COURT ARCHIVE

Patna High Court judgments, 1989

400 judgments · page 17 of 20

High Courts17 Mar 1989Dismissed

National Insurance Company Ltd. and Others Vs Narendra Kumar Jhanjhri

Patna High Court · (1990) CriLJ 773

Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Essential Commodities Act, 1955 — Section 10(1)Evidence Act, 1872 — Section 106

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High Courts16 Mar 1989Dismissed

Ganesh Ram @ Ganesh Chamar Vs State of Bihar

Patna High Court · (1990) 1 BLJR 462

Criminal Procedure Code, 1973 (CrPC) — Section 145, 170, 173, 2, 230Evidence Act, 1872 — Section 32, 4, 45, 74Penal Code, 1860 (IPC) — Section 302, 303, 304, 305, 306

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High Courts15 Mar 1989Allowed

Sri Chhedi Ram Vs Smt. Pano Devi and Others

Patna High Court · (1990) 1 PLJR 240

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 1(1), 11(1), 14, 14(8), 2Civil Procedure Code, 1908 (CPC) — Section 100, 115

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High Courts13 Mar 1989Dismissed

Bhograj Sao Vs Smt. Malti Prasad

Patna High Court · (1991) 1 BLJR 350

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 14(8), 2, 2(b)

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High Courts10 Mar 1989Allowed

K.P. Verma Vs State of Bihar and Another

Patna High Court · (1990) ACJ 32 : (1990) 38 BLJR 197 : (1990) 1 PLJR 159

Civil Procedure Code, 1908 (CPC) — Section 9Criminal Procedure Code, 1973 (CrPC) — Section 13

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High Courts08 Mar 1989

Bashisht Singh Vs The State of Bihar

Patna High Court · (1989) PLJR 960

Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 304, 323, 325

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High Courts08 Mar 1989Dismissed

Panchanan Sharma Vs State of Bihar and Others

Patna High Court · AIR 1989 Patna 313 : (1989) 37 BLJR 462 : (1989) PLJR 437

Bihar State Land Development Bank, Bye Laws Rules — Rule 21, 29

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High Courts08 Mar 1989Allowed

S.K.G. Sugar Ltd. Vs The State of Bihar

Patna High Court · (1989) 37 BLJR 64 : (1989) PLJR 532

Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 420, 465, 468

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High Courts08 Mar 1989Allowed

Jaimangal Ltd. Avantee Hotel and Another Vs State of Bihar and Others

Patna High Court · AIR 1989 Patna 190 : (1989) 37 BLJR 470 : (1989) PLJR 1195

Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 36(2), 37Electricity Rules, 1956 — Rule 6(3)

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High Courts08 Mar 1989Allowed

Bhajan Rai and Others Vs State of Bihar and Another

Patna High Court · (1989) PLJR 776

Criminal Procedure Code, 1973 (CrPC) — Section 107, 116

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High Courts08 Mar 1989Dismissed

Lalo Choudhary Vs State of Bihar

Patna High Court · (1990) 1 BLJR 135 : (1989) PLJR 979

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 124, 307, 320, 324, 326

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High Courts07 Mar 1989Allowed

Dr. Parmanand Prasad Vs Bihar College Service Commission and Others

Patna High Court · (1990) 1 BLJR 356 : (1989) PLJR 768

Bihar College Service Commission Act, 1976 — Section 2, 2(10)Bihar State Universities Act, 1976 — Section 57

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High Courts03 Mar 1989Dismissed

Md. Rafiq and Others Vs The State of Bihar and Another

Patna High Court · (1990) 38 BLJR 173 : (1990) CriLJ 717

Criminal Procedure Code, 1973 (CrPC) — Section 173(1), 190(1), 200, 482Penal Code, 1860 (IPC) — Section 436

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High Courts02 Mar 1989Dismissed

Ranchi Coal Udyog Co. Society and Others Vs State of Bihar and Others

Patna High Court · (1989) 03 PAT CK 0043

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High Courts02 Mar 1989Allowed

Sri Baliram Singh Vs State of Bihar and Another

Patna High Court · (1989) 37 BLJR 228 : (1990) CriLJ 719 : (1989) PLJR 793 : (1989) PLJR 600

Criminal Procedure Code, 1973 (CrPC) — Section 197, 202Electricity (Supply) Act, 1948 — Section 81, 82Electricity Act, 1910 — Section 20, 56, 56(1), 56(2)

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High Courts01 Mar 1989Dismissed