High Courts26 Oct 1989Allowed
Randhir Choudhary Vs The State of Bihar and Others
Patna High Court · (1990) 1 BLJR 167 : (1990) 2 PLJR 330
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Patna High Court judgments, 1989
400 judgments · page 4 of 20
High Courts26 Oct 1989
Sita Ram Singh Vs State of Bihar and Others
Patna High Court · (1990) 2 PLJR 237
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 145(1), 145(2), 145(6)
High Courts26 Oct 1989
Sudhendra Nath Mukherjee and Others Vs The State of Bihar
Patna High Court · (1989) 10 PAT CK 0003
Companies Act, 1956 — Section 34Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 14(2), 14A, 14A(1), 17Factories Act, 1948 — Section 7(1)
High Courts25 Oct 1989Dismissed
Abdul Sattar and Others Vs State of Bihar and Others
Patna High Court · (1990) 38 BLJR 1202
Criminal Procedure Code, 1973 (CrPC) — Section 158, 173, 190Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts24 Oct 1989Dismissed
Randhir Choudhary Vs The State of Bihar and Others
Patna High Court · (1989) 2 PLJR 330
Constitution of India, 1950 — Article 226, 227
High Courts24 Oct 1989Dismissed
Bachan Kishore Dubey and Others Vs Bihari Tewary and Another
Patna High Court · (1990) 2 PLJR 653
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 145(1)
High Courts23 Oct 1989Dismissed
Smt. Triveni Devi and Others Vs State of Bihar and Others
Patna High Court · (1990) 2 PLJR 131
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 43, 46, 9Civil Procedure Code, 1908 (CPC) — Section 80Industrial Disputes Act, 1947 — Section 33C(1), 33C(2)
High Courts23 Oct 1989Dismissed
Chhatrapati Shivaji and Others Vs The State and Others
Patna High Court · AIR 1990 Patna 157 : (1990) 38 BLJR 439 : (1990) 1 PLJR 460
Advocates Act, 1961 — Section 7Bar Council of India Rules, 1965 — Rule 13Civil Procedure Code, 1908 (CPC) — Section 151
High Courts23 Oct 1989Allowed
Sanjay Kumar Jaiswal Vs The State of Bihar and Others
Patna High Court · (1990) 1 PLJR 416
Constitution of India, 1950 — Article 226, 227Essential Commodities Act, 1955 — Section 7
High Courts09 Oct 1989Dismissed
Shyam Sahu and Others Vs The State of Bihar
Patna High Court · (1989) PLJR 182
Criminal Procedure Code, 1973 (CrPC) — Section 438, 482Essential Commodities Act, 1955 — Section 12A, 7
High Courts06 Oct 1989Dismissed
Bijay Kumar Kedia Vs The State of Bihar and Others
Patna High Court · (1990) 2 PLJR 152
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 10, 14, 9
High Courts05 Oct 1989Dismissed
Dhruvdeo Mishra Vs The State of Bihar and Another
Patna High Court · (1989) 10 PAT CK 0021
Criminal Procedure Code, 1973 (CrPC) — Section 165A, 228, 239, 244, 245(1) 227Penal Code, 1860 (IPC) — Section 4, 406, 415, 420
High Courts05 Oct 1989Allowed
Kameshwar Prasad Shrivastava Vs The State of Bihar and Others
Patna High Court · (1990) 2 PLJR 742
High Courts05 Oct 1989Allowed
Anirudh Prasad Ambasta and Others Vs State of Bihar and Another
Patna High Court · (1990) ACJ 238 : AIR 1990 Patna 49 : (1990) 38 BLJR 622 : (1991) 72 CompCas 107 : (1990) 1 PLJR 1
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 236General Clauses Act, 1897 — Section 15
High Courts05 Oct 1989Dismissed
Educated Unemployed Youth Welfare Council and Another Vs State of Bihar and Others
Patna High Court · (1990) 1 BLJR 203 : (1990) 1 PLJR 95
High Courts04 Oct 1989Dismissed
Rajeshwar Pd. Roy and Others Vs The Bihar State Housing Board and Others
Patna High Court · (1989) 10 PAT CK 0024
Bihar Service Code, 1952 — Rule 243Bihar State Housing Board Act, 1982 — Section 109, 16(3), 17, 18, 19Constitution of India, 1950 — Article 14, 16(2), 226, 227
High Courts04 Oct 1989Dismissed
The Governing Body of P.T. Usha Physical Training College, Motihari and Another Vs State of Bihar and Others
Patna High Court · AIR 1990 Patna 193 : (1990) 1 PLJR 443
Constitution of India, 1950 — Article 226
High Courts04 Oct 1989
Dr. Sachidanand Sinha Vs The Collector, Patna and others
Patna High Court · (1989) PLJR 1141
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 60(1)Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11A, 15Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 10, 15, 15(1), 15(1), 16
High Courts04 Oct 1989Allowed
Nathmal Kabra and Another Vs The State of Bihar
Patna High Court · (1990) 1 PLJR 477
Criminal Procedure Code, 1973 (CrPC) — Section 262, 285, 313, 325, 326Essential Commodities Act, 1955 — Section 12AA(1), 3, 3(5), 4, 7
High Courts04 Oct 1989Allowed
Radha Chemicals Vs State of Bihar and Others
Patna High Court · (1989) 10 PAT CK 0002