High Courts17 Jul 1989Allowed
N. Subramanian @ Shri Mani Iyer Vs The State of Bihar and Others
Patna High Court · (1990) 1 PLJR 577
Chotanagpur Tenancy Act, 1908 — Section 11, 252, 253, 3, 83(2)
COURT ARCHIVE
Patna High Court judgments, 1989
400 judgments · page 11 of 20
High Courts15 Jul 1989Allowed
Gopi Krishna Kejriwal Vs The State of Bihar
Patna High Court · (1989) PLJR 1017
Criminal Procedure Code, 1973 (CrPC) — Section 16Essential Commodities Act, 1955 — Section 12 A, 12A, 3, 7Prevention of Food Adulteration Act, 1954 — Section 16A
High Courts13 Jul 1989Allowed
Brinda Basani Devi Vs The State of Bihar and Others
Patna High Court · (1989) 37 BLJR 354
Constitution of India, 1950 — Article 14, 226, 227
High Courts13 Jul 1989
Tata Iron and Steel Co. Ltd. Vs The State of Bihar and Others
Patna High Court · (1989) 07 PAT CK 0026
High Courts13 Jul 1989Allowed
Jamuna Flour and Oil Mills Vs Bihar State Pollution Control Board and Others
Patna High Court · (1989) 37 BLJR 195 : (1989) PLJR 1133
Constitution of India, 1950 — Article 252Water (Prevention and Control of Pollution) Cess Act, 1977 — Section 2
High Courts13 Jul 1989
State of Bihar Vs Mohan Lal Khandelwal
Patna High Court · (1992) 1 BLJR 30
Criminal Procedure Code, 1973 (CrPC) — Section 482Forest Act, 1927 — Section 33, 42, 56, 59, 69
High Courts12 Jul 1989Allowed
Shri Sitaram Ladsaria Vs Bharat Coking Coal Ltd. and Others
Patna High Court · (1990) 2 PLJR 111
Sales of Goods Act, 1930 — Section 42
High Courts12 Jul 1989Dismissed
Dhrub Narayan Tiwari Vs Chairman, State Transport Appellate Tribunal and Others
Patna High Court · (1990) 1 BLJR 545
Motor Vehicles Act, 1939 — Section 2(21), 57, 57(3)
High Courts12 Jul 1989Allowed
Aditya Flour Mills (P.) Ltd. and Others Vs State of Bihar and Another
Patna High Court · (1990) 38 BLJR 1220 : (1990) 2 PLJR 143
Constitution of India, 1950 — Article 14, 16, 19, 301Essential Commodities Act, 1955 — Section 3, 5, 6, 7
High Courts12 Jul 1989Allowed
M/s Shyam Bhandar Vs State of Bihar and others
Patna High Court · (1989) PLJR 1023
High Courts12 Jul 1989
In Re: Resident Editor and others of the Hindustan Times
Patna High Court · (1989) PLJR 821
Constitution of India, 1950 — Article 105, 142(2), 19, 19(1), 19(1)(a)Contempt of Courts Act, 1971 — Section 12, 2Criminal Procedure Code, 1973 (CrPC) — Section 5, 5(2)
High Courts07 Jul 1989Dismissed
Ratan Lal Nai Vs State of Bihar and Others etc.
Patna High Court · AIR 1990 Patna 107 : (1990) 38 BLJR 895 : (1989) PLJR 1273
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11, 14, 15Constitution of India, 1950 — Article 14
High Courts07 Jul 1989Allowed
The Governing Body of Somri Hari Nath Mahila College and Another Vs The Magadh University and Others
Patna High Court · AIR 1990 Patna 16 : (1989) 37 BLJR 168 : (1990) 1 PLJR 249 : (1989) PLJR 1125
Bihar State Universities Act, 1976 — Section 34, 60, 60(1)Constitution of India, 1950 — Article 14
High Courts07 Jul 1989Allowed
Dr. Tara Kant Jha Vs The State of Bihar and Others
Patna High Court · (1990) 2 PLJR 119
Bihar Private Medical Colleges (Taking Over) Act, 1977 — Section 12, 3, 6, 6(1), 6(2)Constitution of India, 1950 — Article 14, 141, 16, 213(1)Indian Medical Council Act, 1956 — Section 33(J)
High Courts07 Jul 1989Allowed
Dr. Tara Kant Jha and Dr. Chintamani Jha Vs State of Bihar and Others
Patna High Court · (1990) 1 BLJR 449 : (1990) 2 PLJR 119
Constitution of India, 1950 — Article 14, 141, 16, 213Indian Medical Council Act, 1956 — Section 33
High Courts06 Jul 1989Allowed
Nityanand Karan Vs Bhagalpur Municipal Corporation
Patna High Court · (1992) 1 BLJR 374 : (1991) 1 PLJR 622
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5(1)Patna Municipal Corporation Act, 1951 — Section 152, 152(6)
High Courts06 Jul 1989Dismissed
Ramji Sharma Vs State of Bihar and Others
Patna High Court · (1989) 37 BLJR 145 : (1990) 2 PLJR 502
Constitution of India, 1950 — Article 14, 226, 227
High Courts05 Jul 1989Dismissed
Om Prakash Bajaj Vs The State of Bihar and Others
Patna High Court · (1990) 1 PLJR 519
Banking Regulation Act, 1949 — Section 45Companies Act, 1956 — Section 209Constitution of India, 1950 — Article 14, 30, 309, 311(2)
High Courts03 Jul 1989Allowed
Mohd. Ali Vs State of Bihar
Patna High Court · (1989) 37 BLJR 493
Criminal Procedure Code, 1973 (CrPC) — Section 164
High Courts01 Jul 1989Dismissed
Mohd. Abbas @ Hassan Abbas and Another Vs A.G.M. Trust and Others
Patna High Court · (1990) 38 BLJR 1229 : (1990) 1 PLJR 287
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Section 18