High Courts15 Sept 1997Dismissed
Tata Iron and Steel Company, Ltd. Vs Shri R. Mittal, Sub-Divisional Magistrate and Others
Patna High Court · (1998) 1 BLJR 652
Criminal Procedure Code, 1973 (CrPC) — Section 145
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,755 of 2,661
High Courts12 Sept 1997Dismissed
Asha Devi and Others Vs Ram Krishan Agrawal and Others
Patna High Court · (1997) 09 PAT CK 0092
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 39 Rule 1, 115
High Courts12 Sept 1997Dismissed
Rajendra Prasad Gupta Vs The State of Bihar and Others
Patna High Court · (1998) 1 PLJR 122
Bihar Municipal (Amendment) Ordinance, 1994 — Section 25, 3(11), 389Bihar Municipal Act, 1922 — Section 29(2), 3(11), 38, 388, 389General Clauses Act, 1897 — Section 24
High Courts12 Sept 1997Allowed
Amar Nath Singh Vs The State of Bihar and Others
Patna High Court · (2003) 1 PLJR 778
Constitution of India, 1950 — Article 14, 21
High Courts12 Sept 1997Allowed
Jyoisna Chatterjee Vs The State of Bihar and Others
Patna High Court · (1997) 2 PLJR 928
High Courts12 Sept 1997Allowed
Smt. Shashi Prabha Varma Vs The State of Bihar and Others
Patna High Court · (1997) 2 PLJR 930
High Courts12 Sept 1997Dismissed
Employers in relation to the Management of B.C.C.L. Vs The Presiding Officer and Another
Patna High Court · (1998) 1 PLJR 793
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151Industrial Disputes Act, 1947 — Section 10, 10A, 17, 17A, 2
High Courts12 Sept 1997Allowed
Mahendra Prasad Vs The State of Bihar
Patna High Court · (1998) 1 PLJR 289
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7
High Courts12 Sept 1997
Birendra Prasad Vs The State of Bihar and Others
Patna High Court · (1997) 09 PAT CK 0009
Constitution of India, 1950 — Article 12, 15, 16, 16(1), 16(4)
High Courts11 Sept 1997Dismissed
Sheo Shankar Nonia and Another Vs Ramdaur Barai and Others
Patna High Court · (1998) 3 PLJR 13
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts11 Sept 1997Dismissed
Shyam Prasad Agarwal and Others Vs Smt. Rani Bala Paul
Patna High Court · (1997) 2 BLJR 1592
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1)(c), 14(4), 14(B)
High Courts11 Sept 1997
State of Bihar Vs Ali Bhutto, Sanjay Ram, Gajendra Yadav and Pradeep Yadav
Patna High Court · (1998) 1 PLJR 21
Criminal Procedure Code, 1973 (CrPC) — Section 319
High Courts11 Sept 1997Allowed
Ujjal Sing and Sons and Others Vs Rajendra Kumar Kedia and Others
Patna High Court · (1998) 1 BLJR 687
Evidence Act, 1872 — Section 34
High Courts11 Sept 1997Dismissed
Tara Muni Devi and Another Vs Union of India (UOI) and Others
Patna High Court · (1998) 1 PLJR 854
Central Reserve Police Force Rules, 1955 — Rule 27, 27(7)Constitution of India, 1950 — Article 226
High Courts10 Sept 1997Dismissed
Dr. Jagannath Mishra and Others Vs C.B.I. and Others
Patna High Court · (1998) 1 BLJR 258 : (1998) 1 PLJR 97
Constitution of India, 1950 — Article 163Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Evidence Act, 1872 — Section 10
High Courts10 Sept 1997Allowed
Smt. Shailbala Poddar Vs State of Bihar
Patna High Court · (1998) 100 TAXMAN 57
Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 276 C, 276C, 277
High Courts10 Sept 1997Allowed
Dr. Pramod Kumar Singh Vs State of Bihar
Patna High Court · (1997) 2 PLJR 703
High Courts09 Sept 1997Dismissed
Khurshid Alam Vs Md. Zahir and Others
Patna High Court · (1997) 2 PLJR 847
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts09 Sept 1997Allowed
Rita Kumari and Others Vs Bhagirath Sao and Others
Patna High Court · (1999) ACJ 1551 : (1998) 1 PLJR 247
Penal Code, 1860 (IPC) — Section 279, 304A
High Courts09 Sept 1997Allowed
Chaudhary Colour Company and Others Vs State of Bihar and Others
Patna High Court · (1998) 1 BLJR 199 : (1997) 2 PLJR 869
Criminal Procedure Code, 1973 (CrPC) — Section 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 14, 14A, 16, 7A