High Courts16 Aug 1999Allowed
Lalita Devi and Another Vs State of Bihar and Others
Patna High Court · (1999) 3 BLJR 1968 : (1999) 3 PLJR 236
Constitution of India, 1950 — Article 14, 16, 38, 39, 41
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,674 of 2,661
High Courts16 Aug 1999Allowed
Lalita Devi Vs The State of Bihar and Others
Patna High Court · (1999) 3 BLJR 1968 : (1999) 3 PLJR 236
Bihar Pension Rules, 1950 — Rule 26Constitution of India, 1950 — Article 14, 16, 38, 39, 41
High Courts13 Aug 1999Dismissed
Rama Kant Rai Vs The State of Bihar
Patna High Court · (1999) 1 PLJR 603
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 323
High Courts13 Aug 1999Allowed
Md. Qudus and Another Vs State of Bihar
Patna High Court · (1999) 3 BLJR 1974
Penal Code, 1860 (IPC) — Section 395
High Courts13 Aug 1999Allowed
Uma Jayaswal and others Vs The Chairman, P.R.D.A. and others
Patna High Court · (2000) 1 PLJR 125
High Courts13 Aug 1999
Sidhartha Vs The State of Bihar
Patna High Court · (1999) 3 PLJR 432
Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(2), 173
High Courts13 Aug 1999Allowed
Mohan Prasad Singh Vs The State of Bihar and Others
Patna High Court · (2000) 2 PLJR 187
Constitution of India, 1950 — Article 14, 16, 21, 226, 32Supreme Court Rules, 1966 — Order 53
High Courts13 Aug 1999Allowed
Mohammad Rabani, Sheikh Gaffar, Sheikh Kalim and Sheikh Bhola Vs The State of Bihar
Patna High Court · (2000) 2 PLJR 459
Criminal Procedure Code, 1973 (CrPC) — Section 133Penal Code, 1860 (IPC) — Section 302, 34
High Courts12 Aug 1999Dismissed
Ganga Paswan and Others Vs State of Bihar
Patna High Court · (1999) 3 BLJR 2260 : (2000) 2 PLJR 87
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 142, 145, 149, 302, 307
High Courts12 Aug 1999Allowed
Surendra Nath Agrawal Vs Toontoon Seth and Another
Patna High Court · (1999) 3 BLJR 2174 : (2000) 1 PLJR 100
Criminal Procedure Code, 1973 (CrPC) — Section 173, 190, 207, 208, 209Penal Code, 1860 (IPC) — Section 394
High Courts12 Aug 1999Allowed
Gupteshwar Prasad Vs The State of Bihar and Others
Patna High Court · (1999) 3 PLJR 572
High Courts12 Aug 1999Dismissed
Ramji Singh Vs The State of Bihar
Patna High Court · (1999) 3 PLJR 850
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts12 Aug 1999Dismissed
Dr. Soni Vs The State of Bihar and Others
Patna High Court · (2000) 1 PLJR 202
Constitution of India, 1950 — Article 14, 15(4), 16(4)
High Courts10 Aug 1999Allowed
Jai Prakash Pardia Vs Prabhu Lal Chowra
Patna High Court · (1999) 3 BLJR 2421
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 15
High Courts10 Aug 1999Dismissed
Satya Murmu Vs State of Bihar and Others
Patna High Court · (2000) 1 BLJR 140 : (2000) 1 PLJR 147
Constitution of India, 1950 — Article 14
High Courts10 Aug 1999
Ram Ekbal Singh, Sarifa Singh and Ram Das Singh Vs The State of Bihar
Patna High Court · (1999) 3 PLJR 857
Criminal Procedure Code, 1973 (CrPC) — Section 157Penal Code, 1860 (IPC) — Section 302, 307, 34, 37
High Courts10 Aug 1999Dismissed
Manoranjan Prasad Choudhary Vs The State of Bihar
Patna High Court · (1999) 3 PLJR 598
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Corruption Act, 1988 — Section 10, 11, 13, 13(1), 15
High Courts10 Aug 1999
Shatrughana Lal Vs State of Bihar and Others
Patna High Court · (1999) 3 BLJR 2165
High Courts09 Aug 1999Allowed
Bombay Motor Stores Vs Union of India (UOI) and Others
Patna High Court · (2000) 1 BLJR 23
Constitution of India, 1950 — Article 14, 16
High Courts09 Aug 1999Dismissed
The Fair Price Dealers Association Vs State of Bihar and Others
Patna High Court · (1999) 3 PLJR 241
Essential Commodities Act, 1955 — Section 3