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Patna High Court judgments, 2000

1,240 judgments · page 44 of 62

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High Courts10 Mar 2000

The State of Bihar Vs Devendra Kumar Mahto Devendra Kumar Mahto Vs The State of Bihar

Patna High Court · (2000) 3 PLJR 28

Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 164, 354(3), 366Penal Code, 1860 (IPC) — Section 302, 307
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High Courts10 Mar 2000Allowed

Naresh Kumar and Others Vs The State of Bihar and Others

Patna High Court · (2001) 3 PLJR 158

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High Courts10 Mar 2000Dismissed

Ravindra Narain Thakur and Others Vs The State of Bihar and Others

Patna High Court · (2000) 3 PLJR 206

Bihar Service Code, 1952 — Rule 288Bihar State Universities Act, 1976 — Section 35Constitution of India, 1950 — Article 14, 142, 16, 226, 320
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High Courts10 Mar 2000Allowed

Central Coal Fields Limited Vs Lilawati Devi and Others

Patna High Court · (2001) 1 LLJ 1477 : (2000) 2 PLJR 691

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5Limitation Act, 1963 — Section 14
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High Courts10 Mar 2000Allowed

Bishwa Nath Prasad Vs State of Bihar

Patna High Court · (2000) 2 BLJR 1029

Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 6, 7
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High Courts10 Mar 2000Dismissed

Nawal Kishore Prasad Vs State of Bihar and Others

Patna High Court · (2000) 2 BLJR 1254 : (2000) 2 PLJR 389

Constitution of India, 1950 — Article 14, 141, 16, 226
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High Courts10 Mar 2000

Kausalaya Devi and Others Vs The State of Bihar and Others

Patna High Court · (2000) 2 PLJR 656

Constitution of India, 1950 — Article 226
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High Courts10 Mar 2000

The State of Bihar Vs Devendra Kumar Mahto

Patna High Court · (2000) 3 PLJR 28

Constitution of India, 1950 — Article 14, 21Penal Code, 1860 (IPC) — Section 302, 307, 354, 366
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High Courts09 Mar 2000Allowed

Ramautar Sinha Vs The State of Bihar and Another

Patna High Court · (2000) 4 PLJR 185

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High Courts09 Mar 2000Allowed

Bennett and Coleman Company Ltd. and Others Vs The State of Bihar and Another

Patna High Court · (2000) 3 PLJR 403

Bihar Industrial Disputes Rules, 1947 — Rule 61Industrial Disputes Act, 1947 — Section 25O(1), 25R(1)
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High Courts09 Mar 2000Dismissed

Rudra Nand Mishra Vs Union of India (UOI) and Others

Patna High Court · (2000) 2 BLJR 1048 : (2000) 3 PLJR 80

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High Courts09 Mar 2000Dismissed

Makeshwar Prasad Vs State of Bihar and Others

Patna High Court · (2000) 3 PLJR 109

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High Courts08 Mar 2000

Ramdeo Kumar Arya Vs State of Bihar and Others

Patna High Court · (2000) 3 PLJR 492

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High Courts08 Mar 2000Dismissed

Sunil Kumar Vs The Indian Institute of Bankers and Others

Patna High Court · (2000) 2 PLJR 249

Constitution of India, 1950 — Article 12, 14, 15, 226, 26
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High Courts08 Mar 2000Dismissed

Ram Kumar Singh Vs State of Bihar and Others

Patna High Court · (2000) 3 BLJR 1774

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High Courts08 Mar 2000Allowed

Gajendra Thakur and Others Vs State of Bihar and Others

Patna High Court · (2000) 2 BLJR 1509 : (2000) 3 PLJR 255

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High Courts08 Mar 2000Allowed

Smt. Urmila Devi and Another Vs Ajit Kumar Rai and Others

Patna High Court · (2000) 3 PLJR 112

Criminal Procedure Code, 1973 (CrPC) — Section 340Transfer of Property Act, 1882 — Section 83
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High Courts08 Mar 2000Allowed

Phuleshwar Ravidas Vs State of Bihar and Others

Patna High Court · (2000) 3 PLJR 291

Civil Services (Classification, Control and Appeal) Rules — Rule 49A
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High Courts08 Mar 2000Allowed

Govind Madhav Jha Vs State of Bihar and Others

Patna High Court · (2000) 2 BLJR 1050

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High Courts07 Mar 2000Allowed

State of Bihar and Another Vs Janki Bhuiyan and Others

Patna High Court · (2000) 3 BLJR 1779

Limitation Act, 1963 — Section 5
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