High Courts24 Jul 1997Dismissed
Din Dayal Maheshwari Vs State of Bihar
Patna High Court · (1998) 99 TAXMAN 20
Income Tax Act, 1961 — Section 271(1)(c), 276C, 277
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,762 of 2,661
High Courts24 Jul 1997
PRAYAG LAL AGRAWAL Vs STATE OF BIHAR
Patna High Court · (1999) 107 TAXMAN 287
Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 143, 251, 276C, 277
High Courts24 Jul 1997Dismissed
Lalu Prasad Vs The Union of India (UOI) Bhola Ram Toofani Vs The State of Bihar though CBI Chandra Deo Prasad Verma Vs The State of Bihar
Patna High Court · (1997) 2 PLJR 310
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120, 201, 409, 420, 467Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts24 Jul 1997Allowed
Shambhu Nath Sikaria Vs The State of Bihar and Another
Patna High Court · (1997) 2 PLJR 648
Criminal Procedure Code, 1973 (CrPC) — Section 200, 63Standards of Weights and Measures (Enforcement) Act, 1985 — Section 63
High Courts23 Jul 1997
Shyam Kishore Sharma Vs State of Bihar and Others
Patna High Court · (1997) 2 PLJR 316
High Courts23 Jul 1997Allowed
Surajdeo Prasad and Others Vs Rabi Bhushan Prasad and Others
Patna High Court · AIR 1998 Patna 41 : (1998) 46 BLJR 95 : (1997) 2 PLJR 440
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977 — Section 14
High Courts23 Jul 1997Allowed
Sarita Devi and Others Vs State of Bihar and Others
Patna High Court · (1997) 2 BLJR 1483
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 34, 379, 498, 498A
High Courts23 Jul 1997Allowed
Brig. Ashok Malhotra Vs The Union of India (UOI) and Others
Patna High Court · (1997) 2 PLJR 595
Constitution of India, 1950 — Article 226
High Courts23 Jul 1997
Md. Sarif Tailor @ Sarif Vs Bhagwan Mishra
Patna High Court · (1997) 2 PLJR 573
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 14, 14(8)
High Courts22 Jul 1997Allowed
Ram Chandra Yadav (deceased) represented by Heirs Ram Bilas Prasad and Others Vs Sri A. Wati Ao, Additional Member, Board of Revenue and Others
Patna High Court · (1997) 2 PLJR 413
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)Registration Act, 1908 — Section 47
High Courts22 Jul 1997Allowed
Madan Mohar Gupta Vs Manik Lal Nandi
Patna High Court · (1998) 1 BLJR 85 : (1997) 2 PLJR 803
Civil Procedure Code, 1908 (CPC) — Section 115, 151Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts22 Jul 1997Dismissed
Sheik Alimuddin Vs Ms. Tajmunnisa and Another
Patna High Court · (1998) 2 DMC 461 : (1998) 1 PLJR 796
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts22 Jul 1997Dismissed
Sheik Alimuddin Vs Tajmunnisa and Another
Patna High Court · (1997) 45 BLJR 1626 : (1998) 1 DMC 233 : (1998) 1 PLJR 796
Criminal Procedure Code, 1973 (CrPC) — Section 125Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(1), 4
High Courts22 Jul 1997Dismissed
Oriental Insurance Company Ltd. Vs Renu Devi and Others
Patna High Court · (1997) 2 PLJR 547
Workmens Compensation Act, 1923 — Section 18(1) 30, 30(1)
High Courts21 Jul 1997Dismissed
Kumar Arvind Chand Singh Vs The State of Bihar and Others
Patna High Court · (1997) 2 PLJR 428
Bengal Ferries Act, 1885 — Section 14, 15, 18, 21, 7
High Courts17 Jul 1997Dismissed
Uday Narayan Tiwari Vs Gauri Shanker Jalan and Others
Patna High Court · (1998) 1 BLJR 271 : (1997) 2 PLJR 917
High Courts17 Jul 1997Dismissed
Dena Bank and Others Vs Gyan Kumari Jain
Patna High Court · (1997) 2 PLJR 460
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1), 12Transfer of Property Act, 1882 — Section 116
High Courts17 Jul 1997Dismissed
Mineral Area Development Authority Vs State of Bihar and Others
Patna High Court · (1997) 45 BLJR 1680 : (1998) 2 LLJ 54 : (1997) 2 PLJR 912
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 1(3), 2
High Courts16 Jul 1997Dismissed
Ranjit Singh Vs The State of Bihar
Patna High Court · (1998) 3 PLJR 917
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2)
High Courts16 Jul 1997Allowed
Keshari Mal Jain Vs State of Bihar and Others
Patna High Court · (1998) 1 BLJR 297 : (1997) 2 PLJR 875
Essential Commodities Act, 1955 — Section 3, 7