High Courts30 Sept 1988Dismissed
Sarda Nandan Pathak and Others Vs State of Bihar and Others
Patna High Court · (1989) PLJR 624
COURT ARCHIVE
Patna High Court judgments, 1988
348 judgments · page 4 of 18
High Courts30 Sept 1988Allowed
Mahesh Chandra Jha Vs State of Bihar and Others
Patna High Court · (1989) PLJR 275
High Courts29 Sept 1988Allowed
Ramjee Pandey and Others Vs State of Bihar
Patna High Court · (1989) 37 BLJR 18 : (1989) PLJR 890
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 57Penal Code, 1860 (IPC) — Section 302, 34
High Courts28 Sept 1988Dismissed
Lallan Prasad @ Raghubir Prasad and Others Vs Sri Mangla Prasad and Others
Patna High Court · (1990) 1 PLJR 257
High Courts27 Sept 1988
Birendra Singh Vs The State of Bihar and Others
Patna High Court · (1989) 37 BLJR 355 : (1989) PLJR 778
Arms Act, 1959 — Section 25, 26, 27, 28, 29Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 147, 148, 149, 188, 201
High Courts27 Sept 1988Allowed
Tata Engineering and Locomotive Company Limited and Another Vs Union of India (UOI) and Others
Patna High Court · (1991) 33 ECR 104
Central Excises and Salt Act, 1944 — Section 4
High Courts26 Sept 1988
Harijiwan Sahu Vs Jairam Sahu and Others
Patna High Court · AIR 1989 Patna 96
Civil Procedure Code, 1908 (CPC) — Section 100, 101Evidence Act, 1872 — Section 114, 65Limitation Act, 1963 — Section 4
High Courts26 Sept 1988Allowed
M/s Eclat Construction (P) Ltd. Patna-1 Vs Commissioner of Income Tax, Bihar, Patna
Patna High Court · (1989) PLJR 1008
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 2Income Tax Act, 1961 — Section 256(2)
High Courts23 Sept 1988
Gauri Shanker Singh and Another Vs The State of Bihar and Others
Patna High Court · (1988) PLJR 673
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 10, 10A, 35
High Courts23 Sept 1988Allowed
Superintending Engineer, Tube-well Circle, Begusarai and another Vs Samilur Rahaman and another
Patna High Court · (1989) PLJR 435
High Courts23 Sept 1988
Awadesh Prasad Vs State of Bihar and Others
Patna High Court · (1989) CriLJ 1029 : (1989) PLJR 140
Penal Code, 1860 (IPC) — Section 153A, 173, 307, 321, 324
High Courts22 Sept 1988Allowed
Ayodhya Rai and anr Vs The State of Bihar Prabhu Rai and 4 Ors Vs Ashok Kumar
Patna High Court · (1989) PLJR 304
Criminal Procedure Code, 1973 (CrPC) — Section 125, 354(3), 360, 361, 397Penal Code, 1860 (IPC) — Section 147, 148, 323, 324, 325
High Courts22 Sept 1988Allowed
Rajgrihi Rai @ Rajgrih Rai and Others Vs Ram Rekha Rai and Others
Patna High Court · (1989) 37 BLJR 319 : (1989) PLJR 78
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts22 Sept 1988
K.P. Verma and I.K. Saran Vs The State of Bihar and Others
Patna High Court · (1988) PLJR 1036
Bihar Administrative Tribunal Act, 1981 — Section 6(2)Constitution of India, 1950 — Article 311(2), 323A
High Courts19 Sept 1988Allowed
Mobarak Khan Vs Asiman Khatoon and others
Patna High Court · (1989) PLJR 116
High Courts16 Sept 1988Allowed
M/s Hanutram Jawahirlal and anr Vs The State of Bihar
Patna High Court · (1989) PLJR 234
Criminal Procedure Code, 1973 (CrPC) — Section 157, 414, 482Penal Code, 1860 (IPC) — Section 379, 414
High Courts16 Sept 1988Dismissed
Ratan Deo Singh Vs State of Bihar
Patna High Court · (1989) PLJR 991
Arms Act, 1959 — Section 25, 27, 3, 39Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 482Penal Code, 1860 (IPC) — Section 143, 147, 149, 27, 307
High Courts13 Sept 1988Allowed
Yogendra Singh and others Vs Md. Islam and others
Patna High Court · (1993) 1 PLJR 571
Partition Act, 1893 — Section 4
High Courts13 Sept 1988Allowed
Om Chandra Vs Smt. Sheobrat Koer and Others
Patna High Court · (1990) 38 BLJR 863 : (1990) 1 PLJR 545
Civil Procedure Code, 1908 (CPC) — Section 151, 48
High Courts13 Sept 1988
Sarbeshwar Pragnait Vs State of Bihar
Patna High Court · (1989) CriLJ 1516
Penal Code, 1860 (IPC) — Section 302, 304