High Courts07 Sept 1999Dismissed
Badari Murmu and Others Vs State of Bihar
Patna High Court · (1999) 3 BLJR 2294 : (1999) 3 PLJR 902
Criminal Procedure Code, 1973 (CrPC) — Section 144Penal Code, 1860 (IPC) — Section 302, 307, 323, 324, 34
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,670 of 2,661
High Courts07 Sept 1999Allowed
Ravi Bhushan Roy Vs The State of Bihar and Others
Patna High Court · (2000) 1 PLJR 107
Jharkhand Area Autonomous Council Act, 1994 — Section 32(2)Jharkhand Area Autonomous Council Rules — Rule 49(1), 53(7)
High Courts07 Sept 1999Allowed
Syed Shafique Mohsin Vs The State of Bihar and Others
Patna High Court · (2000) 1 PLJR 163
High Courts06 Sept 1999Dismissed
Kamleshwar Prasad Varjang Solanki @ Kamleshwar Prasad Solanki Vs Dr. D.C. Solanki
Patna High Court · (2000) 1 PLJR 175
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts06 Sept 1999
Bahuri Mukhia and Another Vs State of Bihar and Others
Patna High Court · (2000) 1 PLJR 168
High Courts06 Sept 1999
Nand Lal Prasad Vs Ajay Prasad and Others
Patna High Court · (1999) 3 PLJR 592
Partnership Act, 1932 — Section 69
High Courts06 Sept 1999
Birendra Yadav and Others Vs Mangi Devi and Others
Patna High Court · (2000) 1 BLJR 542
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts06 Sept 1999Allowed
Mahanth Ramautar Barhamchari Vs The Bihar State Board of Religious Trust and Others
Patna High Court · (1999) 3 PLJR 509
Bihar Hindu Religious Trusts Act, 1950 — Section 29(2)
High Courts06 Sept 1999Allowed
Smt. Manorama Devi Vs The State of Bihar and Others
Patna High Court · (2000) 1 PLJR 170
High Courts06 Sept 1999
M/s Bharat Sugar Mills Vs The State of Bihar and Others
Patna High Court · (1999) 3 PLJR 714
Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981 — Section 49(1)(b)
High Courts06 Sept 1999Allowed
Nand Kumar Sinha and Others Vs State of Bihar and Ram Prasad Rajak
Patna High Court · (1999) 09 PAT CK 0033
Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 156(1), 157Penal Code, 1860 (IPC) — Section 144, 161, 165, 190, 3(1)(ii)
High Courts06 Sept 1999
Sushri Shukla Sen Vs The State of Bihar and others
Patna High Court · (2000) 1 PLJR 449
High Courts03 Sept 1999Allowed
Ashok Kumar Shrivastava Vs State of Bihar
Patna High Court · (2000) 1 BLJR 174
Penal Code, 1860 (IPC) — Section 302, 307
High Courts02 Sept 1999Dismissed
Agam Mukhiya Vs The State of Bihar
Patna High Court · (2000) 1 PLJR 601
Penal Code, 1860 (IPC) — Section 395, 412
High Courts02 Sept 1999Allowed
Manjoor Ahmed Vs The State of Bihar and Others
Patna High Court · (2000) 3 PLJR 57
High Courts02 Sept 1999
Tileshwar Singh Vs Suresh Prasad Singh and Others
Patna High Court · (2000) 1 PLJR 555
Transfer of Property Act, 1882 — Section 83
High Courts02 Sept 1999Allowed
Kaushalya Vs The State of Bihar and Others Shri Sita Vs Patna Municipal Corporation and Others Most. Ingurbaso Devi Vs Chairman, BSEB and Others
Patna High Court · (2000) 1 PLJR 505
Constitution of India, 1950 — Article 23(1)
High Courts02 Sept 1999Allowed
Manjoor Ahmed and Baleshwar Mandal Vs The State of Bihar and Others
Patna High Court · (1999) 3 PLJR 57
High Courts02 Sept 1999Allowed
Rebati Raman Kanth Vs Chairman, Bihar State Electricity Board and Others
Patna High Court · (2000) 1 PLJR 192
Penal Code, 1860 (IPC) — Section 120(B), 201, 409, 420, 465
High Courts01 Sept 1999Dismissed
Ram Ashray Singh and Another Vs Ram Chandar Prasad and Others
Patna High Court · (1999) 3 BLJR 2097 : (2000) 1 PLJR 1
Criminal Procedure Code, 1973 (CrPC) — Section 144