High Courts29 Feb 2000Allowed
Indradeo Narain Sinqh (in 3251), Jhapsi Ram (in 7746) Vs The State of Bihar and Others
Patna High Court · (2000) 3 PLJR 117
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,633 of 2,661
High Courts29 Feb 2000Dismissed
Uday Ram Vs State of Bihar and others
Patna High Court · (2000) 3 PLJR 116
Criminal Procedure Code, 1973 (CrPC) — Section 107
High Courts29 Feb 2000Allowed
Indradeo Narain Singh Vs The State of Bihar and Others
Patna High Court · (2000) 3 PLJR 117
High Courts29 Feb 2000
Rashtriya Koila Mazdoor Congress and Others Vs Steel Authority of India and Others
Patna High Court · (2000) 87 FLR 539 : (2000) 2 LLJ 1199 : (2000) 3 PLJR 223
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 11
High Courts29 Feb 2000
Amrit Varsha Hindi Dainik Vs Bihar State Agriculture Marketing Board and Another
Patna High Court · AIR 2000 Patna 192 : (2000) 2 PLJR 729
Bihar Government Premises (Rent, Recovery and Eviction) Act, 1956 — Section 4Civil Procedure Code, 1908 (CPC) — Section 144Constitution of India, 1950 — Article 12
High Courts29 Feb 2000Dismissed
Jitendra Kumar Agarwalla Vs The State of Bihar and Another
Patna High Court · (2000) CriLJ 2730 : (2000) 4 RCR(Criminal) 377
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 151, 154(4), 155(3), 156, 156(3)Penal Code, 1860 (IPC) — Section 114, 192, 302, 307, 34
High Courts29 Feb 2000Allowed
Bhola Prasad Mandal Vs State of Bihar
Patna High Court · (2001) CriLJ 2776 : (2000) 2 PLJR 382 : (2001) 3 RCR(Criminal) 616
Penal Code, 1860 (IPC) — Section 201Prevention of Corruption Act, 1947 — Section 5(1), 5(2)Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts29 Feb 2000Dismissed
Ashok Kumar Bhagat Vs The Union of India and Others
Patna High Court · (2000) 02 PAT CK 0025
High Courts29 Feb 2000Allowed
The State and etc. Vs Hari Narayan Mahto and Others
Patna High Court · (2000) CriLJ 5009
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 172(2)Penal Code, 1860 (IPC) — Section 302, 34, 436
High Courts29 Feb 2000Dismissed
Haridas Prasad @ Haridas Mahto Vs The State of Bihar
Patna High Court · (2000) 2 PLJR 465
Penal Code, 1860 (IPC) — Section 379Probation of Offenders Act, 1958 — Section 12, 3, 4
High Courts28 Feb 2000
Babban Prasad Singh and Others etc. etc Vs State of Bihar and Others State of Bihar and Others Vs Kishore Rai and Others
Patna High Court · (2001) 4 PLJR 638
Constitution of India, 1950 — Article 14, 142, 16, 226Industrial Disputes Act, 1947 — Section 25F
High Courts28 Feb 2000Allowed
Shishir Kr. Choudhary @ Bachu Choudhary and Others Vs State of Bihar and Others
Patna High Court · (2000) 2 DMC 272
Criminal Procedure Code, 1973 (CrPC) — Section 210, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 334, 498A
High Courts28 Feb 2000
Kanhai Mishra Vs The Governing Body, Upshastri Sanskrit Mahavidyalaya and Others
Patna High Court · (2000) 2 PLJR 334
High Courts25 Feb 2000Dismissed
Sharda Cement Company Vs The State of Bihar and Others
Patna High Court · (2000) 2 PLJR 447
Bihar Finance Act, 1981 — Section 13, 14, 3, 4, 7Central Sales Tax Act, 1956 — Section 15Employees State Insurance (Central) Rules, 1950 — Rule 17
High Courts25 Feb 2000Allowed
Md. Irshad Vs Md. Hashim
Patna High Court · (2000) 3 PLJR 427
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1), 14(8)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts25 Feb 2000Allowed
Ram Prasad Singh Vs Uday Shankar Prasad
Patna High Court · (2001) CriLJ 3033 : (2000) 3 PLJR 300
Constitution of India, 1950 — Article 50Criminal Procedure Code, 1973 (CrPC) — Section 192, 202, 202(1), 202(2), 203Penal Code, 1860 (IPC) — Section 323, 34, 395, 457
High Courts25 Feb 2000Allowed
Ram Pravesh Singh Vs Birsa Agricultural University and Others
Patna High Court · (2001) 1 PLJR 417
High Courts25 Feb 2000Allowed
P.K. Balmuchu and Others Vs The State of Bihar and Others
Patna High Court · (2000) 3 PLJR 457
Constitution of India, 1950 — Article 12
High Courts24 Feb 2000
Damodar Valley Corporation and Others Vs State of Bihar and Others
Patna High Court · (2000) 48 BLJR 1809 : (2000) 87 FLR 219 : (2000) 2 LLJ 1439 : (2000) 4 PLJR 172
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
High Courts23 Feb 2000Allowed
Urmila Pandey Vs The State of Bihar
Patna High Court · (2000) 4 PLJR 520
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 120B, 414