High Courts06 Jul 1999Dismissed
Krishna Prasad Singh Vs The Union of India (UOI) and Others
Patna High Court · (1999) 3 PLJR 391
Constitution of India, 1950 — Article 141, 226, 226(2), 227
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,682 of 2,661
High Courts05 Jul 1999Dismissed
Prabhat Kumar Sharma Vs Union Public Service Commission and Others
Patna High Court · (2000) 1 BLJR 585 : (2000) 1 PLJR 569
Constitution of India, 1950 — Article 141Official Languages Act, 1963 — Section 5
High Courts05 Jul 1999
Asharfi Yadav and Others Vs The State of Bihar
Patna High Court · (1999) 3 PLJR 85
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 149, 302
High Courts05 Jul 1999Dismissed
Nilamber Mishra and Another Vs Union of India (UOI) and Others
Patna High Court · AIR 2000 Patna 150 : (1999) 9 PLJR 897
Constitution of India, 1950 — Article 226
High Courts05 Jul 1999Allowed
Arun Kumar Sinha Vs State of Bihar and Others
Patna High Court · (2000) 1 BLJR 533 : (1999) 3 PLJR 184
Constitution of India, 1950 — Article 309
High Courts05 Jul 1999
Lakshmi Shankar Prasad Vs State and Others
Patna High Court · (1999) 3 PLJR 654
Penal Code, 1860 (IPC) — Section 120B, 420, 469, 472, 489
High Courts02 Jul 1999Allowed
Chaturbhuj Singh Vs State of Bihar and Others
Patna High Court · (1999) 2 PLJR 892
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 11, 15, 45B
High Courts02 Jul 1999Allowed
Bishwadeva Vs State
Patna High Court · (1999) 2 PLJR 882
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 10(3), 11, 27, 37, 45B
High Courts02 Jul 1999
Baleshwar Prasad Sinha Vs State and Others
Patna High Court · (1999) 3 BLJR 2121
High Courts02 Jul 1999Allowed
Abhai Kumar @ Chote Lal, Jai Prakash Barnwal and Nandu Prasad Singh @ Nandu Singh Vs The State of Bihar
Patna High Court · (1999) 3 PLJR 76
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 149, 307, 324
High Courts02 Jul 1999Allowed
Shyamal Kishore Yadav Vs The State and Others
Patna High Court · (1999) 2 BLJR 1522
High Courts02 Jul 1999Dismissed
Ibrar Alam Vs The State of Bihar and Nooraisha Khatoon
Patna High Court · (1999) 2 BLJR 1547 : (1999) 3 PLJR 1
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 128, 2, 7Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 4, 5, 7Waqf Act, 1995 — Section 9
High Courts02 Jul 1999Allowed
S.V. Layall (Smt.) Vs State of Bihar and Others
Patna High Court · (2000) 1 BLJR 501 : (1999) 3 PLJR 564
Penal Code, 1860 (IPC) — Section 34, 406, 420, 448, 468
High Courts01 Jul 1999Dismissed
Ram Kishore Singh Vs State of Bihar and Others
Patna High Court · (1999) 3 PLJR 626
Penal Code, 1860 (IPC) — Section 354, 366, 376
High Courts01 Jul 1999Dismissed
Peyare Lal Singh Vs The State of Bihar and Others
Patna High Court · (1999) 2 PLJR 895
Limitation Act, 1963 — Section 5
High Courts01 Jul 1999Dismissed
Kaushal Kumar Pasi and Another, Kamakhya Narayan Singh, Kedar Bari and Sulaiman Mian Vs The State of Bihar
Patna High Court · (1999) 2 BLJR 1572
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 138Penal Code, 1860 (IPC) — Section 395, 412
High Courts01 Jul 1999Allowed
Sanjay Kumar @ Munna, Vs The State of Bihar
Patna High Court · (1999) 2 BLJR 1518 : (1999) 9 PLJR 875
Penal Code, 1860 (IPC) — Section 395, 412
High Courts01 Jul 1999Dismissed
Bachi Devi Vs Raghawendra Shahi
Patna High Court · (1999) 3 BLJR 2133 : (1999) 3 PLJR 343
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts01 Jul 1999Allowed
Jugal Gowala Vs The State of Bihar
Patna High Court · (1999) 3 PLJR 79
Penal Code, 1860 (IPC) — Section 114, 365, 366
High Courts01 Jul 1999Dismissed
Chhathu Sahani and Another Vs State of Bihar
Patna High Court · (1999) 3 BLJR 1696
Penal Code, 1860 (IPC) — Section 395, 412