High Courts22 Feb 1999Allowed
Malar Oraon and Others Vs State of Bihar
Patna High Court · (1999) 3 BLJR 1793
Penal Code, 1860 (IPC) — Section 302, 304, 34
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,697 of 2,661
High Courts19 Feb 1999Allowed
National Insurance Company Ltd. and Another Vs Kumari Anupma and Others
Patna High Court · (1999) 1 PLJR 873
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Motor Vehicles Act, 1988 — Section 173
High Courts19 Feb 1999
Uday Singh Vs Ranchi University and Others
Patna High Court · (1999) 2 BLJR 1489
High Courts19 Feb 1999
Raj Lakshmi Refractories and Ceramics Works Vs The Bihar State Electricity Board and Others
Patna High Court · (1999) 02 PAT CK 0037
High Courts19 Feb 1999Allowed
Nand Kishore Jha Vs State of Bihar and Others
Patna High Court · (1999) 3 BLJR 1780 : (1999) 9 PLJR 132
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 164, 482Penal Code, 1860 (IPC) — Section 147, 148, 307, 323, 325
High Courts19 Feb 1999Allowed
Divisional Manager Oriental Insurance Company Ltd. and Others Vs Gulzari Kuer and Others
Patna High Court · (1999) 1 PLJR 872
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Motor Vehicles Act, 1988 — Section 140, 166
High Courts18 Feb 1999
Oriental Insurance Company Ltd. Vs Chulchul Devi and Others
Patna High Court · (1999) 1 PLJR 747
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Motor Vehicles Act, 1988 — Section 140, 166, 173
High Courts18 Feb 1999
Krishnadeo Singh Vs The State of Bihar and Others
Patna High Court · (1999) 2 BLJR 1471
High Courts18 Feb 1999
Serajuddin Ansari Vs The Home Secretary, State of Bihar
Patna High Court · (1999) 1 BLJR 670 : (1999) 9 PLJR 57
Criminal Procedure Code, 1973 (CrPC) — Section 167
High Courts18 Feb 1999
Bihar Air Products Ltd. and Others Vs Bihar State Electricity Board and Others
Patna High Court · (1999) 1 BLJR 736 : (1999) 9 PLJR 78
High Courts18 Feb 1999
State of Bihar Vs Mohan Miskar and Another
Patna High Court · (1999) 47 BLJR 908 : (1999) CriLJ 2479
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 172, 313, 342Evidence Act, 1872 — Section 145, 148, 149
High Courts18 Feb 1999
Jagdish Thakur Vs Sita Ram Mishra and Others
Patna High Court · (1999) 2 PLJR 163
High Courts17 Feb 1999Allowed
Surajdeo Koeri @ Surajdeo Mahto Vs State of Bihar and Others
Patna High Court · (1999) 2 BLJR 1318 : (1999) 9 PLJR 143
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 395, 396
High Courts17 Feb 1999Dismissed
Khurdeni Mistri Vs Satendra Prasad and Another
Patna High Court · (1999) 1 BLJR 659 : (1999) 9 PLJR 12
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29, 115
High Courts17 Feb 1999Allowed
Rameshwar Thakur @ Nemi Chand Thakur, Vs State of Bihar
Patna High Court · (1999) 3 BLJR 1770
Penal Code, 1860 (IPC) — Section 109, 302, 34, 376
High Courts17 Feb 1999Allowed
Radhakrishna Paswan Vs State of Bihar and Others
Patna High Court · (1999) 47 BLJR 739 : (1999) 3 LLJ 714 : (1999) 9 PLJR 23
High Courts17 Feb 1999Allowed
Babul Yadav Vs The State of Bihar
Patna High Court · (1999) 2 BLJR 1274 : (1999) 1 PLJR 689
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 167, 20, 439, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts17 Feb 1999Dismissed
Krishna Kumar Agrawal and Another Vs Mostt. Komiya Devi and Others
Patna High Court · (1999) 1 PLJR 870
Motor Vehicles Act, 1988 — Section 147
High Courts16 Feb 1999Dismissed
Kailash Prasad Sah and Others Vs Govind Das Shastri and Others
Patna High Court · AIR 1999 Patna 149 : (1999) 4 CivCC 282 : (1999) 3 PLJR 33
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1963 — Section 16
High Courts16 Feb 1999Allowed
Sutta Rai @ Laxman Rai Vs The State of Bihar
Patna High Court · (1999) 2 BLJR 1278 : (1999) 1 PLJR 683
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 167, 302, 34