High Courts19 May 1998
Bihar State Electricity Board and Others Vs Sri Bir Ispat
Patna High Court · (1998) 3 BLJR 1985 : (1999) 1 PLJR 466
Constitution of India, 1950 — Article 14, 21
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,726 of 2,661
High Courts19 May 1998Allowed
Smt. Gomia Devi Vs Kishun Rai and Others
Patna High Court · (1998) 3 BLJR 2287
High Courts19 May 1998Allowed
Rubi Kumari Vs The State of Bihar and Others
Patna High Court · (1998) 2 PLJR 629
Criminal Procedure Code, 1973 (CrPC) — Section 164, 482
High Courts19 May 1998
Miru Soren Vs The Union of India (UOI) and Others
Patna High Court · (1998) 3 PLJR 534
Pension Regulations — Regulation 113
High Courts18 May 1998Allowed
Tej Bahadur Verma, Managing Trustee of Sri Shyam Lal Rashtriya Vidyalaya Trust Board Vs The State of Bihar and Others
Patna High Court · (1998) 3 PLJR 347
Bihar Hindu Religious Trusts Act, 1950 — Section 2(1), 28(1), 28(2), 33
High Courts15 May 1998
Shyam Sundari Devi @ Sunita Devi (deceased) through LRs. Vs Rajkishore Singh @ Rajkishore Prasad @ Kishorilal
Patna High Court · (1998) 2 PLJR 695
Civil Procedure Code, 1908 (CPC) — Section 115Succession Act, 1925 — Section 295, 372, 373
High Courts15 May 1998Allowed
Syed Abid Imam Vs Sharafat Hussain
Patna High Court · AIR 1999 Patna 32 : (1998) 46 BLJR 1054 : (1999) 1 RCR(Rent) 392
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 15Rent Control Act, 1982 — Section 15
High Courts15 May 1998Allowed
Mahanth Ram Shankar Das Vs Bihar State Religious Trusts Board and Others
Patna High Court · AIR 1999 Patna 55 : (1998) 3 PLJR 218
Bihar Hindu Religious Trusts Act, 1950 — Section 28(2), 33Constitution of India, 1950 — Article 226
High Courts15 May 1998Allowed
Shyam Sundari Devi @ Sunita Devi Vs Rajkishore Singh @ Rajkishore Prasad
Patna High Court · AIR 1999 Patna 5
Succession Act, 1925 — Section 295, 372, 373, 373(3), 373(4)
High Courts15 May 1998Allowed
Nasirhuddin Ahmad and Others Vs The State of Bihar
Patna High Court · (1998) 3 PLJR 93
Penal Code, 1860 (IPC) — Section 323, 324
High Courts15 May 1998
Devendra Prasad Roy and Others Vs The State of Bihar and Others
Patna High Court · (1998) 3 PLJR 528
Bihar State Universities Act, 1976 — Section 35, 35(1)
High Courts15 May 1998Dismissed
Balkishun Ram Vs Jamuna Ram
Patna High Court · (1998) 2 PLJR 676
Evidence Act, 1872 — Section 32, 33Registration Act, 1908 — Section 17
High Courts14 May 1998Allowed
Canara Bank Vs Hanuman Hosiery and Another
Patna High Court · (1999) 1 PLJR 523
High Courts14 May 1998Dismissed
Bishwanath Singh Vs The State of Bihar
Patna High Court · (1998) 3 PLJR 152
Penal Code, 1860 (IPC) — Section 325
High Courts14 May 1998
Dudheshwar Giri and Others Vs The State of Bihar and Others
Patna High Court · (1998) 3 PLJR 86
Consolidation Act, 1948 — Section 10(2), 10A, 35
High Courts13 May 1998Dismissed
Sanwarmul Poddar @ Koka and Another Vs Gulraj Poddar and Others
Patna High Court · (2000) 1 BLJR 546 : (1998) 3 PLJR 710
Arbitration Act, 1940 — Section 39, 43Civil Procedure Code, 1908 (CPC) — Section 104
High Courts13 May 1998Allowed
Subedar Mahto Vs Joint Director of Consolidation and Others
Patna High Court · AIR 1999 Patna 37 : (1998) 3 PLJR 47
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 10, 35
High Courts13 May 1998Allowed
Radha Devi and Others Vs Ajay Kumar Sinha
Patna High Court · (1998) 2 BLJR 1061 : (1998) 2 PLJR 545
Specific Relief Act, 1963 — Section 34
High Courts13 May 1998Dismissed
Ali Imam Vs Asifunisa and Another
Patna High Court · (1998) 3 PLJR 700
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts12 May 1998Allowed
Ram Barai Rai and Others Vs State of Bihar and Others
Patna High Court · (1998) 3 BLJR 1934 : (1998) 2 PLJR 540
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 149, 302