High Courts22 Dec 1998Allowed
Satyendra Narain Sinha Vs The State of Bihar and Others
Patna High Court · (1998) 12 PAT CK 0040
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,703 of 2,661
High Courts22 Dec 1998Allowed
Ram Awatar Singh Vs State of Bihar and Others
Patna High Court · (1999) 2 BLJR 1403 : (1999) 1 PLJR 220
Criminal Procedure Code, 1973 (CrPC) — Section 216, 225, 226, 228, 482Penal Code, 1860 (IPC) — Section 147, 148, 304, 307, 323
High Courts22 Dec 1998Dismissed
The Divisional Manager, New India Assurance Company Ltd. Vs Smt. Kanti Devi and Others
Patna High Court · (1999) 1 PLJR 248
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts22 Dec 1998Allowed
Santoshi Singh Tokhan Singh and Others Vs Ram Chandra Sah and Others
Patna High Court · (1999) 1 BLJR 529 : (1999) 1 PLJR 290
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1)(c)
High Courts21 Dec 1998Allowed
Prabhu Baitha Vs The State of Bihar and Others
Patna High Court · (1999) 1 PLJR 365
High Courts21 Dec 1998
Ajay Kumar Srivastava Vs The State Bank of India and Others
Patna High Court · (1999) 1 PLJR 755
State Bank of India (Officers Service) Rules, 1992 — Rule 19(3), 20BState Bank of India (Supervisory Staff) Service Rules, 1975 — Rule 208
High Courts20 Dec 1998Allowed
The Managing Committee, East India Section of Seventh Day Advantists and Another Vs Presiding Officer, Labour Court and Another
Patna High Court · (1999) 47 BLJR 1015
Bihar Shops and Establishments Act, 1953 — Section 2(6)
High Courts18 Dec 1998Dismissed
Adya Prasad Singh Vs The State of Bihar and Others
Patna High Court · (1999) 1 PLJR 564
Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 226, 311, 311(2)Penal Code, 1860 (IPC) — Section 302
High Courts18 Dec 1998
Sandeep Kumar Sharma @ Dabbua and Pradeep Kumar Sharma Vs The State of Bihar
Patna High Court · (1999) 1 PLJR 401
Criminal Procedure Code, 1973 (CrPC) — Section 392, 429Penal Code, 1860 (IPC) — Section 120B, 161, 218, 302, 34Prevention of Corruption Act, 1988 — Section 5(1), 5(2)
High Courts18 Dec 1998Allowed
Om Prakash Mishra Vs State of Bihar and Others
Patna High Court · (1999) 1 BLJR 462 : (1999) 1 PLJR 207
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 409, 420
High Courts18 Dec 1998
Brajesh Kumar Singh Vs The State of Bihar and Others
Patna High Court · (1999) 1 PLJR 250
High Courts17 Dec 1998Dismissed
Mahabir Sao @ Mahabir Sao Mistri Vs Smt. Chanchal Gupta and Another
Patna High Court · (1999) 2 BLJR 1444 : (1999) 1 PLJR 379
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1), 14(5), 14(8)
High Courts17 Dec 1998Dismissed
Faiyaz Ahmad Vs The State of Bihar and Others
Patna High Court · (1999) 1 PLJR 289
Bihar Pension Rules, 1950 — Rule 43
High Courts17 Dec 1998Allowed
Surya Narayan Kumar, Birendra Singh and J.P. Singh @ Jitendra Prasad Singh Vs The State of Bihar
Patna High Court · (1999) 1 PLJR 524
Essential Commodities Act, 1955 — Section 7
High Courts17 Dec 1998Allowed
Soulia Singh @ Sawalia Singh Vs Union of India (UOI) and Others
Patna High Court · (1999) 1 PLJR 779
Constitution of India, 1950 — Article 185A, 186Pension Regulations, 1961 — Regulation 179
High Courts17 Dec 1998
National Insurance Company Ltd. Vs Smt. Neela Singh and Others
Patna High Court · (1999) 3 PLJR 489
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Motor Vehicles Act, 1939 — Section 92A, 92BMotor Vehicles Act, 1988 — Section 140, 140(1), 141, 173
High Courts16 Dec 1998Dismissed
Vishwanath Jha Vs Deputy Director, Census and Others
Patna High Court · (1999) 2 BLJR 1487 : (1999) 3 CivCC 717 : (1999) 1 PLJR 295
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts15 Dec 1998Allowed
Noor Mohammad @ Noor Mohamad Ansari Vs The State of Bihar
Patna High Court · (1999) 1 BLJR 533
Customs Act, 1962 — Section 104, 11, 110Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 23, 41, 42, 43
High Courts15 Dec 1998
Mostt. Bachchi Devi and Others Vs The State of Bihar and Others
Patna High Court · (1999) 1 PLJR 521