COURT ARCHIVE

Patna High Court judgments, 2000

1,240 judgments · page 42 of 62

High Courts16 Mar 2000Dismissed

Parmeshwar Bharti and Kameshwar Bharti Vs The State of Bihar and Bijay Kumar Tiwary

Patna High Court · (2001) 1 PLJR 460

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Penal Code, 1860 (IPC) — Section 34, 406, 420

High Courts16 Mar 2000

Smt. Susheela Devi Vs State of Bihar and Others

Patna High Court · (2000) 2 PLJR 456

High Courts16 Mar 2000Dismissed

Rana Ramdeo Singh, Prafulla Kumar Singh, Prasanna Kumar Singh and Harsh Kumar Singh Vs The State of Bihar and Ram Bali Mahto

Patna High Court · (2000) 4 PLJR 405

Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 146, 203, 226Penal Code, 1860 (IPC) — Section 323, 324, 34, 436

High Courts16 Mar 2000Dismissed

Anil Kumar Yadav Vs The State of Bihar

Patna High Court · (2000) 2 PLJR 621

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

High Courts16 Mar 2000Allowed

Krishna Singh Vs The State of Bihar

Patna High Court · (2000) 3 PLJR 275

Arms Act, 1959 — Section 25(1B), 26, 29, 3, 39Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts16 Mar 2000Dismissed

The New India Assurance Company Ltd. Vs Mostt. Gagar Devi and Others

Patna High Court · (2000) 3 PLJR 684

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Motor Vehicles Act, 1988 — Section 166

High Courts16 Mar 2000Allowed

Fertilizer Corporation of India, Sindri Unit Vs Koya Colliery Private Ltd.

Patna High Court · (2000) 3 BLJR 1698

Constitution of India, 1950 — Article 226

High Courts16 Mar 2000Allowed

Uttam Sengupta and Others Vs Bihar Public Service Comm. and Another

Patna High Court · (2000) 2 PLJR 467 : (2001) 3 RCR(Rent) 188

Constitution of India, 1950 — Article 19(1), 19(2), 316, 320Criminal Procedure Code, 1973 (CrPC) — Section 199, 202Penal Code, 1860 (IPC) — Section 120B, 499 , 500 , 501, 502

High Courts16 Mar 2000Dismissed

Shambhu Nath Bhagat Vs The State of Bihar and Others

Patna High Court · (2000) 2 PLJR 394

Bihar Pension Rules, 1950 — Rule 12, 43Constitution of India, 1950 — Article 311, 320, 320(3)

High Courts16 Mar 2000

Chandramani Sah Vs State of Bihar and Others

Patna High Court · (2000) 2 PLJR 661

High Courts16 Mar 2000Allowed

Muneshwar Prasad and Another Vs The State of Bihar

Patna High Court · (2000) 2 PLJR 685

Criminal Procedure Code, 1973 (CrPC) — Section 468, 473, 482Penal Code, 1860 (IPC) — Section 147, 323, 342, 426, 448

High Courts16 Mar 2000Dismissed

Dr. Anand Deo Singh Vs The State of Bihar and Others

Patna High Court · (2000) 2 PLJR 686

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167, 204, 309, 41, 436Penal Code, 1860 (IPC) — Section 120B, 167, 406, 409, 419

High Courts16 Mar 2000Allowed

State of Bihar, etc. Vs Mukul Mahto and Others etc.

Patna High Court · (2000) 2 BLJR 1490

Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 302, 307, 323, 324, 326

High Courts16 Mar 2000Allowed

Sri Krishna Chandra Vs The State of Bihar and Others

Patna High Court · (2000) 4 PLJR 783

High Courts16 Mar 2000Allowed

Jagdish Prasad Vs Most. Girija Devi

Patna High Court · (2001) 3 PLJR 398

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9

High Courts16 Mar 2000Allowed

Gadahar Mandal Vs The State of Bihar and Others

Patna High Court · (2000) 3 PLJR 756

Santhal Pargana Tenancy (Supplementary Provisions) Act, 1949 — Section 27, 29, 32

High Courts16 Mar 2000

Dr. Pramod Kumar Singh Vs State of Bihar and Others

Patna High Court · (2000) 3 BLJR 1925 : (2001) 1 PLJR 334

High Courts15 Mar 2000Dismissed

Pooja Food Products (P) Ltd. Vs Bihar State Agriculture Marketing Board and Others

Patna High Court · (2000) 3 PLJR 163

Bihar Agricultural Produce Markets Act, 1960 — Section 27A, 27B

High Courts15 Mar 2000Allowed

Mohammed Yawar Yunus Vs Md. Yasum Yunus and Others

Patna High Court · (2000) 2 PLJR 568

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 47

High Courts15 Mar 2000Allowed

Surendra Kumar Singh Vs The State of Bihar and Others

Patna High Court · (2000) 3 PLJR 94

Bihar Service Code, 1952 — Rule 76