COURT ARCHIVE

Patna High Court judgments

53,217 judgments · page 1,690 of 2,661

High Courts28 Apr 1999

Baleshwar Yadav Vs Union of India(UOI) and Others

Patna High Court · (1999) 47 BLJR 1957 : (1999) CriLJ 3827 : (1999) 3 PLJR 81

Criminal Procedure Code, 1973 (CrPC) — Section 195, 340Penal Code, 1860 (IPC) — Section 463, 471, 475, 476

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High Courts28 Apr 1999Dismissed

Nirmal Kumar Kedia and Others Vs State of Bihar and Others

Patna High Court · AIR 1999 Patna 164 : (1999) 47 BLJR 1385 : (1999) 9 PLJR 706

Bihar and Orissa Municipal Act, 1922 — Section 276

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High Courts28 Apr 1999Allowed

Pawan Kumar Jaiswal Vs State of Bihar

Patna High Court · (1999) 2 BLJR 1093

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 170, 190, 207, 208, 209Penal Code, 1860 (IPC) — Section 307, 323, 34, 364

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High Courts26 Apr 1999Dismissed

Guljari Lal Nanda and Others Vs State of Bihar and Others

Patna High Court · (1999) 2 BLJR 1241

Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts26 Apr 1999Allowed

Employer in relation to the Management of Central Mine Planning and Design Institute Ltd. Vs Union of India (UOI) and Others

Patna High Court · (1999) 2 BLJR 1396 : (1999) 9 PLJR 782

Industrial Disputes Act, 1947 — Section 17B, 29, 33C

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High Courts26 Apr 1999Allowed

Hridayanand Yadav @ Hridayanand Singh and Others Vs The State of Bihar

Patna High Court · (2000) 1 PLJR 387

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 148, 307, 324, 34

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High Courts25 Apr 1999Dismissed

Nirmal Prasad Yadav and Others Vs Kapildeo Prasad

Patna High Court · (1999) 2 BLJR 1246 : (1999) 9 PLJR 712

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1)(c), 14Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6C

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High Courts23 Apr 1999Dismissed

Chandeshwar Singh and Others Vs State of Bihar

Patna High Court · (1999) 47 BLJR 1138 : (1999) CriLJ 3085

Criminal Procedure Code, 1973 (CrPC) — Section 162(2)Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 147, 302, 324, 326, 34

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High Courts23 Apr 1999Allowed

Management of Heavy Engineering Corporation Ltd. Vs Presiding Officer, Labour Court and Another

Patna High Court · (2000) 48 BLJR 449 : (2000) 85 FLR 506 : (2000) 1 LLJ 1513

Industrial Disputes Act, 1947 — Section 25FIndustrial Employment (Standing Orders) Act, 1946 — Section 13A

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High Courts23 Apr 1999

Usha Beltron Ltd. Vs Commissioner of Income Tax

Patna High Court · (2000) 158 CTR 595 : (1999) 238 ITR 133 : (1999) 3 PLJR 140 : (2000) 111 TAXMAN 201

Income Tax Act, 1961 — Section 32A, 33, 43A, 43A(2)

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High Courts23 Apr 1999Allowed

Pratima Kumari alias Pratira Singh and Others Vs United India insurance Company Ltd. and Others

Patna High Court · (1999) 04 PAT CK 0008

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High Courts23 Apr 1999Allowed

Sarju Mahto Vs State of Bihar and Others

Patna High Court · (2000) 1 BLJR 490 : (1999) 3 PLJR 136

Transfer of Property Act, 1882 — Section 58

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High Courts22 Apr 1999Dismissed

Balram Prasad Sah Vs State of Bihar and Others

Patna High Court · (1999) 2 BLJR 1281

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High Courts22 Apr 1999Dismissed

Bhushan Krishna Vs The Union of India (UOI) and Others

Patna High Court · (1999) 2 BLJR 1100

Constitution of India, 1950 — Article 226

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High Courts22 Apr 1999Allowed

Nirmal Mahato Vs The State of Bihar and Others

Patna High Court · (1999) 2 BLJR 1399 : (1999) 9 PLJR 657

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High Courts21 Apr 1999Allowed

Chiranjiv Lohia and Others Vs The State of Bihar and Others

Patna High Court · (1999) 2 PLJR 697

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High Courts21 Apr 1999Allowed

Anju Devi Choudhary and Others Vs United India Insurance Co. Ltd. and Others

Patna High Court · (1999) 2 BLJR 1393

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High Courts21 Apr 1999Allowed

Puran Chand @ Puran Chand Sultania Vs Sajjan Kumar and Others

Patna High Court · (1999) 04 PAT CK 0022

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High Courts21 Apr 1999Dismissed

Akhilesh Prasad Vs State of Bihar and others

Patna High Court · (1999) 04 PAT CK 0004

Constitution of India, 1950 — Article 16

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High Courts20 Apr 1999Allowed

Rajendra Oraon and Others Vs State of Bihar and Others

Patna High Court · (1999) 2 BLJR 1366

Constitution of India, 1950 — Article 14, 16

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