High Courts13 Sept 1989
Commissioner of Income Tax Vs Happy Medical Stores
Patna High Court · (1990) 185 ITR 413 : (1990) 52 TAXMAN 190
Income Tax Act, 1961 — Section 143, 263, 68
COURT ARCHIVE
Patna High Court judgments, 1989
400 judgments · page 6 of 20
High Courts13 Sept 1989Dismissed
Chintamani Sharan Nath Sahadeo Vs State of Bihar and Others
Patna High Court · AIR 1990 Patna 165
Bihar Land Reforms Act, 1950 — Section 30, 31AConstitution of India, 1950 — Article 226
High Courts13 Sept 1989Allowed
Chhabi Rani Agro Industries Enterprises Ltd. Vs Shri Gubeshwari Solvent Pvt. Ltd.
Patna High Court · (1993) 41 BLJR 1020 : (1990) 1 PLJR 229
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 22, 22(1), 25
High Courts13 Sept 1989
Mohammad Arshad Vs Naimuddin Nasimuddin and Another
Patna High Court · (1990) ACJ 696 : (1989) 37 BLJR 359
Motor Vehicles Act, 1988 — Section 110, 110A
High Courts13 Sept 1989
D. Bhattacharya Vs The State of Bihar of Ors.
Patna High Court · (1990) 1 PLJR 654
Criminal Procedure Code, 1973 (CrPC) — Section 305
High Courts12 Sept 1989Allowed
Shri Nemi Chand Jain Vs The State of Bihar and Another
Patna High Court · (1990) 2 PLJR 246
Criminal Procedure Code, 1973 (CrPC) — Section 133, 20, 20(4), 4
High Courts11 Sept 1989Dismissed
Dr. Anil Kumar Sinha Vs The State of Bihar and Others
Patna High Court · (1990) 1 PLJR 124
Constitution of India, 1950 — Article 14, 141, 16, 309
High Courts08 Sept 1989
Raphael Damacious Vs Mrs. Teresa Raphael and Another
Patna High Court · (1991) 39 BLJR 356 : (1991) 2 DMC 258
Divorce Act, 1869 — Section 10, 17
High Courts08 Sept 1989Allowed
Franklin Morris Peters Vs Smt. Nilima Smriti Peters and another
Patna High Court · (1989) PLJR 1026
Divorce Act, 1869 — Section 10, 17
High Courts08 Sept 1989
Sanat Kumar Sinha Vs State of Bihar and others
Patna High Court · (1989) PLJR 1024
Constitution of India, 1950 — Article 226, 227
High Courts07 Sept 1989
Amar Sinha Vs District Magistrate and Another
Patna High Court · (1990) 1 PLJR 217
Arms Act, 1959 — Section 17(3)
High Courts07 Sept 1989Allowed
Beldih Club Vs The Presiding Officer, Labour Court and Others
Patna High Court · (1990) 38 BLJR 808 : (1991) 1 PLJR 81
Constitution of India, 1950 — Article 201, 301Industrial Disputes Act, 1947 — Section 2
High Courts07 Sept 1989Allowed
Manbodh Mahto Vs State of Bihar and Others
Patna High Court · (1990) 1 BLJR 130
Constitution of India, 1950 — Article 342
High Courts07 Sept 1989Dismissed
C.C. Vermani Vs Union of India (UOI) and Others
Patna High Court · (1989) 37 BLJR 320 : (1990) 78 STC 356
Bihar Finance Act, 1981 — Section 25ASales of Goods Act, 1930 — Section 64A
High Courts07 Sept 1989Partly Allowed
Ashok Kumar Ghosh Vs Union of India (UOI) and Others
Patna High Court · (1989) 37 BLJR 300 : (1990) 76 STC 57
Bihar Finance Act, 1981 — Section 16(8), 2, 21(1), 25(3), 25ABihar Sales Tax Rules, 1983 — Rule 13AConstitution of India, 1950 — Article 226, 286, 366
High Courts07 Sept 1989Allowed
Heavy Engineering Corporation Ltd. Vs Labour Court and Others
Patna High Court · (1989) 37 BLJR 343 : (1994) 3 LLJ 79
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts07 Sept 1989Allowed
Hindusthan Derroliver Ltd. and Another Vs The Union of India (UOI) and Others
Patna High Court · (1990) 1 PLJR 395
Bihar Finance Act, 1982 — Section 21(1)Bihar Sales Tax Rules, 1983 — Rule 13A, 26A
High Courts06 Sept 1989Dismissed
Chotanagpur Chamber of Commerce and Industries Vs The State of Bihar and Others
Patna High Court · (1990) 1 PLJR 177
Constitution of India, 1950 — Article 226Minimum Wages Act, 1948 — Section 3(1), 5, 5(1), 5(2), 7
High Courts06 Sept 1989Allowed
Lal Mohan Bej Vs State of Bihar and Others
Patna High Court · (1990) 1 PLJR 750
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 1, 16(3), 2, 3, 4Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963 — Rule 19(3), 19(4)Urban Land (Ceiling and Regulation) Act, 1976 — Section 2
High Courts01 Sept 1989Allowed
Jute Mill Mazdoor Sabha and Others Vs State of Bihar and Others
Patna High Court · (1990) 38 BLJR 825
Constitution of India, 1950 — Article 12, 14, 21, 23, 43Industrial Disputes Act, 1947 — Section 25F, 25FFState Financial Corporations Act, 1951 — Section 29