High Courts20 Nov 1998Allowed
Sarbanand Paswan Vs Mahendra Prasad Singh and Others
Patna High Court · AIR 1999 Patna 108 : (1999) 47 BLJR 300 : (1999) 4 CivCC 128 : (1999) 1 PLJR 118
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,707 of 2,661
High Courts20 Nov 1998Allowed
Smt. Vidya Devi Sinha and Others Vs State of Bihar and Others
Patna High Court · (1999) 1 BLJR 420 : (1999) 1 PLJR 143
Bihar and Orissa Municipal Act, 1922 — Section 115(2), 123, 123(2)
High Courts20 Nov 1998Dismissed
Debeshwar Lal Karan and Others Vs Bihar State Electricity Board and Others
Patna High Court · (1999) 1 PLJR 186
Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 3, 5, 79
High Courts20 Nov 1998Allowed
Sunita Kumari Vs The State of Bihar and Others
Patna High Court · (2000) 4 PLJR 77
High Courts19 Nov 1998Dismissed
Tata Iron and Steel Co. Ltd. Vs The State of Bihar and Others
Patna High Court · (1999) 1 BLJR 314 : (1999) 1 PLJR 309
Constitution of India, 1950 — Article 226
High Courts19 Nov 1998Dismissed
Subodh Kumar @ Subodh Kr. Gupta Vs Sita Ram Prasad and Others
Patna High Court · (1998) 11 PAT CK 0011
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1), 14(8)Civil Procedure Code, 1908 (CPC) — Section 100, 96
High Courts18 Nov 1998Dismissed
Brij Kumar Singh Vs The State of Bihar and Others
Patna High Court · (1999) 1 PLJR 51
High Courts17 Nov 1998Allowed
Md. Saleem Vs The State of Bihar and Others
Patna High Court · (1999) 1 PLJR 229
Bihar Service Code, 1952 — Rule 76Constitution of India, 1950 — Article 226, 227
High Courts17 Nov 1998
Smt. Anar Devi Vs The State of Bihar and Others
Patna High Court · (1998) 3 PLJR 899
High Courts17 Nov 1998
STEEL ENGG. and PROCESSING WORKS Vs UNION OF INDIA
Patna High Court · (1999) 106 TAXMAN 664
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 127, 132, 158BC
High Courts17 Nov 1998Allowed
Ram Sagun Chaudhary and Gopal Chaudhary Vs The State of Bihar
Patna High Court · (1999) 1 PLJR 384
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts17 Nov 1998Allowed
Chakradhar Singh and Others Vs State of Bihar
Patna High Court · (1999) 2 BLJR 1132
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts17 Nov 1998
Steel Engineering and Processing Works Vs Union of India(UOI) and Others
Patna High Court · (2000) 162 CTR 19 : (2000) 243 ITR 721
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 127
High Courts17 Nov 1998Dismissed
Mahesh Tiwari Vs The Union of India (UOI) and Others
Patna High Court · (1998) 11 PAT CK 0005
High Courts16 Nov 1998Allowed
Kalyani Devi Vs The State of Bihar and Others
Patna High Court · (1999) 1 PLJR 559
Constitution of India, 1950 — Article 226, 227
High Courts16 Nov 1998Allowed
Laxman Prasad Sharma Vs State of Bihar
Patna High Court · (1998) 11 PAT CK 0071
High Courts16 Nov 1998
Collr. of C. Ex. Vs Tata Engineering and Locomotive Co. Ltd.
Patna High Court · (1999) 65 ECC 11 : (1999) 111 ELT 9
Central Excise Rules, 1944 — Rule 10, 10A, 57A, 57B, 57CCentral Excises and Salt Act, 1944 — Section 11, 11A, 3, 35G(1), 35G(3)Constitution of India, 1950 — Article 14
High Courts16 Nov 1998
State Bank of India Vs Tax Recovery Officer and Others
Patna High Court · (2000) 159 CTR 300 : (1999) 238 ITR 312
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 59, Order 21 Rule 60, Order 21 Rule 61, Order 21 Rule 62Income Tax Act, 1961 — Rule 11(6), 222
High Courts16 Nov 1998
Metallurgical and Engineering Consultant (India) Ltd. Vs Commissioner of Income Tax
Patna High Court · (2000) 161 CTR 306 : (1999) 238 ITR 208 : (1999) 103 TAXMAN 548
Income Tax Act, 1961 — Section 5(2)
High Courts16 Nov 1998
Abdul Qayum Ansari Vs The State of Bihar and Others
Patna High Court · (1998) 3 PLJR 902