High Courts28 Jul 1998
Narendra Singh Vs State of Bihar and Others
Patna High Court · (1998) 3 BLJR 2171
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,720 of 2,661
High Courts28 Jul 1998Dismissed
Narayan Lal Bishwas Vs State of Bihar and Others
Patna High Court · (1999) 1 BLJR 42
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 319, 482Penal Code, 1860 (IPC) — Section 147, 323, 324, 447
High Courts28 Jul 1998Dismissed
Bihar State University (Constituent Colleges) Service Commission and Another Vs Dr. Braj Kumar Mishra and Another
Patna High Court · (1999) 1 BLJR 436
High Courts28 Jul 1998Dismissed
Md. Yakub Ansari Vs Md. Yasin Ansari
Patna High Court · (1998) 3 BLJR 1818 : (2000) 1 PLJR 944
Evidence Act, 1872 — Section 91, 92Penal Code, 1860 (IPC) — Section 34, 379Registration Act, 1908 — Section 17, 49
High Courts28 Jul 1998Allowed
Pawan Kumar Rai and Others Vs The State of Bihar and Others
Patna High Court · (1998) 3 PLJR 373
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)Registration Act, 1908 — Section 47
High Courts25 Jul 1998Allowed
Most. Jharla Devi Vs The State of Bihar and Others
Patna High Court · (1998) 3 BLJR 2114
High Courts24 Jul 1998Allowed
Baidnath Prasad @ Baidyanath Sah and Another Vs State of Bihar
Patna High Court · (1999) 1 BLJR 34 : (1998) 3 PLJR 77 : (1998) 3 PLJR 103
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts24 Jul 1998Dismissed
Bhuneshwar Sharma Vs State of Bihar
Patna High Court · (1999) 1 BLJR 45 : (1998) 3 BLJR 2093 : (1998) 3 PLJR 151
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 164, 420, 468, 471
High Courts24 Jul 1998
Baidyanath Ayurved Bhawan Ltd. and Others Vs The State of Bihar and Another
Patna High Court · (1998) 3 PLJR 80
Bihar Shops and Establishments Act, 1953 — Section 32, 34, 43Bihar Shops and Establishments Rules, 1955 — Rule 3(7)Factories Act, 1948 — Section 2(L)
High Courts24 Jul 1998Dismissed
Shree Baidyanath Ayurved Bhawan (Pvt.) Ltd. Vs Union of India (UOI)
Patna High Court · (1999) 106 ELT 293 : (1998) 3 PLJR 103
Central Excises and Salt Act, 1944 — Section 11BConstitution of India, 1950 — Article 226Contract Act, 1872 — Section 72
High Courts24 Jul 1998
Lalu Prasad @ Lalu Vs The State of Bihar
Patna High Court · (1998) 3 BLJR 1626 : (1998) 2 PLJR 770
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 167, 173, 190, 197, 207Penal Code, 1860 (IPC) — Section 120B, 201, 409, 418, 420
High Courts23 Jul 1998
Baijnath Kachchap Vs Union of India (UOI) and Others
Patna High Court · (1999) 2 BLJR 935 : (1998) 3 PLJR 386
Central Industrial Security Force Rules, 1969 — Rule 34(5)
High Courts23 Jul 1998Allowed
Deoki Prasad Rajgarhiah and Another Vs Smt. Anar Dai Poddar and Others
Patna High Court · AIR 1999 Patna 22 : (1998) 3 BLJR 1836 : (1999) 1 PLJR 640
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 15Limitation Act, 1963 — Article 15, 18Partnership Act, 1932 — Section 48, 7
High Courts23 Jul 1998
Bihar State Electricity Board, Patna and Others Vs Baxi S.R.P. Sinha and Another
Patna High Court · AIR 1999 Patna 203 : (1999) 1 PLJR 60
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Constitution of India, 1950 — Article 141Limitation Act, 1963 — Section 5
High Courts23 Jul 1998
New India Assurance Co. Ltd. Vs Premlata Devi and Others
Patna High Court · (1999) 1 BLJR 84 : (1998) 3 PLJR 405
Penal Code, 1860 (IPC) — Section 337, 379
High Courts22 Jul 1998Dismissed
Rabindra Kumar Singh @ Rabindra Pd. Singh Vs The State of Bihar and Others
Patna High Court · (1998) 3 PLJR 337
High Courts22 Jul 1998
Smt. Khirodhari Devi Vs Smt. Dharmi Devi (since deceased), represented by LRs. Ganawri Devi and Others
Patna High Court · (1998) 3 BLJR 2164 : (1998) 3 PLJR 169 : (1999) 1 RCR(Civil) 39
Hindu Succession Act, 1956 — Section 14, 15, 16, 3
High Courts22 Jul 1998Allowed
Chhaya Kumari @ Banti Kumari Vs State of Bihar and Others
Patna High Court · (1998) 3 PLJR 384
Criminal Procedure Code, 1973 (CrPC) — Section 164
High Courts22 Jul 1998Dismissed
The State of Bihar and Others Vs Amar Nath Singh and Others
Patna High Court · (2003) 1 PLJR 783
High Courts21 Jul 1998
Madan Mohan Sharma and Others Vs State of Bihar and Others
Patna High Court · (1999) 1 RCR(Civil) 696