COURT ARCHIVE

Patna High Court judgments

53,217 judgments · page 1,625 of 2,661

High Courts30 Mar 2000Allowed

Ravi Kumar and Another Vs The State of Bihar

Patna High Court · (2000) CriLJ 3243 : (2000) 4 PLJR 704

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 262, 264, 265, 322, 325Prevention of Food Adulteration Act, 1954 — Section 16

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High Courts29 Mar 2000

Durga Das Samanta Vs State Bank of India and Others

Patna High Court · (2000) 2 PLJR 540

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High Courts29 Mar 2000

Maya Devi Vs State of Bihar and Others

Patna High Court · (2000) 2 BLJR 1245 : (2000) 3 PLJR 128

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High Courts29 Mar 2000

Ajit Kr. Singh and Others Vs State of Bihar and Others

Patna High Court · (2000) 4 PLJR 219

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High Courts29 Mar 2000

C.V. Ramaswamy Vs State of Bihar and Others

Patna High Court · (2000) 2 BLJR 1541

COMPANIES ACT, 1956 — Section 630Criminal Procedure Code, 1973 (CrPC) — Section 178, 202, 204, 482Penal Code, 1860 (IPC) — Section 420, 426

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High Courts29 Mar 2000Dismissed

Girja Singh and Another Vs Gaynwanti Devi and Others

Patna High Court · (2000) 03 PAT CK 0084

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High Courts29 Mar 2000

Maya Devi Vs The State of Bihar and Others

Patna High Court · (2000) 3 PLJR 128

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High Courts29 Mar 2000Allowed

Anil Kumar Singh Vs Union of India and Others

Patna High Court · (2000) 3 PLJR 176

Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 226, 341(1), 366Hindu Marriage Act, 1955 — Section 12, 19

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High Courts29 Mar 2000Allowed

Jahanabad Nagar Palika Kardatee Sangrah Samiti and Others Vs State of Bihar and Others

Patna High Court · (2000) 4 PLJR 146

Patna Municipal Corporation Act, 1951 — Section 130

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High Courts29 Mar 2000Dismissed

Suresh Kumar Mandal and Others Vs The State of Bihar and Others

Patna High Court · (2000) 3 PLJR 146

Constitution of India, 1950 — Article 14, 226Industrial Disputes Act, 1947 — Section 25F

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High Courts28 Mar 2000Dismissed

Jagdish Singh Vs The State of Bihar and Others

Patna High Court · (2001) 1 PLJR 445

Bihar Hindu Religious Trusts Act, 1950 — Section 32Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 201, 24, 25, 415, 416

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High Courts28 Mar 2000Allowed