COURT ARCHIVE

Patna High Court judgments, 2000

1,240 judgments · page 46 of 62

High Courts03 Mar 2000Allowed

Deep Narayan Yadav and Others Vs State of Bihar and Another

Patna High Court · (2001) CriLJ 2815 : (2000) 2 PLJR 628

Criminal Procedure Code, 1973 (CrPC) — Section 173, 190(1), 239, 319, 397Penal Code, 1860 (IPC) — Section 379, 420

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High Courts03 Mar 2000Allowed

Prof. Sheo Prakash Singh Vs The Secretary, Governing Body, Jublee College and Others

Patna High Court · (2000) 2 BLJR 1527

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High Courts03 Mar 2000Allowed

Tarkeshwar Prasad Vs Bihar State Electricity Board and Others

Patna High Court · (2000) 2 BLJR 1045 : (2001) 2 PLJR 39

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High Courts02 Mar 2000Dismissed

Dinesh Prasad Singh and Others Vs The State of Bihar and Others

Patna High Court · (2000) 3 PLJR 788

Bihar Service Code, 1952 — Rule 54Constitution of India, 1950 — Article 14, 16, 226

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High Courts02 Mar 2000Dismissed

A.D. Wire Pvt. Ltd. and Others Vs The State of Bihar and Others

Patna High Court · (2000) 03 PAT CK 0074

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High Courts02 Mar 2000

Dhiren Sada @ Dhirendra Sada Vs The State of Bihar

Patna High Court · (2000) CriLJ 3418

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 366, 376, 458

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High Courts02 Mar 2000Dismissed

Hotel Mayur (P) Ltd. Vs State of Bihar and Others

Patna High Court · AIR 2000 Patna 275 : (2000) 2 PLJR 408

Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29

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High Courts02 Mar 2000

Nawal Kishore Dube and Others Vs State of Bihar and Others

Patna High Court · (2000) 2 BLJR 1108 : (2000) 2 PLJR 401

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 15, 22(1)

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High Courts02 Mar 2000Dismissed

Kailash Choudhary @ Kailash Pd. Choudhary Vs State of Bihar and Another

Patna High Court · (2000) 2 BLJR 1546

Criminal Procedure Code, 1973 (CrPC) — Section 145, 482

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High Courts02 Mar 2000Allowed

Uma Rai and Others Vs State of Bihar

Patna High Court · (2000) 2 BLJR 1093

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 379

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High Courts01 Mar 2000Allowed

Muni Lal Mandal Vs The State of Bihar and Others

Patna High Court · (2000) 4 PLJR 171

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High Courts01 Mar 2000Allowed

Hardeo Singh Vs State of Bihar and Others

Patna High Court · (2000) 2 PLJR 333

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High Courts01 Mar 2000

Bipin Bihari Sinha Vs Secretary-cum-Commissioner, Health Deptt. and Others

Patna High Court · (2000) 2 PLJR 312

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High Courts01 Mar 2000Allowed

Kamla Kant Pathak Vs State of Bihar and Others

Patna High Court · (2000) 2 BLJR 1090

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High Courts01 Mar 2000Allowed

Sri Madhav Roller Flour Mills Pvt. Ltd. Vs State Bank of India and Others

Patna High Court · (2000) 2 BLJR 1111 : (2000) 2 PLJR 372

Banking Regulation Act, 1949 — Section 35A

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High Courts01 Mar 2000Dismissed

Moti Ram Kusum Vs Central Bank of India and Others

Patna High Court · (2000) 4 PLJR 195

Constitution of India, 1950 — Article 14, 16

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High Courts01 Mar 2000Allowed

Ramdeo Singh Vs State of Bihar and Others

Patna High Court · AIR 2000 Patna 234 : (2000) 48 BLJR 1082 : (2000) 2 PLJR 235

Constitution of India, 1950 — Article 226Negotiable Instruments Act, 1881 (NI) — Section 16, 6

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High Courts01 Mar 2000Allowed

Narmada Apartment Owner''s Association and Others Vs Bihar State Electricity Board and Others

Patna High Court · AIR 2000 Patna 291 : (2000) 48 BLJR 1030 : (2000) 2 PLJR 279

Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 49

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High Courts01 Mar 2000Dismissed

Sone Vanaspti Ltd. Vs Bihar State Electricity Board and Others

Patna High Court · AIR 2000 Patna 235 : (2000) 2 PLJR 559

Electricity (Supply) Act, 1948 — Section 49(3)

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High Courts01 Mar 2000Allowed

Bank of Madura Ltd. Vs Union of India(UOI) and Others

Patna High Court · (2000) 48 BLJR 1039 : (2000) 86 FLR 252 : (2000) 3 LLJ 111 : (2000) 2 PLJR 215

Industrial Disputes Act, 1947 — Section 10(1), 18(1)

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