COURT ARCHIVE

Patna High Court judgments

53,217 judgments · page 1,691 of 2,661

High Courts20 Apr 1999Allowed

Sonu Prajapati and Others Vs State of Bihar

Patna High Court · (1999) 3 BLJR 2051 : (1999) 3 PLJR 560

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 323, 34

High Courts20 Apr 1999

Shiv Shambhu Hard Coke Vs Bihar State Electricity Board and Others

Patna High Court · AIR 2000 Patna 76 : (1999) 47 BLJR 1253 : (1999) 2 PLJR 665

Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 49

High Courts20 Apr 1999

New India Assurance Co. Vs Renu Devi National Insurance Co. Vs M. Kaur

Patna High Court · (1999) 2 BLJR 1390

Motor Vehicles Act, 1988 — Section 174

High Courts20 Apr 1999Allowed

Ramjee Malakar Vs The Chairman, Bihar State Electricity Board and Others

Patna High Court · (1999) 3 PLJR 75

High Courts19 Apr 1999Dismissed

Ujjawal Coal Pvt. Ltd. Vs State of Bihar and Others

Patna High Court · (1999) 2 BLJR 974

High Courts19 Apr 1999Allowed

Ramesh Prasad Gupta Vs Chief Manager, State Bank of India and Others

Patna High Court · (1999) 47 BLJR 1415 : (2001) 3 LLJ 647

High Courts16 Apr 1999Dismissed

Kumari Pramila and Others Vs The State of Bihar and Others

Patna High Court · (1999) 3 PLJR 360

High Courts16 Apr 1999

S.M. Qamaruzzama and Others Vs Rajendra Agriculture University and Others

Patna High Court · (1999) 2 BLJR 1347 : (1999) 9 PLJR 749

Constitution of India, 1950 — Article 313Government of India Act, 1935 — Section 241

High Courts16 Apr 1999Dismissed

Employers in relation to the Management of B.C.C.L. Vs Presiding Officer, Central Govt. Industrial Tribunal No. 1 and Another

Patna High Court · (1999) 47 BLJR 1382 : (2000) 1 LLJ 435 : (1999) 9 PLJR 825

Constitution of India, 1950 — Article 226, 227

High Courts16 Apr 1999

Gokul Prasad Singh and Others Vs The State of Bihar and Others

Patna High Court · (1999) 2 PLJR 216

Assistants of Secretariat and Attached Offices Joint Cadre Act, 1989 — Section 10, 3, 4, 5, 5(1)Assistants of Secretariat and Attached Offices Joint Cadre Rules, 1989 — Rule 1, 10, 13, 14, 14(2)Constitution of India, 1950 — Article 14, 16, 16(1), 309

High Courts15 Apr 1999

Dharmendra Tewary Vs State of Bihar and Others

Patna High Court · (1999) 3 BLJR 2004

Constitution of India, 1950 — Article 22

High Courts15 Apr 1999Allowed

Rama Kant Sharma Vs The Patliputra Central Co-operative Bank and Another

Patna High Court · (1999) 2 BLJR 1174 : (1999) 3 PLJR 47

High Courts15 Apr 1999Dismissed

Karoo Paswan Vs State of Bihar and Others

Patna High Court · (1999) 2 BLJR 1146

Constitution of India, 1950 — Article 311

High Courts15 Apr 1999Allowed

Basudeo Mandal Vs State of Bihar

Patna High Court · (1999) 3 BLJR 2010 : (1999) 9 PLJR 677

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302

High Courts15 Apr 1999Allowed

Bishun Dutta Jha and Others Vs Bihar Public Service Commission and Others

Patna High Court · (1999) 2 BLJR 1098 : (1999) 9 PLJR 215

High Courts13 Apr 1999Allowed

Sheo Kumar Ram Gupta Vs State of Bihar

Patna High Court · (1999) 3 BLJR 2043

Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 120B, 302, 307, 328, 334

High Courts13 Apr 1999Dismissed

Murahu Singh Vs The State of Bihar and Others

Patna High Court · (1999) 3 PLJR 345

Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 35

High Courts13 Apr 1999Allowed

Manu Nag Vs State of Bihar

Patna High Court · (1999) 3 BLJR 2069

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

High Courts12 Apr 1999Allowed

Durgawati Devi Vs The State of Bihar and Others

Patna High Court · (1999) 2 PLJR 831

Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 3, 32, 5, 6

High Courts12 Apr 1999Allowed

Parmeshwar Singh and Others Vs State of Bihar

Patna High Court · (1999) 2 BLJR 1162

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323