High Courts13 Feb 1997Allowed
D. Sarkar @ Dipak Sarkar and Others Vs State of Bihar and Another
Patna High Court · (1997) 45 BLJR 868 : (1998) 2 LLJ 848
Contract Labour (Regulation and Abolition) Act, 1970 — Section 2(1), 23, 24
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,778 of 2,661
High Courts13 Feb 1997Allowed
Vishwa Nath Tripathy Vs The State of Bihar and Others
Patna High Court · (1997) 1 PLJR 651
Civil Services (Classification, Control and Appeal) Rules — Rule 55A
High Courts11 Feb 1997Dismissed
Kunal Kumar Singh Vs The State of Bihar and Others
Patna High Court · (1997) 1 PLJR 801
Constitution of India, 1950 — Article 166(1)General Clauses Act, 1897 — Section 21
High Courts11 Feb 1997Allowed
Chandra Bhushan Singh Vs The State of Bihar and Others
Patna High Court · (1997) 1 PLJR 626
High Courts07 Feb 1997Dismissed
Md. Sohail Shamsi Vs Union of India (UOI) and Others
Patna High Court · (1997) 2 BLJR 1464
Constitution of India, 1950 — Article 14
High Courts07 Feb 1997Dismissed
Chotanagpur Cattle Feed Supply Co. Vs Central Bureau of Investigation and Another
Patna High Court · (1997) 2 BLJR 974
Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 167, 2, 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts07 Feb 1997Allowed
Nazeeb @ Nazeeba Zaman Vs Khalique Zaman and Otrs.
Patna High Court · (1997) 2 BLJR 962 : (1998) 1 CivCC 242
Arbitration Act, 1940 — Section 34
High Courts07 Feb 1997Dismissed
Swarmal Goenka and Another Vs Registrar of Companies and Others
Patna High Court · (1998) 92 CompCas 818
Companies Act, 1956 — Section 159, 166, 210, 220, 633
High Courts07 Feb 1997
Kaushal Kumari (Smt.) Vs State of Bihar and Others
Patna High Court · (1998) 1 LLJ 78 : (1997) 1 PLJR 464
High Courts07 Feb 1997Dismissed
Chotanagpur Cattle Feed Supply and Company and Saad and Company Vs Central Bureau of Investigation Dr. B.N. Sharma @ Brijnandan Sharma Vs State of Bihar
Patna High Court · (1997) 1 PLJR 957
Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 2, 482Penal Code, 1860 (IPC) — Section 120B, 167, 420, 468, 471
High Courts06 Feb 1997Dismissed
Lal Muni Devi @ Kumar and Others Vs State of Bihar and Others
Patna High Court · (1997) 2 BLJR 999
Constitution of India, 1950 — Article 226
High Courts06 Feb 1997Allowed
Balram Choudhary Vs State of Bihar and Others
Patna High Court · (1997) 2 PLJR 920
High Courts06 Feb 1997Allowed
Vyas Sah Vs The State of Bihar
Patna High Court · (1997) 1 PLJR 991
Bihar Essential Articles (Display of Prices and Stocks) Order, 1977 — Section 3Criminal Procedure Code, 1973 (CrPC) — Section 262, 263, 264, 265, 325Essential Commodities Act, 1955 — Section 12AA, 7
High Courts05 Feb 1997
Bashishtha Narayan Vs State of Bihar and Others
Patna High Court · (1997) 1 PLJR 978
High Courts05 Feb 1997Dismissed
Indian Drugs and Pharmaceuticals Ltd. and Others Vs State of Bihar and Another
Patna High Court · (1997) 2 BLJR 1425 : (1997) 1 PLJR 491
Criminal Procedure Code, 1973 (CrPC) — Section 156, 200, 482Penal Code, 1860 (IPC) — Section 120B, 406, 420
High Courts05 Feb 1997Dismissed
Dr. K.M. Prasad Vs State of Bihar and Others
Patna High Court · (1997) 1 BLJR 673 : (1997) 1 PLJR 543
Constitution of India, 1950 — Article 136, 14, 19, 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 157, 158Passports Act, 1967 — Section 10
High Courts05 Feb 1997Allowed
Uttam Lal Yadav and Another Vs The State of Bihar and Another
Patna High Court · (1997) 1 PLJR 470
Bihar Tenancy Act, 1885 — Section 106Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 482
High Courts04 Feb 1997
Ray Talkies Vs The State of Bihar and Others
Patna High Court · (1997) 1 PLJR 843
Bihar Electricity Duty Act, 1948 — Section 2, 3, 3(2), 4(4), 5ABihar Factories Act, 1950 — Section 2KFactories Act, 1948 — Section 2
High Courts04 Feb 1997
Arun Kumar @ Arun Kumar Singh Vs State of Bihar and Others
Patna High Court · (1997) 1 BLJR 790 : (1997) 1 PLJR 657
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 45B, 9(2)
High Courts04 Feb 1997Allowed
Bihar Sugar Mills Association (Branch of All India Sugar Mills Association) and Others Vs The State of Bihar and Others
Patna High Court · (1997) 1 PLJR 795
Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981 — Section 2, 3, 42, 43, 51Essential Commodities Act, 1955 — Section 3Industries (Development and Regulation) Act, 1951 — Section 2