High Courts04 Apr 2000
Manik Mukherjee Vs State of Bihar
Patna High Court · (2001) 49 BLJR 1135 : (2000) CriLJ 3661
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 115, 201, 302
COURT ARCHIVE
Patna High Court judgments, 2000
1,240 judgments · page 38 of 62
High Courts04 Apr 2000
Smt. Rekha Kumari Vs State of Bihar and Others
Patna High Court · (2000) 3 PLJR 259
High Courts04 Apr 2000Dismissed
Jalil Mian Vs B.C.C.L. and Others
Patna High Court · (2000) 2 BLJR 1467 : (2001) 2 PLJR 401
Mines Act, 1942 — Section 48
High Courts04 Apr 2000Allowed
Kashi Sah Vs State of Bihar
Patna High Court · (2000) 48 BLJR 817 : (2000) CriLJ 3544
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 50, 51, 52, 53
High Courts04 Apr 2000Allowed
Satyendra Prasad Singh Vs State of Bihar
Patna High Court · (2000) 2 BLJR 1224
Criminal Procedure Code, 1973 (CrPC) — Section 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 36, 36A, 36D
High Courts04 Apr 2000Dismissed
Mahesh Chandra Prasad Vs The State of Bihar and Others
Patna High Court · (2001) 1 PLJR 617
Bihar Panchayat Samiti and Zila Parishad Act, 1961 — Section 75Bihar Panchayat Samitis and Zila Parishads (Conditions of Service) Rules, 1964 — Rule 7(4), 7(5), 7A
High Courts03 Apr 2000
Hari Shanker Prasad Vs State of Bihar and Others
Patna High Court · (2000) 3 PLJR 738
High Courts03 Apr 2000Allowed
Shahzadi Khatoon Vs State of Bihar and Another
Patna High Court · (2000) 2 BLJR 1221
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 498A
High Courts03 Apr 2000
Mohan Kumar Singh Vs The State of Bihar and Others
Patna High Court · (2000) 3 PLJR 243
Bihar Regional Development Authorities Act, 1981 — Section 35, 36, 37, 39, 39(1)
High Courts03 Apr 2000Allowed
Rama Nand Rai and Others Vs State of Bihar
Patna High Court · (2000) 2 BLJR 819
Penal Code, 1860 (IPC) — Section 147, 148, 307, 323
High Courts03 Apr 2000Dismissed
Jitendra Prasad Singh Vs The Bihar State Electricity Board and Others
Patna High Court · (2000) 04 PAT CK 0036
Constitution of India, 1950 — Article 311(2)Penal Code, 1860 (IPC) — Section 120B, 420, 466, 468, 471
High Courts03 Apr 2000Allowed
Satyanarain Prasad Vs State of Bihar
Patna High Court · (2002) 123 TAXMAN 51
Income Tax Act, 1961 — Section 143(3), 182(1), 271(1)(c), 276C, 277
High Courts31 Mar 2000
Atma Singh and Others Vs State and Others
Patna High Court · (2001) 1 PLJR 581
Criminal Procedure Code, 1973 (CrPC) — Section 107, 144, 145, 146, 188
High Courts31 Mar 2000Allowed
Manindra Kumar Sinha Vs Mineral Area Development Authority and Others
Patna High Court · (2000) 4 PLJR 193
High Courts31 Mar 2000Dismissed
Shashi Kumar Singh (in 4282), Purushottam Prasad Sharma (in 5371) and Dharmnath Singh and Others (in 5802) Vs The State of Bihar and Others
Patna High Court · (2000) 4 PLJR 320
Constitution of India, 1950 — Article 14, 16, 235, 309
High Courts31 Mar 2000Dismissed
Dr. Ghanshyam Narayan Singh Vs State of Bihar and Others
Patna High Court · (2001) CriLJ 2811 : (2000) 3 PLJR 775
Constitution of India, 1950 — Article 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 167, 41, 50, 57Dowry Prohibition Act, 1961 — Section 3, 4
High Courts31 Mar 2000Dismissed
Kuldip Prasad Vs State of Bihar
Patna High Court · (2000) 2 BLJR 825
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 376
High Courts31 Mar 2000Allowed
Bidya Devi Vs The State of Bihar and Others
Patna High Court · (2001) 1 PLJR 626
Bihar Treasury Code — Rule 529
High Courts30 Mar 2000Dismissed
Baidya Nath Jha Vs The State of Bihar and Others
Patna High Court · (2001) 1 PLJR 381
High Courts30 Mar 2000Dismissed
Jaldhar Mandal Vs The State of Bihar
Patna High Court · (2001) 1 PLJR 598
Penal Code, 1860 (IPC) — Section 376