High Courts28 Jul 1999Dismissed
Pawan Keot Vs Ranglal Keot and Others
Patna High Court · (1999) 3 BLJR 1907
Civil Procedure Code, 1908 (CPC) — Section 100
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,678 of 2,661
High Courts28 Jul 1999Allowed
Nagina Koeri, Mahajan Koeri, Mishri Khatik and Fuleshwar Khatik Vs The State of Bihar
Patna High Court · (1999) 3 PLJR 849
Penal Code, 1860 (IPC) — Section 149, 302, 34
High Courts27 Jul 1999Dismissed
Lalji Prasad Rai Vs State of Bihar and Others
Patna High Court · (1999) 3 BLJR 1851 : (2000) 1 PLJR 19
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 109, 147, 149, 307, 323
High Courts27 Jul 1999Allowed
Braj Kishore Tiwary Vs State of Bihar
Patna High Court · (1999) 3 BLJR 1888
Penal Code, 1860 (IPC) — Section 302, 34
High Courts27 Jul 1999Dismissed
Jayesh Thakur and Another Vs Smt. Anju Bhatta
Patna High Court · (2000) 1 BLJR 562
Family Courts Act, 1984 — Section 19, 23, 9Hindu Marriage Act, 1955 — Section 13, 23
High Courts27 Jul 1999Dismissed
Birendra Kumar Sharma @ Birendra Kuer Vs The State of Bihar and Others
Patna High Court · (2000) CriLJ 145 : (1999) 3 PLJR 367 : (2000) 2 RCR(Criminal) 331
Criminal Procedure Code, 1973 (CrPC) — Section 173, 202, 300, 319Penal Code, 1860 (IPC) — Section 307, 323, 325, 34, 341
High Courts27 Jul 1999Allowed
Achhelal Koeri @ Achhelal Prasad and Others Vs State of Bihar
Patna High Court · (1999) CriLJ 4171 : (1999) 3 PLJR 864
Penal Code, 1860 (IPC) — Section 201, 302, 34, 364, 395
High Courts27 Jul 1999Dismissed
Pyrites, Phosphates and Chemicals Ltd. and Others Vs State of Bihar and Others
Patna High Court · (1999) 07 PAT CK 0070
High Courts27 Jul 1999Allowed
Ashok Kumar Banerjee Vs Gopal Bhowmik
Patna High Court · (1999) 3 PLJR 596
High Courts27 Jul 1999Dismissed
Raj Kishore (Substituted) Vs State of Bihar and Others
Patna High Court · (1999) 07 PAT CK 0045
High Courts27 Jul 1999Dismissed
Rakesh Ranjan Dubey Vs Sunil Kumar and Another
Patna High Court · (1999) 3 BLJR 2326 : (1999) 3 PLJR 550
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 405, 406, 420
High Courts27 Jul 1999Allowed
G.C. Bahuguna and Others Vs State of Bihar and Others
Patna High Court · (2000) 1 PLJR 625
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 109, 147, 149, 307, 323
High Courts26 Jul 1999Allowed
Man Bahadur Mahto Vs The State of Bihar and Others
Patna High Court · (1999) 3 PLJR 327
Bihar Civil Services (Classification, Control and Appeal) Rules, 1994 — Rule 55Bihar Pension Rules, 1950 — Rule 55Bihar Service Code, 1952 — Rule 73
High Courts23 Jul 1999Allowed
Bacha Rai @ Merha Rai, Bhagirath Rai and Ram Ashray Sah Vs The State of Bihar
Patna High Court · (1999) 3 PLJR 571
Penal Code, 1860 (IPC) — Section 380, 411, 457
High Courts23 Jul 1999Dismissed
Ahmad Noor Vs State of Bihar and Others
Patna High Court · (1999) 3 BLJR 1901 : (1999) 3 PLJR 363
High Courts23 Jul 1999Dismissed
Fakhruddin Ansari, Sahruddin Ansari, Mahiruddin Ansari and Qayum Ansari Vs State of Bihar
Patna High Court · (2001) 3 PLJR 176
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 109, 302, 307, 324, 34
High Courts23 Jul 1999Dismissed
Jogendra Pandit @ Yogendra Pandit Vs State of Bihar
Patna High Court · (1999) 3 BLJR 1964
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts23 Jul 1999Allowed
Ramesh Kumar Verma Vs State of Bihar and Others
Patna High Court · (1999) 47 BLJR 2268 : (1999) CriLJ 4371 : (1999) 3 PLJR 268 : (2000) 1 RCR(Criminal) 320
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 192, 482Penal Code, 1860 (IPC) — Section 120B, 406, 407, 409, 420
High Courts23 Jul 1999
Bacha Rai @ Merha Rai and Others Vs The State of Bihar
Patna High Court · (1999) 47 BLJR 1893 : (1999) CriLJ 4808
Penal Code, 1860 (IPC) — Section 380, 411, 457
High Courts23 Jul 1999Allowed
Mundrika Chamar and Others Vs State of Bihar
Patna High Court · (1999) 3 BLJR 1854 : (1999) 3 PLJR 636
Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 149, 302