High Courts16 Nov 1998
Arun Mandal Vs The State of Bihar and Others
Patna High Court · (1998) 11 PAT CK 0015
Bihar Tenancy Act, 1885 — Section 48(E), 48E
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,708 of 2,661
High Courts13 Nov 1998Dismissed
Abdul Ghaffar Vs Union of India (UOI) and Others
Patna High Court · (1999) 1 PLJR 66
High Courts12 Nov 1998Allowed
Binoy Kumar Sinha Vs The State of Bihar
Patna High Court · (1999) 1 PLJR 633
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 395, 412
High Courts12 Nov 1998Dismissed
Surajdeo Sharma Vs The Bihar State Electricity Board and Others
Patna High Court · (1999) 1 BLJR 360 : (1999) 1 PLJR 71
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5
High Courts12 Nov 1998
Ram Tawakya Chaubey Vs The State of Bihar and Others
Patna High Court · (1999) 1 PLJR 492
Minimum Wages Act, 1948 — Section 20, 20(1), 20(2), 20(3), 20(6)
High Courts12 Nov 1998Dismissed
Suraj Prasad Vs State of Bihar and Others
Patna High Court · AIR 1999 Patna 59 : (1998) 3 PLJR 919
Bihar Legislature (Members Salaries, Allowances and Pension) Act, 1960 — Section 10A(1), 10A(3)Salaries, Allowances and Pensions of Members of Parliament Act, 1954 — Section 8A
High Courts12 Nov 1998Allowed
Narmadeshwar Jha Vs The State of Bihar and Others
Patna High Court · (1998) 3 PLJR 895
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 43
High Courts12 Nov 1998Allowed
Bijay Kumar Gupta Vs Director (R and P), Indian Oil Corporation and Others
Patna High Court · (1998) 3 PLJR 898
Scheduled Castes and Scheduled Tribes (Modification) Order, 1956 — Order 19
High Courts12 Nov 1998Dismissed
Sheo Shankar Prasad Singh Vs Union of India (UOI) and Others
Patna High Court · (1999) 1 PLJR 496
Army Act, 1950 — Section 106, 109, 122, 122(1), 122(2)Army Rules, 1954 — Rule 121(1), 161, 34, 37, 38Constitution of India, 1950 — Article 226, 227, 32
High Courts12 Nov 1998Dismissed
Shyam Jee Tiwari Vs The State of Bihar and Others
Patna High Court · (1999) 1 PLJR 360
High Courts11 Nov 1998Allowed
Dr. Nagashwar Sharma Vs The State of Bihar and Others
Patna High Court · (1999) 1 PLJR 307
Constitution of India, 1950 — Article 226, 227
High Courts11 Nov 1998
Punit Lal Das Vs The State of Bihar and Others
Patna High Court · (1998) 3 PLJR 920
Constitution of India, 1950 — Article 226, 227
High Courts11 Nov 1998
Chandra Dhan Singh Vs The State of Bihar and Others
Patna High Court · (1999) 1 PLJR 135
Constitution of India, 1950 — Article 226, 227Pension Rules — Rule 139
High Courts11 Nov 1998
Shri Mahanth Chandramani Das Vs Shri Ram Rajeshwar Das and Another Mahanth Ram Rajeshwar Das Vs Chandramani Das
Patna High Court · (1999) 1 BLJR 373 : (1999) 1 PLJR 443
Evidence Act, 1872 — Section 41, 45, 47, 67, 68Specific Relief Act, 1963 — Section 41Succession Act, 1925 — Section 192, 209, 59, 63
High Courts11 Nov 1998Dismissed
Toro Murmu Vs State of Bihar
Patna High Court · (1999) CriLJ 2079 : (1999) 1 PLJR 805
Penal Code, 1860 (IPC) — Section 323, 376
High Courts10 Nov 1998Allowed
Md. Hasim Khan and Others Vs The State of Bihar and Others
Patna High Court · (1999) 1 PLJR 116
High Courts10 Nov 1998
Binod Kumar Singh Vs Md. Illiyas Hussain
Patna High Court · (1999) 1 BLJR 398 : (1999) 1 PLJR 570
Representation of the People Act, 1951 — Section 100, 117, 123, 33, 34
High Courts10 Nov 1998
Mahavir Giri and Others Vs State of Bihar and Others
Patna High Court · (1999) 1 PLJR 139
High Courts10 Nov 1998Dismissed
Dr. Jagannath Mishra, Lalu Prasad @ Lalu Prasad Yadav, Ravindra Kumar Rana and Vidya Sagar Nishad Vs The State of Bihar
Patna High Court · (1999) 1 BLJR 347 : (1998) 3 PLJR 874
Criminal Procedure Code, 1973 (CrPC) — Section 164, 167Penal Code, 1860 (IPC) — Section 120B, 201, 409, 418, 420Prevention of Corruption Act, 1988 — Section 13
High Courts10 Nov 1998Allowed
Shambhu Sharan Singh Vs The State of Bihar and Others
Patna High Court · (1998) 3 PLJR 908
Constitution of India, 1950 — Article 226, 227