High Courts23 Jul 1999Dismissed
Babu Lal Rai Vs Dhrubdeo Rai and Others
Patna High Court · (1999) 3 BLJR 1848 : (1999) 3 PLJR 559
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,679 of 2,661
High Courts23 Jul 1999
Surendra Chaudhary and Others Vs The State of Bihar and Others
Patna High Court · (2000) 1 PLJR 540
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 10(3), 15(1)
High Courts23 Jul 1999Dismissed
Dayanand Bhagat Vs State of Bihar and Others
Patna High Court · (1999) 3 PLJR 452
Constitution of India, 1950 — Article 226, 227
High Courts22 Jul 1999Dismissed
Cairo Impex Pvt. Ltd. and Another Vs Bharat Coking Coal Ltd. and Others
Patna High Court · (2000) 1 BLJR 574 : (1999) 3 PLJR 605
Constitution of India, 1950 — Article 14
High Courts22 Jul 1999Dismissed
Tuni Marandi Vs State of Bihar
Patna High Court · (1999) 3 BLJR 2144
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27
High Courts22 Jul 1999Dismissed
Kapil Prajapat Vs State of Bihar and Others
Patna High Court · (1999) CriLJ 4810 : (1999) 3 PLJR 191
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 147, 149, 201, 302
High Courts22 Jul 1999Dismissed
Babulal Sahni and Others Vs The State of Bihar and Another
Patna High Court · (1999) 3 PLJR 193
Penal Code, 1860 (IPC) — Section 323, 324, 34, 436, 448
High Courts21 Jul 1999
Nabhay Kumar Singh Vs State of Bihar
Patna High Court · (1999) 3 PLJR 390
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(2)
High Courts21 Jul 1999Allowed
Kishore Kumar and Others Vs Ritu Kumari
Patna High Court · (1999) 3 BLJR 2185 : (1999) 3 PLJR 531
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 493, 498A
High Courts21 Jul 1999Allowed
Sahdeo Prasad Sao and Others Vs State of Bihar
Patna High Court · (1999) 47 BLJR 1931 : (2000) CriLJ 242
Penal Code, 1860 (IPC) — Section 304, 323, 34
High Courts21 Jul 1999Dismissed
Rajan Rai Vs State of Bihar
Patna High Court · (1999) 3 BLJR 1895 : (1999) 3 PLJR 335
Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 302, 34
High Courts21 Jul 1999Dismissed
Tulsi Das Goshwami Vs State and Others
Patna High Court · (1999) 3 PLJR 446
Bihar Hindu Religious Trusts Act, 1950 — Section 26, 83, 83(2), 83(3)
High Courts20 Jul 1999
Pitambar Thakur (since deceased) and Others Vs The State of Bihar
Patna High Court · (1999) 3 PLJR 412
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161Explosive Substances Act, 1908 — Section 4
High Courts20 Jul 1999Allowed
Aman Finance Corporation Vs Nitesh Kumar Sinha and Others
Patna High Court · AIR 1999 Patna 208 : (1999) 47 BLJR 2360 : (1999) 3 PLJR 123
Arbitration Act, 1940 — Section 34
High Courts20 Jul 1999Allowed
Damodar Prasad Vs State of Bihar and Others
Patna High Court · (2000) 1 BLJR 537
High Courts20 Jul 1999Dismissed
Chhabila Choudhary and Others Vs State of Bihar
Patna High Court · (1999) 3 BLJR 1880
Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 147, 302, 307, 323, 34
High Courts20 Jul 1999Dismissed
Parimal Kumar De Vs The State of Bihar
Patna High Court · (1999) 3 PLJR 329
Criminal Procedure Code, 1973 (CrPC) — Section 394Penal Code, 1860 (IPC) — Section 120B, 409, 477Prevention of Corruption Act, 1988 — Section 5(1), 5(2)
High Courts19 Jul 1999Allowed
Harendra Kumar Vs The State of Bihar
Patna High Court · (1999) 3 PLJR 267
Criminal Procedure Code, 1973 (CrPC) — Section 200, 398
High Courts19 Jul 1999Allowed
Spiritco Vs State of Bihar and Others
Patna High Court · (1999) 3 PLJR 210
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 2, 3Bengal Finance (Sales Tax) Act, 1941 — Section 5(2)Bengal Finance (Sales Tax) Rules, 1941 — Rule 3, 3(23), 3(28)
High Courts19 Jul 1999Dismissed
Union of India (UOI) and Others Vs Sanicharwa Lakra and Others
Patna High Court · (2000) 1 BLJR 587
Constitution of India, 1950 — Article 133, 136Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 11, 19, 8