High Courts14 Sept 1999Dismissed
Ashmuni Devi Vs Nagendra Singh and Others
Patna High Court · (1999) 3 BLJR 2371
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,668 of 2,661
High Courts14 Sept 1999
Venky Steels (P) Limited Vs Bihar State Electricity Board and Others
Patna High Court · (1999) 3 PLJR 473
High Courts14 Sept 1999Allowed
Md. Khurshid Alam Ansari Vs The State of Bihar and Others
Patna High Court · (2000) 2 PLJR 139
Penal Code, 1860 (IPC) — Section 143, 323, 34, 448, 584
High Courts14 Sept 1999Dismissed
Panchdeo Singh Vs The State of Bihar
Patna High Court · (2000) 1 PLJR 364
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32, 32(1)Penal Code, 1860 (IPC) — Section 148, 149, 302, 324
High Courts14 Sept 1999Allowed
Sachchidanand Singh Vs State of Bihar and Others
Patna High Court · (2000) 1 BLJR 126 : (1999) 3 PLJR 513
Bihar Pension Rules, 1950 — Rule 139(a), 139(b), 43(b)Civil Services (Classification, Control and Appeal) Rules — Rule 55
High Courts13 Sept 1999Allowed
Maheshi Anchal Fishermen Co-operative Society Vs State of Bihar and Others
Patna High Court · (2000) 1 BLJR 60 : (1999) 3 PLJR 937
High Courts13 Sept 1999Allowed
Veena Devi Vs Ashok Kumar Mandal
Patna High Court · (2000) 48 BLJR 750 : (2000) CriLJ 2332 : (2001) 1 DMC 177 : (2000) 2 PLJR 437 : (2000) 4 RCR(Criminal) 530
Code Of Criminal Procedure, 1973 — Section 17, 125, 126, 127, 397(3)Indian Penal Code, 1860 — Section 408, 468, 477A
High Courts13 Sept 1999Allowed
Singhbhum Thikedar Mazdoor Sangh Vs State of Bihar and Others
Patna High Court · (2001) 1 LLJ 221 : (2000) 1 PLJR 455
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(2)
High Courts13 Sept 1999Dismissed
Abhay Singh and Another Vs State of Bihar
Patna High Court · (2000) 1 BLJR 119
Penal Code, 1860 (IPC) — Section 307, 325, 34
High Courts10 Sept 1999Dismissed
Somari Devi Vs The State of Bihar
Patna High Court · (2000) 1 PLJR 126
Penal Code, 1860 (IPC) — Section 302, 307, 324, 34, 341
High Courts10 Sept 1999Allowed
Nagendra Mistry Vs State of Bihar and Others
Patna High Court · (2000) 1 PLJR 209
High Courts10 Sept 1999Dismissed
Gani Mian and Another Vs State of Bihar
Patna High Court · (2000) 1 BLJR 224
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 395
High Courts10 Sept 1999Allowed
S.K. Verma Vs State of Bihar and Others
Patna High Court · (2000) 1 BLJR 76 : (2000) 1 PLJR 116
High Courts10 Sept 1999Allowed
Sita Raut and Others Vs State of Bihar and Another
Patna High Court · (1999) 3 BLJR 2310
Criminal Procedure Code, 1973 (CrPC) — Section 156, 202, 374, 484Penal Code, 1860 (IPC) — Section 202, 362, 364, 417
High Courts10 Sept 1999
Sheo Kumar Lall Vs Bihar State Housing Board and Others
Patna High Court · (1999) 3 BLJR 2317 : (1999) 3 PLJR 610
High Courts10 Sept 1999
Bihar Police Men''s Association and Another Vs State of Bihar and Others
Patna High Court · (2000) 1 BLJR 121 : (1999) 3 PLJR 687
Constitution of India, 1950 — Article 14, 16, 226Police Act, 1861 — Section 12, 2, 7
High Courts10 Sept 1999
Brahmdeo Rai Vs State of Bihar
Patna High Court · (2000) 1 BLJR 115
Penal Code, 1860 (IPC) — Section 147, 323, 360, 427, 435
High Courts10 Sept 1999Allowed
Sheojee Rai and Others Vs State of Bihar
Patna High Court · (1999) 3 BLJR 2319 : (2000) 1 PLJR 417
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 307, 324
High Courts10 Sept 1999Dismissed
Mishrilal Singh Vs State of Bihar
Patna High Court · (1999) 3 BLJR 2307 : (2000) 1 PLJR 452
Penal Code, 1860 (IPC) — Section 436
High Courts10 Sept 1999Dismissed
Ram Das Kahar and Others Vs State of Bihar
Patna High Court · (2000) 1 BLJR 227
Penal Code, 1860 (IPC) — Section 307, 323, 324