High Courts12 Nov 1999
Onkar Nath Yadav Vs State of Bihar and Others
Patna High Court · (2000) 1 BLJR 284
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,656 of 2,661
High Courts12 Nov 1999
Naresh Ram Vs The State of Bihar and Others
Patna High Court · (2000) 2 PLJR 716
High Courts12 Nov 1999
Ram Niwas Mahto and Others Vs State of Bihar
Patna High Court · (2000) 1 BLJR 704 : (2001) 3 PLJR 203
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34
High Courts12 Nov 1999Allowed
Meena Devi and Shiv Nandan Singh @ Shiv Nandan Pd. Singh Vs State of Bihar and Smt. Bindeshwari
Patna High Court · (2000) 3 PLJR 837
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Penal Code, 1860 (IPC) — Section 494, 498A
High Courts12 Nov 1999Allowed
Gaya Singh and Others Vs State of Bihar
Patna High Court · (2000) 1 BLJR 213
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 326
High Courts12 Nov 1999Dismissed
Dr. Ranbir Prasad Singh Vs The State of Bihar and Others
Patna High Court · (2000) 3 PLJR 618
Bihar Service Code, 1952 — Rule 67Civil Procedure Code, 1908 (CPC) — Section 148Constitution of India, 1950 — Article 14, 142, 311
High Courts12 Nov 1999
Narayan Mahto and Others Vs State of Bihar
Patna High Court · (2000) 1 BLJR 293
Penal Code, 1860 (IPC) — Section 147, 149, 302, 304, 323
High Courts11 Nov 1999
Mostt. Radhika Devi Vs Ramdeo Tiwary and Others
Patna High Court · (2000) 2 PLJR 534
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 23 Rule 3A, 151
High Courts11 Nov 1999Dismissed
Babloo Kisku Vs State of Bihar
Patna High Court · (2000) 1 BLJR 528
Penal Code, 1860 (IPC) — Section 302, 324
High Courts11 Nov 1999
Ram Briksha Singh Vs Shankar Mistry @ Shankar Sharma
Patna High Court · (2000) 1 BLJR 274 : (2000) 1 PLJR 746
Specific Relief Act, 1963 — Section 34
High Courts11 Nov 1999
Rajendra Prasad and Others Etc. Vs State of Bihar and Others
Patna High Court · (2000) 1 BLJR 187
Bihar State Universities Act, 1976 — Section 3(1), 70B, 70B(1)(a)
High Courts11 Nov 1999Allowed
Jaydeyal Banka and Others Vs State of Bihar and Others
Patna High Court · (2000) 1 BLJR 285 : (2000) 2 PLJR 52
Criminal Procedure Code, 1973 (CrPC) — Section 204, 482Penal Code, 1860 (IPC) — Section 409
High Courts11 Nov 1999
Rajendra Prasad and Others Vs The State of Bihar and Others
Patna High Court · (2000) 1 PLJR 423
Bihar State Universities Act, 1976 — Section 70B
High Courts11 Nov 1999Allowed
Ambika Prasad Sinha and Others Vs The State of Bihar
Patna High Court · (2000) 1 PLJR 940
Criminal Procedure Code, 1973 (CrPC) — Section 144, 147, 482Penal Code, 1860 (IPC) — Section 323, 34, 341
High Courts10 Nov 1999Dismissed
Baidyanath Dham Prasadi (Chura, Pera, Elaichidana) Bikreta Sangh and Others Vs The State of Bihar and Others
Patna High Court · AIR 2000 Patna 178 : (2000) 3 PLJR 728
Essential Commodities Act, 1955 — Section 2, 3
High Courts05 Nov 1999Allowed
Krishnamber Jha Vs Union of India and Others
Patna High Court · (2000) 4 PLJR 100
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts05 Nov 1999Allowed
Ram Autar Singh Vs The State of Bihar and Others
Patna High Court · (2001) 3 PLJR 34
High Courts04 Nov 1999
Ranchi Kshetriya Gramin Bank and Others Vs D.P. Singh and Others
Patna High Court · (2000) 48 BLJR 643 : (2000) 2 LLJ 463 : (2000) 1 PLJR 251 : (1999) 9 PLJR 720
Regional Rural Banks (Appointment and Promotion of Officers and Other Employees) Rules, 1988 — Rule 7Regional Rural Banks Act, 1976 — Section 17, 29
High Courts04 Nov 1999Allowed
Budhu Mahto and Others Vs The State of Bihar
Patna High Court · (1999) 1 BLJR 468
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts04 Nov 1999Allowed
Mohd. Yunus and Others Etc. Vs State of Bihar
Patna High Court · (2000) 1 BLJR 324 : (2000) 2 PLJR 41
Penal Code, 1860 (IPC) — Section 114, 302, 34