High Courts03 May 1989Allowed
Manjulata Kanth Vs The State of Bihar and Others
Patna High Court · (1989) 37 BLJR 66 : (1989) PLJR 993
Constitution of India, 1950 — Article 14, 16Public Employment (Requirement as to Residence) Act, 1957 — Section 3
COURT ARCHIVE
Patna High Court judgments, 1989
400 judgments · page 13 of 20
High Courts02 May 1989Dismissed
Ashok Kumar Singh and Others Vs State of Bihar and Others
Patna High Court · (1990) 1 BLJR 415 : (1991) 1 PLJR 148
Constitution of India, 1950 — Article 14, 16Electricity (Supply) Act, 1948 — Section 78A, 79, 79A
High Courts02 May 1989Dismissed
Joganda Mal Vs Bhagwan Mishra
Patna High Court · (1989) 37 BLJR 548
Cantonments (Extension of Rent Control Laws) Act, 1957 — Section 3Transfer of Property Act, 1882 — Section 106
High Courts01 May 1989Allowed
Dr. Sheo Shander Jha and Others Vs The State of Bihar and Others
Patna High Court · (1990) 1 PLJR 298
Constitution of India, 1950 — Article 14, 16Patna High Court Rules, 1916 — Rule 5Public Service Commission (Procedure) Rules, 1970 — Rule 7, 7A
High Courts01 May 1989Dismissed
Rajendra Prasad Vs Manoharlal Gupta and Others
Patna High Court · (1991) 1 BLJR 601 : (1991) 1 PLJR 545
Civil Procedure Code, 1908 (CPC) — Section 10, 151
High Courts01 May 1989Allowed
Bachchu Prasad Singh Vs Bharat Wagon and Engineering Company
Patna High Court · (1990) 1 BLJR 215 : (1990) 1 PLJR 536
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 33A, 35Industrial Disputes Act, 1947 — Section 10, 2, 25B, 25F
High Courts01 May 1989Allowed
Naresh Sahay and Another Vs The State of Bihar
Patna High Court · (1990) 1 PLJR 477
Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 482Penal Code, 1860 (IPC) — Section 172, 174, 175, 176, 177
High Courts28 Apr 1989Allowed
Raj Narain Singh Vs State of Bihar
Patna High Court · (1989) 37 BLJR 265
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 482Penal Code, 1860 (IPC) — Section 120B, 148, 307, 34, 341
High Courts28 Apr 1989Allowed
Janki Sao Vs The State of Bihar and Others
Patna High Court · (1990) 1 PLJR 559
Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 200, 202, 203Penal Code, 1860 (IPC) — Section 379, 427
High Courts27 Apr 1989
Smt. Chhabi Rani Sahoo Vs State of Bihar and Others
Patna High Court · (1989) 37 BLJR 552
Chotanagpur Tenancy Act, 1908 — Section 46
High Courts27 Apr 1989Allowed
Indian Alluminium Co. Ltd. and Another etc. Vs State of Bihar and Others
Patna High Court · AIR 1990 Patna 120
Bengal Cess (Amendment) Act, 1981 — Section 6Constitution of India, 1950 — Article 265Mines and Minerals (Development and Regulation) Act, 1957 — Section 1
High Courts26 Apr 1989Allowed
Rajendra Behl @ Bahal Vs Deshraj Singh
Patna High Court · (1989) PLJR 1162
Registration Act, 1908 — Section 49Transfer of Property Act, 1882 — Section 106, 107, 108
High Courts26 Apr 1989Dismissed
Sahadeo Mishra Vs The Ranchi University and Others
Patna High Court · (1989) 37 BLJR 1 : (1989) PLJR 1067
High Courts25 Apr 1989Dismissed
Binod Singh Vs State of Bihar and Others
Patna High Court · (1990) CriLJ 1392 : (1989) PLJR 1073
Arms Act, 1959 — Section 27Bihar Control of Crimes Act, 1981 — Section 12(2)Constitution of India, 1950 — Article 22(5), 32
High Courts25 Apr 1989Allowed
Secretary, Balika Siksha Bhawan, Ranchi and Another Vs State of Bihar and Others
Patna High Court · AIR 1990 Patna 126 : (1990) 1 PLJR 61
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 5, 8Bihar Buildings (Lease, Rent and Eviction) Control Rules, 1983 — Rule 3
High Courts25 Apr 1989Dismissed
Binod Singh @ Binod Kumar Singh Vs District Magistrate and Others
Patna High Court · (1990) 1 BLJR 308
Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 22, 32National Security Act, 1980 — Section 14, 3
High Courts24 Apr 1989
Banwarilal Satyanarain and Others Vs State of Bihar and Another
Patna High Court · (1990) 38 BLJR 5 : (1989) 80 CTR 31 : (1989) 179 ITR 387 : (1990) 1 PLJR 107 : (1989) 46 TAXMAN 289
Income Tax Act, 1961 — Section 194A, 201, 221, 264, 276B
High Courts24 Apr 1989Allowed
Dr. Birendra Kumar Sinha and Others Vs The State of Bihar and Others
Patna High Court · (1989) 37 BLJR 324 : (1989) PLJR 925
Constitution of India, 1950 — Article 14, 16, 309
High Courts21 Apr 1989
Balmukund Jha Vs Maina Devi @ Mana Devi and Others
Patna High Court · (1989) 04 PAT CK 0047
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17