High Courts11 Dec 1989
Smt. Gayatri Devi Vs Commissioner of Gaya Municipality
Patna High Court · (1990) 38 BLJR 823
Limitation Act, 1963 — Section 5
COURT ARCHIVE
Patna High Court judgments, 1989
400 judgments · page 2 of 20
High Courts11 Dec 1989Allowed
Deosaran Prajapat Vs Banwari Lal and Others
Patna High Court · (1990) 1 PLJR 558
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4, Order 9 Rule 8, Order 9 Rule 9
High Courts11 Dec 1989Dismissed
Anant Kumar Vs The Vice-Chancellor, Magadh University, Bodh Gaya and Others
Patna High Court · AIR 1990 Patna 205 : (1990) 2 PLJR 534
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts08 Dec 1989Allowed
The State of Bihar Vs Mithlesh Rai Raj Naresh Rai and Another Vs The State of Bihar
Patna High Court · (1990) 2 PLJR 285
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 109, 302
High Courts05 Dec 1989
Mohan Prasad Mahto and Another Vs State of Bihar and Others
Patna High Court · (1990) 38 BLJR 953 : (1990) 82 CTR 353
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 1(1), 15(1), 2(f)
High Courts04 Dec 1989Dismissed
Bhikhari Rai and Another Vs Smt. Girdhari Kuer and Others
Patna High Court · (1992) 1 BLJR 20 : (1991) 2 PLJR 487
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18
High Courts30 Nov 1989Allowed
Smt. Lakshmi Devi Vs Rajendra Prasad Sao and Others
Patna High Court · AIR 1990 Patna 210 : (1990) 38 BLJR 841
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 10
High Courts30 Nov 1989Allowed
Narayan Lal Agarwal and Others Vs State of Bihar
Patna High Court · (1990) 1 BLJR 613
Essential Commodities Act, 1955 — Section 5, 7
High Courts29 Nov 1989Dismissed
Bhagwat Azad Vs Lalit Narayan Mithila University and Others
Patna High Court · (1990) 1 BLJR 190 : (1990) 2 PLJR 160
Bihar State Universities Act, 1976 — Section 60, 60(1), 60(4)
High Courts28 Nov 1989Dismissed
Kanhaiya Rai and Ayodhya Rai Vs State of Bihar and Others
Patna High Court · (1990) 38 BLJR 855
Criminal Procedure Code, 1973 (CrPC) — Section 452, 457, 458, 459Essential Commodities Act, 1955 — Section 6APenal Code, 1860 (IPC) — Section 307
High Courts28 Nov 1989Dismissed
Abhimanyu Upadhyaya Vs The Union of India and Another
Patna High Court · (1990) 2 PLJR 44
Army Act, 1950 — Section 130, 164, 179Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 226(1), 226(2), 226(2)
High Courts27 Nov 1989Allowed
M/s Tainwala Engineering and Foundary Works Vs Heavy Engineering Corporation Ltd. and Another
Patna High Court · (1990) 2 PLJR 189
Penal Code, 1860 (IPC) — Section 74
High Courts23 Nov 1989Allowed
Jagdish Barhi and Others Vs State of Bihar
Patna High Court · (1990) CriLJ 1443
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 107, 109, 144, 145, 156Evidence Act, 1872 — Section 105, 110
High Courts23 Nov 1989Dismissed
Dena Bank Vs The Fertilizer Corporation of India Ltd., Sindiri and Others
Patna High Court · AIR 1990 Patna 221 : (1992) 74 CompCas 446 : (1990) 2 PLJR 655
Contract Act, 1872 — Section 126
High Courts23 Nov 1989
Rama Devi and Another Vs State of Bihar and Another
Patna High Court · (1990) 183 ITR 660 : (1990) 53 TAXMAN 209
Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 276C, 277, 278B
High Courts23 Nov 1989Dismissed
Shri Kamalu Mian and another Vs Kudrat Mian and another
Patna High Court · (1990) 2 PLJR 480
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3A
High Courts22 Nov 1989Allowed
Ramdeo Chamar and Others Vs State of Bihar and Others
Patna High Court · (1990) 1 BLJR 682
Bihar Tenancy Act, 1885 — Section 48E, 48E(5), 48E(7)
High Courts21 Nov 1989Allowed
The Industrial Corporation (P.) Ltd. and Another Vs The State of Bihar and Others
Patna High Court · (1990) 38 BLJR 1026 : (1990) 1 PLJR 740
Constitution of India, 1950 — Article 19, 300A
High Courts21 Nov 1989
Sri Kumar Jha Vs Bihar State Electricity Board and Others
Patna High Court · (1990) 1 BLJR 709
High Courts20 Nov 1989
Birchandra Patel and Others Vs The State of Bihar and Others
Patna High Court · (1990) 1 PLJR 628
Constitution of India, 1950 — Article 10, 14, 16, 16(1), 309