High Courts01 Sept 1999Dismissed
Devendra Das and Others Vs The State of Bihar
Patna High Court · (1999) CriLJ 4805 : (1999) 3 PLJR 899 : (2000) 1 RCR(Criminal) 537
Penal Code, 1860 (IPC) — Section 34, 342, 366, 366A, 376
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,671 of 2,661
High Courts01 Sept 1999Dismissed
Subash Prasad Yadav Vs The State of Bihar
Patna High Court · (1999) 3 PLJR 867
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 323, 376
High Courts01 Sept 1999Allowed
Bhola Ram Sah and Another Vs Fudo Sah and Others
Patna High Court · (1999) 3 PLJR 510
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts31 Aug 1999
Shyam Sunder Singh and Others Vs State of Bihar
Patna High Court · (1999) 3 BLJR 2181 : (2000) 1 PLJR 527
High Courts31 Aug 1999
Sheo Shankar Singh Vs The State of Bihar and Others
Patna High Court · (2000) 1 PLJR 165
High Courts31 Aug 1999Dismissed
Oriental Insurance Co. Ltd. Vs Sanjari Devi and Others
Patna High Court · (2001) ACJ 208
Motor Vehicles Act, 1988 — Section 140, 166
High Courts31 Aug 1999Dismissed
Ajay Thakur and Bijay Thakur Vs The State of Bihar
Patna High Court · (2000) 1 PLJR 382
Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 320
High Courts31 Aug 1999Dismissed
Sanjay Kumar Mandal @ Sanjay Mandal Vs State of Bihar
Patna High Court · (1999) 3 PLJR 871
Evidence Act, 1872 — Section 3, 33Penal Code, 1860 (IPC) — Section 201, 342, 376
High Courts30 Aug 1999Allowed
Anarsi Ram Vs State of Bihar and Others
Patna High Court · (2001) 3 PLJR 314
Civil Services (Classification, Control and Appeal) Rules — Rule 55, 55A
High Courts27 Aug 1999
Narendra Singh Vs State of Bihar and Others
Patna High Court · (1999) 3 PLJR 621
Constitution of India, 1950 — Article 309, 32
High Courts27 Aug 1999
Ashok Prasad Vs The State of Bihar and Another
Patna High Court · (2000) 1 PLJR 578 : (2001) 3 RCR(Criminal) 23
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(3), 421
High Courts27 Aug 1999Allowed
Surendra Prasad Singh Vs The State of Bihar and Others
Patna High Court · (1999) 3 PLJR 826
Constitution of India, 1950 — Article 309
High Courts27 Aug 1999Dismissed
Kartik Mahto and Others Vs State of Bihar
Patna High Court · (1999) 3 BLJR 2286
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 149, 302, 323
High Courts26 Aug 1999Allowed
Ram Prabodh Yadav and Others Vs State of Bihar
Patna High Court · (2000) 4 PLJR 614
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 302, 34
High Courts26 Aug 1999Dismissed
Birendra Nath Thakur Vs State of Bihar and Others
Patna High Court · (1999) 3 BLJR 2148 : (2000) 1 PLJR 22
Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Penal Code, 1860 (IPC) — Section 199, 499, 500
High Courts26 Aug 1999Allowed
Chandama Coal Products, Vs State of Bihar and Others Etc.
Patna High Court · (1999) 3 BLJR 2087 : (1999) 3 PLJR 706
Central Sales Tax Act, 1956 — Section 12, 14, 15, 2, 3Constitution of India, 1950 — Article 286
High Courts26 Aug 1999Allowed
Yousuf Bhai Vs Narayan Prasad Niyara Narayan Prasad Niyara Vs Yousuf Bhai
Patna High Court · (1999) 3 PLJR 694
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 11
High Courts26 Aug 1999Allowed
Smt. Shanti Devi and Others Vs Ram Mohan Thakur and Others
Patna High Court · (2000) 1 BLJR 162 : (2000) 1 PLJR 530
Evidence Act, 1872 — Section 137, 138
High Courts26 Aug 1999
Usha Beltron Ltd. and Another Vs Joint Commissioner of Income Tax and Others
Patna High Court · (2000) 162 CTR 232 : (1999) 240 ITR 728
Income Tax Act, 1961 — Section 147, 148
High Courts26 Aug 1999Dismissed
Bank of Rajasthan Limited Vs State of Bihar and Another
Patna High Court · (2002) 108 CompCas 556
Companies Act, 1956 — Section 10E, 113, 2(11)Criminal Procedure Code, 1973 (CrPC) — Section 482