High Courts20 Mar 1996Allowed
Smt. Sona Devi Vs Nagina Singh and Others
Patna High Court · AIR 1997 Patna 67
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31Limitation Act, 1963 — Article 64Transfer of Property Act, 1882 — Section 91, 92
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,806 of 2,661
High Courts20 Mar 1996Allowed
Umesh Pandey Vs The State of Bihar and Others
Patna High Court · AIR 1997 Patna 3 : (1996) 2 PLJR 244
Constitution of India, 1950 — Article 14
High Courts20 Mar 1996Allowed
Kanu Charan Deep Vs Bimla Deep
Patna High Court · (1996) 44 BLJR 1318 : (1996) 2 DMC 214
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 33, 2Hindu Marriage Act, 1955 — Section 9
High Courts20 Mar 1996Dismissed
Smt. Shanti Devi Vs Surendra Sahu
Patna High Court · (1996) 2 BLJR 1373 : (1996) 1 PLJR 770
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 2(h)Civil Procedure Code, 1908 (CPC) — Section 11(1)(d)
High Courts19 Mar 1996Dismissed
Shree Goshala and Others Vs State of Bihar and Others
Patna High Court · (1997) 1 BLJR 354 : (1996) 2 BLJR 1366 : (1996) 1 PLJR 815
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 29, 29(1)(b)(v), 29(b)(v)
High Courts19 Mar 1996
The State of Bihar Vs Maheshwari Prasad
Patna High Court · (1996) 2 PLJR 151
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 6 Rule 17Land Acquisition Act, 1894 — Section 11, 18, 9
High Courts19 Mar 1996
Dr. Shashi Ranjan Vs State of Bihar and Others
Patna High Court · (1996) 03 PAT CK 0030
High Courts19 Mar 1996Allowed
Smt. Pushpa Bharadwaja Vs State of Bihar and Others
Patna High Court · (1999) 96 CompCas 703
High Courts19 Mar 1996Allowed
Sk. Kamruddin and Others Vs Sk. Ajimuddin and Others
Patna High Court · (1996) 2 BLJR 1323
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts19 Mar 1996Dismissed
Rambilas Mahto Vs Mahabir Mahto and Others
Patna High Court · (1996) 2 BLJR 1382 : (1996) 2 PLJR 127
Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153, 47
High Courts19 Mar 1996
Krishna Kumar Mishra and Another Vs State of Bihar and Others etc. etc.
Patna High Court · AIR 1996 Patna 112 : (1996) 1 PLJR 581
Bihar Panchayat Raj Act, 1993 — Section 13(1), 15(7), 36(1), 38(2), 63(1)Constitution of India, 1950 — Article 243D, 243D(1), 243D(2), 243D(3), 243D(4)
High Courts18 Mar 1996Allowed
Ajiban Bibi and Another Vs Samsuddin Mian and Others
Patna High Court · (1996) 2 PLJR 32
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 151, 47
High Courts15 Mar 1996Allowed
Anil Kumar alias Anil Kumar Jaiswal Vs State of Bihar
Patna High Court · (1996) 03 PAT CK 0047
High Courts14 Mar 1996Allowed
Kailash Pati Sahu Vs State of Bihar and Others
Patna High Court · (1996) 1 BLJR 705
High Courts13 Mar 1996
Manoj Singh Vs State of Bihar and Others
Patna High Court · (1996) 1 PLJR 629
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 25, 26Criminal Procedure Code, 1973 (CrPC) — Section 144, 145
High Courts13 Mar 1996Allowed
Mithu Tanti and Others Vs Raghunath Prasad Tanti and Others
Patna High Court · (1996) 2 PLJR 132
Santhal Pargana Tenancy (Supplementary Provisions) Act, 1949 — Section 20, 20(1), 20(2)
High Courts12 Mar 1996
Om Prakash Kapila Vs State of Bihar and Others
Patna High Court · (1997) 1 BLJR 433 : (1996) 1 PLJR 778
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482Electricity Act, 1910 — Section 10, 2, 28, 39, 39A
High Courts12 Mar 1996Dismissed
Arvind Kumar Vs State of Bihar and Others
Patna High Court · (1996) 2 BLJR 1430 : (1996) 1 PLJR 847
High Courts12 Mar 1996
Smt. Leela Devi Vs State of Bihar
Patna High Court · (1996) 1 PLJR 627
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 307, 353, 395, 399, 402
High Courts12 Mar 1996Allowed
Bhriguram Pathak and Others Vs Bhagwati Kuer @ Bhagwati Devi and Others
Patna High Court · (1996) 2 BLJR 1320