High Courts23 Jun 1997Dismissed
Ghanshyam Ram Vs State of Bihar and Others
Patna High Court · (1997) 2 PLJR 354
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,765 of 2,661
High Courts05 Jun 1997
Pawan Maroo @ Pawan Kumar Maroo Vs State of Bihar and Others
Patna High Court · (1998) 1 BLJR 54
Criminal Procedure Code, 1973 (CrPC) — Section 196, 468, 473, 482Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 153A
High Courts23 May 1997
Champaran Sugar Company Vs State of Bihar and Others
Patna High Court · (1997) 2 PLJR 604
Bengal Finance (Sales Tax) Act, 1941 — Section 5(2)Bihar Finance Act, 1981 — Section 13(1)Bihar Sales Tax Act, 1944 — Section 12, 13, 13(1), 3
High Courts23 May 1997Dismissed
Bihar Plastic Industries Vs New India Assurance Company Ltd.
Patna High Court · (1998) 1 BLJR 281 : (1997) 2 PLJR 989
Arbitration Act, 1940 — Section 28, 30, 33, 8
High Courts23 May 1997Dismissed
State of Bihar and Another Vs G.S. Atwal and Company (Engineering) Private Limited
Patna High Court · (1997) 2 PLJR 531
Arbitration Act, 1940 — Section 30, 33
High Courts23 May 1997Allowed
Agriculture Produce Market Committee Vs Cantonment Board, Danapur and Another
Patna High Court · (1997) 05 PAT CK 0014
Constitution of India, 1950 — Article 24, 246, 246(1), 246(3)
High Courts23 May 1997
Jitendra Kumar Vs Shri Pramod Kumar Pankaj and Others Sri Rajesh Ratnakar and Others Vs The State of Bihar and Others State of Bihar and Others Vs Shri Pramod Kumar Pankaj
Patna High Court · (1997) 05 PAT CK 0004
Constitution of India, 1950 — Article 14, 16
High Courts22 May 1997
Ram Kumar Prasad and Another Vs Birla Institute of Technology and Others Praveen Kumar Prakash and Others Vs University Grants Commission and Others
Patna High Court · (1998) 3 BLJR 1991
University Grants Commission Act, 1956 — Section 3
High Courts22 May 1997Allowed
Bharat Drilling Vs District Rural Development Agency and Others
Patna High Court · (1997) 2 BLJR 1121 : (1997) 2 PLJR 229
Arbitration Act, 1940 — Section 13, 14, 2, 20, 21Limitation Act, 1963 — Section 5
High Courts21 May 1997Allowed
Binod Singh Vs The State of Bihar
Patna High Court · (1997) 2 PLJR 283
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts21 May 1997Dismissed
Damodar Singh and Others Vs State of Bihar and Others
Patna High Court · (1997) 2 BLJR 1639 : (1998) 2 PLJR 68
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 147, 482Government of India Act, 1935 — Section 107, 108
High Courts21 May 1997Allowed
Dr. Sunil Kumar Vs The State of Bihar and Others
Patna High Court · (1997) 2 PLJR 590
Constitution of India, 1950 — Article 16(4), 16(4A), 312, 342
High Courts21 May 1997
Chandan Sonkar Vs The State of Bihar
Patna High Court · (1997) 2 PLJR 171
Arms Act, 1959 — Section 10, 11, 12, 20, 20Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21
High Courts20 May 1997Dismissed
Maya Shanker Singh Vs The State of Bihar
Patna High Court · (1997) 2 PLJR 610
Arms Act, 1959 — Section 27Juvenile Justice Act, 1986 — Section 14, 2, 21, 22, 26Penal Code, 1860 (IPC) — Section 302, 34
High Courts20 May 1997
Ramawatar Lal Rana and Others Vs The State of Bihar and Others
Patna High Court · (1998) 3 BLJR 2317
Constitution of India, 1950 — Article 14, 16, 309
High Courts20 May 1997Dismissed
Tapan Kumar Mallick Vs State of Bihar
Patna High Court · (1997) 2 BLJR 1520 : (1997) 2 PLJR 56
Criminal Procedure Code, 1973 (CrPC) — Section 221, 222, 397, 401Penal Code, 1860 (IPC) — Section 304B, 306
High Courts20 May 1997Allowed
Dhaneshwar Manjhi and Others Vs The State of Bihar and Others
Patna High Court · (1998) 1 PLJR 54
Bihar Privileged Persons Homestead Tenancy Rules, 1948 — Rule 5
High Courts20 May 1997Allowed
Gaya Prasad Vs Smt. Jamwanti Devi and Others
Patna High Court · AIR 1998 Patna 53 : (1997) 45 BLJR 1137 : (1997) 2 PLJR 446
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 19(1), Order 8 Rule 6A, Order 8 Rule 6G
High Courts20 May 1997Allowed
National Insurance Company Ltd. and Another Vs Santibir Singh and Another
Patna High Court · (1997) 2 BLJR 1589 : (1997) 2 PLJR 74
Arbitration Act, 1940 — Section 17, 20, 30, 33Civil Procedure Code, 1908 (CPC) — Section 151
High Courts20 May 1997Allowed
Dulari Devi Vs State of Bihar and Others
Patna High Court · (1998) ACJ 981 : (1997) 45 BLJR 1365 : (1997) 2 PLJR 49
Arms Act, 1959 — Section 25, 26, 33Constitution of India, 1950 — Article 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 200