Bihar Non-Government Elementary School (Taking Over of Control) Act, 1976 — Section 4(2)Bihar State Employees (House Rent Allowance) Rules, 1980 — Rule 11, 4

Read judgment

High Courts14 May 1990Dismissed

Satya Narayan Sah Vs Brij Gopal Mundra

Patna High Court · (1990) 05 PAT CK 0024

Read judgment

High Courts11 May 1990Dismissed

Sumitra Devi @ Bijli Devi Vs Shitala Mai and Others

Patna High Court · (1994) 42 BLJR 684

Civil Procedure Code, 1908 (CPC) — Section 104Criminal Procedure Code, 1973 (CrPC) — Section 2

Read judgment

High Courts11 May 1990

Dr. Ashok Sinha Vs Ranchi University and Others

Patna High Court · (1990) 05 PAT CK 0021

Read judgment

High Courts11 May 1990Allowed

Jamun Sah Vs The State of Bihar

Patna High Court · (1991) 1 BLJR 217 : (1990) 2 PLJR 474

Criminal Procedure Code, 1973 (CrPC) — Section 468, 469, 470, 471, 472Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 323, 447

Read judgment

High Courts10 May 1990Allowed

Hafiza Khatoon Vs The State of Bihar and Others

Patna High Court · (1990) 38 BLJR 1090 : (1991) 1 PLJR 384

Penal Code, 1860 (IPC) — Section 188

Read judgment

High Courts10 May 1990Dismissed

Indian Aluminium Co. Ltd. Vs Labour Court and Another

Patna High Court · (1990) 38 BLJR 1368 : (1991) 1 LLJ 328 : (1990) 2 PLJR 797

Industrial Disputes Act, 1947 — Section 11A

Read judgment

High Courts10 May 1990

Mohd. Jainul Ansari and Others Vs Mohd. Khalil

Patna High Court · (1991) 1 BLJR 12 : (1990) 2 PLJR 378

Civil Procedure Code, 1908 (CPC) — Section 100, 60, 80, 87B, 92Constitution of India, 1950 — Article 14, 149, 38Foreign Exchange Regulation Act, 1973 — Section 12

Read judgment

High Courts07 May 1990Dismissed

Reyasat Ali Khan and Another Vs Bhagalpur Municipality and Others

Patna High Court · (1991) 1 BLJR 612 : (1991) 1 PLJR 633

Bihar and Orissa Municipal Survey Act, 1920 — Section 15ABihar and Orissa Municipal Survey Rules — Rule 15

Read judgment

High Courts04 May 1990

Shivji Prasad and Others Vs The State of Bihar and Others

Patna High Court · (1991) 1 BLJR 70 : (1991) 1 PLJR 363

Constitution of India, 1950 — Article 14, 31

Read judgment

High Courts04 May 1990Dismissed

Haridwar Rai Vs State of Bihar

Patna High Court · (1990) 38 BLJR 1359 : (1990) CriLJ 2651 : (1991) 1 PLJR 664

Arms Act, 1959 — Section 19(F), 27Criminal Procedure Code, 1973 (CrPC) — Section 132, 132, 197, 197Penal Code, 1860 (IPC) — Section 225, 302, 307, 326, 34

Read judgment