High Court · (2001) 1 CivCC 116 : (2000) 1 PLJR 241 : (2000) 4 RCR(Civil) 64
Telegraph Act, 1885 — Section 7(b)
High Courts22 Nov 1999Allowed
Lala Yadav Vs Nathuni Yadav and Another
Patna High Court · (2000) 1 BLJR 458 : (2000) 2 PLJR 62
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 34
High Courts22 Nov 1999
Binod Krishna Jha and Another Vs Chinmay Mitra, General Manager (Telephones), Patna and Another Janardan Singh Vs Union of India and Others
Patna High Court · (1999) 1 PLJR 241
Telegraph Act, 1885 — Section 7(b)
High Courts19 Nov 1999
Dr. Anant Mohan Das Vs The State of Bihar and Others
Patna High Court · (2000) 1 PLJR 765