High Courts07 Apr 1998Dismissed
Ramji Sao and Others Vs State of Bihar
Patna High Court · (1998) 3 BLJR 1707 : (1999) 1 DMC 268 : (1998) 3 PLJR 249
Penal Code, 1860 (IPC) — Section 201, 302, 304B, 498A
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,731 of 2,661
High Courts07 Apr 1998Dismissed
Bihar Foundry and Castings Ltd. Vs State of Bihar and Others
Patna High Court · (1998) 2 BLJR 1559
High Courts06 Apr 1998Allowed
Workmen Vs Employers in relation to Management of Ram Kanali Colliery of Bharat Coking Coal Limited and Another
Patna High Court · (1998) 3 PLJR 777
Coal Mines (Nationalisation) Act, 1973 — Section 14, 3, 3(1), 7, 7(2)Coal Mines Nationalization Law (Amendment) Act, 1986 — Section 14General Clauses Act, 1897 — Section 6
High Courts06 Apr 1998Allowed
Ram Ratan Prasad Vs State of Bihar and Others
Patna High Court · (1998) CriLJ 1962
Essential Commodities Act, 1955 — Section 7
High Courts03 Apr 1998Allowed
Muni Yadav @ Muni Lal Yadav and Others Vs The State of Bihar
Patna High Court · (1998) 2 PLJR 210
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 14, 164, 201, 302, 364
High Courts03 Apr 1998Allowed
Ram Jiwan Singh and Others Vs The State of Bihar
Patna High Court · (1998) 3 BLJR 1729
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 148, 149, 201, 302, 34
High Courts03 Apr 1998Dismissed
Surendra Prasad Vs Power Grid Corporation of India Ltd. and Others
Patna High Court · (1998) 3 PLJR 864
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 — Section 9Constitution of India, 1950 — Article 311
High Courts03 Apr 1998
Baijnath Prasad and Others Vs Jaimangal Limited and Others
Patna High Court · (1998) 93 CompCas 340
Companies Act, 1956 — Section 441(2), 443(1), 529, 529AState Financial Corporations Act, 1951 — Section 29, 46B
High Courts03 Apr 1998Allowed
Dr. Mritunjay Mukhopadhyay Bharat Refactories Ltd. Vs The State of Bihar and Others
Patna High Court · (1998) 04 PAT CK 0034
Water (Prevention and Control of Pollution) Cess Act, 1977 — Section 14, 14(2), 14(3), 3, 5
High Courts03 Apr 1998Allowed
Apna Grih Nirman Sahyog Samiti and Another Vs Lalit Narain Mithila University and Others
Patna High Court · (1998) 3 BLJR 1737
Land Acquisition Act, 1894 — Section 9
High Courts03 Apr 1998Dismissed
Navin Kumar Patra and Others Vs State of Bihar and Others
Patna High Court · (1998) 3 BLJR 2273
Constitution of India, 1950 — Article 12, 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 23Industrial Disputes Act, 1947 — Section 25, 25FFA, 25O
High Courts03 Apr 1998Allowed
Smt. Urmila Singh Vs Sahdeo Ram and Others
Patna High Court · (1998) 2 PLJR 232
Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 330, 406
High Courts02 Apr 1998Dismissed
Sheikh Farjan Mian Vs Teju Sahu
Patna High Court · (1998) 3 BLJR 1863 : (1998) 2 PLJR 649
Criminal Procedure Code, 1973 (CrPC) — Section 100Specific Relief Act, 1963 — Section 16, 20
High Courts02 Apr 1998
Rasan Trigun Barla Vs Rilan Sandhya Toppno and Another
Patna High Court · (2005) 2 JCR 552
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Divorce Act, 1869 — Section 10, 17, 20
High Courts02 Apr 1998
Ram Dular Paswan and Others Vs P.O., Labour Court and Others
Patna High Court · (1998) 3 BLJR 1587 : (1999) 1 LLJ 451 : (1999) 1 PLJR 534
Industrial Disputes Act, 1947 — Section 2, 33A
High Courts01 Apr 1998
Bihar Judicial Services Association, Civil Court Patna Vs The State of Bihar and Others
Patna High Court · (2000) 3 PLJR 141 : (1998) 3 PLJR 21
High Courts01 Apr 1998Allowed
Nepal Sahi and Another Vs Rekha Kaur and Others
Patna High Court · (1998) 3 BLJR 1872
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts01 Apr 1998Allowed
Kayne Construction Pvt. Ltd. and Another Vs Syndicate Bank and Others
Patna High Court · (1998) 2 PLJR 154
Contract Act, 1872 — Section 22, 4
High Courts01 Apr 1998Allowed
Kayne Construction Pvt. Ltd. and Others Vs Syndicate Bank and Others
Patna High Court · (1998) 3 BLJR 1667
Contract Act, 1872 — Section 22, 4
High Courts01 Apr 1998Dismissed
Badamo Devi and others Vs Sagar Sharma
Patna High Court · (1998) 2 PLJR 171
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 3, 47