COURT ARCHIVE

Patna High Court judgments, 1989

400 judgments · page 8 of 20

High Courts22 Aug 1989

General Manager (H) Hazari Bagh Area of Central Coalfields Ltd. and Another Vs Anjan Banerjee and Another

Patna High Court · (1991) 1 ACC 148 : (1990) ACJ 550 : (1990) 2 PLJR 194

Civil Procedure Code, 1908 (CPC) — Section 122, 125, 141, 2Constitution of India, 1950 — Article 226, 227, 329General Clauses Act, 1897 — Section 8

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High Courts22 Aug 1989Dismissed

Laxmi and Company Vs Savitri Devi Agarwal (Loyalka) and Others

Patna High Court · (1990) ACJ 450 : (1990) 2 PLJR 174

Motor Vehicles Act, 1988 — Section 110B

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High Courts21 Aug 1989Allowed

Muta Mahto and 12 Ors Vs The State of Bihar and Another

Patna High Court · (1990) 2 PLJR 16

Criminal Procedure Code, 1973 (CrPC) — Section 147, 482Penal Code, 1860 (IPC) — Section 147, 148, 379, 426, 78

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High Courts21 Aug 1989Allowed

Tata Iron and Steel Company Vs Union of India(UOI)

Patna High Court · (1990) 45 ELT 221

Central Excises and Salt Act, 1944 — Section 35B

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High Courts21 Aug 1989

Commissioner of Income Tax Vs Smt. Bibi Zaibunnisa

Patna High Court · (1990) 185 ITR 284 : (1990) 52 TAXMAN 45

Income Tax Act, 1961 — Section 143(1), 263

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High Courts19 Aug 1989Allowed

Devanti Devi and Others Vs State of Bihar

Patna High Court · (1990) 1 BLJR 384 : (1990) 1 PLJR 216

Criminal Procedure Code, 1973 (CrPC) — Section 313

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High Courts19 Aug 1989Allowed

Uma Shyam Parivar Trust, Quila House and Another Vs State of Bihar and Another

Patna High Court · AIR 1990 Patna 174 : (1990) 1 PLJR 503

Bihar Regional Development Authorities Act, 1981 — Section 37(2), 37(5), 37A, 38, 40

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High Courts17 Aug 1989Dismissed

Juman Mian Vs Kanu Mian

Patna High Court · (1990) 1 PLJR 468

Criminal Procedure Code, 1973 (CrPC) — Section 145, 146(1), 482

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High Courts17 Aug 1989Dismissed

Mahabir Mistry Vs State of Bihar and Others

Patna High Court · (1990) 1 BLJR 295 : (1990) 1 PLJR 555

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 417, 423, 435Penal Code, 1860 (IPC) — Section 435

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High Courts16 Aug 1989

General Manager, Garden Reach Shipbuilders and Engineers Ltd. Vs Presiding Officer, Labour Court and Others

Patna High Court · (1994) 3 LLJ 225

Industrial Disputes Act, 1947 — Section 10, 33(C)(2)

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High Courts16 Aug 1989Dismissed

Sheetal Prasad Gupta and Others Vs State of Bihar and Others

Patna High Court · AIR 1990 Patna 64 : (1990) 38 BLJR 989 : (1990) 1 PLJR 133

Constitution of India, 1950 — Article 19(1), 19(6), 213, 226, 245

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High Courts13 Aug 1989Dismissed

D.N. Dikshit Vs State of Bihar

Patna High Court · (1990) 2 PLJR 496

Companies Act, 1956 — Section 289Constitution of India, 1950 — Article 122, 14Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts11 Aug 1989Dismissed

Khawaja Nasiruddin and Others Vs The State of Bihar and Others

Patna High Court · (1990) 2 PLJR 367

Administration of Evacuee Property Act, 1950 — Section 20, 25, 26, 27, 28Constitution of India, 1950 — Article 226

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High Courts11 Aug 1989Allowed

Kasturi Lal and Others Vs The State of Bihar and Others

Patna High Court · (1990) 1 PLJR 184

Bihar Agricultural Produce Markets Act, 1960 — Section 22, 37, 9, 9(5)

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High Courts11 Aug 1989Allowed

Bangali Prasad Singh Vs State of Bihar and Others

Patna High Court · AIR 1990 Patna 131 : (1990) 38 BLJR 385 : (1990) 1 PLJR 264

Constitution of India, 1950 — Article 245, 246Motor Vehicles Act, 1939 — Section 43A(1), 47, 48

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High Courts11 Aug 1989Allowed

Matadin Agarwal and others Vs The State of Bihar and others

Patna High Court · (1989) PLJR 1172

Bihar and Orissa General Clauses Act, 1917 — Section 26

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High Courts10 Aug 1989Dismissed

Sheetal Prasaid Gupta and Others Vs The State of Bihar and Others

Patna High Court · (1989) 08 PAT CK 0055

Constitution of India, 1950 — Article 123, 14, 19(1), 19(6), 213

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High Courts10 Aug 1989

Union of India (UOI) Vs The Bihar State Food and Civil Supply Corp. Ltd.

Patna High Court · (1990) 2 ACC 378 : (1991) ACJ 367 : (1990) 2 PLJR 61

Civil Procedure Code, 1908 (CPC) — Section 80

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High Courts10 Aug 1989Dismissed

Union of India (UOI) Vs Bihar State Food and Civil Supply Corporation Ltd.

Patna High Court · (1990) 2 ACC 378 : (1991) ACJ 367 : AIR 1990 Patna 217 : (1990) 2 PLJR 61

Railways Act, 1890 — Section 73, 76F, 78B

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High Courts09 Aug 1989

CIO Tyres Private Ltd. and Others Vs The State of Bihar and Others

Patna High Court · (1990) 1 PLJR 397

Bihar Finance Act, 1985 — Section 21, 21(1)Bihar Sales Tax Rules, 1983 — Rule 13A

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