COURT ARCHIVE

Patna High Court judgments

53,217 judgments · page 1,695 of 2,661

High Courts17 Mar 1999Allowed

Ram Bilash Singh and Another Vs State of Bihar

Patna High Court · (1999) 47 BLJR 979 : (1999) CriLJ 2360 : (2000) 1 PLJR 1029

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 118Oaths Act, 1969 — Section 5

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High Courts16 Mar 1999Dismissed

National Insurance Company Ltd. Vs The Presiding Officer, Labour Court and Others

Patna High Court · (2000) 2 PLJR 806

Motor Vehicles Act, 1939 — Section 108, 95, 95(1), 95(2)Motor Vehicles Act, 1988 — Section 147, 147(1)Workmens Compensation Act, 1923 — Section 3, 4A, 4A(3)

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High Courts15 Mar 1999Dismissed

Kunj Bihari Singh and Others Vs State of Bihar

Patna High Court · (1999) 2 BLJR 1117

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 107, 302, 307, 34

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High Courts15 Mar 1999Allowed

Bihar Gases Ltd. Vs Bihar State Electricity Board and Others

Patna High Court · AIR 1999 Patna 228 : (1999) 9 PLJR 105

Electricity (Supply) Act, 1948 — Section 49

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High Courts15 Mar 1999Dismissed

Asit Kumar Mukherjee and Others Vs The State of Bihar and Others

Patna High Court · (1999) 2 BLJR 804 : (1999) 1 PLJR 898

Jharkhand Area Autonomous Council Act, 1994 — Section 32(2)

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High Courts13 Mar 1999Allowed

Kumar Arun Chandra Singh Vs State of Bihar and Others

Patna High Court · AIR 1999 Patna 137

Constitution of India, 1950 — Article 14

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High Courts12 Mar 1999

Smt. Bansraji Devi and Others Vs The State of Bihar and Others

Patna High Court · (2003) 1 PLJR 21

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 10, 18, 2, 32A, 4Hindu Succession Act, 1956 — Section 6, 8

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High Courts12 Mar 1999

Sushil Kumar Modi and Others Vs The State of Bihar and Others

Patna High Court · (1999) 2 PLJR 71 : (1999) 104 TAXMAN 666

Foreign Exchange Bonds (Immunities and Exemptions) Act, 1991 — Section 2, 3Foreign Exchange Regulation Act, 1973 — Section 8, 9Income Tax Act, 1961 — Section 2, 2(31), 3, 3(1), 3(2)

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High Courts12 Mar 1999Allowed

Jibachhi Devi and Others Vs Vinod Kumar Thakur and Others

Patna High Court · (1999) 1 BLJR 727

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High Courts12 Mar 1999Allowed

Sadhana Sharma Vs Binod Kumar Sharma

Patna High Court · (1999) 2 PLJR 76

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High Courts11 Mar 1999

Kalpna Sinha and Others Vs The State of Bihar and Others

Patna High Court · (1999) 03 PAT CK 0051

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High Courts11 Mar 1999Allowed

Ram Ballabh Mandal Vs State of Bihar

Patna High Court · (1999) CriLJ 3945 : (1999) 3 PLJR 37

Criminal Procedure Code, 1973 (CrPC) — Section 222Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 201, 302, 306, 34

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High Courts10 Mar 1999Allowed

Hit Narayan Chaudhary Vs State of Bihar and Another

Patna High Court · (1999) 1 BLJR 740

Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 200, 395

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High Courts10 Mar 1999Allowed

Dinesh Kumar Vs State of Bihar and Others

Patna High Court · (1999) 1 BLJR 724

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Penal Code, 1860 (IPC) — Section 12, 34, 35, 36, 48Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 9

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High Courts10 Mar 1999Allowed