COURT ARCHIVE

Patna High Court judgments

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

High Courts08 Oct 1999Allowed

Awadhesh Pandey, Akhilesh Pandey, Bijay Pandey and Binay Pandey Vs Bashishtha Pandey, Gopal Raut, Basudeo Raut and Sanjay Raut

Patna High Court · (2003) 1 PLJR 601

Criminal Procedure Code, 1973 (CrPC) — Section 144, 145Money Lenders Act, 1974 — Section 12

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High Courts08 Oct 1999Dismissed

Mithilesh Kumar @ Kamala Mahto Vs The State of Bihar and Others

Patna High Court · (1999) 3 PLJR 755

Criminal Procedure Code, 1973 (CrPC) — Section 433(a)

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High Courts08 Oct 1999

Dr. (Smt.) Rita Choudhary, Etc. Vs State of Bihar and Others

Patna High Court · (1999) 3 BLJR 2387 : (1999) 3 PLJR 721

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High Courts08 Oct 1999Dismissed

Ram Pravesh Singh Vs Sudama Devi and Others

Patna High Court · AIR 2000 Patna 70

Hindu Marriage Act, 1955 — Section 13

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High Courts08 Oct 1999Dismissed

Shri Hari Narain Ojha Vs The State of Bihar and Others

Patna High Court · (2000) 3 PLJR 188

Constitution of India, 1950 — Article 226

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High Courts07 Oct 1999Allowed

Indradeo Sharma and Surya Narain Sharma Vs The State of Bihar

Patna High Court · (2000) 1 PLJR 777

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34

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High Courts07 Oct 1999

Kalawati Kuer Vs The Bihar State Electricity Board and others

Patna High Court · (2000) 1 PLJR 115

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High Courts07 Oct 1999

Kamal Singh Jain Vs Zahidur Rahman and Others

Patna High Court · (2000) 2 PLJR 506

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 14, 14(4)

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High Courts07 Oct 1999Dismissed

Ram Lakhan Thakur and Another Vs Raghunandan Thakuar and Others

Patna High Court · (2000) 1 BLJR 82 : (1999) 3 PLJR 703

Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Section 5

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High Courts07 Oct 1999

Bharat Singh @ Bharat Rao Vs State of Bihar and Others

Patna High Court · (2001) 1 PLJR 641

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High Courts07 Oct 1999

Smt. Sabitri Devi and Others Vs The State of Bihar and Others

Patna High Court · (1999) 3 PLJR 951

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 26, Order 41 Rule 5Constitution of India, 1950 — Article 226, 227

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High Courts07 Oct 1999

M/s. Kartik Kumar Vs The State of Bihar and Others

Patna High Court · (1999) 3 PLJR 914

Constitution of India, 1950 — Article 226

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High Courts06 Oct 1999

Janta Dal (United) Vs The Union of India and Others

Patna High Court · (1999) 3 PLJR 716

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High Courts06 Oct 1999Allowed

Badri Rai, Hari Prasad Rai @ Hari Rai and Hardayal Rai Vs The State of Bihar

Patna High Court · (2000) 2 PLJR 817

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41(1), 42

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High Courts06 Oct 1999Allowed

Ganesh Ram Dokania Vs State of Bihar and Others

Patna High Court · (2000) 1 PLJR 232

Constitution of India, 1950 — Article 226

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High Courts06 Oct 1999Dismissed

Atma Nand Sinha Vs State of Bihar and Others

Patna High Court · (1999) 3 BLJR 2376 : (2000) 4 PLJR 333

Bihar Pension Rules, 1950 — Rule 150

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High Courts06 Oct 1999

Saheed Mian and etc. Vs State of Bihar

Patna High Court · (2000) CriLJ 1221 : (2001) 3 PLJR 198

Evidence Act, 1872 — Section 106, 114Penal Code, 1860 (IPC) — Section 109, 366, 366A, 376

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High Courts06 Oct 1999Dismissed

Mahesh Karmali @ Ramesh Karmali and Another Vs State of Bihar

Patna High Court · (2000) CriLJ 2945

Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 120B, 376, 380

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High Courts06 Oct 1999Allowed

Dhan Bahadur Lamba and Others Vs State of Bihar

Patna High Court · (2000) 1 BLJR 86

Criminal Procedure Code, 1973 (CrPC) — Section 293Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 12, 14, 22, 23, 41

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High Courts06 Oct 1999

Saheed Mian and Others Vs State of Bihar

Patna High Court · (2000) 1 BLJR 406

Evidence Act, 1872 — Section 106, 114Penal Code, 1860 (IPC) — Section 109, 366, 366A, 376

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