COURT ARCHIVE

Patna High Court judgments

53,217 judgments · page 1,758 of 2,661

High Courts26 Aug 1997Allowed

Wings Pharmaceuticals (P) Ltd. and Another Vs Swan Pharmaceuticals and Others

Patna High Court · AIR 1999 Patna 96 : (1998) 1 PLJR 252

Civil Procedure Code, 1908 (CPC) — Section 10Trade and Merchandise Marks Act, 1958 — Section 105

High Courts26 Aug 1997

Munshi Hussain Vs Income Tax Appellate Tribunal and Others

Patna High Court · (2000) 241 ITR 148 : (1999) 1 PLJR 125

Income Tax Act, 1961 — Section 256

High Courts26 Aug 1997

Durga Devi and Others Vs Lalmani Kuer

Patna High Court · (1998) 1 BLJR 493

Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Section 5

High Courts26 Aug 1997Allowed

M/s. Wings Pharmaceuticals (P) Ltd. and another Vs M/s. Swan Pharmaceuticals and others

Patna High Court · (1997) 08 PAT CK 0018

Civil Procedure Code, 1908 (CPC) — Section 10Copyright Act, 1957 — Section 62Trade and Merchandise Marks Act, 1958 — Section 105, 106, 2(r)

High Courts25 Aug 1997Dismissed

Ram Bachan Bind and Others Vs State of Bihar and Others

Patna High Court · (1998) 1 BLJR 35

Criminal Procedure Code, 1973 (CrPC) — Section 310, 319Penal Code, 1860 (IPC) — Section 144, 323, 376, 504

High Courts22 Aug 1997Allowed

Ramanand Paswan Vs Shrimati Kaushalya Devi Singhania and Another

Patna High Court · (1997) 08 PAT CK 0080

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7

High Courts22 Aug 1997Allowed

Sonma Devi and Others Vs The Branch Manager, Oriental Insurance Company and Others

Patna High Court · (1998) 1 PLJR 572

Limitation Act, 1963 — Section 5Motor Vehicles Act, 1988 — Section 166, 166(3), 173

High Courts22 Aug 1997Dismissed

Bhajanka Cold Storage Vs Oriental Fire and General Insurance Co. Ltd. and Another

Patna High Court · (1998) 92 CompCas 144 : (1998) 1 PLJR 51

Arbitration Act, 1940 — Section 20

High Courts21 Aug 1997

DHARAM CHAND JAIN Vs STATE OF BIHAR and Another

Patna High Court · (1998) 150 CTR 670

Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 139, 276C, 277

High Courts21 Aug 1997

Dharam Chand Jain Vs State of Bihar and Another

Patna High Court · (1998) 232 ITR 84 : (2000) 113 TAXMAN 613

Income Tax Act, 1961 — Section 139(5), 276C, 277

High Courts21 Aug 1997Allowed

New India Assurance Co. Ltd. Vs Radha Devi and Others

Patna High Court · (1998) 1 ACC 429 : (1999) ACJ 1245

High Courts21 Aug 1997Allowed

Rungta Projects Limited and Another Vs The State of Bihar and Others

Patna High Court · (1997) 2 PLJR 893

Bihar Finance Act, 1981 — Section 17, 17(5), 2, 2(10), 25ACentral Sales Tax Act, 1956 — Section 14, 15, 3, 4, 5Constitution (Forty-Sixth Amendment) Act, 1982 — Article 286

High Courts20 Aug 1997

Smt. Savitri Devi Vs Gopal Pd. Keshari and Others

Patna High Court · (1997) 08 PAT CK 0078

High Courts20 Aug 1997Allowed

Md. Reyazuddin, Md. Serazuddin and Longia Biri Company Vs The State of Bihar and Shri B.P. Srivastava, Provident Fund Inspector

Patna High Court · (1998) 1 PLJR 839

Criminal Procedure Code, 1973 (CrPC) — Section 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 13, 14(1A), 14(1B), 14(2), 14A

High Courts20 Aug 1997Dismissed

Bhola Nath Keshri Vs State of Bihar

Patna High Court · (1998) 100 TAXMAN 188

Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts19 Aug 1997Dismissed

Jawahar Prasad Vs State of Bihar and Others

Patna High Court · (1997) 2 PLJR 125

Motor Vehicles Act, 1988 — Section 117, 96

High Courts19 Aug 1997Dismissed

Ranchi Timber Traders Association and Others Vs State of Bihar and Others

Patna High Court · AIR 1998 Patna 31 : (1997) 45 BLJR 1598 : (1997) 2 PLJR 673

Bihar Forest Produce (Regulation of Trade) Act, 1984 — Section 35Bihar Saw Mills (Regulation) Act, 1990 — Section 27Constitution of India, 1950 — Article 19(1)

High Courts19 Aug 1997Dismissed

Khemawati Mandal Vs National Insurance Comany Ltd.

Patna High Court · (1998) 1 PLJR 55

High Courts19 Aug 1997Allowed

Brigadier Ravi Kumar Vs State of Bihar and Others

Patna High Court · (1997) 2 BLJR 1547 : (1997) 2 PLJR 639

High Courts18 Aug 1997Dismissed

Union of India Vs Dinesh Sahu Mahadeo Dresses

Patna High Court · (1999) ACJ 1411 : (1997) 2 PLJR 483

Railway Claims Tribunal Act, 1987 — Section 23