High Courts04 Aug 1999Allowed
Naresh Bhuiyan Vs State of Bihar
Patna High Court · (1999) 3 BLJR 2115
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,676 of 2,661
High Courts04 Aug 1999Allowed
Ram Chandra Keoat Vs State of Bihar and Others
Patna High Court · (1999) 3 BLJR 2156
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3), 2
High Courts04 Aug 1999
Awadhesh Kumar Singh @ Awadhesh Singh Vs The State of Bihar
Patna High Court · (1999) 3 PLJR 837
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 304(2)
High Courts04 Aug 1999
Jainath Prasad Vs State of Bihar and Others
Patna High Court · (1999) 3 PLJR 227
Banking Regulation Act, 1949 — Section 21, 21A, 35ACivil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 141
High Courts04 Aug 1999Dismissed
Kailash Chandra Mandal @ Kailash Mandal Vs The State of Bihar
Patna High Court · (2001) 3 PLJR 201
Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 34, 364
High Courts04 Aug 1999Allowed
Amrendra Narain Singh and Another Vs State of Bihar and Others
Patna High Court · (2000) 3 PLJR 19
High Courts03 Aug 1999Allowed
Mashi Das Minz and Others Vs State of Bihar
Patna High Court · (2000) 1 PLJR 517
Penal Code, 1860 (IPC) — Section 302, 34
High Courts03 Aug 1999Allowed
Sudhir Kumar Vs The State of Bihar and Others
Patna High Court · (2000) 3 PLJR 717
Bihar Police Manual, 1978 — Rule 661, 663Constitution of India, 1950 — Article 14, 16Police Act, 1861 — Section 12, 7
High Courts03 Aug 1999Dismissed
subodh Kumar Pandey Vs Shiva Pandey @ Shiv Kumari Devi @ and Shiv Kumari Pandey and Another
Patna High Court · (1999) 3 PLJR 379
Succession Act, 1925 — Section 370, 373, 39
High Courts03 Aug 1999Dismissed
Mahendra Rai Vs Rajendra Paswan and Others
Patna High Court · (1999) 3 BLJR 1909
Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 324
High Courts03 Aug 1999Allowed
Awdhesh Kumar Singh and Others Vs State of Bihar and Others
Patna High Court · (1999) 3 BLJR 2324 : (2000) 2 PLJR 228
Criminal Procedure Code, 1973 (CrPC) — Section 107, 144, 145, 146
High Courts03 Aug 1999Dismissed
Bijendra Yadav (A) Bijendra Kr. Yadav and Others Vs State of Bihar and Others
Patna High Court · (1999) 3 BLJR 1941
Penal Code, 1860 (IPC) — Section 120B, 144, 379, 411, 447
High Courts03 Aug 1999Allowed
Bal Bahadur Ram @ Karak Ram and Others Vs State of Bihar
Patna High Court · (1999) 3 BLJR 1923
Penal Code, 1860 (IPC) — Section 302, 34
High Courts03 Aug 1999Dismissed
Sanat Besra Vs State of Bihar
Patna High Court · (1999) 3 BLJR 1928
Penal Code, 1860 (IPC) — Section 302, 304
High Courts02 Aug 1999
Rama Mistri Vs State of Bihar
Patna High Court · (1999) 3 BLJR 1939
Arms Act, 1959 — Section 26, 5Criminal Procedure Code, 1973 (CrPC) — Section 360, 361
High Courts02 Aug 1999
Muchhu Sao Vs State of Bihar
Patna High Court · (1999) 3 BLJR 1918
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7
High Courts02 Aug 1999Allowed
Ghoshan Bind Vs The State of Bihar
Patna High Court · (2000) 1 PLJR 784
Penal Code, 1860 (IPC) — Section 376
High Courts02 Aug 1999Allowed
Tushar Basini Saha and Others Vs Jai Prakash Chourasia and Others
Patna High Court · (1999) 3 PLJR 611
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts30 Jul 1999Dismissed
Smt. Usha Kumari Sahay Vs The State of Bihar and Others
Patna High Court · (2001) 1 PLJR 412
Hindu Adoptions and Maintenance Act, 1956 — Section 11
High Courts30 Jul 1999
Kedar Nath Singh Vs State of Bihar and Others
Patna High Court · (1999) 3 BLJR 2183 : (1999) 3 PLJR 642