COURT ARCHIVE

Patna High Court judgments

53,217 judgments · page 1,752 of 2,661

High Courts03 Oct 1997

Madan Sah, Lallan Sah, Bharat Sah and Gopal Sao Vs The State of Bihar

Patna High Court · (1997) 2 PLJR 838

Criminal Procedure Code, 1973 (CrPC) — Section 294, 294(1), 294(3)Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 149, 302

High Courts03 Oct 1997Dismissed

Khem Kumar Saraogi and Others Vs Dwijendra Kumar Dwivedi and Others

Patna High Court · (1998) 1 BLJR 545

Transfer of Property Act, 1882 — Section 58

High Courts03 Oct 1997

Phatik Chandra Ganguly and K.P. Singh Vs Raghubar Das and Others

Patna High Court · (1998) 3 BLJR 1781

Civil Procedure Code, 1908 (CPC) — Section 151Representation of the People Act, 1951 — Section 123, 81, 82, 83, 86

High Courts03 Oct 1997

Shambhu Nath Kunwar @ Shambhu Nath Singh and Another Vs The State of Bihar and Others

Patna High Court · (1998) 1 PLJR 58

Constitution of India, 1950 — Article 146(2), 162, 235, 309

High Courts03 Oct 1997Dismissed

Dr. Ram Ashray Yadav Vs State of Bihar and Another

Patna High Court · AIR 1998 Patna 125

Constitution of India, 1950 — Article 317, 317(2)

High Courts03 Oct 1997

S.K.G. Sugar Ltd. and Shiv Shankar Chemical Industries Ltd. Vs Commissioner of Income Tax and Another

Patna High Court · (1999) 155 CTR 582 : (1999) 236 ITR 338 : (1999) 106 TAXMAN 618

Income Tax Act, 1961 — Section 44AC

High Courts03 Oct 1997

Natha Singh Chhabra @ S. Natha Singh Vs State of Bihar and Another

Patna High Court · (1999) 153 CTR 480 : (1998) 234 ITR 875

Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 276C, 277

High Courts03 Oct 1997Dismissed

Ram Kishun Ram and Others Vs Krishna Ram and Others

Patna High Court · (1998) 1 BLJR 135

High Courts03 Oct 1997Dismissed

Smt. Lacho Devi and Others Vs Balbhadra Rai and Others

Patna High Court · (1997) 2 PLJR 857

Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 10(2)Criminal Procedure Code, 1973 (CrPC) — Section 144, 145Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)

High Courts03 Oct 1997Allowed

Md. Mahmudul Hasan Vs The State of Bihar and Others

Patna High Court · (1997) 2 PLJR 953

Civil Services (Classification, Control and Appeal) Rules — Rule 55A, 55B, 56Constitution of India, 1950 — Article 309, 313Government of India Act, 1919 — Section 96B

High Courts03 Oct 1997

Ram Nath Arora Vs The State of Bihar and Others

Patna High Court · (1997) 2 PLJR 847

High Courts03 Oct 1997Allowed

Khwaja Abdul Bari Vs The State of Bihar and Others

Patna High Court · (1998) 1 PLJR 265

High Courts01 Oct 1997

Prakash Thakur and Vs The State of Bihar

Patna High Court · (1997) 2 PLJR 823

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147 302, 304, 307, 323, 34

High Courts01 Oct 1997

Daya Shankar Mishra Vs The State of Bihar and Others

Patna High Court · (1998) 1 PLJR 93

Constitution of India, 1950 — Article 24

High Courts01 Oct 1997Dismissed

Birla Institute of Technology Mesra Vs The State of Bihar and Others

Patna High Court · (1997) 2 BLJR 1837 : (1997) 2 PLJR 998

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 230, 231, 311Customs Act, 1962 — Section 129A

High Courts01 Oct 1997Allowed

Chandra Rai, Rekha Rai and Arati Bala Rai Vs The State of Bihar

Patna High Court · (1998) 1 PLJR 295

Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 120, 120B, 304B

High Courts01 Oct 1997

GAURY SHANKAR CHOUDHARY Vs COMMISSIONER OF INCOME TAX

Patna High Court · (2000) 113 TAXMAN 611

Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 276C, 276CC, 277

High Courts30 Sept 1997Allowed

Mohan Himatsingka Vs Mrs. Joyce Rout and Others

Patna High Court · (1998) 1 PLJR 868

Civil Procedure Code, 1908 (CPC) — Section 151

High Courts30 Sept 1997Dismissed

Jagdish Das Vs Brahmanand Prasad Singh and Others

Patna High Court · (1997) 2 BLJR 1800

High Courts30 Sept 1997Allowed

Rajiv Pratap Singh @ Rajiv Pratap Vs The State of Bihar and Others

Patna High Court · (1997) 2 PLJR 984