High Courts31 Jul 1989Dismissed
Fuleshwar Jha and Others Vs Smt. Gyatri Devi and Others
Patna High Court · (1991) 1 BLJR 377 : (1991) 1 PLJR 433
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 10, Order 16 Rule 10(2), Order 16 Rule 10(3)
COURT ARCHIVE
Patna High Court judgments, 1989
400 judgments · page 10 of 20
High Courts28 Jul 1989Allowed
Swami Distributors Vs State of Bihar and Others
Patna High Court · AIR 1990 Patna 90 : (1990) 38 BLJR 368 : (1990) 1 PLJR 210
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 7
High Courts27 Jul 1989Dismissed
Surendra Singh Vs State of Bihar and Others
Patna High Court · (1989) 37 BLJR 496 : (1990) CriLJ 1904 : (1990) 1 PLJR 168
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 439(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts27 Jul 1989Dismissed
S.K. Nasiruddin Bidi Merchant Pvt. Ltd. Vs Regional P.F. Commissioner and Another
Patna High Court · (1989) 1 LLJ 19
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2
High Courts27 Jul 1989Dismissed
S.K. Nasiruddin Bidi Merchant Pvt. Ltd. Vs Regional Provident Fund Commissioner and Another
Patna High Court · (1990) 1 BLJR 348
Constitution of India, 1950 — Article 226, 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 2, 7
High Courts27 Jul 1989Dismissed
Kapil Singh and Others Vs State of Bihar
Patna High Court · (1990) CriLJ 1248 : (1990) 2 PLJR 713
Arms Act, 1959 — Section 19, 25, 26, 27, 3Constitution of India, 1950 — Article 20, 20(2)Contempt of Courts Act, 1971 — Section 2(3)
High Courts27 Jul 1989
Sushil Kumar Saini Vs The Bihar State Housing Board and Others
Patna High Court · (1989) 37 BLJR 352
Bihar State Housing Board (Management and Disposal of Housing Estates) Regulations, 1983 — Regulation 26
High Courts27 Jul 1989
Talebar Garari and Others Vs State of Bihar
Patna High Court · (1989) 37 BLJR 451
Explosive Substances Act, 1908 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 144, 302, 307, 324, 34
High Courts27 Jul 1989
Smt. Ritambra Suman Vs The State of Bihar and Others
Patna High Court · (1989) 37 BLJR 312
High Courts26 Jul 1989Dismissed
Amarendra Kumar Singh and Others Vs State of Bihar and Others
Patna High Court · (1989) 37 BLJR 445 : (1990) 1 PLJR 86
Constitution of India, 1950 — Article 14, 16
High Courts24 Jul 1989Allowed
Birendra Narain Singh and Others Vs State of Bihar and Another
Patna High Court · (1989) 37 BLJR 238 : (1989) PLJR 1104
Criminal Procedure Code, 1973 (CrPC) — Section 167, 190, 191, 192, 193Penal Code, 1860 (IPC) — Section 109, 147, 148, 307, 322
High Courts21 Jul 1989Allowed
Bishwanath Prasad Banka Vs The State of Bihar and Others
Patna High Court · (1990) 1 PLJR 659
Civil Procedure Code, 1908 (CPC) — Section 15, 16, 17, 18, 19
High Courts21 Jul 1989Allowed
Ram Prasad Yadav Vs State of Bihar and Others
Patna High Court · AIR 1990 Patna 137 : (1990) 38 BLJR 229 : (1990) 2 PLJR 3
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)Constitution of India, 1950 — Article 226
High Courts20 Jul 1989
Arjun Pandit and Others Vs Gunadhar Pandit
Patna High Court · (1989) 07 PAT CK 0037
Civil Procedure Code, 1908 (CPC) — Section 47Limitation Act, 1963 — Section 5
High Courts20 Jul 1989Dismissed
Ramnaresh Thakur and Others Vs Kanhaiya Thakur and Others
Patna High Court · (1989) 07 PAT CK 0003
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 4
High Courts18 Jul 1989Dismissed
M/s. Bharat Coking Coal Ltd., Dhanbad Vs Nandlal N. Sah
Patna High Court · (1989) 2 PLJR 484
Coal Mines (Nationalisation) Act, 1973 — Section 2(h), 3
High Courts18 Jul 1989Dismissed
Narayan Mahto Vs The State of Bihar and Others
Patna High Court · (1989) PLJR 958
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)Constitution of India, 1950 — Article 235Limitation Act, 1963 — Section 5
High Courts18 Jul 1989Allowed
Employers in relation to Bararee Coke Plant of Bharat Coking Coal Ltd. Vs The Presiding Officer, Central Government Industrial Tribunal No. 9 and Others
Patna High Court · (1990) 1 PLJR 732
Coking Coal Mines (Nationalisation) Act, 1972 — Section 17, 17(1)Industrial Disputes Act, 1947 — Section 10, 25F
High Courts18 Jul 1989Dismissed
Arbind Kumar Singh and Others Vs State of Bihar
Patna High Court · (1990) 1 BLJR 393 : (1991) 1 PLJR 292
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 107, 109, 114, 141, 145
High Courts18 Jul 1989Dismissed
Bharat Coking Coal Ltd., Dhanbad Vs Nandlal N. Shah
Patna High Court · (1989) 07 PAT CK 0011