High Courts22 Jul 1988
Bhaddo Uraon and Others Vs The State of Bihar and Others
Patna High Court · (1988) PLJR 1101
Bihar Tenancy Act, 1885 — Section 10, 48ECriminal Procedure Code, 1973 (CrPC) — Section 107
COURT ARCHIVE
Patna High Court judgments, 1988
348 judgments · page 7 of 18
High Courts20 Jul 1988
Surendra Kumar Yadav Vs State of Bihar
Patna High Court · (1989) CriLJ 1967 : (1989) PLJR 172
Criminal Procedure Code, 1973 (CrPC) — Section 173, 227, 245, 251, 255Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 171, 420, 467, 468
High Courts19 Jul 1988
Nand Kishore Rai and Others Vs The State of Bihar and Others
Patna High Court · (1988) PLJR 1065
Bihar and Orissa Co-operative Societies Act, 1935 — Section 41(1), 41(2)Constitution of India, 1950 — Article 12
High Courts17 Jul 1988
Ram Shresth Rai Vs State of Bihar and Others
Patna High Court · (1988) 36 BLJR 535
Criminal Procedure Code, 1973 (CrPC) — Section 219, 319, 397, 402Penal Code, 1860 (IPC) — Section 408, 409
High Courts14 Jul 1988Dismissed
Dr. (Mrs.) Mahendra Kaur Suri in C.W.J.C. 3588/83 Vs The State of Bihar and Others
Patna High Court · (1989) PLJR 110
Constitution of India, 1950 — Article 14, 16, 162
High Courts12 Jul 1988Allowed
Dr. Satyadeo Pandey and Others Vs The State of Bihar and Others
Patna High Court · (1989) 37 BLJR 102 : (1989) PLJR 280
Constitution of India, 1950 — Article 14, 16
High Courts08 Jul 1988Allowed
Ratneshwar Mishra and Others Vs State of Bihar
Patna High Court · (1989) PLJR 74
Essential Commodities Act, 1955 — Section 3, 7
High Courts08 Jul 1988Allowed
Employers in Relation to the Management of Jamadoba Colliery of Tata Iron and Steel Co. Ltd. Vs The Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court No. 1 and Others
Patna High Court · (1989) 37 BLJR 200
Constitution of India, 1950 — Article 136, 226, 227Industrial Disputes Act, 1947 — Section 10, 2, 7AMines Act, 1952 — Section 17, 2
High Courts06 Jul 1988
Uma Shankar Singh Vs Excise Commissioner, Bihar, Patna and Others
Patna High Court · AIR 1989 Patna 159 : (1988) PLJR 942
Bihar and Orissa Excise Act, 1915 — Section 20, 22
High Courts05 Jul 1988Allowed
Md. Muzahid Vs John Wilson Zedak and Another
Patna High Court · AIR 1989 Patna 2 : (1988) PLJR 857
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 23 Rule 1, Order 23 Rule 1(1), Order 23 Rule 1(3), Order 23 Rule 1A
High Courts05 Jul 1988Allowed
Sinwara Shikshit Berojgar Motor Pariwahan Sahakari Samiti and Another Vs Darbhanga Regional Transport Authority and Others
Patna High Court · AIR 1989 Patna 72 : (1989) 37 BLJR 192 : (1988) PLJR 744
Constitution of India, 1950 — Article 14Motor Vehicles Act, 1939 — Section 47, 48, 57, 57(2), 57(3)
High Courts04 Jul 1988
Jamaluddin Shah and Others Vs State of Bihar and Others
Patna High Court · (1989) CriLJ 1104
Criminal Procedure Code, 1973 (CrPC) — Section 107, 117, 121, 122, 313
High Courts20 Jun 1988Dismissed
Narendra Narain Sinha Vs University of Bihar
Patna High Court · (1988) 36 BLJR 653 : (1988) PLJR 546
Bihar State Universities Act, 1976 — Section 60(1), 60(4), 60(5)
High Courts27 May 1988Allowed
Ram Kewal Chaudhary Vs Kashi Nath Ram and Others
Patna High Court · (1989) 37 BLJR 85 : (1989) PLJR 422
Minimum Wages Act, 1948 — Section 13, 14, 20, 3, 30
High Courts27 May 1988Dismissed
Harendra Prasad Singh Vs State of Bihar and Others
Patna High Court · (1989) 37 BLJR 130 : (1989) PLJR 967
Constitution of India, 1950 — Article 226, 227
High Courts27 May 1988
Ram Chandra Singh and Others etc. Vs Sub-divisional Officer, Hajipur and Others
Patna High Court · AIR 1989 Patna 50 : (1989) 37 BLJR 121 : (1989) PLJR 103
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 1, 16(3)Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963 — Rule 19, 19(4)Sales of Goods Act, 1930 — Section 19, 4
High Courts27 May 1988Allowed
Tata Engineering and Locomotive Co. Ltd., Jamshedpur Vs State of Bihar and Others
Patna High Court · AIR 1989 Patna 23 : (1988) PLJR 1024
Water (Prevention and Control of Pollution) Cess Act, 1977 — Section 2, 3
High Courts27 May 1988Dismissed
Mohammad Akhtar and Others Vs Ramhars Chaturvedi and Another
Patna High Court · AIR 1989 Patna 80
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 99
High Courts27 May 1988Allowed
Upendra Mandal and Others Vs State of Bihar and Others
Patna High Court · AIR 1988 Patna 320 : (1989) 37 BLJR 186 : (1989) PLJR 333
Bihar Tenancy Act, 1885 — Section 25, 3, 44, 48C, 48E
High Courts27 May 1988Allowed
Abdul Jaiwale and Others Vs The Bihar State Sunni Wakf Board and Others
Patna High Court · AIR 1988 Patna 324 : (1989) 37 BLJR 204 : (1988) PLJR 1089
Civil Procedure Code, 1908 (CPC) — Section 9Wakf (Amendment) Act, 1964 — Section 19(1A), 25Waqf Act, 1954 — Section 27