High Courts02 Dec 1997Dismissed
M/s. Bharat Coking Coal Ltd. and Others Vs Ujjawal Kumar Ray and Others
Patna High Court · (1998) 2 BLJR 827 : (1998) 1 PLJR 769 : (1998) 1 PLJR 767
Hindu Marriage Act, 1955 — Section 16
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,747 of 2,661
High Courts02 Dec 1997Allowed
Sinha K.C. Vs State of Bihar and Another
Patna High Court · (1998) 79 FLR 271 : (1998) 3 LLJ 1281
Criminal Procedure Code, 1973 (CrPC) — Section 482Factories Act, 1948 — Section 88, 92Factories Rules, 1950 — Rule 36
High Courts02 Dec 1997Dismissed
Ashok Prasad Mukherjee @ Ashok Mukherjee Vs Smt. Jyoti Prasad Mukherjee and Others
Patna High Court · (1998) 2 BLJR 872
Arbitration Act, 1940 — Section 14, 28, 3, 30Civil Procedure Code, 1908 (CPC) — Section 151
High Courts01 Dec 1997Allowed
Ram Adhar Singh Vs Nand Kishore Singh and Others
Patna High Court · (1998) 1 BLJR 288
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts01 Dec 1997Allowed
Tetri Kuer and Others Vs Raj Mano Kuer and Others
Patna High Court · (1998) 2 BLJR 895 : (1998) 1 PLJR 776
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1
High Courts01 Dec 1997Allowed
Abdul Salam Vs S.M. Aslam
Patna High Court · (1998) 1 PLJR 176
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 32Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts28 Nov 1997
Umesh Chandra Tripathy Vs Smt. Shanta Grover and Others
Patna High Court · (1997) 11 PAT CK 0053
Civil Procedure Code, 1908 (CPC) — Section 24Transfer of Property Act, 1882 — Section 109
High Courts28 Nov 1997
Brijlala Prasad Sinha @ Brajilala Prasad Sinha and Others Vs The State of Bihar
Patna High Court · (1998) 2 ALD(Cri) 409 : (1998) 1 BLJR 299 : (1998) 1 PLJR 83
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 162, 164, 313, 366Evidence Act, 1872 — Section 14, 15, 19, 20, 21
High Courts28 Nov 1997Dismissed
Sada Nand Pandey Vs The State of Bihar and Others
Patna High Court · (1998) 1 PLJR 327
High Courts28 Nov 1997Dismissed
Sri Kant Pandey Vs State of Bihar and Others
Patna High Court · (1998) 2 BLJR 1346 : (1998) 1 PLJR 77
Bihar College Service Commission Act, 1976 — Section 2(12)Bihar State Universities Act, 1976 — Section 57A
High Courts28 Nov 1997Allowed
Rajiv Ranjan Kumar Vs State of Bihar and Others
Patna High Court · AIR 1998 Patna 113 : (1998) 1 PLJR 573
Constitution of India, 1950 — Article 226
High Courts28 Nov 1997Dismissed
New India Assurance Company Ltd. Vs Narbheram and Co. Ltd.
Patna High Court · (1998) 2 BLJR 814
Transfer of Property Act, 1882 — Section 116
High Courts28 Nov 1997
Brijala Prasad Sihna @ Braj Lala Prasad Sinha,Dinesh Singh and Deo Narain Ram Vs The State of Bihar [Alongwith Criminal Appeal Nos. 459, 488 and 495]
Patna High Court · (1998) 1 PLJR 190
Arms Act, 1959 — Section 25(1)A, 25(1)B, 25(1)C, 27Criminal Procedure Code, 1973 (CrPC) — Section 162, 164, 313, 366Evidence Act, 1872 — Section 14, 15, 19, 20, 21
High Courts28 Nov 1997Dismissed
Brij Bihari Singh Vs The Bihar State Financial Corporation and Others
Patna High Court · (1997) 11 PAT CK 0009
State Financial Corporations Act, 1951 — Section 23, 48
High Courts28 Nov 1997Dismissed
Sashi Kant Choudhary Vs Managing Director, Central Bank of India and Others
Patna High Court · (1998) 1 BLJR 264
High Courts28 Nov 1997
C.B.I. (A.H.D.), Patna Vs Lalu Prasad and Others
Patna High Court · (1997) 11 PAT CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 167, 167(2), 170Penal Code, 1860 (IPC) — Section 302
High Courts27 Nov 1997Allowed
Urmila Devi Vs State of Bihar and others
Patna High Court · (1997) 11 PAT CK 0058
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16, 16(3), 2(f)
High Courts27 Nov 1997
Kameshwar Choudhary and etc. Vs State of Bihar and Others
Patna High Court · AIR 1998 Patna 141
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)Constitution of India, 1950 — Article 226Registration Act, 1908 — Section 47
High Courts26 Nov 1997Allowed
Bishundeo Ojha and Another Vs Ramesh Choubey and Another
Patna High Court · (1998) 2 BLJR 1169 : (1998) 1 PLJR 577
Arbitration Act, 1940 — Section 20, 39, 41, 8Civil Procedure Code, 1908 (CPC) — Section 100, 104, 96
High Courts25 Nov 1997Allowed
Vikash Kumar Prasad Vs The State of Bihar and Others
Patna High Court · (1998) 1 PLJR 358