High Courts04 May 2000
Sardar Balbir Singh Vs Bihar State Electricity Board
Patna High Court · (2006) 4 JCR 588
COURT ARCHIVE
Patna High Court judgments, 2000
1,240 judgments · page 32 of 62
High Courts04 May 2000Allowed
Harendra Tantu Bai and Others Vs State of Bihar
Patna High Court · (2000) 3 BLJR 1980
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts04 May 2000
Mohammad Idris Vs State of Bihar and Others
Patna High Court · (2000) 2 PLJR 891
High Courts03 May 2000
Chandrika Mochi Vs State of Bihar and Others
Patna High Court · (2000) 4 PLJR 136
High Courts03 May 2000Allowed
Ram Nandan Singh Vs State of Bihar and Others
Patna High Court · (2000) 2 PLJR 892
High Courts03 May 2000Allowed
Jeevan Kumar Jayaswal Vs The New India Assurance Co. Ltd. and Others
Patna High Court · (2000) 3 BLJR 1943 : (2000) 3 PLJR 285
General Insurance (Conduct, Discipline and Appeal) Rules, 1975 — Regulation 37, 37(2)(a)(b), 27(2)
High Courts03 May 2000Allowed
Bishwanath Ram Vs The State of Bihar
Patna High Court · (2001) 1 BLJR 238
Criminal Procedure Code, 1973 (CrPC) — Section 163, 167, 170, 173, 190Penal Code, 1860 (IPC) — Section 121, 121A, 122, 124A, 216
High Courts02 May 2000Dismissed
Dago Hunda Vs State of Bihar
Patna High Court · (2000) 3 BLJR 1983
Penal Code, 1860 (IPC) — Section 302, 304, 324
High Courts02 May 2000Allowed
Muneshwar Yadav Vs State of Bihar
Patna High Court · (2000) 3 BLJR 1931
Penal Code, 1860 (IPC) — Section 395, 412
High Courts02 May 2000Allowed
Ram Swaroop Choudhary Vs The State of Bihar
Patna High Court · (2000) 4 PLJR 357
High Courts01 May 2000Allowed
Arjun Rajak Vs State of Bihar and others
Patna High Court · (2000) 4 PLJR 42
Constitution of India, 1950 — Article 14, 16
High Courts01 May 2000Dismissed
Nandlal Lakhotia Vs State of Bihar and Others
Patna High Court · (2001) CriLJ 1900 : (2000) 2 PLJR 882
Criminal Procedure Code, 1973 (CrPC) — Section 204, 405, 409, 482Penal Code, 1860 (IPC) — Section 408, 420
High Courts01 May 2000Allowed
State of Bihar and Others Vs Kanhai Rajak Kanhai Rajak Vs State of Bihar and Others
Patna High Court · (2000) 2 PLJR 886
Prevention of Corruption Act, 1988 — Section 13, 13(2), 5(1), 5(2)
High Courts28 Apr 2000Allowed
Paras Nath Mishra and Others Vs The State of Bihar and Another
Patna High Court · (2000) 3 PLJR 690
Miscellaneous Rules of the Board of Revenue, Bihar, 1958 — Rule 157(3)(J), 309
High Courts28 Apr 2000Allowed
Suiti Exports Limited Vs Adityapur Industrial Area Development Authority and Others
Patna High Court · (2000) 2 PLJR 163
Transfer of Property Act, 1882 — Section 108
High Courts28 Apr 2000
Prof. Rabindra Nath Singh Vs State of Bihar and Others
Patna High Court · (2000) 2 BLJR 1352 : (2000) 4 PLJR 139
Constitution of India, 1950 — Article 243, 243Q, 243U, 243Z, 243ZF
High Courts28 Apr 2000
Shyam Sunder Ram Vs State of Bihar and Others
Patna High Court · AIR 2001 Patna 7 : (2000) 48 BLJR 1410 : (2000) 3 PLJR 82
Bihar and Orissa Municipal Act, 1922 — Section 29, 385, 390CConstitution of India, 1950 — Article 243U, 243ZF
High Courts28 Apr 2000Dismissed
Mahendra Thakur Vs Akhilesh Tiwari and Others
Patna High Court · (2000) 3 PLJR 575
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 146
High Courts28 Apr 2000Allowed
Surendra Singh Vs State of Bihar and Others
Patna High Court · (2000) 4 PLJR 548
Constitution of India, 1950 — Article 234, 243 Z, 243Q, 243U, 243U(3)
High Courts28 Apr 2000Dismissed
Dhupa Chamar and Others Vs The State of Bihar
Patna High Court · (2000) 3 PLJR 316
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323