COURT ARCHIVE

Patna High Court judgments

53,217 judgments · page 1,666 of 2,661

High Courts22 Sept 1999Allowed

The State of Bihar and Another Vs M/s Hardeo Singh

Patna High Court · (2000) 1 PLJR 443

Arbitration Act, 1940 — Section 30Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 1(a)Constitution of India, 1950 — Article 299

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High Courts22 Sept 1999

Bimal Kumar Niyogi Vs The State of Bihar and Others

Patna High Court · (2000) 1 PLJR 96

Bihar Regional Development Authorities Act, 1981 — Section 6(3)

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High Courts22 Sept 1999Allowed

Dilip Kumar Das Vs The State of Bihar and Others

Patna High Court · (2000) 2 PLJR 203

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High Courts22 Sept 1999Allowed

Lala Mahto and Others Vs The State of Bihar

Patna High Court · (2000) 1 PLJR 392

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323

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High Courts21 Sept 1999

Bahera Panchayat Fisherman Co-operative Society Ltd., Bahera and Another Vs The State of Bihar and Others

Patna High Court · (2000) 1 PLJR 173

Constitution of India, 1950 — Article 166, 168

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High Courts21 Sept 1999

Dina Nath Singh and Others Vs The State of Bihar and Others

Patna High Court · (1999) 3 PLJR 594

Bihar Tenancy Act, 1885 — Section 48C, 48D, 48E

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High Courts21 Sept 1999

Sahdeo Sahu Vs The State of Bihar and Others

Patna High Court · (2000) 1 PLJR 123

Bihar Government Servants Conduct Rules, 1976 — Rule 43(b)

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High Courts21 Sept 1999

Arun Kumar and others Vs State of Bihar and Others

Patna High Court · (1999) 3 PLJR 950

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High Courts20 Sept 1999Allowed

M/s. Kamper Concast Limited Vs The Bihar State Electricity Board and others

Patna High Court · (1999) 3 PLJR 477

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High Courts20 Sept 1999

The Oriental Insurance Co. Ltd. and others Vs Malti Devi and others

Patna High Court · (2000) 1 PLJR 157

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Motor Vehicles Act, 1988 — Section 173

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High Courts20 Sept 1999Allowed

Kamper Concast Ltd. Vs Bihar State Electricity Board and Others

Patna High Court · AIR 2000 Patna 67

Constitution of India, 1950 — Article 14Electricity Act, 1910 — Section 39

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High Courts20 Sept 1999Allowed

State of Bihar and Others Vs Ranjeet Kumar Chatterjee

Patna High Court · (2000) 1 BLJR 102 : (2000) 1 PLJR 25

Criminal Procedure Code, 1973 (CrPC) — Section 197, 202, 246, 362, 482Penal Code, 1860 (IPC) — Section 383, 384

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High Courts20 Sept 1999Partly Allowed

Gauri Shankar Verma Vs State of Bihar and Others

Patna High Court · AIR 2000 Patna 72

Bihar Regional Development Authorities Act, 1981 — Section 54

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High Courts20 Sept 1999Allowed

Arbind Shah @ Ghultu Sah Vs State of Bihar

Patna High Court · (2000) 70 ECC 612

Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 27, 50, 54, 8

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High Courts20 Sept 1999Allowed

Sri Gauri Shankar Verma Vs The State of Bihar and Others

Patna High Court · (1999) 3 PLJR 819

Bihar Regional Development Authorities Act, 1981 — Section 54

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High Courts17 Sept 1999Dismissed

Eqbal Alam and Another Vs State of Bihar and Another

Patna High Court · (2000) 1 BLJR 54 : (2000) 1 PLJR 56

Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Penal Code, 1860 (IPC) — Section 109, 120B, 406, 420

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High Courts17 Sept 1999Allowed

Mansoor Ansari and Another Vs State of Bihar

Patna High Court · (2000) CriLJ 722

Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 302, 34

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High Courts17 Sept 1999Allowed

Janki Prasad Gupta Vs The State of Bihar

Patna High Court · (2000) 1 PLJR 46

Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7

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High Courts17 Sept 1999Allowed

Satyendra Narain Sinha @ Dr. Satyendra Narain Sinha Vs The State of Bihar and Others

Patna High Court · (1999) 3 PLJR 939

Constitution of India, 1950 — Article 309, 31(1)Government of India Act, 1935 — Section 241

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High Courts16 Sept 1999Allowed

Smt. Pushpa Drolia Vs Bihar State Electricity Board and Others

Patna High Court · (1999) 3 PLJR 816

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