COURT ARCHIVE

Patna High Court judgments

53,217 judgments · page 1,713 of 2,661

High Courts23 Sept 1998Allowed

Nathuni Yadav, Kishori Sahu @ Kishori Sah and Prarikshan Yadav @ Ram Parikashan Yadav Vs The State of Bihar and Ram Bhajan Das

Patna High Court · (1998) 3 PLJR 507

Criminal Procedure Code, 1973 (CrPC) — Section 190, 190(1)Essential Commodities Act, 1955 — Section 11, 11(15), 7, 8Penal Code, 1860 (IPC) — Section 341, 379, 386

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High Courts23 Sept 1998Dismissed

Dhanai Majhi and Another Vs Ranga Majhi and Others

Patna High Court · (1999) 1 PLJR 605

Constitution of India, 1950 — Article 366Hindu Succession Act, 1956 — Section 2(2), 2(3)

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High Courts22 Sept 1998Dismissed

Raghu Mahtq and Others Vs The State of Bihar and Others

Patna High Court · (1998) 3 PLJR 798

Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 10(2), 3, 4C

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High Courts22 Sept 1998Dismissed

Dhani Majhi and Another Vs Ranga Majhi and Others

Patna High Court · (1999) 1 BLJR 695

Constitution of India, 1950 — Article 366Hindu Succession Act, 1956 — Section 2

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High Courts21 Sept 1998Allowed

Workmen, rep. by Rashtriya Colliery Mazdoor Sangh Vs Employer in relation to the Bararee Coke Plant of Bharat Coking Coal Ltd. and Others

Patna High Court · (1999) 47 BLJR 545 : (1999) 2 LLJ 159

Coking Coal Mines (Emergency Provisions) Act, 1971 — Section 4General Insurance Business (Nationalisation) Act, 1972 — Section 17

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High Courts21 Sept 1998Dismissed

Narmadeshwar Pradhan Vs State of Bihar

Patna High Court · (1999) CriLJ 2288 : (1998) 3 PLJR 739

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(1), 161(3), 162, 162(1)Penal Code, 1860 (IPC) — Section 300, 302, 304

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High Courts21 Sept 1998Dismissed

Lawyers'' Association, Patna High Court, Ranchi Vs State of Bihar

Patna High Court · AIR 1999 Patna 107

Constitution of India, 1950 — Article 226

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High Courts21 Sept 1998Allowed

Employees in relation to Industry Colliery of Bharat Coking Coal Ltd. Vs Their Workmen rep. by Akhil Bhartiya Koyla Kamgar Union and Others

Patna High Court · (1999) 47 BLJR 292 : (1999) 82 FLR 667 : (1999) 2 LLJ 242

Industrial Disputes Act, 1947 — Section 10, 25H

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High Courts21 Sept 1998

Rabindra Nath Thakur Vs Union of India (UOI) and Others

Patna High Court · (1999) 1 BLJR 197 : (1998) 3 PLJR 495

Constitution of India, 1950 — Article 117, 12, 226Industrial Disputes Act, 1947 — Section 11, 33

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High Courts21 Sept 1998Dismissed

Lawyers Association Vs The State of Bihar

Patna High Court · (1998) 3 PLJR 626

Constitution of India, 1950 — Article 226

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High Courts18 Sept 1998

Bhushan Pathak and Others Vs The State of Bihar

Patna High Court · (1998) 3 PLJR 613

Criminal Procedure Code, 1973 (CrPC) — Section 144Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

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High Courts18 Sept 1998Dismissed

Dilip Kumar Singh Vs The State

Patna High Court · (1998) 3 PLJR 564

Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 482Penal Code, 1860 (IPC) — Section 120B, 420Prevention of Corruption Act, 1988 — Section 5(1)

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High Courts18 Sept 1998Dismissed

Sachchidanand Singh and Others Vs Nathuni Yadav and Others

Patna High Court · (1999) 1 BLJR 285 : (1998) 3 PLJR 548

Registration Act, 1908 — Section 28

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High Courts18 Sept 1998Allowed

Jagdeo Yadav and Others Vs The State of Bihar

Patna High Court · (1998) 3 PLJR 634

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 380

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High Courts16 Sept 1998

Parikh Engineering and Body Building Co. Ltd. and Another Vs Union of India (UOI) and Others

Patna High Court · (2000) 158 CTR 469 : (1999) 238 ITR 554 : (1998) 3 PLJR 655 : (1999) 106 TAXMAN 19

Income Tax Act, 1961 — Section 115J, 143, 143(1), 143(3), 154

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High Courts16 Sept 1998Allowed

Lallan Kumar Sinha and Jayant Kumar Vs The Union of India (UOI) and Others

Patna High Court · (1998) 3 PLJR 770

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High Courts16 Sept 1998Dismissed

Awadhesh Tiwari and Others Vs The State of Bihar and Others

Patna High Court · (1998) 3 PLJR 665

Bihar Deed Writers Licensing Rules, 1996 — Rule 3, 5(2)Constitution of India, 1950 — Article 14, 19, 19(1), 226, 254Registration Act, 1908 — Section 5, 68A, 68B, 69, 69(1)

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High Courts15 Sept 1998

L. Angad Kumar and Another Vs Bihar State Road Transport Corporation and Others

Patna High Court · (1999) 47 BLJR 167 : (1999) CriLJ 1506 : (1998) 3 PLJR 454

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High Courts15 Sept 1998Dismissed

Om Prakash Agarwal Vs S. Kullu, Addl. Deputy Commissioner, Singhbhum and Others

Patna High Court · (1998) 3 BLJR 2148

Criminal Procedure Code, 1973 (CrPC) — Section 173Drugs and Cosmetics Act, 1940 — Section 22, 27, 28, 32Penal Code, 1860 (IPC) — Section 274, 275

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High Courts15 Sept 1998Allowed

Yadu Nath Sharan Singh Vs Union of India (UOI) and Others

Patna High Court · (1998) 3 PLJR 653

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