High Courts21 Jul 1998Dismissed
Smt. Narmada Devi @ Narbada Devi Vs The State of Bihar and Others
Patna High Court · (1998) 3 PLJR 100
Patna Municipal Corporation Act, 1951 — Section 152, 502
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,721 of 2,661
High Courts21 Jul 1998Allowed
Shri Ram Anugrah Narain Vs The State of Bihar and Another
Patna High Court · (1998) 3 PLJR 95
Bihar Pension Rules, 1950 — Rule 139, 43
High Courts21 Jul 1998Allowed
Pradip Lamp Works Vs State of Bihar and Others
Patna High Court · (1999) 2 LLJ 1190 : (1998) 3 PLJR 513
Constitution of India, 1950 — Article 141Payment of Bonus Act, 1965 — Section 36
High Courts21 Jul 1998Dismissed
Smt. Narmada Devi Vs State of Bihar and Others
Patna High Court · AIR 1999 Patna 3 : (1998) 3 BLJR 2048 : (1998) 3 PLJR 100
Constitution of India, 1950 — Article 226Patna Municipal Corporation Act, 1951 — Section 152, 502
High Courts21 Jul 1998Allowed
Prem Lata Devi Vs State of Bihar and Others
Patna High Court · (1998) 07 PAT CK 0039
High Courts21 Jul 1998Allowed
Md. Enamuddin and Others Vs State of Bihar and Others
Patna High Court · (1999) 47 BLJR 36 : (1999) CriLJ 762
Criminal Procedure Code, 1973 (CrPC) — Section 192, 200, 201, 202, 203Penal Code, 1860 (IPC) — Section 148, 378, 379
High Courts21 Jul 1998Dismissed
Jeetendra Dhiman Vs State of Bihar and Another
Patna High Court · (1998) 3 BLJR 2057 : (1998) 3 PLJR 154
Criminal Procedure Code, 1973 (CrPC) — Section 202, 220, 223, 246, 482Penal Code, 1860 (IPC) — Section 244, 311, 323, 379, 494
High Courts21 Jul 1998Allowed
Krishna Prasad Sharma and Others Vs State of Bihar and Others
Patna High Court · (1999) 1 BLJR 155 : (1998) 3 PLJR 179
Hindu Succession Act, 1956 — Section 15, 16
High Courts20 Jul 1998
Shyamanand Pathak Vs The Union of India (UOI) and Others
Patna High Court · (1998) 3 PLJR 338
High Courts20 Jul 1998Dismissed
Shayam Nandan Prasad Sinha Vs Punjab National Bank and Others
Patna High Court · (1998) 3 BLJR 2059 : (1998) 3 PLJR 146
Penal Code, 1860 (IPC) — Section 21
High Courts17 Jul 1998Allowed
Raghu Gope @ Raghu Mahto and Others Vs State of Bihar
Patna High Court · (1998) 3 BLJR 2217
Penal Code, 1860 (IPC) — Section 302, 34
High Courts17 Jul 1998Dismissed
Dr. Shiwesh Chandra Singh Vs The State of Bihar and Others
Patna High Court · (1998) 3 PLJR 143
High Courts17 Jul 1998
Smt. Manna Rani Singh Vs Smt. Kiran Prakash and Others
Patna High Court · (1998) 3 PLJR 336
High Courts17 Jul 1998Dismissed
Prahlad Pandey and Others Vs State of Bihar and Others
Patna High Court · AIR 1999 Patna 29 : (1998) 3 BLJR 2122
Constitution of India, 1950 — Article 226
High Courts17 Jul 1998Dismissed
Rajendra Jha Vs Bhupendra Narayan Mandal University and Others
Patna High Court · (1998) 3 PLJR 52
Bihar State Universities Act, 1976 — Section 10(14)
High Courts17 Jul 1998
Rabindra Kumar and Others Vs The State of Bihar and Others
Patna High Court · (1998) 3 PLJR 54
High Courts17 Jul 1998Dismissed
Prahlad Pandey and Others Vs The State of Bihar and Others
Patna High Court · (1998) 2 PLJR 761
Constitution of India, 1950 — Article 226, 227State Financial Corporations Act, 1951 — Section 29
High Courts16 Jul 1998
Aditya Narayan Vs The State of Bihar and Others
Patna High Court · (1998) 3 PLJR 1
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10, 4GACivil Services (Classification, Control and Appeal) Rules — Rule 49AConstitution of India, 1950 — Article 141, 154(1), 163, 166, 226
High Courts16 Jul 1998Dismissed
Braj Kishore Prasad Vs The State of Bihar and Others
Patna High Court · (1998) 3 PLJR 34
Constitution of India, 1950 — Article 14, 16, 226, 227
High Courts16 Jul 1998Dismissed
Union of India(UOI) and Another Vs Assistant Labour Commissioner (Central) and Another
Patna High Court · (1999) 2 LLJ 1324 : (1998) 3 PLJR 223
Payment of Gratuity Act, 1972 — Section 4(6)