COURT ARCHIVE

Patna High Court judgments, 1989

400 judgments · page 3 of 20

High Courts20 Nov 1989Allowed

Binod Kumar Chowdhary Vs Bihari Lal Karwa and Others

Patna High Court · (1991) 1 BLJR 342

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 14Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3, Order 8 Rule 5

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High Courts20 Nov 1989

Haji Minhajuddin and Others Vs State of Bihar and Another

Patna High Court · (1991) 39 BLJR 234 : (1991) CriLJ 481 : (1991) 1 PLJR 107

Criminal Procedure Code, 1973 (CrPC) — Section 173, 227, 228, 482Penal Code, 1860 (IPC) — Section 120B, 307, 323, 324, 34Prevention of Corruption Act, 1988 — Section 5(1), 5(2)

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High Courts20 Nov 1989Allowed

Baikunth Prasad Verma Vs Lachmi Paper Hose and Others

Patna High Court · (1990) 1 PLJR 668

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10A, Order 22 Rule 4, Order 22 Rule 9, Order 30 Rule 1, Order 30 Rule 1(1)Contract Act, 1872 — Section 45Limitation Act, 1963 — Section 5

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High Courts17 Nov 1989Allowed

Lalit Madhusudan Chand and Another Vs Irkus Toppo and Another

Patna High Court · (1990) 1 BLJR 340

Criminal Procedure Code, 1973 (CrPC) — Section 190, 192, 200, 202, 311Penal Code, 1860 (IPC) — Section 304A, 325, 34, 342

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High Courts15 Nov 1989Allowed

P. Appla Naidu Vs State of Bihar and Another

Patna High Court · (1990) 38 BLJR 1209

Criminal Procedure Code, 1973 (CrPC) — Section 133, 137

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High Courts15 Nov 1989Allowed

Mithai Lal Sahani and Another Vs Kapildeo Barhai and Others

Patna High Court · (1990) 1 BLJR 512

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1(1), Order 9 Rule 9

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High Courts10 Nov 1989Dismissed

Sri Mishri Lal Yadav Vs Budhdeo Yadav

Patna High Court · (1989) 11 PAT CK 0008

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 15, 15(1), 15(2), 15(3)Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

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High Courts09 Nov 1989Allowed

Bankey Sinha and Another Vs State of Bihar and Others

Patna High Court · (1990) 1 BLJR 163 : (1990) 2 PLJR 203

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High Courts08 Nov 1989

Hem Narain Jhunjhunwala Vs State of Bihar and Another

Patna High Court · AIR 1990 Patna 214 : (1990) 38 BLJR 850 : (1990) 1 PLJR 664

Bihar Regional Development Authorities Act, 1981 — Section 43

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High Courts07 Nov 1989Allowed

Smt. Sandhya Rani Dutta Vs Shri B.N. Singh

Patna High Court · (1989) 2 PLJR 6

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Criminal Procedure Code, 1973 (CrPC) — Section 144, 145

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High Courts07 Nov 1989Dismissed

Rautu Bodra and Another Vs State of Bihar

Patna High Court · (1990) 1 PLJR 730

Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 302, 34

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High Courts07 Nov 1989

Dr. Nityanand Singh Vs State of Bihar and Others

Patna High Court · (1990) 1 BLJR 582 : (1990) 2 PLJR 79

Constitution of India, 1950 — Article 213

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High Courts02 Nov 1989Allowed

Patna High Court Ministerial Officers Association and Others Vs The State of Bihar and Others

Patna High Court · (1990) 1 PLJR 446

Bihar General Provident Fund Rules, 1948 — Rule 15, 16, 17, 18, 19General Clauses Act, 1897 — Section 21

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High Courts02 Nov 1989

Sanichar Rai and Another Vs State of Bihar and Another

Patna High Court · (1990) 1 BLJR 687 : (1990) 2 PLJR 18

Criminal Procedure Code, 1973 (CrPC) — Section 192, 202, 204Penal Code, 1860 (IPC) — Section 144, 379

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High Courts02 Nov 1989

State of Bihar Vs Union of India and Others Basudeo Prasad and Others Vs P.N. Lekhi

Patna High Court · (1990) 2 PLJR 673

Advocates Act, 1961 — Section 34(1), 49(1)(c), 6, 9AConstitution of India, 1950 — Article 14, 142, 19(1)(d), 21, 32Criminal Procedure Code, 1973 (CrPC) — Section 186, 186(b), 303, 304

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High Courts01 Nov 1989

Satayandra Narain Singh Vs The Chairman, Bihar Electricity Board and Others

Patna High Court · (1990) 38 BLJR 933 : (1991) 1 PLJR 519

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High Courts28 Oct 1989Dismissed

Abdul Satar and Others Vs State of Bihar

Patna High Court · (1990) 2 PLJR 355

Criminal Procedure Code, 1973 (CrPC) — Section 158, 173, 173(2), 173(3), 173(8)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323

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High Courts27 Oct 1989Allowed

Atiur Rahman @ Atiqur Rahman Vs State of Bihar

Patna High Court · (1990) 1 BLJR 690

Arms Act, 1959 — Section 25

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High Courts27 Oct 1989Allowed

Suresh Singh Vs The State of Bihar and Another

Patna High Court · (1991) CriLJ 720 : (1990) 1 PLJR 709

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 167(2A), 262, 265Essential Commodities (Amendment) Act, 1981 — Section 12AA, 12BEssential Commodities Act, 1955 — Section 11, 12AA, 12AA(1), 5, 7

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High Courts27 Oct 1989Dismissed

Bihar State Agricultrual Marketing Board Vs Kasturi Lal and Others

Patna High Court · (1990) 1 PLJR 706

Bihar Agricultural Produce Markets Act, 1960 — Section 17, 17A, 37

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