High Courts29 Jan 1999Dismissed
Jagarnath Singh Vs Krishna Mangal Singh and Another
Patna High Court · (1999) 1 BLJR 540 : (1999) 1 PLJR 594
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 203, 307, 327, 328, 428
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,700 of 2,661
High Courts29 Jan 1999Allowed
Spic Phi Seeds Limited and Others Vs The State of Bihar and Another
Patna High Court · (1999) 1 BLJR 472 : (1999) 1 PLJR 812
Bihar Agricultural Produce Markets Act, 1960 — Section 27, 3, 4
High Courts29 Jan 1999Dismissed
Ravi Shankar Vs State of Bihar and Others
Patna High Court · (1999) 1 PLJR 809
Constitution of India, 1950 — Article 14, 226
High Courts29 Jan 1999Dismissed
Harihar Chamar and Kanta Chamar Vs The State of Bihar
Patna High Court · (1999) 2 PLJR 4
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313, 82, 83Penal Code, 1860 (IPC) — Section 302, 34
High Courts29 Jan 1999Dismissed
Ashok Kumar Pandey and Others Vs The State of Bihar and Others
Patna High Court · (1999) 1 PLJR 793
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 2, 45B, 5, 5(1), 9(2)
High Courts28 Jan 1999Dismissed
Jalwa Ram Vs The State of Bihar and Others
Patna High Court · (1999) 1 PLJR 748
High Courts28 Jan 1999Dismissed
Sanat Kumar Mandal @ Sanat Mandal and Others Vs The State of Bihar
Patna High Court · (1999) 1 PLJR 628
Penal Code, 1860 (IPC) — Section 147, 149, 302, 323, 342
High Courts28 Jan 1999Dismissed
Smt. Tara Devi Vs Smt. Kamala Gupta and Others
Patna High Court · AIR 1999 Patna 103 : (1999) 2 CivCC 635 : (1999) 1 PLJR 655
Civil Procedure Code, 1908 (CPC) — Section 10, 151
High Courts28 Jan 1999
Commissioner of Income Tax Vs Hindustan Malleable and Forgings Ltd.
Patna High Court · (2000) 158 CTR 50 : (1999) 238 ITR 968 : (1999) 1 PLJR 777
Income Tax Act, 1961 — Section 139(8), 215, 246
High Courts28 Jan 1999Dismissed
Jitendra Singh Vs State of Bihar
Patna High Court · (1999) 47 BLJR 449 : (1999) CriLJ 3093 : (1999) 1 PLJR 596
Criminal Procedure Code, 1973 (CrPC) — Section 107, 164, 307Penal Code, 1860 (IPC) — Section 302, 307, 326, 34
High Courts28 Jan 1999Allowed
Saryug Thakur and Others Vs The State of Bihar and Others
Patna High Court · (1999) 2 PLJR 1
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 10, 10(2), 15(1), 5(1), 9(2)
High Courts28 Jan 1999Dismissed
New India Assurance Co. Ltd. Vs Janki Devi and Others
Patna High Court · (2000) ACJ 587 : (1999) 1 PLJR 752
Motor Vehicles Act, 1988 — Section 140
High Courts28 Jan 1999Allowed
Ashok Kumar Vs The State of Bihar and Others
Patna High Court · (1999) 1 PLJR 906
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 15(1), 45B, 5
High Courts27 Jan 1999Dismissed
Smt. Pratibha Singh and Others Vs Smt. Shanti Devi Prasad and Others
Patna High Court · (1999) 2 BLJR 1407 : (1999) 1 PLJR 624
Civil Procedure Code, 1908 (CPC) — Section 114, 151, 47Specific Relief Act, 1963 — Section 14, 16, 28
High Courts27 Jan 1999Allowed
Shekhar Choudhary @ Chandra Shekar Choudhary Vs State of Bihar and Others
Patna High Court · (1999) CriLJ 1486 : (1999) 1 PLJR 738
National Security Act, 1980 — Section 3, 3(1), 3(2), 3(3)
High Courts27 Jan 1999Allowed
Sambhu Singh Vs The State of Bihar
Patna High Court · (1999) 1 PLJR 846
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts25 Jan 1999Dismissed
Pramanand Oraon Vs The State of Bihar and Others
Patna High Court · (1999) 2 PLJR 167
Bihar Tenancy Act, 1885 — Section 48E, 48E(1)Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 146, 146(1)
High Courts18 Jan 1999Dismissed
Ramadhar Singh Vs The State of Bihar
Patna High Court · (1999) 1 PLJR 661
Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Penal Code, 1860 (IPC) — Section 302
High Courts18 Jan 1999Allowed
Amarendra Kumar Vs National Jute Manufacturing Corporation Limited and Others
Patna High Court · (1999) 2 PLJR 50
High Courts18 Jan 1999
Fertilizer Corporation of India Ltd. Vs Collector of C. Ex.
Patna High Court · (2000) 122 ELT 343
Central Excise Rules, 1944 — Rule 13, 192, 8(1)Central Excises and Salt Act, 1944 — Section 36, 36(2), 8(3)