High Courts25 Jun 1998Allowed
Kula Nand Jha Ors. Vs The State of Bihar Ors.
Patna High Court · (1998) 3 BLJR 1619 : (1998) 2 PLJR 693
Limitation Act, 1963 — Section 29, 5
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,725 of 2,661
High Courts25 Jun 1998Dismissed
Ghulam Mustafa Vs Bibi Zinat Fatma and Others Bibi Asma Khatoon Vs Sk. Ehsanullah and Others
Patna High Court · (1998) 3 PLJR 88
High Courts25 Jun 1998Dismissed
North and West Ganuodih Colliery Co. Vs The Fertilizer Corporation of India Ltd.
Patna High Court · (1998) 3 BLJR 1869
High Courts25 Jun 1998Dismissed
Sri. Laxmi Narain Sinha Vs Union of India (UOI) and Others
Patna High Court · (1998) 3 PLJR 82
Arbitration Act, 1940 — Section 14, 16, 17, 30, 39Civil Procedure Code, 1908 (CPC) — Section 96Constitution of India, 1950 — Article 11
High Courts25 Jun 1998Allowed
Amarendra Kumar Singh Vs The Additional Member Board of Revenue and Others
Patna High Court · (1998) 3 PLJR 192
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)Evidence Act, 1872 — Section 92Registration Act, 1908 — Section 61
High Courts24 Jun 1998Allowed
Dilip Mandal Vs The State of Bihar
Patna High Court · (1998) 3 PLJR 332
Explosive Substances Act, 1908 — Section 3, 5, 7
High Courts24 Jun 1998
Binod Kumar Sinha Vs State of Bihar and Others
Patna High Court · (1999) 2 BLJR 814
Constitution of India, 1950 — Article 14, 16
High Courts24 Jun 1998Allowed
Dost Mohammad Vs Bihar State Electricity Board and Others
Patna High Court · (1999) 2 BLJR 1553
High Courts24 Jun 1998Allowed
Hanif Khan Ors. Vs Bihar State Electricity Board Ors.
Patna High Court · (1998) 3 BLJR 1616 : (1998) 2 PLJR 697 : (1999) 1 RCR(Civil) 594
Electricity Act, 1910 — Section 26
High Courts25 May 1998Dismissed
Patliputra Prestressed (Pvt.) Ltd. Vs Steel Authority of India Ltd. and Others
Patna High Court · (1999) 3 BLJR 2039
High Courts22 May 1998Dismissed
Amir Pasi Vs State of Bihar and Another
Patna High Court · (1998) 2 DMC 519
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Family Courts Act, 1984 — Section 7(2), 8
High Courts22 May 1998
Mahabir Prasad Bajaj Vs State of Bihar and Others
Patna High Court · AIR 1999 Patna 110
Essential Commodities Act, 1955 — Section 6A, 6A(3), 6C, 6C(2), 7
High Courts22 May 1998Allowed
Jitendra Prasad Singh and Others Vs Tata Engineering and Locomotive Co. and Another
Patna High Court · (1999) 2 LLJ 43 : (1998) 3 PLJR 277
Constitution of India, 1950 — Article 14, 226, 227Industrial Disputes Act, 1947 — Section 11A
High Courts21 May 1998Allowed
Arjun Yadav Vs The State of Bihar
Patna High Court · (1998) 2 PLJR 655
Criminal Procedure Code, 1973 (CrPC) — Section 313, 403Evidence Act, 1872 — Section 43Penal Code, 1860 (IPC) — Section 395
High Courts21 May 1998Dismissed
Incab Industries Ltd. Vs Asstt. Collector of C. Ex.
Patna High Court · (1998) 46 BLJR 1048 : (1998) 102 ELT 7
Central Excise Rules, 1944 — Rule 11Central Excises and Salt Act, 1944 — Section 11BContract Act, 1872 — Section 72
High Courts20 May 1998
Smt. Lilawanti Devi Vs The State of Bihar and Others
Patna High Court · (1998) 2 PLJR 692
High Courts20 May 1998Dismissed
Ramdeo Singh @ Lakho Singh and Others Vs State of Bihar
Patna High Court · (1999) 1 BLJR 171
Penal Code, 1860 (IPC) — Section 149, 302, 324, 325, 34
High Courts20 May 1998Dismissed
Sri Durga Cement Company Ltd. and Another Vs Union of India (UOI) and Another
Patna High Court · (1998) 3 BLJR 2012
Forest (Conservation) Act, 1980 — Section 2, 3, 3A, 3BForest Act, 1927 — Section 33
High Courts20 May 1998Allowed
Mahendra Prasad Singh Vs The State of Bihar and Others
Patna High Court · (1998) 3 PLJR 92
High Courts19 May 1998Allowed
Madan Ram Vs The State of Bihar
Patna High Court · (1998) 2 PLJR 661
Criminal Procedure Code, 1973 (CrPC) — Section 217, 231, 274Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 302, 304, 304B, 306