High Courts28 Apr 2000Allowed
Ramgati Singh, Mahendra Singh and Mahesh Singh Vs The State of Bihar
Patna High Court · (2000) 3 PLJR 663
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34
COURT ARCHIVE
Patna High Court judgments, 2000
1,240 judgments · page 33 of 62
High Courts27 Apr 2000Allowed
Rajnity Jha Vs The State of Bihar and Others
Patna High Court · (2000) 2 PLJR 845
Bihar Pension Rules, 1950 — Rule 139, 43Civil Services (Classification, Control and Appeal) Rules — Rule 55
High Courts27 Apr 2000Allowed
Shyam Narain Dayal and Another Vs Smt. Leela Devi and Others
Patna High Court · (2000) 2 BLJR 1378 : (2000) 4 PLJR 524
Hindu Succession Act, 1956 — Section 14, 6, 8
High Courts27 Apr 2000Dismissed
Daya Nand Sahay Vs Kapil Sibal and Others
Patna High Court · AIR 2000 Patna 309 : (2000) 48 BLJR 1424 : (2000) 4 PLJR 757
Conduct of Elections Rules, 1961 — Rule 35(4), 4Representation of the People Act, 1951 — Section 33(1), 33(4), 36, 36(4)
High Courts27 Apr 2000
The Branch Manager, The Oriental Insurance Company Ltd. Vs Asha Devi and Others
Patna High Court · (2000) 3 PLJR 516
High Courts27 Apr 2000Allowed
Awani Sao @ Awani Kumar Sao and Others Vs State of Bihar
Patna High Court · (2000) 2 BLJR 1520
Criminal Procedure Code, 1973 (CrPC) — Section 107, 360Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts27 Apr 2000Allowed
Md. Nasim Raza Vs The State of Bihar and Others
Patna High Court · (2000) 4 PLJR 153
High Courts27 Apr 2000Allowed
Baidyanath Ram and Others (in 4150), Om Prakash Singh and Others (in 4343) Vs State of Bihar and Others
Patna High Court · (2000) 4 PLJR 672
Constitution of India, 1950 — Article 309
High Courts26 Apr 2000Allowed
Governing Body of Budha Institute of Dental Sciences and Hospital Vs The Union of India (UOI) and Others
Patna High Court · (2000) 2 PLJR 632
Dentists (Amendment) Act, 1993 — Section 10A, 10B, 10CDentists Act, 1948 — Section 10(A), 10(C), 10A(2), 10A(2), 10BIndian Medical Council Act, 1956 — Section 19A
High Courts26 Apr 2000Dismissed
Rajendra Kumar Rajjan Vs Bank of India and Others
Patna High Court · (2000) 3 LLJ 134 : (2000) 3 PLJR 595
Industrial Disputes Act, 1947 — Section 2
High Courts26 Apr 2000Dismissed
Aulia Adyatmik Anusandhan Kendra Vs Union of India (UOI) and Others
Patna High Court · (2000) 2 BLJR 1211 : (2000) 3 PLJR 185
High Courts26 Apr 2000Allowed
Sharda Plastic Industries and Another Vs The Union of India (UOI) and Others
Patna High Court · (2002) 2 PLJR 82
High Courts25 Apr 2000Allowed
Surendra Kumar Dubey Vs The State of Bihar and Others
Patna High Court · (2000) 3 PLJR 454
High Courts25 Apr 2000Allowed
Phulena Prasad Vs The State of Bihar and Others
Patna High Court · (2002) 4 PLJR 232
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 192, 192(1), 202, 203, 227Penal Code, 1860 (IPC) — Section 34, 363, 364, 365
High Courts25 Apr 2000Allowed
Mohd. Reyasat Vs State of Bihar
Patna High Court · (2000) 3 BLJR 1973
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 363, 366, 366A
High Courts25 Apr 2000Dismissed
Ramayan Singh Vs State of Bihar and Another
Patna High Court · (2001) CriLJ 3053 : (2000) 3 PLJR 407
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 170, 173, 190, 195Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts25 Apr 2000Allowed
Arun Kumar Vs State of Bihar
Patna High Court · (2002) 92 FLR 1029 : (2000) 3 PLJR 463 : (2001) 121 STC 261
Bihar and Orissa Excise Act, 1915 — Section 22Bihar Finance Act, 1981 — Section 14, 17(5), 20(1), 25(3), 3Bihar Sales Tax Rules, 1983 — Rule 3(1), 3(3), 3(4)
High Courts25 Apr 2000Dismissed
Raj Kumar Prasad Vs The Union of India and Others
Patna High Court · (2000) 4 PLJR 805
High Courts24 Apr 2000Dismissed
Arjun Prasad Singh and Others Vs The State of Bihar and Others
Patna High Court · (2000) 3 PLJR 485
Panchayat Raj Act, 1993 — Section 33A
High Courts24 Apr 2000Allowed
Baiju Prasad and Another Vs The State of Bihar and Others
Patna High Court · (2000) 3 PLJR 321