High Courts20 May 1997Allowed
Munib Sao Vs The State of Bihar
Patna High Court · (1997) 2 PLJR 63
Penal Code, 1860 (IPC) — Section 279, 304A
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,766 of 2,661
High Courts20 May 1997Dismissed
Ramashish Prasad and Others Vs State of Bihar and Another
Patna High Court · (1997) 2 PLJR 289
Constitution of India, 1950 — Article 216, 233, 235, 309, 311
High Courts20 May 1997Allowed
Danu Mahto Vs The State of Bihar and Others
Patna High Court · (1998) 1 PLJR 352
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 2(4), 34(1), 34(2), 35Constitution of India, 1950 — Article 226
High Courts20 May 1997Allowed
Basant Kumar Agarwalla Vs Ajit Kumar Sinha
Patna High Court · (1997) 2 BLJR 1517 : (1997) 2 PLJR 87
High Courts19 May 1997Dismissed
Jogendra Paswan Vs State of Bihar and Another
Patna High Court · (1997) 2 DMC 665
Criminal Procedure Code, 1973 (CrPC) — Section 244, 245, 246, 247Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A
High Courts19 May 1997Allowed
Pyrites Phosphates and Chemicals Ltd. Vs State of Bihar and Others
Patna High Court · AIR 1998 Patna 57 : (1997) 2 PLJR 1
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Constitution of India, 1950 — Article 226
High Courts16 May 1997
Prem Seh Vs The State of Bihar
Patna High Court · (1997) 2 PLJR 536
Penal Code, 1860 (IPC) — Section 366, 376
High Courts16 May 1997Dismissed
Lipton India Ltd., Calcutta and etc. Vs Bihar State Agricultural Marketing Board, Patna and Others
Patna High Court · (1997) 05 PAT CK 0046
High Courts16 May 1997
Ram Krit Singh Vs Commissioner of Income Tax and Others
Patna High Court · (1998) 147 CTR 498 : (1998) 230 ITR 804 : (1997) 2 PLJR 243 : (1997) 95 TAXMAN 207
Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Income Tax Act, 1961 — Section 276B, 279
High Courts16 May 1997
RAM KRIT SINGH Vs COMMISSIONER OF INCOME TAX and Others
Patna High Court · (1998) 147 CTR 498 : (1997) 2 PLJR 243
Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Income Tax Act, 1961 — Section 192, 276B, 279
High Courts15 May 1997Allowed
Baleshwar Ojha Vs State of Bihar and Others
Patna High Court · (1997) 2 BLJR 1347
Penal Code, 1860 (IPC) — Section 323, 341, 353, 356
High Courts15 May 1997
United India Insurance Co. Ltd. Vs Manjit Kaur and Another
Patna High Court · (1998) 1 BLJR 375 : (1997) 2 PLJR 186
Employees Compensation Act, 1923 — Section 3, 4, 4AMotor Vehicles Act, 1988 — Section 147, 149, 167, 168
High Courts15 May 1997Allowed
Magadh Agencies Vs State of Bihar and Others
Patna High Court · (1997) 2 PLJR 296
Bihar Finance Act, 1981 — Section 31(2), 31(3)Constitution of India, 1950 — Article 301, 304
High Courts15 May 1997Dismissed
Central Coalfields Ltd. Vs The State of Bihar and Others
Patna High Court · (1998) 1 PLJR 330
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 7, 9Mines and Minerals (Development and Regulation) Act, 1957 — Section 9, 9(1)
High Courts14 May 1997Allowed
Rajeshwar Sah Vs Lalan Singh and Others
Patna High Court · (1998) 1 BLJR 192 : (1997) 2 PLJR 958
Criminal Procedure Code, 1973 (CrPC) — Section 203Penal Code, 1860 (IPC) — Section 147, 200, 201, 202, 203
High Courts14 May 1997
Sachindra Nath Dubey Vs The Union of India (UOI) and Another
Patna High Court · (1997) 2 PLJR 633
High Courts14 May 1997Allowed
Shree Bhagwati Hosiery Mills Pvs. Ltd. Vs State of Bihar and Others
Patna High Court · (1998) 1 BLJR 219 : (1999) 1 PLJR 897 : (1998) 2 PLJR 328 : (1997) 2 PLJR 470
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 8(1)(c)
High Courts14 May 1997Allowed
Ajmeri Khatoon Vs State of Bihar and Others
Patna High Court · (1997) 2 BLJR 1477 : (1997) 1 PLJR 1022
Constitution of India, 1950 — Article 21, 226, 227, 32Penal Code, 1860 (IPC) — Section 302, 307, 324, 34
High Courts14 May 1997Partly Allowed
Rukaiya Begum and Others Vs Fazalur Rahman and Others
Patna High Court · AIR 1998 Patna 1 : (1999) 4 CivCC 492 : (1997) 2 PLJR 205
Benami Transactions (Prohibition) Act, 1988 — Section 4, 4(2)Limitation Act, 1963 — Article 65Transfer of Property Act, 1882 — Section 4
High Courts13 May 1997Allowed
Gaya Kahar Vs The State of Bihar and Abhiram Sharma
Patna High Court · (1997) 2 PLJR 367
Criminal Procedure Code, 1973 (CrPC) — Section 155, 155(2), 190, 190(1), 190(2)Penal Code, 1860 (IPC) — Section 427