High Courts05 May 1999
Sheo Ram Chaudhary Vs The State of Bihar and Others
Patna High Court · (2000) 2 PLJR 208
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,689 of 2,661
High Courts05 May 1999Allowed
Kwality Refractories Ltd. Vs State of Bihar and Others
Patna High Court · (1999) 2 BLJR 1376
High Courts05 May 1999Dismissed
Abdul Jalil Beg Vs State of Bihar and Others
Patna High Court · (1999) 3 BLJR 1943
Miscellaneous Rules of the Board of Revenue, Bihar, 1958 — Rule 166, 167, 168
High Courts05 May 1999Dismissed
Smt. Rita Dey Vs Nikunj Dey and Others
Patna High Court · (1999) 3 BLJR 2122
Criminal Procedure Code, 1973 (CrPC) — Section 107, 125Hindu Marriage Act, 1955 — Section 1
High Courts05 May 1999Allowed
Prahlad Singh Vs Presiding Officer, Central Government Industrial Tribunal No. 1 and Another
Patna High Court · (1999) 3 BLJR 1949
Constitution of India, 1950 — Article 12, 14, 226, 227Industrial Disputes Act, 1947 — Section 10, 2
High Courts04 May 1999Dismissed
Rup Chand Mahato Vs Gobinda Mahato
Patna High Court · (1999) 3 BLJR 2167
High Courts04 May 1999Dismissed
Awadh Bihari Thakur Vs State of Bihar and Others
Patna High Court · (1999) CriLJ 4497 : (1999) 3 PLJR 83
Penal Code, 1860 (IPC) — Section 307, 34, 452
High Courts04 May 1999Dismissed
Henry Tirkey Vs Basu Orain and Others
Patna High Court · (1999) 3 BLJR 2161
Chotanagpur Tenancy Act, 1908 — Section 46
High Courts04 May 1999Allowed
Arun Kumar Sinha Vs State of Bihar
Patna High Court · (1999) 2 BLJR 1185 : (1996) 2 PLJR 936
Criminal Procedure Code, 1973 (CrPC) — Section 197Railways Act, 1989 — Section 101, 103
High Courts04 May 1999Dismissed
Ganga Paharia Vs The State of Bihar
Patna High Court · (1999) 2 PLJR 660
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 323, 325, 34, 448
High Courts03 May 1999
Arun Kumar Jha Vs The State of Bihar and Others
Patna High Court · (1999) 2 PLJR 703
Bihar Government Premises (Rent, Recovery and Eviction) Rules, 1957 — Rule 3
High Courts03 May 1999
Nagendra Rai Vs State of Bihar and Others
Patna High Court · (1999) 2 BLJR 1189 : (1999) 9 PLJR 716
Criminal Procedure Code, 1973 (CrPC) — Section 203, 204Penal Code, 1860 (IPC) — Section 147, 182, 202, 211, 323
High Courts03 May 1999
Anil Kumar Singh Vs Vijay Kumar Singh and Others
Patna High Court · (1999) 2 BLJR 1184
High Courts30 Apr 1999
Arunabh Prabhakar and Others Vs State of Bihar and Others
Patna High Court · (1999) 2 BLJR 1236 : (2000) 1 PLJR 262
High Courts30 Apr 1999Dismissed
Banarasi Prasad Vs State of Bihar and Others
Patna High Court · (1999) 2 BLJR 1159
High Courts29 Apr 1999Dismissed
Yogendra Prasad Singh Vs Maheshwar Prasad and Another
Patna High Court · (2000) 2 PLJR 842
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts29 Apr 1999Dismissed
Employers in Relation to the Management of Govindpur Colliery of Area No. III of B.C.C.L. Vs Presiding Officer, Central Government Industrial Tribunal No. 1 and Another
Patna High Court · (1999) 3 BLJR 1960 : (1999) 9 PLJR 818
Constitution of India, 1950 — Article 227
High Courts29 Apr 1999Dismissed
Nani Gopal Maji Vs Steel Authority of India and Others
Patna High Court · (1999) 2 PLJR 671
High Courts28 Apr 1999Dismissed
P.R. Kanther Vs The State of Bihar and Another
Patna High Court · (1999) 2 PLJR 756
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 406, 409
High Courts28 Apr 1999Allowed
Sayeed Bhagat and Others Vs State of Bihar and Another
Patna High Court · (1999) 47 BLJR 1096 : (1999) CriLJ 4040
Criminal Procedure Code, 1973 (CrPC) — Section 319, 399, 401, 401(2)Penal Code, 1860 (IPC) — Section 323, 379, 452