High Courts15 Dec 1997Allowed
Shri Krishna Ram Vs State of Bihar and Others
Patna High Court · (1998) 2 BLJR 897 : (1998) 2 PLJR 440
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,745 of 2,661
High Courts15 Dec 1997
Md. Badruddin Vs Bihar State Road Transport Corporation and Others
Patna High Court · (1998) 1 PLJR 539
High Courts15 Dec 1997Allowed
Dr. Laxmi Dhar Subudhi Vs State of BIhar and Others
Patna High Court · (1998) 1 BLJR 220 : (1998) 1 PLJR 354
Bihar Combined Entrance Competitive Examination Act, 1995 — Section 6, 6(ii)
High Courts12 Dec 1997
Mishrilal Jain (P) Ltd. Vs Nacro Chemicals Ltd.
Patna High Court · (1998) 1 PLJR 334
Civil Procedure Code, 1908 (CPC) — Section 151Companies (Court) Rules, 1959 — Rule 6, 9Companies Act, 1956 — Section 466
High Courts12 Dec 1997Allowed
Md. Ishaque, Md. Saukat and Md. Salem Vs The State of Bihar
Patna High Court · (1997) 12 PAT CK 0059
Penal Code, 1860 (IPC) — Section 149, 302, 307
High Courts12 Dec 1997Allowed
Central Provident Fund Commissioner and Another Vs S.K. Nasiruddin Beedi Merchant Ltd.
Patna High Court · (1998) 79 FLR 666 : (1999) 1 LLJ 360 : (1998) 1 PLJR 687
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A
High Courts11 Dec 1997Allowed
Union of India Vs Tata Iron and Steel Company Limited
Patna High Court · (1997) 12 PAT CK 0078
Railway Claims Tribunal Act, 1987 — Section 23
High Courts11 Dec 1997Dismissed
Shailendra Singh Vs Smt. Gulab Devi and Others
Patna High Court · (1997) 12 PAT CK 0073
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2(2)(b), Order 7 Rule 11, Order 7 Rule 11(d)
High Courts11 Dec 1997Allowed
Sk. Rahimuddin and Others Vs Lakho Devi and Others
Patna High Court · (1997) 12 PAT CK 0069
Bengal Tenancy Act, 1885 — Section 87Chotanagpur Tenancy Act, 1908 — Section 4, 46, 5, 71A, 73Limitation Act, 1963 — Article 65
High Courts11 Dec 1997
Lalu Prasad @ Lalu Prasad Yadav Vs The State of Bihar
Patna High Court · (1997) 12 PAT CK 0064
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3Constitution of India, 1950 — Article 151(2)Penal Code, 1860 (IPC) — Section 120B, 409, 420, 467, 468
High Courts11 Dec 1997Allowed
National Insurance Co. Ltd. Vs Babu Ram Prasad and Others
Patna High Court · (1998) ACJ 1218 : (1998) 1 PLJR 189
Employees Compensation Act, 1923 — Section 4A
High Courts11 Dec 1997Dismissed
Srimant Kumar Choudhary Vs Premlata Devi ad Ors.
Patna High Court · (1998) 3 BLJR 1801
High Courts11 Dec 1997Allowed
Sri. Shyam Krishna Sahay and Another Vs Jagat Developers Limited and Another
Patna High Court · (1997) 12 PAT CK 0034
Arbitration Act, 1940 — Section 14, 14(1), 14(2), 16, 17Limitation Act, 1908 — Article 178Limitation Act, 1963 — Article 119, 229
High Courts11 Dec 1997
Sri Shyam Krishna Sahay and another Vs M/s. Jagat Developers Limited and another
Patna High Court · (1997) 12 PAT CK 0017
Arbitration Act, 1940 — Section 14, 14(1), 14(2), 16, 17
High Courts11 Dec 1997
M/s. Raini Stores, Shop No. E. Telco Market Jamshedpur Vs Sri B.Jha, Manager, Town Administrator, Jamshedpur
Patna High Court · (1997) 12 PAT CK 0011
Contempt of Courts Act, 1971 — Section 2(b)
High Courts10 Dec 1997Allowed
Satyadeo Mishra Vs The State of Bihar
Patna High Court · (1997) 12 PAT CK 0074
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 34, 364
High Courts10 Dec 1997Dismissed
Sidhinath Bhagat Vs Awadhesh Kumar Bhagat and Others
Patna High Court · (1998) 2 BLJR 859 : (1998) 1 PLJR 332
Bihar Municipal Act, 2007 — Section 388Santhal Parganas Settlement Regulations, 1872 — Section 5, 9
High Courts10 Dec 1997Dismissed
Md. Jamilur Rahman Vs Srimati Bachi Devi and Others
Patna High Court · (1997) 12 PAT CK 0051
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 6 Rule 17, Order 6 Rule 18, 47
High Courts10 Dec 1997Allowed
Tata Iron and Steel Company Ltd. Vs Mohammad Sharif @ Ashrafi
Patna High Court · (1998) 2 BLJR 870 : (1998) 1 PLJR 324
Civil Procedure Code, 1908 (CPC) — Section 21
High Courts10 Dec 1997Allowed
State of Bihar Vs Phatik Mandal and Others
Patna High Court · (1998) 3 BLJR 1877
Civil Procedure Code, 1908 (CPC) — Section 151, 152, 47Land Acquisition Act, 1894 — Section 18, 23, 28, 30, 4Limitation Act, 1963 — Section 5