COURT ARCHIVE

Patna High Court judgments

53,217 judgments · page 1,734 of 2,661

High Courts18 Mar 1998Allowed

Fatah Mian and Others Vs State of Bihar

Patna High Court · (1998) 3 BLJR 1909 : (1998) 2 PLJR 421

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313, 342Penal Code, 1860 (IPC) — Section 149, 307, 34, 379

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High Courts17 Mar 1998Dismissed

Shri Bhagwan Singh and Others Vs Gandhiji Singh and others

Patna High Court · (1998) 2 PLJR 188

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High Courts17 Mar 1998Dismissed

Sanicharwa Lakra and Others Vs Union of India (UOI) and Others

Patna High Court · (1999) 1 BLJR 334

Constitution of India, 1950 — Article 14, 226Land Acquisition Act, 1894 — Section 23, 24, 28, 8Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 11, 3, 7, 8

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High Courts17 Mar 1998Allowed

Mahanth Onkar Giri Chela Vs The State of Bihar and Others

Patna High Court · (1998) 2 PLJR 164

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 10, 5(1)(iii)

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High Courts17 Mar 1998Partly Allowed

Union of India (UOI) Vs Kashinath Mahto and Others etc.

Patna High Court · AIR 1998 Patna 100 : (1998) 46 BLJR 1430

Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 4Evidence Act, 1872 — Section 115

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High Courts17 Mar 1998Allowed

National Insurance Co. Ltd. Vs Smt. Shobha Devi and Others

Patna High Court · (2000) ACJ 163 : AIR 1998 Patna 94 : (1998) 46 BLJR 798

Motor Vehicles Act, 1939 — Section 147(3), 95Motor Vehicles Act, 1988 — Section 147

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High Courts17 Mar 1998Dismissed

State Govt. of Bihar and Others Vs Sunil Kumar Singh and Others

Patna High Court · AIR 1998 Patna 137 : (1998) 3 BLJR 2065 : (1998) 1 PLJR 922

Limitation Act, 1963 — Section 5

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High Courts17 Mar 1998

Mahanth Onkar Giri Chela Vs State of Bihar and Others

Patna High Court · AIR 1999 Patna 8

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 45B

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High Courts17 Mar 1998

Manas Sett and Others Vs Union of India (UOI) and Others Deputy Commissioner, Ranchi-Cum Competent Authority and Others Vs Manas Sett and Others

Patna High Court · (1998) 2 BLJR 1261

Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 11, 8

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High Courts17 Mar 1998Allowed

Secretariat Assistant Successful Examinees Union Vs The State of Bihar and Others

Patna High Court · (1998) 1 PLJR 905

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High Courts16 Mar 1998Allowed

Nand Kishore Thakur and Others Vs The State of Bihar and Others

Patna High Court · (1998) 2 PLJR 229

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 482

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High Courts16 Mar 1998Allowed

State of Bihar Vs Anil Yadav and Another Ram Jiwan Yadav and Another Vs State of Bihar

Patna High Court · (1998) 2 BLJR 1548

Criminal Procedure Code, 1973 (CrPC) — Section 366Penal Code, 1860 (IPC) — Section 201, 302, 323, 342, 376

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High Courts16 Mar 1998

Suresh Prasad Singh Vs The State of Bihar

Patna High Court · (1998) 2 PLJR 569

Penal Code, 1860 (IPC) — Section 120B, 300, 409

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High Courts11 Mar 1998Dismissed

Marachhi Devi and Others Vs Manager Singh and Others

Patna High Court · (1998) 3 BLJR 2088 : (1998) 2 PLJR 167

Criminal Procedure Code, 1973 (CrPC) — Section 100

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High Courts11 Mar 1998Allowed

Uma Shankar Sahay Vs State of Bihar and Another

Patna High Court · (1998) 3 BLJR 1682 : (1998) CriLJ 2807

Bihar Tenancy Act, 1885 — Section 106Criminal Procedure Code, 1973 (CrPC) — Section 167, 190, 191, 195, 195(1)Penal Code, 1860 (IPC) — Section 120(B), 147, 323, 325, 336

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High Courts11 Mar 1998Dismissed

Muneshwar Kisku Vs The State of Bihar

Patna High Court · (1998) 3 PLJR 242

Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 302, 498A

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High Courts11 Mar 1998Dismissed

Oriental Insurance Co. Ltd. Vs Anthony Kujur and Others

Patna High Court · (1999) ACJ 1597 : (1998) 1 PLJR 910

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High Courts10 Mar 1998Dismissed

Central Tasar Research and Training Institute and Others Vs State of Bihar and Others

Patna High Court · (1998) 3 BLJR 1811

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 251, 82Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 4, 5, 7

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High Courts09 Mar 1998Dismissed

Surya Kumar Das and Others Vs Ajit Kumar Das and Others

Patna High Court · AIR 1998 Patna 96 : (1998) 46 BLJR 1369

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6A, Order 26 Rule 14

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High Courts09 Mar 1998

Nagendra Prasad Barnwal Vs Jitendra Prasad Barnwal

Patna High Court · (1998) 2 PLJR 582

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1)(c), 11(c)

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