High Courts02 Apr 1997Allowed
Atmanand Singh Vs Bihar State Electricity Board and Others
Patna High Court · (1997) 2 PLJR 417
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,772 of 2,661
High Courts02 Apr 1997Allowed
Pradip Ray Vs State of Bihar and Others
Patna High Court · (1998) 2 ALD(Cri) 97 : (1998) 1 BLJR 226 : (1997) 2 PLJR 463
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts02 Apr 1997Dismissed
Braj Kishore Singh Vs The State
Patna High Court · (1997) 1 PLJR 1045
Constitution of India, 1950 — Article 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 197, 350Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
High Courts02 Apr 1997Dismissed
Brij Mohan Agarwalla (Kathuria) Vs Smt. Narmada Devi
Patna High Court · (1997) 2 BLJR 1144
High Courts02 Apr 1997Allowed
Janardan Pandey (deceased) and Another Vs Karoo Pandey and Another
Patna High Court · AIR 1998 Patna 16 : (1997) 45 BLJR 1131
High Courts02 Apr 1997Dismissed
Jagdish Sharma Vs The State of Bihar
Patna High Court · (1997) 1 PLJR 1042
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 120B, 201, 409, 420, 467Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts01 Apr 1997Dismissed
Nathuni Singh Yadav and Another Vs The State of Bihar and Others
Patna High Court · (1997) 2 PLJR 287
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3), 2
High Courts01 Apr 1997Dismissed
Smt. Sarojini Bala Dasi Vs Smt. Nirmala Devi and Others
Patna High Court · AIR 1997 Patna 156 : (1997) 1 PLJR 830
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts01 Apr 1997Allowed
Uma Kant Jha Vs State of Bihar and Others
Patna High Court · (1997) 1 PLJR 873
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 418, 420, 466, 467, 468
High Courts01 Apr 1997Dismissed
Ram Chandra Singh and Others Vs State of Bihar and Others
Patna High Court · (1997) 1 PLJR 989
Constitution of India, 1950 — Article 226, 227
High Courts31 Mar 1997
Ram Surat Pandey and Another Vs Smt. Indu Devi and Another
Patna High Court · (1997) 1 PLJR 804
High Courts31 Mar 1997Allowed
Lakhiram Hembram @ Guria Hembram Vs State of Bihar
Patna High Court · (1997) 45 BLJR 691 : (1997) CriLJ 1880 : (1997) 1 PLJR 684
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts31 Mar 1997Allowed
Kale Main and etc. Vs State of Bihar
Patna High Court · (1997) 45 BLJR 717 : (1997) CriLJ 1848 : (1997) 1 PLJR 681
Penal Code, 1860 (IPC) — Section 302, 34
High Courts31 Mar 1997Dismissed
Bipin Kumar @ Bipin Singh Vs State of Bihar
Patna High Court · (1997) CriLJ 2298 : (1997) 1 PLJR 816
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 144, 313Penal Code, 1860 (IPC) — Section 302, 307, 323
High Courts31 Mar 1997Dismissed
Dr. Binod Prasad Singh Vs The State of Bihar and Others
Patna High Court · (1997) 1 PLJR 904
High Courts28 Mar 1997
Rajendra Prasad Singh Vs The State of Bihar and Others
Patna High Court · (1997) 1 PLJR 841
Constitution of India, 1950 — Article 309
High Courts28 Mar 1997Dismissed
Ram Nandan Prasad Vs The Union of India (UOI) and Others
Patna High Court · (1997) 2 PLJR 374
Constitution of India, 1950 — Article 221
High Courts28 Mar 1997Allowed
Sunil Kumar Choudhuri Vs Union of India (UOI) and Others
Patna High Court · (1997) 1 PLJR 832
Constitution of India, 1950 — Article 14, 221, 221(1), 221(2)High Court and Supreme Court Judges (Conditions of Service) (Amendment) Act, 1988 — Section 4High Court Judges (Salaries and Conditions of Service) Act, 1954 — Section 14
High Courts28 Mar 1997
Most. Nago Kuar and Others Vs Smt. Dipa Devi
Patna High Court · (1997) 2 PLJR 708
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 6 Rule 17, Order 6 Rule 18
High Courts27 Mar 1997Dismissed
Binod Kumar Choudhary Vs Kamal Narain Thakur and Others
Patna High Court · (1999) ACJ 46 : (1997) 45 BLJR 1407 : (1997) 2 PLJR 30
Civil Procedure Code, 1908 (CPC) — Section 151