COURT ARCHIVE

Patna High Court judgments, 2000

1,240 judgments · page 58 of 62

High Courts19 Jan 2000Dismissed

Sanjay Kumar Choudhary and Others Vs Rajendra Agricultural University and Others

Patna High Court · (2000) 2 BLJR 1124 : (2000) 2 PLJR 209

Criminal Procedure Code, 1973 (CrPC) — Section 182, 482Penal Code, 1860 (IPC) — Section 482, 499, 500, 501

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High Courts19 Jan 2000Dismissed

Butan Sao and Others Vs State of Bihar

Patna High Court · (2000) 2 BLJR 1400

Penal Code, 1860 (IPC) — Section 201, 304B, 34

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High Courts19 Jan 2000Allowed

Surendra Mohan Kateryar Vs State of Bihar and Others

Patna High Court · (2000) 2 BLJR 834 : (2000) 3 PLJR 132

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High Courts19 Jan 2000Dismissed

Anant Bind and Another Vs State of Bihar

Patna High Court · (2000) 3 BLJR 1692

Penal Code, 1860 (IPC) — Section 307, 395

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High Courts19 Jan 2000Allowed

Mukti Narain Das Vs Bihar State Board of Religious Trust and Others

Patna High Court · AIR 2000 Patna 164 : (2000) 2 PLJR 422

Bihar Hindu Religious Trusts Act, 1950 — Section 43

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High Courts19 Jan 2000Allowed

Krishna Murari Vs State of Bihar and Others

Patna High Court · (2000) 2 BLJR 1079 : (2000) 2 PLJR 703

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High Courts19 Jan 2000Dismissed

Banshidhar Pal and Another Vs State of Bihar and Others

Patna High Court · (2000) 2 BLJR 1295 : (2000) 1 PLJR 994

Santhal Pargana Tenancy (Supplementary Provisions) Act, 1949 — Section 20(1), 20(2), 42

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High Courts19 Jan 2000

Surendra Mohan Kateryar Vs The State of Bihar and Others

Patna High Court · (2000) 3 PLJR 132

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High Courts19 Jan 2000Allowed

Neha Parashar Vs The Union of India and Others

Patna High Court · (2000) 1 PLJR 900

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High Courts19 Jan 2000Dismissed

Sunil Kumar Sinha Vs State of Bihar and Another

Patna High Court · (2000) 2 BLJR 1115 : (2000) 2 PLJR 105

Constitution of India, 1950 — Article 217, 233, 309

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High Courts18 Jan 2000Allowed

S. Sarwar Ali Vs The State of Bihar and Others

Patna High Court · (2000) 4 PLJR 399

Bihar Lokayukta Act, 1973 — Section 20, 3, 5

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High Courts18 Jan 2000Allowed

R.S. Rana Vs State of Bihar and Others

Patna High Court · (2000) 3 PLJR 335

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High Courts18 Jan 2000Allowed

Fr. Francis Mattathilani and Others Vs State of Bihar and Others

Patna High Court · (2000) 2 PLJR 226

Criminal Procedure Code, 1973 (CrPC) — Section 144Penal Code, 1860 (IPC) — Section 147, 295, 323, 379, 390

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High Courts18 Jan 2000Dismissed

Hira Ravidas Vs State of Bihar

Patna High Court · (2000) 2 BLJR 973 : (2000) 4 PLJR 439

Electricity Act, 2003 — Section 3, 7

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High Courts18 Jan 2000Dismissed

Nand Kishore Prasad and Others Vs State of Bihar

Patna High Court · (2000) CriLJ 5079

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 154, 162Penal Code, 1860 (IPC) — Section 147, 148, 149, 302

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High Courts18 Jan 2000Dismissed

Ramashray Singh and Others Vs State of Bihar

Patna High Court · (2000) 2 BLJR 831

Penal Code, 1860 (IPC) — Section 147, 149, 323, 435, 436

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High Courts18 Jan 2000

Smt. Sharda Devi Vs Managing Director, Bihar State Housing Board, Patna and Others

Patna High Court · AIR 2000 Patna 284

Bihar State Housing Board Act, 1982 — Section 28, 29

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High Courts18 Jan 2000Dismissed

Rajendar Singh and Another Vs State of Bihar

Patna High Court · (2000) CriLJ 1844

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 307, 324, 34

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High Courts18 Jan 2000Dismissed

Md. Masood Akhtar and Vs State of Bihar

Patna High Court · (2000) CriLJ 4282

Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 258(1)Criminal Procedure Code, 1973 (CrPC) — Section 313

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High Courts18 Jan 2000Dismissed

Janardan Singh Vs State of Bihar and Others

Patna High Court · (2000) 2 BLJR 1132 : (2000) 4 PLJR 19

Constitution of India, 1950 — Article 14, 16, 39

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