High Courts16 May 2000
Anju Kumari Vs The State of Bihar and Others
Patna High Court · (2000) 4 PLJR 124
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,616 of 2,661
High Courts16 May 2000Allowed
Sarjug Singh and Others Vs Ram Murat Singh and Others
Patna High Court · (2000) 3 PLJR 773
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11
High Courts16 May 2000Allowed
Chandra Mani Prasad Sahi Vs B. R. A. Bihar University. and Others
Patna High Court · (2000) 05 PAT CK 0023
Constitution of India, 1950 — Article 11, 14
High Courts16 May 2000
Sri Chandeshwar Pd. Singh Vs State of Bihar and Others
Patna High Court · (2000) 3 PLJR 689
High Courts15 May 2000Dismissed
Tata Engineering and Locomotive Co. Ltd. Vs Singhbhum Thekedar Mazdoor Sangh and Others
Patna High Court · (2000) 48 BLJR 1449 : (2000) 86 FLR 922 : (2000) 2 LLJ 1541 : (2000) 3 PLJR 580
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1), 10(2), 2
High Courts15 May 2000
Yogendra Prasad Sharma Vs The State of Bihar and Others
Patna High Court · (2001) 1 PLJR 624
High Courts12 May 2000Allowed
Murari Krishna Prasad Sinha and Others Vs The State of Bihar and Others
Patna High Court · (2000) 4 PLJR 36
High Courts12 May 2000Dismissed
Dilip Kumar Sharma and Others Vs The State of Bihar and Others
Patna High Court · (2000) 3 PLJR 264
Constitution of India, 1950 — Article 137, 226Criminal Procedure Code, 1973 (CrPC) — Section 369
High Courts11 May 2000
Mazibur Rahman Mansoori Vs The State of Bihar and Others
Patna High Court · (2000) 3 PLJR 490
High Courts11 May 2000Allowed
Kedar Nath Jha Vs The Deputy Commissioner and Others
Patna High Court · (2000) 3 PLJR 281
Bihar General Provident Fund Rules, 1948 — Rule 32Bihar Pension Rules, 1950 — Rule 189Provident Funds Act, 1925 — Section 4, 4(1)
High Courts11 May 2000Dismissed
Howrah Motor Co. Ltd. Vs Bharat Petroleum Corporation and Others
Patna High Court · (2000) 3 BLJR 1854 : (2000) 2 BLJR 1393 : (2000) 3 PLJR 533
Burmah Shell (Acquisition of Undertakings in India) Act, 1976 — Section 7Constitution of India, 1950 — Article 226
High Courts11 May 2000Allowed
Bachchan Prasad Singh Vs State of Bihar and Others
Patna High Court · (2000) 2 BLJR 1502 : (2000) 3 PLJR 339
High Courts11 May 2000Dismissed
Mahabir Prajapat and Others Vs The State of Bihar and Another
Patna High Court · (2001) 1 PLJR 450
Penal Code, 1860 (IPC) — Section 323, 325, 427, 447, 504
High Courts11 May 2000Dismissed
Rajendra Prasad Gupta Vs State of Bihar and Others
Patna High Court · AIR 2000 Patna 331 : (2000) 4 PLJR 15
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115State Financial Corporations Act, 1951 — Section 29
High Courts11 May 2000Dismissed
Lipika Gupta Vs State of Bihar and Others
Patna High Court · (2000) 05 PAT CK 0036
High Courts11 May 2000Dismissed
Lipika Gupta Vs The State of Bihar and Others
Patna High Court · (2000) 3 PLJR 600
Civil Procedure Code, 1908 (CPC) — Section 100, 114, 115, 96Constitution of India, 1950 — Article 226, 227Court Fees Act, 1870 — Section 5
High Courts10 May 2000Allowed
Sri Ram Kripal Rai Vs The Bihar State Electricity Board and Others
Patna High Court · (2000) 4 PLJR 701
High Courts10 May 2000Dismissed
Sheo Narayan Tripathi and Another Vs The State of Bihar and Others
Patna High Court · (2001) 1 PLJR 574
Bihar Panchayat Samiti and Zila Parishad Act, 1961 — Section 47A, 50, 75Bihar Panchayat Samitis and Zila Parishads (Conditions of Service) Rules, 1964 — Rule 2, 5, 9
High Courts10 May 2000Allowed
Miss Kumud Vs State of Bihar and Others
Patna High Court · (2000) 2 BLJR 1441 : (2000) 3 PLJR 525
Constitution of India, 1950 — Article 14, 16
High Courts10 May 2000Allowed
Birendra Kumar Singh Vs State of Bihar
Patna High Court · (2000) 3 BLJR 1643 : (2000) 3 PLJR 251
Criminal Procedure Code, 1973 (CrPC) — Section 482, 82, 83Motor Vehicles Act, 1988 — Section 177, 192