High Courts09 Feb 1989Allowed
Ajay Kumar Vs Chairman and Others
Patna High Court · (1992) 2 PLJR 356
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Limitation Act, 1963 — Section 14, 5
COURT ARCHIVE
Patna High Court judgments, 1989
400 judgments · page 19 of 20
High Courts08 Feb 1989
Jagat Narayan Sah and Another Vs The State of Bihar
Patna High Court · (1989) CriLJ 2419
Criminal Procedure Code, 1973 (CrPC) — Section 262, 263, 264, 265, 313Prevention of Food Adulteration Act, 1954 — Section 13, 16, 16A
High Courts08 Feb 1989Allowed
Jagat Narayan Sah and Another Vs State of Bihar
Patna High Court · (1989) 37 BLJR 378 : (1989) PLJR 785
Criminal Procedure Code, 1973 (CrPC) — Section 262, 263, 264, 265, 313Prevention of Food Adulteration Act, 1954 — Section 13, 16, 16A
High Courts08 Feb 1989Dismissed
State Bank of India Vs M.L. Biswas and Co. and Others
Patna High Court · (1989) 37 BLJR 531 : (1989) PLJR 464
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts08 Feb 1989Dismissed
Life Insurance Corporation of India and Others Vs O.P. Bhallah and Others
Patna High Court · (1990) ACJ 572 : AIR 1989 Patna 269 : (1990) 38 BLJR 304 : (1990) 68 CompCas 675 : (1990) 1 PLJR 103
Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 124Evidence Act, 1872 — Section 115
High Courts07 Feb 1989Allowed
Satya Narayan Kejriwal and Another Vs The State of Bihar and Others
Patna High Court · (1990) 1 PLJR 308
Constitution of India, 1950 — Article 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(2), 469(1), 469(2), 472Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14
High Courts07 Feb 1989Dismissed
The Oriental Fire and General Insurance Company Ltd. Vs Barun Kumar Pandey and Another
Patna High Court · (1989) ACJ 697 : (1989) 37 BLJR 230
Constitution of India, 1950 — Article 141
High Courts07 Feb 1989
Hindustan Concrete Pipe Vs Anjali Devi and Others
Patna High Court · (1991) 1 ACC 138 : (1990) ACJ 603 : (1989) 37 BLJR 245
High Courts07 Feb 1989Dismissed
Union of India(UOI) Vs Tata Engineering and Locomotive Co. Ltd.
Patna High Court · AIR 1989 Patna 272
Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1963 — Section 15(2), 9
High Courts06 Feb 1989Dismissed
Biga Pahan and Others Vs Adolf Xitain @ Adolf Tirkey and Pramila Tirkey
Patna High Court · (1991) 1 BLJR 114
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts03 Feb 1989Dismissed
Mr. Kalam Vs State of Bihar and Others
Patna High Court · (1989) PLJR 264
High Courts03 Feb 1989Allowed
Radhamoni Bhuiyanin and Others Vs Dibakar Bhuiya and Others
Patna High Court · (1989) 02 PAT CK 0025
High Courts03 Feb 1989Dismissed
Dinesh Singh and Others Vs The State of Bihar and Others
Patna High Court · (1989) 37 BLJR 520 : (1989) PLJR 458
Bihar Agriculture University Act, 1987 — Section 2(xxviii), 24(4), 26
High Courts02 Feb 1989
Shiv Charan Yadav Vs State of Bihar and Others
Patna High Court · (1989) CriLJ 1675 : (1989) PLJR 917
Criminal Procedure Code, 1973 (CrPC) — Section 230, 232, 313, 323Penal Code, 1860 (IPC) — Section 307, 323, 324, 326, 34
High Courts01 Feb 1989Allowed
Saheb Dayal Sah and Others Vs State of Bihar and Others
Patna High Court · (1989) PLJR 956
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 35
High Courts31 Jan 1989
Tata Iron and Steel Co. Ltd. Vs Union of India (UOI)
Patna High Court · (1989) 42 ELT 353
Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 35, 36, 40, 40(2)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25, 80
High Courts30 Jan 1989Dismissed
Bhagya Narain Singh Vs Maya Devi
Patna High Court · (1989) 37 BLJR 261 : (1989) CivCC 335 : (1989) PLJR 947
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127
High Courts27 Jan 1989Dismissed
Ranchi University Teachers Association Vs Yogoda Satsanga Society of India and Others
Patna High Court · (1989) 37 BLJR 172 : (1989) PLJR 707
Constitution of India, 1950 — Article 226, 227, 30, 39
High Courts23 Jan 1989Allowed
Sheo Shankar Singh Vs State of Bihar and Another
Patna High Court · (1991) 1 BLJR 360 : (1991) 1 PLJR 468
Civil Procedure Code, 1908 (CPC) — Section 152Land Acquisition Act, 1894 — Section 18, 23, 34
High Courts23 Jan 1989Allowed
Rabi Shankar Upadhyay Vs Ram Kewal Ram Sonar and Others
Patna High Court · (1989) 37 BLJR 530 : (1989) PLJR 404