High Courts18 Nov 1999Allowed
Badri Singh Vs State of Bihar and Others
Patna High Court · (2000) 3 PLJR 21
Industrial Disputes Act, 1947 — Section 10(1)
COURT ARCHIVE
Patna High Court judgments, 1999
1,175 judgments · page 9 of 59
High Courts18 Nov 1999Dismissed
Narsingh Prasad Sah Vs Mahendra Sah
Patna High Court · (2001) 1 PLJR 683
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 100Criminal Procedure Code, 1973 (CrPC) — Section 144Evidence Act, 1872 — Section 78, 79
High Courts18 Nov 1999Allowed
Pradip Kumar Vs State of Bihar and Others
Patna High Court · (2000) 1 BLJR 257 : (2000) 1 PLJR 595
Constitution of India, 1950 — Article 229, 311
High Courts18 Nov 1999Dismissed
Baidyanath Dham Prasadi (Chura, Pera, Elaichi dana) Bikreta Sangh and Others Vs The State of Bihar and Others
Patna High Court · (2000) 3 PLJR 728
Essential Commodities Act, 1955 — Section 2(iia), 3, 3(2)(c), 5
High Courts17 Nov 1999Allowed
Sister Eulalia Furtado @ Eulalia Vs State of Bihar and Others
Patna High Court · (2000) 1 BLJR 362 : (2000) 2 PLJR 54
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 307, 323, 341, 448, 503
High Courts17 Nov 1999
Arjun Yadav and Others Vs State of Bihar
Patna High Court · (2000) 1 BLJR 338
Penal Code, 1860 (IPC) — Section 304, 34, 379
High Courts17 Nov 1999Allowed
Ram Nandan Rai, Ganga Rai and Satya Narayan Rai Vs The State of Bihar
Patna High Court · (2000) 1 PLJR 791
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 395, 397, 402
High Courts17 Nov 1999Allowed
Govind Prasad Sinha Vs Baijnath Sah
Patna High Court · (2000) 1 PLJR 437
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31
High Courts17 Nov 1999Dismissed
Md. Khalil Vs Hamida and others
Patna High Court · (2000) 1 PLJR 841
Civil Procedure Code, 1908 (CPC) — Section 100Criminal Procedure Code, 1973 (CrPC) — Section 100Specific Relief Act, 1963 — Section 16(c), 20
High Courts16 Nov 1999Dismissed
Satyendra Singh Vs The State of Bihar and Others
Patna High Court · (2000) 1 PLJR 960
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 302, 34
High Courts16 Nov 1999Allowed
Mohan Chaudhary and Others Vs State of Bihar
Patna High Court · (2000) 3 PLJR 780
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) (Amendment) Act, 1982 — Section 10, 11(1), 16(3), 8Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 10, 10(1), 10(3), 11(1), 2Bihar Tenancy Act, 1885 — Section 112
High Courts16 Nov 1999Allowed
Pramod Kumar Jhunjhunwala Vs State of Bihar
Patna High Court · (1999) 11 PAT CK 0060
High Courts16 Nov 1999Allowed
Allauddin Seikh Vs State of Bihar
Patna High Court · (2000) 1 BLJR 386 : (2000) 1 PLJR 878
Penal Code, 1860 (IPC) — Section 376
High Courts12 Nov 1999Allowed
Mukhana Yadav and Others Vs State of Bihar
Patna High Court · (2000) 1 BLJR 746
Penal Code, 1860 (IPC) — Section 149, 302
High Courts12 Nov 1999
Onkar Nath Yadav Vs State of Bihar and Others
Patna High Court · (2000) 1 BLJR 284
High Courts12 Nov 1999
Naresh Ram Vs The State of Bihar and Others
Patna High Court · (2000) 2 PLJR 716
High Courts12 Nov 1999
Ram Niwas Mahto and Others Vs State of Bihar
Patna High Court · (2000) 1 BLJR 704 : (2001) 3 PLJR 203
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34
High Courts12 Nov 1999Allowed
Meena Devi and Shiv Nandan Singh @ Shiv Nandan Pd. Singh Vs State of Bihar and Smt. Bindeshwari
Patna High Court · (2000) 3 PLJR 837
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Penal Code, 1860 (IPC) — Section 494, 498A
High Courts12 Nov 1999Allowed
Gaya Singh and Others Vs State of Bihar
Patna High Court · (2000) 1 BLJR 213
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 326
High Courts12 Nov 1999Dismissed
Dr. Ranbir Prasad Singh Vs The State of Bihar and Others
Patna High Court · (2000) 3 PLJR 618
Bihar Service Code, 1952 — Rule 67Civil Procedure Code, 1908 (CPC) — Section 148Constitution of India, 1950 — Article 14, 142, 311