High Courts13 Oct 1999Dismissed
Raja Singh and Others Vs State of Bihar
Patna High Court · (2000) CriLJ 3388 : (2001) 1 PLJR 389
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 391, 395, 412
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,660 of 2,661
High Courts13 Oct 1999Allowed
Gopta B.P. and Others Vs State of Bihar
Patna High Court · (2000) CriLJ 781 : (2000) 1 LLJ 1138 : (2000) 1 PLJR 593
Criminal Procedure Code, 1973 (CrPC) — Section 239Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2Penal Code, 1860 (IPC) — Section 405
High Courts13 Oct 1999Allowed
Sudama Singh and Another Vs Rama Singh
Patna High Court · (2000) 1 BLJR 390
Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 380, 457
High Courts13 Oct 1999Allowed
Raj Kumar Ram Vs The State of Bihar and Others
Patna High Court · (2000) 2 PLJR 112
Constitution of India, 1950 — Article 14, 16
High Courts12 Oct 1999Allowed
Janardan Pd. Sharma Vs State of Bihar and Others
Patna High Court · (2000) 3 PLJR 23
Constitution of India, 1950 — Article 12Electricity (Supply) Act, 1948 — Section 3
High Courts12 Oct 1999Allowed
Subhash Chand Jain Vs State of Bihar and Others
Patna High Court · (1999) 3 BLJR 2390 : (2000) 2 PLJR 276
Constitution of India, 1950 — Article 226, 227
High Courts12 Oct 1999
Rameshwar Prasad Rai @ Rameshwar Rai Vs State
Patna High Court · (2000) 1 BLJR 207
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 320, 379Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts12 Oct 1999Dismissed
Md. Idris Vs Om Prakash Fitkaribal and Another
Patna High Court · (2000) 1 PLJR 280
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1), 11(1)(c), 14, 14(4)Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3, Order 8 Rule 6A, Order 8 Rule 6A(1)
High Courts12 Oct 1999Allowed
Prof. Dr. (Mrs.) Akhtar jahan Badie Vs Ranchi University and Others
Patna High Court · (2000) 4 PLJR 59
Bihar State Universities (Constituent Colleges) Service Commission Act, 1987 — Section 3
High Courts12 Oct 1999Dismissed
Smt. Parvati Devi and Others Vs The State of Bihar and Others
Patna High Court · (2000) 1 PLJR 72
Santhal Parganas Settlement Regulations, 1872 — Section 25(3)
High Courts12 Oct 1999Allowed
Dr. (Mrs.) Vijya Laxmi and Others Vs The State of Bihar and Others
Patna High Court · (2000) 2 PLJR 197
Bihar Private Medical Colleges (Taking Over) Act, 1977 — Section 3(3), 6, 6(2), 6(3)Bihar Service Code, 1952 — Rule 267
High Courts11 Oct 1999Allowed
Lala Devendra Prasad Vs The State of Bihar and Others
Patna High Court · (2000) 1 PLJR 228
Constitution of India, 1950 — Article 309
High Courts11 Oct 1999Allowed
Binoy Kumar Mukherjee and Others Vs State of Bihar and Others
Patna High Court · (2000) 1 PLJR 558
Penal Code, 1860 (IPC) — Section 307, 323, 386, 406, 498A
High Courts11 Oct 1999Dismissed
Binod Kumar Pandey Vs The State of Bihar and Smt. Shakuntala Devi
Patna High Court · (2000) 2 PLJR 546
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 127(1), 127(2), 127(4)
High Courts11 Oct 1999
Smt. Bacha Devi @ Bacha Dai Devi Vs The State of Bihar and Others
Patna High Court · (2000) 1 PLJR 930
Criminal Procedure Code, 1973 (CrPC) — Section 397, 399, 482Penal Code, 1860 (IPC) — Section 188, 211
High Courts11 Oct 1999Dismissed
Madan Mishra Vs Triloki Nath Pandey, Kunti Devi and Amaresh Pandey
Patna High Court · (2000) 1 PLJR 885
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 146(1), 397, 401
High Courts11 Oct 1999
Laxmi Narayan Jha Vs Kishun Ram and Others
Patna High Court · (1999) 3 BLJR 2381 : (2000) 1 PLJR 613
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145Transfer of Property Act, 1882 — Section 106
High Courts08 Oct 1999Allowed
Smt. Meera Devi Vs The State of Bihar and Others
Patna High Court · (2000) 1 PLJR 493
Constitution of India, 1950 — Article 309
High Courts08 Oct 1999Allowed
Alok Kumar Verma Vs State of Bihar and another
Patna High Court · (2000) 1 PLJR 284
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12Criminal Procedure Code, 1973 (CrPC) — Section 468, 473, 482
High Courts08 Oct 1999Dismissed
Amrendra Singh and Others Vs The State of Bihar and Others
Patna High Court · (1999) 3 PLJR 984
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 14, 142, 16, 187, 226