High Courts01 May 1998Dismissed
Gauri Shankar Prasad Vs Prakash Kumar Sinha and Others
Patna High Court · (1998) 2 BLJR 1275
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(u)
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,728 of 2,661
High Courts01 May 1998Dismissed
Smt. Malti Devi Vs Waldin Mian
Patna High Court · (1998) 2 BLJR 1273
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 43 Rule 1(u)
High Courts01 May 1998
Vishwanath Prasad and Others Vs Vinay Kumar Sinha and Others
Patna High Court · (1998) 2 BLJR 1185
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 43 Rule 1(r)
High Courts01 May 1998Allowed
Birbal Yadav Vs Suchan Thakur and Others
Patna High Court · (1998) 2 BLJR 1181
Specific Relief Act, 1963 — Section 19
High Courts01 May 1998Allowed
Jainath Chaudhary @ Jainath Yadav and Others Vs Ram Tapesa Bharti and Others
Patna High Court · (1998) 2 BLJR 1186 : (1998) 2 PLJR 538
High Courts01 May 1998Dismissed
Ram Bilas Mahto and Others Vs Raj Kumar Jaiswal and Others
Patna High Court · (1998) 2 BLJR 1184 : (1998) 2 PLJR 544
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 99
High Courts01 May 1998Allowed
In Re: Bihar Solex Pvt. Ltd.
Patna High Court · (1999) 96 CompCas 40 : (1998) 3 PLJR 829 : (1999) 1 RCR(Civil) 202
Companies Act, 1956 — Section 446Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 31, 34
High Courts01 May 1998
The Tata Iron and Steel Company Ltd. Vs The State of Bihar and Others
Patna High Court · (1998) 2 PLJR 257
Constitution of India, 1950 — Article 14, 141, 19(1), 19(1)(f), 19(1)(g)
High Courts30 Apr 1998Dismissed
Tarini Marandi Ors. Vs Lakshmi Mahto Ors.
Patna High Court · (1998) 3 BLJR 1662
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts30 Apr 1998Allowed
Babita Chopra and Others Vs Ashok Kumar Chopra and Others
Patna High Court · (1998) 3 PLJR 329
Succession Act, 1925 — Section 264, 273, 300
High Courts30 Apr 1998
State of Bihar Vs Basawan Rai and Others Jadu Rai and Others and Rajo Rai and Another Vs State of Bihar
Patna High Court · (1998) 3 BLJR 1898
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 148, 302, 34
High Courts30 Apr 1998Allowed
State of Bihar Vs Basawan Rai and Others
Patna High Court · (1998) 3 BLJR 1837 : (1998) CriLJ 3997
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 148, 302, 34
High Courts29 Apr 1998Dismissed
Swarath Singh @ Ram Swarath Singh. Vs The State of Bihar
Patna High Court · (1998) 3 BLJR 1660 : (1998) 2 PLJR 292
Penal Code, 1860 (IPC) — Section 354, 364, 376
High Courts28 Apr 1998
Rourkela Steel Plant and Others Vs The Associated Cement Companies Ltd. and Others
Patna High Court · (1998) 3 PLJR 153
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11
High Courts28 Apr 1998
Jagdamba Prasad and Others Vs State of Bihar
Patna High Court · (1998) 3 BLJR 2125 : (1998) 2 PLJR 465
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 5(i)(ii), 5(i)(iii)
High Courts28 Apr 1998Dismissed
Saburj Devi Vs Chandrawati Devi
Patna High Court · (1998) 3 BLJR 1758
High Courts28 Apr 1998
Jagdish Prasad Vs The State of Bihar and Others
Patna High Court · (1998) 2 PLJR 247
High Courts27 Apr 1998Allowed
State Bank of India and Others Vs M/s. Satyanarain Prasad and Shanker Prasad
Patna High Court · (1998) 2 PLJR 634
High Courts27 Apr 1998
KAMAL BHAHDUR Vs COMMISSIONER OF Income Tax
Patna High Court · (1999) 107 TAXMAN 49
Income Tax Act, 1961 — Section 276C, 277