COURT ARCHIVE

Patna High Court judgments

53,217 judgments · page 1,712 of 2,661

High Courts09 Oct 1998Allowed

Vishnu Sugar Mills Ltd. Vs State of Bihar and Others

Patna High Court · (2000) 3 LLJ 1642 : (1998) 3 PLJR 686

Bihar Factories Welfare Officers Rules, 1952 — Rule 6(1), 6(2), 6(5)Constitution of India, 1950 — Article 14Factories Act, 1948 — Section 112, 115, 49(2)

Read judgment

High Courts09 Oct 1998Dismissed

Naresh Kumar Mahto and Ranjeet Mahto Vs The State of Bihar

Patna High Court · (1998) 3 PLJR 724

Criminal Procedure Code, 1973 (CrPC) — Section 144Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 201, 302, 34

Read judgment

High Courts09 Oct 1998Dismissed

Shishir Kumar Jain Vs The Patna Regional Development Authority and Others

Patna High Court · (1998) 3 PLJR 676

Bihar Regional Development Authorities Act, 1981 — Section 37, 37(1), 37(2), 54Constitution of India, 1950 — Article 226

Read judgment

High Courts08 Oct 1998Allowed

Yogi Rai Vs State of Bihar and Another

Patna High Court · (1998) 3 PLJR 794

Penal Code, 1860 (IPC) — Section 307

Read judgment

High Courts08 Oct 1998Dismissed

G.S. Refractories and Another Vs Agrawal Brothers

Patna High Court · (1999) 1 BLJR 98

General Clauses Act, 1897 — Section 13, 3

Read judgment

High Courts02 Oct 1998Allowed

Ishwari Dutta Jha @ I.D. Jha Vs Hindustan Steel Works Construction Limited and Others

Patna High Court · (1999) 1 BLJR 478

Constitution of India, 1950 — Article 14, 16

Read judgment

High Courts25 Sept 1998Dismissed

State of Bihar and Others Vs Madan Mohan Prasad and Others

Patna High Court · (1999) 1 BLJR 164

Limitation Act, 1963 — Section 2, 5

Read judgment

High Courts25 Sept 1998Allowed

Maya Murmu and Others Vs Ritu Rai @ Ratto Rai and Another

Patna High Court · (1999) 1 BLJR 46

Civil Procedure Code, 1908 (CPC) — Section 151

Read judgment

High Courts25 Sept 1998Dismissed

Rajiv Sachdeva Vs State Bank of India and Others

Patna High Court · AIR 1999 Patna 41 : (1998) 3 BLJR 1976 : (2000) 101 CompCas 216 : (1998) 3 PLJR 535

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6ARecovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 31

Read judgment

High Courts25 Sept 1998Dismissed

Smt. Tuna Devi and Others Vs Kali Pada Deo and Others

Patna High Court · (1999) 47 BLJR 1337

Specific Relief Act, 1963 — Section 34

Read judgment

High Courts25 Sept 1998

Employees Union of Bihar Bhoodan Yagna Committee Vs The State of Bihar and Others

Patna High Court · (1998) 3 PLJR 922

Bihar Bhoodan Yagna Act, 1954 — Section 24, 4Bihar Bhoodan Yagna Regulations, 1960 — Regulation 13, 14, 22, 23, 30Constitution of India, 1950 — Article 12

Read judgment

High Courts24 Sept 1998

Dineshwar Prasad Vs Union of India (UOI)

Patna High Court · (1999) 3 BLJR 1760 : (1999) 1 RCR(Rent) 121

Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 14, 4, 9

Read judgment

High Courts24 Sept 1998

Mishra A.K. and Others Vs State of Bihar and Others

Patna High Court · (1998) 3 BLJR 2159 : (1999) 2 LLJ 268 : (1999) 1 PLJR 54

Criminal Procedure Code, 1973 (CrPC) — Section 482Factories Act, 1948 — Section 2, 92

Read judgment

High Courts24 Sept 1998Allowed

Sachida Nand Prasad Vs Smt. Savitri Sahay

Patna High Court · AIR 1999 Patna 45 : (1998) 3 BLJR 1832 : (1998) 3 PLJR 541

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11

Read judgment

High Courts24 Sept 1998

Bettiah Holy Cross Sisters Society, Bettiah and Another Vs Muzaffarpur Municipal Corporation and Others

Patna High Court · (1998) 3 PLJR 511

Income Tax Act, 1961 — Section 142(1), 143(2)Patna Municipal Corporation Act, 1951 — Section 11, 123, 124, 124(2), 124(3)

Read judgment

High Courts24 Sept 1998Dismissed

Maheshwar Prasad Sinha and Others Vs Awadh Prasad Sinha (since deceased) through his Heir and Others

Patna High Court · (1998) 3 BLJR 1815 : (1998) 3 PLJR 599

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 19A, Order 9 Rule 13

Read judgment

High Courts24 Sept 1998Allowed

Sachida Nand Prasad Vs Srimati Savitri Sahay

Patna High Court · (1998) 3 PLJR 541

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 14(8)

Read judgment

High Courts24 Sept 1998

Shashi Prabha Devi and Others Vs State of Bihar and Others

Patna High Court · (1998) 3 PLJR 796

Read judgment

High Courts23 Sept 1998Dismissed

Satya Narayan Raut and Deo Narayan Raut Vs The State of Bihar and Shri Ram Bilas Prasad

Patna High Court · (1998) 3 PLJR 619

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 10(1)Criminal Procedure Code, 1973 (CrPC) — Section 202, 204, 239, 340, 482Penal Code, 1860 (IPC) — Section 193, 323, 379, 380, 411

Read judgment

High Courts23 Sept 1998

State of Bihar Vs Gita Nand Jha

Patna High Court · (1998) 3 PLJR 787

Criminal Procedure Code, 1973 (CrPC) — Section 106, 313, 325, 325(3), 325(8)Penal Code, 1860 (IPC) — Section 409, 467

Read judgment