COURT ARCHIVE

Patna High Court judgments

53,217 judgments · page 1,704 of 2,661

High Courts15 Dec 1998Dismissed

Akash Coke Industries Pvt. Limited Vs State of Bihar and Others

Patna High Court · (1999) 47 BLJR 945 : (2000) 118 STC 403

Bihar Finance Act, 1981 — Section 16(5), 16(9)Bihar Sales Tax Rules, 1983 — Rule 35Central Sales Tax Act, 1956 — Section 15, 6, 6(1A), 9(2A)

High Courts14 Dec 1998

Devi Pandit, Naurangi Pandit and Guljari Prasad Vs The State of Bihar

Patna High Court · (1999) 1 PLJR 279

Criminal Procedure Code, 1973 (CrPC) — Section 133, 360Penal Code, 1860 (IPC) — Section 109, 144, 435

High Courts12 Dec 1998Allowed

Oriental Insurance Company Ltd. Vs Shanti Devi and Others

Patna High Court · (1999) 1 PLJR 400

High Courts11 Dec 1998Allowed

Chairman-cum-Managing Director, Central Coalfields Ltd. and Others Vs The State of Bihar and Others

Patna High Court · (1999) 1 PLJR 241

Consumer Protection Act, 1986 — Section 12, 2, 2(1)

High Courts11 Dec 1998

Gulab Sain and Others Vs The State of Bihar and Others

Patna High Court · (1999) 1 PLJR 325

Criminal Procedure Code, 1973 (CrPC) — Section 157, 159Penal Code, 1860 (IPC) — Section 302, 390, 396

High Courts11 Dec 1998

Mithilesh Singh and Another Vs The State of Bihar and Another

Patna High Court · (1999) 1 PLJR 305

Criminal Procedure Code, 1973 (CrPC) — Section 192Penal Code, 1860 (IPC) — Section 182, 211, 419, 420, 467

High Courts11 Dec 1998

Smt. Savitri Devi and Another Vs Commissioner of Income Tax

Patna High Court · (2000) 2 PLJR 843

Income Tax Act, 1961 — Section 276C, 277

High Courts11 Dec 1998Dismissed

State of Bihar Vs Tek Narayan Chauhan

Patna High Court · (1999) 1 PLJR 342

Criminal Procedure Code, 1973 (CrPC) — Section 313, 354(3)Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 30, 302

High Courts10 Dec 1998

Raj Kishan and Company Vs The State of Bihar and Others

Patna High Court · (1999) 1 PLJR 803

Workmens Compensation Act, 1923 — Section 20(1), 20(2), 4, 47

High Courts10 Dec 1998Dismissed

Ganpat Tudu Vs The State of Bihar

Patna High Court · (1999) 1 PLJR 223

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 448, 526

High Courts10 Dec 1998Allowed

Most. Upaneta Kuer Vs State of Bihar and Others

Patna High Court · (1999) 1 PLJR 810

High Courts10 Dec 1998Allowed

Vinod Kumar Srivastava Vs Jitendra Kumar Singh

Patna High Court · (1999) 1 PLJR 276

Arms Act, 1959 — Section 20(1)(B), 28, 29(B), 30Penal Code, 1860 (IPC) — Section 323, 504

High Courts10 Dec 1998Allowed

Smt. Savitri Devi Vs Arun Prakash Pandey and Others

Patna High Court · AIR 1999 Patna 125 : (1999) 1 PLJR 168

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 21 Rule 58, Order 21 Rule 90, Order 26 Rule 13, Order 26 Rule 14(2)

High Courts10 Dec 1998Dismissed

Leela Devi Vs The State of Bihar and Another

Patna High Court · (1999) 1 PLJR 306

Criminal Procedure Code, 1973 (CrPC) — Section 192, 202Penal Code, 1860 (IPC) — Section 120(B), 420, 467, 468

High Courts10 Dec 1998Allowed

Rajendra Prasad No. 3 Vs The Chairman, Bihar State Road Transport Corporation and Another

Patna High Court · (1999) 1 PLJR 556

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 33, 33(2)

High Courts10 Dec 1998

Upendra Singh @ Dhuriya, Ajoy @ Gayadin, Hari Yadav and Dhananjay Yadav Vs The State of Bihar

Patna High Court · (1999) 1 PLJR 372

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Juvenile Justice Act, 1986 — Section 24(1), 24(2), 26, 63

High Courts10 Dec 1998Allowed

Gafur Mian and Others Vs The State of Bihar and Another

Patna High Court · (1999) 1 PLJR 603

Consolidation Act, 1948 — Section 10(2)Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1)Penal Code, 1860 (IPC) — Section 120B, 143, 193, 201, 419

High Courts10 Dec 1998

Umesh Prasad Singh Vs Munghyr Kshetriya Gramin Bank and Another

Patna High Court · (1999) 1 PLJR 282

Constitution of India, 1950 — Article 226

High Courts09 Dec 1998

Ram Pravesh Singh @ Rayjee Vs The State of Bihar and Others

Patna High Court · (1999) 1 PLJR 275

High Courts09 Dec 1998Dismissed

Panchu Rai and Jai Kishun Rai Vs State of Bihar

Patna High Court · (1999) 1 PLJR 278

Penal Code, 1860 (IPC) — Section 395