High Courts23 Oct 1997Allowed
Sita Ram Prasad Vs Smt. Jayam and Others
Patna High Court · (1998) 1 BLJR 539
Limitation Act, 1963 — Article 54Specific Relief Act, 1877 — Section 27(b)
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,751 of 2,661
High Courts22 Oct 1997Allowed
Mosmat Usha Kuar Vs The State of Bihar and Others
Patna High Court · (1998) 1 PLJR 560
High Courts22 Oct 1997Dismissed
Arun Kumar Sinha and Another Vs Suresh Prasad and Others
Patna High Court · (1997) 2 PLJR 996
Bihar Tenants Holdings (Maintenance of Records) Act, 1973 — Section 16, 17Civil Procedure Code, 1908 (CPC) — Section 115
High Courts22 Oct 1997
Sonma Devi Vs Branch Manager, Oriental Insurance Co. and Others
Patna High Court · (1998) 2 BLJR 922
Limitation Act, 1963 — Section 5Motor Vehicles Act, 1988 — Section 166, 173
High Courts21 Oct 1997
Manoj Kumar Mishra Vs The State of Bihar and Others
Patna High Court · (2001) 3 PLJR 582
Constitution of India, 1950 — Article 14, 16
High Courts21 Oct 1997Dismissed
Hopna Tudu Vs The State of Bihar
Patna High Court · (1997) 10 PAT CK 0011
Penal Code, 1860 (IPC) — Section 302, 304
High Courts20 Oct 1997Allowed
Girija Nandan Prasad Vs Manako Devi
Patna High Court · (1998) 1 BLJR 203 : (1997) 2 PLJR 1017
Civil Procedure Code, 1908 (CPC) — Section 151, 2
High Courts20 Oct 1997Dismissed
Kumar Ramswaroop Singh and Others Vs Venkateshwar Singh and Others
Patna High Court · (1998) 1 BLJR 547
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts17 Oct 1997
Smt. Jairani Devi and Others Vs Ram Sanehi Singh and Others
Patna High Court · (1998) 2 BLJR 782 : (1998) 3 CivCC 237 : (1997) 2 PLJR 1009
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 43 Rule 1(s)
High Courts17 Oct 1997Dismissed
Sabir Kumar Qureshi Vs Shankar Chaudhary and Others
Patna High Court · (1998) 1 BLJR 763
Civil Procedure Code, 1908 (CPC) — Section 151Representation of the People Act, 1951 — Section 100, 101, 123, 80, 80A
High Courts17 Oct 1997Dismissed
Sabir Ahmad Qureshi Vs Shankar Chaudhary and Others
Patna High Court · (1998) 1 BLJR 763
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 15, Order 11 Rule 5, Order 6 Rule 14, Order 6 Rule 6, Order 7 Rule 11Representation of the People Act, 1951 — Section 100, 101, 123, 123(7), 80
High Courts17 Oct 1997Allowed
Smt. Prabhawati Devi Vs Ratanlal Jain and Others
Patna High Court · (1998) 2 BLJR 786
High Courts17 Oct 1997
Rajendra Mahto Vs Aklu Ram Mahto
Patna High Court · (1998) 3 BLJR 1574 : (1998) 1 PLJR 696
COMPANIES ACT, 1956 — Section 2, 324AConstitution of India, 1950 — Article 102, 14, 191, 329Representation of the People Act, 1951 — Section 10, 100, 117, 80, 80A
High Courts17 Oct 1997Dismissed
Ram Autar Agarwal Vs The Manager, Reserve Bank of India and Another
Patna High Court · (1997) 2 PLJR 851
Civil Procedure Code, 1908 (CPC) — Section 60(1)Payment of Gratuity Act, 1972 — Section 13Provident Funds Act, 1925 — Section 2, 3, 4
High Courts17 Oct 1997Allowed
Usha Martin Industries Limited and Another Vs The Bihar State Electricity Board and Others
Patna High Court · (1998) 1 PLJR 864
High Courts17 Oct 1997Allowed
Shriram Bearings Ltd. Vs Bihar State Electricity Board and Others
Patna High Court · (1998) 1 PLJR 861
Electricity Act, 1910 — Section 26(6)
High Courts16 Oct 1997
Shyam Kishore Singh Vs State of Bihar and Others
Patna High Court · AIR 1998 Patna 82 : (1997) 2 PLJR 843
Bihar Minor Mineral Concession Rules, 1972 — Rule 11, 11A, 28(4)Constitution of India, 1950 — Article 14Mines and Minerals (Development and Regulation) Act, 1957 — Section 28
High Courts16 Oct 1997Dismissed
Industrial Workers Association and another Vs The Union of India and Others
Patna High Court · (1997) 10 PAT CK 0005
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 3
High Courts03 Oct 1997Allowed
Ghuttar Pandit, Mukund Sao, Lal Babu Yadav and Jugal Yadav Vs The State of Bihar
Patna High Court · (1997) 2 PLJR 828
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts03 Oct 1997Allowed
Mani Lal Vs Indra Sao
Patna High Court · (1998) 1 BLJR 579
Criminal Procedure Code, 1973 (CrPC) — Section 107, 144