High Courts27 Sept 2000Dismissed
Prabhat Chandra Roy (deceased) substituted by Patroleka Roy and Others Vs Prakash Chandra Roy (deceased) substituted by Smt. Manashi Sen Gupta and Others
Patna High Court · (2000) 09 PAT CK 0043
COURT ARCHIVE
Patna High Court judgments, 2000
1,240 judgments · page 9 of 62
High Courts27 Sept 2000Dismissed
Trilok Singh @ Tarlo Chand and Others Vs State of Bihar and Another
Patna High Court · (2000) 3 BLJR 2114 : (2000) 4 PLJR 718
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 209, 309Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 23, 25, 36, 36C
High Courts27 Sept 2000
Umi Special Steel Limited Vs The Union of India (UOI) and Others
Patna High Court · (2001) 1 PLJR 634
Income Tax Act, 1961 — Section 143(1), 154, 221(1)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 19(2), 19(3), 22
High Courts27 Sept 2000Dismissed
Anjani Kumar Vs The State of Bihar and Others
Patna High Court · (2001) 1 PLJR 454
High Courts26 Sept 2000Dismissed
Shankar Mishra and Others Vs The State of Bihar and Others
Patna High Court · (2001) 1 PLJR 733
High Courts26 Sept 2000Dismissed
Rameshwar Prasad Singh and Others Vs State of Bihar and Others
Patna High Court · (2001) 1 PLJR 263
High Courts26 Sept 2000Dismissed
Jai Shankar Jha and Another Vs State of Bihar
Patna High Court · (2000) 3 BLJR 2118
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 120B, 302, 304B, 328, 34
High Courts26 Sept 2000Allowed
Zubair Alam Vs State of Bihar and Others
Patna High Court · (2001) 1 BLJR 612
Constitution of India, 1950 — Article 226Forest Act, 1927 — Section 33, 41, 42, 52, 53
High Courts26 Sept 2000Dismissed
Mostt. Meena Devi and Others Vs The United India Insurance Co. Ltd. and Others
Patna High Court · (2002) 2 PLJR 494
High Courts26 Sept 2000
Pramod Singh Chandrawanshi Vs State of Bihar and Others
Patna High Court · (2000) 4 PLJR 601
High Courts26 Sept 2000Allowed
Hira Lal and others Vs The State of Bihar
Patna High Court · (2000) 09 PAT CK 0008
Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts25 Sept 2000
Mani Kant Chaudhary and Others Vs The State of Bihar
Patna High Court · (2001) 1 PLJR 333
Criminal Procedure Code, 1973 (CrPC) — Section 107, 144
High Courts25 Sept 2000Allowed
Naujadik Yadav and Others Vs State of Bihar
Patna High Court · (2001) 1 BLJR 128
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 324
High Courts22 Sept 2000Dismissed
Sanjay Gandhi Vidhi Mahavidyalaya Vs Baba Sahab Bhim Rao Ambedkar University and Others
Patna High Court · (2001) 1 PLJR 137
Advocates Act, 1961 — Section 24, 24(1), 24(3), 3, 4Bar Council of India Rules, 1975 — Rule 1, 1(1), 18, 18(1)Bihar State Universities Act, 1976 — Section 21, 21(2)
High Courts22 Sept 2000
SMT. TEJ KUMARI Vs COMMISSIONER OF INCOME TAX and Others, UDAY MISTANA BHANDAR Vs. COMMISSIONER OF INCOME TAX and Others, GOVIND MAHTO V. COMMISSIONER OF INCOME TAX and Others, SARDAR SANTOSH SINGH V. COMMISSIONER OF INCOME TAX and Others
Patna High Court · (2001) 164 CTR 201
Constitution of India, 1950 — Article 133, 136, 141
High Courts22 Sept 2000
Smt. Tej Kumari and Others Vs Commissioner of Income Tax and Others
Patna High Court · (2000) 3 BLJR 2290 : (2000) 164 CTR 201 : (2001) 247 ITR 210 : (2000) 4 PLJR 555 : (2001) 114 TAXMAN 404
Constitution of India, 1950 — Article 133, 136, 141Income Tax Act, 1961 — Section 139, 140, 140A, 142, 143
High Courts22 Sept 2000
Ranjit Kumar Roy Vs The State of Bihar and Others
Patna High Court · (2001) 1 PLJR 1
High Courts21 Sept 2000
Ajoy Kumar Verma Vs Union of India and Others
Patna High Court · (2000) 4 PLJR 660
Constitution of India, 1950 — Article 21, 226, 9Reserve Bank of India Act, 1934 — Section 7
High Courts20 Sept 2000Dismissed
Rajgrihi Rai Vs The State of Bihar and Others
Patna High Court · (2000) 09 PAT CK 0098
Bihar Municipal Officers and Servants Pension Rules, 1987 — Rule 4, 4(1)
High Courts20 Sept 2000Allowed
Kapildeo Singh Vs Hari Singh and Others
Patna High Court · (2000) 3 BLJR 2175
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19