High Courts06 Oct 1999Dismissed
Smt. Poonam Singh Vs Puran Lal V. Chowda
Patna High Court · (2000) 1 PLJR 525
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 17 Rule 3, Order 9 Rule 13
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,662 of 2,661
High Courts06 Oct 1999Allowed
Bhagwan Singh Vs Heavy Engineering Corporation Ltd. and Others
Patna High Court · (2000) 4 PLJR 199
Constitution of India, 1950 — Article 12, 14, 16, 226, 227Contract Act, 1872 — Section 23Industrial Disputes Act, 1947 — Section 2(eee)
High Courts05 Oct 1999
Sarju Prasad Sinha and Another Vs State of Bihar and Another
Patna High Court · (2000) 3 PLJR 576
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 202, 323, 406, 498A
High Courts05 Oct 1999Dismissed
Md. Abullais Khan Vs The Union of India and Others
Patna High Court · (1999) 3 PLJR 824
High Courts05 Oct 1999Allowed
Ruchi Kumar @ Ruchi Sinha Vs The State of Bihar and Others
Patna High Court · (2000) 2 PLJR 830
Bihar Pension Rules, 1950 — Rule 186, 186(2)
High Courts05 Oct 1999Dismissed
Kalika Prasad Vs State of Bihar
Patna High Court · (2000) 1 BLJR 266
Customs Act, 1962 — Section 107Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 23
High Courts05 Oct 1999Allowed
Suresh Bhagat Vs The State of Bihar
Patna High Court · (2000) 2 PLJR 231
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 23, 50, 50(1), 54
High Courts05 Oct 1999Allowed
Krishna Kumari Verma and Another Vs State of Bihar and Others
Patna High Court · (1999) 3 BLJR 2392
Constitution of India, 1950 — Article 21, 226, 227Penal Code, 1860 (IPC) — Section 468, 499, 504Protection of Civil Rights Act, 1955 — Section 5, 7
High Courts05 Oct 1999Dismissed
Md. Salahuddin Sarwar Vs The State of Bihar and others S.M. Zareef College of Education, Darbhanga Vs Chancellor, Lalit Narain Mithila University, Darbhanga and Others
Patna High Court · (2000) 1 PLJR 64
Criminal Procedure Code, 1973 (CrPC) — Section 154, 160Prevention of Corruption Act, 1988 — Section 2(c)(xi)
High Courts05 Oct 1999Allowed
Shiv Kumari Devi Vs The State of Bihar and Others
Patna High Court · (2000) 1 PLJR 581
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145
High Courts05 Oct 1999Allowed
Indu Shekhar Singh Vs State of Bihar and Others
Patna High Court · (2001) 3 PLJR 706
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 161, 420, 461, 504
High Courts05 Oct 1999
Sarkar Sharan and Others Vs Ram Prasad Gupta and Others
Patna High Court · (1999) 3 PLJR 923
High Courts04 Oct 1999
Kumud Ranjan Tiwari Vs The State of Bihar and Others
Patna High Court · (2000) 1 PLJR 99
High Courts04 Oct 1999Allowed
Manna Lal Kedia and Others Vs State of Bihar and Others
Patna High Court · AIR 2000 Patna 91 : (2000) 2 PLJR 747
Arbitration Act, 1940 — Section 8, 8(1)
High Courts04 Oct 1999Allowed
Ram Swarup Thakur Vs State of Bihar
Patna High Court · (2000) CriLJ 426 : (2000) 1 PLJR 905
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 304, 84
High Courts04 Oct 1999Dismissed
Woodman Industries and Others Vs State of Bihar and Others
Patna High Court · (2000) CriLJ 1075 : (2000) 1 PLJR 275
Forest Act, 1927 — Section 2, 2(4), 2(6), 41, 42
High Courts04 Oct 1999Allowed
Rajendra Ojha Vs State of Bihar
Patna High Court · (2000) 3 PLJR 86
Criminal Procedure Code, 1973 (CrPC) — Section 172, 173, 174, 175, 176Essential Commodities Act, 1955 — Section 6A, 7Penal Code, 1860 (IPC) — Section 120B, 181, 191, 467, 468
High Courts04 Oct 1999Dismissed
Shri Binay Kumar Maheshwari Vs Fanindra Prasad Mishra
Patna High Court · (2000) 2 PLJR 865
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1), 14, 2Transfer of Property Act, 1882 — Section 105
High Courts04 Oct 1999Dismissed
Md. Hasnain Vs Md. Murtaza and Others
Patna High Court · (2000) 2 PLJR 717
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 20 Rule 18(2), 2(2)
High Courts04 Oct 1999Dismissed
Rajendra Ojha and others Vs State of Bihar
Patna High Court · (1999) 3 PLJR 86
Criminal Procedure Code, 1973 (CrPC) — Section 195, 340, 482Essential Commodities Act, 1955 — Section 6A, 7Penal Code, 1860 (IPC) — Section 120B, 172, 173, 174, 175