COURT ARCHIVE

Patna High Court judgments

53,217 judgments · page 1,623 of 2,661

High Courts06 Apr 2000Dismissed

D.A.V. College Managing Committee and Others etc. Vs State of Bihar and Another

Patna High Court · AIR 2000 Patna 285 : (2000) 48 BLJR 1741

Bihar Motor Vehicles Taxation Act, 1994 — Section 15General Clauses Act, 1897 — Section 21

High Courts06 Apr 2000Allowed

Ranchi Flour Mill Vs The Food Corporation of India and Others

Patna High Court · (2000) 3 PLJR 73

Food Corporations Act, 1964 — Section 17

High Courts06 Apr 2000Allowed

Baldhari Ohdar Vs State of Bihar

Patna High Court · (2000) 48 BLJR 1581 : (2001) CriLJ 883 : (2001) 3 RCR(Criminal) 183

Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 376

High Courts06 Apr 2000

Ansu Kumari Vs Ashok Bohra and Others

Patna High Court · (2002) ACJ 1380 : (2001) 49 BLJR 350

Civil Procedure Code, 1908 (CPC) — Section 115

High Courts06 Apr 2000Dismissed

State of Bihar and Others Vs Sanjay Kumar Jaiswal

Patna High Court · (2000) 2 BLJR 1597

Bihar Saw Mills (Regulation) Act, 1990 — Section 10, 7

High Courts06 Apr 2000Allowed

Ranchi Flour Mill (in 1712), Singhbhum Flour Mills (in 1710), M/s. Katihar Flour Mills (in 1814), Shree Madhav Mills Pvt. Ltd. and Another (in 1535), Jamuna Flour and Oil Mills (P) Ltd. (in 1711) Vs The Food Corporation of India and others

Patna High Court · (2000) 3 PLJR 73

Food Corporations Act, 1964 — Section 17

High Courts06 Apr 2000Allowed

Bhagwan Singh and Others Vs A. Sanjivi and Others

Patna High Court · (2001) 1 BLJR 451

Civil Procedure Code, 1908 (CPC) — Section 115

High Courts06 Apr 2000

Sushila Devi Vs The State of Bihar and Others

Patna High Court · (2001) 3 PLJR 295

Bihar Pension Rules, 1950 — Rule 150Bihar Service Code, 1952 — Rule 76Constitution of India, 1950 — Article 311

High Courts05 Apr 2000Allowed

Triloki Nath Upadhya Vs The Chairman, Bihar College Service Commission and Others

Patna High Court · (2000) 4 PLJR 353

Bihar College Service Commission Act, 1976 — Section 2

High Courts05 Apr 2000Dismissed

Jitendra Sharma Vs The State of Bihar and Others

Patna High Court · (2000) 4 PLJR 237

High Courts05 Apr 2000

Narayan Prasad Kanodia Vs State of Bihar and Others

Patna High Court · (2000) 2 BLJR 1549

High Courts05 Apr 2000Dismissed

Gopal Krishan Saran and etc. Vs The State of Bihar and Others

Patna High Court · (2000) CriLJ 3609

Criminal Procedure Code, 1973 (CrPC) — Section 482, 82, 83Penal Code, 1860 (IPC) — Section 109, 120B, 161, 165A, 34Prevention of Corruption Act, 1947 — Section 5(1), 5(2), 5A

High Courts05 Apr 2000Allowed

Jain Plastics and Chemicals Ltd. Vs The State of Bihar and Others

Patna High Court · (2000) 3 PLJR 191

Constitution of India, 1950 — Article 226

High Courts05 Apr 2000Allowed

Mukesh Prasad Singh Vs Tilka Manjhi Bhagalpur University and Others

Patna High Court · (2000) 3 PLJR 734

High Courts05 Apr 2000Dismissed

Lakhan Lal Vs The State of Bihar and Others

Patna High Court · (2000) 04 PAT CK 0005

High Courts04 Apr 2000

Baleshwar Singh @Baleshwar Sharma Vs State of Bihar and Another

Patna High Court · (2000) 4 PLJR 252

Penal Code, 1860 (IPC) — Section 406

High Courts04 Apr 2000Dismissed

Alembic Chemical Works Company Ltd. Vs The State of Bihar and Others

Patna High Court · (2000) 3 PLJR 164

Drugs and Cosmetics Act, 1940 — Section 17, 18, 23(1), 23(5), 26ADrugs and Cosmetics Rules, 1945 — Rule 59, 66, 66(1), 66(2), 97(1)

High Courts04 Apr 2000Dismissed

Baudhu Mahton Vs Bhagwat Ram and Others

Patna High Court · (2000) 2 BLJR 820

High Courts04 Apr 2000

Manik Mukherjee Vs State of Bihar

Patna High Court · (2001) 49 BLJR 1135 : (2000) CriLJ 3661

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 115, 201, 302

High Courts04 Apr 2000

Smt. Rekha Kumari Vs State of Bihar and Others

Patna High Court · (2000) 3 PLJR 259