COURT ARCHIVE

Patna High Court judgments, 1989

400 judgments · page 20 of 20

High Courts21 Jan 1989Allowed

National Insurance Company Limited and Another Vs Saritibir Singh and Another

Patna High Court · (1989) 01 PAT CK 0008

Arbitration Act, 1940 — Section 17, 20, 30, 33Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151

High Courts20 Jan 1989Allowed

Smt. Pravabati Sengupta Vs The State of Bihar and Others

Patna High Court · (1989) 37 BLJR 544 : (1989) PLJR 485

Constitution of India, 1950 — Article 311

High Courts19 Jan 1989Allowed

M/s Mithila Cycle Centre Vs The State of Bihar

Patna High Court · (1990) 2 PLJR 184

Criminal Procedure Code, 1973 (CrPC) — Section 11, 190, 190(1)Essential Commodities Act, 1955 — Section 11, 7Penal Code, 1860 (IPC) — Section 21

High Courts17 Jan 1989Dismissed

Ratindra Kumar Singh Vs The State of Bihar and Others

Patna High Court · (1992) 1 BLJR 383 : (1989) PLJR 420

Constitution of India, 1950 — Article 226, 227

High Courts17 Jan 1989Dismissed

Rabindra Kumar Singh Vs State of Bihar and Others

Patna High Court · (1989) 37 BLJR 526 : (1989) PLJR 420

Constitution of India, 1950 — Article 226, 227

High Courts16 Jan 1989Allowed

Ayodhya Ram Vs Employer in relation to the Management of Bokaro Steel Plant and Others

Patna High Court · (1989) 37 BLJR 271 : (1989) PLJR 641

High Courts16 Jan 1989

Dhobi Yadav and another Vs The State of Bihar

Patna High Court · (1989) PLJR 867

Criminal Procedure Code, 1973 (CrPC) — Section 291, 294, 313, 357Evidence Act, 1872 — Section 32, 32(1), 45, 74Penal Code, 1860 (IPC) — Section 302, 304, 323, 34, 370

High Courts12 Jan 1989Allowed

Smt. Kunti Sharma and Others Vs State of Bihar and Others

Patna High Court · (1989) 37 BLJR 490 : (1990) 1 PLJR 66

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) (Amendment) Act, 1982 — Section 9Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 10(2), 11

High Courts10 Jan 1989Allowed

Bankey Bihari Yadav Vs State of Bihar and Others

Patna High Court · (1990) 1 BLJR 363 : (1989) PLJR 974

Bihar Pension Rules, 1950 — Rule 96

High Courts09 Jan 1989Allowed

Smt. Rajeahwari Devi and another Vs Anil Kumar and another

Patna High Court · (1989) PLJR 988

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 7

High Courts09 Jan 1989

Arjun Singh Vs Smt. Sudamia Devi and Others

Patna High Court · (1989) PLJR 197

Limitation Act, 1963 — Section 5

High Courts06 Jan 1989Allowed

A.S. Dhupia and Company (T.R.C.P. Works) Vs Union of India (UOI) and Others

Patna High Court · (1990) 1 PLJR 399

Bihar Finance Act, 1981 — Section 11Bihar Sales Tax Rules, 1983 — Rule 13ACentral Sales Tax Act, 1956 — Section 14

High Courts06 Jan 1989Allowed

Vyas Singh and Others Vs Singal Mahto and Others

Patna High Court · (1990) 2 PLJR 192

Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 3, 4(c)Civil Procedure Code, 1908 (CPC) — Section 145

High Courts06 Jan 1989Dismissed

Chandrapaul Saw Mills Vs Bihar State Electricity Board and Others

Patna High Court · AIR 1990 Patna 142 : (1991) 39 BLJR 854 : (1989) PLJR 1064

Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 28

High Courts06 Jan 1989

Mosstt. Biro Devi Vs Sardar Singh and others

Patna High Court · (1989) PLJR 1028

Succession Act, 1925 — Section 383

High Courts06 Jan 1989Dismissed

Gyan Roy and Others Vs State of Bihar and Others

Patna High Court · (1989) 37 BLJR 506 : (1989) PLJR 572

Constitution of India, 1950 — Article 226, 227Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 24, 3, 4, 6, 7

High Courts06 Jan 1989Allowed

Mohan Saraf Vs The State of Bihar

Patna High Court · (1989) PLJR 950

Essential Commodities Act, 1955 — Section 7

High Courts05 Jan 1989Allowed

Srinarain Sinha Vs State of Bihar and Others

Patna High Court · (1989) 37 BLJR 148 : (1989) PLJR 538

High Courts05 Jan 1989Allowed

Suresh Chandra Singh Vs Madan Mohan Tiwary and Another

Patna High Court · (1990) 1 PLJR 787

High Courts04 Jan 1989Dismissed

Smt. Lachman Kaur and Another Vs Gopal Sanyal and Others

Patna High Court · (1990) 1 PLJR 418

Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 116