High Courts20 Apr 2000Dismissed
Chiranjib Jha @ Jhallu Jha Vs Union of India and Others
Patna High Court · (2000) 4 PLJR 780
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Patna High Court judgments, 2000
1,240 judgments · page 35 of 62
High Courts20 Apr 2000Allowed
Ramesh Kumar Vs State of Bihar
Patna High Court · (2000) 3 PLJR 715
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7
High Courts19 Apr 2000Allowed
Chandradeo Sharma Vs The State of Bihar
Patna High Court · (2000) 3 PLJR 78
Penal Code, 1860 (IPC) — Section 120(B), 409, 420, 467, 468
High Courts18 Apr 2000
Amrendra Narain Singh and Others, Vs State of Bihar and Others
Patna High Court · (2001) 1 BLJR 566
Bihar Public Land Encroachment Act, 1956 — Section 3
High Courts18 Apr 2000Dismissed
Alam Ansari @ Mohd. Alam Ansari and Others Vs State of Bihar
Patna High Court · (2000) 2 BLJR 1554
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304B, 34, 498A
High Courts18 Apr 2000Allowed
Zulekha Khatoon Vs The State and Another
Patna High Court · (2000) 48 BLJR 1219 : (2000) CriLJ 3416 : (2000) 3 PLJR 693
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts18 Apr 2000Allowed
Jaggarnath Mahto and Others Vs State of Bihar
Patna High Court · (2000) 2 BLJR 1226
Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 149, 302
High Courts18 Apr 2000
Smt. Shashi Prabha Devi and Others Vs Smt. Krihna Devi and Others
Patna High Court · (2000) 2 BLJR 1372
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 146Registration Act, 1908 — Section 26, 49, 75
High Courts18 Apr 2000
Pawan Kumar Mishra Vs The Governing Body Upshastri and Others
Patna High Court · (2001) 1 PLJR 640
High Courts18 Apr 2000Allowed
Chakradhar Das Vs The State of Bihar and Others
Patna High Court · (2000) 4 PLJR 825
High Courts18 Apr 2000
Amrendra Narain Singh and Another Vs State of Bihar and Others
Patna High Court · (2001) 3 PLJR 132
Bihar Public Land Encroachment Act, 1956 — Section 3
High Courts18 Apr 2000Allowed
Braj Nandan Singh Vs State of Bihar
Patna High Court · (2000) 3 PLJR 74
Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 482Penal Code, 1860 (IPC) — Section 182, 211, 323, 380
High Courts17 Apr 2000
Jai Kishore Prasad Vs State of Bihar and Others
Patna High Court · (2000) 4 PLJR 134
High Courts17 Apr 2000
Ranjan Kr. Singh and Others Vs The State of Bihar and Others
Patna High Court · (2000) 3 PLJR 262
High Courts17 Apr 2000Allowed
Md. Nassim Vs The State of Bihar and Others
Patna High Court · (2000) 4 PLJR 1
Constitution of India, 1950 — Article 226, 227, 27Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 202, 397(1), 397(3)Dowry Prohibition Act, 1961 — Section 3, 4
High Courts17 Apr 2000
Dr. Arjun Jha Vs State of Bihar and Others
Patna High Court · (2000) 3 PLJR 240
High Courts15 Apr 2000Allowed
J.M.D. Alloys Ltd. Vs The Bihar State Electricity Board and Others
Patna High Court · AIR 2009 Patna 26 : (2002) 1 PLJR 21
Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 24, 39, 44Penal Code, 1860 (IPC) — Section 379
High Courts13 Apr 2000
M/s. Awantika Mistan Bhandar Vs State of Bihar and Others
Patna High Court · (2000) 4 PLJR 610
Employees State Insurance Act, 1948 — Section 45A
High Courts13 Apr 2000
Nand Kishore Singh Vs The Union of India (UOI) and Others
Patna High Court · (2000) 2 PLJR 899
Constitution of India, 1950 — Article 166, 166(3), 171, 213, 51AGovernment of India Act, 1935 — Section 59Rules of Executive Business, Bihar, 1979 — Rule 13, 14, 19, 2, 20
High Courts13 Apr 2000Dismissed
Balmiki Rajak Vs State of Bihar and Others
Patna High Court · (2000) 2 BLJR 1303 : (2001) 1 PLJR 714
Constitution of India, 1950 — Article 226