High Courts25 Feb 2000Allowed
Md. Irshad Vs Md. Hashim
Patna High Court · (2000) 3 PLJR 427
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1), 14(8)Civil Procedure Code, 1908 (CPC) — Section 115
COURT ARCHIVE
Patna High Court judgments, 2000
1,240 judgments · page 48 of 62
High Courts25 Feb 2000Allowed
Ram Prasad Singh Vs Uday Shankar Prasad
Patna High Court · (2001) CriLJ 3033 : (2000) 3 PLJR 300
Constitution of India, 1950 — Article 50Criminal Procedure Code, 1973 (CrPC) — Section 192, 202, 202(1), 202(2), 203Penal Code, 1860 (IPC) — Section 323, 34, 395, 457
High Courts25 Feb 2000Allowed
Ram Pravesh Singh Vs Birsa Agricultural University and Others
Patna High Court · (2001) 1 PLJR 417
High Courts25 Feb 2000Allowed
P.K. Balmuchu and Others Vs The State of Bihar and Others
Patna High Court · (2000) 3 PLJR 457
Constitution of India, 1950 — Article 12
High Courts24 Feb 2000
Damodar Valley Corporation and Others Vs State of Bihar and Others
Patna High Court · (2000) 48 BLJR 1809 : (2000) 87 FLR 219 : (2000) 2 LLJ 1439 : (2000) 4 PLJR 172
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
High Courts23 Feb 2000Allowed
Urmila Pandey Vs The State of Bihar
Patna High Court · (2000) 4 PLJR 520
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 120B, 414
High Courts23 Feb 2000Allowed
Sita Ram Singh Vs The State of Bihar
Patna High Court · (2000) 4 PLJR 420
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7
High Courts23 Feb 2000Dismissed
Sarup Singh and Company and Others Vs State of Bihar and Others
Patna High Court · AIR 2001 Patna 36 : (2000) 2 PLJR 296
Bihar Forest Produce (Regulation of Trade) Act, 1984 — Section 2(4), 34, 5Bihar Timber and Others Forest Produce (Transit Regulation) Rules, 1973 — Rule 1
High Courts23 Feb 2000Allowed
Himmat Singh Vs State of Bihar
Patna High Court · (2000) 2 BLJR 1538
Central Industrial Security Force Act, 1968 — Section 10, 11, 12, 3Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 10, 11, 4, 7
High Courts23 Feb 2000Dismissed
Bihar State Sales Representative Union and Another Vs Amrit Lal Seth and others
Patna High Court · (2000) 4 PLJR 678
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11, 11(1)(c), 14, 14(8), 2
High Courts22 Feb 2000Allowed
Abhay Shankar Kumar and Others Vs The State of Bihar and Others
Patna High Court · (2000) 2 PLJR 136
Industrial Disputes Act, 1947 — Section 25F
High Courts22 Feb 2000Dismissed
Manju Devi Vs State of Bihar and Others
Patna High Court · (2000) CriLJ 3382 : (2001) 1 DMC 394
Penal Code, 1860 (IPC) — Section 494
High Courts22 Feb 2000Dismissed
Master Mirdha Vs State of Bihar
Patna High Court · (2000) CriLJ 5086 : (2001) 1 RCR(Criminal) 658
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376
High Courts21 Feb 2000Dismissed
Md. Badruddin and Others Vs State of Bihar
Patna High Court · (2000) 2 BLJR 1366
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 307, 326, 498A
High Courts21 Feb 2000Dismissed
Surendra Prasad Singh Vs The Union of India (UOI) and Others
Patna High Court · (2000) 2 PLJR 397
High Courts21 Feb 2000Allowed
Fakli Devi and Others Vs Budhram Mahto and Others
Patna High Court · AIR 2000 Patna 206
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18
High Courts21 Feb 2000Dismissed
Purnia Kumharin Vs Sitaram Singh and Others
Patna High Court · (2000) 2 ACC 495 : (2001) ACJ 1763
High Courts21 Feb 2000Allowed
Shiv Shankar Pd. Choudhary Vs The State of Bihar and Others
Patna High Court · (2000) 2 PLJR 169
Constitution of India, 1950 — Article 226
High Courts21 Feb 2000
B.R. Ambedkar Teachers'' Association and Others Vs The State of Bihar and Others
Patna High Court · (2000) 2 PLJR 867
Bihar College Service Commission Act, 1976 — Section 11, 11(2), 4(14)Bihar State Universities Act, 1976 — Section 57, 57A, 58Criminal Procedure Code, 1973 (CrPC) — Section 428
High Courts20 Feb 2000Dismissed
Mohan Lal Jamadar and Another Vs The State of Bihar and Others
Patna High Court · (2000) 2 PLJR 387
Bihar Tenancy Act, 1885 — Section 48C, 48D, 48E