COURT ARCHIVE

Patna High Court judgments

53,217 judgments · page 1,723 of 2,661

High Courts09 Jul 1998Dismissed

Braj Kishore Prasad Shrivastava Vs The Bihar State Electricity Board and Others

Patna High Court · (1998) 2 PLJR 744

Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 79(1)(c)Penal Code, 1860 (IPC) — Section 120(B), 201, 204, 409, 468

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High Courts09 Jul 1998Allowed

Ramashankar Tiwary Vs The Union of India (UOI) and Others

Patna High Court · (1998) 3 PLJR 584

Criminal Procedure Code, 1973 (CrPC) — Section 195, 197Penal Code, 1860 (IPC) — Section 109, 120B, 409Prevention of Corruption Act, 1988 — Section 10, 11, 13, 13(1), 13(2) 15

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High Courts09 Jul 1998Dismissed

Ram Balak Prasad Singh Vs The State of Bihar and Others

Patna High Court · (1998) 3 PLJR 255

Constitution of India, 1950 — Article 141, 142

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High Courts09 Jul 1998Dismissed

Bihar Rajya Beyawhar Nyayalaya Lipik Umidwar Sangh and Others Vs The Co-Ordination Committee and Sessions Judge

Patna High Court · (1998) 3 BLJR 1633 : (1998) 2 PLJR 700

Constitution of India, 1950 — Article 14, 16

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High Courts09 Jul 1998Allowed

Arjun Chand and Another Vs State of Bihar and Other

Patna High Court · (1998) 2 PLJR 766

Bihar Finance Act, 1981 — Section 20Bihar Sales Tax Rules, 1983 — Rule 33(8)(a)

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High Courts08 Jul 1998

Nagendra Kumar Vs The State of Bihar

Patna High Court · (1999) 1 PLJR 94

Bihar Advocates Welfare Fund Act, 1983 — Section 17(1), 17(2), 17(7)Insurance Act, 1938 — Section 39(6)

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High Courts08 Jul 1998Dismissed

Latif Mian Ors. Vs The State of Bihar Ors.

Patna High Court · (1998) 3 BLJR 1623 : (1998) 2 PLJR 723

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High Courts06 Jul 1998Allowed

Sanjoy Kumar Vs The State of Bihar and Another

Patna High Court · (1998) 07 PAT CK 0093

Penal Code, 1860 (IPC) — Section 406, 420, 426

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High Courts06 Jul 1998Dismissed

Pushpa Devi Vs State of Bihar and Others

Patna High Court · (1999) 1 BLJR 692

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High Courts06 Jul 1998Dismissed

Chhedi Ram Vs State of Bihar and Others

Patna High Court · (1998) 3 PLJR 401

Bihar Service Code, 1952 — Rule 97

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High Courts06 Jul 1998Allowed

Bihar State Electricity Board (Vigilance Wing) Vs Asit Sarkar and Others

Patna High Court · (1998) 3 BLJR 2190

Criminal Procedure Code, 1973 (CrPC) — Section 482, 82, 83Penal Code, 1860 (IPC) — Section 120B, 161, 218, 409, 420Prevention of Corruption Act, 1988 — Section 13, 5

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High Courts03 Jul 1998Allowed

M/s. Sintra Limited and Shri Ajay Chandra Srivastava Bhim Singh Vs The State of Bihar and Assistant Labour Commissioner (Central) Shri Ajay Chandra Srivastava Bhim Singh Vs Sri Anand Kumar, Labour Enforcement Officer (Central)

Patna High Court · (1998) 2 PLJR 681

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 12(1), 2, 2(1), 23Industrial Disputes Act, 1947 — Section 12, 12(1), 2, 2(1), 2(1)(a)

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High Courts03 Jul 1998

The Oriental Fire and General Insurance Company Ltd. Vs Smt. Shyama Thakur and Others

Patna High Court · (1999) 1 PLJR 96

Motor Vehicles Act, 1939 — Section 92A

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High Courts03 Jul 1998Allowed

Sintra Limited and Others Vs State of Bihar and Others

Patna High Court · (1998) 3 BLJR 2266

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 12, 2, 23, 24Criminal Procedure Code, 1973 (CrPC) — Section 482Industrial Disputes Act, 1947 — Section 2, 39

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High Courts03 Jul 1998Dismissed

Tata Engineering and Locomotive Company Ltd. and etc. Vs State of Bihar and Another

Patna High Court · AIR 1999 Patna 62 : (1998) 3 PLJR 457

Bihar Motor Vehicles Taxation Act, 1994 — Section 5, 6Central Motor Vehicles Rules, 1989 — Rule 33, 35, 39, 4, 41Constitution of India, 1950 — Article 14, 244, 245, 246, 301

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High Courts03 Jul 1998