High Courts21 Apr 1989Dismissed
Ram Ekbal Sah and Others Vs The State of Bihar and Another
Patna High Court · (1990) 1 PLJR 612
Arms Act, 1959 — Section 17, 27, 39Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
COURT ARCHIVE
Patna High Court judgments, 1989
400 judgments · page 14 of 20
High Courts21 Apr 1989Dismissed
Padam Singh Jain Vs Chandra Brothers and Others
Patna High Court · AIR 1990 Patna 95 : (1990) 1 PLJR 797 : (1990) 2 RCR(Rent) 121
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1), 13, 14Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 2 Rule 3Partnership Act, 1932 — Section 69(2)
High Courts20 Apr 1989
The Management of Khas Karanpura Colliery of Central Coal Fields Ltd. Vs Regional Labour Commissioner and Others
Patna High Court · (1989) 2 LLJ 395 : (1990) 1 PLJR 21
Payment of Gratuity Act, 1972 — Section 2, 7
High Courts20 Apr 1989Allowed
Dharmadeo Yadav and Another Vs State of Bihar and Others
Patna High Court · (1990) CriLJ 1969 : (1990) 2 PLJR 169
Essential Commodities Act, 1955 — Section 3, 6A, 6A(1), 6A(8), 6A(9)
High Courts20 Apr 1989Dismissed
Book Bond Employees Union Vs The Union of India (UOI) and Others
Patna High Court · (1990) 1 BLJR 145
Income Tax Act, 1961 — Section 14, 15, 17, 2, 4
High Courts20 Apr 1989
The Management of Khas Karanpura Colliery of Central Coalfields Ltd. Vs Regional Labour Commissioner and Others
Patna High Court · (1989) 37 BLJR 249 : (1989) PLJR 633
Payment of Gratuity Act, 1972 — Section 2, 7
High Courts20 Apr 1989
Brooke Bond Employees Union Vs Union of India (UOI) and Others
Patna High Court · (1989) 79 CTR 154 : (1989) 179 ITR 533 : (1990) 1 PLJR 224 : (1989) 46 TAXMAN 203
Income Tax Act, 1961 — Section 14, 15, 17, 2(24)
High Courts20 Apr 1989Allowed
Kedar Das Vs Food Corporation of India and others
Patna High Court · (1989) PLJR 1002
Constitution of India, 1950 — Article 12, 14, 16Industrial Disputes Act, 1947 — Section 18(1)
High Courts20 Apr 1989Allowed
Abdul Aziz Khan Vs Abdul Hafiz Khan
Patna High Court · (1991) 39 BLJR 1104 : (1991) 2 PLJR 752
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(c), 11F, 14(8)
High Courts19 Apr 1989Allowed
M/s. Azad Builders, Ranchi Vs Union of India and another
Patna High Court · (1989) PLJR 1020
Arbitration Act, 1940 — Section 14Civil Procedure Code, 1908 (CPC) — Section 34
High Courts18 Apr 1989Allowed
Brij Bihari Singh Vs State of Bihar and Another Shyam Bihari Rai Vs State of Bihar and Others
Patna High Court · (1989) 37 BLJR 219 : (1990) 2 PLJR 217
Constitution of India, 1950 — Article 12, 14, 16, 226, 311
High Courts18 Apr 1989Allowed
Dhanbad Flour Mills Vs The State of Bihar and Others
Patna High Court · (1990) 1 PLJR 494
Bihar Finance Act, 1981 — Section 11(3), 12, 13, 14, 14(1)Central Sales Tax Act, 1956 — Section 14
High Courts17 Apr 1989Dismissed
Umadhar Prasad Singh Vs State of Bihar and Others
Patna High Court · AIR 1990 Patna 14 : (1989) 37 BLJR 57 : (1989) PLJR 907
Constitution of India, 1950 — Article 178, 179, 212, 226
High Courts17 Apr 1989Allowed
Dr. Jagannath Mishra Vs State of Bihar and Others
Patna High Court · AIR 1990 Patna 11 : (1989) 37 BLJR 514 : (1989) PLJR 789
Constitution of India, 1950 — Article 141, 226
High Courts15 Apr 1989Allowed
The Tata Iron and Steel Co. Ltd. and Another Vs The Presiding Officer, Labour Court and Another
Patna High Court · (1989) 37 BLJR 276
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts15 Apr 1989
The Tata Iron and Steel Co., Ltd. and Another Vs The Presiding Officer, Labour Court and Another
Patna High Court · (1989) 2 LLJ 449 : (1989) PLJR 650
Criminal Procedure Code, 1973 (CrPC) — Section 20
High Courts15 Apr 1989Allowed
Ram Ekbal Singh Vs State of Bihar and Another
Patna High Court · (1989) 37 BLJR 30 : (1989) PLJR 638
Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Penal Code, 1860 (IPC) — Section 420
High Courts15 Apr 1989Allowed
Kanhaiya Mahto @ Kanhaiya Prasad @ Kanhaiya Singh Vs State of Bihar
Patna High Court · (1989) 37 BLJR 255
Criminal Procedure Code, 1973 (CrPC) — Section 164, 227, 482Penal Code, 1860 (IPC) — Section 363, 366, 366A
High Courts15 Apr 1989Dismissed
Mohd. Kaleemuddin Vs The Union of India (UOI) and Others
Patna High Court · (1990) 1 BLJR 176 : (1990) 1 PLJR 334
Citizenship Act, 1955 — Section 9
High Courts14 Apr 1989Dismissed
National Development Corporation Ltd. Vs Madhav Das Khurana
Patna High Court · (1989) PLJR 1129
Arbitration Act, 1940 — Section 30, 39