COURT ARCHIVE

Patna High Court judgments, 1989

400 judgments · page 15 of 20

High Courts13 Apr 1989Allowed

Sapt Lal Rai and Another Vs The State of Bihar and Others

Patna High Court · (1989) PLJR 756

Customs Act, 1962 — Section 135Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3(1)

High Courts13 Apr 1989

Tata Robins Fraser Co. Ltd. and The Tata Iron and Steel Co. Ltd. Vs The residing Officer, Labour Court and Another

Patna High Court · (1989) 2 LLJ 443

Industrial Disputes Act, 1947 — Section 2A

High Courts13 Apr 1989Allowed

Tata Robins Fraser Company Ltd. and The Tata Iron and Steel Co. Ltd. Vs The Presiding Officer, Labour Court and Another

Patna High Court · (1989) 37 BLJR 555 : (1989) PLJR 1153

Industrial Disputes Act, 1947 — Section 2A

High Courts13 Apr 1989Allowed

Sant Lal Rai Vs State of Bihar

Patna High Court · (1989) 37 BLJR 385

Customs Act, 1962 — Section 135Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 2(C), 3(I)

High Courts11 Apr 1989

Ishwari Prasad Jhunjhunwala Vs Bihar State Religious Trust Board, Patna

Patna High Court · AIR 1989 Patna 349

Bihar Hindu Religious Trusts Act, 1950 — Section 28(2), 33Constitution of India, 1950 — Article 226

High Courts11 Apr 1989

Vinita Vs Dr. Amar Nath Mishra and Another

Patna High Court · (1989) 37 BLJR 164 : (1989) PLJR 612

High Courts10 Apr 1989Dismissed

Satish Kumar and Others Vs State of Bihar Vijaya Nand Raj, Rambilas Prasad and Another Vs Registrat, Co-operative Societies and Others

Patna High Court · (1989) 37 BLJR 138 : (1990) 1 PLJR 219 : (1989) PLJR 566

Constitution of India, 1950 — Article 14, 16

High Courts10 Apr 1989

K.P. Verma Vs State of Bihar and Others

Patna High Court · AIR 1989 Patna 276 : (1989) PLJR 1031

Bihar Superior Judicial Service Rules, 1951 — Rule 1, 6Constitution of India, 1950 — Article 226, 233, 234, 235

High Courts10 Apr 1989Allowed

Sri Rama Prasad Singh and Others Vs The State of Bihar and Others

Patna High Court · (1989) 04 PAT CK 0001

Bihar Land Reforms Act, 1950 — Section 4H

High Courts08 Apr 1989

Sushri Priti Biswas Vs The State of Bihar and Others

Patna High Court · (1989) 04 PAT CK 0045

Constitution of India, 1950 — Article 12, 14, 16, 162, 309

High Courts07 Apr 1989

Dr. Sanjay Kumar Sinha and Others Vs State of Bihar and Others

Patna High Court · AIR 1989 Patna 241 : (1989) 37 BLJR 331 : (1989) PLJR 759

Constitution of India, 1950 — Article 226

High Courts07 Apr 1989Dismissed

Mangal Sinha Vs State of Bihar and Others

Patna High Court · (1989) 37 BLJR 482 : (1990) 1 PLJR 23

Specific Relief Act, 1963 — Section 14, 34

High Courts06 Apr 1989Dismissed

Udai Kumar Sharma Vs Registrar, Co-operative Societies, Bihar and others

Patna High Court · (1989) PLJR 952

Constitution of India, 1950 — Article 12, 14, 16, 226, 227

High Courts06 Apr 1989Allowed

Shree L.P. Yadav Vs The Central Warehousing Corporation and Others

Patna High Court · (1989) PLJR 984

Mysore State Civil Services (General Recruitment) Rules, 1957 — Rule 43(b)

High Courts04 Apr 1989Allowed

Deb Nandan Mahato Vs The State of Bihar

Patna High Court · (1990) 1 PLJR 585

Criminal Procedure Code, 1973 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 4, 5(1), 5(2)

High Courts31 Mar 1989Dismissed

Sudhir Sharma Vs State of Bihar and Others

Patna High Court · (1989) 37 BLJR 43 : (1989) PLJR 908 : (1989) PLJR 562

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

High Courts30 Mar 1989Dismissed

Mochi Lal Singh Vs The Secretary to the Government of India and Others

Patna High Court · (1989) 37 BLJR 499 : (1990) 1 PLJR 233

Central Reserve Police Force Act, 1949 — Section 11, 18Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 58

High Courts30 Mar 1989

Jagdish Prasad Srivastava and Another Vs The State of Bihar

Patna High Court · (1990) 38 BLJR 32 : (1990) CriLJ 366

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471, 477APrevention of Corruption Act, 1947 — Section 5(1), 5(2), 6(1)

High Courts29 Mar 1989Dismissed

Bhola Ram Chaudhary and Others Vs State of Bihar and Others

Patna High Court · AIR 1990 Patna 20 : (1989) PLJR 920

Bihar Land Reforms Act, 1950 — Section 30Constitution of India, 1950 — Article 14Transfer of Property Act, 1882 — Section 10

High Courts29 Mar 1989

Mansoor Ali Vs Azizul Rahman and Others

Patna High Court · AIR 1990 Patna 224 : (1991) 39 BLJR 1037 : (1990) 1 PLJR 393

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54