COURT ARCHIVE

Patna High Court judgments, 1989

400 judgments · page 1 of 20

High Courts22 Dec 1989Allowed

Sheo Shanker Prasad Vs The State of Bihar

Patna High Court · (1990) 1 PLJR 485

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 9Land Acquisition Act, 1894 — Section 18, 30Limitation Act, 1963 — Section 5

High Courts21 Dec 1989Allowed

Satya Narain Mishra Vs Assistant Collector, Central Excise

Patna High Court · (1991) 1 BLJR 4

Central Excises and Salt Act, 1944 — Section 11, 9

High Courts21 Dec 1989Allowed

Luisa Tirkey Vs Joseph Ekka

Patna High Court · (1990) 2 PLJR 649

Evidence Act, 1872 — Section 3, 68General Clauses Act, 1897 — Section 6Succession Act, 1925 — Section 10, 100, 101, 102, 103

High Courts20 Dec 1989Allowed

Kisun Yadav and Others Vs Asharfi Yadav and Others

Patna High Court · (1990) 38 BLJR 786

Criminal Procedure Code, 1973 (CrPC) — Section 134, 140, 144, 145, 146

High Courts20 Dec 1989Dismissed

Pankaj Kumar Das Vs State of Bihar and Others

Patna High Court · (1990) 1 BLJR 685 : (1990) 1 PLJR 275

High Courts20 Dec 1989

Ajit Kumar Mandal Vs Niyati @ Tamal Mandalain

Patna High Court · (1990) 2 PLJR 214

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1)(b), 126Hindu Marriage Act, 1955 — Section 13, 25

High Courts20 Dec 1989Allowed

Kisun Yadav and Others Vs Asharfi Yadav and Another

Patna High Court · (1991) CriLJ 160 : (1990) 2 PLJR 315

Criminal Procedure Code, 1973 (CrPC) — Section 134, 144, 145, 145(1), 146

High Courts19 Dec 1989

Oriental Fire and Genl. Ins. Co. Ltd. Vs Sudha Devi and Others

Patna High Court · (1991) ACJ 4

Motor Vehicles Act, 1988 — Section 85, 94, 95(2)(b)(i)

High Courts19 Dec 1989Dismissed

Amrit Kaur Vs Smt. Indrajit Kaur

Patna High Court · (1991) CriLJ 789 : (1990) 2 PLJR 224

Criminal Procedure Code, 1973 (CrPC) — Section 182(2)Penal Code, 1860 (IPC) — Section 114, 409, 420

High Courts19 Dec 1989

Ramji Prasad Vs Commissioner of Commercial Taxes

Patna High Court · (1990) 1 PLJR 562 : (1990) 79 STC 339

Bihar Sales Tax Act, 1947 — Section 2Bihar Sales Tax Act, 1959 — Section 2

High Courts19 Dec 1989Allowed

Sheo Kumar Singh and Others Vs The State of Bihar

Patna High Court · (1990) 2 PLJR 611

Criminal Procedure Code, 1973 (CrPC) — Section 324, 354(3), 360, 360(1), 361Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 324

High Courts18 Dec 1989Allowed

Laxmi Sahu Vs Ganeshi Sahu

Patna High Court · AIR 1990 Patna 201 : (1990) 38 BLJR 780 : (1990) 1 PLJR 645

Civil Procedure Code, 1908 (CPC) — Section 21(2)Evidence Act, 1872 — Section 34

High Courts18 Dec 1989Allowed

Sita Ram Mahatha Vs The State of Bihar and Others

Patna High Court · (1990) 1 PLJR 580

Constitution of India, 1950 — Article 226, 227National Security Act, 1980 — Section 12(1), 13, 3, 3(2), 3(4)Penal Code, 1860 (IPC) — Section 302, 34, 87

High Courts18 Dec 1989Allowed

Arshad Alam @ Babla Vs The State of Bihar and Others

Patna High Court · (1990) 1 PLJR 601

Bihar Control of Crimes Act, 1981 — Section 12(2), 21(1), 22Constitution of India, 1950 — Article 22(5), 226, 227

High Courts14 Dec 1989Allowed

Mukesh Agrawala @ and Mahesh Agrawala @ and Mukesh Kumar Agrawala Vs The State of Bihar

Patna High Court · (1990) 1 PLJR 428

Bihar Coal Control Act — Section 2Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7

High Courts12 Dec 1989

Bibi Sayeedunnisa and Another Vs The Collector of Sitamarhi and Another

Patna High Court · (1992) 1 BLJR 26 : (1991) 2 PLJR 501

Waqf Act, 1954 — Section 33, 36(B), 36(B)(4)

High Courts12 Dec 1989

Ravindar Woolen Mills and Others Vs Punjab National Bank

Patna High Court · (1990) 38 BLJR 761 : (1990) 2 PLJR 593

Civil Procedure Code, 1908 (CPC) — Order 30 Rule 3, Order 30 Rule 5, Order 9 Rule 13

High Courts12 Dec 1989Allowed

Uttam Kumar Sharma and Another Vs The State of Bihar

Patna High Court · (1990) 1 PLJR 390

Essential Commodities Act, 1955 — Section 3, 7

High Courts12 Dec 1989

Commissioner of Income Tax Vs St. Xaviers

Patna High Court · (1990) 88 CTR 7 : (1990) 184 ITR 284

Income Tax Act, 1961 — Section 10(22)

High Courts12 Dec 1989

Ravindra Weolen Mills and Others Vs Punjab National Bank

Patna High Court · (1991) 1 BLJR 152

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 19A, Order 5 Rule 20, Order 9 Rule 13