High Courts18 Jan 1999Dismissed
Ram Bisun Sharma Vs The State of Bihar
Patna High Court · (1999) 1 PLJR 511
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,701 of 2,661
High Courts15 Jan 1999Dismissed
Ramdeo Singh and Shubh Narain Chaudhur Vs The State of Bihar, The Chief Judicial Magistrate and The Officer Incharge Chakia Police Station
Patna High Court · (1999) 1 PLJR 526
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 302, 34
High Courts15 Jan 1999Allowed
Shankar Kumar Ghosh Vs State of Bihar and Others
Patna High Court · (1999) 1 BLJR 542
Penal Code, 1860 (IPC) — Section 120B, 201, 202, 379, 409
High Courts15 Jan 1999
Tridip and Company Vs State of Bihar and Others
Patna High Court · (1999) 1 BLJR 607 : (1999) 1 PLJR 584
Arms Act, 1959 — Section 14, 15Constitution of India, 1950 — Article 19
High Courts15 Jan 1999Allowed
The Reserve Bank of India Vs The Patna Municipal Corporation and Others
Patna High Court · (1999) 1 PLJR 493
Constitution of India, 1950 — Article 226, 227Patna Municipal Corporation Act, 1951 — Section 130, 130(1), 130(2), 149, 150
High Courts14 Jan 1999Dismissed
Gurudeo Gupta and Others Vs The State of Bihar and Others
Patna High Court · (1999) 1 PLJR 472
Bihar Sanskrit Shiksha Education Board Act, 1981 — Section 13, 14, 22, 24Constitution of India, 1950 — Article 226, 227
High Courts14 Jan 1999Dismissed
Gauri Yadav and Others Vs The State of Bihar
Patna High Court · (1999) 1 PLJR 820
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 145, 147, 148, 149, 302
High Courts13 Jan 1999
Winsome International Ltd. Vs The State of Bihar and Others
Patna High Court · (1999) 1 PLJR 486
Bihar Agricultural Produce Markets Act, 1960 — Section 27CLimitation Act, 1963 — Section 5
High Courts13 Jan 1999Allowed
Rameshwar Nath Tiwari Vs Chandrabhan Nath Tiwari and Markandey Nath Tiwari
Patna High Court · (1999) 1 PLJR 592
Penal Code, 1860 (IPC) — Section 12B, 420
High Courts13 Jan 1999Allowed
Sonu Sao and Others Vs The State of Bihar
Patna High Court · (1999) 1 PLJR 613
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 302, 323, 34
High Courts12 Jan 1999Dismissed
Laxmi Singh Vs State of Bihar
Patna High Court · (1999) 3 BLJR 1782
Penal Code, 1860 (IPC) — Section 302
High Courts12 Jan 1999Allowed
Akhauri Bijoy Kumar Sinha Vs The State of Bihar and Others
Patna High Court · (1999) 2 PLJR 131
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 3, 3(6), 9Constitution of India, 1950 — Article 226
High Courts12 Jan 1999Dismissed
Mohd. Raza and Another Vs State of Bihar and Others
Patna High Court · (1999) 2 BLJR 1421
Constitution of India, 1950 — Article 226, 32
High Courts11 Jan 1999Allowed
Birendra Kumar Mehta Vs State of Bihar and Others
Patna High Court · (1999) 1 BLJR 604 : (1999) 1 PLJR 877
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 10, 62
High Courts10 Jan 1999Allowed
Bokaro Steel Workers'' Union and Another Vs State of Bihar and Others
Patna High Court · (2000) 1 LLJ 117 : (1999) 1 PLJR 734
Trade Unions Act, 1926 — Section 28
High Courts08 Jan 1999Allowed
Budhu Mahto, Dipnath Mahto, Rati Mahto and Hawra Mahto Vs The State of Bihar
Patna High Court · (1999) 2 PLJR 121
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts07 Jan 1999Allowed
Dadan Singh @ Girja Saran Singh and Others Vs The State of Bihar and Others
Patna High Court · (1999) 1 PLJR 659
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 45, 45B
High Courts07 Jan 1999Allowed
Sri. Darogi Mandal Vs The State of Bihar and Others
Patna High Court · (1999) 1 PLJR 622
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 15, 15(1), 45BConstitution of India, 1950 — Article 226, 227
High Courts07 Jan 1999Allowed
Bouku Ram @ Bouki Ram Vs The State of Bihar
Patna High Court · (1999) 1 PLJR 770
Criminal Procedure Code, 1973 (CrPC) — Section 107, 161Explosive Substances Act, 1908 — Section 3, 4Penal Code, 1860 (IPC) — Section 109, 302, 34