COURT ARCHIVE

Patna High Court judgments, 1989

400 judgments · page 16 of 20

High Courts29 Mar 1989Allowed

Bicycle Supply Agency and Others Vs The State of Bihar and Another

Patna High Court · (1990) 1 PLJR 778

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11, 14, 20, 28, 28(2)Contempt of Courts Act, 1971 — Section 12Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts29 Mar 1989Dismissed

Jagannath Yadav and Others Vs The State of Bihar and Others

Patna High Court · (1989) PLJR 818

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 5, 9, 9(2)

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High Courts28 Mar 1989Allowed

Mst. Rajrani Asha Devi and Others Vs The State of Bihar and Others

Patna High Court · (1989) 37 BLJR 269 : (1989) PLJR 889

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)

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High Courts28 Mar 1989Allowed

Subrato Shaha Vs State of Bihar and Another

Patna High Court · (1989) 03 PAT CK 0021

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 21, 420, 468, 471

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High Courts28 Mar 1989Allowed

Deota Nath Tiwari and Others Vs State of Bihar and Others

Patna High Court · (1989) 37 BLJR 189 : (1989) PLJR 580

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

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High Courts28 Mar 1989

Smt. Kanti Gupta Vs State of Bihar and Others

Patna High Court · (1990) 1 BLJR 345 : (1989) PLJR 804

Bihar Non-Government Elementary School (Taking Over of Control) Act, 1976 — Section 3(3), 3(4), 4(2)

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High Courts27 Mar 1989Allowed

Most. Savitri Devi Vs State of Bihar and Others

Patna High Court · AIR 1989 Patna 327 : (1990) 38 BLJR 210 : (1989) PLJR 772

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)Evidence Act, 1872 — Section 92

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High Courts27 Mar 1989

Krishna Bhagwan Vs State of Bihar

Patna High Court · AIR 1989 Patna 217 : (1991) 39 BLJR 321 : (1991) CriLJ 1283 : (1989) PLJR 507 : (1991) 2 RCR(Criminal) 449

Bihar Children Act, 1982 — Section 22, 22(2), 3, 52Constitution of India, 1950 — Article 14Juvenile Justice Act, 1986 — Section 26, 3, 32, 56, 63

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High Courts27 Mar 1989

Akhtar Ali Vs State of Bihar and Others

Patna High Court · AIR 1989 Patna 323 : (1989) 37 BLJR 246 : (1989) PLJR 709

Essential Commodities Act, 1955 — Section 3

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High Courts27 Mar 1989

Prabhu Yadav and Others Vs Dewki Devi

Patna High Court · (1990) 2 PLJR 33

Criminal Procedure Code, 1973 (CrPC) — Section 173, 202, 210Penal Code, 1860 (IPC) — Section 147, 148, 436

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High Courts25 Mar 1989

Udyog Kendra, Jainagar, Madhubani Vs The Mithila Area Electricity Board, Darbhanga and Others

Patna High Court · AIR 1990 Patna 9 : (1990) 1 PLJR 17

Electricity Act, 1910 — Section 24, 52

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High Courts23 Mar 1989Dismissed

Mansoor Ali Vs Azizul Rahman

Patna High Court · (1989) 03 PAT CK 0011

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High Courts20 Mar 1989Allowed

Shiv Deo Singh and Another Vs State of Bihar and Others

Patna High Court · (1990) 1 PLJR 714

Bihar Land Reforms Act, 1950 — Section 4, 5, 6, 7Bihar Land Reforms Rules, 1951 — Rule 7C, 7E, 7F, 7HBihar Public Land Encroachment Act, 1956 — Section 3

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High Courts20 Mar 1989