High Courts23 Mar 1998
Dipak Kumar Jaiswal Vs The State of Bihar and Indra Kumar Agrawal
Patna High Court · (1998) 2 PLJR 712
Criminal Procedure Code, 1973 (CrPC) — Section 468, 482Penal Code, 1860 (IPC) — Section 406, 409
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,733 of 2,661
High Courts23 Mar 1998Allowed
Nirmal Kumar Ghosh Vs State of Bihar and Another
Patna High Court · (1998) 2 BLJR 1556
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 397, 482
High Courts20 Mar 1998
Sushil Kumar Modi and Others Vs The State of Bihar and Others
Patna High Court · (1998) 2 BLJR 1341 : (1998) 2 PLJR 327
Prevention of Corruption Act, 1988 — Section 13
High Courts20 Mar 1998Allowed
Mathura Prasad and Another Vs State of Bihar
Patna High Court · (1998) 2 BLJR 965
Penal Code, 1860 (IPC) — Section 379, 384, 414
High Courts20 Mar 1998Allowed
Sunil Kumar Boobna and Others Vs The State of Bihar and Another
Patna High Court · (1998) 3 PLJR 105
Arbitration Rules, 1940 — Rule 36, 42, 58, 59, 69Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts20 Mar 1998Dismissed
Vidya Devi and etc. Vs Gauri Shankar Prasad Shrivastava and Others
Patna High Court · AIR 1998 Patna 133 : (1998) 2 PLJR 194
Limitation Act, 1963 — Article 100, 14
High Courts19 Mar 1998
Jahagir Khan and Another Vs The State of Bihar and Others
Patna High Court · (1998) 3 BLJR 2070
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 307, 34, 353
High Courts19 Mar 1998Dismissed
The Bihar State Co-operative Marketing Union Ltd. and Another Vs Islok Singh
Patna High Court · (1998) 2 BLJR 1381 : (1998) 2 PLJR 355 : (1999) 1 RCR(Civil) 329
High Courts19 Mar 1998Allowed
Birendra Kumar Singh and Others Vs Bihar State Agricultural Marketing Board and Others
Patna High Court · (1999) 1 BLJR 152 : (1998) 2 PLJR 455
High Courts19 Mar 1998
Banwari Lal Agarwalla Vs Ram Swaroop Agarwalla
Patna High Court · AIR 1998 Patna 88 : (1998) 46 BLJR 1361 : (1998) 3 CivCC 51
Specific Relief Act, 1963 — Section 10
High Courts19 Mar 1998Dismissed
Amit Coke Industries Vs State of Bihar and Others
Patna High Court · (2000) 120 STC 67
Bihar Finance Act, 1981 — Section 7(3)
High Courts19 Mar 1998Allowed
Sheokali Devi and Others Vs State of Bihar and Others
Patna High Court · (1998) 3 BLJR 1753
Bihar Public Land Encroachment Act, 1956 — Section 3
High Courts19 Mar 1998Allowed
Dr. Rama Nand Kumar @ Rama Nand Vs State of Bihar
Patna High Court · (1998) 3 BLJR 1755
Criminal Procedure Code, 1973 (CrPC) — Section 173, 207, 238, 239, 240Prevention of Corruption Act, 1988 — Section 5
High Courts19 Mar 1998
Jahagir Khan and Md. Khalik Khan Vs The State of Bihar and Others
Patna High Court · (1998) 1 PLJR 912
Arms Act, 1959 — Section 27Bihar Service Rules, 1952 — Rule 96, 96(1)Penal Code, 1860 (IPC) — Section 307, 34, 353
High Courts19 Mar 1998Allowed
Mohini Bala Verma Vs The State of Bihar and Others
Patna High Court · (1998) 2 PLJR 134
High Courts19 Mar 1998
Budhni Oraon and Others Vs Umesh Kumar Mishra and Another
Patna High Court · (2000) 2 ACC 720
High Courts18 Mar 1998
Dukhi Mahto @ Devendra Pd. Bindeshwar Mahto Vs The State of Bihar
Patna High Court · (1998) 2 PLJR 77
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts18 Mar 1998Allowed
Union of India (UOI) Vs Jagdish Manjhi and Others etc. etc.
Patna High Court · (1998) 3 BLJR 2212
Civil Procedure Code, 1908 (CPC) — Section 151, 152Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 13, 14, 4, 7, 8
High Courts18 Mar 1998Dismissed
Tata Engineering and Locomotive Company Ltd. and Another Vs Union of India (UOI) and Another
Patna High Court · (1998) 1 BLJR 727
Central Excises and Salt Act, 1944 — Section 15, 3, 37, 4, 5ACustoms Act, 1962 — Section 25Customs Tariff Act, 1975 — Section 3