COURT ARCHIVE

Patna High Court judgments

53,217 judgments · page 1,654 of 2,661

High Courts24 Nov 1999

Mohan Choudhary Vs State of Bihar and Others

Patna High Court · (2000) 1 BLJR 673 : (2000) 1 PLJR 889 : (2000) 3 RCR(Criminal) 301

Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 9

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High Courts24 Nov 1999Dismissed

Sheo Narayan Lal Vs Nand Lal Jaiswal

Patna High Court · (2000) 1 BLJR 453 : (2000) 1 PLJR 918

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1)(d)

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High Courts22 Nov 1999Allowed

Satyadeo Prakash Sinha, Ajay Kumar Shyam Verma and Deb Narain Bhandari Vs The State of Bihar and Anil Kumar Ghosh

Patna High Court · (2000) 3 PLJR 424

Industrial Disputes Act, 1947 — Section 2(1), 39Industries (Development and Regulation) Act, 1951 — Section 2Payment of Bonus Act, 1965 — Section 19, 2(5), 30, 30(1), 32

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High Courts22 Nov 1999Allowed

Ramanuj Rao Vs State of Bihar

Patna High Court · (2000) 1 BLJR 505 : (2001) 3 PLJR 184

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 145Penal Code, 1860 (IPC) — Section 302, 34

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High Courts22 Nov 1999

Binod Krishna Jha and Another Vs Union of India and Others

Patna High Court · (2001) 1 CivCC 116 : (2000) 1 PLJR 241 : (2000) 4 RCR(Civil) 64

Telegraph Act, 1885 — Section 7(b)

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High Courts22 Nov 1999Allowed

Lala Yadav Vs Nathuni Yadav and Another

Patna High Court · (2000) 1 BLJR 458 : (2000) 2 PLJR 62

Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 34

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High Courts19 Nov 1999

Dr. Anant Mohan Das Vs The State of Bihar and Others

Patna High Court · (2000) 1 PLJR 765

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High Courts19 Nov 1999Allowed

Madan Singh and Others Vs The State of Bihar

Patna High Court · (2001) 3 PLJR 154

Criminal Procedure Code, 1973 (CrPC) — Section 144

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High Courts19 Nov 1999Dismissed

Gajendra Pd. Sinha and Another Vs Man Mohan Pd. Sinha

Patna High Court · (2000) 1 PLJR 219

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29

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High Courts19 Nov 1999Dismissed

Laljeet Prasad Ray and Others Vs State of Bihar

Patna High Court · (2000) 1 BLJR 372

Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 147, 149, 302, 323, 326

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High Courts19 Nov 1999Dismissed

Ashok Kumar Singh "Viyogi" and etc. Vs State of Bihar

Patna High Court · (2000) CriLJ 1907

Penal Code, 1860 (IPC) — Section 120B, 364, 365, 387

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High Courts19 Nov 1999

Jhapsa Kabari and Others Vs State of Bihar

Patna High Court · (2000) 1 BLJR 513 : (2000) 2 PLJR 175

Penal Code, 1860 (IPC) — Section 148, 302, 34, 364, 380

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High Courts19 Nov 1999Dismissed

Krishna Mohan Thakur @ B.D.O. Vs State of Bihar

Patna High Court · (2000) 48 BLJR 539 : (2000) CriLJ 1898

Penal Code, 1860 (IPC) — Section 336, 366A

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High Courts19 Nov 1999Dismissed

Jagannath Raut and Others Vs State of Bihar

Patna High Court · (2000) 1 BLJR 699

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 114, 147, 148, 149, 307

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High Courts19 Nov 1999

Most. Bindeshwari Devi and Another Vs The State of Bihar

Patna High Court · (2000) 2 PLJR 95

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High Courts19 Nov 1999Allowed

Gopal Pandit and Others Vs The State of Bihar and Others

Patna High Court · (2000) 3 PLJR 324

Bihar Privileged Persons Homestead Tenancy Act, 1947 — Section 10, 11, 12, 13, 14

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High Courts19 Nov 1999Allowed

Suman Prasad Srivastava @ Suman Prasad, Madan Prasad Srivastava @ Madan Mohan Prasad, Jayanti Lal Jain and Satya Narayan Poddar Vs The State of Bihar and Dineshwar Prasad Ray

Patna High Court · (2001) 3 PLJR 807

Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981 — Section 46, 52, 53Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 34, 406, 409, 420

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High Courts19 Nov 1999Dismissed