High Courts01 Jul 1999
Sita Ram Manjhee, Jagarnath Manjhee and Bahadur Manjhee Vs The State of Bihar
Patna High Court · (1999) 2 PLJR 908
Penal Code, 1860 (IPC) — Section 147, 149, 302, 307, 309
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,683 of 2,661
High Courts01 Jul 1999Allowed
Mithilesh Kumar Singh Vs State of Bihar and Others
Patna High Court · (1999) 3 BLJR 1656 : (2000) 2 PLJR 121
Public Service Motor Vehicles Act, 1961 — Section 13, 14
High Courts30 Jun 1999Dismissed
Manisha Kamendu and Others Etc. Vs State of Bihar and Others
Patna High Court · (1999) 3 BLJR 1721 : (1999) 3 PLJR 165
Banking Regulation Act, 1949 — Section 45Constitution of India, 1950 — Article 14, 16, 162, 21, 226Indian Medical Council Act, 1956 — Section 10A, 10B, 19, 19A, 33
High Courts30 Jun 1999Allowed
Parshuram Singh and Others Vs State of Bihar
Patna High Court · (1999) 3 BLJR 1742 : (1999) 3 PLJR 60
Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 114, 147, 148, 149, 302
High Courts30 Jun 1999Dismissed
Kailu Mandal and Others Vs The State of Bihar
Patna High Court · (1999) 2 BLJR 1534 : (1999) 9 PLJR 916
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 395, 412
High Courts30 Jun 1999
Ram Swaroop Rai and Others Vs The State of Bihar
Patna High Court · (1999) 2 BLJR 1541
Penal Code, 1860 (IPC) — Section 325, 379, 395
High Courts30 Jun 1999
Mohd. Shafique Vs The State of Bihar
Patna High Court · (1999) 2 BLJR 1529 : (1999) 3 PLJR 42 : (2000) 1 RCR(Criminal) 373
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 23, 25
High Courts30 Jun 1999Allowed
Brajesh Kumar Vs Bhupendra Singh @ Upendra and Others
Patna High Court · (1999) 3 BLJR 1844 : (1999) 3 PLJR 407
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 230, 231, 232Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts30 Jun 1999Dismissed
Haji Moidur Rahman @ Moidur Rahman and Others Vs The State
Patna High Court · (1999) 2 BLJR 1546
High Courts30 Jun 1999
Uma Singh and Others Vs The State of Bihar
Patna High Court · (1999) 2 BLJR 1536
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 307, 324, 34
High Courts29 Jun 1999Dismissed
Bharat Coking Coal Limited and Another Vs Mithila Coal Supplies and Others
Patna High Court · (1999) 3 PLJR 135
High Courts29 Jun 1999Dismissed
Dineshwar Kumar and Others Vs State of Bihar
Patna High Court · (2000) 1 BLJR 349
Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 324
High Courts29 Jun 1999Dismissed
Sri Ram Briksh Mistry and Another Vs Mostt. Sakuntala Devi and Others
Patna High Court · (1999) 3 BLJR 2188 : (1999) 3 PLJR 195
Civil Procedure Code, 1908 (CPC) — Section 113Limitation Act, 1963 — Section 5
High Courts29 Jun 1999
Radha Choudhary Vs The State of Bihar
Patna High Court · (1999) 2 BLJR 1543
Penal Code, 1860 (IPC) — Section 362, 364, 366, 366A, 376
High Courts29 Jun 1999Dismissed
Shri Ram Chaudhary Vs State of Bihar and Another
Patna High Court · (1999) 3 PLJR 505
Criminal Procedure Code, 1973 (CrPC) — Section 216, 216(1), 313, 410Penal Code, 1860 (IPC) — Section 147, 148, 307, 323, 324
High Courts29 Jun 1999
The State of Bihar Vs Ram Krishna Singh Ram Krishana Singh and Munna Sharma Vs The State of Bihar
Patna High Court · (1999) 3 PLJR 782
Criminal Procedure Code, 1973 (CrPC) — Section 161, 227Penal Code, 1860 (IPC) — Section 120B, 302
High Courts29 Jun 1999Dismissed
Kashi Nath Tiwary Vs The Union of India (UOI) and Others
Patna High Court · (1999) 3 PLJR 154
Constitution of India, 1950 — Article 22(5), 226Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 11, 20, 25, 27A, 29
High Courts28 Jun 1999Dismissed
Motilal Singh and Others Vs The State of Bihar
Patna High Court · (1999) 2 BLJR 1564
Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 307, 34Penal Code, 1860 (IPC) — Section 307, 34
High Courts28 Jun 1999Allowed
Smt. Chanda Devi Vs State and Others
Patna High Court · AIR 2000 Patna 16 : (1999) 9 PLJR 888
Bihar State Housing Board Act, 1982 — Section 59Constitution of India, 1950 — Article 14
High Courts26 Jun 1999Dismissed
Raj Kumar Rajwar Vs The State of Bihar
Patna High Court · (1999) 3 PLJR 831
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34, 366, 376, 84