High Courts29 Sept 1989Allowed
Shyam Narayan Sinha Vs The State of Bihar and Others
Patna High Court · (1989) 09 PAT CK 0041
Bihar Service Code, 1952 — Rule 42Constitution of India, 1950 — Article 14, 16
COURT ARCHIVE
Patna High Court judgments, 1989
400 judgments · page 5 of 20
High Courts28 Sept 1989Dismissed
Lallan Prasad @ Raghubir Prasad and Others Vs Mangla Prasad and Others
Patna High Court · (1989) 09 PAT CK 0042
High Courts28 Sept 1989Allowed
Kanhaiyaji Sahay and Others Vs Kamla Prasad and Another
Patna High Court · (1990) 1 PLJR 661
Bihar Tenancy Act, 1885 — Section 48E(3)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts27 Sept 1989
Sheodhari Prasad Sah Vs State of Bihar and Others
Patna High Court · AIR 1990 Patna 196 : (1990) 38 BLJR 277 : (1990) 1 PLJR 270
Constitution of India, 1950 — Article 226
High Courts27 Sept 1989Allowed
General Electric Technical Service Company and Another Vs State of Bihar and Others
Patna High Court · (1990) 76 STC 134
Bihar Finance Act, 1981 — Section 14, 21(1)Bihar Sales Tax Rules, 1983 — Rule 13AConstitution of India, 1950 — Article 226, 227, 286, 366, 366(29A)
High Courts27 Sept 1989Dismissed
Bihar Hard Coke Manufacturing Company Vs The State of Bihar and Others
Patna High Court · (1990) 1 PLJR 701
Bihar Finance Act, 1981 — Section 11, 11(2), 12(2), 20(1)Central Sales Tax Act, 1956 — Section 11, 14, 15, 23(3), 24Central Sales Tax Rules, 1957 — Rule 12
High Courts26 Sept 1989Dismissed
Bithal Prasad and Another Vs Bimaldeo Mukhiya
Patna High Court · (1990) 1 PLJR 18
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 482
High Courts25 Sept 1989Dismissed
Jagarnath Singh Vs The State of Bihar and Others
Patna High Court · (1990) 1 BLJR 151 : (1990) 1 PLJR 471
Constitution of India, 1950 — Article 226, 227, 311
High Courts25 Sept 1989Allowed
Kalika Kuar @ Kalika Singh Vs The State of Bihar and others
Patna High Court · (1989) PLJR 1203
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 10, 10(1), 10(2), 10(6), 10ABihar Land Reforms Act, 1950 — Section 12, 13, 35Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 7 Rule 11(d), 9
High Courts19 Sept 1989Allowed
Rama Kant Singh Vs State of Bihar and Another
Patna High Court · (1990) 1 BLJR 336 : (1990) 2 PLJR 70
Criminal Procedure Code, 1973 (CrPC) — Section 197, 406, 468, 482Penal Code, 1860 (IPC) — Section 323
High Courts19 Sept 1989Allowed
Sarosh J. Gandhy and Others Vs State of Bihar
Patna High Court · (1990) 38 BLJR 1323 : (1990) 2 PLJR 361
Industrial Disputes Act, 1947 — Section 20, 22, 31, 33, 34
High Courts19 Sept 1989
Muslim Mian @Muslm Ansari Vs The State of Bihar
Patna High Court · (1989) 2 PLJR 87
Penal Code, 1860 (IPC) — Section 354, 376
High Courts18 Sept 1989Dismissed
Bhuneshwar Singh and Others Vs Shanti Devi and Others
Patna High Court · (1990) 2 PLJR 490
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts15 Sept 1989Allowed
Dr. Paras Nath Prasad Vs State of Bihar and Others
Patna High Court · (1990) 1 BLJR 648 : (1990) 2 PLJR 248
Constitution of India, 1950 — Article 12, 14, 16, 226, 309
High Courts14 Sept 1989
Shambhu Prasad Sah Vs The State of Bihar
Patna High Court · (1990) 2 PLJR 342
Criminal Procedure Code, 1973 (CrPC) — Section 154, 164, 313, 386, 386(c)Penal Code, 1860 (IPC) — Section 363, 387, 439
High Courts14 Sept 1989Dismissed
Bihar State Electricity Board Vs Chakradhar Prasad Singh and Others and Zulfikar Khan
Patna High Court · (1990) 1 BLJR 238 : (1990) 1 PLJR 46
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 33C, 36
High Courts14 Sept 1989Allowed
Rama Kant Singh Vs The State of Bihar and another
Patna High Court · (1989) 2 PLJR 70
Criminal Procedure Code, 1973 (CrPC) — Section 197, 406, 468, 482Penal Code, 1860 (IPC) — Section 323
High Courts14 Sept 1989Allowed
Pest Control India Ltd. Vs The Union of India (UOI) and Others
Patna High Court · (1990) 1 PLJR 615
Bihar Finance Act, 1981 — Section 13(5), 17, 18, 2, 22(3)Constitution of India, 1950 — Article 29A, 366
High Courts14 Sept 1989Allowed
Ram Chandra Sahu @ and Ram Chandra Pd. Sahu @ Kolha Sahu Vs State of Bihar and Others
Patna High Court · (1990) 1 PLJR 604
Chota Nagpur Tenancy Act, 1808 — Section 11(1), 11(3), 46, 71AConstitution of India, 1950 — Article 227
High Courts13 Sept 1989Dismissed
Bansidhar Bhagat Vs Md. Kalam and Others
Patna High Court · (1990) 2 PLJR 22
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 279, 304A